Section 28 in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992
28. Seniority.
(1)Where promotions are made on the basis of selection by DPC, the seniority of such promotes shall be in the order in which they are recommended for such promotion by the Committee. Where promotions, are made on the basis of seniority subject to the rejection of the unfit, the seniority of persons considered fit for promotion at the same time shall be the same as the relative seniority in the lower grade from which they are promoted. Where, however, a person is considered as unfit for promotion and is superseded by a junior, such person shall not, if he is subsequently found suitable and promoted, take seniority in the higher grade over the junior persons who had superseded him.(2)Where persons recruited or promoted initially on a temporary basis are confirmed subsequently in an order different from the order of merit indicated at the time of their appointment, seniority shall follow the order of confirmation and not the original order of merit.The relative seniority of direct recruits and of promotes shall be determined according to the rotation of vacancies between direct recruits and promotes which shall be based on the quota of vacancies reserved for direct recruitment and promotion respectively in the Recruitment Rules.(3)If adequate number of direct deducts do not become, available in any particular year, rotation of quotas for the purpose of determining seniority would take place only to the extent of the available direct recruits and the promotees.(4)The relative seniority of persons appointed by transfer to Authority shall be determined in accordance with the order of their selection for such transfer.(5)Where such transfers are effect against specific quotas prescribed in the Recruitment Rules, the relative seniority of such transferees vis-a-vis direct recruits or promotes shall be determined according to the rotation of vacancies which shall be based on the quotas reserved for transfer, direct recruitment and promotion respectively in the Recruitment Rules. Where a person is appointed by transfer in accordance with the provisions in the Recruitment Rules providing for such transfer in the event of non-availability of suitable candidate by direct recruitment or promotion, such transferee shall grouped with direct recruits or promotees as the case may be. He shall be ranked below all direct recruit or promotees, as the case may be, selected on the same occasion.
