(3)The second list to be known as list 'B' shall contain the names of officers who were appointed to the posts of Secretary, Engineer, Tax Officer or Medical Officer, as the case may be, in a substantively vacant post but were on probation immediately before the appointed date referred to in clause (23) of Section 2 of the Act. The names shall be arranged in order of seniority to be determined on the basis of dates on which such officers were appointed on probation to the respective posts.
