The Orissa Civil Services (Zone of Consideration for Promotion) Rules, 1988

Published vide Notification Orissa Gazette Extraordinary No. 1134/8.8.1988-Notification No. 21804-Gen./29.7.1988

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No. 21804/Gen. - In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Orissa is pleased to make the following rules to regulate zone of consideration in the cases of promotions made to the Civil Services and Posts of the State, namely:

Short title and commencement.- (1) These rules may be called the Orissa Civil Services (Zone of Consideration for Promotion) Rules, 1988.

(2) They shall come into force on the date of their publication in the Official Gazette.

Definitions.- In these rules, unless the context otherwise requires-

(a) "general category" means the category of officers, employees or incumbents not belonging to the Scheduled Castes or Scheduled, Tribes;

(b) "recruitment rules" means the rules framed under the proviso to Article 309 of the Constitution of India, regulating promotion to the respective State Civil Services and Posts and includes executive orders, instructions issued by the competent authority;

(c) "zone of consideration" means the zone in the gradation or seniority list of officers, employees, incumbents whose cases are considered for promotion to any Civil Service or Post of the State in a recruitment year.

Zone of consideration.- Except in cases where the provisions of the Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975, and the rules framed thereunder are applicable, in every case of promotion made by way of selection to any Civil Service or Post of the State for which zone of consideration has been prescribed in the relevant recruitment rules; such zone of consideration shall be three times the estimated number of vacancies meant to be filled up from the general category in such, Service or Post notwithstanding anything to the contrary contained in the respective recruitment rule :

[Provided that where the estimated number of vacancies meant to be filled up is not more than three and the zone of consideration shall be ten.]