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State of Odisha - Section

Section 3 in The Orissa Industries Service Rules, 1985

3. Constitution of the service.

- The cadre of the service shall consist of two branches, viz. [Group-A] [Substituted vide O.G. No. 41, Part III A Dated 8.10.2004.] and [Group-B] [Substituted vide O.G. No. 41, Part III A Dated 8.10.2004.], the former comprising of three grades namely the Senior grade, Intermediary grade and the Junior grade as indicated below :(a)[ Group-A Senior Grade shall include posts of Joint Director of Industries, Level-I, Joint Director of Industries, Level-II and such other posts of equivalent status as may be created or declared by Government from time to time.] [Substituted vide O.G. No. 41, Part III A Dated 8.10.2004.](b)[Group-A] [Substituted vide O.G. No. 41, Part III A Dated 8.10.2004.]-Intermediary grade shall include the posts of Special Officer, General Managers of District Industries Centres and such other posts created in equal grade or declared equivalent in status by Government from time to time;(c)[Group-A] [Substituted vide O.G. No. 41, Part III A Dated 8.10.2004.]-Junior grade shall include the posts of Deputy Director, Managers of different functional disciplines of District Industries Centres. Development Officer, Guidance and Marketing Cell, Executive Engineers (Civil) and such other posts created in the equivalent grade or declared equivalent status by Government from time to time.Note - The list of [Group-A] [Substituted vide O.G. No. 41, Part III A Dated 8.10.2004.] posts included in the cadre for the time being are specified in Schedule 'A'.
(2)The [Group-B] [Substituted vide O.G. No. 41, Part III A Dated 8.10.2004.] branch shall include Assistant Directors of Industries, Assistant Engineers, Assistant Managers of different functional disciplines of District Industries Centres and such other posts as may be created in the equivalent grade or declared equivalent in status by Government from time to time.Note - The list of [Group-B] [Substituted vide O.G. No. 41, Part III A Dated 8.10.2004.] posts included in the cadre for the time being are specified in Schedule 'B'
(3)The cadre of the service shall consist of such number of posts with such scale of pay and status as the Government from time to time determine including the posts of deputation reserve. The sanctioned posts as shown in Schedules 'A' and 'B' and 200, thereof as deputation reserve shall form the cadre strength on the date of commencement of these rules. The State Government may increase or decrease the cadre strength from time to time, as the case may be, by an order or resolution.Part-III 4. Method of recruitment to the service.
(1)Recruitment to the posts in [Group-B] [Substituted vide O.G. No. 41, Part III A Dated 8.10.2004.] of the service shall be made-
(a)by direct recruit in accordance with Rule 5; and
(b)by promotion of officers of non-gazetted, non-ministerial Class III, field executive staff as provided under Rule 7.
(2)Recruitment to [Group-A] [Substituted vide O.G. No. 41, Part III A Dated 8.10.2004.] posts in Junior, Intermediary and Senior Grades shall be made by promotion of officers as provided in Rules 9, 10 and II respectively.
(3)Government shall decide ordinarily in the month of April each year the number of vacancies in each of the branches [Group-A] [Substituted vide O.G. No. 41, Part III A Dated 8.10.2004.] and [Group-B] [Substituted vide O.G. No. 41, Part III A Dated 8.10.2004.] of the service to be filled in the year by direct recruitment and by promotion, as the case may be.