[1]THE
ORISSA SUBORDINATE EDUCATION SERVICE (GENERAL BRANCH) RULES, 1972 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 regulating the method of
recruitment and conditions of service of the persons appointed to posts of
teachers and equivalent posts in Class III of the State Civil Services in the
Offices Subordinate to the Director of Public Instruction (Schools), namely; PART-I PRELIMINARY (1)
These rules may be called the Orissa Subordinate Education Service
(General Branch) Rules, 1972. (2)
They shall come into force at once. (1)
In these rules, unless the context otherwise requires- (a)
"Approved Military Service" means military service
performed during the emergency commencing on the 26th October, 1962 and ending
on the 10th January, 1968 and shall include service in the Armed Forces and
service in their Territorial Army on mobilization, Auxiliary Air Force, Indian
Naval Reserve, Indian Naval Volunteer Reserve and Military Police and Armed
Force Reserve in service in Frontier States. (b)
"Committee" means the Selection Committee constituted
under Rule 15. (c)
"Director" means the Director of Public Instruction
(Schools) Orissa; (d)
"Examination" means the competitive examination referred
to in Rule 4; (e)
"Government" means the Government of Orissa in the
Education Department; (f)
"Inspector" means the Inspector of Schools; (g)
"Schedule" means the Schedules appended to these Rules, (h)
"Scheduled Castes and Scheduled Tribes" means castes and
such tribes as they declare as such in an order issued by the President of
India under Art. 341 or Art. 342 of the Constitution of India, as the case may
be; (i)
"Service" means the Orissa Subordinate Education Service
(General Branch). (j)
"Subordinate Officer" means the Officer of - (i)
Headmaster of Government High Schools and Training Schools; (ii)
Headmasters of Government Middle English schools; and (iii)
Such other officers as Government may from time to time determine; (k)
"Year" means a calendar year. PART-II SUBORDINATE OFFICER (1)
Ail subordinate officers under the control of the Director shall
form a unit and the service in respect of the unit shall form one cadre. (2)
The cadre of the said service shall consist of two grades Junior
and Senior. (3)
The Junior Grade of the service shall consist of such number of
posts of Headmasters of Middle English Schools, Assistant Teachers,
Sub-Inspectors of Schools and such other posts in such time scale of pay as
Government may, from time to time, determine. (4)
The Senior grade or the service shall consist of such number of
posts of Headmasters of Government High Schools and Training Schools, Deputy
Inspector of Schools and such other posts in such time scale of pay as
Government may, from time to time, determine. [2][Recruitment
to the posts in the service shall be made by the following methods, namely: (a)
in respect of the posts in the Junior Grade, by (i)
examination in accordance with Rule 6; and (ii)
Selection in accordance with Rules 12-A; Provided that in any particular
year the total number of vacancies to be filled up by selection shall not
exceed fifty percent of the total number of vacancies in that year; and (b)
in respect of the posts in the Senior Grade by promotion in
accordance with Rule 14]. [3][(1)
Vacancies in the Junior Grade of the service in any year shall be reserved for
persons belonging to the Scheduled Castes and Scheduled Tribes and to any other
special categories of persons as may be determined by Government from time to
time by general or special cadre subject to the condition that such persons
satisfy the minimum standard of suitability fixed for appointment to the
service. (2) In filling up the vacancies so reserved
persons who are members of the Scheduled Castes and Scheduled Tribes shall be
considered for appointment in the order in which their names appear in the list
referred to in Rule 10-B, irrespective of their relative rank as compared with
other candidates. (1)
Recruitment to the posts in the Junior Grade of the service in the
Subordinate Offices shall be made by an examination to be held ordinarily once
a year. (2)
The examination shall be conducted by the committee in the manner
prescribed in the Schedule and the dates on which and the place or places at
which the examination shall be held shall be fixed by the said Committee. (3)
Notwithstanding anything contained in Sub-rule (2) shall be
competent for Government to entrust in Selection Board constituted under the
provisions of Section 10 of Orissa Education Act, 15 of 1969 with the duty of
conducting the examination. NOTES -The expression
"Committee" wherever it occurs in these rules shall, unless it
