Section 11 in The M.P. Municipal Corporations (Appointment and Conditions of Service of Officers and Servants) Rules, 2000
11. Seniority.
- The seniority of an employee working in any post under the Corporation shall be determined with reference to the date of his continuous service on the post provided that if two or more employees have joined the post on the same date their inter-se-seniority shall be determined on the basis of rules made or instructions issued by the State Government in this behalf for Government servants. Such probationary employee, who has not been regularised after completion of the probationary period for any reason, shall be placed in the seniority list below those probationary employees who have been regularised earlier.
