Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Odisha - Section

Section 8 in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975

8. Relaxations and concessions.

- For initial appointment-
(a)the upper age-limit prescribed for recruitment shall be increased by five years,
[(a-1) the qualification regarding experience, if any, may be relaxed up to two years by the Orissa Public Service Commission, the Selection Board or the competent authority, as the case may be, provided such relaxation is not inconsistent with efficiency.] [Added by Orissa Act 9 of 1982.]
(b)[ fees prescribed for admission into any competitive examination or interview for recruitment shall be exempted] [Substituted by Orissa Act 5 of 1987, w.e.f. 26.11.1986.].
(c)the Scheduled Caste and Scheduled Tribe candidates shall be paid travelling allowance to attend competitive recruitment examination or interview at such rate as may be prescribed.