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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(1) in Orissa Subordinate Finance Service (Local Fund Audit) Rules, 1995

(1)The inter se seniority of persons appointed to any cadre of the Service shall be determined in the following manner, namely:
(a)The inter se seniority of the officers appointed on promotion to the cadre of Audit Superintendent shall be regulated in the order in which the names appear in the select list.
(b)The inter se seniority of persons appointed to the cadre of Auditors on the basis of direct recruitment shall be regulated in the order in which their names appear in the select list.
(c)The inter se seniority of persons appointed to the cadre of Auditors on promotion shall be regulated in the order in which their names appear in the select list and they shall en bloc be senior over the persons appointed to the cadre of Auditors by direct recruitment in the same year.