Section 9(3) in The Haryana Service of Engineers, Class I, Public Works Department (Building and Roads Branch), (Public Health Branch) and (Irrigation Branch) respectively Act, 1995
(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 the departmental examinations 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 Class II officer :Provided further that no member of the Service working on the civil side in Buildings and Roads Branch, shall be eligible for promotion as Executive Engineer unless he has served for a total minimum period of two years on a post relating to design or planning or research or survey and investigation or teaching or training or purely office posting whether in Head Office or Circle Office or Research Laboratory under the Haryana Government or while on deputation under any other authority.Explanation. - Any Service of the specified nature rendered in Class II by the member of the Service shall also be counted for computation of two years Service of such specified nature.(b)Superintending Engineer, unless he has rendered seven years Service as an Executive Engineer :Provided that in the case of promotion to the post of superintending Engineer working on the civil side in Buildings and Roads Branch, he has served for a total minimum period of two years on a post of Executive Engineer relating to design or planning or research or survey and investigation or teaching or training or purely office posting whether in Head Office or Research Laboratory under the Haryana Government or while on deputation under any other authority.(c)Engineer-in-Chief and Chief Engineer unless he has rendered three years Service as Superintending Engineer :Provided that, if it appears to be necessary to promote an officer 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 clause (a), (b) or (c) to such an extent as it may deem proper.
