Punjab Fisheries Group A Service
Rules, 2021
[18 June 2021]
No. G.S.R. 55/Const./Art.309/2021.-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
Fisheries Group 'A' Service, namely: -
Rule - 1. Short title, commencement and application :-
(1) These rules may be called the Punjab Fisheries 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.
Rule - 2. Definitions :-
(1) In these rules, unless the context otherwise requires,-
(a) Appendix means an appendix appended to these rules;
(b) Government means the Government of the State of Punjab in the Department
of Animal Husbandry, Fisheries and Dairy Development; and
(c) Service means the Punjab Fisheries Group A Service.
(2) 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 :-
All 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 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.
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 may be made by transfer of a person
holding an analogous post under the State Government or Government of India.
(2) No person shall be appointed to a post in the Service, unless he
possesses the qualification and experience, as specified against that post in
Appendix B.
(3) Appointment to the Service by promotion, except for the post of Director
and Warden of Fisheries, shall be made on seniority-cum-merit basis, but no
person shall have any right to claim promotion on the basis of seniority alone.
In case of the post of Director and Warden of Fisheries, the promotion shall be
made on merit-cum-seniority basis.
Rule - 7. Discipline, punishment and appeal :-
(1) In 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 Services (Punishment and Appeal) Rules, 1970, and the appellate
authority thereunder in respect of the members of the Service against an order
as specified in rule 15 of the Punjab Civil Services (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 Fisheries (Class I) Service
Rules, 1980 and the Punjab Fisheries (Ministerial) State Service Class-III
Rules, 1984, 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 and the Department of Finance, shall decide the same.
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APPENDIX A
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(See rules 1 (3), 3 and 5)
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Serial No.
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Designation of the post
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Number of Posts
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Scale of pay (Pay Band + Grade Pay)
(in rupees)
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Scale of pay (in rupees) for the
member of Service recruited on or after 17.07.2020
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Permanent
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Temp- orary
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Total
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1
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2
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3
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4
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5
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6
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7
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I. Administrative Cadre
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1.
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Director and Warden of Fisheries
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01
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-
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01
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37400-67000+ 8700
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-
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2.
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Joint Director Fisheries
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01
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-
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01
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15600-39100+ 6600
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-
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3.
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Deputy Director Fisheries
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01
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-
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01
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10300-34800+ 5400
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-
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II. Ministerial Cadre (Head Office
Cadre)
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4.
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Planning Officer
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01
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-
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01
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15600-39100+5400
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-
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5.
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Superintendent Grade I
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02
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-
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02
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15600-39100+5400
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-
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Serial No.
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Designation of the Post
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Percentage of appointment by
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Qualification and experience for
appointment by
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Direct appointment
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Promotion
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Direct appointment or Transfer
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Promotion
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1
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2
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3
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4
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5
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6
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I. Administrative Cadre
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1.
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Director and Warden of Fisheries
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-
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Hundred percent
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(i) Bachelor?s degree in Science with Zoology or
Bachelor?s degree in Fisheries Science;
(ii)Training in Inland Fisheries from a
recognized institution only in case of a candidate possessing Bachelor?s
degree in Science with Zoology;
(iii) Minimum experience of seventeen years in
development and management of Pisciculture; and
(iv) Minimum ) experience of five years in
planning and administration in a responsible capacity.
OR
(i) Master?s degree in Science with Zoology or
Master?s degree in Fisheries Science;
(ii) Training in Inland Fisheries from a
recognized institution only in case of a candidate possessing Master?s degree
in Science with Zoology ;
(iii) Minimum experience of fifteen years in
development and management of Pisciculture; and
(iv) Minimum experience of five years in planning
and administration in a responsible capacity.
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From the Joint Director Fisheries having an
experience of working as such for a minimum period of one year.
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2.
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Joint Director Fisheries
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-
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Hundred percent
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(i) Bachelor?s degree in Science with Zoology or
Bachelor?s degree in Fisheries Science;
(ii) Training in Inland Fisheries from a
recognized Institution only in case of a candidate possessing Bachelor?s
degree in Science with Zoology;
(iii) Minimum experience of fifteen years in
development and management of Pisciculture; and
(iv) Minimum experience of five years in planning
and administration in a responsible capacity.
OR
(i) Master?s degree in Science with Zoology or
Master?s degree in Fisheries Science;
(ii) Training in Inland Fisheries from a
recognised institution only in case of a candidate possessing Master?s degree
in Science with Zoology;
(iii) Minimum experience of twelve years in
development and management of Pisciculture; and
(iv)Minimum experience of four years in planning
and administration in responsible capacity.
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From the Deputy Director Fisheries having an
experience of working as such for a minimum period of two years.
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3.
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Deputy Director Fisheries
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-
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Hundred per cent
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(i) Bachelor?s degree in Science with Zoology or
Bachelor?s degree in Fisheries Science;
(ii) Training in Inland Fisheries from a
recognized institution only in case of a candidate possessing Bachelor?s
degree in Science with Zoology;
(iii) Minimum experience of ten years in
development and management of Pisciculture; and
(iv) Minimum experience of three years in planning
and administration in responsible capacity.
OR
(i) Master?s degree in Science with Zoology or
Master?s degree in Fisheries Science;
(ii) Training in Inland Fisheries from a
recognized institution only in case of a candidate possessing Master?s degree
in Science with Zoology;
(iii)Minimum experience of eight years in
development and management of Pisciculture; and
(iv)Minimum experience of three years in planning
and administration in responsible capacity.
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From amongst the Assistant Directors Fisheries
having an experience of working as such for a minimum period of five years.
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II. Ministerial Cadre (Head Office
Cadre)
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4.
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Planning Officer
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-
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Hundred percent
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-
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From amongst the Superintendents Grade-1 who have
an experience of working as such for a minimum period of five years.
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5.
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Superintendent Grade I
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-
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Hundred percent
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-
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From amongst the Statistical Assistant and Senior
Assistants, who have an experience of working as such on either of the
aforesaid posts for a minimum period of ten years.
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APPENDIX ?C?
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[See rule 7]
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Serial No.
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Designation of the post
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Nature of *penalty or @order
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Authority empowered to impose penalty
or pass order
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Appellate authority
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1
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2
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3
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4
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5
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I. Administrative Cadre
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1.
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Director and Warden of Fisheries
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(a)Minor penalties and
(b)Major penalties
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Minister-in- Charge
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Chief Minister
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2.
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Joint Director Fisheries
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(a) Minor penalties and
(b) Major penalties
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Secretary-in- Charge
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Minister-in- Charge
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II. Ministerial Cadre (Head Office
Cadre)
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4.
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Planning Officer
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(a) Minor penalties and
(b) Major penalties
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Secretary-in-Charge
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Minister-in-Charge
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5.
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Superintendent Grade I
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