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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(c) in The Assam District and Sessions Judges Establishment (Ministerial) Services Rules, 1987

(c)Assistants appointed under Clause (c) of sub-rule (5) of Rule 6.
(ii)In the Upper Division (including Sheristadar of Munsiff) Cadre, the seniority shall be according to the position in the select list from which the promotion to posts of Upper Division Assistant is made.
(iii)In the Head Assistant Cadre, the seniority shall be according to the date of promotion to the post of Head Assistant.
(iv)In the Sheristadar of District Judge Cadre, the seniority shall be according to the date of appointment.
(v)If confirmation of a member of the service in a Cadre is delayed on account of his failure to qualify for such confirmation, he shall lose his position in order of seniority in that Cadre vis-a-vis such of his juniors as may be confirmed earlier than him. His original position in that particular Cadre shall, however, be restored on his confirmation subsequently.