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State of Odisha - Section

Section 9 in The Orissa Tourism Service Rules, 1980

9.

[(1-a) A Selection Board shall be constituted in the following manner for selection of officers for promotion to the Service Group 'A' posts, namely :-
(a) Chief Secretary ... Chairman
(b) Secretary to Government, Tourism Department ... Member
(c) Director, Tourism ... Member-Secretary
(1-b) A Selection Board shall be constituted in the following manner for selection of Officers for promotion to the Service Group 'B' and Group 'C' posts, namely :-
(a) Secretary to Government, Tourism Department ... Chairman
(b) Director, Tourism ... Member
(c) Joint/Deputy Secretary to Government, Tourism Department ... Member-Secretary.]
[Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.]
(2)The Director of Tourism will in January each year, compare the number of vacancies in the various [groups] [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.] of the service which exist and which are likely to arise in course of that year and the next and indicate the number of posts to be filled up in the various [groups] [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.] of the service during that year on the basis of above calculation; making due allowance for such vacancies as may be filled up by office on the previous Select List and continuing Select List? for promotion during the period of their validity.He will draw up a list in the order of seniority of all officers eligible for promotion to the various [groups] [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.] of the service and collect all relevant service particulars and up-to-date Character Rolls and ensure that all adverse remarks have been communicated to the officers concerned and representations received against the same, if any, have been disposed of. He will make a list of these cases in which representations received have not been disposed of till that time and take steps for their expeditious disposal.He will submit to the Selection [Boards] [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.] a list of all the eligible officers together with a statement of the number of vacancies required to be filled up during the year along with relevant information and documents. He will append a certificate to the effect that all adverse remarks have been communicated and representations against the same disposed of indicating the cases in which representations received were still pending for consideration.
(3)The Selection [Boards] [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.] will scrutinise the records of the eligible officers and prepare [the lists] [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.] of candidates whom they consider suitable for promotion up to the number of vacancies required to be filled up and a certain reserve to meet unforeseen contingencies. The [Boards] [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.] may require the Government to submit such other information and records as they consider necessary to process the cases. [The Boards shall prepare separate lists of officers considered suitable for promotion to Group-A, Group-B and Group-C posts and services] [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.].These lists shall be referred to the Commission by the [Boards] [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.] along with the service records of all concerned officers recommended by the Board, the gradation list and other relevant documents and information. The names and service records of these officers who are proposed to be superseded should also be sent to the Commission with a statement for their proposed supersession.