Section 10(2) in The Orissa Employment Officers' Service Rules, 1970
(2)A candidate shall be under 25 years and over 21 years of age on the 31st day of December of the year in which applications are invited by the Commission ; provided that the maximum age-limit shall be raised by 5 years in case of candidates belonging to scheduled castes and scheduled tribes and up to 45 years in favour of repatriates from Burma and Ceylon who have migrated to India on or after the 1st June, 1963 or the 1st November, 1964, respectively and in case of bona fide displaced persons from East Pakistan who have migrated to India on or after the 1st January, 1964. Candidates with approved war service may deduct from their actual age the period for which they were in such service. In case of a candidate with approved military service from 1962 the upper age-limit will be relaxed by the period of his such military service and if after allowing the above concession the candidate 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 :Provided that the aforesaid concession regarding age shall be admissible to such of the above-mentioned persons of privileged classes and up to such date as Government may from time to time decide.
