Section 43 in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
43. Re-employment.
- An officer of the service who has retired at the age of 60 years on superannuation may be re-employed on the recommendation of the High Court for any period till the age of sixty two years if there is vacancy in the cadre of District Judge on such terms and conditions as would be decided by the Government in consultation with the High Court.
