Section 11 in The Tripura Courts Stenographers' Service Rules, 1983
11. Recruitment to Higher Selection Grade, Selection Grade or to Senior Grade of the Service on ad-hoc basis in certain cases.
(1)Notwithstanding anything contained in Rule 9 and 10, any person eligible to be considered for promotion to the Higher Selection Grade under sub-rule (2) of Rule 9 or to Selection Grade under sub-rule (3) of that rule or to Senior Grade under sub-rule (1) of Rule 10 may be appointed to a temporary vacancy not exceeding 6 (six) months in the Higher Selection Grade, Selection Grade and Senior Grade, as the case may be.(2)Every promotion under sub-rule (1) shall be made only against a leave or other local vacancy of specified duration and no such promotion shall, notwithstanding anything contained in Rule 11, be deemed to confer on the person so promoted any right or claim to Higher Selection Grade, Selection Grade or Senior Grade, as the case may be, or to seniority in that Grade.
