Section 7 in The Orissa Secretariat Service Rules, 1980
7. Preparation of consolidated list.
- The Home Department on receipt of information, lists and documents specified in Rule 6 shall prepare a consolidated list of officers eligible for consideration for probation to the rank of [Under-Secretaries] [Substituted vide Orissa Gazette Extraordinary No. 1036/21.7.1987.] and the names of such officers shall be arranged on the basis of the total length of their continuous valid officiation in the eligible grade :[Provided that no Section Officer, Level-I shall be considered for inclusion in the list of Officers for consideration for promotion to the post of Undersecretary in the service unless on the date the Selection Board meets he/she has rendered [6(six)] [Substituted vide Notification No. 22056/12.4.2001, OG Part III-A No. 21 dated 25.5.2001.] years of continuous service in the rank of Section Officer, Level-II and Section Officer, Level-I taken together:Provided further that no Assistant Law Officer or Law Officer in any Department of Government recruited from the Common Cadre except in case of the Law Department shall be considered for inclusion in the list of Officers for consideration for promotion to the post of Under-Secretary in the service unless his counterpart in the Common Cadre having held the post of Junior Assistant/Senior Assistant Section Officer, Level-II/Section Officer, Level-I is eligible for such consideration.] [Substituted vide Notification No. 22056/12.4.2001, OG Part III-A No. 21 dated 25.5.2001.]
