In exercise of the powers
conferred by the proviso to article 309 read with articles 234 and 318 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 Recruitment of Ex-servicemen Rules, 1982, namely:- (1) These
rules may be called the Punjab Recruitment of Ex- servicemen (First Amendment)
Rules, 2018. (2) They
shall come into force at once. In the Punjab Recruitment of
Ex-servicemen Rules, 1982, in rule 8-B,- (i) In clause
(a), for the words and signs "The increments for the aforesaid service
shall be paid to those persons only, who joined and rendered service during the
aforementioned period.", the words, figures, signs and brackets "The
increments for the aforesaid Service, shall be paid only to those persons, who
were appointed in the Service during the aforesaid period (i.e. from the 3rd December,
1971 to the 25th March, 1977)." shall be substituted; and (ii) In clause
(b), for sub-clause (iii), the following sub-clause shall be substituted,
namely:- "(iii)
the period, if any, between the date of discharge from military service and the
date of appointment to any service or post under the Government, shall count
for pension provided such period does not exceed one year. Any period exceeding
one year, but not exceeding three years, may be counted for the said purpose in
an exceptional case, subject, however, to the prior approval of the Government: Provided that the aforesaid
benefits shall be admissible on fixation of pay on notional basis on and with
effect from the first day of January, 2012, and no arrears, shall be payable
consequent upon such fixation of pay."PUNJAB RECRUITMENT OF EX- SERVICEMEN (FIRST
AMENDMENT) RULES, 2018
PREAMBLE