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GOVERNMENT OF PUNJAB DEPARTMENT OF FINANCE (THE PUNJAB CIVIL SERVICES RULES)
GOVERNMENT OF PUNJAB DEPARTMENT OF FINANCE
THE PUNJAB CIVIL SERVICES RULES
Volume I
Rules relating to Pay and Allowances, Leave, Passage and other General Conditions of Services
PART I – MAIN RULES
(Revised Edition)
(Corrected up to 31-3-84)
1984
PREFACE TO THE FIRST EDITION
The Punjab Civil Services Rules, issued in exercise of the powers conferred by the proviso to article 309 of the Constitution of India, are contained in three volumes:
(1) Volume I contains rules relating to pay and allowances, leave, passages and other general conditions of service.
(2) Volume II contains rules relating to pensions and provident fund.
(3) Volume III contains rules relating to travelling allowances.
Volume I has been further divided into two parts-Part I, covering the main rules, and Part II, the appendices and forms.
2. These rules will apply in respect of Government employees belonging to the categories mentioned at rule 1.2, from the date of issue of this publication.
3. In so far as the Government employees, whose conditions of service are regulated by the rules issued by the late Secretary of State under Government of India Act, 1935 are concerned, the Fundamental Rules, as amended by the President of India, from time to time, will continue to apply. These rules are contained in the Punjab Government Compilation of the Fundamental Rules and the Subsidiary Rules. These rules also do not apply to members of the I.A.S. and I.P.S. serving under the Punjab Government. They will be governed by the rules issued by the President of India in this behalf.
4. The rules in this Volume are based mainly on the existing rules and orders contained in Civil Services Rules (Punjab), Volume I, Part I-Main Rules (First Edition) –1941, modified in the background of the changes resulting from the partition of the Punjab and Constitutional requirements. To avoid over-lapping, Chapters XV and XVI of the Edition referred to above, containing the “Assent” and “Delegation Orders” issued under the various rules, have been brought together in Chapter XV. The Punishment and Appeal Rules, previously contained in Section III of Chapter XIV, are not in the form of an appendix in Part II to this volume.
5. Correction slips and amendments issued to the various rules upto 31st March 1953 have been included. Amendments notified subsequently may be taken as modifying the corresponding rules in this Volume. They will be re-issued in due course, as correction slips to this Volume.
6. The opportunity has also been taken to include important orders relating to interpretation of rules, in the form of “Notes’ or “Illustrations” below the relevant rule.
7. The forms, which have been adopted in the rules in this volume, have been given a separate new “Pb.C.S.R.” (abbreviation for Punjab Civil Services Rules) Series. These will be found in Part II of this Volume.
8. All Government employees who notice any errors or omissions in these rules, are requested to bring them to the notice of their Heads of Departments, who will please submit their proposal to the Finance Department, through the Administrative Department concerned.
E.N. MANGAT RAI,
Secretary to Government, Punjab,
Finance Department
PREFACE TO THE FIRST EDITION (REPRINT)
This edition bring the compilation up-to-date. It incorporates all the correction slips No.1 to 144 issued to the First Edition and is printed to meet further demand for copies of these Rules.
2. An attempt has been made to indicate briefly in foot notes the date of effect of changes in the rules.
3. It is requested that any errors or omissions found in this Volume may kindly be brought to the notice of Heads of Departments, who will please submit their proposals to the Finance Department through their Administrative Department concerned.
J.S.BASUR,
Secretary to Government, Punjab
Finance Department.
PREFACE TO THE FIRST EDITION (SECOND REPRINT)
Article 309 of the Constitution of India provides that subject to the provisions of the Constitution, Acts of appropriate Legislature may regulate the recruitment, and conditions of service of persons appointed to public services and posts in connection with the affairs of the State and, until a provision in that behalf is made by or under an “Act” of the appropriate Legislature, such rules may be framed by the Governor of the State. The desirability of framing the “Act” was examined, in consultation with the Government of India. They stated that since the promulgation of the Constitution, various sets of rules have been or are being framed and revised under the provisio to Article 309 and brought into conformith with the Constitution and altered conditions; and as the said proviso empowers the President and the Governor to make rules in the case of services and posts in connection with the affairs of the Union and of the State respectively, it was not considered necessary to enact the Act, referred to above.
2. In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of the Punjab issued the rules as contained in the First Edition and reprint thereof. Since the issue of the First Edition (reprint)m there have been several changes in the Leave Rules any Pay Fixation Rules, and enhanced powers have been delegated to the various authorities during 1962. The present edition incorporates correction slips Nos.1 to 222, amendments Nos. 1 to 30 of 1962 and 1 to 26 of 1963 to the First Edition (reprint), and thus brings the compilation up-to-date.
3. From Ist November 1956, the erstwhile State of Pepsu and Punjab have been integrated into the new State called Punjab. Under proviso to Section 115 (7) of the States Re-organisation Act, 1956, no rule can be amended or made, which would adversely affect the conditions of service of the employees of the erstwhile States of Punjab and Pepsu, except with the specific approval of the Government of India. Accordingly, in regard to the rules regarding “Fixation of Pay” and “Leave”, as contained in Punjab C.S.R. Volume I, the employees of erstwhile Pepsu were given the option either to continue to be governed by the corresponding rules in the Pepsu Service Regulation Volume I, or to come on to the corresponding rules in Punjab Civil Services Rules, Volume 1, vide Punjab Government letters Nos. 4080-FRII-58/9205, dated 10th June, 1958 and 126-FRII-59/1106, dated the 6th February, 1959. Those who opted for the “Pay Fixation” and “Leave” Rules contained in Pepsu Service Regulations Volume I continued to be governed by those rules, while those who did not exercise their option for those rules are governed by the corresponding rules in Punjab Civil Services Rules, Volume 1. Other rules in the Punjab Civil Services Rules Volume I, are applicable equally to all.
