Section 23 in Bihar Employees' State Insurance Medical Service Rules, 1981
23. Seniority.
(1)The seniority of an officer appointed to the service under clause (a), (b) and (c) of Rule 4 of these Rules in any year shall be in the following order:-(i)Officers appointed to the service by promotion under clause (b) of Rule 4 shall rank inter se in the order in which their names are arranged by the Commission.(ii)Officers appointed to the service by transfer from other services or posts under clause (c) of Rule 4 rank inter se in the order in which their names are arranged by the Commission; and(iii)Officers appointed to service by means of advertisement and interview under clause (a) of Rule 4 shall ranked inter se in the order in which their names are arranged by the Commission.(2)seniority as a specialist in a particular branch will be determined on the length of service rendered by the incumbent in his speciality under the Scheme.
