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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tripura - Subsection

Section 10(2) in The Tripura Courts Stenographers' Service Rules, 1983

(2)Temporary vacancies of the Senior Grade of the Service shall be filled by the appointment of persons from the officers of Junior Grade in Service who have rendered not less than 5 (five) years of approved service in the Grade:Provided that officers of Junior Grade appointed to that Grade at the initial constitution under Rule 6 shall be eligible for promotion on the basis of seniority subject to the rejection of the unfit, if they have rendered not less than 5 (five) years of approved service in the Grade:Provided further that if any person appointed to Junior Grade after the appointed day is considered for promotion to Senior Grade in accordance with the provisions of this sub-rule, all persons senior to him in Junior Grade shall also be so considered notwithstanding that they may not have rendered 5 (five) years of approved service in that Grade.