Section 13 in The Orissa Secretariat Service Rules, 1980
13. Approval of select list by Government.
(1)The recommendations of the Commission in respect of reference made to it under Sub-rule (1) of Rule 12 shall be considered by Government and the list of officers fit for promotion to different ranks in the service as approved by Government shall be the select list in respect of each rank.(2)The select list shall remain in force for a period of two years with effect from the date on which the list was by approved Government under Sub-rule (1) or till the corresponding continuing select list is prepared under Sub-rule (3) of Rule 13 whichever is earlier.(3)The recommendations of the Commission on the reference made to it under Sub-rule (2) of Rule 12 shall be considered by Government and the list approved by Government shall be the continuing select lists of officers fit for promotion to the concerned grade.(4)If the Commission considers that any officer is not fit to continue in the rank in which he has been officiating on the basis of the select list and recommends removal of the name of such officer's from the concerned list and Government approve the recommendations of the Commission in this regard, the name of such officer shall be removed from the list and up on such removal, the officer shall revert to the lower service, grade or post from which he was promoted.(5)Upon reversion in pursuance of Sub-rule (4) the officer shall occupy the same position in the lower service, grade or post which would have occupied but for his promotion.Note - Reversions in pursuance of Sub-rules (4) and (5) of this rule shall be deemed to be reversions under Explanation (d) below Rule 13 of the Orissa Civil Services (Classification, Control and Appeal) Rules, 1962.(6)Subject to Sub-rule (4) the list approved by Government under Sub-rule (3) shall remain in force until it is further reviewed under these rules.
