The Punjab Recruitment of Teachers Act, 1999

PUNJAB GOVT GAZ. (EXTRA.), SEPT. 28, 1999 
(ASVN. 6, 1921 SÁKA) 
PART I 
DEPARTMENT OF LEGAL AND LEGISLATIVE 
AFFAIRS, PUNJAB 
Notification 
The 28th September, 1999 
No. 17-Leg/99,--The following Act of the Legislature of the 
State of Punjab received the assent of the Governor of Punjab on the 24th Septem ber, I999, and is hereby published for 
informat ion 
AN 
THE PUNJAB RECRUITMENT OF TEACHERS ACT, I999 
(Punjab Act No. 12 of 1999) 
ACT 
31 
gener:l 
to provide relief and remove hurdslips of those tedchers who 
were tegularly selected and were appointed in put suance of their 
regular selection on the basis of advertisenent, duted the 19th August, 
1992, but whose services were terminated after they had rende red 
three years' service on the ground tht their appointments Were 
beyond the advertiged posts. It is, however, made clear that these 
appointments are being made as a one-time meisure in peculiar 
facts and circumstances considering extrem: hardships of these 
1. (1) This Act may be called the Punjab 
Teachers Act, 1999. 
BB it enacted by the Legislature of the State of Punjab in the 
Fiftieth Year of the Republic of India, as foliows : 
Recruitment of 
2. In this Act, unless the context otherwise requires, 
(2) It shall be deemed to have come into force on and with effect from the 19th day of August, 1992. 
(a) 'advertised posts' means the actual vacancies on the 
date of advertisement made on the 19th August, 1992 
and shall deem to inciude anticipated vacancies wiuch 
may fall vacant between the date of advertusement and 
the date of first appointment made in pursuance of 
(b) 'appointing authority' means the Director of Pubiic lastructions (Schoois), Punjab ; and 
Short titke and 
com menc cment. 
Definitions. 
teachers and their families. 
the selection procCSs; 
PUNJAB GOVT GAZ. (EXTRA), SEPT. 28, 1999 31 
(ASVN. 6, 1921 SAKA) 
PART 1 
DEPARTMENT OF LEGAL AND LEGISLATIVE 
AFFAIRS PUNJAB 
Notification 
The 28th September, 1999 
No. 17-Leg/99. -The following Act of the IPegislature of the 
State of Punjab received the assent of the Governor of Punjab on 
the 24th September, 1999, and is hereby published for gener:l 
information : — 
THE PUNJAB RECRUITMENT Of TEACHERS 
(Punjab Act No. 12 of 1999) 
ACT. 1999 
AN 
ACT 
to provide relief and remove hardships of those teachers who 
were regularly selected and were appointed in pursuance of the 
regular selection on the basis of advertisement, dated the 19th Augusi, 
1992, but whose services were torminated after they hil rendered 
three years’ service on the ground thu their appointments wer 
beyond the advertised posts. It is, however, made clear that these 
appointments are being made as d one-time medsure in pecult 1r 
Jacts and circumstances considering cxtreme hardships of these 
teachers and their families. 
BB it enacted by the Legislature of 
Fiftieth Year of the Republic of India, as follows :— 
1. (J) This Act may be called the Punjab Recruitment of 
the State of Punjab in the 
Short title and 
Teachers Act, 1999. commencement, 
(2) It shall be deemed to have come into force on and with 
effect from the 19th day of August, 1992. 
2. In this Act, unless the context otherwise requires, Definitions 
(a) ‘advertised posts’ means the actual vacancies on the 
date of advertisement made on the 19th August, 1992 
and shall deem to include anticipated vacancies which 
may fall vacani between the date of advertisement and 
the date of first appointment made in pursuance of 
the selection process, 
(0) ‘appointing authority’ means the Director of Public {struction ; 
(Schools), Punjab; and
Appointment to 
the advertised 
posts. 
