The OVS Class II (Method of Recruitment & Conditions of Service) Rules, 1987

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' IEEIED ffr or|
The Orissa -fIazette
ETTRTOND|NANY
PUBI,ISHED BY AIfTEONII?
No. 676 CUTTACK, FRIDAY, MAY I, 1987/BNSAKHA 11, 1909
ghort title &
commeoc€-
nleu!,
D€froitioot
FORIST, FISHERTIS & A. H. DT]PARTMENT
NOTIFICATION
The 216t January 1987
9. R. O. No. 246187-In exercise of thc powers confcrred by the proviso to Article 309 ofthe Constitutiotr of lndia. the G. vcrnor of Ori.,sr ir ple:rscd to' make the followiru ,*fJiregulatingtr' recruitment and c^rditions of scrvice .rf-olrcsrs bel,,ngirg to thc oriss: vircriniivService, Class-II, namely: - Annexure I
PART I
PRELIMINARY
_ !, (l) These_rules . may be called the orissa veterinsry service clas6 II (Recruitm€nt and
Conditions of Service) Rules, 1987.
(2) They shall come into force .n the date oftheir publication in ttle odssaGazeue.
2. In these rules unless there is anything repugnant in subjecr, or context:-
(a) "Commission" means the Orissa Public Service Commission:
(r) 6(Committee", metns the Departmental Selection Committee constituted in oursuance
uf rule I 3;
(c) "Govern#nt" means the Government of Orissa;
(d)'6Goverry,r" means the Governrrr of Orissa;
(e)',Scheduled Castes and Scheduled Tribes" means such castes and tribes as rnav be
notified by the President of India under Articles 341 and 342, respectively of theConstitution of India;
(J) "Service" means th!' Orissa Veterinary Service, Class-II and shall include the posts
mentioned in Schedule-I.
(g) '6state" means the State of Orissa;
(/l) "Year" means a calcndar ycar.
3. (1) The Service shall initiall-v consist of thc persons holding posts bclonging to the orissaClass-II Vetcrinary Service (Senior Branch) and the Orissa Veterinary Scrvicis Class-II (Junior
Brarrch) as c-xisted pri,tr to the d.rte of cr>mmgncement of these rules.
(2) Goverrment shall dctcrmine lionr time to time the number of posts to be created
on such conditions as thcy 
_ 
may ,co_ns ider necesscry and may create additional, permanent ortemporary posts in the cadre of the Service on such conditions as they may deem fit ormay keep in abeyance 6r lcavc unfilled any post or posts in the Service.
Constitutioo
of th,
6€rvice.
t
Mcrbod of
rec!uitmeot'r
4. (l) Recruitment to
PART II
MEIHOD OF RECRUITMENT
the Service shall be made:-
(a) by <Iirect recruitment through compeliti\e examination to lbe exetnt of tveoty-fve
per cent of the tolal number of vaclncies: and
(6) by promotion in respect of the renlining vacancies in a particular year:
Provided that rvhere the calculatiot' for direct recruitmcnt gives a ftactional figure, the
fraction shall be rounded up to the next higher vhcle number.
(2) Unless otherwise decided, the Gov!'rnment shall normally assess in January cach year
thc number of vacancies jn the S€rvice to be filled up during that year' The assessment
shall include thc vacancies of the preceding yo:lr {}r yoars lbr which no recruitment has been
rnade and those likely to occur during the particular year. On the basis of such assessment
the Government shail determine the percentsge of the vacancies to be lilled up by direct
recruitmint and by promotion under sub-rule (l):
Provided that the vacancies meant for direct recruitment in any year sball be filleo up
by direct recruitment only in subsequenl ycar or ycars.
(3) Government shall then intimate the Commission requesaing lo underlake direcl recruilment
and sirall also take steps for referring to the Commission under rule 15 for preparation of
a list of suitable officers for promotion for that recruitment y€:rr.
(4) Governmcnt sball ordinarily submit their proposals for direcl .recluttmenl by.the e-nd
of Jiiuary and for preparation of rbe seled list foi promclion by tho end of April as far
as oossible.
