Section 3 in The Orissa Public Service Commission (Limitations of Functions) Regulations, 1989
3.
(1)It shall not be necessary to consult the Commission on any of the matter specified in Sub-clauses (a), (b) and (c) of Clause (3) of Article 320 of the Constitution in respect of-(a)the posts and services to which appointment is made by an authority other than the State Government;(b)the Chairman and Members of the Commission;(c)the Advocate-General;(d)Government Advocates, Assistant Government Advocates, Additional Government Advocates, Standing Counsels and Additional Standing Counsels;(e)Public Prosecutors, Government Pleaders, Assistant Public Prosecutors and Additional Government Pleaders;(f)the personal and the Secretariat staff of the Governor;(g)the Secretariat staff of the Legislative Assembly;(h)the post of Private Secretary to the Chief Minister whose tenure is co-terminus with the office of the selecting Chief Minister;(i)[ Civil Services and Civil Posts other than those in Group 'B' carrying scale of pay of Rs.6,500-200-10,500 and above and Group 'A'.] [Substituted vide O.G.E. No. 2376 dated 28.12.2002.][Provided that the commission shall be consulted in all cases before final orders to withold or withdraw a pension or any part of it are passed in terms of rule 7 of Orissa Civil Services (Pension) Rules, 1992.] [Inserted vide O.G.E. No. 1865 dated 9.12.2003.](j)part-time Medical Officers of hospitals in the State;(k)all posts under the State Administrative Tribunal; and(l)contract appointments made for a period not exceeding three years.(2)It shall not be necessary to consult the Commission on any of the matters specified in the said sub-clauses of the said clause of the said Article of the Constitution as hereinbefore specified in respect of-(i)temporary appointments, promotions or transfers form one service to another made for a period not exceeding one year which it is necessary to make urgently; and(ii)cases of disciplinary proceedings under the Disciplinary Proceedings Tribunal Rules, 1951.
