Section 18(2) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
(2)Notwithstanding anything contained in Clause (b) of Sub-rule (1) but subject to other provisions of said sub-rule a person who is -(i)a Superintendent or a Ministerial Officer in the High Court or any Civil or Criminal Court subordinate to the High Court, or(ii)an Assistant Law Officer or Translator of the Law Department of Government,shall be eligible for appearing at the competitive examination under Rule 15 for appointment as Civil Judge if he -(a)has approved service in the High Court or in any Civil or Criminal Court subordinate to High Court or in the Law Department of not less than seven years on the last date fixed for receipt of application for the said competitive examination;(b)has been recommended by the respective appointing authority; and(c)is not more than thirty nine years of age on the 1st day of the month of August of the year in which applications are invited.Explanation - Approved service for the purpose of these rules means qualifying service as defined in the Orissa Civil Service (Pension) Rules, 1992.
