Section 31 in The Rajasthan Subordinate Accounts Service Rules, 1963
31. Seniority.
- Seniority of persons appointed to the lowest post of the Service or lowest categories of posts in each of the Groups/Sections of the Service, as the case may be, shall be determined from the date of confirmation of such persons to the said post but in respect of persons appointed by promotion to other higher posts in the Service or other higher categories of posts in each of the Groups/Sections in the Service, as the case may be, shall be determined from the date of their regular selection to such posts:Provided-(1)that the seniority inter se of the persons appointed to the Service before the commencement of these Rules and/or in the process of integration of the Service of the pre-re-organisation State of Rajasthan or the Services of the new State of Rajasthan established by the State Re-Organisation Act, 1956, or those declared surplus from the office of the Regional Settlement Commissioner, Government of India, and appointed to the Service shall be determined, modified or altered by the Appointing Authority, on an ad hoc basis;(2)that if two, or more persons are appointed to the Service in the same year, a person appointed by promotion, shall be senior to a person appointed by direct recruitment;(3)that the seniority inter se of persons appointed to the Service by direct recruitment on the basis of one and the same examination, except those who do not join service when a vacancy is offered to them, shall follow the order in which they have been placed in the list prepared by the Commission under sub-rule (2) of rule 23;(4)that the persons selected and appointed as a result of a selection, which is not subject to review and revision, shall rank senior to the persons who are selected and appointed as a result of subsequent selection.Seniority inter se of persons selected on the basis of seniority-cum-merit and on the basis of merit in the same selection shall be the same as in the next below grade.(5)Deleted.(6)Deleted.(7)that the seniority inter se of persons selected as a result of one and the same selection and appointed on the basis of merit alone shall be in the same order in which their names appear in the select list, irrespective of the period of continuous officiation.(8)(i)that the seniority of Junior Accountants shall be fixed on the basis of passing the Accounts Clerks' Examination i.e. those persons who have passed the Accounts Clerks' or equivalent examination earlier shall be placed senior to those who have passed such examination later.(ii)(a)That the inter se seniority of persons of the same batch of Accounts Clerks' Examination shall be determined on the basis of their appointment as Upper Division Clerks;(b)That the inter se seniority of persons who appeared as Lower Division Clerks in the said batch shall be decided similarly, and they shall rank junior to those mentioned in (a).(9)[] [Substituted by No. F. 2(3)DOP/A-II/78, 18-8-1982.] That the persons selected and appointed as Junior Accountant from amongst the persons who have passed the Junior Diploma Course Examination shall rank Junior to those Junior Accountants who were previously Accounts Clerks or Upper Division Clerks.The inter se seniority of persons who have passed the Junior Diploma Course Examination shall be determined as follows:-(a)Year of passing the Junior Diploma Course Examination (Examination held by different Universities in the same year would be treated as one examination for the year for this purpose) and;(b)In case the year of passing (a) is the same then the total length of service in Ministerial Cadre shall be taken into consideration for determination of inter se seniority.(c)In case (a) and (b) are the same then the persons born earlier should rank senior.(10)[ that nothing contained to the contrary in substantive part of rule 31, the persons made eligible for selection and appointment as Junior Accountant in accordance with the provisions of sub-rule (1 -B) of Rule 27, shall rank junior to those Junior Accountants who have been selected and appointed as a result of Junior Accountant Examination conducted by the Commission in the year 1980. The inter se seniority of Junior Accountants covered under sub-rule (1 -B) of rule 27 shall be determined in accordance with the proviso (9) above.] [Added by No. F. 2(3)DOP/A-II/78, 18-8-1982.](11)[ The persons recruited under sub-rule (1-C) of Rule 27 shall rank Junior to those who are recruited as a result of Competitive Examination conducted by the Rajasthan Public Service Commission in the year 1985. The inter se seniority of persons appointed under rule 27 (1-C) shall be according to the merit as determined by the Harish Chandra Mathur Rajasthan Institute of Public Administration, Jaipur.] [Added by No. F. 2(11)DOP/A-II/83, 23-1-1985.]
