Section 34 in The Postgraduate Institute of Medical Education and Research, Chandigarh, Regulations, 1967
34. Seniority.
- Seniority of employees of the Institute in each category shall be determined by the order of merit in which they were selected for appointment to the grade in question, those selected on earlier occasion being ranked senior to those selected later:Provided that the seniority intense of employees, other than the teaching staff of the Institute shall be determined by the length of continuous service on a post in a particular service:Provided further that in the case of members, recruited by direct appointment, the order of merit determined by the Commission or the Selection Body shall not be disturbed in fixing the seniority.Provided further that in case of two members appointed on the same date, their seniority shall be determined as follows-(a)member recruited by direct appointment shall be senior to a member recruited otherwise:Provided further that where two or more direct recruits who were appointed on the same date and where the selection committee had not indicated their inter-se merit seniority will be determined as follows:-(a)(i)* If the direct recruits are outsider(s), the date of birth would be the deciding factor for seniority i.e. the older person would be senior.(a)(ii)Where the direct recruits are both outsider(s) as well as insider(s), the insider(s) will rank higher in seniority vis-a-vis outsider(s): and(a)(iii)Where the direct recruits are all insider(s) their inter-se seniority would be decided based on their inter-se seniority in the previous grade. The seniority in the previous grade being the same, their inter-se seniority would be decided based on length of service as faculty (excluding senior residents/demonstrators/tutors etc.) In case the lengths of service are also equal, the date of birth would be used to decide the issue i.e. the older person would be senior.(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 other 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 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 the date of appointment for the purpose of these rules shall be deemed to have been deferred to the extent the period of probation is extended.
