Section 13 in Assam Agricultural Engineering Service Rules, 1983
13. General procedure for promotion.
(1)Before the end of each year the Government shall make an assessment Of the likely number of vacancies to be filed up by promotion in the next year in each cadre/class.(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 of promotion to different cadres shall be furnished) indicating the cadre/class to which the case of promotion is to be considered;(c)character rolls and personal files of the officers listed; together with all papers showing that any adverse remark recorded in the character roll has been duly communicated to the person concerned and that any representation against such adverse remark has been disposed of other due considerations;(d)details about representation and about carry forward of vacancies as provided under sub-rule (3) 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 Selection 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)All selections shall be made on the basis of merit cum seniority except in case of promotion to the cadre of Superintending Engineer, Agriculture, when the selection shall be on the basis of merit only.(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. In case the Board docs not consider an officer suitable for promotion according to seniority, it shall record the reasons, thereof in writing and forward these reasons to the Appointing Authority together with the list.(6)The Appointing Authority shall consider the select list prepared by the Board along with the approved list unless it considered 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 after taking into account the comments, 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 promotion.(8)The select lists shall remain valid for 12 months from the date of approval by the Commission in case of Assistant Engineer and/Foreman and for 12 months from the date of approval by the Selection Board in other cases.(9)The promotions shall be in accordance with the lists finally approved by the Appointing Authority.
