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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1) in The Orissa Finance Service Rules, 1979

(1)The Selection Board shall consider the cases of eligible officers for promotion and selection to different cadres of the service under Rule 3 and scrutinise the records and prepare lists of officers who in the opinion of the board, are suitable for appointment to the different cadres of the service by promotion or selection, as the case may be. The names of officers to be included in the list shall be twice the number of anticipated vacancies within a period of twelve months on the respective cadres.