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The Orissa Civil Services (Reservation of Vacancies for Women in Public Services) Rules, 1994
Published vide Notification Orissa Gazette Extraordinary No. 943/8.8.1994-Notification No. 15791/23.7.1994
or117
(a) "Recruitment Rules" means the rules framed under the proviso to Article 309 of the Constitution of India regulating recruitment to any Civil Services or Civil Posts in the rank of Class II, specially declared gazetted, Class III and Class IV by way of direct recruitment and include executive orders and Instructions issued by the competent authority for that purpose; and
(b) "Year" means the calendar year in which the vacancies occur.
3. Application. - These rules shall apply to all the State Civil Services and Posts in the rank of Class II specially declared gazetted, Class III and Class IV which are filled up by direct recruitment. 4. Reservation. - (1) The following percentage of vacancies out of the total vacancies arising in a year in Class-II, specially declared gazetted, Class III and Class IV services/posts to which women candidates are eligible to be appointed and which are filled up by way of direct recruitment, shall be reserved for the women candidates.|
Category |
Women |
Men |
Total |
|
(1) |
(2) |
(3) |
(4) |
|
Physically Handicapped |
1% |
2% |
3% |
|
Sportsman |
0.33% |
0.67% |
1% |
|
Ex-Servicemen |
|
3% |
3% |
|
General candidate |
18.33% |
36-67% |
55% |
