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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(9) in The Orissa Children's and Women's Welfare Service Rules, 1989

(9)Candidates will be offered appointment in the order in which their names appear in the Select List prepared in pursuance of Sub-rule (8). The appointment shall be subject to-
(a)the production of a certificate from a Medical Officer not below the rank of an Assistant Surgeon to the effect that she is of sound health, good physique and free from organic defects; and
(b)the production of certificates of good character from the Principal or Professor on the institution in which she last studied or from a Member of the Orissa Legislative Assembly or Parliament or a gazetted officer (not being a relation).