Section 4 in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Rules, 1976
4. Maintenance of Roster, Register, etc.
(1)Registers shall be maintained in the Forms prescribed in Appendix I and every appointing authority shall treat vacancies as reserved and unreserved as indicated in the model rosters prescribed in Rule 3.(2)Separate registers-shall be maintained for initial recruitment and promotion as well as for each type of recruitment separately for each grade or service or a group of posts.(3)Within each category of posts, separate rosters may be maintained for permanent and temporary appointment.(4)Immediately after an appointment has been made, the particulars of the persons appointed will be entered in the register in the appointment column and the entry signed by the appointing authority or by the officer authorised to do so by the appointing authority.(5)The roster will be maintained in the form of running account year by year.Explanation. - If recruitment in a year stops at point 9 of a cycle, recruitment in the following, year will begin at point 10 and so on.(6)The appointment of a temporary employee to a new temporary vacancy is a new appointment and should be accounted for in the roster again.(7)Within any year of recruitment, the conditions of eligibility by age or otherwise should remain the same even if recruitment is made more than once in that recruitment year, that is, a person who was eligible on the first April of a particular year shall not be disqualified on the ground that he was no longer eligible by the time the relevant vacancy (against which he could not be appointed) arose later in that recruitment year.
