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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2) in U.P. Judicial Officers' Service Rules, 1960

(2)The Governor shall make appointments in temporary and officiating vacancies also from the list referred to above. But if no candidate is available in that list, he may make appointments in such vacancies from persons possessing the necessary qualifications prescribed under these rules.