Section 7(a) in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Rules, 1976
(a)Promotion from Class III to Class II, within Class II from Class II to Class I and within Class I -(i)Selection against vacancies reserved for Scheduled Tribes and Scheduled Castes will be made only from those Scheduled Tribe and Scheduled Caste Officers who are within the [Common] [Substituted by H.T.W. Department Notification No. 2164, dated 20.1.1984.] zone of consideration numbering [seven] [Inserted by H.T.W. Department Notification No. 14412. dated 6.2.1988.] times the estimated number of vacancies."(ii)If candidates from Scheduled Casie and Scheduled Tribes obtain on the basis of merit with due regard to seniority on the same basis as others, less number of vacancies than that reserved for them, the difference shall be made up by selecting candidates of these communities who are in the zone of consideration irrespective of merit but who are considered fit for promotion.(iii)A select list shall then be prepared in which the names of all the selected officers, general as well as those belonging to Scheduled Tribe and Scheduled Caste, are arranged in the order of merit and seniority by placing the names in the three categories viz. "Outstanding", "Very good" and "Good" in that order without disturbing the seniority inter se within each category. This select list shall thereafter, be followed for making promotions in vacancies as and when they arise during the year.(iv)The "Select List" shall be periodically reviewed. The names of those officers who have already been promoted (otherwise than on a local or purely temporary basis) and continues to officiate, shall be removed from the list and the rest of the names alongwith others who may now be included in the field of choice shall be considered for the "Select List" for the subsequent period.(v)Where promotions in the above manner are first made on a long-term officiating basis, confirmation shall be made according to the general rule, viz., that an officer who has secured earlier officiating promotion on the basis of his place in the select list should also be confirmed earlier, and thus enabled to retain the advantage gained by him, provided that he maintains an appropriate standard.
