Section 22 in The Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976
22. [ Method of selection for the post ([Principal Private Secretary to Chief Justice] [As amended by Notification dated 26.9.1998.]), Deputy Registrar and Assistant Registrar.
- [(i) 'Repealed'.] [Vide Notification No. 50 dated 11.11.2001 published in Gazette on 15.11.2001 of Private Secretaries Rules.](ii)[ Whenever it is required to make selection or promotion to the post of Deputy Registrar, the Registrar General shall prepare a list of Assistant Registrars in order of seniority from the date of their officiation in the cadre of Assistant Registrar.] [Amended vide Notification dated 5.5.2006 published in Gazette on 13.5.2006.](iii)[ Whenever it is required to make selection or appointment to the post of Assistant Registrar, the Registrar General shall prepare a combined list of Permanent Section officers of General Office, Permanent Officer on Special Duty Permanent Public Relation Officer, Permanent Section Officer (Cash), Permanent Section Officer (Protocol) and [Permanent] [As amended vide Notification 07.04.2001 & 16.05.2001.] Nazir who are eligible for promotion under these Rules. The combined list of these officers shall be prepared in order of seniority from the date of their substantive appointment on any post referred to in this clause.](iv)Where promotion is to be made from more than one category of post a combined list shall be prepared according to the date of substantive appointment of the candidates; where the date of substantive appointment of one or two candidates are the same their names shall be arranged according to their age, the older in age being placed higher.The Registrar General shall place eligibility list together with the character roll of the candidates and other relevant records pertaining to them before the Chief Justice who may select the candidate/candidates who are found more suitable for promotion to the post.][The criteria for selection in each case shall be Seniority, subject to Suitability.] [As amended by Notification dated 03.08.2005 and published in Gazette on 13.08.2005.][Note - These amendments shall come into force with effect from the date of their publication in the Official Gazette and shall govern only future appointments.] [As amended by Notification dated 26.9.1998.]
