Section 33(3)(ii) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(3)(ii) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(ii)if it considers that the person is not suitable to hold the post to which he or she was appointed or promoted, as the case may be, it shall, by order,-

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State of Odisha - Subsection

Section 33(3)(ii) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007