Section 22(c) in The Chhattisgarh Municipal Service (Executive) Rules, 1973
(c)Officiating Municipal Officer. - (i) Where a permanent Municipal Officer is reduced to a lower service, grade or category of posts, he shall rank in the gradation list of the latter service, grade or category of posts above all the others in that gradation list, unless the authority ordering such reduction by a special order indicates a different position in the gradation list for such reduced Municipal Officer;(ii)Where an officiating Municipal Officer is reverted to his substantive service or post he shall revert to his position in that gradation list relating to his substantive appointment which he held before he was appointed to officiate in the other service or post;(iii)Notwithstanding anything contained above, the seniority of persons appointed under Rule 11 shall count from the date of their continuous officiation on a post equated with the post of the State Municipal Service.
