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State of Odisha - Section

Section 8 in The Orissa State Prosecution Service Rules, 1997

8. The Select List.

- 8.1. The list of the officers considered and found suitable for promotion and recommended by the Orissa Public Service Commission and as approved finally by the Government in Home Department shall be treated as the select list for appointment to the service.
8.2The names of the officers in the select list shall be arranged in order of merit. The select list shall not contain the names more than the existing and the anticipated vacancies as determined under Rule 7.1. above.
8.3The select list will remain valid for a period of one year from the date of its approval by the Government.