[26th
November 2024] In exercise of the power
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 Industrial Training (Group
'B') Technical Service Rules, 2006, namely:- (1)
These rules may be called the Punjab
Industrial Training (Group B) Technical Service Rules, 2024. (2)
They shall come into force on and with effect
from the date of their publication in the Official Gazette. In the Punjab Industrial
Training (Group B) Technical Service Rules, 2006 (hereinafter referred to as
the said rules) in rule 5, in sub-rule (2), for the existing proviso the
following proviso shall be substituted, namely:- "Provided that a person
possessing Degree or Diploma in Vocational Courses or Engineering or Technology
but not possessing National Craft Instructor Certificate (NCIC) shall be
appointed to post mentioned at serial number 5 of Appendix-A, in the Service.
Such persons shall have to acquire the National Craft Instructor Certificate
(NCIC) at his own, within a period not exceeding three years from the date of
appointment. If he fails to acquire the
National Craft Instructor Certificate (NCIC) within a period not exceeding
three years from date of appointment, his services shall be dispensed
with." In the said rules, rule 6(A)
shall be omitted. In the said rules, in
Appendix B, against Serial No. 5, under column 5, for the first note, the
following note shall be substituted ,namely :- "Note: Degree or
Diploma holders shall have to acquire "National Craft Instructor
Certificate" within a period of three years from the date of
appointment".Punjab
Industrial Training (Group B) Technical Service Rules, 2024
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