PART III
DIRECT RECRUITMENT
Diltdiecru- 5. On receipt.of requisition from ^Government the Commission shall announce in such
if?iem. manner ac rney rnrnk fit rhe number of vacancies likely to be.filled up by, direct recruitment
and shall inviie applications from candidates eligible for appointmenr to tbe Servlce.
xlisibility 6. A candidate, in order to be eligible for direct recruitment' shall:-
(a) possess a Bacbel.rr's degree in Animal Husbandry ?Dd Veterinary Science or its
eouivalent from any recognised iJniversity in lndia or abrcad and have registered himself
uidertbe Orissa Vcierinary PractitioDets Act' 1970:
(b) be of good character;
(c) be clf sound health, good physique, actjve habits and free from organic defects; and
(d) bave attaincd the age of twenty-ore years and- must be belcs tu,enty-eight years of'-' -age on thJ 6rst 6ay-of laruary of tbe year in whicb applications are invited :
Provided that the upper age-limit in case of candidate-s belonging to scheduled castes
and iincduled Tribes Glll be relaxable to the exlent of five years:
?. (l) No. peison who has dlore than one spruse iiving shall be eligible for djrect recruitment
10 lbe Service:
':provided lhat tbe,state Government may, if satisfied that tbere are special grouods for doing
60 exempt any person from the operation of this sub-rules'
(2) No person shall bc.eligible.for direct recruitment lothe sertice' uoless he has passed
a test in Oriva eouiralent to the Middlc English slandatd'
Dsqualifca.
lio!s.
,13 /
sui,oi.",on 6.(r) Every candidate sball submit to lhe Secre!ary (o lhe Ci'mmission the applicatiorin
ofapplicarion his own' hendu,riting in rhe prescribed f.rrm. i.btaincble from the Secretary to the Commission,
so as to reach him nol latei rhansuch date asmay be n:,tified bylhe Commjssion in this
behal f.
(2) Wirh the applicatic.n the can,lidatc is required tosubmit all informations and documents
asmiy be required by the Commission. In perticullr, he shall submit-
(a) thetreasury challan showing payrnent ofthe prescrjbed applicatio n-crn -exami nation fee
to the credit of G()vernment;
(b) evidence that he possesses'prescribed educational qualifications; and
(c) evidence of age, which _shall ,rrdinelily bo the c.rtificate. gra-nted for passing lbe
Matriculatio n Jr' Cambridge cr Higher Secondary or Secondary School Lcaving Cert!
- Rcate Examination qr any other eiarninations 1eoc'gnised by the Commission forthis
purPose.
Notej-(i) C.:pies of certificates and othcr documents rcquired-under cla-uses. (b)_ and (c) of
sub-rule (2) duly aitested by a Gazetted Officer of Government shall be furnished with the
""ofl*iiit bui the originais shall be produced at thetimeof interviev'
(ii) the qrndidate' shall satisfy himself tbat heis eligible in all respect before deposiling tbe
fee, ai the same Yill not be refunded'
rr,rinrin.,r 9.(ll All applications received in accordance with the terms ofibe advertisement and inslruc-
#J|i"'""il" ri.". ,T irr. b"'i'i"i.sion 'halt be scrutinised and the commission al their discreticn may reject
iir". 
'""naiduiut" of candidates who are not.eligibte or-have failed to co.mply with lhe terms and
;;Jiti;;. nf advertir"meni, and instructioni issued- by them.from timetotime. Thedecisionof
iie com-ission as t; the iiigibitity,ot otherwjse cf a candjdate f,or admissin to tle 6xamina-
tion shall be final.
12) The Commission shall consider theapplicxlions o_fthecandidates whose candjdatures are
u...iiJa'6, i-rr.i"'"no-t"l".r from among them those who arc considcred likely to be suilable
i,li'|''o"r "iri,ii onitt. u"t;r of their aiademic career and other r€levant considerations.
