Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(4) in The Orissa Secretariat Service Rules, 1980

(4)If the Commission considers that any officer is not fit to continue in the rank in which he has been officiating on the basis of the select list and recommends removal of the name of such officer's from the concerned list and Government approve the recommendations of the Commission in this regard, the name of such officer shall be removed from the list and up on such removal, the officer shall revert to the lower service, grade or post from which he was promoted.