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State of Odisha - Section

Section 12 in The Orissa Khadi and Village Industries Board Regulations, 1960

12. Disqualification for appointment.

- Any person who has been convicted of offences involving moral turpitude or who has been dismissed from the service of the Central or State Government or of any local authority or any person who has been declared medically unfit, shall be disqualified for appointment under the Board.