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State of Uttarakhand - Section
Section 16 in The Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976
16. Sources of recruitment to class II posts.
- The sources of recruitment to the various class II posts in the establishment shall be as follows:| (a) [] [As amended by Gazette Notification dated 28.02.2004] | Section Officer, General Office, Nazir | By promotion from amongst permanent ReviewOfficers and[Translator] [Amended vide Notification No. 28 dated 02.09.2009.]. |
| [(b] [Vide Notification No. 31 dated 17.10.2005 published in Gazette on 22.10.2005 of Bench Secretaries Rules.]) | 'Repealed' | |
| (c) | Stamp Reporter | By transfer of one of the Section Officers ofGeneral Office or[Bench Secretary, Grade I] [Vide Notification No. 31 dated 17.10.2005 published in Gazette on 22.10.2005 of Bench Secretaries Rules.]. |
| (d) [] [Vide Notification No. 50 dated 11.11.2001 published in Gazette on 15.11.2001 of Private Secretaries Rules.] | 'Repealed' | |
| (e) [] [Vide Notification No. 50 dated 11.11.2001 published in Gazette on 15.11.2001 of Private Secretaries Rules.] | 'Repealed' | |
| (f) [] [Amended vide Notification No. 20 dated 06.02.2008 published in Gazette on 23.02.2008.] | Chief Documentation Officer-cum-Chief Librarian | By promotion of[Deputy Librarian or ReviewOfficers] [Amended vide Notification No. 20 dated 06.02.2008 published in Gazette on 23.02.2008.]doing the library work if he possesses requisitequalifications prescribed for direct recruitment. In case he isnot found suitable for promotion, the vacancy shall be filled bydirect recruitment. |
| (g) | Officer on Special Duty or any other post | (i) [ The post of Officer on Special Duty or anyother post to be subsequently created and by whatever namedesignated in the grade of Rs. 500-1000 (subsequently revised Rs.6500-200-10500) shall, for the purpose of promotion and transferetc., be of the cadre of Section Officers except the post ofPublic Relation Officer:Provided that, appointment to the above post orits type shall, in relaxation of all existing rules, be made bythe Chief Justice entirely in his discretion.] [Amended vide Notification No. 03 dated 24.01.2007 published in Gazette on 24.02.2007.] |
| (ii) [Public Relation Officer–Post of the Public Relation Officer shall be tenure post andappointment shall be made on deputation by transfer from theestablishment of the Court by the Chief Justice entirely in hisdiscretion/suitability and during that period he/she shallmaintain their lien in parent cadre.] [Amended vide Notification No. 03 dated 24.01.2007 published in Gazette on 24.02.2007.] | ||
| The post of Public Relation Officer ofAllahabad and Lucknow appointed under 16(g) shall be ex cadrepost. No other post, save as might already be existing asex-cadre post, shall be ex-cadre. | ||
| Note: These amended Rules shall beapplicable on the incumbents holding the posts enumerated inColumn No. 16(g) at present. |