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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(c) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(c)if he or she has been convicted of an offence involving moral turpitude or has been permanently debarred or disqualified by the High Court or the Union Public Service Commission or any State Public Service Commission from appearing in any examination or selection conducted by it;