Section 36 in Punjab State Veterinary Council Rules, 1997
36. Seniority of members of Service. [(Section 42(2) and Section 65(2)(f)].
- The seniority of members of the Service in each cadre shall be determined by the length of continuous appointment on a post in that cadre of the Service :Provided that in the case of members recruited by direct appointment, the order of merit determined by the Punjab Council or other recruiting authority, as the case may be, shall not be disturbed in fixing the seniority :Provided further that in the case of two or more persons appointed on the same date, their seniority shall be determined as follows :-(a)a person appointed by direct appointment shall be senior to a person appointed otherwise;(b)a person appointed by promotion shall be senior to a person appointed by transfer;(c)in the case of persons appointed by promotion or transfer, the seniority shall be determined according to the seniority of such persons in the appointments from which they were promoted or transferred; and(d)in the case of persons appointed by transfer from different cadres, their seniority shall be determined according to pay, preference being given to a person who was drawing a higher rate of pay in his previous appointment or if the rates of pay drawn are also the same, then by their length of service in these appointments and if the length of service is also the same, an older person shall be senior to a younger person.Note. - Seniority of persons appointed on purely provisional basis or on ad hoc basis shall be determined as and when they are regularly appointed keeping in view the dates of such regular appointment.
