Section 28 in The Punjab Homoeopathic Practitioners Regulations, 1974
28. [ Seniority of members of Service. [Renumbered vide Legislative Supplement Part III dated 25.5.1979.]
- The seniority inter se of members of the Service shall be determined separately for each of the sections shown in Appendix "A" by the length of continuous service on a post in that very section :Provided that in the case of members recruited by direct appointment, the order of merit determined by the Council or other recruiting authority, as the case may be, shall not be disturbed in fixing the seniority :Provided further that in the case of two members appointed on the same date, their seniority shall be determined as follows :-(a)a member recruited by direct appointment shall be senior to a member recruited otherwise;(b)a member appointed by promotion shall be senior to a member appointed by transfer;(c)in the case of members appointed by promotion or transfer, seniority shall be determined according to the seniority of such members in the appointments from which they were promoted or transferred; and(d)In the case of members appointed by transfer from different cadres, their seniority shall be determined according to pay, preference being given to a member who was drawing a higher rate of pay in his previous appointment, and if the rates of pay drawn are also the same, then by their length of service in those appointments; and if the length of such service is also the same, an older member shall be senior to a younger member :Note. - (1) This rule shall not apply to members appointed on purely provisional basis pending their passing the qualifying test.Note. - (2) In the case of members whose period of probation is extended under regulation [(28)], the date of appointment for purpose of this rule shall be deemed to have been deferred to the extent the period of probation is extended.]
