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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(1) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(1)For the purpose of recruitment under Rule 15, the marks secured by the candidates in the interview shall be added to the marks obtained by him in the [main written examination] [Substituted vide O.G.E. No. 913 dated 9.5.2008.] so as to arrive at the total marks secured by him and the names of the candidates shall be arranged in order of merit on the basis of such total marks :Provided that the name of the candidates shall not be included in the merit list unless such candidates secure a minimum of forty per centum marks in the interview.