Section 5(4) in The Orissa Development Authorities Rules, 1983
(4)No person shall be appointed as an officer or employee of the Authority if he is below eighteen years or above twenty-eight years of age on the date of appointment or on such date as may be specified by the appointing authority in the concerned advertisement or notice :Provided that the appointing authority may, in the interest of the Authority by recording reasons therefor, appoint a person who is above twenty-eight years of age.
