Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3)(iii) in The Indian Administrative Service (Regulation of Seniority) Rules, 1987

(iii)[ the year of allotment of an officer appointed by selection shall be determined with reference to the year for which the meeting of the Committee to make the selection to prepare the select list, on the basis of which he was appointed to the Service, was held and with regard to the continuous service rendered by him in a post [equivalent to the post of Deputy Collector or a higher post, up to the 31st December of the year] [Amended vide Notification No. 14014/14/2000-AIS(I) dated 30.8.2005 - GSR No. 549(E) dated 30.8.2005] for which the meeting of the Committee to make the selection was held to prepare the select list on the basis of which he was appointed to the service, in the following manner:-