Section 17 in The Assam Accounts Service Rules, 1963
17. Seniority.
(1)Subject to availability of a permanent vacancy in the respective cadre, a member shall be placed, according to seniority on probation against is confirmed against the permanent vacancy:Provided that the period of probation may for good and sufficient reasons be extended by the Appointing Authority for any specified period, not exceeding a period of two years:Provided, further that the period of probation may be curtailed or dispensed with in any case for good and sufficient reasons by the Appointing Authority.(2)A member of the service placed on probation under sub-rule (1) shall be confirmed against the permanent vacancy subject to the following conditions-(a)He has completed the period of probation to the satisfaction of the Appointing Authority in accordance with sub rule (1);(b)He has successfully under gone the training and passed the Departmental Examination, if any prescribed by Government.(3)If confirmation of a member is delayed on account of his failure to qualify for such confirmation, he shall lose his position in order of seniority vis-a-vis such of his juniors as might be confirmed earlier then he. His seniority shall, however, be restored on his confirmation subsequently.
