Punjab act 0309 of 2001 : The GSR45/const/staff ART 309

29 Mar 2001

GOVERNMENT OF PUNJAB

DEPARTMENT OF TECHNICAL EDUCATION AND INDUSTRIAL TRAINING

(TECHNICAL EDUCATION BRANCH-II)

Notification

The 29th March, 2001

No. G.S.R.45/Const./Art.309/2001.— In exercise of the powers conferred by 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 regulating the recruitment, and the conditions of Service of persons appointed to the Punjab, Department of Technical Education and Industrial Training (Technical Education Wing) Group-A' Service, namely:—RULES

1. Short title, commencement and application.— (1) These rules may be called the Punjab, Department of Technical Education and Industrial Training (Technical Education Wing) Group-A 'Service Rules, 2001.

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

(3) They shall apply to the posts specified in Appendix 'A'.

2. Definitions.— (1) in these rules, unless the context otherwise requires,--

(a) "Appendix" means an appendix appended to these rules;

(b) "Director" means Director, Technical Education and Industrial Training, Punjab;

(c) "Government" means the Government in the State' of Punjab in the Department of Technical Education and Industrial Training; and

(d) "Service" means the Punjab, Department of Technical Education and Industrial Training (Technical Education Wing) Group-A Service.

(2) The expressions used in these rules, but not defined, shall have the respective meanings assigned to these expressions in the Punjab Civil Services (General and Common Conditions of Service) Rules, 1994.

3. Constitution of Service.— On and with effect from the publication of these rules in the Official Gazette, there shall be constituted a service known as the Punjab, Department of Technical Education and Industrial Training (Technical Education Wing) Group-A Service, which shall consist of .--

(1) Persons appointed in the Department of Industries under the provisions of the Punjab Industrial Training Service (Class I and II) Rules, 1974, who have been transferred to the Department of Technical Education and Industrial Training and the persons appointed subsequently in the Department of Technical Education and Industrial Training against the posts governed under the provisions of the aforesaid rules; and

(2) Persons appointed in the Department of Technical Education and Industrial Training as per the policy approved by the. Government from time to time:

Provided that notwithstanding anything contained in these rules, the persons appointed under the provisions of the Punjab Industrial Training Service (Class I and II) Rules, 1974, who have become members of the Service shall continue to hold the respective posts in their cadre and shall be eligible for consideration for promotion in their own respective cadre in accordance with the provisions of these rules.

4. Number and character of post.— The Service shall consist of such number of cadres and each cadre shall comprise such number of posts as shown in Appendix 'A' :

Provided that nothing in these rules shall effect the inherent right of the Government to add to or reduce the number of such posts or to create new posts with different designations and scales of pay, whether permanently or temporarily.

5. Appointing Authority.— All Appointments to the Service shall be made by the Government.

6. Pay of members of the Service.— The members of the Ser-vice shall be entitled to such scales of pay, as may be authorised by the Punjab Govern-ment from time to time. The scales of pay, at present, in force in respect of the members of the Service are given in Appendix 'A' .

7. Method of appointment and qualifications.— (1) Appointment to a post in the Service shall be made in the manner indicated against that post in Appendix 'B'.

(2) No person shall be recruited to a pest in the Service by promotion or by direct appointment as the case may be, unless he possesses the educational qualifications and experience shown against that post in Appendix 'B'.

(3) All the posts except at Serial No.1, 2, 3, 4, 5 and. 8 of Directorate Cadre and Serial No. 29 of Institute Cadre (Polytechnic) as contained in Appendix 'A' in the Service shall be deemed to be the Scheduled Posts within the meaning of the Punjab Services (Appointment by Promotion) Rules, 1962, and all appointments to a post in the Service by promotion shall be regulated as per provisions contained in the aforesaid rules:

Provided that if no suitable person is available for recruitment against any post: by direct appointment or by promotion, as the case may be, then that post may be fined in by transfer of a person holding identical or similar posts in Government of Punjab, other States Governments or Government of India and the Vacancy so filled shall be counted towards the quota to which it belongs.

8. Discipline, punishment and Appeals. — (1) In respect of the matters of discipline, punishment and appeals, the members of the Service shall be governed by the Punjab Civil Services (Punishment and. Appeal) Rules, 1970, as amended from time to time.

(2) The authority empowered to impose penalties as specified in rule 5 of the Punjab Civil Services (Punishment and Appeal) Rules, 1970, in respect of the members of the Service shall be the Government.

9. Application of the Punjab Civil Services (General and Common Conditions of Service) Rules, 1994.— (1) In respect of the matters, which are not specifically provided in these rules, the members of the Service shall be governed by the provisions of the Punjab Civil Service (General and Common Conditions of Service) Rules, 1994, as amended from time to time.

(2) The Punjab Civil Services (General and Common Conditions of Service) Rules, 1994 at present, in force are contained in Appendix 'C'.

10. Interpretation.— If any question arises as to the interpretation of these rules I the Government shall decide the same.

APPENDIX 'A' [See rules 1 (3), 4 and 6] Serial Designation of the Number of posts Scale of Pay No Post

Permane Temporary Total nt

Directorate Cadre

1. Additional Director --- 2 2 14,300-18,600

2. Deputy Director --- 6 6 12,000-16,350

3. Training cum Placement Officer --- 1 1 10,025- 15,100

4. Architect --- 1 1 10,025- 15,100

5. Assistant Director cum Registrar 1 --- 1 -----

6. Assistant Director (Technical) --- 1 1 7,880 -13,500 (start 8000)

7. Assistant Director (Non Technical) --- 1 1 7,880 -13,500 (start 8000)

8. Superintendent Grade 1 2 --- 2 7,220 -12,660

Institute Cadre (Polytechnic) Serial Designation of the Post Number of posts Scale of Pay No Permanent Temporary Total

1. Principal 4 10 14 14,300-18,600

2. P roject Officer ------ 15 ------ 12,000-16,350

3. H ead of Department Engineering 20 22 42 12,000-16,350

4. Head of Department Non 4 13 17 12,000-16,350 Engineering

5. Head of Department Applied 5 3 8 12,000-16,350 Sciences

6. System Manager ----- 7 7 12,000-16,350

7. Senior Lecturer Engineering 22 19 41 10,025-15,100

8. Senior Lecturer Non Engineering 5 8 13 10,025-15,100

9. S enior Lecturer Applied Sciences 5 4 9 10,025-15,100

10. System Analyst ---- ---- --- 10,025-15,100

11. Lecturer Engineering 126 124 250 7,880 -13,500 (start 8000)

12. Lecturer in respective branches of 1 27 28 7,880 -13,500 (start 8000) Modern Office Practice Deptt. as at

Serial No 12 of Institute Cadre in

Appendix 'B'

13. Lecturer Commercial Arts & Graphic ----- 5 5 7,880 -13,500 (start 8000) Designs

14. Lecturer Garment Manufacturing ---- 4 4 7,880 -13,500 (start 8000) Technology

15. Lecturer Textile Technology ---- 4 4 7,880 -13,500 (start 8000) (Weaving/Spinning)

16. Lecturer in Textile Chemisry ---- 2 2 7,880 -13,500 (start 8000)

17. Lecturer Plastic Technology ---- 3 3 7,880 -13,500 (start 8000)

18. L ecturer Mould Design ---- 1 1 7,880 -13,500 (start 8000)

19. Lecturer Pharmacy ---- 22 22 7,880 -13,500 (start 8000)

20. L ecturer Medical Laboratory ---- 10 10 7,880 -13,500 (start 8000) Technology

21. Lecturer English 3 11 14 7,880 -13,500 (start 8000)

22. L ecturer Mathematics 6 13 19 7,880 -13,500 (start 8000)

23. L ecturer Physics 4 15 19 7,880 -13,500 (start 8000)

24. Lecturer Chemistry 5 10 15 7,880 -13,500 (start 8000)

25. Assistant Project Officer ---- 2 2 7,880 -13,500 (start 8000)

26. Workshop Superintendent 4 6 10 ----

27. F oreman Instructor ---- 33 33 7,880 -13,500 (start 8000)

28. Programmer ---- 16 16 7220-11,660

29. Librarian ---- 11 11 7220-11,660

Government Polytechnic (Women ) Jalandhar Cadre Serial Designation of the Post Number of posts Scale of Pay No Permanent Temporary Total

1 Principal 1 --- 1 14,300-18,600

2 Head of Department Engineering 1 1 2 12,000-16,350

(i) Architecture

(ii) Computer applications

3 Head of Department Non 3 ---- 3 12,000-16,350 Engineering

(I)Modern Office Practice

(II) Library Science (III)Pharmacy

4 Project Officer ---- 1 1 12,000-16,350

5 System Manager ---- 1 1 12,000-16,350

6. Senior Lecturer Engineering 1 2 3 10,025-15,100

(i) Architecture (ii)Electronics & Communication Engg.

