Section 24(1) in The Orissa Shops and Commercial Establishments Rules, 1958
(1)No person shall be appointed to be an Inspector under the Act unless (i) he is a graduate of a recognised University, (ii) obtained a diploma or degree in social work of a recognised University, and (iii) able to speak, read and write in Oriya :Provided that in special circumstances the State Government may relex any of the above conditions.