otherwise appears from the context, be deemed to include the Selection Board
referred to in Sub-rule (3). (1)
In order to be eligible to compete at the examination, a candidate
must satisfy the following conditions; namely: (a)
he must be a citizen of India, or a displaced person from former
East Pakistan or a repatriate from Burma/Ceylon who has migrated to India on or
after the 1st day of June, 1966, 1st day of November, 1964 or a subject of
Nepal, Bhutan or Sikkim; (b)
(i) he has passed the High School Certificate or an equivalent or
any higher examination with Oriya as a language subject (to be certified by the
Headmaster of the concerned school recognised by the Board of Secondary
Education); or (ii) had Oriya as a medium of
examination as non-language subjects at the High School Certificate or
equivalent examination which he passed (to be certified by the Headmaster of
the concerned High School recognised by the Board of Secondary Education); (c)
he shall under (twenty-eight) years of age [4][thirty-one]
years of age in case of candidates who have successfully completed a training
course at a Training College and over twenty years of age on the 1st day of
April of the year in which the examination is held: Provided that the maximum
age-limit may be relaxed by five years in case of in-service candidates: Provided further that the
Government may, in the event of paucity of candidates with requisite
qualifications, relax the upper age-limit in any particular year on the
recommendation of the Committee: Provided further that the maximum
age-limit may be relaxed in respect of candidates with approved Military
Service or belonging to the Scheduled Castes and Scheduled Tribes and to such
other categories by such extent as the Government of Orissa may by general or
special order, specify from time to time - (d)
he must have passed the Bachelor's Degree or an equivalent
examination of a recognised University; (e)
he must be of good character and shall submit certificate of good
character from two persons (not being his relations) who are well-acquainted
with him in private life and are unconnected with his College or University
career. NOTES -Copies of certificates be
duly attested by a Gazetted Officer shall be forwarded with the application,
but the originals shall be produced at the time of viva voce test. (f)
he must be of a sound health, good physique and active habits and
free from organic defects or physical as well as mental infirmity; (g)
he must not have more-than one wife living; or being a woman
candidate must not have married a person who has a wife living at the time of
such marriage; Provided that the State
Government may, if satisfied that there are special reasons for doing so exempt
any person from the operation of this clause; and (h)
he must have paid the fees prescribed in Rule 8. (2)
A person already in the service of Government eligible to compete
at the examination subject to his being within the prescribed age-limit and
being otherwise eligible and subject further to his application being received
through the proper channel with such time as may be determined by the Committee
and notified in the advertisement: Provided that the Committee may
entertain advance copies of application on the condition that original copies together
with 'no objection certificate' from the competent authority are received
within such time as may be fixed by the Committee and notified in the
advertisement. (1)
A candidate shall be disqualified for admission to the examination;
of (a)
there is any attempt on his part to obtain favour for his
candidature; or (b)
he has not paid a non-refundable application fee which shall be
rupees five (Rupee one and paise twenty-five, if the candidate has approved
Military-Service to his credit or belongs to any of the Scheduled Castes or
Scheduled Tribes); or (c)
he has not paid, except where Government by special order have
reduced or waived it [5][a
non-refundable examination fee of rupees twenty (Rupees five if the candidate
has approved Military Service to his credit or belongs to any of the Scheduled
Castes or Scheduled Tribes) or such other amount as may be fixed by Government
from time to time on receipt of information from the Committee about his
eligibility to appear at the examination. NOTES-The fees referred to in
Clauses (b) and (c) above shall be deposited in a Government Treasury or
Sub-Treasury under such head of account as may be indicated in the
advertisement inviting application for the examination or in the intimation
referred to in Clause (c) above, as the case may be. The Treasury Challan in
respect of the application fee shall be enclosed to the application of the
