Section 7(5) in The Orissa Statistics and Economics Service Rules, 1979
(5)The list prepared by the Government in pursuance of Sub-rule (4) shall remain in force ordinarily for one year from the date of its preparation by Government:Provided that the Commission shall be consulted by Government to extend the validity of the list beyond one year if they consider so necessary for the exigencies of public service :Provided that the Government may at any time in consultation with the Commission for a grave lapse in the conduct or deterioration in the standard of performance of the duties of any person included in the list remove the name of such person from the list.
