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State of Uttarakhand - Section

Section 5 in Uttaranchal Higher Judicial Service Rules, 2004

5. Source of Recruitment.

- The recruitment to the service shall be made -
(a)[ By promotion from amongst the confirmed officers of the cadre of Civil Judge (Senior Division), having minimum 5 years of service as such on the first day of the calendar year of recruitment on the basis of merit-cum-seniority to be judged as per Rule 20. [Substituted by Notification No. 121/XXX(4)/2016-04(03)/2016, dated 25.2.2016.]
(b)By selection through limited competitive examination from amongst the confirmed officers of the cadre of Civil Judge (Senior Division) having minimum five years of service as such on the first day of the calendar year of recruitment.]
(c)By direct recruitment of Advocates of not less than seven years standing on the first day of January of the year in which the notice inviting applications is is published.