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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(3) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(3)Every application shall be accompanied with the following documents:
(i)Certificate showing the proof of age, which shall ordinarily be the High School Certificate or a Certificate of passing an equivalent examination;
(ii)Certificate from the Board of Secondary Education of Orissa or in any other Board or Council of Secondary Education approved by Government in support of passing of Oriya language test equivalent to M.E.School standard:
(iii)Certificate of Degree of Law from the concerned University or the Institution from which the candidate has obtained the same;
(iv)Certificate of good character from the Institution last attended;
(v)Certificate from the competent authority indicating the category of the Caste or the Tribe or the class of the candidate in case he or she belongs to Scheduled Caste or Scheduled Tribe or SEBC;
(vi)Medical certificate or disability certificate from the competent Medical Board or Authority indicating orthopaedic disability in case of candidates belonging to orthopaedically handicapped category.