Section 7 in The Assistants of the Secretariat and Attached Offices Joint Cadre Act, 1989
7. Promotion.
(1)Promotion, to the higher post in the Secretariat departments and attached offices shall be regulated in the manner prescribed hereunder:-(a)Promotion to the posts of Selection Grade Assistants shall be made from amongst the eligible Assistants of the combined gradation list irrespective of the departments/attached office where such vacancies occur;(b)Promotion to the posts of Section Officers shall be made from amongst the eligible Selection Grade Assistants of the combined gradation list irrespective of the department/attached offices where such vacancies occur;(c)Promotion to the posts of Registrars shall be made from amongst the eligible Section Officers of the combined gradation list irrespective of the department/attached offices where such vacancies occur, and(d)Promotion to the posts of Under-Secretaries shall be made from amongst the eligible Registrars of the combined gradation list irrespective of the department/attached offices where such vacancies occur.(2)Promotion to posts other than those mentioned in the preceding sub-sections, if any, which have been declared equivalent to the posts mentioned in the preceding sub-sections and to which appointments and promotion are made from amongst the Cadre of Assistants of the Secretariat departments and attached offices, shall also be made from amongst the Assistants, Section Officers, Registrars and Under-Secretaries, as the case may be, of appropriate combined gradation list.(3)Promotion to the posts of Deputy Secretary or equivalent posts in the Secretariat Departments and attached offices as are notified by the Department of Personnel and Administrative Reforms and earmarked for promotion from amongst the members of the joint cadre shall be made from amongst the eligible Under-Secretaries and holders of other equivalent posts of the appropriate combined gradation list.
