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 service of the persons appointed to the Punjab
Educational Service (State Council of Educational Research and Training,
Punjab) Group 'A' Service, namely:- (1)
These rules may be called the Punjab Educational Service (State
Council of Educational Research and Training, Punjab) Group 'A' 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'. (1)
In these rules, unless the context otherwise requires,- (a)
'Appendix' means an Appendix appended to these rules; (b)
'Director' means the Director, State Council of Educational
Research and Training, Punjab; (c)
'Government' means the Government of the State of Punjab in the
Department of School Education; (d)
'recognized university' means,- (i)
any university incorporated by law in India, or (ii)
any other university which is declared by the Government to be a
recognized university for the purpose of these rules; (e)
'SCERT' means the State Council of Educational Research and
Training, Punjab including the District Institutes of Education and Training
(for short, 'DIETs'); (f)
'Screening Committee' means a committee constituted by the
Government for the purpose of selection of eligible candidates after examining
the suitability and eligibility of the candidates who have applied for the
Service; (g)
'Service' means the Punjab Educational Service (State Council of
Educational Research and Training, Punjab) Group 'A' Service; and (h)
'Teacher Education Cadre' means a separate cadre created for the
members of the Service to be posted in the State Council of Educational
Research and Training, Punjab and the District Institutes of Education and
Training in Punjab. (2)
The words and expressions used, but not defined in these rules,
shall have the same meanings as respectively assigned to them in the Punjab
Civil Services (General and Common Conditions of Service) Rules, 1994. 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 reduce the
number of such posts or to create new posts with different designations and
scales of pay, whether permanently or temporarily. Appointment to the Service shall
be made by Government. (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, the
appointment to the Service shall be made by transfer of a person holding a
similar or analogous post under the State Government or Government of India: Provided further that if no
suitable candidate is available for appointment to the Service by transfer
also, then appointment to the Service shall be made by deputation of a person
holding analogous post in the Punjab Government or any Board, Corporation,
Commission or Authority under it. (2)
No person shall be appointed to any post in the Service, unless he
possesses 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, but no person shall have any right to claim
promotion on the basis of seniority alone. 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, at present in force, in respect
of the members of the Service are given in Appendix 'A'. (1)
The members of the Service shall be appointed in the Service by
way of transfer from amongst the eligible candidates working in the affairs of
State of Punjab in the Department of School Education, Punjab in the manner as
indicated in Appendix 'B' to these Rules. (2)
The Screening Committee constituted by the Government shall
examine the applications of all the candidates who apply to be posted in the
Service and recommend suitable and eligible candidates vis-à-vis the norms and
conditions as specified by the Government/National Council of Teacher Education
(NCTE). (3)
The employees who are appointed to the Service by transfer may be
sent back to their parent cadre if their performance is found to be unsatisfactory. (1)
In the matters of discipline, punishment and appeal, the members
of the Service shall be governed for 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 Services (Punishment and Appeal) Rules, 1970, and the
appellate authority thereunder in respect of the members of the Service shall
be the Government. (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 'C'. Seniority of members of the
Service shall be maintained at the State level. Notwithstanding anything
contained in these rules, the Government or any other authority empowered in
this behalf in addition to normal duties may assign the members of Service any
kind of special duties or responsibilities to be specified from time to time in
furtherance to enhance the quality of education. If any question arises as to the
interpretation of these rules, the Government, in consultation with the
Department of Personnel, shall decide the same.PUNJAB EDUCATIONAL SERVICE (STATE COUNCIL OF
EDUCATIONAL RESEARCH AND TRAINING, PUNJAB) GROUP 'A' SERVICE RULES, 2021
PREAMBLE