Section 6A in The Orissa High Court (Conditions of Service of Staff) Rules, 1963
6A.
[(1) The appointment of the Law Reporter shall be for a period of one year.No person shall either be appointed or continue as a Law Reporter after he attains the age of 65 years.(2)Notwithstanding anything contained in Sub-rule (1) above, if at any time during the aforesaid period of one year, the Chief Justice is of opinion that for reasons of ill health or any other cause the Law Reporter is no more suitable to continue as such, the Chief Justice may immediately terminate his appointment by giving one month's notice.] [Substituted vide Orissa Gazette Extraordinary Part III-A/11.1.1991.]
