Section 17(2) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
(2)From out of the vacancies reserved for the categories mentioned in Sub-rule (1) and for the unreserved categories, as nearly as 33.33% of the vacancies may be reserved for women belonging to each of such category and in the event of non-availability or availability of insufficient number of eligible women belonging to any particular category, the vacancies or, as the case may be, the remaining vacancies shall be filled up by male candidates of that category.
