Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2) in The Orissa Children's and Women's Welfare Service Rules, 1989

(2)In order to be eligible for consideration for direct recruitment, a candidates must satisfy the following condition, namely :
(a)The candidates must be a woman of not less than twenty-one years and not more than [thirty two years] [Substituted vide W.C.D.D. Notification No. 23230 dated 8.10.2007.] of age on the first day of [January] [Substituted vide W.C.D.D. Notification No. 23230 dated 8.10.2007.] of the recruitment year:
Provided that the upper age-limit shall be relaxed by five years in case of Anganwadi workers, Balsevikas and candidates belonging to the Scheduled Castes and the Scheduled Tribes and ten years in case of physically handicapped candidates;
(b)she must be a citizen of India;
(c)she is able to speak, read and write Oriya and has-
(i)passed the final Class VII examination with Oriya as a language subject, or
(ii)passed the High School Certificate Examination or an equivalent examination with Oriya as the medium of examination in non-language subjects or passed a test in Oriya of Middle English School standard conducted by the Education Department;
(d)she must have at least a Bachelor's Degree in Arts, Science or Commerce; and
(e)she has not married a person who has a wife living;
Provided that the Government may, if satisfied that there are special reasons for doing so exempt a candidate from the operation of this clause.