PUNJAB CULTURAL AFFAIRS, ARCHAEOLOGY AND
MUSEUMS (GROUP 'B') TECHNICAL 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 conditions of services of the persons appointed to the Punjab Cultural
Affairs, Archaeology and Museums (Group 'B') Technical Service, namely:-
Rule 1. Short title, commencement and application.
(1)
These rules may be called the Punjab Cultural Affairs, Archaeology
and Museums (Group- 'B') Technical 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.
(i)
In these rules, unless the context otherwise requires,-
(a)
'Appendix' means an appendix appended to these rules;
(b)
'Commission' means Punjab Public Service Commission;
(c)
'Director' means the Director, Department of Tourism and Cultural
Affairs, Archaeology and Museums, Punjab;
(d)
'Government' means the Government of the State of Punjab in the
Department of Tourism and Cultural Affairs, Punjab;
(e)
'Secretary Incharge' means the Administrative Secretary Department
of Tourism and Cultural Affairs, Punjab;
(f)
'Director' means the Director in the Department of Tourism and
Cultural Affairs, Punjab;
(g)
'Service' means the Punjab Cultural Affairs, Archaeology and
Museums (Group- 'B') Technical Service.
(ii)
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.
Rule 3. Number and Character of posts.
The Service Shall comprise the
posts specified in Appendix 'A'.
Provided that nothing in these
rules shall affect the inherent right of the Government to add or to reduce the
number of such posts or to create new posts with different designations and
scales of pay, whether permanently or temporarily.
Rule 4. Appointing Authority.
Appointments to the Service shall
be made by the Government.
Rule 5. Pay of members of the Service.
The members of the Service shall
be entitled to such scales of pay, as may be authorised by the Department of
Finance from time to time. The scales of pay, at present, in force in respect
of the members of the Service, are given in Appendix 'A'.
Rule 6. '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 by direct
appointment, the appointment to the Service shall be made by transfer of a
person holding an analogous post under the State Government or Government of
India.
(2)
Provided that if no suitable candidate is available for
appointment to the Service by promotion then appointment to the service shall
be made by direct appointment.
(3)
No person shall be appointed to a post in the Service, unless he
possesses the qualification and experience, as specified against the post in
Appendix "B".
(4)
Appointment to the Service by promotion shall be made on
seniority-cum-merit basis, but no person shall have any right to claim
promotion on the basis of seniority alone.
Rule 7. 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 as specified in rule 5
of the Punjab Civil Service (Punishment and Appeal) Rules, 1970 and the
appellate authority there under in respect of the members of the Service
against an order as specified in the Punjab Civil Service (Punishment and
Appeal) Rules, 1970, shall be as per Appendix 'C'."
Rule 8. 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 provisions of
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 9. Repeal and Savings.
The Punjab Cultural Affairs,
Archaeology and Museums (Group- 'B') Technical Service Rules, 2001 and Punjab
Cultural Affairs, Archaeology and Museums (Group- 'B') Non-Ministerial Service
Rules, 2001 in so far as they are applicable to the members of the Service, are
hereby repealed.
Provided that any order issued or
any action taken under the rules, so repealed, shall be deemed to have been
issued or taken under the corresponding provisions of these rules.
Rule 10. Interpretation.
If any question arises as to the
interpretation of these rules, the Government in consultation with the
Department of Personnel, shall decide the same.
APPENDIX 'A'
(See
rules 1(3), 3 and 5)
|
Seria No.
|
Name of the post
|
Number of posts
|
Total
|
Scale of the pay for the
member
of the service
appointed/promoted Before
17-7-2020
|
Scale of the pay for the
member of
the service appointed
after 17-7-2020
|
|
Permanent
|
Temporary
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
|
1
|
Conservator
|
1
|
0
|
1
|
10300-34800+4400
|
35400 (Level-6)
|
|
2
|
Assistant Conservator
|
3
|
0
|
3
|
10300-34800+4400
|
35400 (Level-6)
|
|
3
|
Archaeological Chemist
|
1
|
0
|
1
|
10300-34800+4400
|
35400 (Level-6)
|
|
4
|
Draftsman
|
2
|
0
|
2
|
-
|
35400 (Level-6)
|
|
5
|
Archaeological Officer
|
2
|
0
|
2
|
10300-34800+4400
|
35400 (Level-6)
|
|
6
|
Registering Officer
|
1
|
0
|
1
|
10300-34800+4400
|
35400 (Level-6)
|
|
7
|
Deputy Curator
|
3
|
0
|
3
|
10300-34800+4400
|
35400 (Level-6)
|
|
8
|
Producer (Song and Dance)
|
1
|
0
|
1
|
10300-34800+4200
|
-
|
|
9
|
Research Assistant
|
1
|
0
|
1
|
10300-34800+3800
|
-
|
|
10
|
Technical Assistant Gr-1
|
2
|
0
|
2
|
10300-34800+3800
|
35400 (Level-6)
|
|
11
|
Keeper Museum
|
8
|
0
|
8
|
10300-34800+3800
|
35400 (Level-6)
|
APPENDIX 'B'
(See rule
6)
