Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 9 in The Orissa Administrative Tribunal (Recruitment and Conditions of Service of Officers and Staff) Rules, 1999

9. Direct recruitment through competitive examination.

(1)Direct recruitment to different posts in the service shall be made by the competent authority as specified in Schedule I.
(2)The Registrar shall determine the number of vacancy or vacancies as on the 1st January and anticipated vacancies of the year required to be filled up by direct recruitment in different posts.
(3)He shall advertise the vacancies in the local newspapers inviting applications from eligible persons or notify the vacancies to the Employment Exchange for sponsoring the names of eligible persons for appearing in the Competitive Examination for which he is authorised to conduct the recruitment test and in respect of other posts vacancy position shall be intimated to the authorised agencies as per Schedule I.