Section 4 in Orissa State Legal Services Authority Order, 1997
4. Saving.
- Nothing contained herein shall -(a)affect reservation, relaxation of age-limit and other concession as are admissible, if any to the Scheduled Castes, the Scheduled Tribes, Socially and Economically Backward Class, Ex-servicemen, women and physically handicapped persons for appointment under the State Government, and(b)debar the State Authority to suitably absorb the employees of the erstwhile Orissa State Legal Aid and Advice Board constituted under the Orissa State Legal Aid and Advice Programme, 1981 against any of the sanctioned posts of the State Authority if they have the requisite educational qualifications, experience and suitability for the posts held by them as provided herein, subject to relaxation of upper age-limit where necessary.Note. - The words and expressions used herein shall have the meaning respectively assigned to them in the Orissa State Legal Authority Rules, 1996.
