Section 7 in The Orissa Statistics and Economics Service Rules, 1979
7. Appointment to the posts of Joint/Deputy Director.
- [(1) On a vacancy arising in the posts of Joint Director Level-I, Joint Director Level-II, Principal, Statistical Training Institute, Deputy Director or any equivalent post, names of eligible persons to be taken into consideration for promotion to such posts in accordance with Rule 6, shall be 3 times the number of vacancies, in the list of such persons arranged in order of seniority. The seniority list of officers alongwith the select list of Departmental Promotion Committee shall be forwarded to the Commission alongwith service records and C. C. Rolls for recommendation by the Commission of names of officers for filling up the vacancy or vacancies as the case may be.(2)The Commission shall consider the list alongwith documents received from the Government and recommend to Government a list of candidates as they consider suitable for appointment to the post or posts, the list being arranged in order of merit as would be determined by the Commission.(3)The selection of officers for promotion shall be based on merit and suitability in all respects with due regard to seniority.] [Substituted vide Orissa Gazette Extraordinary No. 1614/1989.]Provided that the Commission shall be competent to interview such candidates in respect of whom they may have any doubt :Provided further that the Commission shall be competent to assign to a person who in their opinion is of exceptional merit, a higher place in the list than of officers senior to him.(4)The final list for selection of officers to be appointed shall be made by the Government after considering the recommendations made by the Commission.(5)The list prepared by the Government in pursuance of Sub-rule (4) shall remain in force ordinarily for one year from the date of its preparation by Government:Provided that the Commission shall be consulted by Government to extend the validity of the list beyond one year if they consider so necessary for the exigencies of public service :Provided that the Government may at any time in consultation with the Commission for a grave lapse in the conduct or deterioration in the standard of performance of the duties of any person included in the list remove the name of such person from the list.(6)[ * * *] [Deleted vide Orissa Gazette Extraordinary No. 1614/1989.]
