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[Cites 0, Cited by 0] [Section 768(3)] [Section 768] [Entire Act]

Bengal Presidency - Subsection

Section 768(3)(v) in Police Regulations, Bengal , 1943

(v)Promotions to fill permanent vacancies or leave vacancies which will eventually become permanent shall be made by Deputy Inspectors-General from the provincial approved lists circulated to them by the Inspector-General. Such promotions shall be made in the order in which the names are arranged on the lists. Temporary vacancies shall be filled by Deputy Inspectors-General at their discretion, but they shall give preference to those clerks of their Ranges whose names are on the approved lists. They shall not without the sanction of the Inspector-General appoint to vacancies in the class of head clerk, accountant or reader clerk, clerks who have not passed the examination in accounts and office procedure.