|
S. No.
|
Name of the post
|
Percentage for
appointment by
|
Qualifications and experience
for appointment by
|
|
|
Direct appointment
|
Promotion
|
Direct appointment
|
Promotion
|
|
1
|
2
|
3
|
4
|
5
|
6
|
|
1
|
Conservator
|
-
|
Hundred percent
|
i) Should have Degree in
|
From amongst the
Assistant
|
|
|
|
|
Civil Engineering from a
recognized university.
Note:-
Candidate will have to
undergo at least 6 months training in relevant field at his own cost at any
Government/Semi Government/Government Funded Institute as decided by the
Department of Cultural Affairs, Punjab. Employee will be granted
extraordinary leave for the training period and will be paid stipend as
decided by the Competent Authority equivalent to 20% of basic pay.
|
Conservator working under
the control of the Director, who have an experience of working as such for a
minimum period of four years.
|
|
2
|
Assistant -Conservator
|
Thirty three percent
|
Sixty seven percent
|
Should possess 1st
Division degree in Civil Engineering from a recognized university
|
(i) Fifty percent from
amongst the Conservation . Technicians, working under the control of Director
and who have an experience of working as such for a minimum period of seven
years and possess a degree in Civil Engineering.
(ii) Twenty five percent
from amongst the Draftsmen working under the control of the Director and who
have an experience of working as such for a minimum period
of four years and possess
a degree in Civil Engineering; and
(iii) Twenty five percent
from amongst the Archaeological Chemist working under the control of the
Director and who have an experience of working as such for a minimum period
of four years.
|
|
3
|
Archaeological Chemist
|
Hundred percent
|
-
|
i) Should be M.Sc. in
chemistry from a recognized university.
Note:-
Candidate will have to
undergo at least 6 months training in relevant field at his own cost at any
Government/Semi Government/Government Funded Institute as decided by the
Department of Cultural Affairs, Punjab. Employee will be granted
extraordinary leave for the training period and will be paid stipend as
decided by the Competent Authority equivalent to 20% of basic pay.
|
|
|
4
|
Draftsman
|
Hundred percent
|
|
(i) Should have passed
examination of Matriculation with Punjabi as one of the subjects from
recognized University or institute; and (ii) Should possess two years
Certificate of Draftsman Civil from an Industrial Training Institute or
higher Qualification in same discipline from recognized university or
institute.
|
|
|
5
|
Archaeological Officer
|
Fifty percent
|
Fifty percent
|
(i) Should be Post
Graduate in History or Ancient Indian History or Archaeology from a
recognized university.
Note:-
The successful candidate
will have to undergo at least 6 months training at his own cost at any
Government/Semi Government/Government Funded Institute as decided by the
Department of Cultural Affairs, Punjab. Employee will be granted extraordinary
leave for the training period and will be paid stipend as decided by the
Competent Authority equivalent to 20% of basic pay.
|
(i) From amongst the
Technical Assistants Grade-I working under the control of Director who have
an experience of working as such for a minimum period of six years.
(ii) If no suitable
Technical Assistant Grade-I is available for promotion then from amongst the
Keeper Museums working under the control of Director who have an experience
of working as such for a minimum period of six years.
|
|
6
|
Registering Officer
|
Hundred percent
|
-
|
(i) Should be Post
Graduate in History or Ancient Indian History or Archaeology from a
recognized university; and
(ii) Should have working
knowledge of a Classic language such as Sanskrit or Arabic or Persian or
urdu.
Note:-
The successful candidate
will have to undergo at least 6 months training to identify or dating
antiquities and art objects at his own cost at any Government/Semi
Government/Government Funded Institute as decided by the Department of
Cultural Affairs, Punjab. Employee will be granted extraordinary leave for
the training period and will be paid stipend as decided by the Competent
Authority equivalent to 20% of basic pay.
|
|
|
7.
|
Deputy Curator
|
Fifty percent
|
Fifty Percent
|
(i) Should be Post
Graduate in History or Ancient Indian History or Archaeology from a
recognized university.
