The Punjab Pay Scales of Teachers Act, 2004

PUNJAB GOVT GAZ. (EXTRA.), JAN. 7, 2005 
(PAUSA 17, 1926 SAKA) 
PART I 
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, 
information : 
PUNJAB 
Notification 
The 7th January, 2005 
No. 1-Leg./2005.,-The following Act of the Legislature of the 
State of Punjab receive1 the assent of the Governor of Punjab on 
the 31st December, 2004, and is hereby published for gener al 
THE PUNJAB PAY SCALES OF TEÁCHERS ACT, 2004 
(Punjab Act No. 1 of 2005) 
AN 
ACT 
to provide for grant ing of pay s cales to teachers as per rules 
with effect from the Ist day of January, 1986 and for the matters 
connect ed therewith or incidental thereto. 
Whereas the Finance Department,-vide its executive instructions 
issued,-vide circular letter No. 5058-FRII-57/5600, dated the 23rd July, 
1957, while revising pay scales of Gvernmnt servants, had provided 
that the teachers in the Education Department shall be placed in 
two broad categorics, namely, category A' and category B' accord 
ing to their qualifications mentioned therein and had further 
provided that they shall be given pay scales specif ied in that letter. 
Whereas the Finance Department,--vide its instructions No. 9/9/79 
FR(2)/143, dated the 19th February, 1979, reconsidered circular letter 
No. 5058-FRII-57|/5600, dated the 23rd July, 1957 and deci ded that 
the benefit of higher pay scale on the basis of the qualifications 
shall be allowed to only those teachers, who were appointed up to 
the 19th February, 1979 or who improved their qualifications up 
to that date and not thereafter : 
Whereas the pay scales on the basis of the possession or 
acquisition of qualifications mentioned in circular letter No. 5058 
FRII-57/5600, dated the 23rd July, l957, continued to be allowed 
to the teachers up to the 31st day of December, 1985 : 
- 
PUNJAB GOVT GAZ. (FXTRA.), JAN. 7, 2005 | 
(PAUSA 17, 1926 SAKA) 
PART 1 
DEPARTMENT OF LEGAL AND IEGISLATIVE AFFAIRS, 
PUNJAB 
Notification 
The 7th January, 2005 
No. 1-Leg./2005.—The following Act of the Legislature of the 
State of Punjab receivel the assent of the Governor of Punjab on 
the 31st December, 2004, and is hereby published for general 
information :— 
THE PUNJAB PAY SCALES OF TEACHERS ACT, 2004 
(Punjab Act No. 1 of 2005) 
AN 
ACT 
to provide for granting of pay scales to teachers as per rules 
with effect from the 1st day of January, 1986 and for the matters 
connected therewith or incidental thereto, 
Whereas the Finance Department,—vide its executive instructions 
issued,—vide circular letter No. 5058-FRII-57/5600, dated the 23rd July, 
1957, while revising pay scales of G.overnmont servants, had provided 
that the teachers in the Education Department shall be placed in 
two broad categorics, namely, category ‘A’ and category ‘B’ accord- 
ing: to their qualifications mentioned therein and had further 
provided that they shall be given pay scales specified in that letter ; 
Whereas the Finance Department,—vide its instructions No. 9/9/79- 
BR(2)/143, dated the 19th February, 1979, reconsidered ci-cular letter 
No. 5058-FRII-57/5600, dated the 23rd July, 1957 and decided that 
the benefit of higher pay scale on the basis of the qualifications 
shall be allowed to only those teachers, who were appointed up to 
the 19th February, 1979 or who improved their qualifications up 
to that date and not thercafter ; 
Whereas the pay scales on the basis of the possession or 
acquisition of qualifications mentioned in circular letter No. 5058- 
FRII-57/5600, dated the 23rd July, 1957, continued to be allowed 
to the teachers up to the 31st day of December, 1985 ;
Short titlje 
and 
Commence ment. 