4. In respect of Government employees, whose conditions of service were regulated by the rules issued by the late Secretary of State under Section 247(1), 250(1) and (2) of the Government of India Act, 1935, the Fundamental Rules, as amended by the President of India from time to time, will continue to apply as already stated in para 3 of the preface to the First-Edition. These rules are contained in the Punjab Government Compilation of the Fundamental Rules and the “Subsidiary Rules”, as mentioned in paragraph 5 below. The members of the I.A.S. and I.P.S. serving under the Punjab Government are governed by the rules issued by the President of India under the All-India Services Act, 1951, and in respect of matters not covered thereby the rules deemed to have been issued under the said Act, viz., Fundamental Rules, and the “Subsidiary Rules”.
5. Prior to 1st April, 1941 the Punjab Government had published their “Subsidiary Rules” under the Fundamental Rules in a separate volume. From 1stApril, 1941, however, the Punjab Government issued their own rules known as Civil Services Rules (Punjab) Volume I, under provisio to Section 241 (2) (b) of the Government of India Act, 1935, and incorporated therein the Subsidiary Rules also. Since then, Subsidiary Rules are not being maintained separately. These Subsidiary Rules, so far as the Traveling Allowance Rules are concerned, are contained in Punjab Civil Services Rules, Volume III. Other Subsidiary Rules issued by the Punjab Government are contained in the following rules in Punjab Civil Services Rules, Volume I :-
Schedule to Chapter II.
Rules 3.1 to 3.5
Note below rule 4.17.
Rules 5.1 to 5.9, 5.13 to 5.52, 5.55 to 5.60.
Rules 7.5, 7.6
Rules 8.4 to 8.12, 8.15 to 8.20, 8.34 to 8.40, 8.44 to 8.46, 8.50, 8.51, 8.86, 8.87, 8.94, 8.95 and Annexure 1 to Section I of Chapter VIII.
Rules 9.2 to 9.14, 9.16, 9.17,
Rule 12.1
Appendix 9.
6. Officers who notice any real error or omission in this edition are requested to bring them to the notice of the Heads of their Departments, who will forward suitable proposals to the Finance Department through the Administrative Department concerned.
SAPURAN SINGH,
Secretary to Government, Punjab,
Finance Department
PREFACE
This is an up-to date compilation of the Punjab C.S.R. Volume I. All the corrections and amendments made to the various rules up to 1st August 1976 have been incorporated in it and the old leave rules which have become obsolete have been omitted. The policy instructions issued during the last fifteen years regarding the terms of deputation on foreign service etc. have been codified and included in Chapter X. Changes, where required, due to Re-organisation of Punjab, upon the re-designation of post, revision of the pay scales and replacement of old major Heads of Accounts with the adoption of new budgetary procedure have been suitably incorporated.
2. Suggestions for making this edition more useful, for correction of errors and supplying of omissions, if any, may be sent to the Finance Department.
S.P. BAGLA,
Commissioner for Finance &
Secretary to Government, Punjab,
Finance Department.
PREFACE
This edition of the Punjab Civil Services Rules, Volume I, Part I incorporates all amendments made up to the 31st March, 1984.
2. Suggestions for making corrections and improvements may kindly be forwarded to the Department of Finance.
DATED CHANDIGARH
THE 15TH MAY, 1984
G. BALA KRISHNAN,
SECRETARY TO THE GOVERNMENT OF
PUNJAB, DEPARTMENT OF FINANCE.
CONTENTS
|
Subject |
Rules |
|
CHAPTER – I Extent of Application |
1.1 |
|
CHAPTER – II Definitions |
2.1 |
|
CHAPTER – III General conditions of Service –Conditions regarding health and age |
|
|
(i) Medical certificate of Fitness on First Entry into Government service |
3.1 |
|
(ii) Age of entry into Government Service |
3.6 |
|
(iii) Vaccination and re-vaccination |
3.9 |
|
Whole time of a Government employee at the disposal of Government |
3.10 |
|
Substantive appointment and lien |
3.11 |
|
Subscription of Provident Funds |
3.18 |
|
Date of reckoning pay and allowances |
3.19 |
|
Charge of Office |
3.22 |
|
Continuous absence from duty |
3.25 |
|
Retirement |
3.26 |
|
CHAPTER – IV Pay |
|
|
General |
4.1 |
|
Fixation of initial pay |
4.4 |
|
Increments |
4.7 |
|
Transfer from a higher to lower grade or from a higher stage to a lower stage |
4.11 |
|
Pay of officiating Government Employees |
4.13 |
|
Personal Pay |
4.18 |
|
Pay of temporary posts |
4.20 |
|
Combination of appointments |
4.22 |
|
CHAPTER V Additions to pay |
|
|
I – Compensatory Allowances |
|
|
General |
5.1 |
|
Compensatory allowances, other than a house rent allowance or motor-car or motor-cycle allowance |
5.3 |
|
Motor-car or motor-cycle allowance |
5.4 |
|
House-rent allowance |
5.5 |
|
Conveyance allowance |
5.6 |
|
Other compensatory allowance |
5.8 |
|
Compensatory allowance during joining time |
5.9 |
|
II – Rent of Government residences |
|
|
General |
5.13 |
|
Capital cost of buildings and assessment of rents |
|
|
(i) Capital cost of a Residence |
5.15 |
|
(ii) Standard rent |
5.23 |
|
Conditions of tenancy and rent payable by Government employees |
5.29 |
|
Rent-free accommodation and waiving or reducing the amount of rent |
5.35 |
|
Rent for Special Services |
5.44 |
|
Classification of residences |
5.45 |
|
General rules and instruction regarding allotment of residence |
5.46 |
|
III – Compensations |
5.53 |
|
IV – Honoraria and Fees |
|
|
Honoraria |
5.55 |
|
