Section 14 in The Paradip Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2011
14. Consideration of Recommendations of Services Selection Committee and Adhoc Appointments.
- All appointments by direct recruitment shall be made by the Appointing Authority on the recommendations of the concerned Services Selection Committee.Provided that it shall be open to the Appointing Authority, for reasons to be recorded in writing, not to accept the recommendations of Services Selection Committee.Provided further that where the Appointing Authority is an authority subordinate to the Chairman and the authority disagrees with such recommendations in any case, it shall record its reasons for such disagreement and submit the case to the Chairman who shall decide the same.Provided also that in the case of a purely temporary post, a leave vacancy or a vacancy earmarked for direct recruitment requiring immediate filling up, the Chairman may appoint a person who is eligible to fill the vacant post for a period of six months at a time and not exceeding one year on ad hoc basis subject to the condition that:(1)Ad-hoc appointment, where unavoidable, should be made only strictly subject to fulfilling the qualifications, experience provided in the RRs.(2)Total period of appointment to a temporary post will not exceed the tenure of the post.(3)In other cases the temporary appointment should be replaced by a regular appointment from the select list as soon as possible.
