Section 11(1) in Arunachal Pradesh Health Services Rules, 1990
(1)The relative seniority of members shall be determined on the basis of appointment made to grade at the time of initial consultation under Rules 8 and 9 of these rules ; provided that if the seniority of any such member had not been specifically determined on the said date, the same shall be determined by the Government in accordance with the rules applicable to members of similar services under Central Government/Arunachal Pradesh, as the case may be, in consultation with the State Public Service Commission.
