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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(2) in The Orissa Secretariat Service Rules, 1980

(2)When a select list is not in force or has been exhausted and it is necessary to make temporary appointments urgently, appointments may be made to different grades of the service on ad hoc basis for a period not exceeding one year on the basis of the lists prepared by the Selection Board under Rule 10 :Provided that ad hoc appointments made under this sub-rule may be extended beyond the aforesaid period with the prior concurrence of the Commission.