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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2) in The Orissa Subordinate Correctional Service Rules, 1992

(2)The list of successful candidates shall be placed before the appointing authority for approval of the select list which shall remain in force for a period of one year from the date of approval by the appointing authority.