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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(5) in The Orissa Employment Officers' Service Rules, 1970

(5)With the application a candidate shall submit-
(a)a treasury chalan showing payment into any Government treasury of a sum of Rs. 5 (Rs.1.25 p. if a candidate belongs to any of the scheduled castes or scheduled tribes) credited to the Government of Orissa under the appropriate head of account as application fee which shall not ordinarily be refunded. Candidates having war service or approved military service are exempted from the payment of application fee and in the case of repatriates from Burma and Ceylon who have migrated to India on or after the 1st June, 1963 and the 1st November, 1964 respectively and displaced persons from East Pakistan who have migrated to India on or after the 1st January, 1964 the Commission- may remit the fee :
Provided that the aforesaid concession relating to fees shall be admissible to such of the above mentioned persons of privileged classes and up to such date as Government may from time to time decide ;
(b)degrees and diplomas in support of the educational qualifications prescribed in these rules ;
(c)certificate of character from the Principal, Proctor, Dean or Professor in charge of the Department of teaching of the College at which he last studied ;
(d)evidence of age which shall ordinarily be the Matriculation or Higher School Leaving Certificate or Cambridge Certificate.
Note - Copies of the documents as required at (b), (c) and (d),above, duly attested by a Gazetted Officer of Government shall be submitted with the application but the originals thereof shall be produced at the time of interview.