Section 8 in The Orissa Service of Engineers' Rules, 1941
8. Qualifications for appointment.
- Except under the special orders of the [Government] [Substituted vide Orissa Gazette Extraordinary No. 1901/8.12.1974.] no person shall be appointed to the service unless he is-(a)an Oriya, or(b)a British subject being the son of parents permanently domiciled in Orissa, or(c)an Anglo-Indian British subject born in the Province, provided that neither he nor his parents are permanently domiciled in any other Province, or(d)a subject of an Indian State who is eligible for appointment to the service by virtue of a declaration made under Sub-section (2) of Section 262 of the Government of India Act, 1935.
