Section 7 in The Orissa State Prosecution Service Rules, 1997
7. Method of recruitment by promotion.
- 7.1. The Appointing Authority shall determine the existing and anticipated vacancies during the course of the year and prepare a list of eligible officers coming within the zone of consideration and the said list will be placed before the Board along with their C.C. Rs. and service record for the last five years for consideration of their promotion to next higher cadre.7.2The respective Board for promotion to Group 'A' services may meet at least once in a year, preferably in the month of January, and prepare the list of officers considered and found suitable for promotion.7.3The process of promotion, inter alia, shall be governed by the following rules and other instructions issued from time to time by the Government -(i)The Orissa Civil Services (Criteria for Promotion) Rules, 1992(ii)The Orissa Civil Services (Zone of Consideration) Rules, 1988(iii)The Orissa Reservation of Vacancies Act, 1975 the rules, orders and instructions issued by the Government in appropriate Department from time to time.(iv)General Administration Department Office Memorandum No.3928, dated 18.2.1994 and No.14640, dated 4.7.1995 dealing with the 'Sealed Cover' Procedure.7.4The list of the officers considered and found suitable for promotion to Grade 'A' service shall be sent along with the necessary Service records of the officers to the Orissa Public Service Commission in the prescribed manner for their recommendations.
