Section 5 in The Orissa Industries Service Rules, 1985
5. Direct recruitment.
(1)Not less than [fifty per cent] [Substituted vide O.G.E. No. 925 dated 11.8.1995] of Class II posts fallen vacant in any year shall be filled up by direct recruitment through the Commission.(2)Candidates having requisite qualification as prescribed in Schedule 'C' or such qualifications as may be prescribed by Government for posts created by Government after the commencement of these rules and provided in the advertisement shall be recruited on the results of interview conducted by the Commission.(3)In case of non-availability of suitable candidates from the open market for direct appointment to [Group-B] [Substituted vide O.G. No. 41, Part III A Dated 8.10.2004.] posts, the vacancies remaining unfilled may be filled up on deputation from other services, under Government.(4)[ After determination of the vacancies required to be tilled up through direct recruitment in a particular year, the-Government shall send requisition to the Commission to furnish names of suitable persons for such appointment.(5)The Commission shall invite applications from eligible, persons and select suitable persons in order of merit following the procedure as it deemed proper and furnish the list to the Government.(6)The list received from the Commission shall be placed before Government for approval and up on such approval it shall become the Select list from which appointment order shall be issued in the order in which the names appear therein.] [Inserted vide Orissa Gazette Part-III-A-No. 41/9.10.1992 Notification No. 26343-III EI/83/90-I/4/5.9.1992.]
