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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(5) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(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.