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State of Assam - Section

Section 12 in The Assam Engineering (Irrigation Department) Service Rules, 1978

12. Promotion.

(1)All vacancies in Class I cadres shall be filled by promotion :Provided that the Governor may, for good and sufficient reasons, fill up any of the vacancies in Class I (Senior Grade) for specialised investigation, design and research work on a purely temporary basis either on tenure or by transfer on deputation of officers from outside the service or in any other cadre for any specialised work, by inter-departmental lateral transfer on a purely temporary, basis, of officers among Public Work, Irrigation and Flood Control Departments, subject to the following conditions :
(i)The Governor is satisfied that there is no suitable officer available in the service for filling the vacancy ;
(ii)The specialisation needs of the department are adequately ensured by the arrangement;
(iii)The officer so taken to a department shall not have any claim for any promotion in that department; and
(iv)In case the Governor is satisfied that the Officer so taken to a department for a specialized work cannot be withdrawn from the work due to non-availability of any other officer of an equivalent status in the department for that work. The officer so taken to a department shall be granted all promotions proforma, whatsoever may be due to him in respect of his original service.
(2)Subject to suitability as may be decided by the Board and by the Appointing Authority as set forth in Rule 13 and also subject to possessing such qualification and experience as may be prescribed by the Governor, from time to time, a member shall be eligible for promotion to the corresponding higher cadre in the manner hereinafter provided. The qualifications and experience prescribed as on the date of commencement of these rules are furnished in sub-rules (3) and (4) of this rule and also in Schedule III :
(i)From Assistant Engineer to Assistant Executive Engineer.
(ii)From Assistant Engineer and Assistant Executive Engineer to Executive Engineer.
(iii)From Assistant Research Officer, Research Station to Research Officer, Research Station.
(iv)From Executive Engineer to Superintending Engineer.
(v)From Superintending Engineer to Additional Chief Engineer.
(vi)From Additional Chief Engineer to Chief Engineer.
(vii)From Chief Engineer to Secretary :
Provided that 14 per cent of the number of posts of Executive Engineer, as on 1st January, 1973 and thereafter 20 per cent of the number of vacancies occurring in a year in the cadre of Executive Engineer, shall be reserved for being filled up by promotion of S.E.S., Sub-divisional Officers/Sub-divisional Officers (T.C) encadred as Assistant Engineers :Provided further that there shall not be any such reservation when all the Sub-divisional Officers/Sub-divisional Officers (T.C.) mentioned in Rule 22(4) are adjusted.
(3)For promotion from one cadre to another of the service, an officers shall be eligible, if:-
(a)he has rendered minimum continuous service, on the 1st January of the year of promotion :-
In Cadre of For a period of For the purposes of his promotion to the cadre of
(1) (2) (3)
(i) Assistant Engineer 5 years Assistant Executive Engineer.
(ii) Assistant Executive Engineer 5 years Executive Engineer
(b)he has successfully undergone the training and has passed the departmental examination as may be laid down by the Government from time to time.
(4)For promotion from Executive Engineer to Superintending Engineer and for further promotion an officer shall have the academic prescribed qualification as in the rule for a direct recruit Assistant Engineer.