Section 11 in Haryana Housing Board (Recruitment and Conditions of Service of Officers and Employees) Regulations, 2006
11. Seniority.
(1)Seniority inter se of the members of the Service on the same post shall be determined as per the date of appointment on the post; a member appointed earlier shall rank senior to the member appointed on a later date. Seniority shall be determined separately for each cadre.(2)In the case of a member appointed by direct recruitment, the order of merit determined by the appointing authority shall not be disturbed while fixing inter se seniority :Provided that in case of two or more members appointed on the same date, their seniority shall be determined as under :-(a)a member appointed by direct recruitment shall be senior to a member appointed by promotion or by transfer;(b)a member appointed by promotion shall be senior to a member appointed by transfer;(c)in the case of appointments by promotion, seniority shall be determined according to the seniority in the post from which they were promoted or transferred; and(d)in the case of members appointed by transfer from different cadres, their seniority shall be determined according to their pay, preference being given to a member who was drawing higher scale of pay in the previous appointment, and if the scale of pay are also the same, then by the length of continuous service on the earlier post, and if the length of such continuous service is also the same, the older member shall rank senior to the younger member.
