Section 3 in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
3. Constitution of service.
(1)The service shall consist of three cadres namely :(a)District Judges(b)Senior Civil Judges; and(c)Civil Judges.(2)The cadre of District Judges belonging to Orissa Superior Judicial Service shall comprise of the (i) District Judges (ii) Selection Grade District Judges (iii) Super Time Scale District Judges and shall include Sessions Judges, Additional District Judges, Additional Sessions Judges and all other posts in the erstwhile cadre of the Orissa Superior Judicial Service (Sr. Branch) in the Registry of the High Court and on deputation to the Government and also any other post as shall be decided by the High Court from time to time.(3)The cadre of Senior Civil Judges belonging to Orissa Judicial Service shall comprise of -(i)Senior Civil Judges (Entry Grade);(ii)Senior Civil Judges (Grade-II);(iii)Senior Civil Judges (Grade-I); andshall include Chief Judicial Magistrates, Additional Chief Judicial Magistrates, Civil Judges (Senior Division), Additional Civil Judges (Sr. Division). Registrar of Civil Courts and all other posts in the erstwhile cadre of Orissa Superior Judicial Service (Junior Branch) and in the cadre of Orissa Judicial Service Class-I (Senior) in the Registry of High Court and on deputation to the Government, and also any other posts as shall be decided by the High Court from time to time.(4)The cadre of Civil Judges belonging to Orissa Judicial Service shall comprise of -(i)Civil Judges (Entry Grade);(ii)Civil Judges (Grade-II);(iii)Civil Judges (Grade-I); andshall include Civil Judges (Junior Division), Sub-Divisional Judicial Magistrates, Judicial Magistrates and all other posts in the erstwhile cadres of Orissa Judicial Service, Class-I (Junior) and Orissa Judicial Service Class-II and officers in the Registry of High Court and on deputation to the Government and also any other posts as shall be decided by the High Court from time to time.Explanation - For the purpose of Sub-rule (3) and (4), the entry grade refers to the normal scales of pay and Grade-II and Grade-I refer to the Assured Career Progression scales of pay at the first stage and second stage, respectively, as prescribed in the Resolution No. 23598/F, dated 3.6.2003 of the Finance Department of the Government and as may be modified from time to time.
