(a)When any post or posts are abolished persons shall be selected for discharge of reversion from the unit concerned in the following order namely :(1)acting persons who have not completed their period of probation, in order of juniority;(2)persons who have completed their period of probation in order of juniority; and(3)permanent officers or servants in order of juniority Provided that no officer or servants shall be discharged on the abolition of any appointment unless he cannot be provided for otherwise.Explanation. - (1) An appointment, the pay of which is reduced shall be deemed to be abolished within the meaning of this Sub-rule.(2)The unit for purposes of selection of persons for discharge or reversion shall be the group of fielders of posts of the same grade or of higher grades if any, to which transfers, appointments or promotions are normally made.(3)For the purpose of this Sub-rule juniority or seniority shall be determined-(i)in case falling under Clause (1) according to the date of first appointment in the grade concerned;(ii)in cases falling under Clause (2) according to the date on which the probation was completed; and(iii)in cases falling under Clause (3) according to the position in the service list.(b)Where a person to be discharged under Clause (3) of Sub-rule (a) holds a post in a grade to which promotions are normally made from a lower grade, he shall, if he so desires, instead of being discharged be reverted, to such lower grade, and be placed at the top thereof, and Sub-rule (a) shall then be applied to the selection of persons for discharge or reversion from such lower grade.
