Section 11(c) in The Orissa Service of Engineers' Rules, 1941
(c)With his application a candidate must submit-(i)evidence that he holds one of the educational qualifications referred to in Clause (d) of Rule 9;(ii)certificates of character and conduct from the heads of all colleges at which he has studied since he passed the Matriculation Examination;(iii)a report from the Magistrate of the district in which he ordinarily resides, or in which he claims to be domiciled, whether his character and antecedents are such as to render him suitable for appointment to the service;(iv)evidence of age, which should ordinarily be the Matriculation Certificate;(v)if he claims to be eligible for appointment as a "domiciled" person, a certificate of domicile granted by the Magistrate of the district in which he claims to be domiciled, and if he claims to be eligible for appointment under Clause (c) of Rule 8, evidence to show that he is so qualified ;(vi)a certificate of health and fitness from a registered medical practitioner in the prescribed form obtainable form the Secretary to the Commission;(vii)if he claims to be eligible for appointment under Clause (d) of Rule 8, evidence that lie is so qualified.