(3) The cummission may hold at their discr€tion a vritten o_r oral lest or botb fc'r deter'
.i"i;J ;;; iriti-u;iiiv i"a Llative merits of the candidates for the vacancies required to be
fii.i '"p. Examiners and EXperts- may be appointed al the discretion of the commission to
"itiit tit"-;n ttt. various process of selections'
ln ) From among the candidates appealed in the test, the commission shall prepare a
fi" ii'"lriOiO"i.. "iti"ii6 l" order of meiit, equal in number to th€ number of vacancies to
ii"'fiti"A .rrUj""t to availability of suitable candidates and furnish the same to Govemment'
(2) The recommendation of theCommission shall remain lalid fcrr a period ofone yean
f.nm ihe date ofsuch recommendalion'
ll.(l) Thefjnal ielection ofcardidxtes tbr nppji nt m€nt sball bc made by Government from
,r.,igii if,"- * nOidat"'. . 
recomniendeO uy ttre 'Commission inthc order in which their oam€s
aonear in the trst, provtoeq,n"i-th" G,iu.tn-enl are satisfed after such enquiry' as may. bo
:Xffi.t; ;;;";;;;)i ttrat ttre candioatei are suitable in all respecl for appointment to public
s€tvtce,
t2) Appointment of candidctes lo the Scrvice shall bc madc -by GJvernment lo lhe avai-
l"bl.,"J";;;"r';;it" ".rd.r in rvhich rheir names appear in the final selecticn.
(3) The irter-se-,eniority 01'the crndidales appointcd -from the list prepared under rule lC
shall be in the order tn whrcn 
-i-t.ii n,1... tre arrangcd in lhe lisl prepared il accJrdance
List to b€
Pt€Parcd bY
the Comml'
ssion.
Final selec'
lioD,
{,itb rule l0' PART IV
RECRUITMEN'I Bv PRoMorloN
P'omotio!12.(l)Promot|ontotheserviceshal|bemadefromamongsttheVeterinarySub.AssjstantSug"*i loO ltrnior Veterinary Ofrcers'
(2) No ofrcer retbrred to in sub-rule (l) shall ordinarily be eligiblo for promotion to tho
Service unless he-
(a) has passed the Departmental "tt' ll llf-p-t::"ribed forrhe post held by-hiry or has been
..xeinotedblGovernmcntfrompassingthesaidtestinoneolmoresubjects.
(b) possesses a Bacherlor's Degree in Animal Husbandry and Veterioary Science or its equi'
valent from a recognised University in India or abroad.
Consjltution 13. There shall bc constituted a Committee for selection of Officers for promotion to tho
*lj,"ffi: Service in accordance with the instructions issr.red by Government in this behalf from time to time
tioo Commi
tlce.
preoaratioo ., 14. (t) The Committee shall consider the cases of all eligible membets in the cadres of
oft;st of veterinary Sub-Assistant Surgeons and Junior Veterinary Omcers and prepare a list of such
9!"-"ll b-{,- members of the cadres as considercd suitable for promotion to the Service on the basis of
$,*,ff:::" seniority-carn-merit. The Committee shall ordinarily meet before 3lst August of the year.
(2) Thc names of the officers inctrded in the list shatl be arranged in the order of
their seniority in their respective cadre and the Veterinary Sub-Assistsnt Surgeons shall enbloc
be followed by Junior Veterinary Officcrs:
Provided that any Junior Veterinary Officer or Veterinary Sub-Assistant Surgeons who
in the opinion of the Committee is of cxccptional merit and suitability may with specific
reasons be assigned a place in the list higer than that of the Officers senior to him.
,i^.a,,rr,,i^n 15. The liit prepared by th; Committee under rule 14 shall be forwarded to the
;ifr6;: Commission by Government alongwith the records of all eligible omcers and those proposed
mission. to be supcrseded by the Committec. Government will also furnish to the Commission such
other informations and records as may be required by them for considering the suitabitity
of the eligible officers for promotion.
a.^^h-h.ra- 16. (l) The Commission shatl considcr the cases of all the officers included in the list
iil"#ih-" prepared by the Committee together with other documents and informations received or obtained
commisrioo from tbc Government and made their recommendations.
(2) The Commission shall follow the principles set out in sub.rule (2) of rule 14 in
making their recommendations or tendering advice.
17. (l) The list of candidates recommended by the Commission shall be placed before
the Governmeot and after approval of Government shall form the select list for regular
appolntment.
