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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(2) in The Assam Engineering (Public Works Department) Service Rules, 1978

(2)Subject to suitability as may be decided by the Selection Board and by the Appointing Authority as set forth in Rule 13 and also subject to possessing such qualification and experience as may be prescribed by the Governor, from time to time, a member shall be eligible for promotion to the corresponding higher cadre in the manner hereinafter provided. The qualifications and experience prescribed as on the date of commencement of these rules are furnished in sub-rules (3) and (4) of this rule and also in Schedule III:
(i)From Assistant Engineer to Assistant Executive Engineer.
(ii)From Assistant Research Officer, Road Research Laboratory to Research Officer.
(iii)From Assistant Architect to Deputy Architect.
(iv)From Deputy Architect to Architect.
(v)From Architect to Senior Architect.
(vi)From Assistant Executive Engineer to Executive Engineer.
(vii)From Executive Engineer to Superintending Engineer.
(viii)From Superintending Engineer to Additional Chief Engineer.
(ix)From Additional Chief Engineer to Chief Engineer.
(x)From Chief Engineer to Secretary.
All posts of SDO/SDO (TC) are re-designated as Assistant Executive Engineer with effect from 1.1.1981 in pursuance of R.O.P. Rules, 1983 :Provided that 14 percent of the number of posts of Executive Engineer, as on 1st January, 1973 and thereafter 20 per cent of the number of vacancies occurring in a year in the cadre of Executive Engineer, shall be reserved for being filled up by promotion of S.E.S., Sub-divisional Officers/Sub-divisional Officers (T.C.) (since re-designated as Assistant Executive Engineers) encadred :Provided further that there shall not be any such reservation when all the Sub-divisional Officers/Sub-divisional Officers (T.C.) (since re-designated as Assistant Executive Engineers) mentioned in Rule 22(4) are adjusted.