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State of Odisha - Section

Section 17 in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

17. Reservation.

(1)The percentage of vacancies to be reserved in favour of the following reserved categories in the post of Civil Judges which are to be filled up under Rule 15, shall be as follows :
(a) Scheduled Tribes ... 22.50%
(b) Scheduled Castes ... 16.25%
(c) SEBC ... 11.25%
(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.
(3)In case of non-availability or availability, of insufficient number of candidates of any reserved category of SC, ST and SEBC the vacancy shall be filled up by the candidates of the unreserved category.
(4)Appointment in respect of vacancies, reserved under Sub-rules (1) and (2) shall be made in the order in which the names appear in the merit list.
(5)To the extent of one per centum of the vacancies in the cadre of Civil Judge which are required to be filled up under Rule 15 shall be reserved for the Orthopaedically Handicapped candidates and in case of non-availability of such candidates, the vacancies shall be filled up in accordance with the merit list.