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State of Odisha - Section

Section 6 in The Orissa Industries Service Rules, 1985

6. Eligibility for direct recruitment to [Group-B] [Substituted vide O.G. No. 41, Part III A Dated 8.10.2004.].

(1)For being eligible for direct recruitment to [Group-B] [Substituted vide O.G. No. 41, Part III A Dated 8.10.2004.] post-
(a)a candidate shall not ordinarily be below 21 years and above 28 years of age as on 1st day of August, last preceding the month in which the applications are invited by the Commission ; provided that the Government shall have power to relax the upper age-limit in suitable cases;
(b)a candidate shall be a citizen of India;
(c)a candidate should be able to speak, read and write Oriya and should have passed at least in Oriya equivalent to Middle School standard;
(d)a candidate should be of good character and shall submit with his application certificate of good character to the Commission as may be prescribed in the advertisement; and
(e)a candidate must be of sound mental and bodily health and physique and active habit and free from organic defects or bodily infirmity.
(2)Industries Promotion Officers/industrial Supervisors whether temporary or permanent shall be eligible for direct recruitment by way of relaxation of upper age-limit by the period of service rendered under Government by the Commission provided they are otherwise eligible. If after allowing the above concession the Government servant is found still to exceed the said age limit Government may relax it further to make him eligible in case he is considered suitable for appointment by the Commission. Government servants shall be considered on receipt of their application through proper channel.
(3)The upper age-limit shall be relaxed by 5 years in respect of Scheduled Caste/Scheduled Tribe candidates.Part-IV