(2) The s€lect list shall ordinarily remain in force till it is replaced by a fresh select
list prepared in accordance with these rules.
Appoiormeot 18. Appointment to thc Scrvice by promotion shall be made in the ordet in which the
to the Service names appear in the select list.
PART V
Ge*ener
Reservati o n 19. Reservation of vacancies to be filled up by members of Scheduled Castes and Scheduled
l?t".i'j"'"ff11 triUes either by promotion or by direct rccruitment shall be made in accordance with the principles
ii|'i ffi taiA down in the' Orissa Reservition of Vacancies in Posts and Services_ (fo1 Scheduled Castes and
nii6ei. - '''Scheduled Tribes) Act, 1975, as amended from timc to timc and thc rules framed thereundel.
,rt?r.r. seEi. 20. (l) The Officers promoted to erstwhile Orissa Class II Veterinary Service (Senior Branch),
oritv. shall be it the top o[the gradation list foltowed by thouse in the erstwhile Orissa Veterinary Service,
Class II (Junior Branch).
(2) /nter-se-seniority of officers in the crstwhile Junior and Senior Branches referred to in sub-
rule il) shall be determined according to the position assigncd to them by the Commission at the
time-of tteir appointment to the posts of their rcspcctive Branches.
(3) Officers appointed to the Service by direc-t recruitment in a particular recluitment year
shall'bnbloc be placed below the promottees of that ycar.
proba r t o E 21. The Omcers€ppointed to thc Servic'e shall remain on probation for one year in the case of
Pcriod. P,omotees and two years in the case ot drrect rccrurls :
. provided that Government may exiend thc pcriod of probation as thcy may deem fit and also
r"u..i-i pio.o,.'" officer or discharge an officer directty _recruitcd from service during .qr at the
. 
"nO 
of tfi. p"rioC of-f-Uition ilctridinp the.pericd^ by'*hich it may have been extended if his out'
turn is not satistactoi o[ he is found otherwise unfit for permanent appolntment.
TraiDiof
5
22. The ofrcers apporntgd to the Service shall undergo training for a period of six months oul
of whicb three modhs training shall be in Accounts Training School and the rest three months i!
the Inserv.ice Trai4lng Institule in studying departmental circulars procedure of dealing with
correspondence, ofrce orgalrisations, mai enance of regrsters and records, etc. The offceri may
be required to pass an examinatjon to be conducted at the end of the training,
23. Q) The ofrcer s shall be considered for confumation after completiorr of probation oeriod
or tbe period by which it is extended if permanent posts are available.
(2) The ofrcers confirmed in the orstwhile Oissa Veterinary Service, Class II, Junior Branch
and Orissa Veterinary Sorvice, Class II (Senior Branch) shall be deemed to have b€€n confrmed ia
the new cadre of the Orissa Veterinary Service, Class II.
24. The Orissa Class II Yeterinary Service (Senior Branch) Rules, l95l and tfie rulse cor99
pondi-ng to the pr ovisions of these rules and inforce before the commencement of these rules are hereby
repealed:
Provided that save as otherwise specified in these rules, any order mado or actjon taken under
the rules so repealod shall continue to have force aod effect as if nade under tbese rules.
25. lf any qLrestion arisos relating to the inter pretation of these rules it shall be referred to
Government vhose decision, in comultation wrth the Commission, sbalt be final.
Coaffrriu-
r tion.
Rrpeal and
esvilg&
IqtaEpreta.
dm.
(No. 1353-F.F,& A. H.)
./ By order of the Governor
R. K. BHUJABAL
Seqretaxyto Government
I
E . G^ No. 67Ll-5-t98?
