Section 12 in The Assam Factories Service Rules, 1990
12. General procedure of promotion.
(1)Before the end of each year the Appointing Authority shall make an assessment of the likely number of vacancies to be filled by promotion in the next year in each cadre, including posts likely to be reserved for Scheduled Tribes/Scheduled Castes.(2)The Appointing Authority shall then furnish to the Board the following documents and information with regard to as many Officers in order of seniority as are eligible for promotion. The zone of consideration for selecting eligible officers for promotion by 4 times of the number of vacancies in respective cadre:(a)Information about the number of vacancies.(b)List of officers in order of seniority eligible for promotion (separate lists for promotion to different cadres shall be furnished) including the post to which the case of promotion is to be considered.(c)Character rolls and personal file of the officer listed.(d)Details about reservation in case of promotion to the service under sub-rule (1) above.(e)And any other documents and information as may be considered by the Appointing Authority or required by the Board.(3)The Appointing Authority shall simultaneously request the Board to recommend within one month a list of officers found suitable for promotion to each of the cadre in which recruitment is to be made by promotion.(4)The selection shall be made on the basis of seniority-cum-merit in case of promotions stated hereinbefore under Rule 11.(5)The Board after examination of the documents and information furnished by the Appointing Authority shall recommend to the Appointing Authority a list of officers about double the probable number of vacancies in order of preference, found suitable for promotion.(6)The Appointing Authority on receipt of the lists recommended by the Board shall-(a)consider the list preferred by the Board for promotion to the post of Chief Inspector of Factories, Joint Chief Inspector of Factories and Senior Inspector of Factories along with character rolls and personal file of the employees and approve the list unless any change is considered necessary. If the Appointing Authority considers it necessary to make any change in the list received from the Board, he shall inform the Board of the changes proposed and after taking into account the comments, if any, of the Board may approve the list finally with such modification, if any, as may be in his opinion just and proper.(b)(i)forward the lists for the posts in the cadre of Chief Inspector/Joint Chief Inspector of Factories and Senior Inspector of Factories to the Commission together with the information and documents as referred to in Rule 13 with a request to approve the list.(ii)the Commission shall consider the list recommended by the Board together with the information and documents and such other documents and informations as may be required by the Commission and obtained from the Appointing Authority. The Commission shall finally approve the list with such modification as it considers just and proper.(7)The inclusion of a candidate's name in a select list shall confer not right to promotion unless the Appointing Authority is satisfied after such enquiry as may be considered necessary that a candidate is suitable for promotion.(8)The lists finally approved by the Appointing Authority or by the Commission, as the case may be, shall be published by the Appointing Authority in the Assam Gazette.(9)The select list shall remain valid for 12 calendar months from the date of approval by the Commission or by the Appointing Authority, as the case may be.(10)The Promotions shall be in accordance with the lists finally approved.
