Section 31 in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
31. Departmental examination.
- Every person appointed as a Civil Judge shall, subject to such exemption, if any, as may be granted by the Government, in consultation with the High Court have to pass the departmental examination in accordance with the rules specified in Appendix-F, subject to such alternations as may be made therein by Government from time to time in consultation with the High Court and the Commission.Part-VII
