Section 9 in The Tripura Courts Stenographers' Service Rules, 1983
9. Recruitment to Higher Selection Grade and Selection Grade of the Service.
(1)Except as provided in Rule 6 relating to criterion for selection at the initial constitution of Service, substantive vacancies in the Higher Selection Grade or Selection Grade of the Service shall be filled by promotion from persons holding a substantive appointment in Selection Grade and Senior Grade respectively on the basis of merit-cum-seniority.(2)Vacancies in the Higher Selection Grade of the service shall be filled by the appointment of persons who have rendered not less than 5 (five) years of approved service in Selection Grade:Provided that if any person appointed to Selection Grade of the Service is considered for promotion to the Higher Selection Grade in the Cadre in accordance with the provisions of this sub-rule, all persons senior to him in the Selection Grade in the Cadre shall also be so considered notwithstanding that they may not have rendered 5 (five) years approved service in that Grade:Provided also that reservation for the officers belonging to Scheduled Tribes and Scheduled Castes shall be made in accordance with such instructions as may be issued by the State Government from time to time.(3)Vacancies in the Selection Grade of the Service shall be filled by the promotion of persons from the officers of Senior Grade in service who have rendered not less than 5 (five) years of approved service in the Grade:Provided that if any person appointed to Senior Grade of the Service is considered for promotion to Selection Grade in accordance with the provisions of this sub-rule, all persons senior to him in Senior Grade in the cadre shall also be so considered notwithstanding that they may not have rendered 5 (five) years of approved service in that Grade:Provided further that reservation for the officers belonging to Scheduled Tribes and Scheduled Castes shall be made in accordance with such instructions as may be issued by the State Government from time to time.(4)(i)The appointment to the post of Higher Selection Grade, Selection Grade and Senior Grade shall be made on the recommendation of the D.P.C. by the respective District Judge in whose judgeship a member is recommended for such appointment and after appointment the services of the officers so appointed shall be deemed to have been placed at the disposal of the respective District Judge.(ii)The inter-District transfer of Stenographers of all Grades shall be made by the High Court on the recommendation of the D.P.C.(iii)The control over the members of the service in any judgeship with regard to posting, transfers, disciplinary matters and seniority shall be vested in the respective District Judge:Provided that it will not take away from any member of the Service any right of appeal which he may have under the law regulating the conditions of service applicable to similar posts under Government of Tripura.
