PUNJAB BUREAU OF INVESTIGATION (CIVILIAN
SUPPORT STAFF) GROUP 'C' SERVICE RULES, 2021
PREAMBLE
In
exercise of the powers conferred by the proviso to Article 309 of the
Constitution of India and all other powers enabling him in this behalf, the
Governor of Punjab is pleased to make the following rules regulating the
recruitment and the conditions of Service of the persons appointed to the
Punjab Bureau of Investigation (Civilian Support Staff) Group 'C' Service,
namely: -
Rule 1. Short title, commencement and application.
(1)
These rules may be called the Punjab Bureau of Investigation
(Civilian Support Staff) Group 'C' Service Rules, 2021.
(2)
They shall come into force on and with effect from the date of
their publication in the Official Gazette.
(3)
They shall apply to the posts specified in Appendix 'A'.
Rule 2. Definitions.
(1)
In these rules, unless the context otherwise requires, -
(a)
'Appendix' means an appendix appended to these rules;
(b)
'Civilian Support Staff' means the non-uniformed officials of the
Punjab Bureau of Investigation who have been appointed to the posts specified
in Appendix 'A' to perform or provide various kinds of civilian support
services in the Punjab Bureau of Investigation;
(c)
'Competent Authority' means the Director General of Police or any
other authority, which has been authorized to exercise the powers under these
rules or under any other law or rules for the time being in force;
(d)
'Deputation' means appointment made by transfer on temporary basis
from various departments of the State or Central Government or Boards or
Corporations of the State or Central Government or from any of the cadres,
units, wings or agencies of the Punjab Police;
(e)
'Deputy Inspector General of Police (Administration)' means an
officer holding the post of Deputy Inspector General of Police in the
Administration Division of the Punjab Bureau of Investigation;
(f)
'Director, Punjab Bureau of Investigation' means an officer in the
rank of Director General of Police or Additional Director General of Police,
appointed by the State Government as Head of the Punjab Bureau of Investigation
(erstwhile Bureau of Investigation or Crime Wing);
(g)
'Director General of Police' means an officer in the rank of
Director General of Police, Punjab who has been appointed by the State
Government as Head of Police Force (HoPF) in the State of Punjab;
(h)
'Direct Appointment' means an appointment made otherwise than by
promotion or by transfer or deputation of a person;
(i)
'Inspector General of Police (Administration)' means an officer
holding the post of Inspector General of Police in the Administration Division
of the Punjab Bureau of Investigation;
(j)
'Promotion' means a method of appointment from feeder grade
post(s) to higher post in the hierarchy of the Service under these rules;
(k)
'Punjab Bureau of Investigation' means the Punjab Bureau of
Investigation notified by the Government of Punjab to exercise powers and
functions with respect to investigations of criminal cases and shall subsume
the work and functions of present Bureau of Investigation or erstwhile Crime Wing;
(l)
'Recruitment Board' means the Board constituted by the Director
General of Police, for recruitment of officials to various posts in the
hierarchy of the Service, meant for direct recruitment;
(m)
'Service' means the Punjab Bureau of Investigation (Civilian Support
Staff) Group 'C' Service;
(n)
'Standing Order' means a general or special order or orders
specified as a set of instructions or regulating a procedure, on any issue or
issues, passed by the Director General of Police from time to time; and
(o)
'State Government' means the Government of the State of Punjab in
the Department of Home Affairs and Justice.
(2)
The words and expressions used but not defined in these rules,
shall have the same meaning as respectively assigned to them in the Punjab
Civil Services (General and Common Conditions of Service) Rules, 1994, as
amended from time to time.
Rule 3. Number and character of posts.
(1)
The Service shall comprise the posts specified in Appendix 'A':
Provided that nothing in these
rules shall affect the inherent rights of the Government to add or restrict the
number of such posts or to create new posts with different designations and
specializations and scales of pay, whether permanently or temporarily.
(2)
A member of the service shall be liable to serve anywhere in the
State of Punjab or Union Territory of Chandigarh or elsewhere in India or
abroad on being ordered so to do by the competent authority.
Rule 4. Method of appointment, qualifications and experience.
(1)
All Appointments to the Service shall be made in the manner specified
in Appendix 'B':
Provided that if no suitable
candidate is available for appointment to the Service by promotion or direct
appointment, the appointment to the Service shall be made by deputation of a
person holding an analogous post under the State Government or Central
Government or Boards or Corporations of State or Central Government or from any
of the cadres, units, wings or agencies of Punjab Police.
(2)
No person shall be appointed to a post in the Service unless he
possesses the qualifications and experience as specified against that post in
Appendix 'B'.
(3)
Appointment to the Service by promotion shall be made on
seniority-cum-merit basis and no person shall have any right to claim promotion
on the basis of seniority alone.
Rule 5. Appointing authority.
Appointment to the Service shall
be made by the authority as specified in Appendix 'C':
Provided that the appointments by
direct appointment shall be made on the recommendations of the Subordinate
Services Selection Board or Recruitment Board constituted for the purpose by
the competent authority.
Rule 6. Deputation.
