Section 37 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
37. Seniority of superior officers (1) In a particular rank.
- (i) a superior officer appointed in a substantive capacity shall be senior to an officer appointed in an officiating capacity;(ii)seniority of superior officers appointed to any post in a substantive capacity shall be determined in accordance with the date of appointment to that post in a substantive capacity and where two or more officers are appointed to a post in a substantive capacity on the same date, their seniority shall be determined in accordance with their order of selection for appointment to that post;(iii)seniority of officers appointed to any post in an officiating capacity shall be determined in accordance with the order of selection for appointment to that post;(iv)officers appointed on promotion as Assistant Director against the quota of vacancies reserved for them shall be placed below or above a particular batch of direct recruits accordingly as their dates of appointment in time scale are earlier or later than the earliest date on which any one of the direct recruits in a particular batch joined service.(2)Subject to the provisions of sub-rule (1), inter-se-seniority amongst officers holding the same rank shall be as follows, namely:(i)Seniority of officers promoted on the same day shall be determined in the order in which they are selected for promotion to that rank;(ii)Seniority of direct recruits shall be the same as the rank determined by the Jammu and Kashmir Public Service Commission.
