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 0] [Entire Act]

State of Odisha - Section

Section 5 in The Orissa Subordinate Fisheries Service Rules, 1994

5. Conditions of eligibility for direct recruitment.

(1)In order to be eligible for appointment to posts in different grades of the service by direct recruitment, a candidate must fulfil the following conditions, namely;
(a)He/She must be a citizen of India;
(b)He/She must not be below 18 years and above 32 years of age on the 1st day of January of the year in which the applications are invited; (or as the Government may determine from time to time);
Provided that maximum age-limit shall be relaxable by five years in case of candidates belonging to Scheduled Castes and Scheduled Tribes and such number of years in respect of other categories of candidates as may be decided by the Government;
(c)He/She must have obtained the following qualifications, namely;
(i)For the post of Junior Fishery Officer, the candidate must have obtained minimum a Bachelor's Degree in Fishery Science (B.F. Sc.) from a recognised University in India or abroad;
(ii)For the post of Fishery Extension Officer the candidate must have obtained minimum a Bachelor's Degree in, Fishery Science (B.F. Sc.) from a recognised University in India or abroad;
(iii)For the post of Demonstrator, the candidate must have passed High School Certificate Examination from a recognised University, or Board-of Secondary Education and must know swimming well;
(iv)No weightage shall be given to any higher qualification or extra qualification other than the prescribed qualification;
(d)He/She must be of good character and shall furnish along with the application a certificate of good character from the head of the Institution in which he/she last studied;
(e)He/She must be of sound health, good physique, active habits and free from any organic defects, physical and mental infirmity;
(f)He/She must not be having more than one spouse living;
(g)He/She must be able to speak, read and write Oriya and must have passed the High School Certificate Examination with Oriya as a principal subject or passed Oriya language test equivalent to M.E. standard conducted by the Education Department of the Government of Orissa;
(h)He/She must fulfil all other conditions, if any, fixed by the Commission other than the conditions prescribed under rule.
(2)The candidate shall furnish with his/her application, copies of following documents attested by Gazetted Officer namely;
(a)Certificate of Bachelor's Degree, or Certificate of High School Certificate Examination, as the case may be;
(b)Mark sheets of all the University and Board Examinations as the case may be;
(c)Certificate of character from the head of the Institution in which the candidate last studied;
(d)Caste certificate granted by a competent authority (in case of candidates belonging to Scheduled Caste and Scheduled Tribe).
(3)A person already in service of the Government shall be eligible to apply for the post meant for direct recruitment subject to his being within the prescribed age-limit qualification and further subject to his application being received through proper channel within such time as may be determined by Commission :Provided that the Commission may entertain an advance copy of the application on the condition that the original copies together with no-objection certificate from competent authority are received within such time as may be fixed by the Commission.
(4)
(a)No application shall be considered unless it is accompanied by a Treasury Challan showing payment into a Government Treasury an amount as may be determined by the government from time to time by an order notified in the Officer Gazette as fees for application and examination under the appropriate head of account.
(b)No claim for refund of fee shall be entertained in any case.
(c)Candidates belonging to Scheduled Castes and Scheduled Tribes are exempted from payment of such fees.