Section 3 in Orissa Civil Services (Criteria for Promotion) Rules, 1992
3. Criteria for Promotion.
- Notwithstanding anything contained in the Recruitment Rules,(a)all promotion to the posts or grades of different Services/Civil Posts under the State Government shall be made by selection;(b)selection for such promotion shall be made on the basis of merit and suitability in all respect with due regard to seniority and the names of persons included in the Select List shall be arranged in order of seniority in the feeder service or grade :Provided that any Junior officer of exceptional merit and suitability may be assigned a place higher than his seniors and in such case the assignment of higher position to the junior officer shall be limited to the same batch or year of allotment except where an officer of the earlier batch or year of allotment is found unsuitable for promotion :Provided further that where promotion is made from different services or posts and no common seniority among such officers exists, their names in the Select List shall be arranged on the basis of their merit adjudged during selection.[Explanation [Added vide O.G.E. No. 100, dated 19.1.1999 and given effect to from 24.7.1992.] - The expression "batch or year of allotment means the calendar year of the select list on the basis of which an officer is promoted to the higher rank."](c)[ In order to judge the suitability of an officer for promotion, the Orissa Public Service Commission, the Departmental Promotion Committee, the Selection Commission or Selection Board, as the case may be, shall scrutinise preceding five available annual Confidential Character Rolls [Performance Appraisal Reports (PARs)] [Substituted vide G.A. Department Notification No. 2R/1-24/2004-5906-Gen., dated 25.2.2005.] and other documents, if any, having a bearing on the performance and conduct of all eligible officers, unless for reasons to be recorded, it is considered necessary to refer to any earlier record to adjudge an officer's suitability :Provided the available Confidential Character Rolls [Performance Appraisal Reports (PARs)] [Added vide O.G.E. No. 668, dated 21.4.2007.] (C.C.Rs./[P.A.Rs] [Added vide O.G.E. No. 668, dated 21.4.2007.]) taken into consideration for promotion as above shall include C.C.Rs./[(P.A.Rs.)] [Added vide O.G.E. No. 668, dated 21.4.2007.] covering at least a period of three years in preceding five years.'1][Note I [Substituted vide G.A. Department Notification No. 28836/Gen., dated 8.11.1996 and given effect to from 25.7.1992.] - The expression "other documents" means papers of whatsoever nature having bearing on the performance and conduct of eligible officers like C.B.I. or Vigilance reports, papers relating to departmental action and other confidential reports having nexus with an officer's performances which might have been prepared after giving an opportunity to an officer of being heard and not reflected in his C.C.Rs./[(P.A.Rs.)] or service records.Note II - The expression "preceeding five years" means the five years preceding the year which the officer's performance is, in accordance with the relevant Recruitment Rules, first evaluated.]
