Section 7(1) in Appointment of Special Judicial Magistrates (Orissa) Rules, 2000
(1)The term of office of the Special Judicial Magistrate shall be one year which may be renewed up to four years from time to time, or till the age of 62 years, whichever is earlier :Provided that in case of person referred to in Clauses (a) and (b) of Rule 4, appointed as Special Judicial Magistrate the term of office shall be extended till the normal age of superannuation applicable to the Government servants according to rules in force.
