Section 19 in The Orissa Printing and Stationery Service (State Service Class I and II) Rules, 1981
19. Conditions of eligibility.
(1)In order to be eligible for direct recruitment to any of the above points a candidate must satisfy the following conditions :(a)He must be citizen of India or displaced person from East Pakistan (Now Bangladesh) who has migrated to India on or after the 1st January, 1964 or repatriate from Burma/Sri Lanka who has migrated to India on or after the 1st June, 1963/1st November, 1964, or a subject of Nepal, Bhutan or Sikkim.Note. - The eligibility of person other than citizens of India shall cease on such date as Government may by order appoint in that behalf.(b)He must have passed a test in Oriya of M.E. School Standard or an Examination recognised as equivalent or higher than the same.(c)The maximum age-limit may be relaxed in respect of candidates belonging to the Scheduled Caste and Scheduled Tribe by five years and to such other categories to such extent as Government may by general or special order specify from time to time.(d)A candidate must be of good physique, active habits and free from organic defects, physical as well as mental infirmity and shall be required to appear before the Medical Board prior to his appointment, as in Rule 17.(2)[ A candidate already in service under a Government subject to his being eligible shall apply through proper channel so as to reach his application to the Commission within the prescribed time as fixed by the Commission :] [Substituted vide Orissa Gazette Part III-A/29.7.1994.]Provided that the Commission may entertain advance copies of applications on the condition that original copies together with 'No Objection' certificate from competent authority are received within such time as may be fixed by the Commission.
