Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(1) in Bihar Employees' State Insurance Medical Service Rules, 1981

(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.