Section 7(1) in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009
(1)Appointment to a post in any grade by promotion shall be made whether in a substantive or officiating capacity from amongst employees serving in National Dope Testing Laboratory in posts in the next lower grade in line for promotion on the basis of recommendations of a formally constituted Departmental Promotion Committee. In the case of appointments on ad-hoc basis, the guidelines contained in DOPT O.M. No. 28036/8-37-Estt.(D) dated 30.3.1988 as amended from time to time shall be strictly adhered to in respect of all categories of posts.
