Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 15 in The Assam State Electricity Board Engineering Service Regulations, 1973

15. Seniority.

- The seniority of the members of the service shall be determined as follows :The seniority inter se of members of the service in a particular class or post namely-Assistant Engineer, Executive Engineer, Superintending Engineer, Additional Chief Engineer and Chief Engineer shall be determined by the date of their joining continuous appointment in that class :Provided-
(i)that in the case of members appointed by direct recruitment, the order of merit determined by the Selection Committee shall not be disturbed so far as the seniority in the class of post to which direct appointment was made is concerned, if they join their appointment within 30 (thirty) days from the date of issue of the order of appointment. If a candidate is prevented from joining the appointment within this period by circumstances of a public nature and beyond his control, the period may be extended not exceeding three months under the order of the appointing authority;
(ii)further, that when the batch of selection consists of both direct recruits and promotees, the promotees shall come before the direct recruits of the same year;
(iii)further, that the relative seniority of the promotees in their immediate lower cadre shall be maintained;
(iv)that if a member of the service is promoted temporarily to a post earlier than his senior, for reasons other than the inefficiency of the senior person or his ineligibility for promotion, they will rank inter se according to their relative seniority in the class which they were promoted when the senior is promoted subsequently to a higher rank.