Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 8 in The Orissa High Court (Appointment of Staff) Rules, 1963

8.

Candidates for appointment by direct recruitment may be required by the appointing authority to appear for an interview at their own cost and to pass such test as may be prescribed by the High Court to assess their ability.