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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(1) in Haryana Co-operation Department Head Office and Sub-Offices (Group `D') Service Rules, 1991

(1)Seniority inter se of the members of the service shall be determined by the length of continuous service on any post in the service :Provided that where there are different cadres in the Service, the seniority shall be determined separately for each cadre :Provided that in case of members recruited by direct recruitment the order of merit, if any, drawn up at the time of selection shall not be disturbed, and persons recruited as a result of an earlier selection shall be senior to those appointed as a result of subsequent selection :Provided further that in the case of two or more members appointed on the same date, their seniority shall be determined as follows :-
(a)a member appointed by direct recruitment shall be senior to a member appointed by promotion or by transfer;
(b)a member appointed by promotion shall be senior to a member appointed by transfer;
(c)in the case of members appointed by promotion or by transfer, seniority shall be determined according to the seniority of such members in the appointments from which they were promoted or transferred; and
(d)in the case of members appointed by transfer from different cadres, their seniority shall be determined according to pay, preference being given to a member who was drawing a higher rate of pay in his previous appointment and if the rates of pay drawn are also the same, then by the length of their service in the appointments and if the length of such service is also the same, the older member shall be senior to the younger member.