Section 31 in The Rajasthan Subordinate Co-Operative Service (Class I) Rules, 1955
31. Seniority.
- Seniority of persons appointed to the lowest post of the Service or lowest categories of posts in each of the Groups/Sections of the Service, as the case may be, shall be determined from the date of confirmation of such persons to the said post but in respect of persons appointed by promotion to other higher posts in the Service or other higher categories of posts in each of the Groups/Sections in the Service, as the case may be, shall be determined from the date of their regular selection to such posts:Provided-(i)that the seniority inter se of members of the Service appointed before the commencement of these Rules shall be such as has already been determined or may after the commencement of these Rules be determined, amended or modified, by the Registrar in accordance with Rules or Orders already in force or ad hoc, subject to the direction of Government, if any.(ii)that the persons selected and appointed as a result of selection, which is not subject to review and revision, shall rank senior to the persons who are selected and appointed as a result of subsequent selection.Seniority inter se of persons selected on the basis of seniority- cum-merit and on the basis of merit in the same selection shall be the same as in the next below grade.(iii)that if two, or more persons are appointed by promotion to posts in Grade II under the same order or orders of the same date, their seniority inter se shall be the same as in Gr. Ill or in the Rajasthan Subordinate Co-operative Service (Class II), as the case may be, subject to the condition that on the course of the same year the person promoted from Grade III shall rank senior to a person promoted from the Rajasthan Subordinate Co-operative Service Class II.(iv)that the seniority inter se of persons appointed to posts in Gr. II on the result of the one and the same examination, except those who do not join service when vacancy is offered to them, shall follow the order in which they have been placed in the list prepared by the Commission under Rule 24.(v)that the seniority inter se of persons appointed by transfer from an equivalent post shall be determined with reference to the date of substantive appointment to the equivalent post.(vi)[ that the seniority inter se of Inspector Grade I, shall be determined by the date of their regular appointment on the post of Inspector Grade II.] [Added by No. F. 2(18)DOP/A-II/81, dated 5-9-1981.]
