(1)Before the end of each year the Appointing Authority shall make an assessment of the likely number of vacancies to be filled up by promotion in the next year in each cadre.(2)The appointing Authority shall then furnish to the Selection Board the following documents and information in respect of eligible officers equal to 4 times of number of vacancies in order of seniority-(a)Information about the number of vacancies ;(b)List of Officers in order of seniority, eligible for promotion (as per the list for promotion of different classes of posts shall be furnished) indicating the post to which the case of promotion is to be considered :(c)Character rolls and personal bio-date of the officers listed ;(d)Details about reservation and about carry forward of vacancies as provided ; and(e)any other documents and information as may be considered necessary by the Appointing Authority or required by the Board.(3)The appointing Authority shall simultaneously request the Selection Board to recommend within one month a list of officers found suitable for promotion in order of preference, in respect of promotion to each classes of the posts in which requirement is to be made by promotion.(4)The selection shall be made on the basis of merit with due regard to seniority.(5)The Board after examination of the documents and information furnished by the Appointing Authority make a select list of Officers equal to double the probable number of vacancies, in order of preference, found suitable for promotion.(6)The appointing Authority shall consider the select list prepared by the Board alongwith character rolls and personal files of the officers and prove the list unless it consider any change necessary. If the Appointing Authority considers to make a 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 in his opinion be just and proper. Once, the list so prepared and approved is finally approved by the Government no further consultation with Commission is required.(7)The inclusion of candidate's name in a select list shall confer no right to promotion unless the Appointing Authority is satisfied after such enquiry as may be considered necessary that a candidate is suitable for promotion otherwise.(8)The Select lists shall remain valid for 12 calendar months from the date of approval by the Commission.