Fees |
5.57 |
|
CHAPTER - VI Deputation out of India |
6.1 |
|
CHAPTER – VII Dismissal, removal and Suspension |
|
|
Cessation of pay and allowances on removal or dismissal |
7.1 |
|
Allowances during period of suspension |
7.2 |
|
Allowance on reinstatement |
7.3, 7.3-A and 7.3-B. |
|
Leave to a Government employee under Suspension |
7.4 |
|
Forfeiture of service on resignation |
7.5 |
|
CHAPTER - VIII Leave |
|
|
Section I – General conditions and extent of application |
|
|
I - Service counting for leave |
8.1 |
|
II - Application for and grant of leave |
|
|
(1) General |
8.3 |
|
(2) Application for leave - |
|
|
(a) To whom to be submitted |
8.4 |
|
(b) Procedure in case of leave on medical certificate |
|
|
Instructions for Medical Officers |
8.6 |
|
Medical Certificate for gazetted Government employees |
8.8 |
|
Medical certificate for no-gazetted Government employees |
8.13 |
|
(3) Grant of leave |
|
|
(a) General |
8.15 |
|
(b) Leave beyond the date of retirement |
8.21 |
|
(4) Authorities competent to grant leave |
8.23 |
|
III – Commencement and expiry of leave and combination of holidays with leave |
|
|
(1) Commencement and expiry of leave |
8.25 |
|
(2) Combination of holidays with leave |
8.26 |
|
IV – Departure of leave |
8.34 |
|
V – Acceptance of employment during leave |
8.41 |
|
VI – Recall from leave |
8.42 |
|
VII – Return from leave |
|
|
(1) Before expiry of leave |
8.43 |
|
(2) Return from leave on medical certificate |
8.44 |
|
(3) Report of return from leave |
8.45 |
|
VIII – Overstayal of leave |
8.47 |
|
IX – Leave salary |
|
|
(1) General |
8.48 |
|
(2) Payment of leave salary |
8.49 |
|
X - Leave Accounts |
8.50 |
|
XI – Extent and application |
|
|
(1) Difference sets of Leave Rules and the categories of Government employees subject thereto. |
8.52 |
|
(2) Periods of off-duty which are not treated as Regular Leave |
|
|
(a) Vacation |
8.59 |
|
(b) Causal and quarantine leave |
8.60 |
|
Section-III Revised Leave Rules applicable to Government employees belonging to category (2) mentioned in rule 8.52 |
|
|
Definitions |
8.113 |
|
General Rules and Conditions |
8.114 |
|
Part-A – Leave to Government employees in Permanent employ |
|
|
General Provisions - |
|
|
(i) Earned Leave |
8.116 |
|
(ii) Half Pay Leave, Commuted leave and leave not due |
8.119 |
|
(iii) Extraordinary Leave |
8.121 |
|
Leave Salary |
8.122 |
|
Additional kind of leave in special circumstances |
|
|
(i) Special Disability Leave |
8.124 |
|
(ii) Study Leave |
8.126 |
|
(iii) Maternity Leave and Hospital Leave |
8.127 |
|
Leave to Government employees on Deputation out of India |
8.130 |
|
Part-B Leave to probationers and apprentices |
|
|
Leave to Probationers |
8.131 |
|
Leave to Apprentices |
8.132 |
|
Part-C Leave earned by temporary and officiating service, service which is not continuous and part-time service or service remunerated wholly or Partially by the payment of honoraria or daily wages |
|
|
Leave to Government employees not in Permanent employ |
|
|
(i) Earned leave, half pay leave, commuted leave and leave not due |
8.133 |
|
(ii) Extraordinary leave |
8.137 |
|
(iii) Maternity Leave |
8.137-A |
|
(iv) Special Disability Leave |
8.137-C |
|
(v) Hospital leave |
8.138 |
|
(vi) Terminal leave |
8.138-A |
|
(vii) Leave beyond the date of retirement |
8.139 |
|
(viii) Leave salary |
8.140 |
|
Leave admissible to part-time Government employees and Government employees whose service is not continuous |
|
|
Law Officer |
|
|
(i) Assistant Legal Remembrances |
8.141 |
|
(ii) District Attorney and Government Pleaders |
8.142 |
|
(iii) Editor and Reports of the Indian Law Reports |
8.143 |
|
Departmental Sub-Registrar |
8.144 |
|
Leave admissible to Government employees remunerated wholly or Partially by the payment of honoraria or daily wages |
8.145 |
|
Leave rules applicable the permanent salaried industrial employees in the Punjab Government Presses, class III and class IV |
8.148 |
|
Leave rules applicable to officiating/ temporary industrial Employees of Punjab Government Press, class III and class IV |
8.149 |
|
CHAPTER –IX Joining time |
|
|
Conditions under which admissible |
9.1 |
|
Calculation of joining time |
9.5 |
|
Pay during joining time |
9.15 |
|
Overstayal and extension of Joining time |
9.18 |
|
Joining time to persons not in Government service on joining the Government service and on reversion from it. |
9.20 |
|
CHAPTER –X Foreign Service |
|
|
General conditions |
10.2 |
|
Pay and joining time |
10.4 |
|
Contribution for leave salary, pension, etc. |
10.8 |
|
Leave while on Foreign Service |
10.13 |
|
Reversion on Foreign Service |
10.18 |
|
Additions to regular Establishment |
10.20 |
|
Grant conditions of deputation and deputation allowance |
10.21 |
|
Pay on deputation to Universities, Corporations, Local Bodies and other Corporate Bodies |
10.22 |
|
CHAPTER-XI Service under Local Funds |
11.1 |
|
CHAPTER-XII Record of Service |
|
|
Service Rolls/ Service Books of Government employees |
12.1-12.5 |
|
CHAPTER-XIII Passages
|
13.1 |
|
CHAPTER - XIV Classification of Services (including method of recruitment and appointment thereto and number and character of posts), Conduct and Discipline |
|
|
Section I - Classification of Services |
|
|
(a) (a) General |
14.1 |
|
(b) (b) Provincial Services I and II, and Specialist-Services |
14.5 |
|
(c) (c) Other Services |
14.7 |
|
Section II :- Conduct and Discipline |
14.8 |
|
Section III :- Punishment and Appeals |
