Section 20 in Uttaranchal Judicial Service Rules, 2005
20. Training.
(1)Every officer appointed to the Service as Civil Judge (Junior Division) shall be required to undergo legal training during the period of probation, for such period as may be prescribed by the Uttaranchal High Court.(2)The syllabus for the training shall be such as may from time to time be prescribed by the Director or the Head of the Institute where the training is to be undergone with the prior approval of the Court.(3)At the end of the period of training, the Director or the Head of the Institute shall send his report to the Court about the conduct and performance of the Probationer during the training where the Director or the Head of the Institute is of the opinion that any officer has not successfully completed the training, he shall forward his opinion to the Court along with the relevant material.(4)On receipt of the report referred to in sub-rule (3), the Court shall consider the same and may pass appropriate order including for extension of period of training and probation.
