Section 4(1) in The U.P. Higher Judicial Service Rules, 1975
(1)The Service shall consist of a single cadre comprising the posts of :(a)District and Sessions Judges, and(b)Additional District and Sessions Judges :Provided that against a post of Additional District and Sessions Judge a member of the Uttar Pradesh Judicial Officers Service may be appointed to exercise the powers of Additional Sessions Judge only as laid down in Notification No. 41-13/66-Apptt.-4, dated March 12, 1975 issued under Article 237 of the Constitution.
