Section 11 in Punjab Urban Planning and Development Authority (Integration and Inter-se-seniority of Transferred Employees) Rule, 1995
11. Allocation of employees.
- [Sections 254 and 180(2)(zzd)].- (1) The transferred employees as shows in a seniority list of a Service or a post prepared under rule 7, shall, with effect from 1st July, 1995, be allocated to the Service of the Authority, in the order of their respective seniority in the joint seniority list.(2)A transferred employee, who was debarred from promotion in his parent office on any ground, shall not entitled to claim a post higher that the one he was holding immediately before 1st July, 1995, merely by reason of his position in the joint seniority list prepared under rule 7.(3)Where any transferred employee was on probation immediately before 1st July, 1995, his claim for confirmation or satisfactory completion of the period of probation, shall not be adversely affected by reason of some other temporary employee being above him in the joint seniority list prepared under rule 7.
