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State of Assam - Section

Section 10A in The Assam Secondary Education (Provincialised) Service Rules, 1982

10A. General procedure for promotion.

(1)Before the end of each year the appointing authority shall make an assessment of the likely number of vacancies to be filled up by promotion in the next year in each cadre and in each school.
(2)The appointing authority shall then furnish to the Board the following documents and information with regard to the eligible candidates for promotion :
(i)information about the number of vacancies ;
(ii)list of candidates eligible for promotion in order of seniority. (Separate lists for each cadre of starting the name of the school shall be furnished indicating the cadre to which the case of promotion is to be considered) ;
(iii)character rolls and other records, if any, of the candidates.
(3)The appointing authority shall simultaneously request the Board to recommend within one month a list of candidates found suitable for promotion in the order of merit. The Board shall recommend candidates about double the number of vacancies in the order of preference.
(4)The appointing authority, on receipt of the list of recommended candidates from the Board, shall fill up the vacancies in accordance with the preference shown in the list.