Section 7 in The Orissa Industries Service Rules, 1985
7. Promotion to Class II.
(1)Not more than [fifty per cent] [Substituted vide O.G.E. No. 925 dated 11.8.1995.] of total vacancies in [Group-B] [Substituted vide O.G. No. 41, Part III A Dated 8.10.2004.] of the service in any year may be filled up by promotion from among non-gazetted non-ministerial Class III field executive staff, namely :(1)Industries Promotion Officers, Industrial Supervisors [* * *] [Deleted vide Orissa Gazette Part III-A-No. 27/19-7-1991-Notification No. 13716-III-EI-83/90-1/24-5-1991.] and such other posts as may be created in the equivalent grade or declared equivalent in status by Government from time to time having completed 7 years of service in the post or posts. The promotion quota of Industries Promotion Officers, Industrial Supervisors shall be in a ratio according to the strength of qualified officers in each group as may be decided by Government.(2)The Director shall maintain gradation lists of qualified/ eligible candidates indicating their educational qualification, technical qualification, date of birth, date of appointment to respective grades, date of joining, service experience etc. for consideration for promotion to [Group-B] [Substituted vide O.G. No. 41, Part III A Dated 8.10.2004.].(3)If no eligible candidate of one group is found suitable by the Commission, the promotion quota of that group may be filled up by suitable candidates of other group on the recommendation of the Commission or as may be decided by Government in that behalf.(4)In the event of non-availability of qualified/eligible candidates in the gradation lists of above categories of officers, the promotion vacancies shall either be filled up by direct recruitment or by deputation from other services as may be decided by Government.Notes - The State Government do hereby declare the following posts to be equivalent in status with that of Industries Promotion Officer, industrial Supervisors for the purpose of Sub-rule (1) of Rule 7 of the Orissa Industries Service Rules, 1985, namely :
