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(4) in The Allahabad High Court Private Secretaries (Conditions of Service) Rules, 2001 (4)The Chief Justice may, from time to time, with the approval of the Governor, create such temporary posts, as may be considered necessary.
