Section 8(4) in Orissa Secretariat Private Secretaries Service Rules, 1997
(4)The Board while considering the promotion cases of eligible officers shall follows :(i)The provisions contained in the Orissa Civil services (Zone of consideration for promotion) Rules, 1988.Separate provisions is made in Rule 15(ii)The provisions contained in the Orissa Civil Services (Criteria for Promotion) Rules 1992; and(iii)The instructions issued by the State Government from time to time, containing the procedure to be adopted by the Departmental Promotion Committee while considering the case of promotion of officers to the next higher grade when disciplinary or criminal proceedings is pending against such officers.