14.9 |
|
CHAPTER- XV Authorities which exercise the powers of competent authority under the various rules |
15.1 |
THE PUNJAB CIVIL SERVICES RULES
VOLUME I
PART I
CHAPTER I. – Extent of Application
1.1 These rules, which have been issued by the Governor of Punjab, under proviso to Article 309 of the Constitution of India (see Appendix 1), may be called the Punjab Civil Services Rules. They shall come into force from the 1st April, 1953.
1.2 (1) Except as otherwise provided in rule 1.4 infra or in any other rule or rules these rules shall apply to all Government employees belonging to the categories mentioned below, who are under the administrative control of Punjab Government and whose pay is debitable to the consolidated Fund of the State of Punjab:
(1) Member of State Services, Class I and II;
(2) Member of State Services, Class III;
(3) Member of Provincial Services, Class IV,
(4) Holders of Special Posts; and
(5) Any other Government employee or class of Government employees to whom the competent authority may, by general or special order, make them applicable.
Note 1. - Unless stated to the contrary in any rule or rules or the contrary in any rule or rules or the contrary is apparent from the context, the term “Government employee” includes also a temporary or an officiating Government employee.
Note 2. - The Speaker of the Legislative Assembly has agreed under Article 187 (3) of the Constitution that until a law is made by the Legislature of the State under Article 187 (3) of the Constitution or rules are framed by the Governor in consultation with the Speaker of the Legislative Assembly under clause (3) of Article 187 of Constitution of India, these rules and amendments thereto, if any (after prior consent of the Speaker), shall apply to the Secretariat staff of the Punjab Legislative Assembly.
Note 3. - The Chief Justice of the Punjab High Court has agreed to the application of these rules as amended from time to time in case of officers and employees of the Punjab High Court.
Note 4. - The Chairman, Punjab Public Service Commission has agreed to the application of these rules as amended from time to time, in the case of officers and employees of the Punjab Public Service Commission.
(2) Government employees to whom these rules apply shall continue to be governed by these rules while on temporary transfer to another state Government or Central Government or while on foreign service within India, unless it be otherwise provided in these rules. In the case of Government employees on foreign service outside India (including service with United Nations Agencies within or outside India) or on temporary transfer to the Armed forces of the Union, these rules shall apply only to the extent provided in the terms and conditions of foreign service or temporary transfer, as the case may be.
1.3 When in the opinion of the competent authority, special provisions inconsistent with these rules are required with reference to any particular post or any conditions of service, that authority may, not withstanding anything otherwise contained in these rules, and subject to the provisions of clause (2) of Article 310 of the Constitution of India (see Appendix 1), provide agreement with the person appointed to such post for any matters in respect of which in the opinion of that authority special provisions are required to be made : Provided that in every agreement so made it shall be provided that in respect of any matter for which no provision has been made in the agreement, provisions of these rules shall apply.
1.4 These rules shall not apply to –
(i) any Government employee between whom and the Government, a specific contract or agreement subsists in respect of any matter dealt with herein to the extent upto which specific provision is made in the contract or agreement (see rule 1.3 above);
(ii) any person for whose appointment and conditions of service special provision is made by or under any law for the time being in force; and
(iii) any Government employee or class of Government employees to whom the competent authority may, be general or special order, direct that they shall not apply in whole or in part. One of such classes of Government employees is that employed only occasionally or which is subject to discharge at one month’s notice or less. A list of such Government employees is given in Appendix 2.
Note: Different types of Model forms of agreement for use in the case of Government employees engaged on contract are given in Form Pb.C.S.R. No.1.
1.5 If any doubt arises as to whether these rules apply to any person or not, the decision shall lie with the competent authority.
1.6 Nothing in these rules shall operate to deprive any person of any right or, privilege to which he is entitled by or under any law or by the terms of his agreement.
1.7 Unless otherwise provided in any rules or rules, a Government employee’s claim to pay and allowances shall be regulated by the rules in force at the time in respect of which the pay and allowances are earned, to traveling allowance by the rules in force at the time the journeys in respect of which they are made are undertaken, to leave by the rules applicable to him at the time the leave is applied for and granted; and to pension by the rules in force applicable to him at the time when the Government employee retires or is discharged from the service of Government. See also rule 1.1 (b) of Volume 11 of these rules.
