Section 6(5) in The Orissa High Court (Conditions of Service of Staff) Rules, 1963
(5)[ A vacancy in the post of the Joint Registrar may be filled either by promotion of a competent member of hie staff who is a Graduate in Law or, if in the opinion of the Chief Justice there is no such competent person available for filling up the vacancy, by deputation of an officer of the Orissa Superior Judicial Service (Junior Branch). The period of deputation shall ordinarily be for three years but can be extended at the discretion of the Chief Justice.] [Inserted vide Orissa H. C. Notification No. 690-A/12.7.1974.]
