Section 20(3) in Uttaranchal Judicial Service Rules, 2005
(3)At the end of the period of training, the Director or the Head of the Institute shall send his report to the Court about the conduct and performance of the Probationer during the training where the Director or the Head of the Institute is of the opinion that any officer has not successfully completed the training, he shall forward his opinion to the Court along with the relevant material.
