Section 9 in The Orissa Private Secretaries to Secretaries to Departments of Government Rules, 1974
9. Review.
(1)The list prepared under Sub-rule (1) of Rule 10 shall be reviewed and revised every year by the Board in respect of officers who have not been confirmed in the service :Provided that the case of an officer, who has officiated in the service continuously for a period of three years on the basis of the list on the first day of January in the year in which the Board meets, shall be reviewed or his position in the list revised.(2)Personal Assistants, who are selected for the first time in any year under Rule 7 shall not be placed above the officers, whose names appear in the previous list and are officiating as such on the date on which the Board meets.(3)The Board shall set forth briefly, for the perusal of the Commission, the reasons for not recommending continuance of an officer in the list or for superseding an officer, whose name appeared in the previous said list.(4)The list of officers considered fit to continue in the said list by the Board, prepared in accordance with the provisions of this rule, shall be referred to the Commission by the Home Department together with the confidential record of each officer included or excluded from the previous list.(5)The Commission shall consider the reviewed list prepared by the Board along with documents received from the Home Department under Sub-rule (4) and shall concur in the list unless it considers any change necessary :Provided that the Commission may call for such other information or documents as in the opinion of the Commission relevant for the purpose of the recommendations of the Board in this regard.
