Section 4(b) in Orissa State Legal Services Authority Order, 1997
(b)debar the State Authority to suitably absorb the employees of the erstwhile Orissa State Legal Aid and Advice Board constituted under the Orissa State Legal Aid and Advice Programme, 1981 against any of the sanctioned posts of the State Authority if they have the requisite educational qualifications, experience and suitability for the posts held by them as provided herein, subject to relaxation of upper age-limit where necessary.
