Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Uttarakhand - Subsection Section 22(5) in Uttaranchal Judicial Service Rules, 2005 (5)A person whose services are dispensed with under sub-rule (4) shall not be entitled to any compensation and shall also not be eligible for reappointment to the Service.
