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State of Odisha - Act

Orissa Civil Services (Criteria for Selection for Appointment including Promotion) Rules, 2003

ODISHA
India

Orissa Civil Services (Criteria for Selection for Appointment including Promotion) Rules, 2003

Rule ORISSA-CIVIL-SERVICES-CRITERIA-FOR-SELECTION-FOR-APPOINTMENT-INCLUDING-PROMOTION-RULES-2003 of 2003

  • Published on 19 July 2003
  • Commenced on 19 July 2003
  • [This is the version of this document from 19 July 2003.]
  • [Note: The original publication document is not available and this content could not be verified.]
Orissa Civil Services (Criteria for Selection for Appointment including Promotion) Rules, 2003Published vide Notification No.19084-2R-1-11/2003-Gen., Orissa Gazette Extraordinary No. 1115 dated 19.7.2003No.19084-2R-1-11/2003-Gen. - In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Orissa is pleased to make the following rules to regulate the criteria for selection initial appointment/promotion to the State Civil Services and Posts, namely :

1. Short title, commencement and application.

(1)These rules may be called the Orissa Civil Services (Criteria for Selection for Appointment including Promotion) Rules, 2003.
(2)They shall come into force on the date of their publication in the Orissa Gazette.
(3)They shall apply to all cases of appointment including promotion made to the State Civil Services and Posts.

2. Definitions.

- ln these rules unless the context otherwise requires-
(a)"Commission" means the Orissa Public Service Commission;
(b)"Government" means the Government of Orissa;
(c)"Service" means State Civil Service; and
(d)"Year" means the calendar year.

3. Initial recruitment.

- The Commission/Orissa Staff Selection Commission/ Selection Committee or the appointing authority in case where such bodies do not exist, or do not exercise their jurisdiction, shall, for the purpose of initial appointment to any Service/Post prepare a list through competitive examination containing the names of successful candidates [equal to] [Substituted vide Orissa Gazette Extraordinary No. 1028 dated 22.7.2006.] the number of vacancies as anticipated pertaining to that year :Provided that in case where the list contains less number of successful Candidates than the vacancies anticipated, the reasons of such shortfall shall be recorded in writing by the recruiting agency.

4. Promotion.

(1)The Departmental Promotion Committee or the Selection Board or the Selection Committee as the case may be, for the purpose of appointment by selection or promotion to any Service/post shall prepare a list of persons of the feeder grade of that Service/Post who are considered by them to be suitable for such appointment.
(2)The number of persons to be included in the list prepared under Sub-rule (1) shall be 1.25 time the number of vacancies anticipated in the promotional Service/Post pertaining to that year :Provided that in case of promotion to Service/Post in which prior consultation with the Commission is mandatory the list shall be forwarded to the Commission with all requisite papers for concurrence :Provided further that if the Commission finds any person included in the list unsuitable for appointment to the Service/Post or if any such person included in the list retires from Government service prior to the concurrence of the Commission, the Commission shall in his/her place insert the name of another person found suitable from out of the list of eligible persons under the zone of consideration.

5. Overriding effect.

- The provisions of these rules shall have overriding effect notwithstanding anything to the contrary contained in any other recruitment rules for the time being in force.

6. Interpretation.

- If any doubt arises on interpretation of any of the provisions of these rules, the same shall be referred to Government in General Administration Department for decision.