Section 5 in Punjab Urban Planning and Development Authority (Integration and Inter-se-seniority of Transferred Employees) Rule, 1995
5. Postings.
- [Sections 154 and 180(2)(zzd) of the Act]. - Without prejudice to the orders passed by the competent authority after the 1st July, 1995 and pending finalisation of the joint seniority lists, the transferred employees shall, after 1st July, 1995, be posted to a Service or post equated to the Service or post in or on which they were employed immediately before that date in a substantive, temporary or officiating capacity, except the employees working against leave vacancies, who shall revert on return of the original incumbents from leave.