candidate and that in respect of the examination fee shall be furnished to the
Secretary to the Committee by such date as the Committee may determine. (2)
The decision of the Committee as to the eligibility or otherwise
of a candidate for admission to the examination shall be final and no candidate
to whom a certificate of admission has not been issued by the Committee shall
be admitted to the examination. (1)
A candidate found eligible by the Committee to appear at the
examination shall receive from the Secretary to the Committee a certificate of
admission to the written examination along with an intimation as to the date
and place or places, the examination and the time table therefor (2)
The certificate of admission shall be produced by candidate before
securing admission into the examination hall. (1)
Committee shall prepare a list arranged in order of merit of those
candidates who have qualified such minimum standard of stability as the
Committee may fix including candidate belonging to the Scheduled Castes and
Scheduled Tribes who satisfy the said minimum standard. (2)
The Committee shall also prepare two other lists from out of the
list referred to in Sub-rule (1) and in the manner described therein, arranged
in order of merit of candidates who are found suitable for appointment as
Science Teachers and Mathematics Teachers respectively. (3)
The list referred to in Sub-rules (1) and (2) shall be prepared in
order of [6][marks
secured by them in the written examination] viva voce test and if marks
obtained by two or more candidates be equal they shall be ranked in accordance
with the marks obtained by them in the viva voce test. (4)
The lists referred in Sub-rules (1) and (2) shall be published for
general information in the manner the Committee considers appropriate. (1)
In order to be eligible for recruitment by selection, a candidate
must satisfy the following conditions, namely: He must have served in the Lower
Subordinate Education Service for at least a continuous period of three years. He must have passed a Bachelor's
Degree or an equivalent examination of a recognized University and must have
successfully undergone a course of training equivalent to Education. If he has - (i)
passed the High School Certificate or any higher examination with
Oriya as a language subject (to be certified by the Headmaster of the concerned
school recognised by the Board of Secondary Education); or (ii)
had Oriya as a medium of examination language subjects at the High
School Certificate or equivalent examination which he has passed (to be
certified by the Headmaster of the concerned High School recognised by the
Board of Secondary Education).][7] (1)
The Selection Committee constituted under Rule 15 shall select
candidates eligible for recruitment by selection. (2)
Committee shall meet once in a year ordinarily during the first
week of April and prepare lists of persons eligible for appointment by
selection under Rule 10-A. (3)
The name of the officers in the Lower Subordinate Education
Service included in the list shall be arranged in order of seniority. (4)
Notwithstanding anything in the foregoing rules of the Committee,
may for reasons to be recorded in writing assigned to any person a place higher
than that of other senior to him if such person is, in their opinion of
exceptional merit and suitability. (5)
The Committee shall, for the purpose of selection of the
candidates conduct a viva voce test in accordance with paragraph 12 of the
Schedule. (6)
The Committee shall also prepare two other lists from out of the
lists referred to in Sub-rule (2) arranged in order of merit of candidates who
are found suitable for appointment as Science Teachers and Mathematics Teachers
respectively. (7)
The lists referred to in Sub-rules (2) and (6) shall be prepared
in order of marks secured by them in the viva voce test and if the marks
obtained by two or more candidates be equal shall be ranked in order of
seniority in the lower Subordinate Education Service. (8)
The lists referred to in Sub-rules (2) and (6) shall be published
for general information in the manner the Committee considers appropriate.][8] (1)
The candidates shall be considered for appointment to vacancies in
the order in which their names appear in the list referred to in Sub-rule (1)
of Rule 10: Provided that for appointment of
Science and Mathematics Teachers, appointment will be made in the order in
which their names appear in the list referred to in Sub-rule (2) of Rule 10. (2)
The lists prepared by the Committee in pursuance of Rule 10 shall
remain in force for one year from the date of their publication. (3)
