Section 6(2) in The Orissa Industries Service Rules, 1985
(2)Industries Promotion Officers/industrial Supervisors whether temporary or permanent shall be eligible for direct recruitment by way of relaxation of upper age-limit by the period of service rendered under Government by the Commission provided they are otherwise eligible. If after allowing the above concession the Government servant 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 by the Commission. Government servants shall be considered on receipt of their application through proper channel.
