Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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 8 in The Orissa Secretariat Service Rules, 1980

8. [ Constitution of Selection Boards. [Substituted vide Orissa Gazette Extraordinary No. 395/1992.]

(1)There shall be constituted Separate Selection Boards for selection of Officers for promotion to the different categories of posts in the services.
(2)
(a)For selection of Officers for promotion to the rank of Undersecretaries, the Selection Board shall consist of the following members, namely :
(i)Secretary, Home Department;
(ii)Special Secretary, General Administration Department;
(iii)Secretary, Finance Department.
(b)The senior-most Secretary among the members shall preside over the meetings.
(c)For selection of Officers for promotion to the rank of Deputy Secretary and Joint Secretary, the Selection Board shall consist of-
(i) Chief Secretary or in his absence the Additional ChiefSecretary to Government Chairman
(ii) Secretary to Government, Home Department Member
(iii) A Secretary to the Government nominated by the Chairman Member
(d)For selection of Joint Secretaries for promotion to the rank of Additional Secretaries the Selection Board shall consist of-
(i) Chief Secretary to Government Chairman
(ii) Additional Chief Secretary to Government Member
(iii) Development Commissioner and Secretary to Government, Planningand Co-ordination Department Member
(iv) Secretary to Government-Home Department Member
(3)The Chairman shall preside over the meeting of the Selection Board. The Deputy Secretary or the Joint Secretary of Home Department, as the case may be, dealing with the subject shall act as the Secretary of the Board without participating in the Selection and decision.]