Section 4 in The Orissa Public Service Commission (Limitations of Functions) Regulations, 1989
4.
In regard to services and posts to which appointments are made directly by the State Government, it shall not be necessary to consult the Commission on any of the following matters, namely :(a)the creation and Organisation of services and posts and their designation;(b)the classification of services and posts;(c)the general methods of recruitment to a service or post, that is, whether recruitment should be made by (i) examination or (ii) selection or (iii) promotion or (iv) transfer or by combination of two or more of these methods and, in the latter case, the proportion in which recruitment to a particular service should be made by each method and the relative seniority in service of candidates recruited by different methods;(d)the determination of the number of vacancies to be filled in a service in any particular year;(e)the determination of strength of the cadre of different services;(f)questions whether recruitment of candidates for particular posts should be made in India or abroad;(g)the determination of the salaries of Government servants on their first appointment and of officiating incumbents of posts;(h)the determination of the initial salaries of Government servants recruited by promotion;(i)transfer of Government servants to foreign services;(j)the probation and training of Government servants and the conditions of their confirmation in service;(k)appointment to posts where it has been decided by the State Government that the recruitment shall be made from abroad; and(l)grant of advancement scale to Government servants or their appointment to the Selection Grade.
