No. G.S.R.
27/Const./Art 309/Amd(17)/2022.- In exercise of the powers conferred by the
proviso to article 309 of Constitution of India, and all other powers enabling
him in this behalf, the Governor of Punjab is pleased to make the following
rules further to amend the Punjab Civil Secretariat (State Service Class III)
Rules, 1976, namely. (1)
These rules may be called
the Punjab Civil Secretariat (State Service Class III) (First Amendment) Rules,
2022. (2)
They shall come into force
on and with effect from the date of their publication in the Official Gazette.Punjab
Civil Secretariat (State Service Class Iii) (First Amendment) Rules, 2022
[26 May 2022]
In the Punjab Civil Secretariat (State Service Class III) Rules, 1976, in rule
7, in sub-rule (1), in proviso (ii-a), for the figures and Signs
"90%" and "10%", the figure and sign "82%" and
"18%" shall, respectively, be substituted.