Section 6A(2) in The Orissa High Court (Conditions of Service of Staff) Rules, 1963
(2)Notwithstanding anything contained in Sub-rule (1) above, if at any time during the aforesaid period of one year, the Chief Justice is of opinion that for reasons of ill health or any other cause the Law Reporter is no more suitable to continue as such, the Chief Justice may immediately terminate his appointment by giving one month's notice.] [Substituted vide Orissa Gazette Extraordinary Part III-A/11.1.1991.]
