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State of Odisha - Section

Section 21 in The Orissa Municipal Corporation Rules, 2004

21. Maintenance of CCRs.

(1)A Confidential Character Roll shall be maintained in the form specified in Appendix-II for each officer and employee of the Corporation except Group 'D' employees and the officers of Group 'A' and 'B' those who are on deputation. The officers of Group 'A' and 'B' who are on deputation shall submit their CCRs by self assessment.
(2)Confidential Character Roll shall be maintained in duplicate. The original copy shall not be removed from the office having custody of it and the duplicate copy shall be circulated for purpose of promotion, selection, etc.