Section 8 in Orissa State Financial Corporation (Staff) Regulations, 1975
8. [Power of Appointment. [Substituted vide Orissa Gazette Extraordinary No. 631/26.5.1986.]
- All appointment to the service of the Corporation shall be made by the Managing Director provided that no person in Class 'A' shall be appointed to the services of the Corporation unless a Selection Committee appointed by the Board has selected him/her :Provided that no person shall be appointed as an officer unless his/ her appointment is first approved by the Board :Provided further that no person shall be appointed unless he is found medically fit for service under the Corporation :Provided further that the terms and conditions of the appointment fixed by the Selection Committee/Managing Director shall be final subject to any reference under Regulation 45 in case of first appointment :Provided further that the provisions of Orissa Reservation of Vacancies in Posts and Services (For Scheduled Castes and Scheduled Tribes) Act, 1975 (Orissa Act 38 of 1975) and the rules made thereunder and the provision for reservation of posts and services for physically handicapped persons as may be made by the State Government from time to time shall be followed mutatis mutandis] :Provided further that the provisions for reservation of posts and services for ex-servicemen as may be made by the State Government from time to time shall be followed mutatis mutandis.
