Section 13 in The Assam Economic and Statistical (Junior) Service Rules, 1980
13. General procedure for promotion.
(1)Before the end of each year, the Appointing Authority shall make an assessment of the likely number of vacancies to be filled up by promotion in the next year in each cadre, including carry forward of the reservation, if any, under sub-rule (3) of Rule 12.(2)The Appointing Authority shall then furnish to the Board the following documents and information with regard to as many officers in order of seniority as are equal to four times the number of vacancies as assessed under sub-rule (1):(a)information about the number of likely vacancies;(b)list of officers in order of seniority, eligible for promotion (separate lists for promotion to different cadres shall be furnished) indicating the cadre to which their case for promotion is to be considered;(c)character rolls, and other particulars of the officers listed;(d)details about reservations and about carry forward of vacancies as provided under sub-rule (3) of Rule 12, and(e)any other documents and information as may be considered necessary by the Appointing Authority or required by the Board.(3)The Appointing Authority shall simultaneously request the Board to recommend, within one month, a list of officers, found suitable for promotion in order of preference in respect of promotion, to each of the cadres in which recruitment is to be made by promotion.(4)The selection shall be made on the basis of Seniority-cum-merit with due regard to suitability.(5)The Board, after examination of the documents and information furnished by the Appointing Authority, shall recommend to the Appointing Authority a list of officers numbering about one-and-a-half times I he probable number of vacancies, found suitable for promotion, in order of preference, in every case where a junior member is selected in preference to his Senior/Seniors in the cadre, the reason for such supervision shall be recorded by the Board in writing.(6)The Appointing Authority shall consider the list prepared by the Board along with character rolls and personal files of the employees and approve the list, unless it considers any change necessary. If the Appointing Authority considers it necessary to make any change in the list received from the Board, it shall inform the Board of the changes proposed and after taking into account the comments, if any, of the Board, may approve the list finally with such modifications, if any, as may in its opinion, be just and proper, in case of all cadres except Inspectors, which shall constitute the select list.(7)The inclusion of a candidate's name in a select list shall confer no right to promotion unless the Appointing Authority is satisfied after such enquiry as may be considered necessary that a candidate is suitable for promotion.(8)The select lists shall remain valid for 12 (twelve) months from the date of approval by the Appointing Authority under this rule.(9)The promotion shall be in accordance with the lists finally approved by the Appointing Authority under sub-rule (6) subject to sub-rule (7).
