Section 6(4) in The Orissa High Court (Conditions of Service of Staff) Rules, 1963
(4)A vacancy in the post of the Additional Assistant Registrar may be filled either by promotion of a competent member of the staff with adequate service, [* * *] [Deleted vide C. S. No. 21/8.4.1970.] or, if in the opinion of the Chief Justice there is no such competent person available for filling up the vacancy, by deputation of a Munsif for a period not exceeding three years at a time.
