| By promotion failing which by deputation. |
Promotion: Lower Division Clerk or Cashier with eight years regular service in the grade. Note 1: Where juniors who have completed their qualifying or eligibility service are being considered for promotion, their senior would also be considered provided they are not short of the requisite qualifying or eligibility service by more than half of such qualifying or eligibility service or two years, whichever is less and have successfully completed their probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying or eligibility service. Note 2: For the purpose of computing minimum qualifying service for promotion, the service rendered on a regular basis by an officer prior to the 1st January, 2006 or the date from which the revised pay structure based on the Sixth Central Pay Commission recommendations has been extended, shall be deemed to be service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the Pay Commission. Deputation: Officers of the Central or State Government, Public Sector Undertakings, Autonomous bodies, Courts and Tribunals: (a)(i) holding analogous post on regular basis in the parent cadre or Department; or (ii) with eight years' regular service in Level 2 in the pay matrix (Rs. 19900-63200) in the parent cadre and department; and if already Level 2 (Rs. 19900-63200) in the pay matrix, he must have passed 12th Class; or (b)(i) 12th class pass or equivalent qualification from a recognised Board or University; (ii) A typing speed of 35 words per minute in English or 30 words per minute in Hindi on computer. (35 words per minute and 30 words per minute correspond to 10500 KDPH/9000 KDPH on an average of 5 key depression for each word) The departmental officers in the feeder category who are in the direct line of promotion shall not be eligible for consideration for appointment on deputation. Similarly, deputationists shall not be eligible for consideration for appointment by promotion. Period of deputation including period of deputation in another ex-cadre post held immediately preceding this appointment in the same or some other organization or department of the Central Government shall ordinarily not exceed three years. The maximum age-limit for appointment by transfer on deputation shall be not exceeding 56 years , as on the closing date of receipt of applications. Note: For the purpose of appointment on deputation basis, the service rendered on a regular basis by an officer prior to the 1st January, 2006 or the date from which the revised pay structure based on the sixth Central Pay Commission recommendation has been extended, shall be deemed to be service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the Pay commission except where there has been merger of more than one pre-revised scale of pay into one grade with a common Grade Pay or Pay scale and where this benefit will extend only for the post or posts for which that Grade Pay or Pay scale is the normal replacement grade without any up-gradation. |
Departmental Promotion Committee (for considering promotion and confirmation) consisting of: 1. Registrar or Advisor, Telecom Disputes Settlement and Appellate Tribunal - Chairman; 2. Director or Joint Advisor or Deputy Registrar, Telecom Disputes Settlement and Appellate Tribunal - Member; 3. Deputy Registrar, Telecom Disputes Settlement and Appellate Tribunal or Deputy Secretary, Department of Telecommunications - Member. |
Not applicable. |