Section 13 in The Assam Technical Education Service Rules, 1981
13. General procedure for promotion.
(1)Before end of each year the Appointing Authority shall make an assessment of the likely number of vacancies to be filled 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 the eligible officers in order of seniority :(a)information about the number of vacancies ;(b)list of officers in order of seniority, eligible for promotion (separate list 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;(d)details about reservation in case of promotion to the service and about carry forward of vacancies ass provided under sub-rule (2) of Rule 11 ; and(e)any other documents and information as may be considered necessary by the Appointing Authority as 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)Selection shall be made on the basis of merit with due regard to seniority in case of promotions stated thereinbefore under sub-rule (3) of Rule 12 enumerated under items (ii) and (iii). All other selections shall be made on the basis of merit only.(5)The Board, after examination of the documents and information furnished by the Appointing Authority shall recommend to 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 his seniority it shall record the reasons thereof in writing and furnish them to the Appointing Authority alongwith the list.(6)The appointing authority shall consider the list for promotion prepared by the Board other than the lists in respect of the cadres of Professor, Assistant Professor, Head of Department, Polytechnic and Lecturer, Polytechnic alongwith Character Rolls and Personal files of the employees and approve the list unless it consider 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 not account, if any, the Board may approve the list finally with such modification, if any, as may in his opinion be just and proper.(7)The lists finally approved by the Appointing Authority shall remain valid for 12 months from the date of approval.(8)The promotions shall be in accordance with the preference indicated in the lists finally approved by the Appointing Authority.(9)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.
