Section 9 in Arunachal Pradesh Agriculture/Horticulture Services Rules, 1989
9. Seniority.
(1)The relative seniority of members of the service shall be determined on the basis of appointment made to a category at the time of initial constitution under Rule 8 of these rules; provided that if the seniority of any such member had not been specifically determined by the Government in accordance with the rules applicable to members of a similar service under Government.(2)All permanent officers included in the service under Rule 8 in any grade shall rank senior to all officers substantively appointed to the grade subsequently and all temporary officers included in the initial constitution of the service in any category shall rank senior to all temporary officers appointed to the grade subsequently.(3)The seniority of persons recruited to the service after the initial constitution shall be determined in accordance with the general instructions issued by the Government in the matter from time to time.(4)In case not covered by the above provisions seniority shall be determined by Government.
