PUNJAB GOVT. GAZ. (EXTRA), MARCH 18, 2021
(PHGN 27, 1942 SAKA)
EXTRAORDINARY
Published by Authority
CHANDIGARH, THURSDAY, MARCH 18, 2021
(PHALGUNA 27, 1942 SAKA)
( xxxiii )
LEGISLATIVE SUPPLEMENT
Contents Pages Part - I Acts
The Punjab Appropriation Act, 2021. (Punjab Act No. 2 of 2021)
Part - II Ordinances
Nil
Part - III Delegated Legislation
1. Notification No. G.S.R. 26/Const./Art.309/ Amd.(2)/2021, dated the 18th March, 2021, containing amendment in the Punjab Educational (Teaching Cadre) Group 'C' Service Rules, 2018.
.. 7-10
.. 307
1
2. Notification No. G.S.R. 27/Const./Art.309/ Amd.(2)/2021, dated the 18th March, 2021, containing amendment in the Punjab Educational (Teaching Cadre) Border Area Group 'C' Service Rules, 2018.
Part - IV Correction Slips, Republications and Replacements
Nil ______ xxxiv
.. 309
2
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 18th March, 2021
No.2-Leg./2021.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 17th day of March, 2021, is hereby published for general information:-
THE PUNJAB APPROPRIATION ACT, 2021
(Punjab Act No. 2 of 2021)
AN
ACT
to authorize the payment and appropriation of certain sums from and out of the Consolidated Fund of the State of Punjab, for the services and purposes during the financial year 2020-2021.
BE it enacted by the Legislature of the State of Punjab in the Seventy- second Year of the Republic of India as follows:-
1. This Act may be called the Punjab Appropriation Act, 2021.
2. From and out of the Consolidated Fund of the State of Punjab, there may be paid and applied sums, not exceeding those, specified in column 5 of the Schedule, appended to this Act, amounting, in the aggregate to a sum of 65236773000/- (Rupees Six Thousand Five Hundred Twenty Three Crore Sixty Seven lac and Seventy Three Thousand only) towards defraying several charges, which will come in the course of payment to be made during the financial year, 2020-2021 in respect of the services and purposes, specified in column 2 of the said Schedule.
3. The sums, authorized to be paid and applied from and out of the Consolidated Fund of the State of Punjab by this Act, shall be appropriated for the services and purposes, specified in the said Schedule, in relation to the financial year 2020-2021.
4. Notwithstanding anything contained in any other Act for the time being in force, the provisions of this Act shall prevail.
Short title.
7
Issue of 65236773000/- out of the Consolidated Fund of the State of Punjab for the financial year, 2020-2021.
Appropriation. Overriding effect of the Act.
3
SCHEDULE
Demand Services and Sums not exceeding No. purposes
Grant made by Charged on the Total the Legislative Consolidated Assembly Fund
1 2 3 4 5
Rs. Rs. Rs.
1 Agriculture Revenue 9000 1238000 1247000 Capital 3331000 0 3331000
2 Animal Husbandry, Revenue 4000 0 4000 Dairy Development Capital 46403000 0 46403000 and Fisheries
3 Co-operation Revenue 2000 65000 67000 Capital 1802675000 0 1802675000
5 Education Revenue 4084163000 1000 4084164000 Capital 3000 0 3000
6 Elections Revenue 1000 0 1000 Capital 1000 0 1000
7 Excise and Revenue 358290000 761000 359051000 Taxation Capital 0 0 0
8 Finance Revenue 0 1957209000 1957209000 Capital 0 0 0
9 Food, Civil Revenue 437102000 231000 437333000 Supplies and Capital 0 0 0
Consumer Affairs
10 General Revenue 1000 0 1000 Administration Capital 0 0 0
11 Health and Family Revenue 1712312000 1000 1712313000 Welfare Capital 0 0 0
12 Home Affairs Revenue 13145000 6203000 19348000 Capital 7000 0 7000
8
13 Industries & Revenue 2000 0 2000 Commerce Capital 24800000 0 24800000
14 Information Revenue 42982000 0 42982000 and Public Relations Capital 0 0 0
15 Water Resources Revenue 22475000 0 22475000 Capital 2000 0 2000
16 Labour Revenue 10955000 0 10955000 Capital 0 0 0
17 Local Government Revenue 2759369000 0 2759369000 Capital 2000 0 2000
18 Personnel Revenue 60966000 9546000 70512000 Capital 82200000 0 82200000
19 Planning Revenue 2035000 0 2035000 Capital 1544000 0 1544000
20 Power Revenue 4470568000 0 4470568000 Capital 0 0 0
21 Public Works Revenue 5011597000 0 5011597000 Capital 5000 0 5000
22 Revenue, Revenue 10734963000 0 10734963000 Rehabilitation and Capital 36900000 0 36900000 Disaster Management
23 Rural Development Revenue 23696301000 441000 23696742000 and Panchayats Capital 2000 0 2000
24 Science,Technology Revenue 0 0 0 and Environment Capital 99360000 0 99360000
25 Social Security, Revenue 13000 0 13000 Women & Child Capital 2000 0 2000 Development
27 Technical Revenue 2000 0 2000 Education and Capital 0 0 0 Industrial Training
28 Tourism and Revenue 1000 0 1000 Cultural Affairs Capital 1000 0 1000
