Section 24 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
24. Seniority of members of Service.
- The seniority inter se of members of the Service shall be determined by length of continuous service on a post in the Service:Provided that where there are different cadres in a Service the seniority shall be determined separately for each cadre :Provided further that in the case of members recruited by direct appointment, the order of merit determined by the Selection Committee or other recruiting authority, as the case may be, shall not be disturbed in fixing the seniority:Provided further that in the case of two members appointed on the same date, their seniority shall be determined as follows :(a)a member recruited by direct appointment shall be senior to a member recruited otherwise;(b)a member appointed by promotion shall be senior to a member appointed by transfer;(c)in the case of members appointed by promotion or transfer, seniority shall be determined according to the seniority of such members in the appointments from which they were promoted or transferred; and(d)in the case of members appointed by transfer from different cadres, their seniority shall be determined according to pay, preference being given to a member who was drawing a higher rate of pay in his previous appointment; and if the rates of pay drawn are also the same; then by their length of service in those appointments; and if the length of such service is also the same an older member shall be senior to a younger member.Note : Seniority of members appointed on purely provisional basis, shall be determined as and when they are regularly appointed keeping in view the date of such regular appointment.
