Section 4 in The Orissa Civil Services (Fixation of Upper Age-Limit) Rules, 1989
4.
A person who comes under more than one category mentioned in Rule 3, shall be eligible for only one benefit of relaxation which shall be considered most beneficial to him/her.Explanation - A woman candidate belonging to Socially and Educationally Backward Class as eligible for relaxation of upper age limit by 5 years as woman and 3 years as a socially and Educationally Backward persons as per Rule 3 in such case, she shall be only eligible for 5 years or age relaxation, which is considered more beneficial to her.
