[27th
September 2022] 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 Excise and Taxation
Department (Group 'A') Service Rules, 2014, namely:- (1)
These rules may be called the Punjab Excise
and Taxation Department (Group A) (First Amendment) Service Rules, 2022. (2)
They shall come into force on and with the
effect from the date of their publication in the Official Gazette. "APPENDIX-D (See
rule 8) Syllabus Subject: 1. Law of Crimes and others Laws :- (1)
Indian Penal Code, (Act XIV of 1860) (as
amended up to date) Chapters I to V, IX to XI, XIII and XIV. (2)
Code of Criminal Procedure, (Act V of 1898)
including Schedules. (3)
Indian Evidence Act (2 of 1872). (4)
General Clauses Act, 1897. (5)
Prevention of Corruption Act, 1988. (6)
The following portions of the Code of Civil
Procedure :- (i)
Order V-Issue and service of summons; (ii)
Order XIII-Production, impounding and return
or documents; (iii)
Order XVI-Summoning and attendance of
witnesses; and (iv)
Order XVIII-Hearing of the suits and
examination of witnesses. (7)
Right To Information Act, 2005 and rules
framed there-under. (8)
The Punjab Transparency and Accountability in
Delivery of Punjab Service Act, 2018. 2. EXCISE LAWS : (1)
The Punjab Excise Act, 1914. (2)
The Punjab Local Opium Act, 1923. (3)
The Opium Act, 1878. (4)
The Narcotics Drugs and Psychotropic
Substances Act, 1985. (5)
Notifications, orders, rules and executive
instructions. (6)
Annual Excise Policy. (7)
The Indian Power Alcohol Act, 1948. (8)
The Punjab Gram Panchayat Act, 1994 (Section
40 only) and (9)
Notifications, Orders and Rules issued under
(1) to (8) above. (10)
The East Punjab Molasses (Control) Act, 1948. 3. Punjab Goods and Service Tax Act and
Central Goods and Service Tax Act (1)
The Punjab Goods and Service Tax Act, 2017
and rules framed there-under. (2)
The Central Goods and Service Tax Act, 2017
and rules framed there-under. (3)
Notifications, Circulars and rules framed
under above. 4. Integrated Goods and Service Tax Act and
GSTN IT modules (1)
Integrated Goods and Service Tax Act, 2017
and rules framed there-under. (2)
Notifications, Circulars and rules framed
under above. (3)
Data and Information Systems. (4)
Data Communication (5)
Basic Software (MS Office Tools - MS-Word,
MS-Excel and MS-Power Point) and Hardware requirements. (6)
Knowledge of GSTN-IT-Portals and Modules
relating to it. (7)
Recovery of arrears under The Punjab Land
Revenue Act, 1887 (Section 27, 61 to 96). 5. BOOK KEEPING AND GENERAL COMMERCIAL
KNOWLEDGE (1)
Candidates will be required to answer
questions about the theory and practice of single and double entry book keeping
including the preparation of Trading Account, Profit and Loss, Account and
Balance Sheet. (2)
The Paper will also test candidates knowledge
of general commercial terms and practices. Note:- The candidate is
required to have up to date knowledge of all Acts, Rules, Notifications,
Executive Instructions, Orders etc. as prescribed in the Examination."Punjab
Excise And Taxation Department (Group A) (First Amendment) Service Rules, 2022
In the Punjab Excise and Taxation Department (Group A) Service Rules, 2014, for
Appendix-D, the following Appendix shall be substituted, namely:-