Section 11(3) in Punjab Urban Planning and Development Authority (Integration and Inter-se-seniority of Transferred Employees) Rule, 1995
(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.
