Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 14 in The Punjab Municipal Primary Teachers (Recruitment and Conditions of Service) Rules, 2006

14. Seniority.

- The seniority inter se of the persons, appointed to the posts in each cadre of the Service, shall be determined by the length of their continuous appointment on such post in that cadre of the Service :Provided that in the case of persons appointed by direct appointment, who join within the period specified in the order of appointment or within such period, as may be extended from time to time by the appointing authority, subject to a maximum period of four months from the date of order of appointment, the order of merit determined by the Selection Committee, shall not be disturbed :Provided further that in case, a person is permitted to join the Service after the expiry of the said period of four months, his seniority shall be determined from the date he joints the Service.