Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Uttarakhand - Subsection Section 3(3) in The Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 (3)The Chief Justice may leave unfilled or may hold in abeyance any vacant post without thereby entitling any person to compensation.
