Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(1) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(1)Every candidate shall submit the application in his or her own handwriting in the form prescribed by the Commission alongwith certificates and other documents as indicated in the advertisement notified by the Commission for a particular year of recruitment to the Secretary to the Commission so as to reach him by such date as may be notified by the Commission in this behalf :Provided that in case of a person already in Government service, the application shall be submitted through the appointing authority.