Section 8 in The Orissa Local Fund Service Rules, 1975
8.
No person shall be appointed to the service unless he possesses the qualification as prescribed under Rule 427 of the Rules :Provided that the Government may, in absence of duly qualified hand and in exceptional cases, relax any of the qualifications in respect of any candidate to hold a post in the service :Provided further that in respect of posts for which qualifications have not been so prescribed the qualification prescribed for similar posts in Government service shall be insisted.
