NOTIFICATION
The Sth April, 202] CATION (POST ING OF TEACHERS IN - DISADVANTAGEOUS AREA) ACT, 2021 (Punjab Act No. 12 of 2021)
AN
ACT
_ toprovide for regulation to ensure availability of Teachers in educationally Disadvantageous Area and to ensure equitable demand based distribution of Teachers and other vocational staff across the State so as to ensure the equitable distribution of human resources in an optimal manner to protect academic interest of students and maximize job satisfaction amongst employees ina fair and transparent manner and for the matters connected therewith or incidental thereto.
BE it enacted by the Legislature of the State of Punjab in the Seventy- second Year of the Republic of India, as follows:-
1. (1) This Act may be called the Punjab Education (Posting of Teachers Short title and commencement.
in Disadvantageous Area) Act, 2021. 7
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette. "ramon
2 In this Act, unless the context ot herwise requires,-
'enn Teacher, a
"7 t not occupied by any cy" means a pos (a) "actual vacan i o
tion,
considered as vacant
,
1
110
(b) (c) (d) (e) (f) (g) (h) (@)
()
(k) \
()
Applicability of 3, the Act.
Review of 4,
Disadvanta-
geous Area.
This Act shall be a ppl
The State Gov
saiiinsve ; . . year and muy incl de of exclude any educational b lock from time to ume
PUNJAB GOVT. GAZ. (EXTRA), APRIL 5, 2021
(CHTR 15, 1943 SAKA)
"Appointing Authority" means the authorit . — r : :
y who 1S com
make appointments in each cadre of Teacher s: petent to
Competent Authority" means the Administrative Secretary of th Department of School Education; _
Department" means the Department of School Education:
'Disadvantageous Area" means all schools situated in the border districts 1.e. Amritsar, Gurdaspur, Ferozepur, Fazilka, Pathankot and Tarn Taran and the educational blocks, where twenty per cent or more posts of Teachers remained during recruitment year,
"Government" means the Government of Punjab in the Department of School Education;
"initial appointment" means an appointment of p erson by way of
direct recruitment to the post of Teacher,
"recruitment year' means a calendar year in which the process of recruitment of Teachers is initiated;
"School" means any Governmen t run Primary including Pre-pim ary
section, Middle, High and Sen ior Secondary School or any tr aining
institution situated in the Sta te;
"State" means the State of Punjab;
"Teacher" means a perso n holding the post of Pre- primary School
Teacher, Elementary Trained Teacher (ETT) , Head Teacher (HT)
.
Centre Head Teacher (CHT), Master or Mist ress of different subjects, Sikhiya Pr ovider oF Education Providers or Educatio n
Volunteers Educ ation Guarantee Scheme (EGS) Vo lunteers,
iv Sducati
y Ss and
Alternative and Innovative E ducation (ATE) Volunteers 2 Special Training Re
source (STR) Volunte ers, Lecturer of vari ous
i > :
Jocational Master
or
subjects and Vo
cational Lecture
r and Vocatio
>
Mistress; and
ies
"transfer" Means & transter of a Teach er made by the a ppointing
rans AUS ¥ p place, authority from
one place t
o another plac
ieable lo all init ial appoinunent s of Teachers.
ad
a
svt shall yeview the Disadvantageous Area every
erent 3
XTRA), APR
al '
IL J; 202 depending upon the availability of vacancy ' Position j pased on computerized d nin
suc api
ata kept by the Department N educational block 5, The State Government shall not fy the list of Disady 41st January of every calendar year. antageous Area by Date of
Notification of
list of
Disadvanta-
; A
6. (1) No request of such appointees for their transfer during the oe 7 : : Prohibitio
course of their probation period shall be entertained except in case of Tdquest f n of widows or physically disabled persons and chronic diseases as defined itt date the Teachers Transfer Policy framed by the Department as
amended uring
probation
from time to time. period.
(2) Such appointees shall become eligible for making application for their transfer against vacant posts only upon completion of the probation period in case there are no posts in the Disadvantageous Area:
Provided that in case, the requisite number of vacancies falling in Disadvantageous Area is less than that of the available candidates for being appointed, then in such eventuality, equal number of candidates to the extent of shortage of vacancies in Disadvantageous Area, shall be
offered appointment
in area other than the Disadvantageous Area based
on their merit position so
as to curtail discomfort of meritorious ca
ndidates.
ing Method of
7. The State Government shall follow the following method for c alculati g ve ! < :
the vacancy, namely :-
vacancies.
(i) _ the total number of pos ts sanctioned in every block s hall be multiplied
by three hundred and
sixty-five days;
number of Teac
hers who remai
nes e
a oe
tual number of d
ays during which
the Teac
actua
and red by dividing the
"the percentage of vacancies shall be Cee yi scenes meer Iculated in clause (ii) during f teaching an OE
block divided by the
total number of te:
tina blo
remained vacal calcul
ated in clause (i).
days availabl
e in a block
as
. otving effect i Ity arises 1n giving © 8. If any difficult published in th <8 os is Act the Power t
o
to the provisions orcs
remove
Official Gazet
te, make s
uCH girriculties
.
e€ al Government may, by order
3
PUNJAB GOVT. GAZ. (EXTRA), APRIL 5, 2021 112
(CHTR 15, 1943 SAKA)
provisions not inconsistent with the provisions of this Act, as it deems to b ;
0
necessary OF expedient for removing the difficulty.
,
S.K. AGGARWAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 2266/4-2021/Pb. Govt. Press,
S.A.S. Nagar
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