(1)Inter-se seniority of the members of the service belonging to each of the cadres shall be in the order in which their names appear in the select list prepared under Rule 6(d) or the list prepared under Rule 12(5) as the case may be, provided he joins his appointment within 15 days from the date of receipt of the order or within the extended period :Provided that if a member is prevented from joining within this period by the circumstances of public nature or for reasons beyond his control the Appointing Authority may extend it for a further period of 15 days. If the period is not so extended the seniority shall be determined according to the date of jointing.(2)If two persons are appointed on the recommendation of the Commission in two different batches, then the person who was recommended in the earlier batch shall be senior to the person who was recommended in the latter batch.(3)If two or more persons are bracketed in the merit list of the Commission, the inter-se seniority of these persons shall be determined according to the date of birth.(4)A member appointed by promotion against a vacancy occurring in a year shall be senior to a member appointed by direct recruitment of that year.(5)If the confirmation of a member of the service in a cadre is delayed on account of his failure to qualify for such confirmation he shall loose his position in order of seniority in that case viz-a-viz such of his juniors as may be confirmed in that particular cadre.His seniority shall, however, be restored on his confirmation subsequently.Note. (a) The period of appointment under A.P.S.C. (Limitation of Function) Regulation before regulation through commission shall always be ignored for the purpose of determining seniority.(b)The combined seniority of all lecturers belonging to different teaching departments of the colleges shall be determined according to relative preference of the commission and date of birth as the case may be.And date of appointment with due regard to their relative position in the respective departments as determined under sub-rule (1).
