Section 8(2) in The Orissa Private Secretaries to Secretaries to Departments of Government Rules, 1974
(2)The Commission shall consider the list along with the documents and confidential records received from the Home Department under Sub-rule (1) and may concur in the list unless it considers any change necessary:Provided that the Commission may call for such other information, or documents as in the opinion of the Commission, may be relevant for the purpose of consideration of the list prepared under Sub-rule (1) of Rule 7.
