Section 15 in Bihar Secretariat Service Rules, 2010
15. Seniority.
(1)The inter-se seniority of members of the service appointed to any grade before the appointed day shall be regulated by their seniority/inter-se as determined before that day;Provided that if the seniority of any such member or members of the service had not been specifically determined before that day, it shall be determined by cadre controlling authority.(2)All officers automatically included in a grade shall rank senior to officers appointed to that grade with effect from any date after the appointed day.(3)The seniority of persons appointed to any grade after the appointed day shall be regulated in the following manner-(i)Assistant grade- (a) The direct recruit shall be ranked inter-se only in order of merit in which they are placed in the merit list of Bihar Staff Selection Commission. The direct recruit shall be ranked junior to the persons appointed through promotion against vacancies in a particular year.(b)The inter-se seniority of persons appointed by promotion shall be determined according to their date of promotion.(ii)Section Officer grade- (a) The Officer appointed through limited competitive examination shall be ranked inter-se in the order of merit in which they are placed at the competitive examination on the result of which they are appointed, the appointee of an earlier examination being ranked senior to those of a later examination.(b)The inter-se seniority of the officer appointed by promotion after the appointed day shall be regulated by such order in which they are so appointed and shall be determined according to their seniority in the Assistant grade.(c)The officers appointed through limited competitive examination shall rank senior to the officers appointed by promotion against vacancies in a particular year.(iii)Under Secretary / Deputy Secretary etc- The inter-se seniority of officers promoted to this grade after the appointed day shall be regulated by such order under which they are so promoted.(4)In case of undue delay in the conduct of examination, receipt of recommendation or overlap of such examinations or recommendations, the seniority may be determined by the cadre controlling authority.
