Section 2 in The Orissa Civil Services (Fixation of Upper Age-Limit) Rules, 1989
2. Upper age-limit for entry into government service.
- Notwithstanding anything contained in any recruitment rules regulating the method of recruitment in Civil Services and/or Civil Posts in pensionable establishment under the State Government, the upper age-limit for entry into Government service shall be [thirty-two] [Substituted vide Orissa Gazette Extraordinary No. 531/20.3.1991-SRO No. 178/91/26.3.1991.] years except where a higher upper age-limit has been prescribed or any such service or post :[* * *] [Deleted vide O.G.E.No. 1469, No. 31581-2R/1-22/93-Gen., dated 13.11.1998.][Provided further that if for any reason applications have not been invited by the authority competent to conduct examination during any particular year to fill up the vacancies of that year, applicants, who would have been eligible if applications were invited during that year, shall be eligible to compete at the examination held in the subsequent year. This proviso will also apply to cases where advertisements have already been issued for recruitment to services and posts under Government but the process of recruitment has not commenced.] [Inserted vide Orissa Gazette Extraordinary No. 562/18.3.1994-Notification No. 8402/28.4.1994.][* * *] [Deleted vide O.G.E.No. 1469, No. 31581-2R/1-22/93-Gen., dated 13.11.1998.][Explanation [Added vide O.G.E.No. 1469, No. 31581-2R/1-22/93-Gen., dated 13.11.1998.] - The expression "Recruitment Rules" shall mean the rules framed under the proviso to Article 309 of the Constitution of India regulating the recruitment to any Civil Service or Civil Post under the State and include executive orders and instructions issued by the competent authority for that purpose.]
