Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Odisha - Act

The Orissa Civil Services (Fixation of Upper Age-Limit) Rules, 1989

ODISHA
India

The Orissa Civil Services (Fixation of Upper Age-Limit) Rules, 1989

Rule THE-ORISSA-CIVIL-SERVICES-FIXATION-OF-UPPER-AGE-LIMIT-RULES-1989 of 1989

  • Published on 4 May 1981
  • Commenced on 4 May 1981
  • [This is the version of this document from 4 May 1981.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Orissa Civil Services (Fixation of Upper Age-Limit) Rules, 1989Published vide Notification Orissa Gazette Extraordinary No. 1500/27.10.1989-SRO No. 740/89/27.10.1989

1. Short title and commencement.

(1)These rules may be, called the Orissa Civil Service (Fixation of Upper Age-Limit) Rules, 1989.
(2)They shall come into force on the date of their publication in the Official Gazette.

1A. [ Definitions. [Inserted vide O.G.E.No. 1469, No. 31581-2R/1-22/93-Gen., dated 13.11.1998.]

(a)'Physically handicapped person' means such person as mentioned in the General Administration Department Resolution No. 15338-Gen., dated the 4th May, 1981.
(b)'Scheduled Castes and Scheduled Tribes' means such castes and Tribes as notified by the President of India from time to time under Articles 341 and 342 of the Constitution of India respectively;
(c)'Socially and Educationally Backward Class' means the backward classes of Citizen other than the Scheduled Castes and Scheduled Tribes as may be specified by the State Government from time to time in the lists under the Orissa State Commission for Backward Classes Act, 1993.]

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.]

3.

The upper age limit prescribed for entry into Government service in Rule 2, above shall be relaxed, in case of the following categories of persons, to the extent mentioned against each, namely :
(a) ScheduledCastes.............................................................. 5 years
(b) ScheduledTribes.............................................................. 5 years
(c) Women............................................................................. 5 years
(d) Socially and Educationally Backward Classes................ 3 years
(e) Physicallyhandicapped.................................................... 10 years

4.

A person who comes under more than one category mentioned in Rule 3, shall be eligible for only one benefit of relaxation which shall be considered most beneficial to him/her.Explanation - A woman candidate belonging to Socially and Educationally Backward Class as eligible for relaxation of upper age limit by 5 years as woman and 3 years as a socially and Educationally Backward persons as per Rule 3 in such case, she shall be only eligible for 5 years or age relaxation, which is considered more beneficial to her.