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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1) in The Orissa Private Secretaries to Secretaries to Departments of Government Rules, 1974

(1)The list prepared under Sub-rule (1) of Rule 10 shall be reviewed and revised every year by the Board in respect of officers who have not been confirmed in the service :Provided that the case of an officer, who has officiated in the service continuously for a period of three years on the basis of the list on the first day of January in the year in which the Board meets, shall be reviewed or his position in the list revised.