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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Odisha - Subsection

Section 4A(3) in The Orissa High Court (Appointment of Staff) Rules, 1963

(3)The Chief Justice may interview the candidates before making the selection and for this purpose he may appoint a Committee of three Judges to assist him at the time he makes initial selection of a candidate for the post.]