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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(2) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(2)Provision of other rules framed under Article 309 of the Constitution by the Government from time to time, if not inconsistent with these rules, shall have application to the officers of the service.Appendix-A[See Rule 8](Promotion to the post of District Judges through Limited Competitive Examination)A. Written Examination :The written examination shall be on the following two papers each carrying 75 marks with a duration of 2 hours for each paper as follows :
Paper-1    
(1) Code of Civil Procedure ... 25 Marks
(2) Personal law ... 25 Marks
(3) Transfer of Property Act, Specific Relief Act, Limitation Act,Law of Contract, Orissa Consolidation of Holdings and Preventionof Fragmentation of Land Act, Orissa Estate Abolition Act, OrissaLand Reforms Act, Law of Motor Accident Claim ... 25 Marks
  TOTAL ... 75 Marks
Paper-2    
(1) Code of Criminal Procedure ... 20 Marks
(2) Indian Penal Code ... 20 Marks
(3) Indian Evidence Act ... 20 Marks
(4) Narcotics Drugs and Psychotropic Substance Act, Prevention ofFood Adulteration Act, Prevention of Corruption Act, EssentialCommodities Act, Environment Protection Act, Water (Preventionand Control of Pollution) Act & Scheduled Castes andScheduled Tribes (Prevention of Atrocities) Act, 1989 ... 15 Marks
  TOTAL ... 75 Marks
B. Interview :Interview shall carry 20 marks.Candidates securing minimum [of 50 per centum of marks] [Substituted vide O.G.E. No. 913 dated 9.5.2008.] in aggregate in both the written papers but not [less than 45 per centum of marks] [Substituted vide O.G.E. No. 913 dated 9.5.2008.] in individual written paper shall be called for interview.C. Evaluation of CCR/PARCandidates' C.C.Rs./PARs for 5 years immediately preceding the year of examination shall be evaluated, which shall carry 30 marks in the following order:
CCRs/PARs Grading Marks
Outstanding 6
Very Good 5
Good 4
Average 3
Poor 0
The final selection shall be made on the basis of total marks obtained in the written test, interview and evaluation of C.C.Rs/PARs:Provided that a candidate shall not be selected unless he secures 40% of marks in interview.Appendix - B[See Rule 10](Direct recruitment to the post of District Judges)A. Written ExaminationThe written examination shall be on the following two papers each carrying 100 marks with a duration of 2 hours for each paper as follows :
Paper-1    
(1) Code of Civil Procedure ... 30 Marks
(2) Personal law ... 30 Marks
(3) Transfer of Property Act, Specific Relief Act, Limitation Act,Law of Contract, Orissa Consolidation of Holdings and Preventionof Fragmentation of Land Act, Orissa Estate Abolition Act, OrissaLand Reforms Act, Law of Motor Accident Claim ... 40 Marks
  TOTAL ... 100 Marks
Paper-2    
(1) Code of Criminal Procedure ... 30 Marks
(2) Indian Penal Code ... 30 Marks
(3) Indian Evidence Act ... 30 Marks
(4) Narcotics Drugs and Psychotropic Substance Act, Prevention ofFood Adulteration Act, Prevention of Corruption Act, EssentialCommodities Act, Environment Protection Act, Water (Preventionand Control of Pollution) Act & Scheduled Castes andScheduled Tribes (Prevention of Atrocities) Act, 1989 ... 10 Marks
  TOTAL ... 100 Marks
B. InterviewInterview shall carry 30 marks.Candidates shall be called for interview in the proportion of 1 : 10 provided that such candidates have obtained atleast 50% of marks in each of the written papers.C. The final merit list shall be prepared on the basis of the marks obtained in the written tests and interview :Provided that a candidate shall not be included in the merit list unless he secures atleast 50% of marks in each of the written papers and a minimum of 40% of marks in interview.Appendix-C[See Rule 13](40 Point Roster Governing inter-se seniority of District Judges)