Section 12 in The Assam Subordinate Engineering (Irrigation Department) Service Rules, 1978
12. 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.(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 4 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 lists for promotion to different cadres shall be furnished) indicating the cadre to which the case of promotion is to be considered ;(c)character rolls and personal files of the officers listed ;(d)details about reservation and about carry forward of vacancies as provided under sub-rule (4) of Rule 11; and(e)any other documents and information as may be considered necessary 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 will be made on the basis of merit-cum-seniority.(5)The Selection 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 personal files of the employees 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, he shall inform the Board of the changes proposed and after taking into account the comments, if any of the Board, may approve the list finally with such modification, if any, as may, in his opinion, be just and proper.(7)The inclusion of a candidate's 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 proportion.(8)The select lists shall remain valid for 12 months from the date of final approval by the Appointing Authority.(9)The promotions shall be in accordance with the lists finally approved by the Appointing Authority.
