Section 14 in The Orissa Subordinate Correctional Service Rules, 1992
14. Verification of antecedents.
- The appointing authority, after receiving the list of successful candidates under Rule 8 shall take immediate steps to verify the antecedents of the successful candidates for giving appointment through direct recruitment :Provided that the names of such candidates as are adversely reported upon shall be struck off from the list :Provided further that in exigencies of public service the appointing authority may appoint a selected candidate subject to verification of his antecedents.
