Section 5(6) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988
(6)(i)While reduction of a seniority as an independent penalty is not provided for in Rule 5 and cannot be imposed as such, the loss of seniority as a result of an order of reduction to a lower post or time scale being inherent in the order of reduction cannot be avoided.(ii)The seniority on repromotion of employee reduced to a lower post or time-scale should be determined by the date of such repromotion in accordance with the orders issued by the competent authority on the subject of seniority. Such employee should not be restored to his original position unless this is specifically laid down at the time the order of punishment is passed or revised on appeal.(iii)An employee in respect of whom one of the penalties included in Rule 5(vi) was imposed, will on repromotion count previous service in the higher grade under Rule 4.4 of the Punjab Civil Services Rules, Volume I, Part I, unless the order of punishment or the order passed on appeal directs otherwise.(iv)An order debarring the employee from counting his past service in the grade from which he is reduced if and when reappointed to it, amounts to an order of reduction to a stage of the grade lower than that admissible under Rule 4.4 of the Punjab Civil Services Rules, Volume I, Part I, and does not, therefore, fall outside the scope of Rule 5.
