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State of Odisha - Section

Section 7 in The Orissa Local Fund Service Rules, 1975

7.

[(1) Selection for appointment to the posts in the Service whether by direct recruitment or by promotion, shall be made by the Selection Board constituting of a Chairman and members as follows :
(a) The Director, Municipal Administration ... Chairman
(b) Deputy Secretary or Under-Secretary to Government Housing andUrban Development in charge of Local Fund Service ... Member and Convenor of the Selection Board
(c) A Chairman of any Urban Local Body nominated by the Government ... Member
(d) Senior-most Executive Officer of the Urban Local Bodies (inthe Orissa Administrative Service Class-I, Senior Branch) ... Member
Provided that in the case of selection of candidates to the cadres of Executive Engineers, [the Assistant Executive Engineers] [Substituted vide Orissa Gazette Extraordinary No. 312/1992-SRO No. 192/1992.] and Assistant Engineers, the Chief Engineer, Public Health, Orissa and in the case of selection of candidates to the cadre of Junior Engineers, the Superintending Engineer, Public Health Circle, Bhubaneswar shall also be a member of the Selection Board :Provided further that the names of members specified in Clauses (c) and (d) shall be notified by the Government from time to time.Note. - For determining the senior-most Chairman, the longest continuous tenure as an elected Chairman of Municipal Councils and Notified Area Councils in the State shall be taken into account, where more than one Chairman have equal length of tenure, the senior-most shall be determined according to seniority in age.
(2)The Executive Officer of Municipality or Notified Area Council, as the case may be, shall on or before the 1st day of April of every year, report to the Director, Municipal Administration the probable number of vacancies in different cadres of service required to be filled up during the year.
(3)The Director, Municipal Administration after receipt of reports from Executive Officers shall call for applications for various posts in respect of which vacancies are likely to be filled up.
(4)For selection of candidates by direct recruitment, the Selection Board shall conduct a competitive examination including a viva voce test of all eligible candidates applying for post or posts in service.
(5)The selection of candidates for promotion to the posts in the cadres of the service shall be made by the Selection Board in the month of April of every year on the following basis :
(a)In respect of posts in the cadre of Junior Assistant, on the norms as may be prescribed by Government under Rule 6 (a) (iii).
(b)In respect of the posts in the cadres of Senior Assistant, Head Assistant and Superintendent, on the basis of merit with due regard to seniority.
(c)[ The eligibility for promotion to the rank of Assistant Engineer, Assistant Executive Engineer and Executive Engineer, shall be as follows : [Substituted vide SRO No. 658/99 Orissa Gazette Extraordinary No. 1210 dated 20.8.1999.]
(i)the Junior Engineers, who have completed at least ten years of service shall be considered for promotion to the rank of Assistant Engineer and the promotion to the rank of Assistant Executive Engineer and Executive Engineer shall be made from the rank of Assistant Engineer and Assistant Executive Engineer, respectively, with a minimum experience of one year in the respective rank.]
(ii)the zone of consideration shall be three times the number of vacancies; and
(iii)the promotion shall be on the basis of merit with due regard to seniority.]
(6)The Selection Board shall for the purpose of appointment to different cadres in the service prepare lists of eligible candidates arranged in order of merit and forward the same to the Director, Municipal Administration for allotment of different Urban Local Bodies.
(7)The list of candidates prepared under Sub-rule (6) shall remain in force for one year.]