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State of Odisha - Section

Section 10 in Orissa Subordinate Finance Service (Local Fund Audit) Rules, 1995

10. Eligibility for recruitment of the post of auditors by promotion through selection.

(1)No person shall bee eligible for appointment by promotion through selection under Clause (b) of Sub rule (1) of Rule 5 unless :He belongs to the non-gazetted staff other than Class IV staff and Treasury Sarkar of the District Audit Offices of the Local Fund Audit Organisation carrying a scale of pay other than the scale of pay prescribed for the post of auditor and has worked as such for minimum period of five years having the minimum qualification of Intermediate for equivalent examination in Arts or Science or Commercial and has passed the preliminary examination in accounts or has worked for minimum period of seven years having minimum qualification of Matriculation or qualification considered equivalent there to and has passed the1 preliminary examination in accounts:Provided that preference shall be given to those candidates who have passed the final examination in accounts.Note - The period of five or seven years, as the case may be, shall be calculated as on the first day of January of the year during which the recommendations are called for.
(2)In the event of non-availability of suitable candidates for promotion by selection during a year, the vacancy shall be filled up by direct recruitment.