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State of Uttar Pradesh - Section

Section 5 in The U.P. Family Courts Rules, 1995

5. Eligibility and other qualifications.

- A candidate for appointment to a post must possess any of the qualifications provided under clauses (a) and (b) or such other qualifications as may be prescribed by the Central Government under clause (c) of sub-section (3) of Section 4. Selection shall be made having due regard to the provisions under sub-section (4) of Section 4.