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] [Entire Act]

State of Assam - Section

Section 19 in The Assam Accounts Service Rules, 1963

19. Appointment by promotion.

(1)All vacancies in the cadre of Junior Divisional Accounts shall be filled by promotion Assistant Divisional Accountants according to seniority determined under rule 25 :Provided that an Assistant Divisional Accountant shall for promotion satisfy the following conditions-
(a)that he has successfully completed the training as provided under Rule 11, and
(b)that his work and conduct is satisfactory.
(2)The Selection Board for considering promotion shall be constituted with the following members, namely-
(a)Secretary, Finance or his-nominee Chairman;
(b)Director of Accounts and Treasuries Member-Secretary;
(c)Finance and Accounts Officer-Member office of the Director of Accounts and Treasuries Member.
(3)All vacancies in the Cadre of Assistant Director of Accounts shall be filled up by promotion from the Accounts Officers as determined in accordance with Rules 15 and 16.The Selection Board for considering promotion shall be constituted with the following members, namely-
(i) The Commissioner/Secretary to the Government of Assam, FinanceDepartment. -Chairman
(ii) The Secretary to the Government of Assam Personal Department or hisnominee not below the rank of Deputy Secretary. -Member
(iii) The Director of Accounts and Treasuries, Assam. -Member
(iv) One Hon'ble member of the Assam Public Service Commission asnominated by Hon'ble Chairman, Assam Public Service Commission. -Member
(v) The Deputy Secretary/Under Secretary to the Government of Assam,Finance (Estt. B) Department. -Member Secretary.