Section 28 in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
28. Formation of the select lists.
(1)The list so received from the Commission shall then be placed before the Government in Law Department for approval and after receiving the approval the same shall form the select list.(2)Appointment to the cadre of Civil Judges shall be made from the select list in the order, the names appear therein.(3)The select list, unless the Governor in consultation with the High Court otherwise decides, shall remain ordinarily in force for one year from the date of its approval by the Government under Sub-rule (1).(4)Mere inclusion of names in the select list shall confer no right of appointment unless the Governor is satisfied after making such inquiry as may be deemed necessary that the candidate is suitable in all respects for being appointed to the service.
