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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(3) in The Orissa Industries Service Rules, 1985

(3)In case of non-availability of suitable candidates from the open market for direct appointment to [Group-B] [Substituted vide O.G. No. 41, Part III A Dated 8.10.2004.] posts, the vacancies remaining unfilled may be filled up on deputation from other services, under Government.