Section 3 in Ministry of Electronics and Information Technology, Stenographer, Limited Departmental Competitive Examination Rules, 2018
3. Conditions of eligibility.
- Junior Secretariat Assistant in level-2 in the pay matrix (Rs. 19,900-63,200) in the Ministry of Electronics and Information Technology who have rendered a total of five years of approved service which should include at least four years of regular and continuous service in that level in the pay matrix on the crucial date shall be eligible to appear in the Limited Departmental Competitive Examination.Note 1. - The approved service rendered in the grade, on the 1st day of the recruitment year, as the residency period will be counted for promotion.Note 2. - For the purposes of this rule, the period of 'approved service' shall be calculated in the following manner, namely: -(i)in respect of an officer recruited directly to that grade, period or periods of regular service rendered in that grade, including period or periods of absence during which he would have held a post on regular basis in that grade but for his being on leave or otherwise not being available to hold such post, from the first day of the recruitment year, following the year in which the examination for direct recruitment was held;(ii)in respect of an officer recruited to that grade through departmental examination, period or periods of regular service rendered in that grade, including period or periods of absence during which he would have held a post on regular basis in that grade but for his being on leave or otherwise not being available to hold such post, from the first day of the recruitment year for vacancies of which such examination was held;(iii)in respect of an officer recruited to that grade on the basis of length of service in the lower grade, period or periods of regular service rendered in that grade, including period or periods of absence during which he would have held a post on regular basis in that grade but for his being on leave or otherwise not being available to hold such post, from the first day of the recruitment year for which the recruitment was made:Provided that where there is delay of more than ninety days in joining on appointment, in any of the cases mentioned in the sub-clauses (i), (ii), and (iii) above, such delay should not be due to any fault on the part of the officer.Note 3. - Where juniors who have completed their qualifying or eligibility service are being considered for promotion, their seniors would also be considered provided they are not short of the requisite qualifying or eligibility service by more than half of such qualifying or eligibility service or two years, whichever is less, and have successfully completed probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying or eligibility service.
