punjab act 009 of 1955 : Public Service Commission (Additional Functions) Act, 1955

Public Service Commission (Additional Functions) Act, 1955

PUNJAB ACT 009 OF 1955
08 May, 1955

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Year

No.

Short title

Whether affected by Legislation

1955

9

The Punjab Public Service Commission (Additional Functions) Act, 1955.

Amended by Punjab Act 10 of 19572

Extended to Pepsu territory by Punjab Act 23 of 19573

Amended by Punjab Act 9 of 19724

An Act to provide for the recruitment of certain local bodies officers through the Punjab Public Service Commission.

Be it enacted by the Legislature of the State of Punjab in the Sixth Year of the Republic of India as follows:

Section 1. Short title, extent and commencement

(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.

Section 2. Definitions

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.]

Section 3. Additional functions

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.

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