Section 13 in The Assam Engineering (Irrigation Department) Service Rules, 1978
13. General procedure for promotion.
(1)Before the end of each year the Government shall make an assessment of the likely number of vacancies to be filled up by promotion in the next year in each cadre.(2)The Appointing Authority shall then furnish to the Board the following documents and information with regard to as many officers in order of seniority as four times the number of vacancies, as assessed under sub-rule (1):(a)information about the number of vacancies;(b)list of officers in order of seniority, eligible for promotion (separate lists for promotion to different cadres shall be furnished) indicating the cadre to which the case of promotion is to be considered;(c)character rolls and personal files of the officers listed together with all papers showing that any adverse remark recorded in the character rolls has been duly communicated to the person concerned and any representation against such adverse remarks has been disposed of after due consideration;(d)details about reservation in case of promotion to Class II of the service and about carry forward of vacancies as provided under sub-rule (3) of Rule 11; and(e)any other documents and information as may be considered necessary by the Appointing Authority or required by the Board.(3)The Appointing Authority shall simultaneously request the Board to recommend within one month a list of officers, found suitable for promotion in order of preference, in respect of promotion to each of the cadres in which recruitment is to be made by promotion.(4)Promotion shall be on the basis of merit with due regard to seniority in all cadres or posts.(5)The Board, after examination of the documents and information furnished the Appointing Authority, shall recommend the Appointing Authority a list of officers about double the probable number of vacancies, in order of preference, found suitable for promotion. In case the Board does not consider an officer suitable for promotion according to seniority, it shall record the reasons thereof in writing and forward these reasons to the Appointing Authority together with the list.(6)The Appointing authority shall consider the list prepared by the Board alongwith character rolls and personal files of the employees and approve the list unless it considers any change necessary. If the Appointing Authority considers it necessary to make any change in the list received from the Board, he shall inform the Board of the changes proposed and after taking into account the comments, if any, of the Board, may approve the list filially with such modifications, if, any, as may, in his opinion, be just and proper :Provided that it shall not be necessary for the Appointing Authority to consider the list submitted by the Board recommending candidate for promotion under Rule 11. This list shall be forwarded by the Appointing Authority to the Commission, as provided under Rule 14(1).(7)The inclusion of a candidate's name in a select list shall confer no right to promotion unless the Appointing Authority is satisfied after such enquiry, as may be considered necessary, that a candidate is suitable for promotion.(8)The select lists shall remain valid for 12 months from the date of approval by the Commission in case of Assistant Engineers and for 12 months from the date of approval by the Board in other cases.(9)The promotions shall be in accordance with the list finally approved by the Appointing Authority or by the Commission, as the case may be.
