Section 15 in The Orissa Finance Service Rules, 1979
15. Final list of selected person.
(1)The lists recommended by the Commission under Rule 14 shall be placed before Government and after approval with modification, if any, shall form the final list from which appointment shall be made.(2)The lists shall ordinarily be in force until fresh lists are prepared:Provided that the Government may, at any time in Consultation with the Commission, for grave lapse in conduct or deterioration in standard of performance of duty on the part of any person included in the list remove the name of such person from the list.
