Section 28 in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963
28. Seniority.
- Seniority in each grade and category shall be determined by the date of the order of substantive appointment to post in that grade or category:Provided:-(i)that the seniority inter-se of the members of the service, appointed to posts in a particular grade or category before the commencement of these rules: shall be such as has been or may be fixed by the Board; [x x x] [Deleted by Dated 24-10-1967, Published in Rajasthan Rajpatra (Extraordinary), Part 4-C, dated 23-11-1967;](ii)that if two or more persons are appointed to the posts in the same grade or category under the same order or orders of the same date, their seniority shall be determined on the basis of their age (i.e. elder being the senior).(iii)that as amongst persons appointed to a post by promotion or direct recruitment on the same date, those appointed by promotion shall rank senior.(iv)[ that if a candidate belongs to the Scheduled Castes/Scheduled Tribes is promoted to immediate higher post/grade against a reserved vacancy earlier than his senior general/O.B.C. candidate who is promoted later to the said immediate higher port/grade, the general/O.B.C. candidate will regain his seniority over such earlier promoted candidate of the scheduled caste/scheduled tribes in the immediate higher post/grade.] [Inserted by Dated 16-1-1999, Published in Rajasthan Rajpatra (Extraordinary), Part 6-A, dated 11-2-1999, Page 223](v)[ that the persons appointed by screening under the last proviso to Rule 8, added by these amendment rules, shall be kept below the existing regularly appointed persons and the inter-se seniority of these persons in a Municipality shall be determined on the basis of the length of continuous service and in case of length of continuous service being equal, the persons older in age shall be placed senior.] [Added by Notification No. F. 8() (Misc.) (Rules) LSG/95/13868, dated 16.5.2011.]
