Section 14 in The Assam Economic and Statistical (Junior) Service Rules, 1980
14. Special provision for making temporary officiating local promotions.
(1)The Appointing Authority may promote incumbents from a lower cadre to a higher cadre on the basis of seniority and suitability, against purely temporary local vacancies arising and lasting from 15 (fifteen) days to 2 (two) months. Such promotions beyond this period will have normally to be on regular basis. Any departure from this sub-rule will require Government's prior approval. Any such promotion shall automatically terminate at the expiry of a period of 2 (two) months unless specifically ordered otherwise by the Government.(2)The Appointing Authority allowing temporary officiating local promotion may revert the incumbent to his original post in lower cadre of the service at any time, without assigning any reason or giving any notice.