(1)
The officials may be taken on deputation to the Service from any
departments of the State or Central Governments or from any State or Central
Public Sector Undertakings or from any of the cadres, units, wings or agencies
of the Punjab Police against vacant post(s) in the same rank.
(2)
A Departmental Selection Committee comprising of the officers
posted in the Punjab Bureau of Investigation shall be constituted by the
Director General of Police to examine cases for deputation and selection under
these rules and instructions.
(3)
The appointment by deputation to the Service shall be made only
for such a person who has at least five years of Service left to his credit
before retirement or superannuation.
(4)
The Director General of Police shall be the competent authority to
take officials on deputation or to repatriate them on completion of period of
deputation:
Provided that where the
performance and conduct of the deputationist is found to be not satisfactory,
the competent authority may repatriate them during the period of such
deputation:
Provided further that the
deputationist may be allowed to seek repatriation to his parent cadre during
the period of deputation on a representation made in this regard to the
competent authority:
Provided also that where a
deputationist to the Service intends to proceed on deputation to any other cadre or department or
organization or agency, he shall be repatriated to his parent cadre or department
or organization or agency.
(5)
Where an official on deputation to the Service reaches a place in
seniority in his parent cadre or department or organization or agency, which
would entitle him to be considered for a substantive promotion if he was serving
in the parent cadre or organization, he may be considered for deputation
against a vacancy, if available, in the promoted rank or in case there is no
vacancy in the promoted rank, he may be given an option to either continue in
the same rank in the Service or get repatriation to his parent cadre or
department or organization or agency:
Provided that deputationist shall
not be eligible for grant of promotion during the period of deputation to the
Service.
(6)
In respect of matters which are not covered under sub-rule (1) to
sub-rule (5), the members of the Service shall be governed under the provisions
of the Punjab Civil Services Rules, as amended from time to time.
Rule 7. Pay of members of the Service.
The members of the Service shall
be entitled to such scales of pay, as may be authorized by the Department of
Finance from time to time. The scales of pay, in respect of members of the
Service are given in Appendix 'A'.
Rule 8. Basic Training.
(1)
It shall be mandatory to successfully complete Basic Training Course
within the period of probation otherwise the period of probation shall be
liable for extension:
Provided that the members of
Service shall not be entitled to more than one extension in the period of
probation, where the term of such extension shall not exceed one year:
Provided further that where a
member of Service fails to successfully complete the Basic Training Course within the extended
period of probation, he shall be liable for discharge from the Service.
(2)
The course content, time-period and other issues concerning the
conduct of the Basic Training Course for the members of the Service shall be
such as may be specified in the Standing Order(s).
Rule 9. Departmental Promotion Examination.
No promotion to next higher rank
in the Service shall be made unless the member of the Service has cleared the
departmental promotion examination, as may be specified in the Standing
Order(s).
Rule 10. Leave, joining time and other general conditions of Service.
In respect of matters concerning
leave, joining time and other general conditions of Service, the members of the
Service shall be governed by the Punjab Civil Services Rules, as amended from
time to time.
Rule 11. Discipline, punishment and appeal.
(1)
In the matters of discipline, punishment and appeal, the members
of the Service shall be governed by the Punjab Civil Services (Punishment and
Appeal) Rules, 1970, as amended from time to time.
(2)
The authority empowered to impose penalties specified in rule 5 of
the Punjab Civil Services (Punishment and Appeal) Rules, 1970, in respect of
the members of the Service, shall be the appointing authority.
(3)
The authorities empowered to hear first and second appeal against
an order of the punishing authority shall be as specified in Appendix 'C'.
Rule 12. Application of the Punjab Civil Services (General and Common Conditions of Service) Rules 1994.
(1)
In respect of the matters, which are not specifically provided in
these rules, the members of the Service shall be governed by the Punjab Civil
Services (General and Common Conditions of Service) Rules, 1994, as amended
from time to time.
(2)
The Punjab Civil Services (General and Common Conditions of
Service) Rules, 1994, at present in force, are contained in Appendix 'D'.
Rule 13. Interpretation.
If any question arises as to the interpretation
of these rules, the Government, in consultation with the Department of
Personnel and the Department of Finance, shall decide the same.
