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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(1) in U.P. Judicial Officers' Service Rules, 1960

(1)The Commission shall prepare a list of the candidates in order of merit as disclosed by the aggregate marks obtained by each candidate. If two or more candidates obtain equal marks in the aggregate, the Commission shall arrange them in order of merit on the basis of their general suitability for the Service.