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State of Uttar Pradesh - Section

Section 13 in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976

13. Scheduled Caste and Scheduled Tribe of U.P. Rs. 250/­

Promotion to the posts of Assistant Review Officers:­ (1) Whenever it is required to makepromotion to any of the posts of Assistant Review Officers the appointing authority shallascertain the number of vacancies to be filled by promotion during the course of the year ofrecruitment. The appointing authority shall also prepare a list of the candidates who are eligiblefor promotion.
(2)The appointing authority shall make appointments from the select list in order of merit.
(3)The select list shall hold good for three years or until the next selection whichever is earlier.13­A. The reservation of vacancies in the post of Assistant Review Officers for TelephoneOperators:­ (i) The reservation of vacancies in the post of Assistant Review Officers forTelephone Operators and Telex Operators. One vacancy in the post of Assistant Review Officersshall be reserved in every alternative year of recruitment for each of such Telephone Operatorsand Telex Operators as have rendered on the establishment of the court a total service of not lessthan five years including officiating or temporary service as on the first day of July of the years inwhich the examination is held and whose work after a consideration of their Character Rolls andPersonal files, if any, is considered by the appointing authority to be satisfactory.(ii)The procedure and syllabus relating to test shall be such as may be prescribed from time totime by the appointing authority.(iii)The appointing authority may fill in the vacancy referred to in sub­rule (i) on the result ofqualifying test or by any other method determined by the Chief Justice.(iv)In case no eligible and suitable candidate is found in the year of recruitment in which