(See
rules 2 (1) (b), 3 and 7)
|
Serial Number |
Designation - of the post |
Number of Posts |
Scale of the pay of the
members of the service recruited after 17th July, 2020. (7th CPC) (in rupees) |
||
|
Permanent |
Temporary |
Total |
|||
|
1 |
2 |
3 |
4 |
5 |
6 |
|
|
LEGAL SERVICES |
||||
|
1. |
Legal Officer |
28 |
0 |
28 |
29200 |
|
2. |
Assistant Legal Officer |
120 |
0 |
120 |
25500 |
|
|
FORENSIC SERVICES |
||||
|
1. |
Forensics Officer |
60 |
0 |
60 |
29200 |
|
2. |
Assistant Forensics
Officer 150 |
0 |
150 |
25500 |
|
|
|
INFORMATION TECHNOLOGY
SERVICES |
||||
|
1. |
Computer or Digital
Forensics Officer |
33 |
0 |
33 |
29200 |
|
2. |
Information Technology
Officer |
53 |
0 |
53 |
25500 |
|
3. |
Information Technology Assistant
(Software) |
214 |
0 |
214 |
19900 |
|
|
FINANCIAL SERVICES |
||||
|
1. |
Financial Officer |
27 |
0 |
27 |
29200 |
|
2. |
Assistant Financial
Officer |
70 |
0 |
70 |
25500 |
(See rule
4)
|
Serial Number |
Designation of the Post |
Percentage for
appointment by |
Method, qualification and
experience for appointment by |
||
|
|
|
Direct appointment |
Promotion |
Direct appointment |
Promotion |
|
1 |
2 |
3 |
4 |
5 |
6 |
|
LEGAL SERVICES |
|||||
|
1. |
Legal Officer |
Forty percent |
Sixty percent |
Should have Bachelor's
Degree in Law with minimum of fifty percent marks or equivalent from a
Central or State Government, recognized university or institution; and should have practiced at
the Bar for minimum period seven years. Selection shall be made through a
process which may include written test and interview. |
From amongst the
Assistant Legal Officers who have an experience of working as such for a
minimum period of six years. |
|
2. |
Assistant Legal Officer |
Hundred percent |
- |
Should have Bachelor's
degree in Law with minimum of fifty percent
marks or equivalent from a Central or State Government, recognized university
or institution; and should have practiced at the Bar for minimum period two
years. |
|
|
|
|
|
|
Selection shall be made
through a process which may include written test and interview. |
|
|
FORENSIC SERVICES |
|||||
|
1. |
Forensics Officer |
Forty percent |
Sixty percent |
Should have Bachelor's
degree in Forensic Science or equivalent from a Central or State Government
recognized university or institution; and should have minimum of relevant
work experience of seven years in any
Government or Quasi-Government Forensics Organization or Central or State
Government Accredited Forensic Science Laboratory(ies) or Institute(s) or
Central or State Government Chemical Examiner Laboratory(ies) of any Public
Sector Laboratory(ies). Selection shall be made
through a process which may include written test and interview. |
From amongst the
Assistant Forensic Officers who have an experience of working as such for a
minimum period of seven years. |
|
2. |
Assistant Forensics
Officer |
Hundred percent |
- |
Should have Bachelor's
degree in Forensic Science or equivalent from a Central or State Government |
|
|
|
|
|
|
recognized university or
institution; and should have minimum of work experience of two years in any
Government or Quasi-Government Forensic Organization or Central or State
Government Accredited Forensic Science Laboratory(ies) or Institute(s) or
Central or State Government Chemical Examiner Laboratory(ies) or any Public
Sector Laboratory(ies). Selection shall be made
through a process which may include written test and interview. |
|
|
INFORMATION TECHNOLOGY
SERVICES |
|||||
|
1. |
Computer or Digital
Forensics Officer |
Forty percent |
Sixty percent |
Should have Bachelor's
degree in Computer Science or Information Technology or Electronics and
Communication with emphasis on Computer software and programming from a
Central or State Government recognized or an All India Council for Technical Education
approved university or institution; and should have minimum of relevant work |
From amongst the
Information Technology Officers who have an experience of working as such for
a minimum period of seven years. |
|
|
|
|
|
experience of twelve
years in Central Government or State Government or Public Sector Undertakings
or any e-Governance Project or in Private Sector. Selection shall be made
through a process which may include written test and interview. |
|
|
2. |
Information Technology Officer |
Forty percent |
Sixty percent |
Should have Bachelor's
degree in Computer Science or Information Technology or Electronics and
Communication with emphasis on Computer software and programming from a
Central or State Government recognized or an All India Council for Technical
Education approved university or institution; and should have minimum of
relevant work experience of seven years in Central Government or State
Government or Public Sector Undertakings or any e-Governance Project or in
Private Sector. Selection shall be made through a process which may include
written test and interview. |
From amongst the
Information Technology Assistants (Software) who have an experience of
working as such for a minimum period of seven years. |
|
3. |
Information Technology
Assistant (Software) |
Hundred percent |
- |
Should have Bachelor's
degree in Computer Science, Information Technology or Electronics and
Communication with emphasis on Computer software and programming from a
Central or State Government recognized or an All India Council for Technical
Education approved university or institution; and Should have minimum of
relevant work experience of two years in Central Government or State
