(1)Before the end of each year the Government shall make an assessment of the likely number of vacancies to be filled up by the 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 four 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 to be considered.(c)Character Rolls and other records of the officers listed.(d)Any other documents and informations as may be considered 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-cum-seniority in each case of promotion.(5)The Board, after examination of the documents and information furnished by the appointing authority shall recommend to the appointing authority a select list of officers about double the probable number of vacancies in order of preference found suitable for promotion.(6)The appointing authority shall consider the select list prepared by the Board along with character rolls and other records 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, it shall inform the Board of the change proposed and after taking into account the comments, if any, of the Board may approve the list finally with such modifications, if any, as may in its opinion, be just and proper.(7)The select list shall be sent to the commission for approval.(8)The select lists shall remain valid for 12 months from the date of approval by the Commission.(9)The promotion shall be in accordance with the list finally approved by the appointing authority.(10)The inclusion of candidates 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.