1.8 The power of interpreting, changing and relaxing these rules is vested in the Department of Finance.
Note 1. - Communications regarding the interpretation and alteration of these rules should be addressed to the Department of Finance through the Administrative Department concerned.
Note 2. - Where the Department of Finance is satisfied that the operation of any of these rules regulating the conditions of service of State Government employees or any class of such Government employees, causes undue hardship in any particular case, it may by order dispense with or relax the requirements of that rule to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner.
The expression ‘State Government employees’ means all persons whose conditions of service may be regulated by rules made by the Governor of Punjab under the proviso to Article 309 of the Constitution.
Volume I
Rules relating to Pay and Allowance, Leave
Passages and other General Conditions of Service
PART II -- Appendices and Forms
(Third Edition)
(Incorporating notifications/amendments and correction slips issued up to 31-3-1984
CHANDIGARH
CONTENTS
Appendices, Forms
|
No. of Appendix |
Rule in which referred |
Subject |
|
1 |
1.1, 1.2 (b) (1), (2), (3) and 1.3 |
Extracts from the various articles of the Constitution of India. |
|
2. |
1.4 (iii) |
List of Government employees employed occasionally or who are liable to discharge at one month. |
|
3. |
|
Omitted. |
|
4. |
|
Omitted. |
|
5. |
|
Omitted. |
|
6. |
|
Omitted. |
|
7. |
Note 4 to Rule 5.35 |
List of Government employees granted rent free quarters. |
|
8. |
Note 5 to Rule 5.57 |
Rules regulating the acceptance of fees by Government medical officers from private persons or bodies or public bodies for services other than professional attendance. |
|
8-A |
Note 6 to Rule 5.57 |
Rules for payment of fees to expert witnesses summoned in criminal courts |
|
9. |
Note 1 to Rule 5.64 |
General instructions for regulating the patenting of inventions made by Government employees whose duties involve the carrying out of scientific or technical research |
|
10 |
Sub-rule (i) to Rules 6.2, 13.3(1) (a) (3) and 13.3 (i) (b) (4) |
Rules governing the grant of traveling and other allowances to Government employees of State Services, and Government employees holding special posts, under the Punjab Government, when on duty in Europe, including the Near East or America |
|
11. |
(Referred to in note to Rule 8.3 note to Rule 8.48(a), (2), Rule 8.50, note to Rule 12.1, 12.2) |
Instructions issued the Comptroller and Auditor-General of India in order to secure efficiency and uniformity of audit in relation to leave procedure |
|
12. |
8.23 |
Authorities empowered to grant leave other than leave on medical certificates under rule 8.18, leave after the date of compulsory retirement, special disability leave and study leave subject to the conditions prescribed in Rule 8.23 of Volume I, Part I |
|
13. |
Referred to in note to Rule 8.44 (a) and Rule 8.43 (b) |
Leave procedure in the case, of a Government employee on leave out of India |
|
14 |
|
Omitted |
|
15. |
|
Omitted |
|
16. |
Note to Rule 8.57 |
Model terms for the grant of leave to Government employees engaged on contract |
|
17. |
8.61 |
Rules for the grant of casual and quarantine leave |
|
18. |
Note to paragraph 2 of Annexure I to Section I of Chapter VIII |
List of Government employees serving in Vacation Departments |
|
19. |
|
Omitted. |
|
20. |
Note to Rule 8.126 |
Rules relating to the grant of additional leave to Government employees for the study of scientific, technical or similar problems, or for undertaking special courses of instruction |
|
20A |
Note 7 below rule 6.2 |
Terms to be granted to Government employees sent on training abroad under the various training schemes |
|
21 |
13.4 |
Rules governing the grant of free passage to Government employees engaged on contract. |
|
22. |
Foot-note below Rule 3.26 of Punjab C. S. R. Volume I, and 5.32 of Punjab C.S.R. Volume II Note to Rule |
The Punjab Civil Services (Premature Retirement) Rules, 1975 |
THE PUNJAB CIVIL SERVICES RULES
Volume I
PART II
APPENDIX I
[Referred to in rules 1.1, 1.2 (b) (1), (2) and (3) and 1.3]
Extracts from the various articles of the Constitution of India
* * * * *
* * * * *
* * * * *
16. Equality of opportunity in matters of public employment: (1)-There shall be equality of opportunity for all citizens in matters relating to employment or appointment to any office under the State.
(2) No citizen shall, on grounds only of religion, race, caste, sex, descent, place of birth, residence or any of them be ineligible for, or discriminated against, in respect of, any employment or office under the State.
(3) Nothing in this article shall prevent Parliament from making any law prescribing, in regard to a class or classes of employment or appointment to an office under the Government of, or any local or other authority within a State or Union Territory, any requirement as to residence within that State or Union Territory prior to such employment or appointment.
(4) Nothing in this article shall prevent the State from making any provision for the reservation of appointments or posts in favour of any backward class of citizens which, in the opinion of the State is not adequately represented in the Services under the State.
(5) Nothing in this article shall affect the operation of any law which provides that the incumbent of an office in connection with the affairs of any religious or denominational institution or any member of the governing body thereof shall be a person professing a particular religion or belonging to a particular denomination.
* * * * *
187. Secretariat of State Legislature: (1) - The House or each House of the Legislature of a State shall have a separate secretarial staff:
Provided that nothing in this clause shall, in the case of Legislature of a State having a Legislative Council, be construed as preventing the creation of posts common to both Houses of such Legislature.
