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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(1) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(1)The number of vacancies required to be filled up in the cadre of Civil Judges from time to time shall be decided by the Government in consultation with the High Court and requisition shall be sent to the Commission accordingly.