Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Tripura - Subsection

Section 6(2)(d) in The Tripura Courts Stenographers' Service Rules, 1983

(d)all posts in the Selection Grade of the Service shall be filled in the following manner:
(i)permanent posts in the Selection Grade of the Service shall be filled by departmental candidates holding substantive appointment as Stenographer who have completed 3 (three) years of service in the pay-scale of Rs. 325-665 immediately before the appointed day, who may be screened for such appointment by the Departmental Promotion Committee on the basis of seniority subject to the rejection of the unfit;
(ii)temporary posts in the Selection Grade shall be filled by departmental candidates holding appointment as Stenographer who have completed 3 (three) years of service in the pay-scale of Rs. 325-665 immediately before the appointed day, who may be screened for such appointment by the Departmental Promotion Committee on the basis of seniority subject to the rejection of the unfit;
(iii)departmental candidates referred to in Clause (c) above;
(iv)departmental candidates who immediately before the appointed day were holding appointment as Stenographer and completed 3 (three) years of Service in the pay scale of Rs. 325- 665 and who are assessed as not suitable or eligible for appointment to the Selection Grade by the Departmental Promotion Committee shall be absorbed in the next lower Grade (Senior Grade). Such officers shall be eligible to be considered at the maintenance stage for appointment in an officiating capacity to a temporary post in the Selection Grade and they shall reckon their seniority on appointment to that Grade according to the order of their selection for such appointment;