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State of Uttar Pradesh - Section

Section 16 in The U.P. Family Courts Rules, 1995

16. Appointment.

- Subject to the provisions of Rule 9, the Governor shall on receipt of the list prepared by the Commission under sub-rule (4) of Rule 15, consult the High Court and shall, after taking into consideration the views of the High Court select candidates for appointment from amongst those who stand highest in order of merit in such list, provided that he is satisfied that they are duly qualified in other respects.