768. Appointment of clerks in the offices of Superintendents.
(a)Head clerk, accountant and reader clerk. - (i) Vacancies in the class of head clerk, accountant and reader clerk shall be filled by Deputy Inspectors-General either by promotion of clerks already in the department or by the appointment of outsiders. Clerks thus promoted shall be on probation for one year and outsiders for two years after appointment. On the expiry of this period, probationers shall be confirmed by the Deputy Inspector-General if reported fit by the Superintendent.(ii)Promotion of clerks shall be entirely by merit.(iii)The Inspector-General shall maintain the following lists -(1)accountants fit to be head clerks,(2)clerks fit to be accountants, and(3)clerks fit to be reader clerks.He will, when necessary, call for nominations from Deputy Inspectors-General of clerks fit for promotion to these classes. The nominations will be considered at a conference of Deputy Inspectors-General with the Inspector-General. The names of accountants fit for promotion to the class of head clerk shall be selected and placed on the approved list, in order of seniority inter se but below those already on the list. The names of clerks fit for promotion to the class of accountant shall be placed on the approved list according to the date on which the examination in accounts and office procedure was passed but below the names of those already on the list. If two or more clerks selected for entry in the list, passed this examination at the same time, their places on the approved list inter se, will be regulated by seniority.(iv)No clerk shall be nominated for the class of head clerk, accountant or reader clerk, permanent or officiating, unless he has passed an examination (1) in accounts with books and (2) in office procedure with books. (See regulation 807.)(v)Promotions to fill permanent vacancies or leave vacancies which will eventually become permanent shall be made by Deputy Inspectors-General from the provincial approved lists circulated to them by the Inspector-General. Such promotions shall be made in the order in which the names are arranged on the lists. Temporary vacancies shall be filled by Deputy Inspectors-General at their discretion, but they shall give preference to those clerks of their Ranges whose names are on the approved lists. They shall not without the sanction of the Inspector-General appoint to vacancies in the class of head clerk, accountant or reader clerk, clerks who have not passed the examination in accounts and office procedure.(vi)Outsiders may be appointed only if competent clerks cannot be found among those already serving in the department or if for any other reason it is considered desirable to do so in the interest of the public service.(vii)No outsider who has not passed the I.A. or the I.Sc. Examination or who has not served with credit for at least 8 years in a Government office may be appointed without the sanction of the Inspector-General.(viii)The seniority of head clerks, accountants and reader clerks shall be regulated by the order of their appointment to these posts.(b)Subordinate clerks. - Appointments of subordinate clerks shall be made by Superintendents. No person who has not passed the Matriculation Examination, or its equivalent (See Appendix XLV) shall be appointed without the specific sanction of the Inspector-General.Subordinate clerks shall be on probation for 2 years and on the expiry of this period shall be confirmed by the Superintendent, if found suitable.(c)Stenographers. - The probationary period of newly appointed stenographers shall be two years. The appointment and confirmation of stenographers shall be made by Superintendents with the approval of Deputy Inspectors-General.
