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State of Odisha - Section

Section 47 in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

47. Relaxation.

- Where the Government in consultation with the High Court is satisfied that it is necessary or expedient so to do, it may by order, for reasons to be recorded in writing, relax any of the provisions of these rules with respect to any class or category of persons or posts in the service.