Section 13(5) in The Orissa Children's and Women's Welfare Service Rules, 1989
(5)The Committee shall consider the Service records of the candidates included in the list prepared in pursuance of Sub-rule (3). The selection of persons by the Committee shall be made on the basis of the merit and suitability in all respects with due regards to seniority. The Committee shall prepare a list of candidates found suitable for promotion which shall contain the names numbering twice the number of vacancies that have arisen and are likely to arise during the recruitment year. The said list shall be placed before the Secretary to Government in the Community Development and Rural Reconstruction Department for approval and upon such approval will become the final list. The said final list shall, notwithstanding anything to the contrary in these rules, remain valid for a period of one year from the date of its approval by the Secretary, or till the preparation of the next final list, whichever is earlier.
