Section 8 in The Central Reserve Police Force Rules, 1955
8. Seniority .-(a) The seniority of Superior Officers shall be in the following order:--
(i)Commandant or Principal, Central Training College.(ii)Assistant Commandant (Second-in-Command) or Adjutant or Junior Staff Officer or Vice-Principal, Central Training College.(iii)Company Commander or Quarter Master or Assistant Principal, Central Training College.(b)The inter se seniority of Superior Officers shall be determined as under:(i)An Army Officer shall maintain his seniority as between Army Officers, within a particular rank. Similarly, an Indian Police Service Officer shall maintain his seniority between himself and other Indian Police Service officers.For purposes of inter se seniority between non-Army and Army Officers of equivalent rank, substantive incumbents shall be senior to officiating or temporary officers, their inter se seniority depending on the dates of their continued unbroken service in that rank. Similarly, the inter se seniority officiating or temporary officers shall be determined by their continuous length of service in that rank. An Army Officer re-employed in the Central Reserve Police Force shall maintain his Army seniority between Army officers within a particular rank.(ii)[ The inter se seniority of direct recruits to the Central Reserve Police Force in the rank of Company Commander or Quarter Master or Assistant Principal, Central Training College, shall be determined in accordance with the aggregate marks obtained by them before the selection board and at the passing out examinations conducted after their basic training at the Central Reserve Police Force, Internal Security Academy.An officer promoted locally in the Central Reserve Police Force or from a Subordinate Police Service in the State shall take rank immediately below the entire batch of direct recruits, any officer of which may have been appointed on the same date, the inter se seniority between local promotes from the States shall be determined with reference to their dates of birth.](c)The seniority of person promoted to the rank of subordinate or under officer shall be determined in the following manner, namely:--(i)before confirmation every such officer shall take his seniority from the date of his continuously holding such rank; and(ii)on confirmation, he shall take his seniority from the date of such confirmation:Provided that in the case of officers confirmed on the same date they will take their seniority from the date of their promotion in the rank:Provided further that in the case of officers where the date of confirmation and the date of promotion are the same their seniority immediately before such promotion shall remain unaffected.(d)For those directly recruited as subordinate or under officer, their seniority shall be determined in the following manner, namely:--(i)before confirmation every such officer shall take his seniority in the rank to which he is so recruited in accordance with the order of merit at the recruitment test; and(ii)on confirmation, he shall take his seniority from the date of such confirmation:Provided that in the case of officers confirmed on the same date, they will take their seniority in accordance with the order of merit at the recruitment test.(e)A person promoted to a higher rank and a person recruited direct to the same rank shall have their seniority from the date of appointment to that rank subject to the condition that if both were appointed on the same date, the former (promotee) shall be senior:Provided further that if the date of confirmation is the same their seniority immediately before such confirmation shall remain unaffected.(f)Those recruited as constables shall take their seniority from the date of their first appointment:Provided that on confirmation they will take their seniority in accordance with the date of their confirmation:Provided further that if the date of confirmation is same a person of higher age will be senior in rank to a person of lower age.
