Punjab act 026 of 2015 : The Punjab School Teachers' Extension in Service Act, 2015.

Department
  • Department of School Education

PUNJAB GOVT. GAZ. (EXTRA), NOVEMBER 20, 2015

(KRTK 29, 1937 SAKA)

PART I

GOVERNMENT OF PUNJAB

DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB

NOTIFICATION

The 20th November., 2015

No. 31-Leg./2015.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 17th Day of

November, 2015, is hereby published for general information: THE PUNJAB SCHOOL TEACHERS' EXTENSION IN

3.

SERVICE ACT, 2015.

(Punjab Act No. 26 of 2015)

AN

ACT

to prevent disruption of studies of students in the schools on account of retirement of teachers on attaining the age of superannuation in the midst of an academic session.

145

BE it, enacted by the Legislature of the State of Punjab in the Sixty-sixth Year of the Republic of India, as follows:

1. (1) This Act may be called the Punjab School Teachers' Extension in Short title and

Service Act, 2015.

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

2. In this Act, unless the context otherwise requires, "teacher" means a Definitions.

regular teacher, who serves in a school, located in the State of Punjab.

Notwithstanding anything contained in any law or service rules applicable Extension in to the teachers, all such teachers, who would otherwise have retired from Service of service on completion of age of superannuation on any day falling between eachers after

attaining the age the lst day of August of a year and the last day of the month of February of the succeeding year, except in case of their otherwise voluntary option, shall superannuation.

Moreh with the condition that there shall neither be any increment nor any

promotion during the period of the said extention specific to these teachers only.

H.P.S. MAHAL, Secretary to Government of Punjab,

Department of Legal and Legislative Affairs.

892/11-2015/Pb. Govt. Press, S.A.S. Nagar

commencement.

of

continue in service, and they shall be deemed to be on extension in their service

after the date of superannuation up to the 3 Ist day of the following month of

hb

PUNJAB GOVT. GAZ. (EXTRA), NOVEMBER 20,2015 145

(KRTK 29, 1937 SAKA)

PART I GOVERNMENT OF PUNJAB

DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB

NOTIFICATION

The 20th November, 2015

No. 31-Leg./2015.-The following Act of the Legislature of the State of

Punjab received the assent of the Governor of Punjab on the 17th Day of

November, 2015, is hereby published for general information:-

THE PUNJAB SCHOOL TEACHERS' EXTENSION IN

SERVICE ACT, 2015.

(Punjab Act No. 26 of 2015)

AN

ACT

to prevent disruption of studies of students in the schools on account of

retirement of teachers on attaining the age of superannuation in the midst

of an academic session.

BE it, enacted by the Legislature of the State of Punjab in the Sixty-sixth

Year of the Republic of India, as follows:-

1. (1) This Act may be called the Punjab School Teachers’ Extension in Short title and

Service Act, 2015. commencement.

(2) It shall come into force on and with effect from the date of its

publication in the Official Gazette.

2. In this Act, unless the context otherwise requires, "teacher" means a Definitions.

regular teacher, who serves in a school, located in the State of Punjab.

3. Notwithstanding anything contained in any law or service rules applicable Extension in

to the teachers, all such teachers, who would otherwise have retired from Service of

service on completion of age of superannuation on any day falling between ‘c2chers after the 1st day of August of a year and the last day of the month of F ebruary of amine the age

the succeeding year, except in case of their otherwise voluntary option, shall superannuation. continue in service, and they shall be deemed to be on extension in their service after the date of superannuation up to the 31st day of the following month of

March with the condition that there shall neither be any increment nor any

promotion during the period of the said extention specific to these teachers

only. H.P.S. MAHAL,

Secretary to Government of Punjab, Department of Legal and Legislative Affairs.

892/11-2015/Pb. Govt. Press, S.A.S. Nagar