Section 25 in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
25. Representation of the High Court in the interview.
(1)A sitting Judge of the High Court being nominated by the Chief Justice shall represent the High Court and be present at the interview referred to in Rule 24 alongwith the Chairman and another member of the Commission.(2)The opinion given by the representative of the High Court with regard to the suitability of candidates shall not be disregarded unless there are strong and cogent reasons to be recorded in writing for not accepting the opinion.
