Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Odisha - Section

Section 79 in The Orissa Hindu Religious Endowments Rules, 1959

79.

(1)No person shall be eligible for appointment to-
(a)the post of Secretary unless he is at least graduate and possesses sufficient experience in the management of an office for at least 5 years;
(b)the post of an Inspector unless he has passed at least the Intermediate Examination in Arts or Science or Commerce;
(c)the post of an Accountant or Assistant Accountant unless he has passed a recognised examination in Accountancy or possesses the Government diploma in Accountancy or other equivalent qualification;
(d)the post of a Stenographer or a Typist unless he is at least a Matriculate and has passed the Shorthand and Typewriting or the Typewriting Examination, as the case may be;
(e)the post of an Assistant unless he has passed at the Matriculation Examination;
(f)any other post in "superior service" unless he is at least a passed Matriculate.
(2)The Commissioner may exempt any person from possessing the above qualifications for appointment for one year and the State Government may exempt any person permanently if he is otherwise found suitable for the post.