Section 17 in Rules Relating to Staff of the Orissa State Bar Council
17.
The minimum qualification for a Stenographer shall be as under(i)He shall be a Intermediate in Arts, Commerce, Science or have an equivalent qualification.(ii)He shall have proficiency in taking dictation and typing in English with speed of 120 words per minute for dictation and 40 words per minute for typing.(iii)He may preferably have 3 years experience in a similar capacity in a Public office.(iv)He shall not be below 23 years of age and above 30 years of age.Provided that the qualification may be relaxed by the Executive Committee in its discretion but in no case shall be below the age of 21 years.
