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State of Uttar Pradesh - Section
Section 34 in The U.P. Higher Judicial Service Rules, 1975
34. Regulation of other matters.
- In regard to the matters not specifically covered by these rules or by special orders, persons appointed to the Service shall be governed by the rules, regulations and orders applicable generally to Government servants serving in connection with the affairs of Uttar Pradesh.Appendix 'A'(See Rule 4 (3))The present permanent strength of the service which shall, on the commencement of these rules be as follows :| District and Sessions Judges, AdditionalDistrict and Sessions Judge (Including the posts against whichJudicial Magistrates are to be appointed as Additional SessionsJudges). | } | 150 |