Section 15 in The Assam Accounts Service Rules, 1963
15. Promotion through Departmental Selection Board.
- Appointment in the cadre of Assistant Director of Accounts shall be in manner prescribed hereinafter-(1)All vacancies in year of recruitment in the cadre of Assistant Director of Accounts shall be filled up by promotion of Accounts Officer through a Departmental Selection Board.(2)Before the end of the year the Appointing Authority shall make an assessment by the vacancies/likely vacancies to be filled up by promotion in the cadre of Assistant Director of Accounts.(3)The Appointing Authority shall then furnish to the Board the following documents and information with regard to as may Officers in order of seniority as eligible for promotion subject to maximum of four times the actual number of vacancies-(a)The information about the number of vacancies;(b)The list of Officer in order of seniority in the cadre of Accounts Officer;(c)Character rolls and personal files of the Officer listed;(d)Details about reservation including carry forward vacancies as admissible under the provision of Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Service and posts) Act, 1978 and the Rules framed thereunder;(e)Any other documents and information as may be considered necessary by the Board.(4)A Member of the Service in the cadre of Accounts Officer shall be eligible for promotion to the cadre of Assistant Director of Accounts on completion of minimum of 10 (ten) years of service in the cadre of Accounts Officer and who has attained 40 years of age on the first day of January of the year in which the promotion is considered and the Governor is satisfied about his ability, integrity and character.(5)The Selection shall be made on the basis of merit with due regard to seniority.(6)The Board, after examination of the documents and information furnished by the Appointing Authority a list of officers about double the number of vacancies/probable number of vacancies in order of preference, found eligible for promotion:Provided that in every case where a Junior Officer gets preference over a Senior Officer in the Select List the Board shall record in writing the reason for giving such Preference.(7)The inclusion of a candidate's name in the 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 list shall remain valid for 12 (twelve) Calendar month from the date of approval by the Appointing Authority.(9)The promotion shall be in accordance, with the list finally approved.