After publication of the list [9][the
Secretary, Selection Committee] shall allot suitable candidates from out of the
list to inspectors, taking into consideration the number of vacancies in their
jurisdiction who shall thereafter make necessary appointments. (4)
In case a vacancy remains or occurs after the list of successful
candidates supplied by the Committee has been exhausted before publication of
the result of the next examination, such vacancy may be filled up by a
successful candidate of the previous year, provided that his age does not
exceed the maximum age limit as laid down in Clause (c) of Rule 7 and failing
that by any candidate who possesses the requisite qualification and is within
the prescribed age-limits laid down in the said clause of the said sub-rule. In
the latter event, the appointment of a candidate shall be made temporarily and
shall not continue beyond the date when the result of the next year's
examination is published. (1)
The candidates shall be considered for appointment to vacancies to
be filled up by selection in the order in which their names appears in the list
referred to in Sub-rule 10-B. Provided that for appointment of
Science Teachers and Mathematics Teachers, appointment shall be made in order in
which their names appear in the list referred to in Sub-rule (6) of Rule 10-B. (2)
The lists prepared by the Committee in pursuance of Rule 10-B
shall remain in force for one year from the date of their publication. (3)
After publication of the list, the Secretary of the Selection
Committee shall allot suitable candidates from out of the list Inspectors
taking into consideration the number of vacancies in the selection quota in
their jurisdiction who shall thereafter make necessary appointments. (4)
In case a vacancy in selection quota remains or occurs after the
list of successful candidates supplied by the Committee has been exhausted
before publication of the result of the next selection, such vacancy may be
filled up by a successful candidate of the previous year and in that event
the appointment of a candidate shall be made temporarily and shall not continue
beyond the date when the result of the next year's selection is published][10]. A candidate who is or has been
declared by the Committee guilty of impersonation or of submitting any
fabricated document or documents which have been tampered with or of making
statements which are incorrect or false or of suppressing material information
or of using or attempting to use unfair means in the examination or otherwise
resorting to any other irregular or improper means for obtaining admission to
the examination attempting to obtain supports in his favour by any means, may,
in addition to rendering himself liable to criminal prosecution, be debarred
either permanently or for a specified period - (a)
by the Committee from admission to any examination or appearance
at any interview by the Committee for selection of candidates; and (b)
by the Government from employment under the Government. (1)
Success in the examination confers no right to appointment unless
Government are satisfied after such enquiry as may be considered necessary that
a candidate is suitable in all respects for appointment to the public service. (2)
The name of the candidate who does not accept a post when offered
shall be struck off from the list of successful candidates. (1)
Promotion to the posts in the Senior Grade of the service shall be
subject to passing of the Departmental Examination and such other tests or
training, if any, as may be ordered by Government in that behalf and shall be
based on merit and suitability in all respects with due regard to seniority and
shall be made by selection by the Committee. (2)
No number of the Junior Grade of service who has not put in at
least seven years of service under Government in the said grade shall be
considered for promotion: Provided that Government may for
reasons to be recorded in writing by order relax the recruitment of the length
of service to an extent not exceeding two years in respect of any specified
class or category of teachers. (3)
Appointments to the Senior Grade of the service shall be made by
the Director. (1)
There shall be constituted a Selection Committee consisting of a
Director, the Principal, State Institute of Education and the Principal of
Training College. The Director shall be the Chaiman of the Committee and the
Establishment Officer of the Office of the Director shall be the Secretary of
the Committee. (2)
The Committee shall meet once in year, ordinarily during the first
week of April and prepare list of persons eligible for promotion under Sub-rule
(2) of Rule 14. (3)
