Section 13 in The Orissa Statistics and Economics Service Rules, 1979
13. Filling up vacancies.
(1)Subject to the provisions of Sub-rules (2) to (4) candidates will, in the order in which their names appear in the list referred to in Rule 12 (1), be considered for appointment to the service.(2)[ (a) For direct recruitment and promotion in respect of candidates belonging to the Scheduled Caste and Scheduled Tribe, the procedure prescribed in Orissa Reservation of vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 and the rules made thereunder shall be followed;(b)for direct recruitment to the service, Class-II for ex-servicemen, sportsmen and physically handicapped persons, procedure as may be prescribed by the Government from time to time shall be followed.](3)In filling up the vacancies so reserved, candidates who are members of the Scheduled Castes and Scheduled Tribes shall be considered for appointment in the order in which the names appear in the list referred to in Rule 12 irrespective of their relative ranks as compared with other candidates.(4)If a sufficient number of candidates who are members of the Scheduled Castes or Scheduled Tribes is not available for filling up all the vacancies so reserved, the remaining vacancies shall be filled up by other candidates in the said list and equivalent number of Additional vacancies shall be reserved for candidates belonging to the Scheduled Castes and the Scheduled Tribes to be filled up on the results of the next examination;Provided that if a sufficient number of suitable candidates belonging to the Scheduled Castes and Scheduled Tribes is not available as a result of the said next examination to fill all the reserved vacancies including the additional vacancies, the additional vacancies or such of them as are not filled shall lapse.
