Section 11 in Arunachal Pradesh Health Services Rules, 1990
11. Seniority.
(1)The relative seniority of members shall be determined on the basis of appointment made to grade at the time of initial consultation under Rules 8 and 9 of these rules ; provided that if the seniority of any such member had not been specifically determined on the said date, the same shall be determined by the Government in accordance with the rules applicable to members of similar services under Central Government/Arunachal Pradesh, as the case may be, in consultation with the State Public Service Commission.(2)All permanent officers included in the service under Rule 8 and 9 in any grade shall rank senior to all officers appointed to the grade sub-sequently. All permanent officers included in the initial constitution of the service in any grade shall rank senior to all temporary officers appointed to that grade subsequently.(3)The seniority of persons recruited to the service after the initial constitution shall be determined in accordance with the general instructions issued by the Government from time to time, in conformity with the rules governing seniority of employees serving the Central Government at the initial constitution of the Arunachal Pradesh Health Service cadre.(4)In case not covered by above provisions, seniority shall be determined by the Government.
