Section 4 in The Orissa Subordinate Correctional Service Rules, 1992
4. Method of recruitment and appointing authority.
(1)Save as otherwise provided in these rules, recruitment to the posts of the Service shall be made both by direct recruitment and by promotion on the basis of selection in the ratio of 70 : 30 :Provided that in case of non-availability of suitable lady candidate for promotion to their posts of Lady Welfare Officer in a year, the same shall be filled up by direct recruitment.(2)The Inspector-General of Prison shall be the appointing authority in respect of the posts included in the Service.(3)The appointing authority shall decide ordinarily in the month of January of each year the number of vacancies required to be filled up by direct recruitment and by promotion.