29 Transport Revenue 2482921000 0 2482921000 Capital 19998000 0 19998000
9
31 Employment Revenue 189476000 0 189476000 Generation and Capital 0 0 0
Training
32 Forestry and Revenue 21000 0 21000 Wild Life Capital 0 0 0
33 Governance Revenue 4000 0 4000 Reforms Capital 14775000 0 14775000
34 Horticulture Revenue 1000 0 1000 Capital 0 0 0
35 Housing and Revenue 1135047000 0 1135047000 Urban Development Capital 12633000 0 12633000
36 Jails Revenue 1000 0 1000 Capital 0 0 0
37 Law and Justice Revenue 105067000 26460000 131527000 Capital 434000 0 434000
38 Medical Education Revenue 118791000 4000 118795000 and Research Capital 8000 0 8000
39 Printing and Revenue 0 175000 175000 Stationery Capital 0 0 0
40 Sports and Revenue 2000 39701000 39703000 Youth Services Capital 1000 0 1000
41 Water Supply and Revenue 51409000 15000000 66409000 Sanitation Capital 2000 0 2000
42 Social Justice, Revenue 3414143000 0 3414143000 Empowerment Capital 120506000 0 120506000 and Minorities
Total Revenue 60914141000 2057036000 62971177000 Capital 2265595000 1000 2265596000 Grand Total 63179736000 2057037000 65236773000
S.K. AGGARWAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs.
10
2254/3-2020/Pb. Govt. Press, S.A.S. Nagar
6
PART III
GOVERNMENT OF PUNJAB
DEPARTMENT OF SCHOOL EDUCATION
(Education-V Branch)
NOTIFICATION
The 18th March, 2021
No. G.S.R. 26/Const./Art.309/Amd.(2)/2021.-In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rules further to amend the Punjab Educational (Teaching Cadre) Group C Service Rules, 2018, namely: -
RULES
1. (1) These rules may be called the Punjab Educational (Teaching Cadre) Group C Service (Amendment) Rules, 2021.
(2) They shall come into force on and with effect from the date of their publication in the Official Gazette.
2. In the Punjab Educational (Teaching Cadre) Group C Service Rules, 2018 (hereinafter referred to as 'said rules'), in rule 2, in sub-rule (1), for clause (dd), the following clause shall be substituted, namely:-
"(dd) 'Non-Teaching Staff' means the persons holding the post of Clerk, Junior Assistant, Steno-typist, Junior Scale Stenographer, Librarian, Assistant Librarian, Library Restorer and Senior Laboratory Attendant working under the control of the Director, who fulfil the requisite qualifications prescribed for various subjects of Masters and Mistresses by way of promotion as mentioned in Appendix 'B' and in addition to passing the relevant 'Punjab State Teachers Eligibility Test' as per guidelines framed by the National Council of State Education, Government of India.".
3. In the said rules, in Appendix 'B', in Serial No. 1 to 11, under column 6, for the words "experience of working as a teacher", wherever occurring, the words "experience of working as a teacher or non-teaching staff, as the case may be" shall be substituted.
KRISHAN KUMAR,
Secretary to Government of Punjab, Department of School Education. 2254/3-2020/Pb. Govt. Press, S.A.S. Nagar
307
PART III
GOVERNMENT OF PUNJAB
DEPARTMENT OF SCHOOL EDUCATION
(Education-V Branch)
NOTIFICATION
The 18th March, 2021
No.G.S.R. 27/Const./Art.309/Amd.(2)/2021.-In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rules further to amend the Punjab Educational (Teaching Cadre) Border Area Group C Service Rules, 2018, namely: -
RULES
1. (1) These rules may be called the Punjab Educational (Teaching Cadre) Border Area Group C Service (Amendment) Rules, 2021.
(2) They shall come into force on and with effect from the date of their publication in the Official Gazette.
2. In the Punjab Educational (Teaching Cadre) Border Area Group C Service Rules, 2018 (hereinafter referred to as 'said rules'), in rule 2, in sub-rule (1), for clause (dd), the following clause shall be substituted, namely:-
"(dd) 'Non-Teaching Staff' means the persons holding the post of Clerk, Junior Assistant, Steno-typist, Junior Scale Stenographer, Librarian, Assistant Librarian, Library Restorer and Senior Laboratory Attendant working under the control of the Director, who fulfil the requisite qualifications prescribed for various subjects of Masters and Mistresses by way of promotion as mentioned in Appendix 'B' and in addition to passing the relevant 'Punjab State Teachers Eligibility Test' as per guidelines framed by the National Council of State Education, Government of India.".
3. In the said rules, in Appendix 'B' in Serial No. 1 to 11, under column 6, for the words "experience of working as a teacher", wherever occurring, the words "experience of working as a teacher or non-teaching staff, as the case may be" shall be substituted.
KRISHAN KUMAR,
Secretary to Government of Punjab, Department of School Education. 2254/3-2020/Pb. Govt. Press, S.A.S. Nagar
309