Section 4 in The Cochin Port Trust Employees (Recruitment, Seniority, and Promotion) Regulations, 2010
4. Manner of Appointment.
- All appointments to the posts to which these regulation apply shall be made in accordance with the provisions of these regulations. Appointment may be made either by promotion or by absorption or deputation or direct recruitment. Deputation will be of employees from the Major Ports, Cental Govt., State Govts., autonomous bodies, Govt., Companies fulfilling the criteria of eligibility prescribed for the post. The normal period of deputation is 3 years which is extendable to four years. In exceptional circumstances, this can be extended to five years.Provided that the appointment in respect of posts treated as Heads or Department and posts one level below the HOD, all the vacancies shall be filled by 'Composite method of recruitment' i.e. through promotion/ transfer/ deputation on absorption basis failing which deputation and failing both by direct recruitment. The promotion/ transfer/ on absorption will be from the officers from Major Port Trusts fulfilling the criteria of eligibility prescribed in the schedule annexed to the regulation.
