Section 10(2) in Unique Identification Authority of India (Appointment of Officers and Employees) Regulations, 2020
(2)In the case of a person who is initially taken on deputation or otherwise and absorbed later, his seniority in the post or grade in which he is absorbed will normally be counted from the date of issue of order for absorption. If he has, however, been holding already (on the date of absorption) the same or equivalent post or grade on regular basis in his parent department such regular service in the post or grade shall also be taken into account in fixation of his seniority, subject to the condition that he will be given seniority from-(a)the date he has been holding the post on deputation or otherwise; or(b)the date from which he has been appointed on a regular basis to the same or equivalent post or grade in his parent department, whichever is earlier:Provided that the fixation of seniority of a transferee shall be in accordance with above principles shall, however, not affect any regular promotions to the grade made prior to the date of such absorption:Provided further that the inter se seniority of similarly placed absorbees shall be determined by the order of merit assigned by the Selection Committee.