Government or Public Sector Undertakings or any e-Governance Project or in
Private Sector. Selection shall be made
through a process which may include written test and interview. |
- |
|
FINANCIAL SERVICES |
|||||
|
1. |
Financial Officer |
Forty percent |
Sixty percent |
Should have Bachelor's
degree in Commerce or Finance from a Central or State Government recognized
university or institution; and Should have minimum experience of seven years'
in accounting or |
From amongst the
Assistant Financial Officers who have an experience of working as such for a
minimum period of seven years. |
|
|
|
|
|
banking or financial
fraud investigations. Selection shall be made
through a process which may include written test and interview. |
|
|
2. |
Assistant Financial
Office |
Hundred percent |
- |
Should have Bachelor's
degree in Commerce or Finance from a Central or State Government recognized
university or institution; and Should have minimum experience of two years'
in accounting or banking or financial fraud investigations. Selection shall
be made through a process which may include written test and interview. |
|
(see
rules 5 and 11)
|
Appointing or Punishing
and Appellate Authorities |
||||
|
Serial Number |
Designation of the post |
Appointing or Punishing
Authority |
First Appellate Authority |
Second Appellate
Authority |
|
1 |
2 |
3 |
4 |
5 |
|
LEGAL SERVICES |
||||
|
1. |
Legal Officer |
Deputy Inspector General
of Police, Punjab Bureau of Investigation |
Inspector General of
Police of (Administration), Punjab
Bureau of Investigation |
Director, Punjab Bureau
of Investigation |
|
2. |
Assistant Legal Officer |
Deputy Inspector General
of Police, Punjab Bureau of Investigation |
Inspector General of
Police of (Administration), Punjab
Bureau of Investigation |
Director, Punjab Bureau
of Investigation |
|
FORENSIC SERVICES |
||||
|
1. |
Forensics Officer |
Deputy Inspector General
of Police, Punjab Bureau of Investigation |
Inspector General of
Police (Administration), Punjab Bureau of Investigation |
Director, Punjab Bureau
of Investigation |
|
2. |
Assistant Forensics
Officer |
Deputy Inspector General
of Police, Punjab Bureau of Investigation |
Inspector General of Police
(Administration), Punjab Bureau of Investigation |
Director, Punjab Bureau
of Investigation |
|
INFORMATION TECHNOLOGY
SERVICES |
||||
|
1. |
Computer or Digital
Forensic Officer |
Deputy Inspector General
of Police (Administration), Punjab Bureau of Investigation |
Inspector General of
Police (Administration) Punjab Bureau of Investigation |
Director, Punjab Bureau
of Investigation |
|
2. |
Information Technology
Officer |
Deputy Inspector General
of Police (Administration), Punjab Bureau of Investigation |
Inspector General of
Police (Administration) Punjab Bureau of Investigation |
Director, Punjab Bureau
of Investigation |
|
3. |
Information Technology
Assistant (Software) |
Deputy Inspector General
of Police (Administration), Punjab Bureau of Investigation |
Inspector General of
Police (Administration) Punjab Bureau of Investigation |
Director, Punjab Bureau
of Investigation |
|
FINANCIAL SERVICES |
||||
|
1. |
Financial Officer |
Deputy Inspector General
of Police (Administration), Punjab Bureau of Investigation |
Inspector General of
Police (Administration), Punjab Bureau of Investigation |
Director, Punjab Bureau
of Investigation |
|
2. |
Assistant Financial
Officer |
Deputy Inspector General
of Police (Administration), Punjab Bureau of Investigation |
Inspector General of
Police (Administration), Punjab Bureau of Investigation |
Director, Punjab Bureau
of Investigation |
(See rule
8)
GOVERNMENT OF PUNJAB
DEPARTMENT OF PERSONNEL (PERSONNEL POLICIES-1 BRANCH)
Notification
The 4th May, 1994
PREAMBLE
In
exercise of the powers conferred by the proviso to Article 309 of the
Constitution of India, and all other powers enabling in this behalf, the
Governor of Punjab is pleased to make the following rules regulating the
recruitment and general and common conditions of service of persons appointed to
[Group 'A', Group 'B' and Group 'C'] services in connection with the affairs of
the State of Punjab, namely:-
1. Short title, commencement and application.
(1) These
rules may be called the Punjab Civil Services (General and Common Conditions of
Service) Rules, 1994.
(2) They
shall come into force at once.
(3) They
shall apply to all the posts in Group 'A', Group 'B' and Group 'C' services in
connection with the affairs of the State of Punjab.
2. Definitions.
In these
rules, unless the context otherwise requires,-
(a) "appointing
authority" means an appointing authority specified as such in the Service
Rules made under Article 309 of the Constitution of India in respect of any
service or Post in connection with the affairs of the State of Punjab ;
(b) "Board"
means the subordinate Service Selection board, Punjab or any other authority
constituted to perform its functions;
(c) "Commission"
means the Punjab Public Service Commission;
(d) "direct
appointment" means an appointment made otherwise than by promotion or by
transfer of a person already in the service of Government of India or of a
State Government;
(e) "Government"
means the Government of the State of Punjab in the Department of Personnel and
Administrative Reforms;
(f) "recognised
university or institution" means,-
(i) any university
or institution incorporated by law in any of the State of India; or
(ii) any other
university or institution, which is declared by the Government to be recognised
university or institution for the purposes of these rules.
