Section 20(ii) in Uttaranchal Higher Judicial Service Rules, 2004
(ii)The Registry of the Court shall prepare a list of eligible officers in the ratio of 1:3 in order of their seniority and shall place it before the Chief Justice or Committee constituted by the Chief Justice along with the ACRs of the officers. The Registry shall also call for 5 civil as well as 5 criminal judgements of such officers delivered by them within the period of one year prior to 31st March of the year of commencement of recruitment (i.e. from 1st April of the previous year) and shall place it before the Chief Justice or Committee constituted by the Chief Justice along with the list so prepared.
