Section 3(4) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
(4)The cadre of Civil Judges belonging to Orissa Judicial Service shall comprise of -(i)Civil Judges (Entry Grade);(ii)Civil Judges (Grade-II);(iii)Civil Judges (Grade-I); andshall include Civil Judges (Junior Division), Sub-Divisional Judicial Magistrates, Judicial Magistrates and all other posts in the erstwhile cadres of Orissa Judicial Service, Class-I (Junior) and Orissa Judicial Service Class-II and officers in the Registry of High Court and on deputation to the Government and also any other posts as shall be decided by the High Court from time to time.Explanation - For the purpose of Sub-rule (3) and (4), the entry grade refers to the normal scales of pay and Grade-II and Grade-I refer to the Assured Career Progression scales of pay at the first stage and second stage, respectively, as prescribed in the Resolution No. 23598/F, dated 3.6.2003 of the Finance Department of the Government and as may be modified from time to time.
