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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(1) in The Orissa Tourism Service Rules, 1980

(1)The Commission may subject candidate who fulfill the minimum qualification of age and education etc. prescribed to such written/oral tests as the commission consider necessary at their discretion for assessing the suitability and relative merit of the candidates. Provided that in respect of candidates belonging to Scheduled Caste and Scheduled Tribe the Commission may adopt a relaxed standard of assessment. The Commission will hold a viva voce test at which Government may depute the Director of [Tourism and Culture] [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A- dated 11.12.1998.] or an Officer nominated by him to be present. The Commission may also appoint experts to assist them by the Screening Tests and other Tests including viva voce test of candidates. The Departmental Representative and/or the Technical Experts will be present in an advisory capacity and shall not be responsible for the decision or the recommendation of the Commission.