Section 11 in Haryana Zila Parishad Primary Education Service Rules, 2003
11. Seniority.
(1)Seniority inter-se of members of the Service shall be determined by the length of continuous service on any post in the Service :Provided that where there are different cadres in the Service, the seniority shall be determined separately far each cadre :Provided further that in the case of members appointed by direct recruitment, the order of merit determined by the Commission shall not be disturbed in fixing the seniority :Provided further that in case of two or more members appointed on the same date, their seniority shall be determined as fallows :-(a)a member appointed by direct recruitment shall be senior to a member appointed by promotion or by transfer;(b)a member appointed by promotion shall senior to a member appointed by transfer;(c)in the case of member appointed by promotion or by 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, the older member shall be senior to the younger member :-(2)The seniority of the members of the Service shall be maintained Zila Parishadwise.[12. Liability to serve. - A member of the Service shall be liable to serve at any place within the territorial jurisdiction of the concerned Zila Parishad :Provided that the member of the Service may also be transferred by the Government outside the territorial jurisdiction of the concerned Zila Parishad, if it is considered expedient in the public interest.] [Substituted by Haryana Notification No. S.O. 204/H.A. 11/1994/S. 133 and 209/2004. dated 14.10.2004.]
