Section 8 in The Orissa Administrative Tribunal (Recruitment and Conditions of Service of Officers and Staff) Rules, 1999
8. The Procedure for selections by the Committee.
(1)The Committee shall meet once in a year preferably in the month of January to prepare a list of officers or employees, as are held by them, suitable for promotion to the next higher grade taking into account the existing vacancies and the anticipated vacancies of the year.(2)The Committee while considering the promotion cases of suitable officer/employees shall follow the provisions contained in the Orissa Reservation of Vacancies in Posts and Services (For Scheduled Castes and Scheduled Tribes) Act, 1975 and rules made thereunder, the Orissa Civil Service (Zone of Consideration for Promotion) Rules, 1988, Orissa Civil Service (Criteria for Promotion) Rules, 1992 and the instructions contained in General Administration Department Office Memorandums relating to sealed cover procedure.(3)The select list shall contain the names of the suitable officers in order of merit equal to the number of vacancies including the anticipated vacancies of the year.(4)The list shall be placed before the Chairman and after the approval by the Chairman with changes if any shall become the select list.(5)The select list shall remain valid for a period of one year from the date of its approval by the Chairman or the publication of a fresh select list approved by the Chairman, whichever is earlier.(6)Appointment order shall be issued in the order in which the names appear in the select list.
