Section 16 in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015
16. Promotion.
(1)All promotions shall be made at the discretion of the Authority and notwithstanding his seniority in a grade no employee shall have a right to be promoted to any particular post or grade.Provided that an employee, who has put in a minimum of 3 years of service in any post or grade, when promotion opportunities arise, shall be eligible for consideration of promotion to a higher post.(2)All promotions shall be against vacancies in sanctioned posts declared by the authority except promotions up to Officer Grade Cand shall be based on-(a)Seniority, merit and suitability in the cases of Officers.(b)Seniority and merit in the cases of Driver, [Junior] [Substituted 'General' by Notification No. PFRDA/12/RGL/139/11, dated 31.10.2018 (w.e.f. 14.5.2015).] Assistant.Provided that in assessing the suitability of the employee for promotion, the performance of the employee in the post or grade, from where he is being considered for promotion, shall be considered.(3)For the purpose of promotions, Chairperson shall constitute a Departmental Promotion Committee comprising such number of persons including external expert which may conduct interviews, if so decided, for selection of employees for considering promotion to the next grade or post.Provided that in the case of promotions to the post of Executive Director, the Committee shall consist of Chairperson and two other members of the Authority.
