Section 9 in Haryana Service of Engineers, Group A, Public Works (Buildings and Roads) Department Act, 2010
9. Promotion within service.
(1)Subject to the provisions of sub-sections (2) and (3), members of the Service of the respective cadre shall be eligible for promotion to any of the posts within their respective cadre:Provided that a member of Group B Service who does not possess one of the degrees of a university or other qualifications-as specified in section 6, shall not be eligible for promotion to the post of Executive Engineer till he has acquired the requisite qualifications:[Provided further that there shall be a common cadre for promotion to the post of Engineer-in-Chief:Provided further that there shall be separate post of Chief Engineer (Electrical) for Electrical cadre and Chief Engineer (Mechanical) for Mechanical cadre and same shall be filled up by the Committee constituted under section 8 on the basis of seniority-cum-merit. The seniority shall be determined by the length of Service on the post of Superintending Engineer in their respective cadre.] [Substituted by Act No. Haryana Act No. 38 of 2019, dated 26.11.2019.](2)Promotion shall be made by selection on the basis of seniority-cum-merit and suitability in all respects and a member of the Service shall not have any claim to such promotion as a matter of right or mere seniority.(3)A member of the Service shall not be eligible for promotion to the rank of -(a)Executive Engineer, unless he has rendered five years Service as an Assistant Executive Engineer and has passed departmental examination as provided in section 15:Provided that an officer who has rendered six years or more Service as an Assistant Executive Engineer shall, unless he is considered unsuitable for promotion, be given preference for such promotion over an eligible Group B officer;(b)Superintending Engineer, unless he has rendered seven years Service as an Executive Engineer;(c)Chief Engineer, unless he has rendered three years Service as Superintending Engineer;(d)Engineer-in-Chief, unless he has rendered two years Service as Chief Engineer:Provided that if, it appears to be necessary to promote an officer who has successfully completed his probation, in public interest, the Government may, for reasons to be recorded in writing, either generally for a specified period or in any individual case, reduce the period specified in clauses (a), (b), (c) or (d) to such an extent, as it may deem proper.
