Section 7 in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
7. [ Constitution of State Civil Services. [Substituted by G.A. Department Notification No.17902-S.C./3-2/99/Part-1) - Gen. dated 23.5.2000. O.G.E. No. 20 dated 9.6.2000.]
- The State Civil Service, Group-A, Group-B or Group-C shall consist of such services as specified by a general or special order of the Governor in this behalf and shall consist of such grades and such posts as may be created in each such service from time to time :Provided that if, after issue of the order of the Governor, any new State Civil Service is constituted it shall, till it is classified by another order of the Governor, be deemed to be a State Civil Service of the class to which another classified State Civil Service carrying a comparable scale of pay belongs.]
