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State of Uttarakhand - Section
Section 32 in Uttaranchal Higher Judicial Service Rules, 2004
32.
The Uttar Pradesh Higher Judicial Service Rules, 1975 is hereby repealed in its application to the State of Uttaranchal.Appendix "A"[See Rule 4 (3)]The Strength of the Service is as follows: -| 1. | District Session Judge | 36 |
| 2. | Fast Track Court's Additional District &Sessions Judge | 36 |
| 3. | Special Posts (Deputation) | 20 |
| Paper No. 1 | 100 Marks | |
| It will be divided into two parts:- | ||
| Part-1 | 50 Marks | |
| Current Affairs, Indian Legal History, Legal Maxims, MedicalJurisprudence, Basic Computer Operation, Legal Phraseology. | ||
| Part-2 (Language) | 50 Marks | |
| (i) | Essay in English; | |
| (ii) | Precis writing in English; | |
| (iii) | Translation of Hindi to English and English toHindi specially containing the legal phrases; | |
| Paper No. 2 | 100 Marks | |
| The questions will be restricted to the filedconcerning :- | ||
| (1) | Civil Law | 40 Marks |
| (2) | Criminal Law | 40 Marks |
| (3) | Constitutional Law | 20 Marks |
| Paper No. 3 | ||
| (1) | Indian Evidence Act, 1972 | 30 Marks |
| (2) | The Code of Civil Procedure, 1908 | 30 Marks |
| (3) | Code of Criminal Procedure, 1973 | 30 Marks |
| (4) | Legal Drafting, i.e. Framing of Charges, Issuesand Judgment writing, etc. | 10 Marks |
| Viva-Voce | 100 Marks |
| Paper No. 1 | 100 Marks | |
| (1) | Civil Law | 30 Marks |
| (2) | Criminal Law | 30 Marks |
| (3) | Constitutional Law | 20 Marks |
| (4) | Procedural Law | 20 Marks |
| Paper No. 2 (Language) | 50 Marks | |
| (1) | English Essay writing. | |
| (2) | Translation of Hindi to English and English toHindi Specially containing the legal phrases. | |
| (3) | Precis writing in English | |
| Viva-Voce | 50 Marks |
| (1) | District Judges (Entry Level) | Rs. 16750-400-19150-450-20500 |
| (2) | District Judges (Selection Grade) | Rs. 18750-400-19150-450-21850-500-22850 |
| (3) | District Judges (Super Time Scale) | Rs.22850-500-24850 |