Section 21 in The Orissa Secretariat Service Rules, 1980
21. [ Relaxation. [Added vide Notification No. 22056/12.4.2001, OGE Part III-A No. 21 dated 25.5.2001.]
- Where the State Government are of the opinion that it is necessary or expedient to do so, they may, by order and for reasons to be recorded in writing, relax any of the provisions of the rules in respect of any Class or Category of employees in the interest of the public service in consultation with the O.P.S.C.]Appendix IParticulars of officers for consideration for first appointment to the Service
