Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(1) in Orissa Electrical/Mechanical/Telecommunication (Departmental and Professional Examination) Engineering Service Rules, 1957

(1)The Departmental Committee aforesaid shall be convenced by the Chief Engineer, Electricity, Orissa and shall consist of -
(a) Chief Engineer, Electricity, Orissa President
(b) One Superintending Engineer, Mechanical Member
(c) Electrical Inspector Member
(d) [] [Inserted vide O.G.E. No. 19142, dated 13.6.1977.] One Superintending Engineer, Telecommunication Member.
The mechanical Engineers who entered service prior to the date of issue of these amendments and have not passed the examinations on or before the date shall be required to pass the Examination within such a period as the State Government may be general or special order direct failing which their further increments shall be stopped till they pass the Examinations.