Section 21 in The Orissa Printing and Stationery Service (State Service Class I and II) Rules, 1981
21. Disqualifications.
(1)A candidate shall be disqualified, if-(a)there is an attempt on his part to obtain support for his candidature, or(b)he has not paid, except where Government by order have reduced or waived it, a not refundable application fee of Rupees five (Rupees one and paise twenty-five only if the candidate belongs to any of the Scheduled Castes or Tribes); or(c)he has not paid, except where Government by order have reduced or waived it, a non-refundable examination fee of Rupees five (Rupees two and paise fifty only if the candidate belongs to any of the Scheduled Castes or Tribes) on receipt of intimation from the Commission about his eligibility to appear at the examination.(2)The decision of the Commission as to the eligibility or otherwise of a candidate for admission to the examination shall be final and no candidate to whom a certificate of admission has not been issued by the Commission shall be admitted to the examination/interview.(3)No person who-(a)has more than one wife living; or(b)being a woman candidate has already married a person who has one or more than one wife living at the time of such marriage, shall be eligible for appointment to the service :Provided that the Government may, if satisfied that there are special reasons for doing so, exempt any person from the operation of this sub-rule.(4)A candidate who makes an attempt to obtain support for his candidature by any means which the Commission hold as objectionable he may be disqualified for admission to the examination.
