Section 3(2) in The Orissa Public Service Commission (Limitations of Functions) Regulations, 1989
(2)It shall not be necessary to consult the Commission on any of the matters specified in the said sub-clauses of the said clause of the said Article of the Constitution as hereinbefore specified in respect of-(i)temporary appointments, promotions or transfers form one service to another made for a period not exceeding one year which it is necessary to make urgently; and(ii)cases of disciplinary proceedings under the Disciplinary Proceedings Tribunal Rules, 1951.