Note:-
The successful candidate
will have to undergo at least 6 months training at his own cost at any
Government/Semi Government/Government Funded Institute as decided by the
Department of Cultural Affairs, Punjab. Employee will be granted
extraordinary leave for the training period and will be paid stipend as
decided by the Competent Authority equivalent to 20% of basic pay.
|
(i) From amongst Keeper Museum
working under the Control of the Director, who have an experience of working
as such for a minimum period of six years; or
(ii) If no suitable
Keeper Museum is available for promotion, then from amongst the Technical
Assistants Grade-I working under the control of the Director, who have an
experience of working as such for a minimum period of six years.
|
|
8
|
Producer
(Song and Dance)
|
-
|
Hundred percent
|
i) Should be at least
M.A. in Second Division in Music or Dance or Drama from a recognized
university.
|
From amongst the Research
Assistants working under the control of the Director who have an experience
of working as such for a minimum period of six years.
|
|
9.
|
Research Assistant
|
-
|
Hundred Percent
|
-
|
From amongst the
Coordinators, who have an experience of working as such for a minimum period
of four years.
|
|
10,
|
Technical Assistant
Grade-I
|
Fifty percent
|
Fifty percent
|
i) Should be M.A. in
Second Division in Ancient Indian History, or Archaeology from a recognized
university; and
|
From the Pottery
Assistant working under the control of Director, who has an experience of
working as such for a minimum period
|
|
|
|
|
ii) Should have Diploma
in Archaeology from the Archaeological Survey of India or any recognized
university or institutions.
|
of six years.
|
|
11
|
Keeper Museum
|
Thirty percent
|
Seventy percent
|
i) Should be atleast M.A.
in Second Division in History or History of Art or Ancient Indian History or
Archaeology or Anthropology from a recognized university. ii) Should have
diploma in Museology from a recognized university.
|
From amongst the Gallery
Assistant working under the Control of the Director, who have an experience
of working as such for a minimum period of five years.
|
APPENDIX 'C'
(See rule
7)
|
Sr. No.
|
Name of the post
|
Nature of []Penalty/or[] Order
|
Authority empowered
to impose penalties
or pass order
|
Appellate Authority
|
|
1
|
2
|
3
|
4
|
5
|
|
1
|
Conservator
|
Minor and Major Penalties
Minor and Major Punishment and appeals
|
Secretary-in Charge
|
Minister-in Charge
|
|
2
|
Assistant Conservator
|
|
|
|
|
3
|
Archaeological Chemist
|
|
|
|
|
4
|
Draftsman
|
|
|
|
|
5
|
Archaeological Officer
|
|
|
|
|
6
|
Registering Officer
|
|
|
|
|
7
|
Deputy Curator
|
|
|
|
|
8
|
Producer
(Song and Dance)
|
|
|
|
|
9
|
Research Assistant
|
|
|
|
|
10
|
Technical Assistant
|
|
|
|
|
11
|
Keeper Museum
|
|
|
|
APPENDIX ' D'
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 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 though not bona fide
residents of 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 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 upto forty-five years in the case of persons already in the employment
of the Punjab Government, 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 para-military 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 posses 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 the
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.
(4) 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 three years.
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 person 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 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 appointment 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 are specified in rule 3.17
of the Punjab Civil Service Rules, Volume-I, Part I.
10. Liability to serve.-
A member
of a 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 a 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 rule 5 of the Punjab Civil
Services (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 -
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Direct Appointment
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Promotion
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No person shall be given
direct appointment to the post of Senior Assistant under the Punjab
Government unless he
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From amongst the clerks,
who have an experience of working as such for a minimum period of five years.
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(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.
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OR
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Possesses a Computer
Information Technology Course equivalent to 'O' level certificate of
Department of Electronics Accreditation of Computer Course (DOEACC) of
Government of India.
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(2) The person so
appointed as Senior Assistant in terms of the 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
minute:
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Provided that where
appointment of Group 'B' non-technical post is offered to a War Hero, who has
been discharged from Defence 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
recognised University or Institution. However, such person shall not be
required to qualify the test in Punjabi type-writing as Provided in sub-rule
(2)[].
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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 recognised
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 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 Graduate from
a recognised 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 -
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Direct Appointment
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Promotion
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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 the
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[].
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(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
five years; 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 the
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."
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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 or Information Technology in Office Productivity
applications or Desktop Publishing applications from 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.]
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 qualify 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 defence 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 the 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.
"APPENDIX"
(See rule
2)
Group 'A'
: Posts in initial entry revised scales of pay having a maximum of Rs. 11,660
or more; Provided that all existing Class I posts irrespective of the monetary
limits of the pay scales shall be placed in Group 'A'.
Group 'B'
: Posts in initial entry revised scales of pay with maximum ranging between Rs.
10,640 to 11,659;
Group 'C'
: Posts in initial entry revised scales of pay with maximum ranging between Rs.
5,160 to 10,639;
Rule 15 was Substituted, vide Punjab Government
Notification No. G.S.R. 12/Const./Art.309/Amd.(9)/2009, dated 10th February,
2009.