Section 9(2) in The Orissa Tourism Service Rules, 1980
(2)The Director of Tourism will in January each year, compare the number of vacancies in the various [groups] [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.] of the service which exist and which are likely to arise in course of that year and the next and indicate the number of posts to be filled up in the various [groups] [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.] of the service during that year on the basis of above calculation; making due allowance for such vacancies as may be filled up by office on the previous Select List and continuing Select List? for promotion during the period of their validity.He will draw up a list in the order of seniority of all officers eligible for promotion to the various [groups] [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.] of the service and collect all relevant service particulars and up-to-date Character Rolls and ensure that all adverse remarks have been communicated to the officers concerned and representations received against the same, if any, have been disposed of. He will make a list of these cases in which representations received have not been disposed of till that time and take steps for their expeditious disposal.He will submit to the Selection [Boards] [Substituted vide Notification No. 11915-T.Admn.98/98 dated 3.12.1998. Orissa Gazette Part III-A-dated 11.12.1998.] a list of all the eligible officers together with a statement of the number of vacancies required to be filled up during the year along with relevant information and documents. He will append a certificate to the effect that all adverse remarks have been communicated and representations against the same disposed of indicating the cases in which representations received were still pending for consideration.
