Section 3(3)(ii) in The Indian Administrative Service (Regulation of Seniority) Rules, 1987

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Union of India - Subsection

Section 3(3)(ii) in The Indian Administrative Service (Regulation of Seniority) Rules, 1987

(ii)[ The year of allotment of a promotee officer shall be determined with reference to the year for which the meeting of the Committee to make selection, to prepare the select list on the basis of which he was appointed to the Service, was held and with regard to the continuous service rendered by him in the State Civil Service not below the rank of a Deputy Collector or equivalent, up to the 31st day of December of the year immediately before the year for which meeting of the Committee to make selection was held to prepare the select list on the basis of which he was appointed to the Service, in the following manner:- [Substituted vide Notification No. 14015/54/96-AIS(I)-A dated 31.12.1997 - GSR No. 736(E) dated 31.12.1997.]

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Union of India - Subsection

Section 3(3)(ii) in The Indian Administrative Service (Regulation of Seniority) Rules, 1987