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State of Odisha - Section

Section 13 in The Orissa Tourism Service Rules, 1980

13.

(1)The Commission shall on receipt of necessary requisition from Government announce, in such manner as they think fit, the number of vacancies to be filled up for any year by direct recruitment and shall invite applications from candidates for appointment.
(2)A candidate must be under [32] [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.] years and over 21 years of age on the 1st of January of the year for which direct recruitment is being made provided that the maximum age limit shall be relaxed by 5 years in case of candidates belonging to the Scheduled Caste and Scheduled Tribes. Candidates with approved war/Military Service may deduct from their actual age the period of war service rendered by them :Provided that the aforesaid concession regarding age-limit shall be admissible up to such date as Government from time to time decide.
(3)A candidate shall be -
(a)of good character;
(b)of sound mental and physical health, free from organic defects or physical infirmity;
(c)[ A Master Degree in Arts in History or a Master Degree in Tourism Administration for a recognised University. [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.]
Note. - Knowledge of foreign language other than English shall be considered an additional qualification.]
(d)
(i)Must have passed the M.E. School Examination conducted by the Board of Secondary Education or any equivalent examination or any higher examination conducted by the competent authority with Oriya as language subject;
or
(ii)Passed Oriya as language subject in the final examination of Class VII or above (to be certified by the Headmaster or Principal of the concerned Secondary school recognised by the Board of Secondary Education or by any other competent authority;
or
(iii)Had Oriya as medium of examination in non-language subjects at the matriculation or equivalent examination which he had passed (to be certified by the Headmaster of the concerned High School recognised by the Board of Secondary Education);
or
(iv)Passed a test in Oriya equivalent to M.E. School standard conducted by any District Inspector of Schools in the State of Orissa or the Director of Public Instructions, Orissa.
(4)Every candidate shall submit to the Secretary to the Commission his application in his own handwriting in the prescribed form obtained from the Secretary to the Commission on necessary payment so as to reach him not later than such date as may be notified by the Commission in this behalf. In the case of a candidate already in Government service, the application must be submitted through his appointing authority. An advance copy of such application may be sent direct to the Secretary to Commission along with all the required documents so as to reach him by the closing date fixed by the Commission for receipt of application but acceptance of advance copy of an application of candidate by the Commission will be provisional and subject to the appointing authority forwarding his application and permitting the applicant to apply.
(5)With the application a candidate shall submit
(a)A treasury challan showing payment in to any Government treasury of a sum of Rs. 10 (rupees ten) (Rs. 2.50 if a candidate belonging to any of the Scheduled Castes or Scheduled Tribes) credited to the Government of Orissa under the appropriate head of account as application fee which shall not ordinarily be refunded. Candidate having war/military or approved Military service are exempted from the payment of application fee :
Provided that the aforesaid concession relating to fees shall be admissible up to such date as Government may from time to time decide.
(b)Degree and diplomas in support of the educational qualification prescribed in these rules.
(c)Evidence of age which shall ordinarily be the matriculation or high school leaving certificate of Cambridge certificate.
Note. - Copies of the documents are required at (b) and (c) above, duly attested by a Gazetted Officer of Government shall be submitted with the application but the original thereof shall be produced at the time of interview.