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State of Bihar - Section

Section 16 in Bihar Secretariat Service Rules, 2010

16. Combined Gradation List.

(1)There shall be a combined gradation list of Bihar Secretariat Service in accordance with section-5 of the Act, which will be prepared and maintained by cadre controlling authority in exercise of the powers conferred under proviso of subsection-1 of section-18 of the Act.
(2)Irrespective of the date of initiation of the process of appointment / promotion, if necessary notification or order was not issued on or before the 30th August 1988, the same shall be deemed to have been lapsed and promotion shall be given in accordance with the provisions of the Act and rules / regulations made there under.
(3)Combined gradation list of Assistant grade shall be the legal basis for the purpose of determination of seniority in service, which will be prepared according to the following principles-
(a)Inter-se seniority of direct recruit Assistants shall be determined in order of merit of the concerned examination and inter-se seniority of Assistants appointed from other sources shall be determined according to their date of probation.
(b)For determination of inter-se seniority among the direct recruit Assistants appointed on the basis of examination and Assistant appointed through other sources, date of appointment / allotment order shall be treated as unit for direct recruit Assistants appointed on the basis of examination. The Assistants appointed through other sources whose date of probation is earlier from that date, shall be ranked senior to the Assistants appointed on the basis of aforesaid allotment order. The Assistants appointed through other sources, whose date of probation lies after the date of issuance of aforesaid allotment order shall be ranked junior to Assistants appointed from that allotment order.
(c)The gradation of meritorious sportsperson appointed to the post of Assistant under the provisions of circulars / resolutions issued by Personnel and Administrative Reforms Department shall be determined after declaring them probationer from their date of appointment. But their gradation shall be determined just below the Assistant appointed in that year on the basis of competitive examination.
(d)The seniority of Assistants, who had joined within one year from the date of issue of allotment order / appointment order, shall be in order of their merit but seniority of Assistant, who instead of joining within one year had joined after one year from the date of issue of allotment order / appointment order, shall be on the basis of their date of joining in their joining year according to their merit.
(e)The inter-se seniority of those candidates, whose recommendation had been received from Bihar Public Service Commission / Bihar Staff Selection Commission but their merit was not mentioned, shall be determined on the basis of their educational qualification and if their educational qualification are same, their inter-se seniority shall be determined on the basis of age. But their seniority shall be determined below those candidates who were recommended / appointed with their merit by same transaction and in same year.
(f)If the date of appointment of Assistants on the basis of any examination is before the date of issue of allotment order by Personnel and Administrative Reforms Department, then their seniority shall be decided according to their merit taking date of issuance of allotment order as their date of appointment.