PUNJAB GOVT GAZ. (EXTRA.), JAN, 7, 200s 
(PAUSA 17, 1926 SAKA) 
Whereas on the basis of the recommendations of the Third Pay 
Commission, the Finance Department framed the Punjab Civil 
Services (Revised Pay) Rules, 1988 for granting revised pay scales 
to all the employees of different departments of the Punjab Govern-
Notification No. 10/3/89-FPI/9 53, daterl the 20th January, 1989, 
ment and in pursuance of thcse rules, read with Finance Department 
the State Government,-vide its Notification No. 11/64/87-2Edu,6/666, 
dated the 17th February, 1989, granted the specific pay sel 
according to the post held by a teacher with effeot from the 1st day 
of January, 1986; 
Whereas conseq:ent upon granting the Specific pay scales hv 
and the State Government,-yide the aforesaid statutory rules 
notificati ns, the executive inst rustions of the Finance Department 
issued,--vide its circular letter No, 5058-FRII-57/5600, dated the 
23rd July, 1957 (which entitled the teachers to higher pay scales 
merely on the basis of qualifications althoigh actually holding posts 
of lower pay scales which resulted in creating a different class 
leading to disparity and discrimination between similarly situated 
teachers i. e. those wero appointed Or before the 
19:h Febriary, i979 and those who were appointed after the 
19th February, 1979 even though they were possessing the same basic 
qualificalions as per the service rules and were working on tho same 
post, perfc rming same duties and responsibilities), stood supersedod 
and no benefit of higher pay scales can be clajmed by the teachers 
or be given to then on the basis of these executive instructions with 
who 
And whercas in these circumstances, it is expedient to enact a 
law in public interest to remove disparity and discrimination within 
the same class of teachers and to ayoid undue and un-reaso nabld 
financial liabilities on the State exchequer. 
BE it enacted by the Legislature of the State of Punjab in e 
Fifty-fifth Year of the Republic of India as follows : 
1. (/) This 
Teachers Act, 2004. 
Act may be called the Punjab Pay Scales of 
(2) It shall be deemed to have come into force On and with 
effect from the 1st day of January, 1986. 
cffect from the 1st day of Januaiy, 1986; 
Short titje 
and 
Commence ment, 
AZ. (EXTRA.), JAN. 7, 2005 
PUNIAD GO PAUSA 17,1926 SAKA) 
— 
Whereas on the basis of the recommendations he the Thirq Pay 
Commission, the Finance Department Saped a Civj] Services (Revised Pay) Rules, 1988 for gran : ? Po PAY soaq, to all the employees of different departments 0 1 njab Gover, 
ment and in pursuance of these rules, read with Finance Departmey Nouffortion: No, JYRpIom, Dey Se 200 Louw, jy the State Government,—vide its Notification No. 1/64/87-2E du 6/6, 
date) the 17th February, 1989, granted the specific pay Scales according to the post held by a teacher with effect from the 1g day of January, 1986; 
Whereas consequent upon granting the specific pay scale by the State Government,—yide the aforesaid statutory rules and notificati-ns, the executive instructions of the Finance Departmen 
circular letter No. 5058-FRII-57/5600, dated the 23rd July, 1957 (which entitled the teachers to higher pay scales merely on the basis of qualifications althoigh actually holding posts of lower pay scales which resulted in creating a different clags leading to disparity and discrimination between similarly situateg teachers {i.e those why were aprointed on or before the 
1ssved,—vide its 
19th Febivary, 1979 and those who were appointed aftes the 19th February, 1979 even though they were possessing the same basic qualifications as per the service rules and were working on the same post, perfcrming same duties and responsihilitics), stood superseded and no benefit of higher pay scales can be claimed by the teachers or he given to them on the basis of these executive instructions with cffect from the Ist day of Januay, 1986; 
And whereas in these circumstances, jt is expedient to enact a law in public interest to remove disparity ang discrimination within the same class of teachers and to avoid undue and un-reasonable financial liabilities op the State exchequer, 
BE it enacted by the Legislature of the State of Punjab in the Fifty-fifth Year of the Republic of India as follows ‘— 
L (I) This Act may be called the Punjab Pay Scales of Teachers Act, 2004, 
(2) It shall pe deemed to have come into force on and wih effect from the Ist day of January, 1986 
ad 
s 
|
PUNJAB GOT GAZ. (EXTRAJ), JAN. 7, 2005 
(PAUSA 17, 1926 SAK A) 
2. In this Act, unless the context otherwise requires, 
3 
(a) Finance Department" means the Department of Finance 
of the State of Punjab ; and 
(b) "State Government" means the Government of the State 
of Punjab in the Department of Education, 
3. Notwithstanding anything contained in any instruction, rule or 
other law for the time being in force and any judgement, decree, 
order or decision of any Court, Tribunal or Authority, the teachers 
shall be entitled only to the pay scales of the posts held by them, 
which were granted under the Punjab Civil Services (Revised Pay) 
Rules, 1988, read with Finance Department Notification No., 10/3/89 
FPI/953, dated the 20th January, 1989 and the State Government 
Notification No, 11/64/87-2Edu. 6/666, dated the 17th February, 1989, 
itrespective of their qualifications with effect from the lst day of 
Jan uary, 1986, and nothing more than that shall be payable to them. 
