Section 13 in The Assam Agricultural Service Rules, 1980
13. General procedure of 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 Selection Board the following documents and information with regard to as many officers in order of seniority as 4 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 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 the officers listed.(d)details about reservation in case of promotion of the Service and about carry forward and vacancies as provided under sub-rule (3) of Rule 11; and(e)any other documents and information as may be consider 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)The selection shall be made on the basis of merit with due regard to seniority in case of promotion stated hereinbefore under sub-rule (4) of Rule 12 enumerated under Clause (v) and under Rule 11. All other selection shall be made on the basis of merit only, for promotion enumerated under Clauses (i), (ii), (iii) and (iv) of sub-rule (4) of Rule (12).(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 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 along with character rolls and personal 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, the Appointing Authority may approve the list finally with such notification, if any, as may, in its opinion be just and proper.(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 Appointing Authority.(9)The promotions shall be in accordance with the lists finally approved by the Appointing Authority or by the Commission under Rule 14, as the case may be.
