Section 25 in The Telangana Judicial Ministerial and Subordinate Service Rules, 2018
25. Temporary Promotions.
(1)(i)Where it is necessary in public interest, owing to an emergency which has arisen, to fill immediately a vacancy in a post borne on the cadre of a higher category of the service by promotion from a lower category and there would be undue delay in making such promotion in accordance with these rules the appointing authority may promote a person otherwise than in accordance with these rules, temporarily, until a person is promoted in accordance with these rules. Such promotion shall not, except with the specific permission of the High Court, exceed a period of six months. The High Court may grant such permission only for stated reasons and in very exceptional cases, without prejudice to the normal claims of any other employees.(ii)A person who does not possess the qualifications prescribed for the post shall ordinarily not be promoted under clause (i). Every person who does not possess such qualifications and who has been or is promoted under clause (i) shall be replaced as soon as possible by promoting a person possessing such qualifications.(2)Where it is necessary to fill a short vacancy in a higher category in any division of the service by promotion from a lower category and the appointment of the person who is entitled to such promotion under these rules would involve excessive expenditure on traveling allowance or exceptional administrative inconvenience, the appointing authority may promote any other person who possesses the qualifications, if any, prescribed for the higher category.(3)A person temporarily promoted under clause (i) of sub-rule (1) shall, whether or not he/she possesses the qualification prescribed for the post to which he/she is promoted, be replaced as soon as possible by a member of the service who is entitled to promotion under these rules.(4)A person promoted under sub-rule (I) shall not be regarded as a probationer in the higher category or be entitled, by reason only of such promotion, to any preferential claim to future promotion to such higher category. If such person is subsequently promoted to the higher category in accordance with these rules, he/she shall commence his/her probation, if any, in such category from the date of such subsequent promotion or from such earlier date as the appointing authority may determine.(5)The appointing authority shall have the right to revert to a lower category any person promoted under sub-rule (1)(i) at any time without assigning any reason and without notice.
