Section 12 in The Orissa Staff Selection Commission Rules, 1993
12. Arrangement for and conduct of the examinational.
- The District Superintendent or the Superintendent, as the case may be, shall conduct the written examination under the guidance and direction of the Commission.(2)The District Superintendent shall in consultation with the Commission appoint as many as Deputy Superintendents from among the Gazatted Officers under his jurisdiction in order to ensure smooth conduct of the said written examination in the district.(3)The District Superintendent and the Superintendent shall have power for requisitioning the local educational buildings [or the buildings belonging to the State Government/Public Sector Undertakings or the like] [Inserted vide Orissa Gazette Extraordinary No. 1018 dated 16.7.1999.] for the purpose of conducting the examination.(4)The examination shall be held preferably on any public holidays so that the education of the students does not suffer.(5)The District Superintendent shall have power to appoint required number of invigilators from among the gazetted or responsible non-gazetted Officers under his jurisdiction.(6)The District Superintendent or the Superintendent, as the case may be, shall make necessary sitting arrangements for the candidates admitted for the examination.(7)The District Superintendent/Superintendent shall have the power to recommend any penalty under Rule 18 of these Rules to the Commission and orders of the Commission in this respect shall be final.(8)The District Superintendent/Superintendent shall ensure safe custody and despatch of all confidential matter relating to the examination.(9)Whenever necessary the District Superintendent/Superintendent may seek advice of the Collector and the Collector may give instructions in the interest of impartiality and fair play in conducting the examination.(10)Setting of questions and evaluation of answer papers shall be done centrally.(11)Invigilators and Supervisors of the written examination shall be appointed from outside the Sub-divisions as far as practicable.
