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State of Odisha - Section

Section 7 in The Orissa Subordinate Correctional Service Rules, 1992

7. Condition of eligibility.

- In order to be eligible to appear in the competitive examination, a candidate must satisfy the following conditions, namely :
(i)He shall be a citizen of India.
(ii)He shall be able to speak, read and write Oriya, and shall have Oriya as a language subject in the H.S.C. Examination or an equivalent examination or has been declared to have passed a test in Oriya language equivalent to the Middle School Standard conducted by the Education Department of the Government of Orissa.
(iii)He shall be under thirty-two years and over twenty-one years of age on the first day of January of the year, in which applications are invited :
Provided that the maximum age-limit in the case of candidates belonging to Scheduled Castes or Scheduled Tribes and women shall be relaxed by five years :Provided further that the upper age-limit in the case of candidate belonging to Ex-Servicemen shall be relaxed on the basis of the Orissa Ex-Servicemen (Recruitment to State Civil Services and Posts) Rules, 1985 and in case of handicapped persons the upper age-limit shall be relaxed by ten years.Note. - Evidence of age which shall be accepted is the date of birth entered in the H.S.C. Examination or Matriculation or Secondary School Leaving Certificate or a Certificate recognised by an Indian University as equivalent thereto.
(iv)He should have held a Bachelor's Degree from any University incorporated by an Act of the Central or a State Legislature in India or an Educational Institution established by an Act of Parliament or deemed to be a University under Section 3 of the University Grants Commission Act, 1956 or a foreign University approved by the Central Government from time to time :
Provided that preference shall be given to a candidate having Psychology/ Sociology as subject in the Bachelor's Degree Examination.Note. - Copies of only degree certificates or provisional certificate issued by the University duly attested by a Gazetted Officer as true copies shall be accepted as evidence of educational qualification.The original shall be produced at the time of viva-voce test.