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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1)(b) in The Orissa Statistics and Economics Service Rules, 1979

(b)he should be able t.o speak, read and write Oriya and have-
(i)passed the M.E. School Examination conducted by the Board of Secondary Education or equivalent examination or any higher examination conducted by the competent authority with Oriya as a language subject or
(ii)had Oriya as medium or examination in non-language subject at the Matriculation or equivalent examination which they have passed (to be specified by the Headmaster of the concerned High School recognised by the Board of Secondary Education); or
(iii)passed in Oriya as a language, subject in the final examination of Class VII or above (to be certified by the Headmaster or Principal of the concerned Secondary School recognised by the Board of Secondary Education or by any other competent authority);
(iv)passed the test in Oriya of M. E. Standard conducted by any District Inspector of Schools in the State of Orissa;