- (i) In order to meet the demand for extra supervision that may arise from time to time, as well as to ensure that the Irrigation Branch Establishment shall be capable of contraction as well as expansion as the Expenditure on works diminishes or increases, the permanent establishments may be supplemented by temporary Establishments to such extent as may be necessary. Temporary Establishment will include all non-permanent Establishment entertained for a Division or for general supervision, as distinct from the execution of works.(ii)No proposal for the creation of a temporary post will be considered by Government unless supported by full reason showing the necessity therefor.(iii)The pay proposed for a temporary post should be based on the principles laid down in the relevant rules.(iv)All persons, except those on the petty establishment, appointed to temporary posts should be required to sign a declaration in prescribed form.(v)When a temporary post is abolished, the services of the temporary man who, in the opinion of the Superintending or Executive Engineer is least qualified, whether by reason of short service or inferior qualifications or other causes, should be dispensed with.(vi)A register will be maintained in the Chief engineer's office by circles and in the Superintending Engineer's office showing all the sanctions given for temporary establishments by classes distributed by divisions.These registers will give Superintending Engineers information as regards men available for promotion or for being made permanent, and assist them in deciding on the men to be discharged on reduction of Establishment.Section IVReports, Recommendation Rolls, Character Records and Service Books, Reports
