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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2) in The Orissa Finance Service Rules, 1979

(2)The lists shall ordinarily be in force until fresh lists are prepared:Provided that the Government may, at any time in Consultation with the Commission, for grave lapse in conduct or deterioration in standard of performance of duty on the part of any person included in the list remove the name of such person from the list.