(iii)Computer applications

7 Senior Lecturer Non Engineering 3 ---- 3 10,025-15,100 (i)Modern Office Practice

(ii) Library Science (iii)Pharmacy

8 System Analyst ---- ---- --- 10,025-15,100

9 Lecturer Engineering 3 6 9 7,880 -13,500 (start

(i) Architecture 8000) (ii)Electronics & Communication Engg.

(iii)Computer applications

10 Lecturer in respective branches of 4 --- 4 7,880 -13,500 (start Modern Office Practice Deptt. as 8000)

at Serial No 12 of Institute Cadre

in Appendix 'B'

11 Lecturer Library Science 4 --- 4 7,880 -13,500 (start

8000)

12 Lecturer Pharmacy 3 - 3 7,880 -13,500 (start

8000)

13 Lecturer English 1 -- 1 7,880 -13,500 (start

8000)

14 Lecturer Mathematics --- 1 1 7,880 -13,500 (start

8000)

15 Lecturer Physics 1 ---- 1 7,880 -13,500 (start

8000)

16 Foreman Instructor ---- 1 1 7,880 -13,500 (start

8000)

17 Programmer ---- 2 2 7220-11,660

Special Trade Institutes (Cadre) Seri Designation of the Post Number of posts Scale of Pay al Permanent Temporary Total

1 Principal 2 --- 2 7220-11,660

2 Head of Department --- 1 1 12,000-16,350 Engineering

(i) Fashion Technology

(ii) Textile Design

3	Project Officer	----	5	5	12,000-16,350
4	System Manager	----	4	4	12,000-16,350
5	Head of Department Weaving	1	----	1	7220-11,660
6	Head of Department Spinning	1	----	1	7220-11,660
7	Senior Lecturer Textile Design	---	1	1	10,025-15,100
8	Senior Fashion Designer	----	1	1	10,025-15,100
9	Fashion Designer	----	3	3	7220-11,660
10	Lecturer Textile Technology (Weaving/Spinning)	----	3	3	7220-11,660
11	Lecturer Textile Chemistry	-	1	1	7220-11,660
12	Lecturer Art for Fashion Technology and Textile Design	-----	1	1	7220-11,660
13	Programmer	----	4	4	7220-11,660
14	Foreman Instructor	----	4	4	7,880 -13,500 (start 8000)

APPENDIX 'B' [See Rule 7] Sr Designation of the Post Appointment By Qualification & Experience for Appointment By No Direct Promotion Transfer Direct appointment Promotion Remarks

1 2 3 4 5 6 7 8

DIRECTORATE CADRE

1 Additional Director ---- ---- ---- ---- ---- Posting by selection from amongst the Principals who have an

experience of working for at least

3 years as such

2 Deputy Director - - - - - - - - ---- ---- ---- Posting by selection from amongst the Heads of the Departments

having at least two years

experience as such.

3 Training cum ---- ---- ---- ---- ---- Posting by selection from amongst Placement Officer Senior Lecturers Engineering/

Technology having at least three

years experience.

4 Architect ---- ---- ---- ---- ---- ----

5 Assistant Director cum ---- 100% ---- ---- From amongst the Superintendents Grade I who ----

Registrar have an experience of working on any one or both posts of Superintendent Grade 1 & Superintendent Grade II, working under the control of Director for a minimum period of three years out of which an experience of working for a minimum period of one year should be on the post of Superintendent Grade 1.

6 Assistant Director ---- ---- ---- ---- ---- Posting by selection from amongst (Technical) Lecturers Engineering having at

least three years experience as

such.

7 Assistant Director (Non ---- ---- ---- ---- ---- Posting by Selection from amongst Technical) Lecturer Technology/Applied

Sciences having at least three

years experience as such.

Sr Designation of the Post Appointment By Qualification & Experience for Appointment By No Direct Promotion Transfer Direct appointment Promotion Remarks

1 2 3 4 5 6 7 8

8 Superintendent Grade ---- 100%` ---- ---- From amongst the Superintendents Grade II 1 working under the control of Director who have

an experiences such for a minimum period of

one year or an experience of working for a

minimum period of ten years when taken

together of the post of Senior Assistant Auditor.

Research Assistant working under the control of Director who have an experience of working as such for a minimum period of ten years. Note: For determining the inter se seniority of Superintendent Grade II & Research Assistants the respective date of appointments against the post as shall be kept in view.

Institution Cadre (Polytechnic) 1 2 3 4 5 6 7 8 st 1. Principa l ---- 100% ---- Ph. D Degree (With 1 Class Degree at Bachelor's or (i)From amongst the Heads of Department For promotion to the Post of Master's level ) in appropriate branch of (Engineering/Technology) other than applied Principal , the inter se seniority of Engineering/Technology Technician Education) Sciences or Project Officer or System the Heads of Department

Ten years experience in teaching out of which at least Manager. (Engineering/Technology) other

three years shall be at the level of Head of Deptt. or than Applied Sciences) , Project

equivalent post. (ii) Fifteen years Teaching experience out of Officer and System Manager, the st Note: Candidates from industry with 1 class which at least five years shall be at the level of respective dates of appointment Bachelor's degree in appropriate branch of Heads of Department. against the post as such shall be

Engineering/Technology and with industrial kept in view.

experience which is equivalent to Master's degree, Note: In case suitable

with total 15 years of experience of which at least five Departmental Candidates not

years would be at a level comparable with Head of available then Direct Recruitment

Deptt. will also be eligible. can be made to the extent of 25%

of the total cadre posts.

2. Project O fficer ---- ---- 100% ---- In case suitable Departmental Project Officer is By transfer from amongst Heads of not available then promotion can be made to the Departments

extent of 25% of the total cadre from amongst

Sr Designation of the Post Appointment By Qualification & Experience for Appointment By No Direct Promotion Transfer Direct appointment Promotion Remarks

1 2 3 4 5 6 7 8

Assistant Project Officers having ten years of experience.

3. Head of Department ---- 100% ---- Master's Degree in appropriate branch of (i) From amongst the Senior Lecturers st Engineering Engineering/Technology with 1 class at Master's or Engineering in the concerned appropriate Bachelor's level. branch. At least five years experience as Senior

Five years experience in teaching/ industry / research Lecturer in the concerned appropriate branch.

at the level of Senior Lecturer or equivalent post. OR

Note: Candidates from industry /profession with a Ten years experience as Lecturer, if the Post of

Bachelor's degree in appropriate branch of Senior Lecturer does not exist.

Engineering and with recognized professional work

equivalent to Master's degree, in the case of Engg / (ii) In case suitable Departmental Candidate is

Technology and five years experience will also not available then Direct Recruitment can be

be eligible for the post of Head of Department. made to the extent of 25% of the total cadre

posts

4. Head of Department ---- 100% ---- (i) Master's Degree in appropriate branch of a) From amongst the Senior Lecturers Non- Non Engineering Technology with first class at Master's or Bachelor's Engineering in the concerned appropriate level. branch of Technology. At least five years

experience as Senior Lecturer in the concerned

(ii) Five years experience in teaching/ industry / appropriate branch of Technology. research at the level of Senior Lecturer or equivalent OR

post. Ten years experience as Lecturer, if the Post of

Sr. Lecturer does not exist.

(b) In case suitable Departmental Candidates not available then Direct Recruitment can be made to the extent of 25% of the total cadre posts

5. Head of Department ---- 100% ---- Good academic record with at least 55% marks or an (a) From amongst the Senior Lecturers in Applied Sciences Equivalent CGPA at the Master's level and Ph.D Applied Sciences.

Degree in the relevant subject. At least five years experience as Senior Lecturer

Five years experience in Teaching and/or Research in the concerned appropriate branch.

excluding the period spent for obtaining the degrees OR

and has made some mark in the areas of scholarship Ten years experience as Lecturer, if the Post of as evidenced by quality of publications, contributions Sr. Lecturer does not exist.

to educational innovation, design of new courses and (b) In case suitable Departmental Candidates curricula. not available then Direct Recruitment can be

Sr Designation of the Post Appointment By Qualification & Experience for Appointment By No Direct Promotion Transfer Direct appointment Promotion Remarks

1 2 3 4 5 6 7 8

made to the extent of 25% of the total cadre posts

6. System Manager ---- 100% ---- (i) Master's degree in i) From amongst System Analysts with five Computer Science/ Computer Engg./ Computer years experience.

Technology/ Information Technology or equivalent OR st with 1 class at Bachelor's or Master's level. Ten years experience as Programmer, if the OR Post of System Analyst does not exist.

Master's degree in Computer Science/ Computer

Engg./ Computer Technology/ Information (ii) In case suitable Departmental Candidates st Technology or equivalent with 1 class at MCA or not available then Direct Recruitment can be Master's level. made to the extent of 25% of the total cadre

posts

(ii) Ten years experience in Teaching /industry/ Research out of which 5 years must be at the level of System Analyst/ Lecturer or equivalent.

