Section 44(2) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
(2)Whether any officer of the service should be retired in public interest under Sub-rule (1) shall be considered atleast three times, that is, when he is about to attain the age of fifty years, fifty five years, and fifty eight years :Provided that nothing in sub-rule (2) shall be construed in public interest as preventing the Governor to retire a member of the service at any time after he/she attains the age of fifty years on the recommendation of High Court under sub-rule (1)
