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State of Odisha - Section

Section 13 in The Orissa Subordinate Correctional Service Rules, 1992

13. Select List.

(1)The list prepared by the Committee under Rule 12 shall be placed before the appointing authority for approval and after such approval, the lists shall be called the Select List.
(2)The Select List shall remain in force for a period of one year from the date of its approval by the appointing authority.