Section 18(1) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
(1)In order to be eligible for recruitment to the service as Civil Judge a candidate must be -(a)a graduate in law of a recognized University or institutions recognised by the Government;(b)not below twenty one years of age and not above thirty two years of age on the 1st day of month of the August of the year in which applications are invited :Provided that the maximum age limit shall be relaxed by five years in case of the Scheduled Castes, Scheduled Tribes, Women and Orthopaedically Handicapped candidates and by three years in case of candidates belonging to SEBC;(c)able to speak, read and write Oriya fluently and must have passed an examination in Oriya Language equivalent to that of Middle English School standard;(d)of good character;(e)of sound health and free from any organic defects and physical infirmity;Note - Clause (e) is not applicable in case of Orthopaedically Handicapped candidates.
