Section 3 in Orissa Secretariat Private Secretaries Service Rules, 1997
3. Constitution of the service.
(1)The service shall consist of the following categories of posts each constituting a separate cadre, namely(a)[Private Secretary] [Substituted vide O.G.No. 21 dated 21.5.1999.](b)[Senior Private Secretary] [Substituted vide O.G.No. 21 dated 21.5.1999.] and(c)[Principal Private Secretary.] [Substituted vide O.G.No. 21 dated 21.5.1999.](2)The rank of [Private Secretary] [Substituted vide O.G.No. 21 dated 21.5.1999.] shall be equal with that of Section Officer, Level-le Rank of [Senior Private Secretary] [Substituted vide O.G.No. 21 dated 21.5.1999.] shall be equal with that of Under-Secretary and the rank of [Principal Private Secretary] [Substituted vide O.G.No. 21 dated 21.5.1999.] shall be equal to that of Deputy Secretary to Government.
