Section 3(3) in The Indian Administrative Service (Regulation of Seniority) Rules, 1987
(3)The year of allotment of an officer appointed to the Service after the commencement of these rules shall be as follows:-(i)the year of allotment of a direct recruit officer shall be the year following the year in which the competitive examination was held:Provided that if a direct recruit officer is permitted to join probationary training under rule 5(1) of the IAS (Probation) Rules, 1954, with direct recruit officers of a subsequent year of allotment, then he shall be assigned that subsequent year as the year of allotment.(ii)[ The year of allotment of a promotee officer shall be determined with reference to the year for which the meeting of the Committee to make selection, to prepare the select list on the basis of which he was appointed to the Service, was held and with regard to the continuous service rendered by him in the State Civil Service not below the rank of a Deputy Collector or equivalent, up to the 31st day of December of the year immediately before the year for which meeting of the Committee to make selection was held to prepare the select list on the basis of which he was appointed to the Service, in the following manner:- [Substituted vide Notification No. 14015/54/96-AIS(I)-A dated 31.12.1997 - GSR No. 736(E) dated 31.12.1997.]a. for the service rendered by him upto twenty one years, he shall be given a weightage of one year for every completed three years of service, subject to a minimum of four years;b. he shall also be given a weightage of one year for every completed two years of service beyond the period of twenty one years, referred to in sub-clause (a), subject to a maximum of three years.]Explanation. - For the purpose of calculation of the weightage under this clause, the fractions, if any, are to be ignored:Provided that he shall not be assigned a year of allotment earlier than the year of allotment assigned to an officer senior to him in that select list or appointed to the service on the basis of an earlier select list:(iii)[ the year of allotment of an officer appointed by selection shall be determined with reference to the year for which the meeting of the Committee to make the selection to prepare the select list, on the basis of which he was appointed to the Service, was held and with regard to the continuous service rendered by him in a post [equivalent to the post of Deputy Collector or a higher post, up to the 31st December of the year] [Amended vide Notification No. 14014/14/2000-AIS(I) dated 30.8.2005 - GSR No. 549(E) dated 30.8.2005] for which the meeting of the Committee to make the selection was held to prepare the select list on the basis of which he was appointed to the service, in the following manner:-(a)[ for the service rendered by him up to twelve years, he shall be given a weightage of one year for every completed four years of service, subject to a minimum of three years; [Substituted by Notification No. G.S.R. 495 (E), dated 5.5.2016 (w.e.f. 6.11.1987).](b)for the service rendered by him beyond twelve years, as referred to in sub-clause (a) and upto 21 years, he shall be given a weightage of one year for every completed three years;(c)for the service rendered by him beyond 21 years, as referred to in sub-clause (b), he shall be given a weightage of one year for every completed two years of service, subject to a maximum of three years.]Explanation. - For the purpose of calculation of the weightage under this clause, the fractions, if any, shall be ignored:Provided that he shall not be assigned a year of allotment earlier than the year of allotment assigned to an officer senior to him in that select list or appointed to the Service on the basis of an earlier select list:Provided further that he shall not be allotted a year earlier than the year of allotment assigned to an officer already appointed to the service in accordance with sub-rule (1) of rule 8 of the recruitment rules, whose length of Class I continuous service in the State Civil Service is equal to or more than the length of Class I continuous service of the former in connection with the affairs of the State.Explanation. - The length of the relevant Class I continuous service in either case shall be with reference to the 31st day of December of the year immediately before the year for which the meeting of the Committee to make selection was held to prepare the select list on the basis of which appointments were made in the respective cases.
