Section 12 in Orissa State Financial Corporation (Staff) Regulations, 1975
12. Re-appointment in the Corporation Service.
(1)No person who has been dismissed or has otherwise ceased to be in the service of the Corporation shall be re-employed without the specific approval of the Board:Provided that no Government servant who has been dismissed from Government services would be re-employed by the Corporation without the specific approval of the Board.(2)Except as otherwise provided by the Board at the time of his/her re-employment, these regulations shall apply to a person who is re-employed in the Corporation service as if he/she had entered the service for the first time on the date of his/her re-employment.