4. No suit, prosecution or other legal proceedings shall lie against 
the State Government or any officer or employee of the State Govern 
ment for anything, which is done or intended to be done in good faith 
under this Act. 
5. No Civil Court shall have jurisdiction to enterlain any suit or 
proceedings in respect of any matter arising under or connected with 
this Act, 
6. (1) The Punjab Pay Scales of Teachers Ordinanco, 2004 
(Punjab Ordinance No. 11 of 2004), is hereby repealed. 
(2) Notwithstanding such repeal, anything done or any action 
taken under the Ordin¡nce referred to in sub-Section (1), shall be 
deemed to have been done or taken under the corresponding provisions 
of this Act. 
HARBANS SINGH, 
Secretary to Government of Punjab, 
Department of Legal and Logislative Affairs. 
Definitions. 
Grant of pay 
scales as per 
rules and 
notifications. 
Protection 
for actions 
taken in 
good faith. 
Bar of 
jurisd iction. 
Repeal 
and 
savings. 
| 
PUNJAB GOVT GAZ. (EXTRA.), JAN. 7, 2005 3 
(PAUSA 17, 1926 dye 
—— 
2. In this Act, unless the context otherwise requires,— 
(@) “Finance Department” means the Department of Finance 
of the State of Punjab ; and 
(b) <‘State Government” means the Government of the State 
of Punjab in the Department of Education. 
3. Notwithstanding anything contained in any instruction, rule or 
other law for the time being in force and any judgement, decree, 
order or decision of any Court, Tribunal or Authority, the teachers 
shall be entitled only to the pay scales of the posts held by them, 
which were granted under the Punjab Civil Services (Revised Pay) 
Rules, 1988, read with Finance Department Notification No. 10/3/89- 
FPI/953, dated the 20th January, 1989 and the State Government 
Notification No. 11/64/87-2Edu. 6/666, dated the 17th February, 1989, 
irrespective of their qualifications with effect from the 1st day of 
January, 1986, and nothing more than that shall be payable to them. 
4. No suit, prosecution or other legal proceedings shall lie against 
the State Government or any officer or employee of the State Govern- 
ment for anything, which is done or intended to be done in good faith 
under this Act. 
5. No Civil Court shall have jurisdiction to entertain any suit or 
proceedings in respect of any matter arising under or connected with 
this Act. 
6. (I) The Punjab Pay Scales of Teachers Ordinance, 2004 
(Punjab Ordinance No. 11 of 2004), 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 the corresponding provisions 
of this Act. 
HARBANS SINGH, 
Secretary to Government of Punjab, 
Department of Legal and Legislative Affairs. 
Definitions. 
Grant of pay 
scales as per 
rules and 
notifications. 
Protection 
for actions 
taken in 
good faith. 
Bar of 
jurisdiction. 
Repeal 
and 
savings.

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