Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Uttarakhand - Subsection Section 3(i) in Uttaranchal Judicial Service Rules, 2005 (i)"Member of the Service" means a person appointed under the provisions of these rules or order in force prior to the commencement of these rules to the post in the cadre of the Service;
