Section 4A(2) in The Orissa High Court (Appointment of Staff) Rules, 1963
(2)When the post of Law Reporter falls vacant, or is about to fall vacant, the Registrar of the High Court shall prepare a list of about five eligible candidates and submit the same to the Chief Justice for consideration and selection of one of them for appointment as Law Reporter :Provided that if the Chief Justice is of opinion that there are any other suitable candidates whose names are not included in the list, lie may include their names in the list.