a-'
'6
SCIIED-I'I.B I
I . Assistant . District Veterinary Ofrcer
2. Additiooal District Veterinary Officer
3, ,Cattle Development Ofrcer
4. Range Investigatio n Ofrcer
5. Livestock Marketing Ofrcer
6. Assistant Rinderpest Control Ofrcer
7. Veterinary Information Ofrcer
8. Special Ofrcer (Planni ng) .
9. Pathologist
10. Bacteriologist
ll. Farasitologist
12 Research Ofrcer, Haemaetozoan
13. OEcer-in-charge, l. T. P.
14. Ofrcer-in-charge, R. P. Farm
15. Officer-in-chargp, Duck Br€eding Farm
16. kcturer, I. T, F. f,
17. IJcturer, F. S. B. Training
18. Projr:ct Officer, I. P. D. P.
19. ,Assistant Project Ofrcer, Sheep Ddvelopment Project
20. Assietan! iProject Oftcer, I. P. D. P.
21. Manager, Sheep Breeding Farm
22. Manget, Pig Breeding Farm
23. Manager, Poultry Farnt
24. Superintendent, P, B. Farm
25. Sup€rintendent, Erotic Cattle Breeding Farm
26. Assietant Director (F. S. B.)
27. Veterinar)fAssistant Surgeon
t.
28. Additional teterina.y Assistant Surg€on
29. Research Assistant
30. Livestock Oftcer
31. Instructor, L. I. T. C,
32. Instructor, I. T. P.
33. Such other posts as my be included ia the Service by Government from time to tim6.
I
I
Annexure II
THB ORISSA CLASS II VETERINARY SERVICE (SENIOR BRANCII)
(Goverdment of Orissa, A. & F. Department ootification No. 1143-A.F. of 16-2-1951)
- Io exercise of the powers conferred by thc proviso to Article 309 of the Constitution of India, &c
- Goyernor of Orissa is pleased to make the following rrrles to regulate recruitment to the Orissa Clasc II' Veterinary Service (Senior Branch) :-
PART I
GsNEnA.r,
'1. (a) These rrrles may be called the Orissa Class II Veterinary Service (Senior Branch) Rules, 1951.
(b) They shall come into force at once.
. 2. In these rules unless there is anything repdgnant in the subject or cotrtext-'
(a) "Government" means the Government of Orissa.
(D) "Commission'' means the Orissa Public Service Commission
(c) "Scrvice" means the Orissa Class lI Veterinary Service (Senior Branch).
(d) "State" means the Statd of Orissa.
(e) "scheduled Castes and Schedrrled Tribes" means such castes and such tribes as may be notifiod" from time to time under Aticlcs 34L 
^frd, 
342 of the Constitution of India"
(D "Backward Classes" mezLns such classes other than Scheduled Castes and Scheduled Tribes as
may be specified in pursuance of Clarrse (3) of Article 338 of the Constitution of India.
PART II
. 3. The service shall consist of -
(a) Adninistrative Post, viz.,
(i) Assista:rt Director of Animal Husbandry and Veteriiary Services;
(rr) District Animal Husbandry and Veterinary Ofrcers; and.
(ru) Such other posts as fray be iucluded. in the Service by order of Governnoent issued fiom
time to time'
(b) Specialised Posts, ,tii-,
(, Disease Investigation Officer (Cattle);
(ri) Assistant Disease Investigation Officer (Sheep and Goats):
(ar) Disease Investigatior Oftcer (Poultry);
(tu)Superintendent, Serum Institute;
(r) Animal Nutritionist;
(u) Dairy Development Ofrcer ;
, (vri) Smalt Animal Developmcnt O6cer;
. (ytx) Livestock Ofrcer; and
(rx) Such other posts as may be included in tbe Service by order of Governnert issred from lineto time.
8
PART III
SOURCES Ot.' RECRUITME\I
4. Appcintmenr to the servic€ shall bc made by Gcvernment on the recr,mmendations of the Commi-
ssion by either of the folloving methods:-
b.. (i) Direct recruitment, and
(r)) Promotion of qualified ofrccr from the Orissa Veterinary Service, Class-II (Junicr Branch).
On each occasion it will be d-:cided by G:vernment whether appointment will be rnade by promo-
tion or by direct recruitment or both.
PART IV
DIRBCT RBCRUITMBNT
5. The Commission shall announce in such manner as thcy think fit the number of vacancies to
be filled in any year by direct appJ;ntinrnt, and shall invite applications frcm carrdidates eligible for
appointment to the servic€'
6. ln rcspect of administrative posts candidates should ordinarily be under 28 years and over 21
years of age and for spccialised posls candidates should ordinarily be under 40 years and over 2l years
of age on the Ist day of August pf thc ycar in shich applications are invited by the Commission:
Provided that in respect of Administrative posts thc maximum age-limit shall be increased by three
yoars in clse of candidates belonging to Scheduled Castes or Scheduled Tribes or Backward Cl4sses
and bI five years irl case of women candidates.
