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Union of India - Section

Section 6 in Life Insurance Corporation of India Class III and Class IV Employees (Promotion) Rules, 1987

6. Selection of candidates for promotion.

(1)There shall be prepared a panel of all eligible employees in the order of total marks obtained on the basis of criteria of selection specified in rule 5.
(2)Out of the panel prepared in accordance with sub-rule (1), all the candidates in the order of merit equal to five times the number of vacancies may be called for interview by the Promotion Committee:Provided that an employee with below average work record, as per standards specified by the [Chief Executive] [Substituted 'Chairman' by Notification No. G.S.R. 477(E), dated 7.7.2021.] shall not be included in the panel prepared under sub-rule (1).
(3)The Promotion Committee shall, after interviewing the candidates prepare a ranking list on the basis of the criteria laid down in the Schedule which shall be determined on the basis of the total marks gained by the candidate for seniority, qualifications and confidential report and interview.
(4)If the Promoting Authority is unable to accept the recommendations of the promotion Committee in any particular case, it shall record in writing, the reasons for disagreeing with the recommendations of the Committee and pass such orders as it deem fit. The ranking list, as finally approved by the Promoting Authority, shall remain in force for a period of one year from the date it was prepared. The [Chief Executive] [Substituted 'Chairman' by Notification No. G.S.R. 477(E), dated 7.7.2021.] may, in exceptional circumstances, for reasons to be recorded in writing, extend the period of validity of the ranking list by a further period not exceeding one year.
(5)Actual selection and appointment of the candidates against sanctioned vacancies shall be made by the Promoting Authority from the ranking list in the order of merit:Provided that an employee shall not be promoted, if at any time during the preceding one year, any penalty has been impose on him under regulation 39 of the Staff Regulations.