(1) This Act may be called the Punjab Public Service Commission (Additional Functions) Act, 1955.

(2) It extends to the whole of the State of Punjab.

(3) It shall come into force at once.

In this Act, unless the context other wise requires,

(a) Local Authority means a Municipal Committee, Notified Area Committee, District Board or any other authority entrusted with their functions under any law for the time being in force.

(b) Commission means the Punjab Public Service Commission.

6[(c) Recruitment means direct appointment or appointment of an official by transfer or promotion other than transfer or promotion in the cadre of the same service.]

Except in the case of an appointment of an Executive Officer of a Municipal Committee under the Punjab Municipal (Executive officer) Act (Punjab Act II of 1931), 7[or the Patiala Municipal (Executive Officer) Act, 2003] recruitment of persons for all posts under a local authority, carrying an initial pay of 8[three hundred rupees] or more, shall be made through the Commission.

1. For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), 1955, page 222.

2. For Statement of Objects and Reaeons, see Punjab Government Gazette (Extraordinary), 1957, page 504.

3. For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), 1957, page 689.

4. For Statement of objects and Reasons, see Punjab Government Gazette (extraordinary), 1972, page 34.

5. [Received the assent of the Governor of Punjab on the 8th May, 1955 and was first published for general information in the Punjab Government Gazette (Extraordinary) of the 13th May, 1955]

6. Added by Punjab Act 10 of 1957, Section 2.

7. Inserted by Punjab Act 23 of 1957, Schedule.

8. Substituted for Rs. 150 by Punjab Act 9 of 1972, section 2.