Section 9(3) in The Orissa Tourism Service Rules, 1980
(3)The Selection [Boards] [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.] will scrutinise the records of the eligible officers and prepare [the lists] [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.] of candidates whom they consider suitable for promotion up to the number of vacancies required to be filled up and a certain reserve to meet unforeseen contingencies. The [Boards] [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.] may require the Government to submit such other information and records as they consider necessary to process the cases. [The Boards shall prepare separate lists of officers considered suitable for promotion to Group-A, Group-B and Group-C posts and services] [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.].These lists shall be referred to the Commission by the [Boards] [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.] along with the service records of all concerned officers recommended by the Board, the gradation list and other relevant documents and information. The names and service records of these officers who are proposed to be superseded should also be sent to the Commission with a statement for their proposed supersession.