(g) "Service"
means any Group 'A' service, Group 'B' service and Group 'C' service
constituted in connection with the affairs of the State of Punjab as per scales
given in the Appendix;
(h) "Service
Rules" means the service rules made under article 309 of the Constitution
of India regulating the recruitment and conditions of service other than the
general and common conditions of service of persons appointed to any service or
post in connection with the affairs of the State of Punjab; and
(i) (i)
"War hero" means a defence services personnel, or a para-military
forces personnel, who is a bona fide resident of Punjab State and has been
killed or discharged from above service on account of disability suffered by
him on or after 1st January, 1999, while fighting in a war declared so by the
Government of India, in operations in Kargil or any other sector in J & K
in the on going conflict with Pakistan or in any other operations which may be
notified by the State Government to have been undertaken for preserving the
unity and integrity of the Country; or
(ii) a
defence service personnel or a para-military forces personnel who was a bona
fide resident of Punjab State and was posthumously decorated with Param Vir
Chakra, Mahavir Chakra or Vir Chakra;
provided
that,-
(a) In
exceptional instances, the cases of such War Heroes may also be covered, with
the prior approval of the Department of Personnel who through not bona fide
residents Punjab State are yet closely connected to the State of Punjab;
(b) In the
case of War Heroes, falling in the category (ii) above, the benefits to be
given by the State Government will be restricted only to first generation
dependent members/next of the kin.
Note:-
The Government reserves the right to include any other category of Awardees for
the purpose of providing employment to the category of War Heroes, as may be
notified.
3. Nationality, domicile and character of person
appointed to the Service.
(1) No person
shall be appointed to the Service unless he is,-
(a) a citizen
of India; or
(b) a citizen
of Nepal; or
(c) a subject
of Bhutan; or
(d) a Tibetan
refugee who came over to India before the 1st day of January, 1962 with the
intention of permanently settling in India; or
(e) a person
of Indian origin who has migrated from Pakistan, Burma, Sri Lanka and East
African Countries of Kenya, Uganda and United Republic of Tanzania (formerly
Tanganyika and Zanzibar), Zambia, Malawi, Zaire, Ethiopia and Vietnam with the
intention of permanently settling in India:
Provided
that a person belonging to any of the categories (b), (c), (d) and (e) shall be
a person in whose favour a certificate of eligibility has been given by the
Government of Punjab in the Department of Home Affairs and Justice.
(2) A person
in whose case a certificate of eligibility is necessary may be admitted to an
examination or interview conducted by the Commission or the Board, as the case
may be, on his furnishing proof that he has applied for the certificate but he
shall not be appointed to the service unless the necessary certificate is given
to him by the Government of Punjab in the Department of Home Affairs and
Justice.
(3) No person
shall be recruited to the service by direct appointment, unless he produces,-
(a) a certificate
of character from the principal academic officer of the university, college,
school or institution last attended, if any, and similar certificates from two
responsible persons not being his relatives, who are well acquainted with him
in his private life and are unconnected with his university, college, school or
institution; and
(b) An
affidavit to the effect that he was never convicted for any criminal offence
involving moral turpitude and that he was never dismissed or removed from
service of any State Government or of Government of India, or of any Public
Sector Undertaking.
4. Disqualification.-
No
person;-
(a) who has
entered into or contracted a marriage with a person having spouse living; or
(b) who,
having a spouse living, has entered into or contracted a marriage with any
person, shall be eligible for appointment to the Service:
Provided
that the Government, if satisfied that such marriage is permissible under the
personal law applicable to such person and the other party to the marriage and
that there are other grounds for so doing, exempt any person from the operation
of this rule.
5. Age.-
(1) No person
shall be recruited to the Service by direct appointment, if he is less than
eighteen years or is more than thirty seven years of age in the case of technical
and non-technical posts on the first day of January of the year immediately
preceding the last date, fixed for submission of applications by the Commission
or the Board, as the case may be.
Provided
that where different lower and upper age limits have been specifically
prescribed for posts in the Service Rules, these limits shall be made
applicable for appointment to such posts:
Provided
further that the upper age limit may be relaxed up to forty-five years in the
case of persons already in the employment of the Punjab Government, or any
Board, Corporation, Commission or Authority under it, other State Government or
the Government of India:
Provided
further that in the case of candidates belonging to Scheduled Castes and other
Backward Classes, the upper age limit shall be such as may be fixed by the
Government from time to time.
(2) In the
case of ex-servicemen, the upper age limit shall be such as has been prescribed
in the Punjab Recruitment of Ex-servicemen Rules, 1982, as amended from time to
time.
(3) In the
case of appointment on compassionate grounds on priority basis, the upper age,
limit shall be such as may be specifically fixed by the Government from time to
time.
(4) In the
case of appointment of a War-hero, who has been discharged from defence services
or paramilitary forces on account of disability suffered by him or his widow or
dependent member of his family, the upper age limit shall be such as may be
specifically fixed by the Government from time to time.
5A. Increase in upper age limit.-
Notwithstanding
anything contained in rule 5, on and with effect from the commencement of the
Punjab Civil Services (General and Common Conditions of Service) Amendment
Rules, 2010, where in any other Service rules, or in Government instructions,
the upper age limit for appointment to any Service or for any category or
persons, if different from thirty-five years, it shall be deemed to have been
increased by two years.
