Section 9 in The Orissa Subordinate Statistics and Economics Service Rules, 1994
9. Eligibility for direct recruitment.
- A candidate in order to be eligible for direct recruitment to any post specified in Sub-rule (1) of Rule 8, besides having requisite qualification as specified for respective posts in Rule 5, must-(a)not be less than twenty one years and more than thirty two years of age in the first day of January of the year in which applications are invited;Provided that in case of candidates belonging to Scheduled Castes/Scheduled Tribes, the upper age-limit shall be relaxed by 5 (five) years :Provided further that in case of Physically handicapped persons, Sportsmen, Ex-Servicemen and women, the upper age-limit shall be relaxed as per instructions or rules, as the case may be issued by Government in G.A. Department from time to time.(b)be of good character :(c)not have more than one spouse living, if the candidate is married:Provided that the Government may permit a candidate to enter into or contract, any such marriage if they are satisfied that-(i)such marriage is permissible under the personal law applicable to such Government servant and the other party to the marriage; and(ii)there are other grounds for so doing(d)be able to speak and read and write Oriya and have at least passed a test in Oriya equivalent to Class-VII standard.
