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State of Odisha - Section

Section 18 in The Orissa Municipal Corporation Rules, 2004

18. Minimum and Maximum age limit for appointment.

- The minimum and maximum age limit for entry into Corporation Service shall be the same as respectively applicable to each of the posts under the state Government:Provided that in special circumstances the Corporation may, with the prior approval of the Government, by resolution relax the maximum age limit for entry into any service under the Corporation.