Section 4(1) in The Orissa Fisheries Ministerial Service Rules, 1976
(1)Recruitment to the posts in the ministerial service of the subordinate offices shall be made by the following methods, namely :(a)In respect of Lower Division Clerk by recruitment from out of the candidates who fulfil the following conditions :(i)The candidates should have passed at least Matriculation or equivalent examination of a recognised University or the Board of Secondary Education, Orissa;(ii)The candidate shall be over eighteen years and below twenty-eight years of age on the 1st day of April of the year :Provided that the upper age-limit shall be relaxed up to a maximum period of five years in the case of a candidate belonging to Scheduled Castes or Scheduled Tribes;(iii)The candidate shall come out successful in the competitive examination conduct by the Director of Fisheries :Provided that in case a vacancy in the cadre of Lower Division Clerk occurs after the list of successful candidates has been exhausted before announcement of results of the next examination, such vacancy may be filled up by a successful candidate from the list of the previous year subject to the condition that his age does not exceed the maximum limit prescribed in Sub-clause (ii) :Provided further that if no successful candidate of the previous examination is available the vacancy may be filled up by any suitable candidate who fulfils the conditions laid down in Sub-clause (i) and (ii) and whose name finds place in the list of candidates sponsored by the employment exchange. The appointment of such a candidate shall be provisional and-shall continue to be so until he qualifies in the competitive examination to be conducted by the Director of Fisheries or passed candidate is available to replace him whichever is earlier and the period of service during the period of ad hoc appointment will not count for seniority till the person concerned qualified himself subsequently by passing the recruitment test;(iv)The candidate should be of good character and should possess sound health, good physique and be free from any organic defects or bodily infirmity;(v)The candidate shall not have more than one spouse living or in the case of lady candidates have not married a person who has wife living ;Provided that the State Government may, if satisfied that there are special reasons for doing so, exempt any person from the operation of this sub-clause if such exemption is permissible under law;(vi)Be able to speak, read and write Oriya and have-
