Section 12 in The Assam Drugs Control Organisation Service Rules, 1994
12. General procedure of 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.(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 4 (four) times of number of vacancies, as are eligible for promotion.(a)Information about the number of 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 the case of promotion is to be considered;(c)Character rolls and personal files of the officers listed;(d)Details about reservation in case of promotion to the service and about carry forward of vacancies;(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 cadre in which recruitment is to be made by promotion.(4)The Selection shall be made on the basis of merit with due regard to seniority.(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 double the probable number of vacancies, found suitable for promotion, in order of preference.(6)The Appointing Authority, on receipt of the lists recommended by the Board shall-(a)consider the list prepared by the Board for promotion to the cadres of Drugs Controller, Assistant Drugs Controller and Senior Inspector of Drugs, alongwith character rolls and personal files of the officers 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, 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,(b)(i)forward the lists to the Commission together with the information and documents as referred to in sub-rule (2) of Rule 12 with a request to approve the list.(ii)the Commission shall consider the list recommended by the Board together with the information and documents and such other informations and documents as may be required by the Commission and obtained from the Appointing Authority. The Commission shall finally approve the list with such modifications, if any, as it considers just and proper.(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 consider necessary that a candidate is suitable for promotion.(8)The lists finally approved by the Commission shall be published by the Appointing Authority in the Assam Gazette within 15 days from the date of final approval.(9)The select lists shall remain valid for a period of 12 calendar months from the date of approval by the Commission.(10)The promotions shall be made in accordance with the lists finally approved by the Commission.