7.(a) Candidates for Administrative posts must hold B. V. Sc. degree or an equivalent qualification in
Veterioary Scieoce.
Preference will be given tc those who hold diploma of M. R. C. V. S.
(b) Candidate for specia'lised posts must:-
(i) hold a degree or diploma from a recognised Veterinary or Animal Hushandry College in India
or abroad; and
(ii) have undergone training required for the posts:
Provitled that a candidate for appointment as Uvestock Officet may, in lieu of the qualification
Dentioned in sub-n e (b) (i) of this rule, hold either a degree from a Yeterinary or Agricultural College
as well as a post-graduate degree or diploma in Animal Husbandry.
8. Candidates shorrld ordinarily be pcrmaneni rosidents of the State as defined in Resolution No.38-.
Reforms, datcd the l8th January 1949, and shall bc required. to file along,with their applications a
declatation in tbe prescribed form obtainablc from the Secretary to the Commission.
9. A cantLdate must:-
(i) be of good character;
, (ii) sound health, good physique and active liabits and free from organic defects or bodily inflrmity
Note-(i) Candidates likely 10 be selected for appointment shall be required to appear before the Statc
Medical Board.
(ii) The Medical Board shall subrnit to Government a certificate in the prescribed form,
(iii) In order that tbey may not be disappointed as a result ofthe Medical Board's_fintngs, candidates' are advised to get thomselves thoroughly examined by a competent_ medical officcr and saisfy
the4selves as to their physical fitneis before they decide to apply for the post.
10. (a) Every candidate shall submit to the Secretary to the Commission his application in bis own
bandwriting in the prescribed form, obtainable from the Secretary to the, Commission so as to reach him
aot later than such aate as may be notified by tbe Commission in tbis behalf.
9
(b) ttith his application a candidate shall subbit:-
(i) a treasury-chalan- showing- gl.yment gf.g suar'qf \s. 5 (Rs. _ 140 if a candidare belongs to any ofthe Scheduled Caste or Scheduled Tribes or Backward Classes ) credited to the Goieroncnt as
application fee which shall not ordinarily be refunded;
(ii) evidence that he possesses requisite qualifications as prescribed in rule 7 ;
(iii) evidence ofage, which should ordinarily be the Matricrrlation or C;ambridge certificate; and
(iv) certificate of charactcr from the Principal Project, Dean or Professor in charge ofa department
of teaching _of the Co_llege in which he last studied and from-two respectable persons (nbt beingrelations) who are well acquainted with him/her in private life and are unconiected with his/heiCollege or Uhiversity career.
Note:- Copies of Certificates and other documents, required u_nder items. (ii), (iii)and (iv) above dulyattested by a Gazetted Ofrccr of Government should be submitted with the application buithe originals shalt be prodrrced at the time of interview.
I l. The Commission shall considcr all applications received and shall interview such candidates as thev
consider likely ro bc suitable for _appointment provided that Government, may, if they think fit appoint
an omciai expert. to bc present at the intcrviews of candidates. The officer so appointed shall advii6 the
Commission on thc fitness of the candidatcs with refercnce to the special qualifications required for the
Service, but he will not be responsible for the selection of the candidatcs.
12. The Commission shall , from among the candidates interviewcd nominate and arrange in order
of preference rcquired number of candidates for appointment subject to availability of suitable - candidater
and sumbit to Govcrnment a rcport to that effeci.
13. Ihs final ssl;ction of the candidate or candidatcs for appointmcnt shall be made by Government fromamong those ^rccommcnded by the Commission providcd that the candidate or candidates satisfy the
requiremcnts ofrule l0 and that the Govcrnmcnt are satisficd after such enquiry as may be considered necessary
that thc candidate is suitable in all rcspects for appointment to public service.