The names of the officers in the Junior Grade of the service
included in the list shall be arranged in order of seniority. (4)
Notwithstanding anything in the foregoing rules, the Committee may
for reasons to be recorded in writing assign to any person recommended for
promotion a place higher than that of others senior to him, if such person is
in its opinion of exceptional merit and suitability. [11][(5)
Notwithstanding anything contained in Sub-rule (1) it shall be competent for
Government to empower the Selection Board referred to in Sub-rule (3) of Rule 6
to exercise the powers and functions of the Committee including those in
respect of recruitment to the posts in the Senior Grade of the service by
promotion in accordance with Rule 14 and the Selection Board so empowered shall
for that purpose recommend a list of names in order of seniority as may be
determined by him to the Director for appointment from the list in order of
seniority.] (1)
Persons appointed to the service may be transferred from one
subordinate office to another by the Inspector of Schools within his
jurisdiction. The Director can transfer any member of the Service to any
subordinate office. (1)
Every person recruited to the Junior Grade of the service shall be
appointed on probation which shall be two years from the date he actually joins
the post. Explanation-In the absence of an
order declaring the probation to have been satisfactorily completed, the probation
shall be deemed to have been satisfactorily completed. (2)
The Inspector may, if he so thinks, fit extend the period of
probation in any case or class of cases within his jurisdiction and may if the
probationer fails to give a satisfactory account to himself in the course of
the extended period of probation, terminate the probation with the concurrence
of the Director whereupon the person concerned shall be deemed to have been
removed from the service. Every probationer shall, during the
period of probation undergo such training as Government may from time to time
determine: Provided that the Director may,
with the previous approval of Government exempt any probationer or class of
probationers from undergoing the training or any part thereof. Every probationer shall, during
the period of probation, pass such departmental examination as may be
prescribed in that behalf. (1)
A probationer who is a trained graduate shall draw pay at the
minimum of the time scale prescribed for trained teachers from the date he
joins the service. (2)
A probationer who is not trained graduate shall pay at the minimum
of the time-scale prescribed to untrained teachers from the date he joins the
service. (3)
A probationer shall draw his first and second increments in the
time-scale of pay on completion of first and second year of service
respectively. (4)
A person drawing pay in the time scale of pay prescribed for
untrained teachers shall draw pay in the scale prescribed for trained teachers
on successful completion of a course of Bachelor's Degree in Education: Provided that the pay of the
probationer whose pay immediately before his appointment in the scale of pay
prescribed for trained teachers is not less than the minimum of the time-scale
prescribed for trained teachers shall be fixed under the appropriate rules of
the Orissa Service Code. (5)
No probationer shall draw the third increment in the timescale
until he is declared or deemed to have completed his probation successfully and
passed such departmental examination and other tests as may be prescribed. The probationer shall be eligible
for confirmation of the service on completion of the period of probation, if he- (a)
has passed the departmental examination completely and has
successfully completed the training prescribed, if any; and (b)
is considered to be fit for confirmation. (1)
The seniority inter se of persons appointed to the Junior Grade of
the service shall be determined in accordance with Rule 23 [12][* * *] Provided that persons with
"Approved Military Service" will be allowed to antedate their
seniority by the total length of their actual Military Service. (2)
The seniority inter se of persons appointed to the Senior Grade of
the service shall be determined with reference to their position in the list
prepared in pursuance of Sub-rule (3) of Rule 15. (1)
There shall be maintained a gradation list of persons appointed to
the Junior Grade of the service in the Office of the Director which shall
ordinarily be revised in January every year: Provided that the seniority inter
se of any person should not be changed without giving the person affected
thereby a reasonable opportunity of explaining his position. (2)
