Section 5 in The Orissa Development Authorities Rules, 1983
5. Control and restriction for appointment of Secretary and other officers and employees.
(1)The posts under the Authority other than that of the Secretary shall be classified into four categories, namely, Class I, Class II, Class III and Class IV which shall carry the same scale of pay as applicable to similar categories of posts in the State Government from time to time.(2)No Class I or Class II post shall be created by the Authority without the prior approval of the State Government.(3)The person to be appointed as the Secretary of the Authority may be drawn from the cadre of the Indian Administrative Service (senior scale) or Orissa Administrative Service (senior Class I) :[Provided that in case of non-availability of an officer of the cadre of the Indian Administrative Service (senior scale) or Orissa Administrative Service (senior Class I), the Government may where the population of the developmental area, according to the latest published census figures is less than two lakhs, appoint an officer of the care of the Orissa Administrative Service (junior Class I) or Orissa Administrative Services, Class II as the Secretary of the Authority.] [Added vide Orissa Gazette Extraordinary No. 1629/21.2.1992-SRO No. 1294/1992-H.U.D. Notification No. 46998/1.12.1992.](4)No person shall be appointed as an officer or employee of the Authority if he is below eighteen years or above twenty-eight years of age on the date of appointment or on such date as may be specified by the appointing authority in the concerned advertisement or notice :Provided that the appointing authority may, in the interest of the Authority by recording reasons therefor, appoint a person who is above twenty-eight years of age.(5)Notwithstanding anything contained in Sub-rule (4), the upper age-limit in the case of candidates belonging to Scheduled Castes and Scheduled Tribes shall be relaxed by five years.(6)No person who has been dismissed, compulsorily retired, convicted in a criminal offence or has retired from Government service or from Government undertaking on reaching the age of superannuation shall be appointed as an officer or employee of the Authority.(7)Every person appointed to a post under the Authority shall, before his joining produce a medical certificate of health from a registered medical practitioner not below the rank of an Assistant Surgeon :Provided that in case of an officer such medical certificate shall be obtained from a Chief District Medical Officer.(8)Subject to the provisions of Sub-rule (2) the strength of the establishment shall, in the absence of any provision to this effect in the regulations framed under the Act, be such as may be determined by the Authority from time to time.(9)Vacancies in the posts under the Authority shall be reserved for Scheduled Castes, Scheduled Tribes, ex-servicemen and physically handicapped to such extent as may be determined by the Authority with the approval of the State Government from time to time.
