Section 13 in Orissa Subordinate Finance Service (Local Fund Audit) Rules, 1995
13. Principles for drawing the select list for promotion.
(1)Separate select list of persons considered suitable for promotion under Clause (b) of Sub-rule (1) and Sub-rule (2) of Rule 5 shall be drawn up by the Selection Board in the month of January each year. Names in the select lists shall be arranged in the descending order of merit and appointments shall be made in the order of merit.(2)The Selection Board shall consider the names of all eligible candidates for promotion to the different cadres of the service who are coming within the Zone of consideration as per the provisions of Orissa Civil Services (Zone of Consideration for Promotion) Rules, 1998 for persons belonging to general category and the provisions of Orissa Reservation of Vacancies in Posts and Services for Scheduled Castes and Scheduled Tribes Act, 1975 and rules made thereunder for persons belonging to Scheduled Castes and Scheduled Tribes.(3)The selection of persons for inclusion in the select list prepared under Sub-rule (1) shall be based on merit and suitability with due regard to seniority :Provided that if the Selection Board consider any Junior as exceptionally meritorious than his seniors, they may, for reason to be recorded in writing, assign a higher position to him in the select list, subject to the condition that such assignment shall be limited to the same batch or year of allotment as the case may be;(4)The Selection Board while considering the eligibility of the persons for promotion shall scrutinise the confidential character rolls for the last five years immediately proceeding the year in which the Board meets :Provided that in case of supersession the confidential character rolls of the entire service period of the persons proposed to be superseded shall be scrutinized.(5)The select list to be prepared by the Selection Board shall contain the names of the eligible Officers which shall be equal to two times of the vacancies.(6)The Select list shall ordinarily remain valid for a period of one year from the date of its finalisation.