NOTE: st Candidates from industry /profession with 1 class BE /B. Technology Degree in

Master's degree in

Computer Science/ Computer Engg./ Computer

Technology/ Information Technology or equivalent or st 1 class MCA degree and Professional work which can be recognized as equivalent to Ph.D Degree and

with 5 years experience shall also be eligible. st A7tle. ast fivSe eyneiaors L excptuerreier nce as Lec2tu5r%er Engin7e5e%ri ng in -th--e- approi)p r1iat eC blarasns cBha ecxhceeloprt' sfo Dr Megercehea innic apl pErnogpirniaeteer inbgra bnrcahn ch in which promotion will be made from amongst For promotion to the Post of Sr. the LecturEenrsg iinne Mereincgh anical Engineering and Workshop Superinteonf dEenngti noene trhineg b. asis of their merit-cum-seniority to be determined from the date of appointment provided Lecturer, in Plastic Technology the that in case of Workshop Superintendent, the incumbent fulfills thOe Rq ualifications of Lecturer for direct recruitment. inter se seniority of

First Class Master's Degree in the appropriate branch (i) Lecturer in Plastic Technology

of Engineering. (ii) Lecturer in Mould Design, from

(ii) Five years experience in teaching/ industry / the respective dates of research at the level of Lecturer or equivalent. appointment against the post as such shall be kept in view

Sr Designation of the Post Appointment By Qualification & Experience for Appointment By No Direct Promotion Transfer Direct appointment Promotion Remarks

1 2 3 4 5 6 7 8

8.	Senior L ecturer Non Engineering	25%	75%	----	(i) First Class Master's degree in the appropriate branch of Non-Engineering Technology Programmes. (ii) Five years experience in teaching/industry/research at the level of Lecturer or equivalent.	At least five years experience as Lecturer Non- Engineering Programmes in the appropriate branch of Technology.	(1) For promotion to the Post of Sr. Lecturer, in Modern Office Practice the inter se seniority of the Lecturer in following branches (i) Commercial Practice (ii) Commercial & computer Practice (iii) Office Management Practice (iv) Secretarial Practice (v) Office Management automation (vi) Stenography & Secretarial Practice (vii) Accountancy from the respective dates of appointment against the post as such shall be kept in view. (2) ) For promotion to the Post of Sr. Lecturer, in Fashion Technology & Textile Design the inter se seniority of the Lecturer in following branches (a) Textile Technology ( Weaving) (b) Textile Chemistry (c) Arts for Fashion Technology & Textile Design from the respective dates of appointment against the post as such shall be kept in view. (3) The post of Senior Fashion Designer shall be filled up from amongst Fashion Designer having experience of five years as such.
9.	Senior L ecturer Applied Sciences	25%	75%	----	Good academic record with at least 55% marks or an Equivalent CGPA at the Master's Degree level from an Indian University or an equivalent Degree from a Foreign University.	At least five years experience as Lecturer in the appropriate branch of applied sciences.	For promotion to the Post of Sr. Lecturer, in Fashion Technology & Textile Design the inter se seniority of the Lecturer in following branches .

Sr Designation of the Post Appointment By Qualification & Experience for Appointment By No Direct Promotion Transfer Direct appointment Promotion Remarks

1 2 3 4 5 6 7 8

Five years experience in Teaching /industry/ research (a) English at the level of Lecturer or equivalent post.. (b) Mathematics

(d) Physics from the respective dates of appointment against the post as such shall be kept in view.

10. System Analyst 25% 75% ---- Master's degree in five years experience as Programmer in the Computer Science/ Computer Engg./ Computer Department of Technical Education Technology/ Information Technology or equivalent st with 1 class at Bachelor's or Master's level.

Master's degree in Computer Science/ Computer Engg./ Computer Technology/ Information Technology or equivalent st with 1 class at MCA or Master's level.

(ii) 5 years experience in Teaching /industry/ Research out of which 5 years must be at the level of System Analyst/ Lecturer or equivalent.

11. Lecturer Engineering 100% ---- ---- First class Bachelor's Degree in appropriate branch of ----

Engineering.

First class Master's Degree in appropriate branch of Engineering.

12. Lecturer Modern Office 100% ---- ---- M.Com First class with relevant subjects at B.Com ---- This concerns Non-Engineering Practices :- level with one year Professional Experience programme of Technology

(a) Commercial Practice OR

(b) Commercial and Computer Practice B.A./B.Sc/B.Com First class with First Class Diploma

(c) Office Management in appropriate subjects with two years Professional Practice Experience in Field/industry/Training.

(d) Secretarial Practice

(e) Office Management Automation

(f) Stenography & Secretarial Practice

(g) Accountancy

Sr Designation of the Post Appointment By Qualification & Experience for Appointment By No Direct Promotion Transfer Direct appointment Promotion Remarks

1 2 3 4 5 6 7 8

13. Lecturer 100%0 ---- ---- First class Master's Degree in Fine Arts/Commercial ---- This concerns Non-Engineering (a)Commercial Arts & Arts/Applied arts of a recognized University programme of Technology Graphic Designs OR

(b) Fashion Technology First class 3 years Diploma in Commercial Arts with 5 and Textile years Experience in Field/Teaching from a recognized Design/Fashion Design University.

14. Lecturer 100% ---- ---- First class Bachelor's Degree in Textile ---- This concerns Non-Engineering

(a) Garment Technology/Textile Chemistry of a recognized programme of Technology Manufacturing University/Institution.

Technology OR

(b) Fashion Design & First class Post Graduate Diploma in Garment Textile Technology Technology with 1 years

(c) Fashion Designer Professional Experience. OR st First class BA/B.Sc/B.Com. Home Science with 1 Class Diploma in Fashion/Garment Technology of a recognized University/Institution with two years experience in industry/Field/Training.

First class Diploma in Fashion/Garment Technology of a recognized University/Institution with Four years experience in industry/Field/Training.

15. Lecturer Textile 100% ---- ---- First class Bachelor's Degree in Textile ---- This concerns Non-Engineering Technology Technology/Textile Engineering. programme of Technology

(Weaving/Spinning) OR

Second class B. Technology in Textile

Technology/Textile Engineering with two years

teaching/ industrial experience. With project work in

Degree course in appropriate branch

Spinning/Weaving.

OR st BA/B.Sc with 1 Class Diploma in appropriate branch

with five years teaching/industrial experience.

16. Lecturer in Textile 100% ---- ---- First class B. Technology in Textile Chemistry ---- This concerns Non-Engineering Chemistry OR programme of Technology

Second class B. Technology in Textile Chemistry with

2 years teaching/industrial experience.

Sr Designation of the Post Appointment By Qualification & Experience for Appointment By No Direct Promotion Transfer Direct appointment Promotion Remarks

1 2 3 4 5 6 7 8 st BA/B.Sc with 1 Class Diploma in Textile Chemistry with five years Teaching/Professional experience.

17. Lecturer Plastic 100% ---- ---- (a) First class Bachelors Degree in Plastic ----

Technology Technology

(b) Second class B. Technology in Plastic Technology with 2 years teaching/industrial experience.

st st

(c) 1 Class B.Sc with 1 Class Diploma in Plastic Engg or Technology from recognized institute with three years Teaching/Industrial experience.

BE (Mechanical/Chemical/ Polymer/ Production Engineering) with Post Graduate Diploma in Plastic Engg./Technology from a recognized

/institution/university/board institute with two years experience in Teaching/field of Plastic industry.

18. Lecturer Mould Design 100% ---- ---- First class B. Technology in Polymer Science/Plastic ----

Technology

Second class B. Technology in Polymer Science/Plastic Technology with 2 years teaching/industrial experience.

st st

1 Class B.Sc with 1 Class Diploma in Mould Design/Tool Design with three years Teaching/Industrial experience.

First Class Diploma in Mechanical Engineering)/ First Class Post Diploma in Mould Design from a recognized /institution/ board with three years Teaching/ industrial experience.

Sr Designation of the Post Appointment By Qualification & Experience for Appointment By No Direct Promotion Transfer Direct appointment Promotion Remarks

1 2 3 4 5 6 7 8

19. Lecturer Pharmacy 100% ---- ---- First Class M. Pharmacy in Pharmaceutical ---- This concerns Non-Engineering Chemistry programme of Technology

/Pharmaceutics/Pharmacology/Pharmacogonosy

20. Lecturer Medical 100% ---- ---- First Master's Degree in Medical Laboratory ---- This concerns Non-Engineering Laboratory Technology Technology from a recognized University/institutions. programme of Technology

First Class Master's Degree in Medical/Clinical Biochemistry or Clinical Microbiology from a recognized University/institutions.

