Section 16 in The U.P. Judicial Service Rules, 2001
16. Competitive Examination.
- The examination may be conducted at such time and on such dates as may be notified by the Commission and shall consist of-(a)a written examination in such legal and allied subject including procedure, as may be included in the Syllabus prescribed under Rule 19, unless the same is otherwise modified by the Governor in consultation with the Court and the Commission;(b)an examination to test the knowledge of the candidates in Hindi, English and Urdu;(c)an interview for assessing merit of the candidate giving due regard to his ability, character, personality, physique and general suitability personality, physique and general suitability for appointment to the service.
