Section 10 in The Orissa Private Secretaries to Secretaries to Departments of Government Rules, 1974
10. Preparation of the Select List.
(1)The lists prepared by the Board under Rule 7 and Rule 9 and the opinion of the Commission under Rule 8 and under Sub-rule (5) of Rule 9, shall be placed before the Government for approval after which the said list shall be final.(2)The list approved by Government under Sub-rule (1) shall ordinarily remain in force one year with effect from the date on which the said list has been approved by Government or until the next list is finalised whichever is later.
