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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(18) in The Chhattisgarh Public Services (Promotion) Rules, 2003

(18)[ Notwithstanding anything contained in Rule 7, if no public servant of the category for which post or point in the roster is reserved is available and according to the criteria adopted for promotion, a public servant of unreserved/general category or a public servant of other reserved category is available and fit for promotion and no public servant from the category for which the post or point in the roster is reserved, is going to be available in the feeder cadre/post before the date of retirement of such public servant of unreserved/general or of other reserved category who is available for promotion, such available public servant shall be promoted.] [Inserted by Notification No. F. 4-2/2001/1-3, dated 16-11-2007.]