Section 7(6) in Indian Broadcasting (Programme) Service Rules, 1990
(6)(a)(i)Officers in the filed of promotion to the Junior Time Scale of Programme Management Cadre of All India Radio or Doordarshan shall be required to convey in writing their choice in the order of preference for working in the Programme Management Cadre or in the Programme Production Cadre of either of the two media.(ii)The Department Promotion Committee, as specified in Schedule VI, Shall, after due consideration of the preference and suitability thereof for acceptance, will recommend the cadre as well as the media in which they shall be appointed on promotion.(b)(i)All Officers in the field of promotion to the Junior Time Scale of Programme Production Cadre of either of the two media shall be required to convey in writing their choice in the order of preference for working in any of the specialised discipline in the Programme Production Cadre of the respective media, mentioned in Schedule VII.(ii)The Department Promotion Committee, as specified in Schedule VI, shall, after due consideration of the preference and suitability thereof for acceptance, will recommend the cadre including the discipline) as well as the media in which they shall be appointed on promotion.(c)(i)All candidates appearing for competitive examination for appointment to the Service shall like wise be required to indicate in writing their choice in the order of preference for appointment in the Programme Management Cadre or in the Programme Production Cadre of either or the two media to which they would like to be considered for appointment in case they are selected.(ii)At the time of making appointments, on the basis of the position and rank obtained by the candidates in the Examination, the preference expressed by them in respect of the medium and the cadre shall be given due consideration :(d)The allocation to the cadre made under this rule shall be irrevocable.Provided that where a candidate or a promotee has failed to indicate his/her choice of a cadre in the Service, the Controlling Authority shall, allocate the cadre having regard to the number of vacancies and such other factors as it deems fit and such allocation shall be binding on the candidate or promotee.
