Section 31 in The Rajasthan State Pollution Control Board Employees Service Rules and Regulations, 1993
31. Seniority.
- Seniority of persons appointed to the lower post of the Service or lowest categories of post is each of the Group/Section 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 Group/Section 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 of the persons screened under Rule 6(l)(ii) shall be fixed below all the persons appointed regularly by direct recruitment or by promotion upto the date of commencement of these rules and the seniority inter se of these persons shall be determined by the committee according to the length of continuous Service in an ad hoc or officiating capacity or on urgent temporary basis.(ii)that the inter se seniority of persons appointed to a post in a particular category by direct recruitment on the basis of one and the same selection except those who do not join Service when a post is offered to them within a period of six weeks from the date of issue of order or longer, if extended by the Appointing Authority, shall follow the order in which their names have been placed in the list prepared under Rule 23;(iii)that if two or more persons are appointed to the service during the same year a person appointed by promotion shall be senior to a person appointed by direct recruitment;(iv)that the persons selected and appointed as a result of a 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 person 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.
