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PUNJAB STATE ELEMENTARY EDUCATION (TEACHING CADRE) GROUP 'C' SERVICE (FIRST AMENDMENT) RULES, 2022

PUNJAB STATE ELEMENTARY EDUCATION (TEACHING CADRE) GROUP 'C' SERVICE (FIRST AMENDMENT) RULES, 2022

PUNJAB STATE ELEMENTARY EDUCATION (TEACHING CADRE) GROUP 'C' SERVICE (FIRST AMENDMENT) RULES, 2022

 

PREAMBLE

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 State Elementary Education (Teaching Cadre) Group 'C' Service Rules, 2018, namely:-

Rule - 1.

(1)     These rules may be called the Punjab State Elementary Education (Teaching Cadre) Group 'C' Service (First Amendment) Rules, 2022.

(2)     They shall come into force on and with effect from the date of their publication in the Official Gazette.

Rule - 2.

In the Punjab State Elementary Education (Teaching Cadre) Group 'C' Service Rules, 2018 (hereinafter referred to as said rules), the word and letter "Group C" wherever occurred except Appendix 'C', shall be omitted.

Rule - 3.

In the said rules, in rule 2, in sub-rule (1), for clause (b), the following clause shall be substituted, namely:-

"(b) "Recruiting Agency" means the Subordinate Services Selection Board, Punjab or the Directorate of Recruitment of the Department of School Education or any other recruiting authority as specified by the Government from time to time for the purpose of these rules;"

Rule - 4.

In the said rules, in rule 4, for the words "recommendations of the Board", the words "recommendations of the Recruiting Agency" shall be substituted.

Rule - 5.

In the said rules, in rule 6, after sub-rule (3), the following sub-rule shall be inserted, namely:-

"(4) No person shall be appointed to the Service by way of direct recruitment unless he qualifies the test(s) as specified by the Director or Recruiting Agency, as the case may be, from time to time and any other qualifying test or examination as specified by the Government from time to time. The final selection of candidates shall be on the basis of their merit in the examination of aforesaid test(s). There shall be no marks for viva voce or interview".

Rule - 6.

In the said rules, in Appendix 'B', for Serial No. 3 and the entries relating thereto, the following shall be substituted namely :-

"3. Elementary Trained Teacher

Hundred Per Cent

(1) Should have passed Graduation with minimum fifty per cent marks in the case of General Category candidates, and forty-five per cent marks in the case of Scheduled Caste, Scheduled Tribes, Other Backward Classes, Backward Classes and Physically Handicapped candidates, from a recognised university or institution; and

(2) Should possess two years 'Elementary Teachers Training' course or two years Diploma in Elementary Education (by whatever name known), from a recognized university or institution that the candidates, who have done the ETT course (or have done this course with other nomenclature), with 10+2 qualification, shall be considered for appointment into the Service under these rules till the 30th day of September, 2025."