Section 30(1) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
(1)Every candidate recruited as a Civil Judge shall be required to undergo a course of training as specified in Appendix-E which may be altered from time to time by the Government in consultation with the High Court and the Commission and the period of such training shall ordinarily be two years :Provided that the Government on recommendation of High Court in any special case may reduce the course of training to one year :Provided further that the judicial work done by such officers whom remain in direct charge of Courts during the course of training shall be treated as work done in course of their training.
