Section 25 in The Orissa Statistics and Economics Service Rules, 1979
25. Application by the probationer.
(1)As soon as notification under Sub-rule (4) of Rule 24 is made, a probationer who is required to pass the examination may submit an application in the form specified in Appendix I, as set out in these rules, addressed to the Secretary of the Board so as to reach him not later than the date specified by him in the notification.(2)Any application received after the said date shall not be considered:Provided that the Secretary may, for good and sufficient reasons to be recorded in writing, admit into the examinations a probationer who failed to submit an application within the prescribed date.(3)The Secretary shall prepare a list of probationers who have been admitted into the examination and no one whose name does not appear in the list shall be allowed to sit for the examination.