(2) The Legislature of a State may by law, regulate the recruitment, and the conditions of service of persons appointed, to the secretarial staff of the House or Houses of the Legislature of the State.
(3) Until provision is made by the Legislature of the State under clause (2), the Governor may, after consultation with the Speaker of the Legislative Assembly or the Chairman of the Legislative Council, as the case may be, make rules regulating the recruitment, and the conditions of service of persons appointed to the secretarial staff of the Assembly or the Council, and any rules so made shall have effect subject to the provisions of any law made under the said clause.
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229. Officers and Servants and the expenses of High Courts:- (1)- Appointment of officers and servants of a High Court shall be made by the Chief Justice of the Court or such other Judge or officer of the Court as he may direct :
Provided that the Governor of the State may by rule require that in such cases as may be specified in the rule no person not already attached to the Court shall be appointed to any office connected with the Court save after consultation with the State Public Service Commission.
(2) Subject to the provisions of any law made by the Legislature of the State, the conditions of service of officers and servants of a High Court shall be such as may be prescribed by rules made by the Chief Justice to make rules for the purposes :
Provided that the rules made under this clause shall, so far as they relate to salaries, allowance, leave or pensions, require the approval of the Governor of the State.
(3) The administrative expenses of a High Court, including all salaries, allowances and pensions payable to or in respect of the officers and servants of the Court, shall be charged upon the Consolidated Fund of the State, and any fees or other moneys taken by the Court shall form part of that Fund.
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309. Recruitment and conditions of service of persons serving the Union or a State: - Subject to the provisions of this Constitution, Acts of the appropriate Legislature may regulate the recruitment and conditions of service of persons appointed, to public service and posts in connection with the affairs of the Union or of any State :
Provided that it shall be competent for the President or such person as he may direct in the case of services and posts in connection with the affairs of the Union, and for the Governor of a State or such person as he may direct in the case of services and posts in connection with the affairs of the State, to make rules regulating the recruitment, and the conditions of service of persons appointed, to such services and posts until provision in that behalf is made by or under an Act of the appropriate Legislature under this article, and any rules so made shall have effect subject to the provision of any such Act.
310. Tenure of office of persons serving the Union or a State. - (I) - Except as expressly provided by this Constitution, every person who is a member of a defense service or of a civil service of the Union or of an All-India service or holds any posts connected with defense or any civil post under the Union holds off during the pleasure of the President and every person who is a member of a civil service of a State or holds any civil post under a State holds office during the pleasure of the Governor of the State.
(2) Notwithstanding that a person holding a civil post under the Union or a State holds office during the pleasure of the President, or as the case may be, of the Governor of the State, any contract under which a person, not being a member of a defense service or of an All-India service or of a civil service of the Union or a State, is appointed under this Constitution to hold such a post may, if the President or the Governor, as the case may be, deems it necessary in order to secure the services of a person having special qualifications, provide for the payment to him of compensation, if before the expiration of an agreed period that post is abolished or he is, for reasons not connected with any misconduct on his part, required to vacate that post.
311. Dismissal, removal, reduction in rank of persons employed in civil capacities under the Union or a State - (I) - No person who is a member of a civil service of the Union or an All-India service or a civil service of a State or holds a civil post under the Union or a State shall be dismissed or removed by an authority subordinate to that by which he was appointed.
(2) No such person as aforesaid shall be dismissed or removed or reduced in rank except after an inquiry in which he has been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges and where it is proposed, after such inquiry, to impose on him any such penalty, until he has been given a reasonable opportunity of making representations on the penalty proposed, but only on the basis of the evidence adduced during such inquiry:
Provided that this clause shall not apply—
(a) where a person is dismissed or removed or reduced in rank on the ground of conduct which has led to his conviction on a criminal charge ; or
(b) where the authority empowered to dismiss or remove a person or to reduce him in rank is satisfied that for some reason to be recorded by that authority in writing it is not reasonably practicable to hold such inquiry; or
(c) where the president or Governor, as the case may be, is satisfied that in the interest of the security of the State it is not expedient to hold such inquiry.
(3) If in respect of any such person as aforesaid a question arises whether it is reasonably practicable to hold such inquiry as is referred to in clause (2), the decision thereon of the authority empowered to dismiss or remove such person or to reduce in rank, shall be final.
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318. Power to make regulations as to conditions of service of members and staff of the Commission - In the case of the Union Commission or a Joint Commission, the President and, in the case of a State Commission, the Governor of the State may by regulations -
(a) determine the number of members of the Commission and their conditions of service; and
(b) make provision with respect to the number of members of the staff of the Commission and their conditions of service:
Provided that the conditions of service of a member of a Public Service Commission shall not be varied to his disadvantage after his appointment.
APPENDIX 2
[Referred to in Rule 1.4 (iii)]
List of Government employees employed occasionally or who are liable to
Discharge at one month’s notice or less.