First Class Graduate in Medical Laboratory Technology or Medical/Clinical Biochemistry or Medical/Clinical Microbiology with three years experience.

21. Lecturer English 100% ---- ---- Good academic record with at least 55% marks or an ----

Equivalent CGPA at the Master's Degree level in English from an Indian University or an equivalent Degree from a Foreign University.

Besides fulfilling the above qualifications, candidates should have cleared the National Eligibility Test (NET) for Lecturers conducted by the UGC, CSIR or similar test accredited by the UGC.

22. Lecturer Mathematics 100% ---- ---- Good academic record with at least 55% marks or an ----

Equivalent CGPA at the Master's Degree level in Mathematics from an Indian University or an equivalent Degree from a Foreign University. Besides fulfilling the above qualifications, candidates should have cleared the National Eligibility Test (NET) for Lecturers conducted by the UGC, CSIR or similar test accredited by the UGC

23. Lecturer Physics 100% ---- ---- Good academic record with at least 55% marks or an ----

Equivalent CGPA at the Master's Degree level in

Sr Designation of the Post Appointment By Qualification & Experience for Appointment By No Direct Promotion Transfer Direct appointment Promotion Remarks

1 2 3 4 5 6 7 8

Physics from an Indian University or an equivalent Degree from a Foreign University.

Besides fulfilling the above qualifications, candidates should have cleared the National Eligibility Test (NET) for Lecturers conducted by the UGC, CSIR or similar test accredited by the UGC.

24. Lecturer C hemistry 100%0 ---- ---- Good academic record with at least 55% marks or an ----

Equivalent CGPA at the Master's Degree level in Chemistry from an Indian University or an equivalent Degree from a Foreign University.

Besides fulfilling the above qualifications, candidates should have cleared the National Eligibility Test (NET) for Lecturers conducted by the UGC, CSIR or similar test accredited by the UGC. st 25. Assistant Project Officer 100% ---- ---- 1 Class BE/B. Technology in any branch preferably in ----

emerging Technology.

26. Workshop Superintendent 50% 50% ---- (i) First Class Bachelor's Degree in Mechanical Ten years experience as a regular Foreman Engineering/Production Engineering/Industrial Engineering instructor in Government Polytechnic

First Class Master's Degree in Mechanical Engineering/Production Engineering/Industrial Engineering

(ii) Two years experience in a Workshop/ Industrial concern of repute.

27. Foreman Instructor If a 100% ---- First Class Bachelor's Degree or First Class Master's Ten years experience as a regular workshop suitable Degree in Mechanical Engineering/Production instructor in relevant trade in a recognized candidat

e is not Engineering/Electrical Engineering/Electronics & technical institution

available Communication Engineering of relevant trade.

Departm

Two years experience in a Workshop/ Industrial entally concern of repute.

28. Program mer 50% 50% ---- First class BE/B Technology in By promotion from amongst Assistant Computer Science/ Computer Engg./ Computer Programmer having an experience of five years Technology/ Information Technology or equivalent as such

OR First class ME/M Technology in Computer

Science/ Computer Engg./ Computer Technology/

Information Technology or equivalent

OR First Class MCA Degree

29. Librarian 50% 50% If a First Class M. Lib Science Degree From amongst the librarians (class III ) / suitabl

OR First Class B. Lib Science with five years Assistant Librarians (class III) who are at least e

candid experience in a library. Second class M. Lib Science Degree or First

Sr Designation of the Post Appointment By Qualification & Experience for Appointment By No Direct Promotion Transfer Direct appointment Promotion Remarks

1 2 3 4 5 6 7 8

ate is class B. Lib Science with at least three years of not experience.

availab

Depart

mentall

30. Lecturer in Library 100% -^-First Class in Master's degree in Library Science - This concerns non-Engineering Science from a recognized University Programme of Technology.

APPENDIX 'C' (See rule 9)

GOVERNMENT OF PUNJAB

DEPARTMENT OF PERSONNEL AND ADMINISTRATIVE

REFORMS (PERSONNEL POLICI~S-I BRANCH) Notification

The 4th May, 1994

No. G.S.R.33/Const./Art. 309/94.— In exercise of the powers conferred by the proviso to article 309 of the Constitution of India, and all other powers enabling in this behalf, the Governor of Punjab is pleased to make the following rules regulating the recruitment and general and common conditions of service of persons appointed to Class I, Class II and Class III services in connection with the affairs of the State of Punjab, namely:—

1. Short Title, Commencement and application— (1) These rules may be called the Punjab Civil Services (General and Common Conditions of Service) Rules, 1994.

(2) They shall come into force at once.

(3) They shall apply to all the posts in Class I, Class II and Class III services in connection with the affairs of the State of Punjab.

2. Definition— In these rules, unless the context otherwise requires,--

(a) "appointing authority" means an appointing authority specified as such in the Service Rules made under articles 309 of the Constitution of India in respect of any service or post in connection with the affairs of the State of Punjab;

(b) "Board" means the Subordinate Services Selection Board Punjab or any other authority constituted to perform its functions;

(d) "direct appointment" means an appointment made otherwise than by promotion or by transfer of a person already in the service of Government of 1;ndia or of a State Government;

(e) "Government" means the Government of the State of Punjab in the Department of Personnel and Administrative Reforms;

(f) "recognized university or institution" means, --

(i) any university or institution incorporated by law in any of the State of India; or

(ii) any other university or institution which is declared by the Government to be a recognised university or institution for the purposes of these rules;

(g) "Service" means any Class I service, Class II service or Class III service constituted in connection with the affairs of the State of Punjab;

(h) "Service Rules" means the service rules made under article 309 of the Constitution of India regulating" the recruitment and conditions of Service other than the general and common conditions of service of persons appointed to any service or post in connection with the aft airs of the State of Punjab.

(i) "War hero" means defence services personnel, or a paramilitary forces personnel, who is a bona fide resident of Punjab State and is killed, or discharged from the above service on account of disability suffered by him while fighting for defending the border of the country in Kargil sector of the State of Jammu and Kashmir or fighting for the

country in any other sector or similar operation on or after the first day of January, 1999 which may be notified by the State Government as undertaken for preserving the unity and integrity of the motherland. However, in exceptional cases the cases of those war heroes can also be covered under this definition who, though, not bona fide residents of Punjab State, but are yet closely connected to the State of Punjab. In such exceptional cases, the express approval of the Department of Personnel will be mandatory.

3. Nationality domicile and character of persons appointed to the Service.— (1) No person shall be appointed to the Service unless he is.—

(a) a citizen of India; or

(b) a Citizen of Nepal; or (c) a Subject of Bhutan; or

(d) a Tibetan refugee who came over to India before the 1st day of January, 1962 with the intention of permanently settling in India; or

(e) a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka and East African Countries of Kenya, Uganda and United Republic of Tanzania (formerly Tanganyika and Zambia), Malawi, Zaire" Ethiopia and Vietnam with the intention of permanently settling in India:

Provided that a person belonging to any of the categories (b), (c) (d) and (e) shall be a person in whose favour a certificate of eligibility has been given by the Government of Punjab in the Department of Home Affairs and Justice.

(2) A, person in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the Commission or the Board, as- the case may be, on his furnishing proof that he has applied for the certificate but he shall not be appointed to the Service unless the necessary certificate is given to him by the Government of Punjab in the Department of Home affairs and Justice.

(3) No person shall be recruited to the Service by direct appointment, unless he produces.—

(a) a certificate of character from the principal academic officer of the university, college, school or institution last attended, if any, and similar certificates from two responsible persons not being his relatives, who are well acquainted with him in his private life and are unconnected with his university, college, school or institution; and

(b) An affidavit to the effect that he was never convicted for any criminal offence involving moral turpitude and that he was never dismissed or removed from service of any State Government or of Government of India or of any Public Sector Undertaking.

4. Disqualifications.—No person;-(a) who has entered into or contracted a marriage with a person having a spouse living; or

(b) who, having a spouse living, has entered into or contracted a marriage with any person, shall be eligible for appointment to the Service:

Provided that the Government, if satisfied that such marriage is permissible under the personnal law applicable to' such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this rule.

5. Age.— (l) No person shall be recruited to the Service by direct appointment if he is less than eighteen years or is more than thirty five years of age in the case of non-technical posts and thirty five years in the case of technical posts on the 1st day of January of the year immediately preceding the last date fixed for submission of applications by the Commission or the Board, as the case may be, or unless he is within such range of minimum and maximum age limits as may be specifically fixed .by the Government from time to time:

Provided that where different lower and upper age limits have been specifically prescribed for posts in the Service Rules, these limits shall be made applicable for appointment to such posts:

Provided further that the upper age limit may be relaxed upto forty- five years in the case of persons already in the employment of the Punjab Government, other State Government, or the Government of India:

Provided further that in the case of candidates belonging to Scheduled Castes and other Backward Classes, the upper age limit shall be such as may be fixed by the Government from time to time.