6. Qualification etc.-
Subject
to the provisions of these rules, the number and character of posts, method of
recruitment and educational qualifications and experience for appointment to a
post or posts in a Service and the departmental examination, if any, shall be
such as may be specified in the Service Rules made for that Service;
Provided
that where appointment of Group 'A' or Group 'B' non-technical post is offered
to a war-hero, who has been discharged from defence services or paramilitary
forces on account of disability suffered by him or his widow or dependent
member of his family, under the instructions issued in this behalf by the
Government, the educational qualification to be possessed by such person shall
be graduation from a recognised university. Such person who is offered Group
'A' or Group 'B' or Group 'C' non-technical post, shall not, however, be
required to possess experience of technical or non-technical post at the time
of his initial appointment.}
7. Probation.-
(1) A person
appointed to any post in the service shall remain on probation for a period of
three years, if recruited by direct appointment and one year if appointed
otherwise:
Provided
that.-
(a) any
period, after such appointment, spent on deputation on a corresponding or a
higher post shall count towards the period of probation;
(b) in any
case of an appointment by transfer, any period of work on an equivalent or
higher rank, prior to appointment to the Service, may in the discretion of the
appointing authority, be allowed to count towards the period of probation;
(c) any
period of officiating appointment to the Service shall be reckoned as period
spent on probation; and
(d) any kind
of leave not exceeding six months, during or at the end of period of probation,
shall be counted towards the period of probation.
(2) If, in
the opinion of the appointing authority, the work or conduct of a person during
the period of probation is not satisfactory or if he has failed to pass the
departmental examination, if any, prescribed in Service Rules within a period
not exceeding one and a half years from the date of appointment, it may,-
(a) If such person
is recruited by direct appointment, dispense with his services, or revert him
to a post on which he held lien prior to his appointment to the Service by
direct appointment; and
(b) if such
person is appointed otherwise-
(i) revert
him to his former post; or
(ii) deal with
him in such other manner as the terms and conditions of the previous
appointment permit.
(3) On the
completion of the period of probation of a person, the appointing authority may
-
(a) if his
work and conduct has in its opinion been satisfactory-
(i) confirm
such person, from the date of his appointment or from the date he completes his
period of probation satisfactorily, if he is not already confirmed; or
(ii) declare
that he has completed his probation satisfactorily, if he is already confirmed;
or
(b) if his
work or conduct has not been in its opinion, satisfactory or if he has failed
to pass the departmental examination, if any, specified in the Service Rules-
(i) dispense
with his services, if appointed by direct appointment or if appointed otherwise
revert him to his former post, or deal with him in such other manner as the
terms and conditions of his previous appointment may permit;
(ii) extend
his period of probation and thereafter pass such order as it could have passed
on the expiry of the period of probation as specified in sub-rule (1):
Provided
that the total period of probation including extension, if any, shall not
exceed four years, recruited by direct appointment and three years if appointed
otherwise.
8. Seniority-
The
seniority inter se of persons appointed to posts in each cadre of a Service
shall be determined by the length of continuous service on such post in that
cadre of the Service.
Provided
that in the case of persons recruited by direct appointment who join within the
period specified in the order of appointment or within such period as may be
extended from time to time by the appointing authority subject to a maximum of
four months from the date of order of appointment the order of merit determined
by the Commission or the Board, as the case may be, shall not be disturbed:
Provided
further that in case a person is permitted to join the post after the expiry of
the said period of four months in consultation with the Commission or the
Board, as the case may be, his seniority shall be determined from the date he
joins the post:
Provided
further that in case any person of the next selection has joined a post in the
cadre of the concerned Service before the persons referred to in the preceding
proviso joins, the person so referred shall be placed below all the persons of
the next selection who join within the time specified in the first proviso:
Provided
further that in the case of two or more persons appointed on the same date,
their seniority shall be determined as follows:-
(a) a person
appointed by the direct appointment shall be senior to a person appointed
otherwise;
(b) a person
appointed by promotion shall be senior to a person appointed by transfer;
(c) in the
case of persons appointed by promotion or transfer, the seniority shall be
determined according to the seniority of such persons in the appointments from
which they were promoted or transferred; and
(d) in the
case of persons appointed by transfer from different cadres their seniority
shall be determined according to pay, preference being given to a person who
was drawing a higher rate of pay in his previous appointment; and if the rates
of pay drawn are also the same, then by their length of service in these
appointments and if the length of service is also the same, an older person
shall be senior to a younger person:
Provided
further that in the case of persons
recruited by direct appointent in the same cadre obtaining equal marks during
same selection process, their inter-se-seniority shall be determined on the
basis of their age. That is, an older person shall be senior to the younger
person.
Note: -
Seniority of persons appointed on purely provisional basis or on ad hoc basis
shall be determined as and when they are regularly appointed keeping in view
the dates of such regular appointment.
9. Liability of members of Service to transfer.-
A member
of a Service may be transferred to any post whether included in any other
service or not, on the same terms and conditions as specified in rule 3.17 of
the Punjab Civil Service Rules, Volume-I, Part I.
10. Liability to serve.-
A member
of Service shall be liable to serve at any place, whether within or out of the
State of Punjab, on being ordered so to do by the appointing authority.
