Section 19 in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
19. Manner of submitting applications.
(1)Every candidate shall submit the application in his or her own handwriting in the form prescribed by the Commission alongwith certificates and other documents as indicated in the advertisement notified by the Commission for a particular year of recruitment to the Secretary to the Commission so as to reach him by such date as may be notified by the Commission in this behalf :Provided that in case of a person already in Government service, the application shall be submitted through the appointing authority.(2)Every candidate shall submit two copies of his or her recent passport size photographs with his or her signature and one of which shall be affixed on the first page of the application form at the space provided therefor.(3)Every application shall be accompanied with the following documents:(i)Certificate showing the proof of age, which shall ordinarily be the High School Certificate or a Certificate of passing an equivalent examination;(ii)Certificate from the Board of Secondary Education of Orissa or in any other Board or Council of Secondary Education approved by Government in support of passing of Oriya language test equivalent to M.E.School standard:(iii)Certificate of Degree of Law from the concerned University or the Institution from which the candidate has obtained the same;(iv)Certificate of good character from the Institution last attended;(v)Certificate from the competent authority indicating the category of the Caste or the Tribe or the class of the candidate in case he or she belongs to Scheduled Caste or Scheduled Tribe or SEBC;(vi)Medical certificate or disability certificate from the competent Medical Board or Authority indicating orthopaedic disability in case of candidates belonging to orthopaedically handicapped category.(4)No application shall be considered unless it is accompanied by a cross Indian Postal Order payable to the Secretary, Orissa Public Service Commission or a Treasury Challan showing payment of such amount into a Government Treasury under the head of account "0051 -Public Service Commission-105-State PSC, Examination Fees" as examination fee as may be determined by the Commission, from time to time ;Provided that candidates belonging to Scheduled Castes or Scheduled Tribes shall be exempted from payment of such examination fee.(5)No claim for return of fee so paid shall in any circumstances be entertained.Note - (I) Copies of documents, duly attested by Officer competent to attest shall be submitted with the application but the original shall be produced at the time of interview.Note - (II) The Commission may at their discretion require such additional proof on any of the above matters as they may think fit.Note - (III) The application of a candidate may be rejected at the discretion of the Commission if it is not complete in all respect as specified by the Commission.
