Section 7 in Appointment of Special Judicial Magistrates (Orissa) Rules, 2000
7. Term of Office.
(1)The term of office of the Special Judicial Magistrate shall be one year which may be renewed up to four years from time to time, or till the age of 62 years, whichever is earlier :Provided that in case of person referred to in Clauses (a) and (b) of Rule 4, appointed as Special Judicial Magistrate the term of office shall be extended till the normal age of superannuation applicable to the Government servants according to rules in force.(2)The scale of pay and allowances of the Special Judicial Magistrate shall be similar to that of the officers in the cadre of Orissa Judicial Service, Class II and scale of pay and allowances of the staff shall be similar to that of the employees of the State Government :Provided that in respect of retired Judicial Officers referred to in Clause (a) of Rule 4, the honorarium/consolidated remuneration shall be Rs. 3,000 in addition to the pensionary benefits admissible to them from time to time.
