The Punjab Special Recruitment of Teachers Act, 1997

PUNJAB GOVT. GAZ. (EXTRA.), JAN. 29, 1998 (MAGH. 9, 1919 SAKA) 
PART I 
DRPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB 
Notification 
The 29th January, 1998 
No. 8-Leg/98.-The following Act of the Legislat ure of the State of Punjab received the assent of the Go veriior of Punjab on the 25th January, 1998, and is hereby published for gener al informatio n:-THE PUNJAB SPECIAL RECRUITMENT OF TEACHERS ACT, 1997 
(Punjab Act No. 8 of 1998) 
AN 
ACT 
21 
to provide relief and remove hardship to teachers, who were earlier appointed on regular basis and lateron on eighty nine days 
basis and their Services were terminated on the ground that the number 
of teachers recruited was in excess of the number of posts advertised 
by treating then a class apart and to offer them one time appointment 
as a special category. 
BE it enacted by the Legislature of the State of Punjab in the Forty eighth Year of the Republic of India, as follows : 
1. () This Act may be called the Punjab Special Recruitment of Teachers Act, 1997. 
(2) It shall come into force at once. 
2. The provisions of the Act shall apply to the teachers who were 
first appointed on regular basis and thereafter on eighty nine days basis 
in the year 1994 and whose services were terminated on 13th of 
November, 1997. 
3. All teachers referred to in section 2 of this Act shall be appointed 
on regular basis on the vacant pc sts of teachers, provided they fulfil the qualifications prescribed for the post and category of teachers to which 
lhey are appointed ard tFeir aprointment will take effect from the date 
they join the post : 
Provided further that while making such 
be granted relaxation in age, equivalent to the 
on regular or eighty nire days basis tefore their 
appointment, they would 
service rendered by them 
serviceS were terminated, 
4. Notwithstanding any provision of law and rules framed there 
Under, these appointments shall not be called into question mercly on the 
ground that the appointments have been made without advertisement. 
5. The persons appointed under thc provisions of this Act shall not 
De entitled to seniority and other service benefits by virtue of thie carlier 
Service rendered by them, either on regular basis or on eighty nine days 
basis. 
Short title and 
Commence ment, 
Application of the provisions 
of the Act. 
Qualifica ticns. 
Savings. 
Past Servico. 
PUNJAB GOVT. GAZ. (EXTRA 9 8 (MAGH. 9, 1919 SAKA) 2 199% 2 e—— —— 
PART 1 
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PU NAR 
Notification 
The 29th January, 1998 
No. 8-Leg/98.—The followin of Punjab peccived the assent of 
& Act of the Legislature of the State 
25th January, 1998, and is hereby 
the Governor of Punjab on the published for general information: 
THE PUNJAB SPECIAL RECRUITMENT OF TEACHEKS ACT, 1997 
(Punjab Act No. 8 of 1998) 
AN 
ACT 
to provide relief and remove hardship to teachers, who were earlier appointed on regular basis and lateron on eighty nine days basis and their services were terminated on the ground that the number of teachers recruited was in excess of the number of posts advertised by treating them a class apart and to offer them one time appointment 
as a special category. 
Be it enacted by the Legislature of the State of Punjab in the Forty- 
eighth Year of the Republic of India, as follows :— 
1. (I) This Act may be called the Punjab Special Recruitment of 
Teachers Act, 1997. 
(2) It shall come into force at once. 
2. The provisions of the Act shall apply to the teachers who were 
first appointed on regular basis and thereafter on eighty nine days basis 
in the year 1994 and whose services were terminated on 13th of 
November, 1997. 
3. All teachers referred to in section 2 of this Act shall be appointed 
on regular basis on the vacant pests of teachers, provided they fulfil the 
qualifications prescribed fcr the post and category of teachers to which 
they are appointed and their appointment will take effect from the date 
they join the post : : } 
Provided further that while making such appointment, they would 
be granted relaxation in age, equivalent (0 the service rendered by them 
on regular or eighty nine days basis before their services Were terminated. 
4. Notwithstanding any provision of law and rules framed there- 
under, these appointments shall not be called into question merely on the 
ground that the appointments have been made without advertisement. 
5. The persons appointed under the provisions of this Act shall not 
be entitled to seniority and other service benefits by virtue of the carlier 
Service rendered by them, either on regular basis or on eighty nine days 
basis. 
Short title an 
commencement, 
Application of 
the provisions 
of the Act. 
Qualifications. 
Savings. 
Past Service.
Repcal 
3aving. 
and 
PUNJAB GOVT. GAZ. (EXTRA.), JAN. 29, 1998 (MAGH. 9, 1919 SAKA) 
6. () The Punjab Spccial Recruitment of Teacihers Ordinance 
1997 (Punjab Ordinance No. 5 of 1997), is hereby repealed. 
(2) Notwithstanding such repeal, anything done or any action 
taken under the Ordinance referred to in sub-section ( ), shall be deemed to have been done or taken under the corresponding provisions of this 
Act. 
KRISHAN KUMAR KUKAR, 
Additional Secretary to Government of Punjab. 
Department of Legal and Legislative Affairs. 
Roped and 6. (1) The Punjab Special Recruitment of Teachers Ordinance, 
SUNJAB GOVT. GAZ. (EXTRA), JAN. 29, 1998 
"(MAGH. 9.1919 SAKA) 
19007 (Punjab Ordinance No. 5 of 1997), is hereby repealed. 
(2) Notwithstanding such repeal, anything done or any action 
taken under the Ordinance referred to in sub-section (7), shall be deemed 
to have been done or taken under the corresponding provisions of thig 
Act, 
KRISHAN KUMAR KUKAR, 
Additional Secretary to Government of Punjab, 
Department of Legal and Legislative Affairs.

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