(2) In the case of ex-servicemen, the upper age limit shall be such as has been prescribed in the Punjab Recruitment of Ex-servicemen Rules, 1982, as amended from time to time.

(3) In the case of appointment on compassionate grounds on priority basis, the upper age limit shall be such as may be specifically fixed by the Government from time to time.

(4) In the case of appointment of a War-hero, who has been discharged from defence services or para-military forces on account of disability suffered by him or his widow or dependant member of his family, the upper age limit shall be such as may be specifically fixed by the Government from time to time.

6. Qualifications etc.—Subject to the provisions of these rules, the number and character of posts, methods of recruitment and educational qualifications and experience for appointment to a post or posts in a Service and the departmental examination if any, shall be such as may be specified in the Service Rules made for that Service:

Provided that where appointment of Class-I or Class-II non-technical post is offered to a war-hero, who has been discharged from defence services or para-military forces on account of disability suffered by him or his widow or dependant member of his family, under the instructions issued i1) this behalf by the Government, the educational qualification to be possessed by such person shall be graduation from a recognize university Such person who is offered Class-I or Class-II or Class-III non-technical post, shall not, however, be required to possess experience of technical or non-technical post at the time of his initial.

7. Probation.—(1) A person appointment to any post in the Service shall remain on probation for a period of two years, if recruited by direct appointment and one year if appointed otherwise:

Provided that:—

(a) any period, after such appointment, spent on deputation on a corresponding or a higher post shall count towards the period of probation;

(b) in the case of an appointment by transfer, any period of work on an equivalent or higher rank, prior to appointment to the Service, may in the discretion of the appointing authority, be allowed to count towards the period of probation;

(d) any kind of leave not exceeding six months during or at the end of period of probation, shall be counted towards the period of probation.

(2) If, in the opinion of the appointing authority, the work or conduct of a person during the period of probation is not satisfaction or if he has failed to pass the departmental examination, if any prescribed in Service Rules within a period not exceeding two and a half years from the date of appointment it may, —

(a) if such person is recruited by direct appointment, dispense with his services or revert him to a post on which he held lien prior to his appointment to the Service by direct appointment; and

(b) if such person is appointed otherwise—

(i) revert him to his former post; or

(ii) deal with him in such other manner as the terms and conditions of the previous appointment permit.

(3) On the completion of the period of probation of a person, the appointing authority may—

(a) if his work and conduct has, in its opinion been satisfactory--

(i) confirm such person, from the date of his appointment or from the date he completes his period of probation satisfactorily, if he Is not already confirmed,' or

(ii) declare that he has completed his probation satisfactorily if he is already confirmed: or

(b) if his work or conduct has not been, in its opinion, satisfactory or if he has failed to pass the Departmental Examination, if any, specified in the Service Rules :--

(i) dispense with his services, if appointed by direct appointment or if appointed otherwise revert him to his former post or deal with him in such other manner as the terms and conditions of his previous appointment may permit; or

(ii) extend his period of probation and thereafter pass such order as it could have passed on the expiry of the period of probation as specified 'in sub-rule (1) :

Provided that the total period of probation including extension, if any, shall not exceed three years,

8. Seniority: — The seniority inter se of persons appointed to posts in each cadre of a Service shall be determined by the length of continuous service on such post in that cadre of the Service:

Provided that in case of persons recruited by direct appointment who join within the period specified in the order of appointment or within such period as may be extended from time to time by the appointing authority subject to a maximum of four months from the date of order of appointment, the order of merit determined by the Commission or the Board, as the case may be, shall not be disturbed:

Provided further that in case a person is permitted to join the post after the expiry of the said period of four month in consultation with the commission or the Board, as the case may be, his seniority shall be determined from the date he joins the post:

Provided further that in case any person of the next selection has joined a post in the cadre of the concerned service before the person referred to in the preceding proviso joins the person so referred shall be placed below all the persons of the next selection, who join within the time specified in the first proviso:

Provided further that in the case of two or more persons appointed on the same date, their seniority shall be determined as follows:—

(a) a person appointed by direct appointment shall be senior to a person appointed otherwise;

(b) a person appointed by promotion shall be senior to a person appointed by transfer;

(c) in the case of person appointed by promotion or transfer, the seniority shall be determined according to the seniority of such persons in the appointments from which they were promoted or transferred; and

(d) in the case of persons appointed by transfer from different cadres, their seniority shall be determined according to pay, preference being given to a person who was drawing a higher rate of pay in his previous appointment, and if the rates of pay drawn are also the same, then by their length of service in these appointments and if the length of service is also the same, an older person shall be senior to a younger person.

Note.- Seniority of persons appointed on purely provisional basis or on ad hoc basis shall be determined as and when they are regularly appointed keeping in view the dates of such regular appointment.

9. Liability of members of Service to transfer.— A member of a service may be transferred to any post whether included in any other service or not, on the same terms and conditions as are specified in rule 3.17 of the Punjab Civil Service Rules, Volume I, Part-I.

10. Liability to serve.— A member of a Service shall be liable to serve at any place, whether within or out of the State of Punjab, on being ordered so to do by the appointing authority.

11. Leave, pension and other matters.— In respect of pay, leave pension and all other matters not expressly provided for in these rules, a member of a Service shall be governed by such rules and regulations as may have been or, may hereafter be adopted or made by the competent authority.

12. Discipline, penalties and appeals.— (1) In the matter of discipline, punishment and appeals, a member of a Service shall be governed by the Punjab Civil Services (Punishment and Appeal) Rules, 1970 as amended from time to time.

(2) The authority empowered to impose penalties, specified in rule 5 of the Punjab Civil Services (Punishment and Appeal)' Rules, 1970 and the appellate authority thereunder in respect of the Government employee shall be such as may be specified in the Service Rules.

13. Liability for vaccination and re-vaccination.— Every member of a Service shall get himself vaccinated or re-vaccinated, when Punjab Government so directs by a special or general order.

14. Oath of allegiance.— Every member of a Service unless he has already done so, shall be required to take oath of allegiance to India and to the Constitution of India as by law established.

15. Minimum educational and other Qualifications.— (1) No person shall be appointed by direct appointment to the post of Clerk under the Punjab Government unless he is Matriculate in Second Division or pas passed Senior Secondary Part-II examination from a recognised university or institution.

(2) The person so appointed as Clerk in terms of sub-rule (1), shall have to qualify a test in Punjabi typewriting to be conducted by the Board or by the appointing authority at the speed of thirty words per minute within a period of one year from the date of his appointment.

(3) In case the person fails to qualify the said test within the period specified in sub-rule (2) he shall be allowed annual increment only with effect from the date he qualifies such test, but he shall not be paid any arrears for the period, for which he could not qualify the said test:

Provided that where appointment of class-III non-technical post is offered to a War Hero, who has been discharged from defence services or para-military forces on account of disability suffered by him or his widow or dependant member of his family, under the instructions issued in this behalf by the Government, the educational qualifications to be possessed by such person shall be matriculate from a recognised university or institution. Such person will, however, be not required to qualify the test in Punjabi typewriting as specified in sub-rule (2).

16. Minimum educational and other qualifications for appointment to the post of Steno-typist Grade-II or Junior Scale Stenographer Grade-II.— No person shall be appointed by direct appointment to a post of a Steno-typist Grade-II, or a Junior Scale Stenographer Grade-II, under the Punjab Government unless he,--

(a) is Matriculate in Second Division or has passed Senior Secondary Part-II examination from a recognised university or institution; and

(b) qualifies a test in Punjabi Stenography to be held by the Board or by the appointing authority at a speed to be specified by the Government from time to time.

17. Knowledge of Punjabi Language.— No person shall be appointed to any post in any Service by direct appointment unless he has passed Matricula-tion examination with Punjabi as one of the compulsory of elective subject or any other equivalent examination in Punjabi Language, which, may be specified by the Government from time to time:

Provided that where a person is appointed on compassionate grounds on priority basis under the instructions issued in this behalf by the Government from time to time, the person so appointed shall have to pass an examination of Punjabi Language equivalent to Matriculation standard or he shall have to qualify a test conducted by the Language Wing of Department of Education of Punjab Government within a period of six months from the date of his appointment:

Provided further that where educational qualifications for a post in any service are lowerthen the Matriculation standard, then the person so appointed shall have to pass an examination of Punjabi Language equivalent to Middle standard:

Provided further that where a war-hero, who has been discharged from defence services or para-military forces on account of disability suffered by him or his widow or dependant member of his family, is appointed under the instructions issued in this behalf by the Government, the person so appointed will not be required to possess knowledge of Punjab Language.

