Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(2) in Assam Agricultural Engineering Service Rules, 1983

(2)Subject to suitability as may be decided by the Selection Board and by the appointing Authority as set forth in Rule 13 and also subject to possessing such qualification, training and experience as prescribed herein below, a member shall be eligible for promotion to the corresponding higher cadre as hereinafter provided :
(i)From Superintending Engineer, Agriculture to Chief Engineer Agriculture
(ii)From Executive Engineer/Agriculture to Superintending Engineer, Agriculture;
(iii)From Sub-divisional Agricultural Engineer and Assistant Agricultural Engineer to Executive Engineer, Agriculture.