Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 22 in The Orissa Industries Service Rules, 1985 22. Refusal by Government to allow an officer to cross the efficiency bar shall not have the effect of postponing the increments cumulatively but arrear incremental dues shall not be allowed.
