Odisha Municipal Administrative Service(Method of Recruitment and Conditions of Service) Rules, 2016

Chapter-III

Promotion

13. Constitution of Departmental Promotion Committees (DPC).-

(1) There shall be constituted two different Committees for considering promotion of the officers to different grades in the service, namely:-

(a) The Committee for promotion to the posts of Director Municipal Administration and Municipal Commissioner:-

(i) Additional Chief Secretary	:	Chairman
(ii) Principal Secretary/Secretary of the HUD Department	:	Member
(iii) Director, Municipal Administration	:	Member

Note- The Director, Municipal Administration shall not remain as a Member in the Committee for promotion to the post of Director Municipal Administration in that case the Principal Secretary/ Special Secretary, General Administration Department shall act as a member.

(iv) Additional Secretary/Joint Secretary/Deputy Secretary of the HUD Department dealing with the subject.

:

Convener

(b) The Committee for promotion to the posts of Joint Commissioner, Deputy Director Municipal Administration/Deputy Commissioner, Asst. Director, Municipal Administration/ Asst. Commissioner/Chief Executive Officer, Enforcement Officer, Senior Executive Officer, Assistant Enforcement Officer, Executive Officer, and Law Officer:-

(i) Principal Secretary/Secretary of the HUD Department	:	Chairman
(ii) Director, Municipal Administration	:	Member
(iii) Representative of the ST & SC Development Department, of the rank of Under Secretary & above.	:	Member
(iv) Additional Secretary/Joint Secretary/Deputy Secretary of the HUD Department dealing with the subject.	:	Member-Convener

(2) The recommendation of the Committee shall be valid and can be acted upon notwithstanding the absence of any one of its members other than the Chairman;

Provided that the member so absenting was duly invited to attend the meeting of the Committee and the majority of members of the Committee attended the meeting.