Section 5 in The Assistants of the Secretariat and Attached Offices Joint Cadre Act, 1989
5. Determination of seniority.
(1)Seniority of Assistants of the combined gradation list shall be determined in the manner prescribed in the Rules.(2)The seniority of the Selection Grade Assistants, Section Officers, Registrars and Under Secretaries shall be determined with reference to their dates of appointments to the post of Selection Grade Assistants, Section Officers, Registrars and Under-Secretaries, as the case may be, on a substantive basis or a continuous officiating basis, whichever is earlier.(3)The period spent on a post, whether equivalent or higher, outside the cadre, either on deputation or otherwise shall not be counted towards seniority of the employee concerned:Provided that the period spent on posts, if any, which have been declared equivalent to the posts of Assistants, Selection Grade Assistants, Section Officers, Registrars and Under-Secretaries, as the case may be, and to which appointments and promotions are made from amongst the Assistants, Selection Grade Assistants, Section Officers, Registrars and Under-Secretaries of the Secretariat departments and attached offices, shall be counted towards seniority of the members of the joint cadre concerned in the appropriate gradation list.
