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 further to amend the
Punjab Civil Services Rules, Volume I, Part I, namely:- (1)
These rules may be called the Punjab Civil Services (First
Amendment) Rules, Volume-I, Part-I, 2020. (2)
They shall come into force on and with effect from the date of
their publication in the Official Gazette. In the Punjab Civil Services
Rules, Volume I, Part I, in rule 3.26, for clause (a), the following clause
shall be substituted, namely:- "(a)
Except as otherwise provided in this rule, the date of retirement of a
Government employee shall be as follows, namely:- (i)
fifty-eight years in the case of Group 'A', 'B' and 'C' employees;
and (ii)
sixty years in the case of Group 'D' employees: Provided that if the State
Government is of the opinion that it is necessary and expedient so to do in
public interest, the service of a Government employee or a class of Government
employees may be extended and governed in the following manner, namely:- (A)
the Government employees, belonging to Group 'A', 'B' and 'C'
service, who are working on the second year of optional extension in service
i.e. who have already attained the age of fifty-nine years and who are availing
the second year of optional extension in service, or whose second year of
optional extension in service is scheduled to start from the 1st day of April,
2020, shall retire on the 31st day of March, 2020, and the Government employees
belonging to Group 'D' service and the Persons with Disabilities who are
working on the second year of optional extension in service after attaining the
age of sixty-one years, or whose second year of optional extension in service
is scheduled to start from the 1st day of April, 2020, shall retire on the 31st
day of March, 2020; (B)
the Government employees belonging to Group 'A', 'B' and 'C'
service, who are working on the first year of optional extension in service
i.e. who have already attained the age of fifty-eight years and who are
availing the first year of optional extension in service, or whose first year
of optional extension in service is scheduled to start any time till the 1st
day of September, 2020, shall, upon opting for such extension, retire on the
30th day of September, 2020, and the Government employees belonging to Group 'D'
service and the Persons with Disabilities, who are working on the first year of
optional extension in service after attaining the age of sixty years, or whose
first year of optional extension in service is scheduled to start any time till
the 1st day of September, 2020, shall, upon opting for such extension, retire
on the 30th day of September, 2020; and (C)
the Government employees belonging to Group 'A', 'B' and 'C'
service, who, after attaining the age of fifty-eight years are on the first
year of optional extension in service and whose first year of optional
extension in service is scheduled to end before the 30th day of September,
2020, shall retire in accordance with clause (d), when he completes the first
year of optional extension in service, and the Government employees belonging
to Group 'D' service and the Persons with Disabilities, who, after attaining
the age of sixty years are on the first year of optional extension in service
and whose first year of optional extension in service is scheduled to end
before the 30th day of September, 2020, shall retire in accordance with clause
(d), when he completes the first year of optional extension in service: Provided further that under
exceptional circumstances, if the State Government considers it necessary and
expedient so to do in public interest, it may extend the service of the
Government employee beyond the aforesaid limit, for the reasons to be recorded,
in writing .".PUNJAB CIVIL SERVICES (FIRST AMENDMENT)
RULES, VOLUME-I, PART-I, 2020
PREAMBLE