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] [Entire Act] State of Uttarakhand - Section Section 21 in The Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 21. Appointing Authority. - The Chief Justice shall be the appointing authority in respect of all Class I posts on the establishment.
