Section 22 in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976
22. Class I posts on the establishment.
Method of selection for the post (Principal Private Secretary to Chief Justice), DeputyRegistrar and Assistant Registrar(i)‘Repealed’.(ii)Whenever it is required to make selection or promotion to the post of Deputy Registrar, theRegistrar General shall prepare a list of Assistant Registrars in order of seniority from the date oftheir officiation in the cadre of Assistant Registrar.(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 GeneralOffice, Permanent Officer on Special Duty Permanent Public Relation Officer, Permanent SectionOfficer (Cash), Permanent Section Officer (Protocol) and Permanent Nazir who are eligible forpromotion under these Rules. The combined list of these officers shall be prepared in order ofseniority 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 shallbe prepared according to the date of substantive appointment of the candidates; where the dateof substantive appointment of one or two candidates are the same their names shall be arrangedaccording to their age, the older in age being placed higher.The Registrar General shall place eligibility list together with the character roll of the candidatesand other relevant records pertaining to them before the Chief Justice who may select thecandidate/candidates who are found more suitable for promotion to the post.The criteria for selection in each case shall be Seniority, subject to Suitability.Note—These amendments shall come into force with effect from the date of their publication inthe Official Gazette and shall govern only future appointments.
