Section 7 in Haryana Service of Engineers, Group A, Irrigation and Water Resource Department Act, 2010
7. Appointment by Promotion.
(1)A Committee comprising such members, as may be notified by the Government, shall be constituted to prepare a list of officers suitable for promotion to the senior scale of the Service separately for Civil, Mechanical, Computer and Electrical cadre. The selection for inclusion in such list shall be based on seniority-cum-merit.(2)The Committee shall meet at intervals ordinarily not exceeding one year and consider the cases of all eligible officers for promotion to the senior scale of the Service, as on the First day of January of that year.(3)The names of the officers included in this list shall be arranged in order of inter-se seniority in Group B Service separately for Civil, Mechanical, Computer and Electrical cadre.(4)The list so prepared shall be revised every year.(5)If, in the process of preparing the list or its revision, it is proposed to supersede any eligible candidate, the Committee shall draw up a list of such officers and may record its reasons for the proposed supersession.(6)The list prepared or revised in accordance with the provisions of sub-sections (1), (3), (4) and (5) shall be forwarded to the Commission by the Government along with.(i)the records of all officers included in the list;(ii)the records of all officers proposed to be superseded as a result of the recommendations made by the Committee;(iii)the reasons, if any, recorded by the Committee for the proposed supersession of any officer; and(iv)the observations, if any, of the Government on the recommendations of the Committee.(7)The Commission shall consider the list prepared by the Committee alongwith other documents received from the Government and, unless it considers any change necessary, approve the list.(8)If the Commission considers it necessary to make any change in the list received from the Government, it shall inform the Government of the changes proposed and after taking into account the comments, if any, of the Promotion Service. Government, may approve the list finally with such modification, if any, as may, in its opinion, be just and proper.(9)Appointment by promotion may be made to the Service or to any post in the cadre in an officiating capacity from the list prepared under this section.(10)It shall not ordinarily be necessary to consult the Commission before promotion under sub-section (9) is made, unless during the period intervening between the inclusion of the name of the officer in the list and the date of the proposed promotion, there occurs any deterioration in the work of the officer which in the opinion of the Government is such as to render him unsuitable for promotion to the Service.
