Section 10 in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
10. Promotion against sanctioned post .-(1) All promotions of the officers and other employees shall be against vacancies in sanctioned posts declared by the Authority and shall be based on,-
(a)merit, suitability and seniority in cases of Classes I and II posts;(b)seniority and merit in cases of Class III and Class IV posts:Provided that in assessing the suitability of officers and other employees to promotion posts, the competent authority shall take into consideration the performance of the officer or other employee in the post from which he is being promoted:Provided further that the competent authority may require the incumbent holding the post in the feeder grade to qualify in a departmental test to be conducted by the Authority for promotion to Class III post.(2)An officer and other employee shall have to put in a minimum of three years of service in a post before he is normally considered for promotion to a post in the next higher grade.(3)In exceptional cases where the minimum number of years of service prescribed above has not been completed, an officer or other employee may be promoted to the next higher grade on the specific recommendation of the chairperson and the approval of the Authority.
