- (i) All promotions to higher grades or ranks shall be on the basis of seniority-cum-fitness and merit.(ii)There shall be no bar for reverting of an employee from a higher post to which he may have been promoted on an officiating or trial basis, if he is not found upto the mark.(iii)Efficiency bars in the time-scales of pay shall be rigorously applied and none shall be allowed to cross such a bar unless the Secretary is satisfied that he has attained a reasonable standard of efficiency.(iv)Annual or periodical increments in pay scales shall not be allowed as a matter of course, and normally an employee against whom there has been an adverse report during a year shall not be allowed his increments until he earns a good report.
