Section 6 in The Orissa High Court (Conditions of Service of Staff) Rules, 1963
6.
(1)Promotions to the various posts in the High Court staff shall be made by the respective appointing authorities.(2)Promotions shall be made on the basis of merit with due regard to seniority.(3)Vacancies, permanent or casual, in the posts of Stamp Reporter and Oath Commissioner and in categories 1 and 2 in Class III service shall ordinarily be filled up by promotion.(4)A vacancy in the post of the Additional Assistant Registrar may be filled either by promotion of a competent member of the staff with adequate service, [* * *] [Deleted vide C. S. No. 21/8.4.1970.] or, if in the opinion of the Chief Justice there is no such competent person available for filling up the vacancy, by deputation of a Munsif for a period not exceeding three years at a time.(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.]
