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State of Uttar Pradesh - Section

Section 23 in The U.P. Judicial Service Rules, 2001

23. Refresher Course.

(1)The Court may require members of the service to undergo such refresher course for such duration and at such places as may be decided by the Chief Justice in consultation with the Director.
(2)After every course, the Director may send report about the conduct and performance of the officers during the course.