Section 7 in Jammu and Kashmir (IPS) Departmental Examination Rules, 2017
7. Appointment to the Senior Time Scale.
(1)An officer shall be appointed to a post in the Senior Time Scale of pay, if, having regard to his length of service and experience, the Government is satisfied that he is suitable for appointment to a post in the Senior Time Scale of pay.(2)He shall not be appointed to a post in the Senior Time Scale of pay, if he is under suspension or disciplinary proceedings are instituted against him, until he is reinstated in service or the disciplinary proceedings are concluded and final orders passed.(3)Upon the conclusion of disciplinary proceedings, if the officer is exonerated fully and the period of suspension, if any, is treated as duty, he shall be appointed to the Senior Time Scale of pay from the date on which he would have been so appointed, had the disciplinary proceedings not been instituted against him, and paid accordingly.(4)If the officer is not exonerated fully, and the Government, after considering his case on merits, proposes not to appoint him to the Senior Time Scale of pay from the date on which he would have been so appointed, had the disciplinary proceedings not been instituted against him, he shall be given an opportunity to show cause against such action.(5)Notwithstanding anything contained in sub-rule (2), (3)&(4) above, the Government may withhold the appointment of an officer referred to in sub-rule (1) above, to a post in the Senior Time Scale of pay, till he is confirmed in the Service or till he passes the prescribed examination ; or appoint him to a post in the Senior Time Scale of pay as a purely temporary or local arrangement ; and appoint to such a post an officer junior to him.
