Section 26 in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
26. Preparation of the lists by the Commission.
(1)For the purpose of recruitment under Rule 15, the marks secured by the candidates in the interview shall be added to the marks obtained by him in the [main written examination] [Substituted vide O.G.E. No. 913 dated 9.5.2008.] so as to arrive at the total marks secured by him and the names of the candidates shall be arranged in order of merit on the basis of such total marks :Provided that the name of the candidates shall not be included in the merit list unless such candidates secure a minimum of forty per centum marks in the interview.(2)If two or more candidates secure equal marks in the aggregate the order shall be determined in accordance with the marks secured at the [main written examination] [Substituted vide O.G.E. No. 913 dated 9.5.2008.] and if the marks secured at the [main written examination] [Substituted vide O.G.E. No. 913 dated 9.5.2008.] of the candidates concerned be also equal, then the order shall be decided in accordance with the total marks obtained by them in the LLB Examination and if the marks obtained in the LLB Examination are also equal, the candidate who is older in age shall be placed above the other.Explanation - There shall be prepared a composite merit list of unreserved as well as reserved categories of Scheduled Caste and Scheduled Tribe and SEBC candidates, by the Commission which shall also prepare separate merit list for each category of such reserved candidate and appointment shall be made to the vacancies reserved for them if they cannot be otherwise appointed on the basis of their position in the composite merit list.
