Section 11 in The Orissa Service of Engineers' Rules, 1941
11. Applications.
(a)Every candidate shall submit his application in his own handwriting in the prescribed form to the Secretary of the Commission, so as to reach him not later than such date as may be notified by the Commission in this behalf.(b)The application shall be accompanied by a treasury challan of Rs. 5 application fees, which will in no circumstances be refunded. The fee should be credited to the Government of Orissa under the head "XXXVI-Miscellaneous Departments-Miscellaneous Examination Fees-Public Service Commission". When the fee has been paid on a first application, no fee will be payable on a subsequent application for the service.(c)With his application a candidate must submit-(i)evidence that he holds one of the educational qualifications referred to in Clause (d) of Rule 9;(ii)certificates of character and conduct from the heads of all colleges at which he has studied since he passed the Matriculation Examination;(iii)a report from the Magistrate of the district in which he ordinarily resides, or in which he claims to be domiciled, whether his character and antecedents are such as to render him suitable for appointment to the service;(iv)evidence of age, which should ordinarily be the Matriculation Certificate;(v)if he claims to be eligible for appointment as a "domiciled" person, a certificate of domicile granted by the Magistrate of the district in which he claims to be domiciled, and if he claims to be eligible for appointment under Clause (c) of Rule 8, evidence to show that he is so qualified ;(vi)a certificate of health and fitness from a registered medical practitioner in the prescribed form obtainable form the Secretary to the Commission;(vii)if he claims to be eligible for appointment under Clause (d) of Rule 8, evidence that lie is so qualified.Note 1 - Any attempt on the part of a candidate to enlist support for his applications through persons of influence will disqualify him for appointment.Note 2 -The certificates and other documents should be submitted in original. If any certificate or other document required cannot for any reason be submitted in original, a true copy of it may be sent, but in that case the copy should bear a certificate from a gazetted officer stating, (a) that he has seen the original and that the copy is a true copy, and (b) the reason why the original cannot be sent with the application.Note 3 - In the case of scheduled caste candidates, the fees prescribed in Sub-rule (b) of Rule 11 shall be reduced to one-fourth.