The gradation list referred to in Sub-rule (1) shall be maintained
in two Parts-Part I consisting of the name of persons holding the degree of
Bachelor in Education and Part II consists of the names of persons who do not
possess the, degree of Bachelor in Education: [13][Provided
that in Part I the names of persons appointed by selection shall rank above
those appointed by competitive examinations; Provided further that the seniority
in both Part I and Part II of the list shall be determined in the order in both
Part I and Part II in the list published by the Committee in pursuance of Rule
10 or 10-B as the case may be.] (3)
a person in Part II of the list referred in Sub-rule (1) shall be
brought over to. Part I of the list after he becomes entitled to the scale
prescribed for trained teachers under Rule 20(4). NOTES-A person in Part II of the
list who is placed in the Part I shall be ranked above the candidates appointed
by competitive examination held in the year in which he is so placed. (4)
There shall be maintained a separate gradation list of persons
appointed the senior Grade of the service in the Office of the Director which
shall also ordinarily be revised in January every year: Provided that the seniority inter
se of any person should not be changed without giving the person affected
thereby a reasonable opportunity of explaining his position. (5)
Copies of such gradation list shall also be maintained in the
Office of the Inspector. Without prejudice to any other
liability that may be incurred under any of the provisions of these rules, if
any member of the Junior Grade of the Service who on being promoted to a higher
post in accordance with the provisions of these rules fails within such as may
be allowed in that behalf without good and sufficient reason to join the new
post he shall be liable to be debarred from any such promotion in future: Provided that Government may at
their discretion exempt any person from the operation of this rule. All rules corresponding to these
rules and in force immediately before the commencement of these rules are
hereby repealed; Provided that any order of
appointment made, action taken or things done under these rules so repealed
shall be deemed to have been made, taken or done under these rules. (1)
For the removal of doubts it is hereby declared that nothing in
these rules shall apply to- (a)
teachers of private educational institutions; and (b)
teachers whose appointment and conditions of service are governed
by the Orissa Municipal Act and Rules thereunder. (2)
If any question arises relating to the interpretation of the rules
it shall be referred to Government whose decision in this regard shall be
final. Where the State Government are of
the opinion that it is necessary or expedient so to do, they may, by order for
reason to be recorded in writing relax any of the provisions of these rules in
respect of any class or category of persons/posts. Notwithstanding anything
contained in these rules reservation of vacancies set apart for being filled up
by direct recruitment or promotion in favour of candidates belonging to
Scheduled Castes or Scheduled Tribes and the method of filling up of the
reserved vacancies shall be as prescribed in "The Orissa Reservation of
Vacancies in Posts and Services for Scheduled Castes and Scheduled Tribes Act,
1976" and the rules made thereunder.][14] (1)
Persons continuing as Assistant Teachers, Sub-Inspectors of
Schools, Headmasters and Deputy Inspectors of Schools, as the case may be, in
Subordinate Offices who are required to pass the Departmental examination or
undergo any training prescribed by Government from time to time under these
rules shall be required to pass the same within three years from the date of
order prescribing the Departmental Examination or the training, as the case may
be: Provided that in respect of
candidates whose mother tongue is not Oriya, 'Departmental Examination' may
include as Oriya test; Provided further that if any such
person fails to pass the Departmental Examination as aforesaid within the said
period of three years he shall not be confirmed in the service. SCHEDULE [See Rule 6] (1)
Determination of vacancies
in Subordinate Office-(1) The Selection Committee shall determine the likely
number of vacancies in the posts to be filled up on the results of examination
to be held each year and shall specify such number of vacancies in the advertisement
inviting applications for the examination. (2)
Candidates desirous of
appearing at the examination in response to the advertisement shall submit
applications to the Secretary to the Committee in their own handwriting their
