33. Seniority. - (1) Whenever, in accordance with these Statutes, any person holds any office or be a member of any authority of the University by rotation according to seniority, such seniority as between two persons holding permanent posts of similar rank or grade shall be determined in accordance with the length of continuous permanent service in such rank or grade, seniority shall be determined in accordance with the length of continuous temporary service in such rank or grade; between a permanent employee and a temporary employee in the same rank or grade, the permanent employee shall be senior.
(2)It shall be the duty of the Registrar to prepare and maintain in respect of each class of persons to whom the provisions of this Statute apply; a complete and up-to-date seniority list in accordance with provisions of the foregoing clause.(3)If two or more persons have equal length of continuous service in a particular grade or post, or the relative seniority of any person or persons is otherwise in doubt, the Registrar may, on his own motion, and shall, at the request of any such person, submit the matter to the Executive Council whose decision thereon shall be final.
