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State of Tripura - Section

Section 6 in The Tripura Courts Stenographers' Service Rules, 1983

6. Initial constitution of the Cadre.

(1)The permanent and temporary officers of each Grade in the Cadre on the appointed day shall be such as may be determined by the Gauhati High Court from amongst departmental candidates. For the purpose of these rules, the following shall be considered as departmental candidates, namely:
(a)Persons who, immediately before the appointed day, have been regularly appointed to the post of Stenographers in the scale of pay of Rs. 425-850 and Rs. 325-665 in the District and Sessions Judges' establishment or offices specified in the First Schedule and who are qualified Stenographers;
(b)persons who are qualified Stenographers and who, on the appointed day, held any of the posts of Stenographers mentioned in Clause (a) above in a permanent or temporary capacity, whenever they may be employed on that date and such persons holding the posts of Stenographers who may be on deputation in public interest to the posts of Stenographers. Personal Assistant or other similar posts, in whose case it is certified that but for deputation they would have continued to hold the posts of Personal Assistant or Stenographer, as the case may be, in the First Schedule.
(2)For the purpose of constitution of each Grade of the service, the following general principles shall be observed, viz.
(a)permanent post in Higher Selection Grade of the Service shall be filled by the departmental candidates holding substantive appointment as Stenographer in the scale of pay of Rs. 425-850 immediately before the appointment day, who may be screened for such appointed by the Departmental Promotion Committee on the basis of seniority subject to the rejection of the unfit;
(b)temporary posts in the Higher Selection Grade shall be filled by the departmental candidates holding appointment as Stenographer in the scale of pay of Rs. 425-850 before the appointed day, who may be screened for such appointment by the Departmental Promotion Committee on the basis of seniority subject to the rejection of the unfit;
(c)departmental candidates who immediately before the appointed day were holding the post of Stenographer in the scale of pay of Rs. 425-850 but are assessed not suitable or eligible for appointment to the Higher Selection Grade by the Departmental Promotion Committee shall be absorbed in the next lower Grade (Selection Grade) if considered suitable to that Grade. Such officers shall be eligible to be considered at the maintenance stage for appointment in an officiating capacity to a temporary post in the Higher Selection Grade and they shall reckon their seniority on appointment to that Grade according to the order of their selection for such appointment;
(d)all posts in the Selection Grade of the Service shall be filled in the following manner:
(i)permanent posts in the Selection Grade of the Service shall be filled by departmental candidates holding substantive appointment as Stenographer who have completed 3 (three) years of service in the pay-scale of Rs. 325-665 immediately before the appointed day, who may be screened for such appointment by the Departmental Promotion Committee on the basis of seniority subject to the rejection of the unfit;
(ii)temporary posts in the Selection Grade shall be filled by departmental candidates holding appointment as Stenographer who have completed 3 (three) years of service in the pay-scale of Rs. 325-665 immediately before the appointed day, who may be screened for such appointment by the Departmental Promotion Committee on the basis of seniority subject to the rejection of the unfit;
(iii)departmental candidates referred to in Clause (c) above;
(iv)departmental candidates who immediately before the appointed day were holding appointment as Stenographer and completed 3 (three) years of Service in the pay scale of Rs. 325- 665 and who are assessed as not suitable or eligible for appointment to the Selection Grade by the Departmental Promotion Committee shall be absorbed in the next lower Grade (Senior Grade). Such officers shall be eligible to be considered at the maintenance stage for appointment in an officiating capacity to a temporary post in the Selection Grade and they shall reckon their seniority on appointment to that Grade according to the order of their selection for such appointment;
(e)all posts in Senior Grade of the Service shall be filled by-
(i)departmental candidates who are declared as suitable for appointment to Selection Grade but are not appointed thereto on account of sufficient number of vacancies not being available to the Grade;
(ii)departmental candidates referred to in Clause (d) (iv) above; and
(iii)departmental candidates holding appointment as Stenographer in the scale of pay of Rs. 325-665 who have not completed 3 (three) years of service for being considered for the Selection Grade of the Service and who may be screened for such appointment by the Departmental Promotion Committee on the basis of their seniority subject to the rejection of the unfit;
(iv)departmental candidates who immediately before the appointed day were holding appointment as Stenographer in the pay-scale of Rs. 325-665 who have not completed 3 (three) years of service, and are assessed as not suitable or eligible for appointment in the senior Grade by the Departmental Promotion Committee, shall be absorbed in the next lower Grade (Junior Grade). Such Officers shall be eligible to be considered at the maintenance stage for appointment in the officiating capacity to a temporary post in the Senior Grade and they shall reckon their seniority on appointment to that Grade according to the order of their selection for such appointment:
(f)all posts in Junior Grade of the Service shall be filled by-
(i)departmental candidates who are declared as suitable for appointment to Senior Grade but are not appointed thereto on account of sufficient number of vacancies not being available in that Grade;
(ii)departmental candidates referred to in Clause (e) (iv) above; and.
(3)Initial appointment of persons to the various Grades of the Service shall be made in the order in which their names are arranged in the recommendations of the Departmental Promotion Committee and finally approved by the Gauhati High Court.Note. - In this rule departmental candidates means the Stenographers working in the District and Sessions Judge's establishments.
(4)Notwithstanding anything contained in this rule, for the purpose of initial constitution of the Service, a departmental candidate for being eligible to be considered for absorption in Higher Selection Grade, Selection Grade or Senior Grade, as the case may be, must have completed 19 years, 13 years and 6 years of qualifying service respectively as Stenographer, immediately before the appointed day.