Section 7 in Punjab Urban Planning and Development Authority (Integration and Inter-se-seniority of Transferred Employees) Rule, 1995
7. Fixation of Inter se seniority.
- [Sections 154 and 180(2)(zzd) of the Act]. - (1) As soon as, the seniority lists are prepared under rule 6, the inter-se-seniority of the transferred employees, shall be fixed by the Integration Committee keeping in view the length of continuous service in their respective Service or posts and joint seniority lists shall be prepared accordingly :Provided that the length of continuous service of a transferred employees to be counted, shall not exceed the length of continuous service of his otherwise senior transferred employee in the service of his parent office :Provided further that where two transferred employees join equated service or post on the same date, the employee older in age, shall be senior to the employee junior in age.(2)While fixing inter se seniority under sub-rule (1), length of continuous service shall be calculated as on 1st July, 1995.
