Section 32 in The Rajasthan Accounts Service Rules, 1954
32. Seniority.
(1)Seniority of persons appointed to the lowest post of the Service of lowest categories of posts in each of the Groups/Sections of the Service, as the case may be, shall be determined from the date of confirmation of such persons to the said post but in respect of persons appointed by promotion to other higher posts in the Service or other categories of posts in each of the Groups/Sections in the Service, as the case may be, shall be determined from the date of their regular selection to such posts:Provided-(i)that the seniority Inter se of the persons substantively appointed to the posts of Accounts Officer and Treasury Officer before the commencement of these Rules in pursuance of rules and order superseded by rule 2, that is to say under Order N. F. 4(18)Apptts./(A)/52, dated 30-4-1959 and Order No. F. 4(18)Apptts./(A)/52, dated 27-8-1954 shall be revised or initially determined by Government in accordance with the principles specified in Schedule V to the Rules.(ii)that the seniority inter-se of persons appointed to the Service on the result of one and the same examination, except those who do not join the Service when a vacancy is offered to the, shall follow the order In which they have been placed in the list prepared by the Commission under rule 25,(iii)that persons selected and appointed as a result of a selection, which is not subject to review and revision, shall rank senior to the persons who are selected and appointed as a result of subsequent selection.Seniority Inter se of persons selected on the basis of seniority- cum-merit and on the basis of merit in the same selection shall be the same as in the next below grade.(iv)that if two, or more persons are appointed to the Service in the same year a person appointed by promotion shall be senior to a person appointed by direct recruitment.(v)that the seniority of persons appointed to the Service under the proviso (1) to rule 7 shall be determined by Government ad hoc in consultation with the Commission.(vi)Deleted.(vii)that the seniority Inter se of persons selected from amongst [Assistant Accounts Officer Grade-I] [Substituted by Notification No. F. 1(6), dated 1.10.2014 (w.e.f. 1.7.2013).] and Inspectors, Revenue Accounts shall be determined in accordance with the length of continued officiation, [the Assistant Accounts Officer Grade-I will rank senior] [Substituted by Notification No. F. 1(6), dated 1.10.2014 (w.e.f. 1.7.2013).] to the Inspector, Revenue Accounts.(2)The Inter se seniority of the officers appointed to the senior grade of the selection grade, shall be determined in accordance with the date of their appointment to such a grade:(i)Provided that the seniority of persons appointed on the same date to the senior grade or the selection grade, shall follow the order in which their names are arranged:(ii)Provided further that a member of the Service, who irrespective of his seniority, is appointed earlier to a senior grade post declared to be commercial nature on account of his being a Chartered Accountant, shall not rank senior in the senior grade in relation to other members of the Service, who although senior to him in the ordinary grade are appointed subsequent to him to the senior grade, unless such subsequent appointment is made after the date on which a Chartered Accountant would have been appointed to the senior grade by regular promotion on the basis of seniority after completion of nine years' service in the ordinary grade, had he not been appointed to senior grade post declared to be of a commercial nature.
