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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttarakhand - Subsection

Section 35(6) in Uttaranchal Judicial Service Rules, 2005

(6)Viva Voce-The suitability of the candidate for employment in the Judicial Service will be tested with reference to his record at School, College and University and his personality, address and physique. The questions which may be put to him may be of a general nature and will not necessarily be of an academic or legal nature.Note.- (i) The marks obtained in viva voce will be added to the marks obtained in the written papers and the candidates place will depend on the aggregate of both.
(ii)The Commission reserve the right to refuse to call for viva voce and candidate who has not obtained such marks in the Law Papers as to justify such refusal.
Appendix III(See Rule 26)Pay Scales of Uttaranchal Judicial Service
Civil Judge (Junior Division)
Ordinary Scale - Rs. 9,000-250-10,750-300-13,150-350-14,550
1st A.C.P. Scale - Rs. 10,750-300-13/150-350-14,900
IInd A.C.P. Scale - Rs. 12,850-300-13,150-350-15,950-400-17,550
Civil Judge (Senior Division)
Ordinary Scale - Rs. 12,850-300-13,150-350-15,950-400-17,550
1st A.C.P. Scale - Rs. 14,200-350-15,950-400-18,350
IInd A.C.P. Scale - Rs. 16,750-400-19,150-450-20,500a
Appendix IVThe preliminary written entrance examination paper will be divided into two parts.