11. Leave, Pension and other matters.-
In
respect of pay, leave, pension and all other matters not expressly provided for
in these rules, a member of Service shall be governed by such rules and
regulations as may have been or may hereafter be adopted or made by the
competent authority.
12. Discipline, penalties and appeals.-
(1) In the
matter of discipline, punishment and appeals, a member of a Service shall be
governed by the Punjab Civil Services (Punishment and Appeal) Rules, 1970 as
amended from time to time.
(2) The
authority empowered to impose penalties specified in rules 5 of the Punjab
Civil Service (Punishment and Appeal) Rules, 1970 and the appellate authority
thereunder in respect of the Government employee shall be such as may be
specified in the Service Rules.
13. Liability for vaccination and
re-vaccination.-
Every member
of a Service shall get himself vaccinated or re-vaccinated when Punjab
Government so directs by a special or general order.
14. Oath of allegiance.-
Every
member of a Service, unless he has already done so, shall be required to take
oath of allegiance to India and to the Constitution of India as by law
established.
*14A. Minimum Educational and other
Qualifications for appointment to the post of Senior Assistant by -
|
Direct Appointment |
Promotion |
|
No person shall be given
direct appointment to the post of Senior Assistant under the Punjab
Government unless he - |
From amongst the clerks,
who have an experience of working as such for a minimum period of four years. |
|
(i) Possesses the
Bachelor's Degree from a recognised University or Institution; and |
|
|
(ii) Qualifies in the
competitive test specified by the appointing authority from time to time; and |
|
|
(iii) Possesses at least
one hundred and twenty hours course with hands on experience in the use of
Personal Computer or Information Technology in Office Productivity
applications or Desktop Publishing applications from a Government recognised
institution or a reputed institution, which is ISO 9001, certified. OR Possesses a Computer
Information Technology Course equivalent to 'O' level certificate of
Department of Electronics Accreditation of Computer Course (DOEACC) of
Government of India. (2) The person so
appointed as Senior Assistant in terms of Provisions of sub-rule (1), shall
have, before his appointment, passed a test in English and Punjabi,
respectively, typewriting on computer to be conducted by the Board or the
appointing authority or the Department of Information Technology, as the case
may be, at a speed of thirty words per minutes: Provided that where
appointment of Group 'B' non-technical post is offered to a War Hero, who has
been discharged from Defense Services or dependent member of his family under
the instructions issued in this behalf by the Government, the educational
qualifications to be possessed by such person shall be Graduate from a recognized
University or Institution. However, such person shall not be required to
qualify the test in Punjabi type-writing as Provided in sub-rule (2). |
15. Minimum Educational and other
qualifications:-
(1) (i) No
person shall be given direct appointment to the post of Clerk under the Punjab
Government unless he possesses the Bachelor's Degree from a recognized
University or Institution; and
(ii)
Possesses at least one hundred and twenty hours course with hands on experience
in the use of Personal Computer or Information Technology in Office
Productivity applications or Desktop Publishing applications from a Government
recognised institution or a reputed institution, which is ISO 9001, certified.
OR
Possesses
a Computer information Technology course equivalent to 'O' level certificate of
Department of Electronics Accreditation of Computer Course (DOEACC) of
Government of India;
(2) The
person so appointed as Clerk in terms of the provisions of sub-rule (1), shall
have, before his appointment, (passed a test in English and Punjabi,
respectively, on computer), to be conducted by the Board or the appointing
authority or the Department of Information Technology as the case may be, at a
speed of thirty words per minute.".
Provided
that where appointment of Group 'C' non-technical post is offered to a War
Hero, who has been discharged from Defence Services or department member of his
family under the instructions issued in this behalf by the Government, the
educational qualification to be possessed by such person shall be Graduate form
a recognized University or Institution. However, such person shall not be
required to qualify the test in Punjabi type-writing as specified in sub-rule
(2).