18. Debarring for consideration for promotion of a Government employee who refuses to accept promotion.— In the event of refusal to accept promotion by a member of a Service, he shall be debarred by the appointing authority from consideration for promotion for all the consecutive chances which may occur in future within a period of two years from the date of such refusal to accept promotion:

Provided that in a case where the appointing authority is satisfied that a member of a service has refused to accept promotion under the circumstances beyond his control, it may exempt such a member for reasons to be recorded therefore in writing from the operation of this rule.

19. Power to relax.— Where the Government is of the opinion that it is necessary or expedient so to do, it may, by order, for reasons to be recorded in writing, relax any of the provisions of these rules with respect to any class or category of person:

Provided that the provisions relating to educational qualifications and experience, if any, shall not be relaxed.

20. Overriding effect.— The provisions of these rules shall have effect notwithstanding anything to the contrary contained in any rules for the time being in force 'for regulating the recruitment and conditions of service for appointment to public service and posts in connection with the affairs of the State.

21. Interpretation.— If any question arises as to the interpretation of these rules, the Government shall decide the same.

V.N. OJHA,

Principal. Secretary to Government of Punjab, Department of Technical Education and Industrial Training

A.S. CHATHA,

Chief Secretary to Government of Punjab.

GOVERNMENT OF PUNJAB

DEPARTMENT OF TECHNICAL EDUCATION AND

INDUSTRIAL TRAINING

(TECHNICAL EDUCATION BRANCH-II) Notification

The 29^thMarch, 2001

No. G.S.R.46/Const./Art. 309/2001.—In exercise of the powers conferred by 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 regulating the recruitment, and the conditions of Service of persons appointed to the Punjab, Department of Technical Education and Industrial Training (Technical Education Wing) Group-B Service, namely:-

RULES

1. Short title, commencement and application.--

(1) These rules may be called the Punjab, Department of Technical and Industrial Training (Technical Education Wing) Group-B Service Rules, 2001.

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

(3) They shall apply to the posts specified in Appendix 'A'.

2. Definitions.

(1) in these rules, unless the context otherwise requires,--

(a) "Appendix" means an appendix appended to these rules;

(b) "Director" means Director, Technical Education and Industrial Training, Punjab

(c) "Government" means the Government in the State of Punjab in the Department of Technical Education and Industrial Training; and

(d) "Service" means the Punjab, Department of Technical Education and Industrial Training (Technical Education Wing) Group-B Service.

3. Constitution of Service. - On and with effect from the publication of these rules in the Official Gazette, there shall be constituted a service known as the Punjab, Department of Technical Education and Industrial Training, (Technical Education Wing) Group-B Service, which shall consist of:-

(1) Persons appointed in the Department of Industries under the provisions of the Punjab Industrial Training Service (Class I & II) rules, 19741, who have been transferred to the Department of Technical and Industrial Training and the persons appointed subsequently in the Department of Technical Education and Industrial Training against the posts governed under the provisions of the aforesaid rules; and

(2) Persons appointed in the Department of Technical Education and Industrial Training as per the policy approved by the Government from time to time:

Provided that notwithstanding anything contained in these rules, the persons appointed under the provisions of the Punjab Industrial Training Service (Class I and II) Rules, 1974 who have become members of the Service shall continue to hold the respective posts in their cadre and shall be eligible for consideration for promotion in their own respective cadre in accordance with the provisions of these rules.

4. Number and character of post. - The Service shall consist of such number of cadres and each cadre shall comprise such number of posts as shown in Appendix 'A':

5. Appointing Authority.—All Appointments to the Service shall be made by the Government.

6. Pay of members of the Service.—The members of the Service shall be entitled to such scales of pay, as may be authorised by the Punjab Government from time to time. The scales of pay, at present, in force in respect of the members of the Service are given in Appendix 'A'.

7. Method of appointment and qualifications.—

(1) Appointment to a post in the Service shall be made in the manner indicated against that post in Appendix 'B'

(2) No person shall be recruited to a post in the Service by promotion or by direct appointment as the case may be, unless he possesses the educational qualifications and experience shown against that post in Appendix 'B'.

(3) All the posts except at Serial No. 1 and 2 of Directorate Cadre and Serial No. 1 of Institution Cadre as contained in Appendix 'A' in the Service shall be deemed to be the Scheduled Posts within the meaning of the Punjab Services (Appointment by Promotion) Rules, 1962 and all appointments to a post in the Service by promotion shall be regulated as per provisions contained in the aforesaid rules:

Provided that if no suitable person is available for recruitment against any post by direct appointment or by promotion, as the case may be, then that post may be filled in by transfer of a person holding identical or similar posts in Government of Punjab, other States Governments or Government of India and the Vacancy so filled shall be counted towards the quota to which it belongs.

8. Discipline, punishment and Appeals.--

(1) In respect of the matters of discipline, punishment and appeals, the members of the Service shall be governed by the Punjab Civil Services (Punishment and Appeal) Rules, 1970, as amended from time to time.

(2) The authority empowered to impose penalties as specified in rule 5 of the Punjab Civil Services (Punishment and Appeal) Rules, 1970 in respect of the members of the Service shall be the Government.

9. Application of the Punjab Civil Services (General and Common Conditions of Service) Rules, 1994. -

(1) In respect of the matters, which are not specifically provided in these rules, the members of the Service shall be governed by the provisions of the Punjab Civil Service (General and Common Conditions of Service) Rules, 1994, as amended from time to time.

(2) The Punjab Civil Services (General and Common Conditions of Service) Rules, 1994, at present, In force are contained In Appendix 'C'.

10. Interpretation.—If any question arises as to the interpretation of these rules, the Government shall decide the same.

APPENDIX 'A' [See rules 1(3), 4 and 6] Sr. Designation of the Post Number of Posts Scale of Pay (in rupees) No.

Permanent Temporary Total

Directorate Cadre:

1. Superintendent Grade-II 1 - 1 6400-10640

2. Personal Assistant - 1 1 6400-10640

3. Assistant Programmer - 1 1 6400-10640

Institution Cadre (Polytechnic and Special Trade Institution

1. Superintendent Grade-II 12 6 18 6400-10640

2. Senior Lecturer Dyestuff - 1 1 7000-10980 Chemistry

3. Senior Lecturer Knitting 1 - 1 7000-10980

4. Lecturer in Textile Technology 2 2 4 7000-10980 (Weaving/Spinning)

5. Lecturer Textile Chemistry 1 - 1 7000-10980

6. Lecturer Dyeing and Printing 1 - 1 7000-10980

7. Lecturer in Knitting Technology 2 - 2 7000-10980 (Underwear/Outerwear)

8. Lecturer in Practical Tanning 1 - 1 6400-10640

APPENDIX 'B' [See Rule 7] Sr. Designation of Post Appointment by Qualification and experience for appointment by No.

Direct Promotion Transfer Direct Appointment Promotion Remarks

1 2 3 4 5 6 7 8

DIRECTORATE CADRE

1. Superintendent Grade- - 100% - - From amongst Senior Assistants, Auditors and For determining inter se seniority of II Senior Scale Stenographers working under the the incumbents, the length of

control of Director, who have an experience of service from the date of

working as such for a minimum period of eight appointment as Senior Assistant,

years. Auditor and Senior Scale

Provided that in case of Senior Scale Stenographer, as the case may be,

Stenographer, the provision of the Punjab Civil shall be taken into consideration. Services (Promotion of Stenographer and Steno

typist) Rules, 1961 shall be applicable.

2. Personal Assistant - 100% - - From amongst the Senior Scale Stenographers who have an experience of working as such for a

minimum period of five years.

3. Assistant Programmer 100% - - Should possess qualification of Post Diploma in Computer Application of one and half year duration after diploma Course

Should possess qualification of Post Graduate course in Information Technology from T.T.T.I. Chandigarh of one year duration after diploma course.

POLYTECHNICS/SPECIAL TRADES INSTITUTION CADRE

1. Superintendent Grade- - 100% - - From amongst the Senior Assistants and Senior For determining inter se seniority of II Scale Stenographers working under the control of the incumbents, the length of

the Director, who have an experience of working as service from the date of

such for a minimum period of eight years. Provided appointment as Senior Assistant

that in the case Senior Scale Stenographer, the and Senior Scale Stenographer, as

provisions of the Punjab Civil Services (Promotion the case may be shall be taken into of Stenographer and Steno typist) Rules, 1961 consideration.

shall be applicable.

