Section 8(3) in Haryana Service of Engineers, Group A, Irrigation and Water Resource Department Act, 2010
(3)A member of the Service shall not be eligible for promotion to the rank of -(a)Superintending Engineer, unless he has rendered seven years Service as an Executive Engineer;(b)Chief Engineer, unless he has rendered three years Service as Superintending Engineer;(c)Engineer-in-Chief, unless he has rendered two years Service as Chief Engineer:Provided that if, it appears to be necessary to promote an officer who has successfully completed his probation, in public interest, the Government may, for reasons to be recorded in writing, either generally for a specified period or in any individual case, reduce the period specified in clauses (a), (b) or (c) to such an extent, as it may deem proper.[Note. [Added by Haryana Act No. 3 of 2019, dated 17.1.2019.] - Promotion at every stage in the cadre up to the post of Chief Engineer is done on seniority-cum-merit basis. For promotion to the post of Engineer-in-Chief, merit shall not be considered.]