15A Minimum Educational and other Qualifications
for appointment to the post of Senior Scale Stenographer by-
|
Direct Appointment |
Promotion |
|
No person shall be given
direct appointment to the post of Senior Scale Stenographer under the Punjab
government unless he (i) Possesses the
Bachelor's Degree from a recognised University or Institution; and (ii) Qualifies in a
Stenography test in four paras (two in Punjabi and two in English language)
containing 250 words each as follows:-(a) the passage in Punjabi shall be
dictated at a speed of 100 words per minute in Punjabi language required to
be transcribed these (at typewriter/computer) at a speed of 20 words per
minute; and (b) the passage in
English shall be dictated at a speed of 60 words per minute in English
language required to be transcribed these (at typewriter/computer) at a speed
of 12 words per minute. (iii) The candidates
committing not more than 4% mistakes in aggregate and only if he/she
qualifies the stenography test in both the languages shall be considered to
have qualified the test for appointment as Senior Scale Stenographer. (iv) Possesses at least
one hundred and twenty hours course with hands on experience in the use of
Personal Computer or Information Technology in Office Productivity
applications or Desktop Publishing applications from a Government recognised
institution or a reputed institution, which is ISO 9001, certified. OR Possesses a Computer
information Technology course equivalent to 'O' level certificate of
Department of Electronics Accreditation of Computer Course (DOEACC) of
Government of India. |
(i) From amongst the
Junior Scale Stenographers, who have an experience of working as such for a
minimum period of one year. Provided that if the
Junior Scale Stenographer is not available then from amongst the Steno
typists, who have an experience of working as such for a minimum period of
four years; and (ii) Qualifies in a
stenography test in four paras (two in Punjabi and two in English language)
counting 250 words each as follows:- (a) the passage in
Punjabi shall be dictated at a speed of 100 words per minute in Punjabi
language required to be transcribed these (at typewriter/computer) at a speed
of 20 words per minute; and (b) the passage in
English shall be dictated at a speed of 60 words per minute in English
language required to be transcribed these (at typewriter/computer) at a
speed of 12 words per minute. (iii) The candidates
committing not more than 4% mistakes in aggregate and only if he/she
qualifies the Stenography test in both the languages shall be considered to
have qualified the test for promotion as Senior Scale Stenographer. |
16. Minimum Educational and other Qualifications
for appointment to the post of Steno-typist or Junior Scale Stenographer-
No person
shall be given direct Appointment to the post of Steno-typist or Junior Scale
Stenographer under the Punjab Government, unless he-
(a) Possesses
Bachelor's Degree from a recognised University or Institution; and
(b) Qualifies
a test in Punjabi Stenography to be held by the Board or by the appointing
authority at a speed specified by the Government from time to time; and
(c) Possesses
at least one hundred and twenty hours course with hands on experience in the
use of Personal Computer Information Technology in Office Productivity
applications or Desktop Publishing applications from Government recognised
institutions or a reputed institution, which is ISO 9001, certified.
OR
Possesses
a Computer information Technology Course
equivalent to 'O' level certificate of Department of Electronics Accreditation
of Computer Course (DOEACC) of Government of India.
17. Knowledge of Punjabi Language -
No person
shall be appointed to any post in any service by Direct appointment unless he
has passed Matriculation examination with Punjabi as one of the compulsory or
elective subjects or any other equivalent examination in Punjabi language,
which may be specified by the Government from time to time:
Provided
that where a person is appointed on compassionate grounds on priority basis
under the instructions issued in this behalf by the Government from time to
time, the person so appointed shall have to pass an examination of Punjabi
language equivalent to Matriculation standard or he shall have to quality a
test conducted by the Language Wing of the Department of Education of Punjab
Government within a period of six months from the date of his appointment:
Provided
further that where educational qualifications for a post in any service are
lower than the Matriculation standard, then the person so appointed shall have
to pass an examination of Punjabi language equivalent to Middle standard:
Provided
further that where a War Hero, who has been discharged from defense services or
paramilitary forces on account of disability suffered by him or his widow or
dependent member of his family, is appointed under the instructions issued in
this behalf by the Government, the person so appointed will not be required to
possess aforesaid knowledge of Punjabi Language:
Provided
further that where a ward of Defence Service Personnel, who is a bona fide
resident of Punjab State, is appointed by direct appointment, he shall have to
pass an examination of Punjabi Language equivalent to Matriculation Standard or
he shall have to qualify a test conducted by the Language Wing of the
Department of Education of Punjab Government within a period of two years from
the date of his appointment.
18. Promotion to Group 'A' and Group 'B'
Services.-
(1) (a) For promotion
to the post as Head of Department would be decided strictly on the basis of
merit-cum-seniority as per the instructions issued by the Government from time
to time. The minimum bench mark for promotion for such post would be' Very
Good'. The officer who is graded as 'Outstanding' would supersede the officer
graded as 'Very Good'.
(b) For
promotion to post falling in Group 'A' other than Head of Department, the
minimum benchmark will be 'Very Good' as per as instructions issued by the
Government from time to time. There shall be no supersession on the basis of
merit.
(c) For
promotion to post falling in Group 'B', the minimum benchmark will be 'Good'
and there shall be no supersession on the basis of merit.
(2) Debarring
for consideration for promotion of a Government employee who refuses to accept
promotion - In the event of refusal to accept promotion by a member of a
service, he shall be debarred by the appointing authority from consideration
for promotion for all the consecutive chances which may occur in future within
a period of two years from the date of such refusal to accept promotion:
Provided
that in a case where the appointing authority is satisfied that a member of a
service has refused to accept promotion under the circumstances beyond his control,
it may exempt such a member for reasons to be recorded therefor in writing from
the operation of this rule.
19. Power to relax -
Where the
government is of the opinion that it is necessary to expedient so to do, it may
by order, for reasons to be recorded in writing, relax any of the provisions of
these rules with respect to any class or category of persons.
Provided that the provisions relating to educational
qualifications and experience, if any, shall not be relaxed.
20. Over riding effect-
The
provisions of these rules shall have effect notwithstanding anything contrary
contained in any rules for the time being in force for regulating the
recruitment and conditions of service for appointment to public service and
posts in connection with the affairs of the State.
21. Interpretation -
If any,
question arises as to the interpretation of these rules, the Government shall
decide the same.