Section 25 in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
25. Seniority.
- The inter-seniority of persons appointed to posts carrying the same scale of pay shall be determined by the dates of their substantive appointments to such posts :Provided that if two or more persons are substantively appointed to such posts on the same date, their seniority shall be determined as under :-(i)a person recruited by promotion from the service of the Corporation shall be senior to a person recruited otherwise;Provided that in the case of promotion of two or more persons their inter-seniority shall be determined according to their seniority in the posts from which they have been promoted.(ii)a person on deputation shall be senior to a person recruited by direct appointment;Provided that in the case to two or more persons on deputation their inter-seniority shall be determined according to their seniority in the parent service.(iii)in the case of persons recruited by direct appointment, the older in age shall rank senior to the younger; and(iv)in any other case, the person in the higher scale of pay shall be considered to be senior to a person in the lower scale of pay and, where the scales of pay are indentical, the person drawing higher salary shall rank senior.Note. - A person who, in view of his qualifications and previous experience, is granted initial increments in a grade at the time of his appointment, may be granted seniority for a period upto one year for every two increments granted to him in the grade to which he is appointed by the Executive Director, subject, in the case of and officer, to the prior approval of the Board.
