No person shall be appointed or retained as a Grama Rakshi, unless he-(a)is a permanent resident of the Beat for which he is to be appointed;(b)has attained the age of twenty and has not completed the age of twenty-five years;(c)is physically fit to perform all the duties of a Grama Rakshi;(d)is literate;Explanation - For the purpose of this clause, a person will be considered literate, if he is able to read and write Oriya with such fluency as will- be sufficient for carrying out the work of a Grama Rakshi; and(e)is not convicted for or reasonably suspected to be concerned in any offence, which in the opinion of the [Superintendent of Police of the District] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] renders him unfit for appointment or retention as a Grama Rakshi;Provided that -(i)in the case of Village Police-officers, whose services were terminated with the abolition of all offices of village Police under the Orissa Offices of Village Police (Abolition) Act, 1964 (Orissa Act 3 of 1964), nothing in Clauses (b) and (d), shall apply to them except that they should not have attained the age of 55 years at the time of their appointment as Grama Rakshi;(ii)The [Director-General and Inspector General of Police] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] may relax the conditions specified in Clauses (b) and (d) in respect of any other class of cases.Chapter-III Manner of Selection and Appointment