Date of joining. 
Senjority. 
Repeal and 
saviog. 
32 PUNJAB GOVT GAZ. (EXTRA.), SEPT. 28, 1999 
(ASVN. 6, 1921 SAKÁ) 
(c) teachers' means, 
(i) the teachers or lecturers or masters or mistresses, who 
were regularly selected in pursuance of the advertise 
by the ment, dated the 19th August, 1992, issued 
who were Department of Education, Punjab, and 
services appointcd in pursuance thereto, but whose 
were terminated on the 13th November, 1997: and 
(ü) the teachers or lecturers or masters or mistresses, who 
were regularly selected in pursuance of the advertisement, 
dated the 19th August, 1992, issued by the Department 
of Education, Punjab, and who were appointed in 
pursuance thereto, but were later on regularly selected 
on a lower cadre post having lower pay scale in pur 
suance of the advertisement, dated the 28th December, 
1994 and the 12th January, 1996. 
3. The appointments of teachers against the advertised posts 
shall be made by the appointing authority. 
4. The date of joining of the teachers shall be that date on which 
or it shall be 
they actually join the posts in pursuance of this Act 
deemed to be that date, after all the selected teachers in pursuance 
of the advertisements, dated the 28th December, 1994 and the 12th 
January, 1996, have joined the posts against which they were selected, 
whichever is later. 
5. The seniority of the teachers shall be determined from the 
date of their joining. 
6. (1) The Punjab Recruitment of Teachers Ordinance, 
(Punjab Ordinance No. 3 of 1999), is hereby repealed. 
(2) Notwithstanding such repeal, anything done or any action 
taken under the Ordinance referred to in sub-section (2), shall be 
deemed to have been done or taken under this Act. 
S. S. GREWAL, 
1999 
Secretary to Government of Pupjab, 
Depar1ment of Legal and Legislative Affairs, 
22759 LR(P-GoVL. Prass, UT., Chd, 
Appointment to 
the advertised 
posts. 
Date of joining, 
Senjority. 
Repeal and 
saving. 
32 PUNJAB GOVT GAZ. (EXTRA.), SEPT. 28, 1999 (ASVN. 6, 1921 SAKA) 
(¢) ‘teachers’ means,— 
(i) the teachers or lecturers or masters or mistresses, who 
were regularly selected in pursuance of the advertise- 
ment, dated the 19th August, 1992, issued by the 
Department of Education, Punjab, and who were 
appointed in pursuance thereto, but whose services 
were terminated on the 13th November, 1997; and 
(#) the teachers or lecturers or masters or mistresses, who 
were regularly selected in pursuance of thc advertisement, 
dated the 19th August, 1992, issued by the Department 
of Education, Punjab, and who were appointed in 
pursuance thereto, but were later on regularly selected 
on a lower cadre post having lower pay scale in pur- 
suance of the advertisement, dated the 28th December, 
1994 and the 12th January, 1996. 
3. The appointments of teachers against the advertised posts 
shallbe made by the appointing authority. 
4. The date of joining of the teachers shall be that date on which 
they actually join the posts in pursuance of this Act or it shall be 
deemed to be that date, after all the selected teachers in pursuance 
of the advertisements, dated the 28th December, 1994 and the 12th 
January, 1996, have joined the posts against which they were selected, 
whichever is later. 
5. The seniority of the teachers shall be determined from the 
date of their joining. 
6. (I) The Punjab Recruitment of Teachers Ordinance, 1999 
(Punjab Ordinance No. 3 of 1999), is hereby repealed. 
(2) Notwithstanding such repeal, anything done or any action 
taken under the Ordinance referred to in sub-section (I), shall be 
deemed to have been done or taken under this Act, 
S. S. GREWAL, 
Secretary to Government of Punjab, 
Deparyment of Legal and Legislative Affairs, 
22759 LR(P)—Govt. Press, U.T., Chd.

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