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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Uttarakhand - Subsection

Section 14(2)(i) in Uttaranchal Judicial Service Rules, 2005

(i)If in any particular year in the opinion of the Commission the number of applicants is excessively disproportionate to the vacancies notified in the advertisement, then in view of Rule 14 for selection of candidates for written examination the Commission may conduct the preliminary written entrance examination under intimation to High Court for which syllabus has been prescribed in Appendix-IV;