Section 8 in Orissa Secretariat Private Secretaries Service Rules, 1997
8. Preparation of a list by the Selection Board of Officers suitable for promotion to the higher post.
(1)The Boards at their meetings shall prepare the following lists;(a)List of personal Assistants suitable for promotion to the posts of [Private Secretary] [Substituted vide O.G.No. 21 dated 21.5.1999.](b)List of [Private Secretary] [Substituted vide O.G.No. 21 dated 21.5.1999.] suitable for promotion tot he posts of [Senior Private Secretary] [Substituted vide O.G.No. 21 dated 21.5.1999.],(c)List of [Senior Private Secretary] [Substituted vide O.G.No. 21 dated 21.5.1999.] suitable for promotion to the post of [Principal Private Secretary] [Substituted vide O.G.No. 21 dated 21.5.1999.],(2)The Selection of Personal Assistants/[Private Secretary] [Substituted vide O.G.No. 21 dated 21.5.1999.] and [Senior Private Secretary] [Substituted vide O.G.No. 21 dated 21.5.1999.] for inclusion in the lists prepared by the Board under sub-rule (1) shall be based on merit and suitability in all respect sixth due regard to the seniority.(3)The names of the Officers in each Grade who are eligible for promotion and coming within the zone of consideration shall be arranged in order of seniority.(4)The Board while considering the promotion cases of eligible officers shall follows :(i)The provisions contained in the Orissa Civil services (Zone of consideration for promotion) Rules, 1988.Separate provisions is made in Rule 15(ii)The provisions contained in the Orissa Civil Services (Criteria for Promotion) Rules 1992; and(iii)The instructions issued by the State Government from time to time, containing the procedure to be adopted by the Departmental Promotion Committee while considering the case of promotion of officers to the next higher grade when disciplinary or criminal proceedings is pending against such officers.(5)The number of officers suitable recommended for promotion to the next higher rank shall not exceed the number of vacancies notified to the Board.
