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(2) in The Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 (2)The Chief Justice may, from time to time, create such temporary posts as may be considered necessary with the approval of the Governor.
