Section 6 in The Indo-Tibetan Border Police Force, Judge Attorney General (Additional Deputy Inspector General) Additional Attorney General (Commandant) Deputy Judge Attorney General (Deputy Commandant) And Attorney (Assistant Commandant) Recruitment And Conditions Of Service Rules, 1999
6. Seniority.
- Seniority of Judge Attorney General (Additional Deputy Inspector General), Additional Judge Attorney General (Commandant), Deputy Judge Attorney General (Deputy Commandant) and Judge Attorney. (Assistant Commandant) shall be determined in accordance with the following principles namely :(i)an officer appointed in a substantive capacity shall be senior to an officer appointed in an officiating capacity.(ii)seniority of officers appointed to any post in a substantive capacity shall be determined in accordance with the date of appointment to that post in a substantive capacity and where two or more officers are appointed in a substantive capacity on the same date, their seniority shall be determined in accordance with their seniority while holding such posts in an officiating capacity, and(iii)seniority of officers appointed to any post in an officiating capacity shall be determined in accordance with the order of selection for appointment to the posts.