PUBLIC RELATION DIRECORATE
1. Chaukidars 2. Sweepers
3. Bhishties
PUNJAB LEGISLATIVE ASSEMBLY
1. Bearers 4. Bhishties
2. Mails 5. Sweepers
3. Chaukidars 6. Coolies
7. Farash.
SUBORDINATE COURTS
1. Chaukidars 5. Mails
2. Kahars 6. Bullockman
3. Bhishities 7. Dark Carries
4. Sweepers 8.. Contractors for working the well in the Court.
JAILS
1. Sweepers (Part-time) 3. Cooks (Contingent paid staff)
2. Chowkidars (Part-time) 4. Cartmen (Contingent paid staff)
RECLAMATION
Central Office 1. Sweepers
2. Mails
3. Khalasis
4. Chaukidars
5. Mates
6. Water-carries
Reformatory Settlement, Amritsar 1. Water-carries
2. Sweepers
3. Ward Coolies
4. Mali
5. Lampman
6. Warders
7. Cooks
Probation and Social Welfare Officers, Jullndur. 1. Khalasis
2. Sweepers
3. Watchman
4. Water-carrier
5. Warders
Dhangu, Pathankot 1. Sweeper
2. Waterman
3. Lambardar
POLICE
1. Barbers 8. Mochis
2. Bhishties 9. Masons
3. Carpenters 10. Painters
4. Cooks 11. Sweepers
5. Dhobis 12. Tailors
6. Khalasis 13. Bearers
7. Mails
EDUCATION
1. Bearers (skilled) 11. Ayas
2. Mails (skilled) 12. Hospital Orderlies
3. Mali Coolies 13. Mate Coolies
4. Chaukidar 14. Tailors
5. Sweepers 15. Woodmen
6. Bhishties 16. Lampen
7. Gate Women 17. Cooks
8. Malis 18. Kahars
9. Masalchies 19. Lamp and Boot Boys
10. Bread Coolies 20. Table servants
HEALTH
1. Orderlies 20. Masalchies
2. Peons 21. Gatemen
3. Ward Coolies (Men) 22. Khanasamas
4. Ward Coolies (Women) 23. Cookmate
5. Malis 24. Khidmatgars
6. Cooks 25. literate Bearers
7. Bhishties 26. Bullockmen
8. Sweepers 27. Mat-makers
9. Chaukidars 28. Cartmen
10. Sweepers 29. Weavers
11. Bearers (Men) 30. Sanitary-keepers
12. Bearers (Women) 31. Embalmer
13. Dhobies 32. Engine Driver
14. Operation-room Cleaners 33. Fireman
15. Kahars 34. Porters
16. Nurse Boys 35. Hospital Coolies(Women)
17. Ayas 36. Collies
18. Khalasis 37. Cold Storage Plant Collie
19. Tailors 38. Calfmen
39. Farash
GOVERNMENT PRINTING AND STATIONERY DEPARTMENT
1. Part-time Sweeper 2. Part-time Mali
INDUSTRIAL TRAINING
1. Band Saw Mistries
2. Assistant Band Saw Mistries Government Work Centre, Rajpura.
3. Band Saw Pullers
4. Store Coolie
INDUSTRIES
1. Mali
2. Assistant Malis
3. Workshop Coolies
4. Watermen
5. Bhishties
6. Kahars
7. Sweepers
8. Beldars
9. Oilmen and Cleaner
PUBLIC WORKS DEPARTMENT, IRRIGATION BRANCH
(1) Superior Work-Charged Establishment
1. Arboriculture Darogha
2. Assistant Observer
3. Blacksmith, Ist Class
4. Blacksmith,2nd Class
5. Chargemen (Engine).
6. Dragline Operators, Ist Class
7. Dragline Operators, 2nd Class.
8. Electricians.
9. Fitters.
10. Firemen.
11. Foremen (Mechanical and Power-house, Grade A).
12. Foremen (Mechanical and Power-house-, Grade B.).
13. Greasers.
14. Linemen.
15. Masons. Ist Class.
16. Masons, 2nd Class.
17. Mistries.
18. Moulders, Ist Class.
19. Moulders, 2nd Class.
20. Painters.
21. Pattern Makers.
22. Permanent Way Inspectors.
23. Pump Operators.
24. Regulation Jamadar.
25. Regulation Jamadars (Assistant).
26. Shunting Jamadars.
27. Shunting Porters.
28. Surveyors.
29. Switch board Attendants.
30. Tinsmiths.
31. Train Guards.
32. Turners.
33. Wiremen Senior.
34. Wiremen, Junior.
35. Carpenters, Ist Class.
36. Carpenters,2nd Class
37. Drivers, Ist Class.
38. Drivers, 2nd Class.
39. Oilmen.
40. Timekeepers.
(2) CLASS IV WORK-CHARGED ESTABLISHMENT
1. Attendants, Concrete-Mixer.
2. Attendants, Pumps.
3. Beldars, Regulatio (at Headworks).
4. Beldars, Regulation (elsewhere than a Headwork).
5. Beldars, Maintenance (for Roads, Banks etc.)
6. Beldars, Garden.
7. Beldars, Plantation.
8. Beldars, Patrol.
9. Beldars, Patrol (River and Protection Works)
10. Bhishties
11. Bellowsmen
12. Boarmen or Ferrymen
13. Boatmen Head or Jamadar
14. Boatmen Naib-Jamadar
15. Daraimen
16. Bullockmen and Cartmen
17. Caretakers (see Chowkidars)
18. Chawkidars Store
19. Chaukidars at Rest-Houses with Crockery
20. Chaukidars at other Rest-houses
21. Cleaners engine
22. Cleaners, Machinery
23. Collies, ordinary
24. Coolies, Workshop or Power-house
25. Drivers
26. Gangmen (Plant and Machinery)
27. Gangmen (Plant and Machinery), Jamadars
28. Gatekeepers
29. Greasers, Engine
30. Hammermen, ordinary
