Section 5(2) in The Orissa Junior Employment Officer Service Rules, 1975
(2)A candidate for direct recruitment shall not be below 21 and above 28 years of age on the 31 at day of December of the year of recruitment; provided that the maximum age-limit shall be raised by five years in case of candidates belonging to scheduled castes and scheduled tribes, and up to forty-five years in favour of repatriates from Burma or Ceylon who have migrated to India on or after the, 1st June, 1963 or the 1st November, 1974 respectively and in case of bona fide displaced persons from East Pakistan who have migrated to India on or after the 1st January, 1964. In case of a candidate with approved military service from 1962 the upper age-limit will be relaxed by the period of his such military service and if after allowing the above concession the candidate is found still to exceed the said age-limit, Government may relax it further to make him eligible in case he is considered suitable for appointment :Provided that the aforesaid concession regarding age shall be admissible to such of the above-mentioned persons of privileged classes and up to such date as Government may from time to time decide.
