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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(6) in The Orissa Industries Service Rules, 1985

(6)The list received from the Commission shall be placed before Government for approval and up on such approval it shall become the Select list from which appointment order shall be issued in the order in which the names appear therein.] [Inserted vide Orissa Gazette Part-III-A-No. 41/9.10.1992 Notification No. 26343-III EI/83/90-I/4/5.9.1992.]