Section 32 in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
32. Disqualification for appointment.
- No person shall be eligible for appointment to the service -(a)unless he or she is a citizen of India;(b)if he or she is dismissed from service by any High Court, Government or Statutory or Local Authority;(c)if he or she has been convicted of an offence involving moral turpitude or has been permanently debarred or disqualified by the High Court or the Union Public Service Commission or any State Public Service Commission from appearing in any examination or selection conducted by it;(d)if he or she directly or indirectly influences the recruiting by any means, for his or her candidature;(e)if he is a man and has more than one wife living and if a women has more than one husband living or has married a man who has already another wife living;(f)unless he or she is able to speak, read and write Oriya; and(g)unless he or she has passed a test in Oriya equivalent to Middle School standard.