names, addresses (both permanent and present address, educational
qualifications and date of birth) etc. The candidates shall also mention in the
applications if they belong to any of the Scheduled Castes and Scheduled
Tribes. (3)
No application shall be
considered unless in pursuance of an intimation received under Rule 8(c) a
Challan showing payment into Government Treasury the requisite amount
representing the fees for examination is furnished by the candidate. The fees
shall be credited [15][under
the head-007 Education-G-General-(b)-Other receipts-C-Examination-Fees). The
fees shall not ordinarily be refunded. (4)
Standard and syllabus of
the examination-The following shall be subjects for the examination - (a) Written Examination Marks Number (i) Compulsory subjects General English (one paper) 100 This paper shall include an essay carrying not more than
50 marks Oriya or another Modern Indian Language (in respect of
vacancies in schools with provision for instruction through any other
language). 100 (ii) Optional Subjects (Two papers) 200 Group A-Science 1. Mathematics 2. Physics 3. Chemistry 4. Biology Group B-Humanities 1. History 2. Geography 3. Psychology 4. Economics 5. Political Science 6. Sanskrit 7. Philosophy 8. Education 9. Oriya The candidates may offer two papers
either from Group A Group B or one paper each from Groups A and B. Those who
seek appointment as Science teachers should opt for two papers on a science
subject from Group A. Those who want appointment as Mathematics teachers should
opt for the Mathematics paper in Group A. (b) Viva Voce (5)
The questions in the
optional subjects and General English will be degree standard. (6)
The candidates shall
answer the papers in English unless otherwise directed. This does not naturally
apply to a language paper. (7)
Each compulsory paper
shall be of two hours duration. There is no time limit for the viva voce tests. (8)
The Committee shall summon
for the viva voce test all candidates who have appeared at the written test and
secured minimum qualifying marks to be prescribed by the Committee at their
discretion in any or all of the subjects. The originals of such documents as
may be specified by the Committee in their notice to the candidates to appear
for the viva voce test shall be produced at the time of such test. Default in
the production of any of the documents shall result in the disqualification of
the candidate unless the Committee at their discretion, allow him time
therefor. (9)
The Committee shall set
apart twenty percent of the whole marks earmarked for viva voce test towards
the academic record of the candidate at various levels of education. A further
ten percent of the whole marks shall be earmarked for performance in the course
of Training College. (10)
From the marks assigned to
a candidate in each subject such deduction may be made as the Committee may
consider necessary in order to ensure that no credit is allowed for merely
superficial knowledge. (11)
Credit shall be given for
orderly; effective and exact expressions combined with economy of words and
persuasiveness of argument. (12)
The candidate will be
interviewed by the Committee who will have before them a record of his career.
The Committee may if they consider it necessary, be assisted by experts in the
subject. The candidate may be asked questions pertaining to his subject as well
as of general interest. The object of the interview is to assess his
suitability for the service and in framing of their assessment, the Committee
will attach particular importance to the candidate's academic career,
potentiality for teaching in schools, personality and its likely impact on
students' capacity to communicate intelligence and alertness of mind, qualities
of leadership and the range of his outlook etc. [1] Published
in Education Department Notification No. 28780-E, dated 14.2.1972. [2] Substituted
by S.R.O. No. 368/77 Dated. 12.5.1977. [3] Substituted
by S.R.O. No. 368/77 Dated. 12.5.1977. [4] Substituted
by S.R.O. No 367/77 Dated 12.5.1977. [5] Substituted
by S.R.O. No. 368/77 Dated. 12.5.1977. [6] Substituted
by S.R.O. No. 368/77 Dated. 12.5.1977. [7] Inserted
by S.R.O. No. 368/77 Dated 12.5.1977. [8] Inserted
by S.R.O. No. 368/77 Dated 12.5.1977. [9] Substituted
by S.R.O. No. 368/77 Dated. 12.5.1977. [10] Substituted
by S.R.O. No. 368/77 Dated. 12.5.1977. [11] Inserted
by S.R.O. No. 368/77 Dated 12.5.1977. [12] Omitted
by S.R.O. No. 368/77 Dated 12.5.1977. [13] Inserted
by S.R.O. No. 368/77 Dated 12.5.1977. [14] Inserted
by S.R.O. No. 368/77 Dated 12.5.1977. [15] Substituted by S.R.O. No. 368/77 Dated
12.5.1977.THE
ORISSA SUBORDINATE EDUCATION SERVICE (GENERAL BRANCH) RULES, 1972
PREAMBLE