31. Khalasis, ordinary
32. Khalasis, survey
33. Khalasis, survey Head
34. Malis
35. Malis-Head (Where more than one mali is employed in the same garden)
36. Mali, Chaukidars (at Rest-houses)
37. Mates, earthwork
38. Sweepers
39. Sweepers, Jamadar
40. Tindals
PUBLIC WORKS DEPARTMENT BUILDINGS AND ROADS BRANCH
(i) Work-charged Establishment
1. Mason Mistri
2. Malis
3. Road Inspectors
4. Consolidation Inspectors
5. Tarring Inspectors
6. Mmistries (including electrical mistries)
7. Road Mates
8. Road Beldars
9. Firemen
10. Work and Road Munshis
11. Arboriculture Inspectors
12. Machinery Inspectors
13. Steam Road-Roller Driver
14. Motor Vehicle Drivers
15. Motor Vehicle Cleaners
16. Collection Inspectors
17. Foreman, Mechanical’
18. Works Supervisor
19. Work Inspector
20. Work-charged Overseer
21. Chaukidars
22. Rest-house Chowkidars
23. Rest-house Sweepers
24. Road Moharrirs
25. Tar Sprayers
26. Carpenters
27. Linesmen
28. Machinery Fitter
29. Surveyors
30. Gauge Readers
31. Bhishties
32. Electric Khalasis
33. Electric Collies
34. Godown Chowkidars
35. Mortar Munshi
36. Darogha Boat Bridge
37. Sarang
38. Engine Driver
39. Lascar Tyndel
40. Pilot
41. Quartermaster
42. Boiler Tyndel
43. Donkey Tyndel
44. Oilmen
45. Firemen
46. Landing Tyndel
47. Cook
48. Sweeper
49. Lascar for borge
50. Carpenter
51. Naib Tyndel
52. Boatman
53. Daffadar
54. Assistant Boat Rower
55. Blacksmith
56. FitterLaunch driver
57. Hammerman
58. Workshop Coolie
59. Fitter
60. Turner and Moulder
61. Mates
62. Beldars
PUBLIC HEALTH DEPARTMENT
1. Foreman Laundry Plant
2. Assisant Foreman
3. Mechanical Chargeman
4. Electrical Chargeman
5. Pipe Fitter grade-I
6. Pipe Fitter grade-II
7. Mason grade-I
8. Mason grade-II
9. Carpenter grade-I
10. Carpenter grade-II
11. Work Mistry
12. Work Inspector
13. Work Munshi
14. Pump Driver (Diesel and Electrical)
15. Assistant Pump Driver
16. Pump Attendant
17. Vehicle Driver
18. Meter Reader
19. Bill Clerk
20. Press Man
21. Skilled Helper
22. Store Munshi
23. Head Sewerman
24. Telephone Attendant
25. Store Collie
26. Mali-cum-Chowkidar
27. Washerman
28. Chargeman/Boiler Chargeman
29. Fitter Collie
30. Pump Driver grade-I (Diesel and Electrical)
31. Operator grade-II
32. Operator Air Conditioner
33. Refrigerator Mechanic
34. Mason-cum-Carpenter
35. Painter grade-I
36. Painter grade-II
37. Beldars
38. Mali
39. Chaukidar
40. Mates
41. Sweepers
42. Helper/Helper to Washerman/Pressman/Electrician
43. TelephoneClerk
44. Sub-Divisinal Mechanic
45. Ferro Khalasi
46. Khalasi/Survey Khalasi
47. Superintendent Rig
48. Driller
49. Assistant Driller
50. Store Attendant
51. Pressure Fitter Attendant
52. Chemist grade-II
53. Mason and Bricklayer
54. Store Attendant
55. Labourer
56. Surveyor
57. Tractor Mechanic
58. Assistant Fitter
59. Heavy Duty Foreman (Mech. And Auto Elect.)
60. Welder
61. Supervisor
62. Patwari
63. Wireman
64. Ledger Keeper
65. Fitter Mech./Auto/Chorinator
66. Assistant Electrical Chargeman
CONTINGENT ESTABLISHMENT
1. Ferro Khalasi
2. Beldars
3. Bhishties
4. Chaukidars
5. Cleaners (Gurdaspur School)
6. Trollymen (Gurdaspur School)
7. Guard Establishment (Gurdaspur School)
8. Coolies
9. Farashes (Gurdaspur School)
10. Khalasis
11. Malis
12. Mates
13. Sweepers
14. Store Collies
15. Charasamen
16. Workshop Chowkidar
17. Workshop Coolies
18. Farash
19. Sweeper
20. Bhishti
ESTABLISHMENT UNDER THE CONTROL OF THE FINANCIAL COMMISSIONERS
1. Water-carriers
2. Bhishties
3. Swepers
4. Malies
5. Chaukidars
6. Khalasis (Tent pitchers)
7. Turnkeys
8. Khansamas
9. Debt Conciliation Board Chaprasis
10. Camel drivers
11. Joriwalas
12. Beldars
13. Bearers
14. Dak-runners
15. Supply contractors
16. Gauge readers
17. Watch-winders
18. Carpenters
19. Frashes
20. Peti Bardars
21. Mirdhas
22. Karwas
23. Munadiwala
24. Cartmen
25. Motor Drivers
26. Mates
27. Syces
28. Cattle attendants
29. Dairy attendants
30. Fisheries watchers
31. Forest guards (Work-charged)
32. Forest guards (Work-charged)
33. Watchers
34. Draimen
35. Enumerators
36. Peons (Work-charged)
37. Weighmen
38. Mechanics
39. Collies
40. Shepherds
41. Ploughmen
42. Well men
43. Bellow boyas
44. Literate labourers
