Section 8 in The Orissa Subordinate Correctional Service Rules, 1992
8. Select list.
(1)After completion of the selection of suitable candidates a list of successful candidates is to be prepared in order of merit and equal to the number of vacancies, in respect of which requisition has been made for being filled up by the direct recruitment. The list is to be furnished to the appointing authority.(2)The list of successful candidates shall be placed before the appointing authority for approval of the select list which shall remain in force for a period of one year from the date of approval by the appointing authority.
