Section 6 in The Orissa High Court (Appointment of Staff) Rules, 1963
6.
All appointments by direct recruitment in Class III service shall be made by notifying the vacancies to the Local Employment Exchange:Provided that such notification will not impose any obligation on the appointing authority to recruit any person through the Exchange to fill any vacancy merely because that vacancy has been notified :Provided further that failing recruitment through the Employment Exchange either in part or whole, the vacancies may be filled up by advertising them in the newspapers and Official Gazette.
