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State of Odisha - Section

Section 12 in The Orissa Tourism Service Rules, 1980

12.

(a)The select list of candidates prepared by the Commission for each [group] [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.] of service shall remain valid till they are exhausted or, replaced by a fresh select list subject to such review as Government decide.
(b)These select lists and continuing select lists will be reviewed by the Government in the following year. The Government will review the names of such officers as have not been promoted on a regular basis for a continuous period of not less than 6 months. On the result of this review the Government may remove the lists in consultation with the Commission the names of such officers whose work and conduct have deteriorated to such an extent that they do not deserve to continue in the said lists any longer. The revised lists will be known as continuing select lists of the previous years and will take precedence over the select lists prepared during the year or any subsequent year for purpose of appointment by promotion.
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