Section 18 in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
18. Eligibility of candidates for the post of Civil Judge.
(1)In order to be eligible for recruitment to the service as Civil Judge a candidate must be -(a)a graduate in law of a recognized University or institutions recognised by the Government;(b)not below twenty one years of age and not above thirty two years of age on the 1st day of month of the August of the year in which applications are invited :Provided that the maximum age limit shall be relaxed by five years in case of the Scheduled Castes, Scheduled Tribes, Women and Orthopaedically Handicapped candidates and by three years in case of candidates belonging to SEBC;(c)able to speak, read and write Oriya fluently and must have passed an examination in Oriya Language equivalent to that of Middle English School standard;(d)of good character;(e)of sound health and free from any organic defects and physical infirmity;Note - Clause (e) is not applicable in case of Orthopaedically Handicapped candidates.(2)Notwithstanding anything contained in Clause (b) of Sub-rule (1) but subject to other provisions of said sub-rule a person who is -(i)a Superintendent or a Ministerial Officer in the High Court or any Civil or Criminal Court subordinate to the High Court, or(ii)an Assistant Law Officer or Translator of the Law Department of Government,shall be eligible for appearing at the competitive examination under Rule 15 for appointment as Civil Judge if he -(a)has approved service in the High Court or in any Civil or Criminal Court subordinate to High Court or in the Law Department of not less than seven years on the last date fixed for receipt of application for the said competitive examination;(b)has been recommended by the respective appointing authority; and(c)is not more than thirty nine years of age on the 1st day of the month of August of the year in which applications are invited.Explanation - Approved service for the purpose of these rules means qualifying service as defined in the Orissa Civil Service (Pension) Rules, 1992.
