Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Tripura - Subsection

Section 6(2)(c) in The Tripura Courts Stenographers' Service Rules, 1983

(c)departmental candidates who immediately before the appointed day were holding the post of Stenographer in the scale of pay of Rs. 425-850 but are assessed not suitable or eligible for appointment to the Higher Selection Grade by the Departmental Promotion Committee shall be absorbed in the next lower Grade (Selection Grade) if considered suitable to that Grade. Such officers shall be eligible to be considered at the maintenance stage for appointment in an officiating capacity to a temporary post in the Higher Selection Grade and they shall reckon their seniority on appointment to that Grade according to the order of their selection for such appointment;