Section 11 in The Punjab Panchayat Samitis and Zila Parishads Services Rules, 1965
11. Seniority of members of service.
- The seniority inter se of the members of the Service shall be determined separately for each category of posts shown in Appendix 'A' to these rules by the date of their continuous appointment to a post in that very category :Provided that in the case of members appointed by direct recruitment the order of merit determined by the Commission, or as the case may be, by the District Committee referred to in sub-rule (3) of rule 4 not be disturbed and persons appointed as a result of selection be senior to those appointed as a result of subsequent selection :Provided further, that in the case a member who does not join his appointment within two months of the date of the order of appointment his seniority shall be determined by the appointing authority on an ad hoc basis after taking into consideration all the circumstances of the case :Provided further, that in the case of two or more members appointed on the same date, a member appointed by direct recruitment shall be senior to a member appointed otherwise :Note 1. This rule shall not apply to persons appointed on purely provisional basis, pending their passing the qualifying text.Note 2. In the case of members whose period of probation is extended under rule 10(3)(ii) the date of appointment for the purpose of this rule shall be deemed to have been deferred to the extent the period of probation is extended.Note 3. The inter se seniority of the employees of the abolished District Boards who have been absorbed in the Service shall not be disturbed.
