Section 95 in The Railway Protection Force Rules, 1987
95. Seniority of superior officers.
-95.1In a particular rank-(i)a superior officer appointed in a substantive capacity shall be senior to aofficer appointed in an officiating capacity;(ii)Seniority of superior officers appointed to any post in a substantivecapacity shall be determined in accordance with the date of appointment tothat post in a substantive capacity and where two or more officers areappointed to a post in a substantive capacity on the same date, theirseniority shall be determined in accordance with their order of selectionfor appointment to that post.(iii)Seniority of offices appointed to any post in an officiating capacity shallbe determined in accordance with the order of selection for appointmentto that post;(iv)Officers appointed on promotion as Assistant Commandant against thequota of vacancies reserved for them shall be placed below or above aparticular batch or direct recruits accordingly as their dates for incrementsin time scale are earlier or later than the earliest date on which any one of the direct recruits in a particular batch joined service.95.2Subject to the provisions of sub-rule(1) inter seniority amongst officers the samerank shall be as follows, namely-(i)seniority of officers promoted on the same day shall be determined in theorder in which they are selected for promotion to that rank;(ii)Seniority of direct recruits shall be the same as determined by the Union Public Service Commission;(iii)Seniority of re-employed officers in a particular rank shall be determinedfrom the date of re-employment in that rank;(iv)Within a particular rank, an officer on deputation shall maintain hisseniority as between himself and other officers of his service ondeputation;(v)Seniority between an officer on deputation and other officer shall bedetermined from the date of regular continuous appointment in that rank;and(vi)Seniority of officers recruited under sub-rule 1 (d) of rule 54 shall begoverned by their date of appointment to the grade.
