Section 22 in Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001
22. Seniority.
- (i) The relative seniority of members of the cadre appointed to any grade at the time of formation of the cadre shall be decided by the authority and will generally be governed by their relative seniority obtaining on the date of commencement of this Regulation.(ii)All staff included in the initial constitution of the service in any grade shall rank senior to all others appointed to that grade subsequently, unless someone is appointed to a grade giving him specially a certain seniority in that grade [by the Authority] [Inserted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.].(iia)[ In the case of a person who is initially taken on deputation and absorbed later, his seniority in the grade in which he is absorbed will normally be counted from the date of absorption. If he has, however, been holding already (on the date of absorption) the same or equivalent grade on regular basis in his parent Department such regular service in the grade shall also be taken into account in fixation of his seniority, subject to the condition that he will be given seniority from - [Inserted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.](A)the date he has been holding the post on Deputation; or(B)the date from which he has been appointed on a regular basis to the same or equivalent grade in his parent Department,whichever is earlier:Provided that die fixation of seniority of a transferee in accordance with the above principles will not, however, affect any regular promotions to the next higher grade made prior to die date of-such absorption.] [Substituted by Notification No. 5-4/2000-A&P(Vol.II), (No. 4 of 2008), dated 31.12.2008.](iii)The seniority of a staff member not covered by the above provisions shall be determined by the Appointing Authority.
