Section 12 in The Orissa Finance Service Rules, 1979
12. Principles for promotion and selection.
(1)The Selection Board shall consider the cases of eligible officers for promotion and selection to different cadres of the service under Rule 3 and scrutinise the records and prepare lists of officers who in the opinion of the board, are suitable for appointment to the different cadres of the service by promotion or selection, as the case may be. The names of officers to be included in the list shall be twice the number of anticipated vacancies within a period of twelve months on the respective cadres.(2)[(a) The selection of persons for inclusion in the list for promotion under Clause (b) of Sub-rule (1) of Rule 3 shall be based on merit and suitability with due regard to seniority in their respective cadres.(b)The selection of persons for inclusion in the lists for promotion under Sub-rules (2), (3) and (4) of Rule 3 shall be based on merit and suitability with due regard to seniority. The names of the officers included in every such list shall be arranged in the order of their seniority in the cadre from which they are selected for promotion :Provided that any junior officer, who, in the opinion of the Selection Board, is of exceptional merit and suitability, may be assigned a place in the list higher than that of the officers senior to him.(c)The selection of persons for, inclusion in the list for appointment by selection under Clause (c) of Sub-rule (1) of Rule 3 shall be on the basis of outstanding merit and ability.](3)While drawing the list of officers for promotion to different cadres, the Board shall consider the officers in the list up to thrice the number of anticipated vacancies within a period of twelve months.
