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State of Rajasthan - Section

Section 8 in The Rajasthan State Warehousing Corporation (Staff) Regulations, 1974

8. Principles Determining Seniority.

- (i) Seniority in essence means length of service in a particular post or grade. Thus seniority shall be determined with reference to the date of priority of appointment to a particular post or grade or in equivalent post or grade.If an appointment order contains names of more than one person, the person, whose name figures first in the order of appointment will be senior to the one whose name appears next to him and so on.
(ii)When appointments are made on the basis of a competitive examination or test, names of the successful candidates shall be arranged in the order of the merit as determined by the number of marks obtained in the examination or test and their seniority will be in the order of merit so determined.
(iii)In the case of Apprentice Officers/employees who are confirmed substantively in a grade, the date of appointment for purposes of this rule will be the date of their initial appointment as Apprentice in that grade.
(iv)When appointments are made on the basis of interviews only names of the selected candidates shall be arranged in the order, of preference determined by the Selection Committee and appointments shall be made in that order and their seniority will be determined accordingly.
(v)Persons serving on deputation in the Corporation shall have no seniority assigned to them vis-a-vis the regular employees of the Corporation and their shall be no combined seniority list of them for purpose of promotion.
(vi)The candidates appointed by promotion shall be senior to those appointed by direct recruitment in the same calendar year.
(vii)In the case of persons appointed in the same grade and having joined on the same day and not covered by Sub-Regulations (ii) to (iv) above, the person order in age will be senior to that other.
(viii)If any question arises regarding the seniority of an employee, the decision of the Managing Director/Chairman shall be final in the matter.
Section VILeave and Joining Time