2. Senior Lecturer If Suitable 100% - i) Should Possess First Class Bachelor's Degree in the Dyestuff From amongst the Lecturer who have an Dyestuff Chemistry person is Chemistry of a recognised University or Institution. experience of working as such for a minimum not ii) Should have at least Five years experience in teaching at the level period of five years. available of Lecturer or equivalent in any Government or Private Institution.

promotion

3. Senior Lecturer Knitting If Suitable 100% - i) Should possess First Class Bachelor's Degree in the Textile From amongst the Lectures who have an person is Technology of a recognised University or Institution experience of working as such for a minimum not ii) Should have Five years experience in teaching at the level of period of five years.

available Lecturer or equivalent in Government or Private Institution

promotion

Sr. No.	Designation of Post	Appointment by	Qualification and experience for appointment by
		Direct	Promotion	Transfer	Direct Appointment	Promotion	Remarks
1	2	3	4	5	6	7	8

4.	Lecturer Textile Technology Weaving /Spinning	100%	-	-	Should Possess First Class Bachelor Degree in Textile Technology/Textile Engineering of a recognised University or Institution. OR Should Possess Second Class B. Tech. In Textile Technology / Textile Engineering of recognised University / Institution with two Years teaching experience of Government of Private Institution Should Possess with project work in Degree of Recognised University/Institution of Recognised University /Institution in appropriate branch Spinning./ Weaving OR Should Possess B.A./B. Sc. with First Class Degree of recognised University/ Institution of a recognised University /Institution in appropriate branch with five years teaching experience of a Government/Private Institution.	-
5.	Lecturer Textile Chemistry	100%	-	-	Should Possess First Class B. Tech. in Textile Chemistry from a recognised University or Institution. OR Should Possess Second Class B. Tech. Textile Chemistry of a recognised University or Institution with two years teaching/industrial experience in a Government or private Institution. OR Should Possess B.A./B. Sc. with First Class Diploma in Textile Chemistry from a recognised University or Institution with five years teaching or professional expe4rience in a Government of Private Institution.	-
6.	Lecturer Dyeing and Printing	100%	-	-	Should Possess First Class B. Tech. In Textile Chemistry from a recognised University or institution. OR Should Possess Second class B. Tech. Textile Chemistry of a recognised University or Institution with two years Teaching /industrial experience in a Government or private Institution. Should Possess B.A./B. Sc. with first Class Diploma in Textile Chemistry from a recognised University or Institution with five years teaching or professional experience in a government or private institution .	-
7.	Lecturer Knitting Technology (Underwear/Outerwear)	100%	-	-	Should Possess First Class B. Tech. (Textile Technology ) with specialization in knitting from a recognised University or institution OR Should Possess B.A./B. Sc. with First Class Diploma in Knitting Technology of a recognised University or Institution with five Years teaching/professional experience in a Government or Private Institution.
8.	Lecturer Practical Tanning	100%	-	-	Should Possess First Class Bachelor's Degree of recognised University/Institution in Leather Technology. OR

Sr. No.	Designation of Post	Appointment by	Qualification and experience for appointment by
		Direct	Promotion	Transfer	Direct Appointment	Promotion	Remarks
1	2	3	4	5	6	7	8
					Should possess Second Class Bachelor's Degree of recognised University/Institution of recognised University/Institution in Leather Technology with two years teaching experience in a Government or Private Institution. OR Should Possess B.Sc. with First Class Diploma in Leather Technology from recognised University or Institution with five years teaching/professional experience in a Government or private Institution.

PUNJAB GOVT GAZ., OCT. 10, 2008 (ASVN 18, 1930 SAKA) 592

No. 1, the existing entries, the following shall be subsitituted, namely:-

Column-7 Column-8

(i) From amongst all the Heads For promotion to the post of of Department or Project Officer Principal the inter se seniority or System Manager of all the Heads of Department Project Officer and

(ii) Fifteen years teaching experience System Manager, the respective out of which at least five years shall dates of appointment against be as the Level of Head of Department the post as such shall be kept in view. Note:- In case suitable departmental

candidate is not available then direct

recruitment can b e made to the extent

of 25% of the total cadre post.

GOVERNMENT OF PUNJAB

DEPARTMENT OF PERSONNEL AND ADMINISTRATIVE

REFORMS

(PERSONNEL POLICIES-I BRANCH) Notification

The 4th May, 1994

No. G.S.R.33/Const./Art. 309/94. -In exercise of the powers conferred by the proviso to article 309 of the Constitution of India, and all other powers enabling in this behalf, the Governor of Punjab is pleased to make the following rules regulating the recruitment and general and common conditions of service of persons appointed to Class I, Class II and Class III services in connection with the affairs of the State of Punjab, namely :'-

1. Short Title. Commencement and application -. (1) These rules may be called the Punjab Civil Services (General and Common Conditions of Service) Rules, 1994.

(2) They shall come into force at once.

(3) They shall apply to all the posts in Class I, Class II and Class III services in connection with the affairs of the State of Punjab.

2. Definition.—In these rules, unless the context otherwise requires,--

(a) "appointing 'authority" means an appointing a.1.;1thority specified as such in the Service Rules made under articles .j09 of the Constitution of India in respect of any service of post in connection with the affairs of the State of' Punjab;

(b) "Board"means the Subordinate Services Selection Board Punjab or any other authority constituted to perform its functions;

(d) "direct appointment" means an appointment made otherwise than by promotion or by transfer of a person already in the service of Government of India or of a State Government. .

(e) "Government" means the Government of State of Punjab in the Department of Personnel and Administrative Reforms;

(f) "recognised university or institution" means. -

(i) any university or institution incor-porated by law in any of the State of India; or

(ii) any other university or institution which is declared by the Government to be a recognised university or institution for the purposes of these rules;

(g) "Service" means any Class I service, Class II service or Class III service constituted in connection with the affairs of the State of Punjab;

(h) "Service Rules" means the service rules made under article 309 of the Constitution of India regulating the recruitment and conditions of Service other than the general and common conditions of service of persons appointed to any service or post in connection with the affairs of the State of Punjab.

(i) "War hero" means a defence services personnel, or a paramilitary forces personnel, who is a bona fide resident of Punjab State and is killed, or discharged from the above service on account of disability suffered by him while fighting for defending the border of the country in Kargil sector of the State of Jammu and Kashmir or fighting for the country in any other sector, or similar operation on or after the first day of January, 1999 which may be notified by the State Government: as undertaken for preserving the unity and integrity of the motherland. However, In exceptional cases the cases of

those war heroes can also be covered under this definition who, though, not bona fide residents of Punjab State, but are yet closely connected to the State of Punjab, in such exceptional cases, the express approval of the Department of Personnel will be mandatory.

3. Nationality, domicile and character of persons appointed to the Service.—(1) No person shall be appointed to the Service unless he is,--

(a) a Citizen of India; or

(b) a Citizen of Nepal; or

(d) a Tibetan' refugee who came over to India before the 1st day of, January, 1962 with the intention of' - permanently settling in India; or

(e) a person of India origin who has migrated from Pakistan, Burma, Sri Lanka and East African' Countries of Kenya, Uganda and United Republic of Tanzania (formerly Tanganyika and Zambia, Malawi, Zaire, Ethiopia and Vietnam~ with the intention of permanently settling in India:

Provided that a person belonging to any of the categories (b), (c), (d) and (e) shall be person in whose favour a certificate of eligibility has been given by the Government of Punjab' in the Department of Home Affairs and Justice.

(2) A person in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the Commission of the Board, as the case may be, on his furnishing proof that he has applied for the certificate but he shall not be appointed to the Service unless the necessary certificate is given to him by the Government of Punjab in the Department of Home Affairs and Justice.

(3) No person shall be recruited to the Service by direct appointment, unless he produces,--

(a) a certificate of character from the principle academic officer of the university, college, school or institution last attended, if any, and similar certificates from two responsible persons not -being his relatives, who are well acquainted with him in his private life and are unconnected with his university, college, school or institution; and

(b) An affidavit to' the effect that he was never convicted for any criminal offence involving moral turpitude and that he was never dismissed or removed from service of any State Government or of Government of India or of any Public Sector Undertaking.

4. Disqualifications. -No person;—(a) who has entered into or contracted a marriage with a person having a spouse living; or

(b) who, having a spouse living, has entered into or contracted a marriage with any person, shall be eligible for appointment to the Service:

Provided that the Government, if satisfied that such marriage is permissible under the personnal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this rule.

5. Age.—(1) No person shall be recruited to the Service by direct appointment if he is less than eighteen years or is more than thirty five years of age in the case of non-technical posts and thirty five years in the case of technical posts on the 1st day of January of the year immediately preceding the last date fixed for submission of applications by the Commission or the Board, as the case may be, unless he is within such range of minimum and maximum age limits as may be specifically fixed by the Government from time to time:

Provided that where different lower and upper age limits have been specifically prescribed for posts in the Service Rules, these limits shall be made applicable' for appointment to such posts:

Provided further that the upper age limit may be relaxed upto forty five years. in the case of persons already in the employment of the Punjab 'Government, other State Government, or the Government of India:

Provided further that in the case of candidates belonging to Scheduled Castes and other backward Classes, the upper age limit shall be such, as may be fixed by the Government from time to time.