PART V
RECRUTTMENT By PRoMorroN
- 14. (a) Promotions to Administrativc posts shall bc made from among the membcrs of the OrissaVelerinary Service Class ll (Junior Branch). Post-graduate and Advance course in Ar.imal Husbandry\flll bc considered as additional qualificatron.
(b) Promotion to Specialiscd .posts- shall be made from amongst the mcmbers ofthe Orissa VetelnaryService Class ll (Junior Branch) who:-
(i) obtain spccial training required for the posts; 01
(ii) have got laboratory and lield experience in thc sdbject for at lcast tcn years.
_ -_15. All propasals for prornotion ol ofr'icers either to Administrativc or Specialised posts of theserviceehall be relcrred to the- Commission for advice. A list of officers nominaied for prornotion together
rith all necesscry papcrs rclating to thcm and thosc whom it is propoicd io iup.ir"O"- rf,uu be senl
!o tlc .L-9mm.ts:1on by Covernrnent. Thc Commisoion shall advise Govcrnmcnt in re spect of each candidate
-nllll1t"d. whethcr ltis qualifrcations arc sufficient and rvhether his record provei him to haye theteqursrlc charactcr and abiliry for rhc service to which it is proposcd ro appoint him. Thcy may also
1SY,_s:-_ oovgrnTcltt irr r.'gard. ro thc orher ofiicers nor nominarcd bLrt wbb- arc senior to any 6f rheoltrcers nornrnated as to whether -.any of them is suitable for such appointment. The Commisiion shallarrange the names of suitable oft'iccrs in order of mcrit for the reqriiied number of vacancies.
- 16 The final selcction of ofl'iccls to be promoted during any lcar sir.ll bc made by Governmentat-ter considering the advice of the Commis:i,on. -
E. G. No. 676-t-S.t9B7
\],'-'
. tr{ \\10
PART VI
MlscrLLANBous il
17. Persons appointed by drroct rocruitm..tt shrtl b: ol p;obr.tioa fo; two years and thoso appointed
by promotioh shall rrodergo a p:rioC of probrtion fo: ot: yoar, provided that the Governer ttray
eitond the period of probation in any particulat case. If a directly recruitcd officer is found incapable
of holdrng independent charge after the p;riod of probltion, h: shall be discharged and if a promoted
rjfficer doos not prove his fitness for hctding inJ:p-.nd:n: chrrg-. afcsr th: period of probation he shall
bo reverted to the Orissa Veterioary S:rvice Class I[ (Jrrnior Branch).
18. (a) During the first year of probrtion b:th dircctl.y rec;i.titeJ and promoted officers will draw the
minimum pay in the time-sclle of th: s.'rvice pLovid:d rhrt thr p:omlted officers may be allowed to
draw higher initial pay in the scale if aCmisrible uol:r rirl: 74 of th: O:issa Service Code, Volume I.
(b) The directly recruited officeis will draw th:ir first in:rsm:tit duiing their second year-. of pro-
bation, but they shall not br en:itled to d:aw th) s:co:l in:i.:n-'nl till the date of their confirmation.
(c) The promoted officers shall b: entitled to draw th: firrt in;fement from the due date only 9n
confirmaticn : .
Proyided that when confirmation of an ofiicer difectly ricr[ited or promoted cannot be done due
to any administrativc difiic[lty bJrh d'rJotly rJcruited an-1 p:onr:ed officers -may be allowed
thcir sccond or first incrcment, as the c-rse mry b:, and sub;equ.:nt incremenls as and when falls due,
if a dcclaration is given by Government th$ th; officer is fit for confirmrtion bltt cannot be confirmed
due to administrative difficulties.
19. The conditions of servicr of p:rsolr apptinied to thl Slfvice in-respect of matters not spe.
cified above shall be regrrlated by th: r,rles appliirbl; g:n:rally to Ci i I[ Officers under the Governpcnt.
20. Any attempt on the pr.rt of ctnlidrte to enlist s-r-)plit dic;ctly or inlircctly for his/her candi-
dature shall make him liable to disqualification.
Printed aud Published by the Direclor, prin,,lrt;l;1,;;"116td Publication, Orissa, Cuttack'18

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