Section 12 in The Orissa Employment Officers' Service Rules, 1970
12.
(1)The Commission shall consider all applications received and shall interview such candidates as they consider likely to be suitable for appointment. The Government may, if they so desire or upon being requested by the Commission in that behalf depute either the concerned Head of Department or an officer of the Labour Employment and Housing Department to be present at the interview of candidates. Where the Commission feels that the advice of an expert having technical and specialised knowledge is necessary, the Commission may invite at their own discretion an expert to assist them as expert advisor at the interview of candidates. In any case the departmental representative and/or the technical expert shall be present only in an advisory capacity but shall not be responsible for the decision or recommendation of the Commission.(2)From among the candidates interviewed the Commission shall nominate and arrange in order of merit a list of candidates equal in number to the number of vacancies to be filled up subject to availability of suitable candidates and submit the same to the State Government along with its re-report.(3)The list of candidates recommended by the Commission shall ordinarily remain valid for one year from the date of the recommendation.
