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State of Odisha - Section

Section 5 in Rules Relating to Staff of the Orissa State Bar Council

5.

The minimum qualifications of the Secretary shall be as follows :
(i)He shall be a Graduate in Arts, Commerce or Science or Graduate in law.
(ii)He may preferably have five years standing as an Advocate or five years Administrative experience in any Public Office.
(iii)He shall not be below 28 years of age and above 45 years of age.
Provided that the Bar Council may relax-qualification in Clause (i) and (ii) if it finds a candidate otherwise suitable.