(2) In the case of ex-servicemen, the upper age limit shall be such as. has been prescribed in the Punjab Recruitment of Ex-servicemen Rules, 1982, as amended from time to time. .

(3) In the case of appointment on compassionate grounds on priority basis, the upper age limit shall be such as may be specifically fixed by, the Government from time to time.

6. Qualifications etc.-Subject to the provisions of these rules, the number and character of posts, methods of recruitment and educational qualifications and experience for appointment to a post or posts in a Service and the departmental examination if any, shall be such as may be specified in the Service Rules made for that Service:

Provided that where appointment of Class-I or Glass-II non-technical post is offered to a war-hero, who has been discharged from defence services or para-military forces on account of disability suffered by him or his widow or dependant member of his family, under the instructions issued in .this behalf by the Government, the educational qualification to be possessed by such person shall be graduation from a recognised university. Such person who is offered Class-I or Class-II or Class-III non-technical post, shall not, however, be required to possess experience of technical or non-technical -post at the time of his initial appointment.

7. Probation. - (1) A person appointed to any post in the Service shall remain on probation for a period of two years, if recruited by direct appointment and one year if appointed otherwise:

Provided that:-

(a) any period, after such appointment, spent on deputation on a corresponding or a higher post shall count towards the period of probation;

(b) in the case of an appointment by transfer, any period of work on an equivalent or higher rank, prior to appointment to the Service, may in the .discretion of the appointing authority, be allowed to count towards the period of probation;

(d) any kind of leave not exceeding six months during or at the end of period of probation, shall be counted towards the period of probation.

(2) If, in the opinion of the appointing authority, the work or conduct of a person during the period of probation is not satisfactory or if he has failed to pass the departmental examination, if any prescribed in Service Rules within a period not exceeding two and a half years from the date of appointment it may,--

(a) if such person is recruited by direct appointment, dispense with his services or revert him to a post on which he held lien prior to his appointment to the Service by direct appointment, and

(b) if such person is appointed otherwise--

(i) revert him to his former post; or (ii)deal with him in such other manner as the terms and conditions of the previous appointment permit.

(3) On the completion of the period of probation of a person, the appointing authority may--

(a) if his work and conduct has, in its opinion been satisfactory--

(i) confirm such person, from the date of his appointment or from the date he completes his period of probation satisfactorily, if he is not already confirmed, or

(ii) declare that he has completed his probation satisfactorily, if he is already confirmed, or

(b) if his work or conduct has not been, in its opinion, satisfactory or if he has failed to pass the Departmental examination, if any, specified in the Service Rules:--

(ii) extend his period of probation and thereafter pass such order as it could have passed on the expiry of the period of probation as specified in sub-rule (1):

Provided that including extension, years the total period of probation' if any, shall not exceed three years.

8. Seniority.—The seniority inter se of persons appointed to posts in each cadre of a Service shall be determined by the length of continuous service on such post in that cadre of the Service:

Provided that. in case of persons recruited by direct appointment who join within the period specified in the order of appointment or within such period as may be extended from time to time by the appointing authority subject to a maximum of four months from the date of order of appointment the order of merit determined by the Commission or the Board, as the case may be, shall not be disturbed:

Provided further 'that in case a person is permitted to join the post after the expiry of the said period of four month in consultation with the commission or the Board, as the case may be? his seniority shall be determined from the date he joins the post:

Provided further that in the case of two or more persons appointed on the; same date, their seniority shall be determined as follows:-

(a) a person appointed by direct appointment shall be senior to a.. person appointed otherwise; .

(b) a person appointed by promotion shall be senior to a person appointed by transfer;

(c) in the case of person of appointed by promotion or transfer, the seniority shall be determined according to the seniority of such persons in the appointments from which they were promoted or transferred; and .

(d) in the case of persons appointed by transfer from different cadres, their seniority shall be determined according to pay, preference Being given to a person who was drawing a higher rate of pay in his previous appointment; and if the rates of pay drawn are also the same, then by their length of service in these appointments and if the length of service is also the same, as older person shall be senior to a younger person.

Note.- Seniority of persons appointed on purely provisional basis or on ad hoc basis shall be determined as and when they are regularly appointed, keeping in view the dates of such regular appointment.

9. Liability of members of Service to transfer. —A member of a service may be transferred to any post whether included in any other service or not, on the same terms and conditions as are specified in rule

3.17 of the Punjab Civil Service Rules, Volume I, Part-I.

10. Liability to serve. —A member of a Service shall be liable to serve at any place, whether within. or out of the State of Punjab, on being ordered so to do by the appointing authority.

11. Leave, pension and other matters.—In respect of pay, leave, pension and all other matters not expressly provided for in these rules, a member of a Service shall be governed by such rules and regulations as may have been or may hereafter be adopted or made by the competent authority.

12. Discipline, penalties and appeals. — (1) In the matter of discipline, punishment and appeals, a member of a Service shall be governed by the Punjab Civil Services {Punishment and Appeal) Rules, 1970 as amended from time to time.

(2) The authority empowered to impose penalties specified in rule 5 of the Punjab Civil Services (Punishment and Appeal) Rules, 1970 and the appellate authority thereunder in respect of the Government employee shall be such as may be specified in the Service Rules.

13. Liability for vaccination and re-vaccina-tion. —Every member of a Service shall get himself vaccinated or re-vaccinated when. Punjab Government so directs by a special or general order.

14. Oath of allegiance.—Every member of a Service unless he has already done so, shall be required to take oath of allegiance to India and to the Constitution of India as by law established.

15. Minimum educational and other Qualifications.—(I) No person shall be appointed by direct appointment to the post of Clerk under the Punjab Government unless he is Matriculate in Second Division or has passed Senior Secondary Part-II examination from a recognised university or institution.

(2) The person so appointed as Clerk in terms of sub-rule (1) shall have to qualify a test In Punjabi typewriting to be conducted by the Board or by the appointing authority at the speed of thirty words per minute within a period of one year from the date of his appointment.

Provided that where appointment ofc1ass-III non-technical post is offered to a War Hero, who has been discharged from defence services or para-military forces on account of disability suffered by him or his widow or dependant member of his family, under the instructions issued in this behalf by the Government, the educational qualifications to be possessed by such person shall be matriculated from a recognised university or institution. Such person will, however, be not required to qualify the test in Punjabi typewriting as specified in sub-rule (2).

16. Minimum educational and other qualifications for appointment to the post of Steno-typist Grade-II or Junior Scale Stenographer Grade-II.—No person shall be appointed by direct appointment to a post of a Steno-typist Grade-II, or a Junior Scale Stenographer Grade-II, under the Punjab Government unless he,--

(a) is Matriculate in Second Division or has passed Senior Secondary Part—II examination from a recognised university or institution; and

(b) qualifies a test in Punjabi Stenography to be held by the Board or by the appointing authority at a speed to be specified by the Government from time to time.

17. Knowledge of Punjabi Language.- No person shall be appointed, to any post in any Service by direct appointment unless he has passed Matriculation examination with Punjabi as one of the compulsory of elective subject or any other equivalent examination in Punjabi Language, which may be specified by the Government from time to time:

Provided further that where educational qualifications for a post in any service are lower then the Matriculation standard, then the person, so appointed shall have to pass an examination of Punjabi Language equivalent to Middle standard:

Provided further that where a war-hero, who has been discharged from defence services of para-military forces on account of, disability suffered by him or his widow or dependant member of his family, is appointed under the instructions issued in this behalf by the Government, the person so appointed will not be required to possess knowledge of Punjabi Language:

18. Debarring for consideration for promotion of a Government employee who refuses to accept promotion.—In the event of refusal to accept promotion by a member of a Service, he shall be debarred by the appointing authority from consideration for promotion for all the consecutive chances which may occur in, future within a period of two years from the date of such refusal to accept promotion:

Provided that in a case where the appointing' authority is satisfied that a member of a service has refused to accept promotion under the circumstances beyond his control, it may exempt such a member for reasons to be recorded therefore in. writing from the operation of this rule.

19. Power to relax.—Where the Government is of the opinion that it is necessary or expedient so to do, it may, by order, for reasons to be recorded. In writing, relax any of the provisions of these rules with respect to any class or category, of person:

Provided that the provisions relating to educational qualifications and experience, if any, shall not be relaxed.

20. Over riding effect.—The provisions of these rules shall have effect notwithstanding anything to the contrary contained in any rules for the time being in force for regulating the recruitment and conditions of service for appointment to public service and posts in connection with the affairs of the state.

21. Interpretation. —If any question arises as to the interpretation of these rules, the Government shall decide the same.

A.S. CHATHA,

Chief Secretary to Government of Punjab.

V. N. OJHA,

Principal Secretary to Government of Punjab, Department of Technical Education and Industrial Training.

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