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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(1)(b) in The Orissa Finance Service Rules, 1979

(b)The persons appointed to the service by selection under Clause (c) of Rule 3 (1) shall rank inter se in the order in which their names are arranged in the list approved by the Government under Rule 15 and shall en block be senior to the persons appointed to the service by direct recruitment.