Section 9 in The Orissa High Court (Appointment of Staff) Rules, 1963
9.
To secure better representation for Scheduled Castes and Scheduled Tribes [18] [Substituted vide Orissa Gazette Extraordinary Part-III/5.1.1968.] per cent of posts to be filled up by direct recruitment. shall be reserved for Scheduled Castes and [20] [Substituted vide Orissa Gazette Extraordinary Part-III/5.1.1968.] per cent for Scheduled Tribes. Such reservation shall be subject to the condition that the candidates possess unless relaxed by the appointing authority the minimum prescribed qualification mentioned above. In case such candidates be not available, the reserved posts may be filled by candidates of other communities. The maximum age-limit for such candidates shall be relaxed by five years.
