The Punjab (Welfare and Settlement of Landless, Marginal and Small Occupant Farmers) Allotment of State Government Land Act, 2020

PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
EXTRAORDINARY
Published by Authority
CHANDIGARH, TUESDAY , JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
( iii )
LEGISLA TIVE  SUPPLEMENT
Contents Pages
Part - I Acts
The Punjab (Welfare and Settlement of
Landless, Marginal and Small Occupant
Farmers) Allotment of State Government
Land Act, 2020.
(Punjab Act No. 1 of 2021)
Part - II Ordinances
Nil
Part - III Delegated Legislation
1. Notification No. G .S.R. 01/Const./Art.309/
Amd.(2)/2021, dated the 8th January, 2021,
containing amendment in the Punjab Medical
Education (Group-A) Service Rules, 2016.
2. Notification No. G .S.R. 02 /Const./Art.309/
Amd.(2)/2021, dated the 8th January, 2021,
containing amendment in the Punjab Dental
Education (Group-A) Service Rules, 2016.
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PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
3. Notification No. G .S.R. 03/Const./Art.309/
Amd.(2)/2021, dated the 8th January, 2021,
containing amendment in the Punjab Nursing
Education (Group-A) Service Rules, 2016.
4. Notification No. G .S.R. 04/Const./Art.309/
Amd.(1)/2021, dated the 8th January, 2021,
containing amendment in the Punjab Nursing
Education (Group-B) Service Rules, 2016.
5. Notification No. S.O. 02/P.A.5/2017/ S.128/
Amd./2021, dated the 11th January, 2021,
containing amendment in the Government of
Punjab, Department of Excise and Taxation,
Notification No. S.O.13/P.A.5/2017/S.128/
2018, dated the 27th February, 2018.
6. Notification No. S.O. 03/P.A.3/2020/S.1/
2021, dated the 8th January, 2021, appointing
the date on which the provisions of Punjab
Act No. 3 of 2020 shall be deemed to have
come into force.
7. Notification No. S.O. 04/P.A.5/2017/Ss.148
and 39/2021, dated the 8th January, 2021,
notifying the registered persons who have
opted to furnish return for every quarter or
part thereof.
8. Notification No. S.O. 05/P.A.5/2017/S.39/
2021, dated the 8th January, 2021, notifying
the registered persons who have opted to
furnish return for every quarter.
9. Notification No. S.O. 06/P.A.5/2017/S.99/
2021, dated the 11th January, 2021, containing
amendment in the Government of Punjab,
Department of Excise and Taxation,
Notification No. S.O.70/P.A.5/ 2017/S.99/
2018, dated the 14th May, 2018.
iv
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PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
10. Notification No. S.O. 07/P .A.5/2017/Ss. 9,
11, 15 and 148/2021, dated the 8th January,
2021, containing amendment in the
Government of Punjab, Department of Excise
and Taxation, Notification No. S.O.37/P .A.5/
2017/S.11/2017, dated the 30th June, 2017.
11. Notification No. G .S.R. 05/Const./Art.309/
Amd.(2)/2021, dated the 11th January, 2021,
containing amendment in the Punjab
Horticulture (Group A ) Service Rules, 2015.
Part - IV Correction  Slips,  Republications and
Replacements
Nil
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PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLA TIVE AFFAIRS, PUNJAB
NOTIFICATION
The 12th January, 2021
No.1-Leg./2021.-The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the 11th day of
January, 2021, is hereby published for general information:-
THE PUNJAB (WELFARE AND SETTLEMENT OF LANDLESS,
MARGINAL AND SMALL OCCUPANT FARMERS) ALLOTMENT
OF STATE GOVERNMENT LAND ACT, 2020
(Punjab Act No. 1 of 2021)
AN
ACT
to provide as a welfare measure for allotment of land to landless, marginal
and small farmers who are in cultivating possession and occupation of
Government lands for a period of ten years or more and for protecting
Government interests of getting reasonable price for its lands and for the matters
connected therewith or incidental thereto.
BE it enacted by the Legislature of the State of Punjab in the Seventy-
first Y ear of the Republic of India, as follows: -
1. (1) This Act may be called the Punjab (Welfare and Settlement of
Landless, Marginal and Small Occupant Farmers) Allotment of State
Government Land Act, 2020.
(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, -
(a) "Acre" means an area of land measuring 4840 square yards;
(b)  "Allotment Commissioner" means the Assistant Collector of the
First Grade under the Punjab Land Revenue Act, 1887 (Punjab
Act No. XVII of 1887) posted as Sub-Divisional Magistrate in a
Sub-Division;
(c)  “Allottee” means an occupant of land to whom land has been allotted
by an order passed by the Allotment Commissioner but does not
confer right of ownership;
(d) “Appointed day” means the first day of January, 2020;
Short title and
commencement.
Definitions.
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PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
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(e) "Chief Allotment Commissioner" means the District Collector or
the Deputy Commissioner of the District;
(f) “cultivating possession” means continuous cultivating possession
for a period of ten years or more as on the appointed day by a
landless, marginal or small farmer or his predecessor on Government
land established by entries in the revenue record;
(g) “Financial Commissioner ” means the Financial Commissioner,
Revenue of the Government of Punjab;
(h) “Government” means the Government of Punjab in the Department
of Revenue, Rehabilitation and Disaster  Management;
(i) “land” means the agriculture land in rural area belonging to or vesting
in the State Government of any department, but shall not include,-
(i) evacuee land, governed by the Punjab Package Deal
Properties (Disposal) Act, 1976;
(ii) nazool land as defined in rule 2 (d) of the Nazool Lands
(Transfer) Rules, 1956; and
(iii) surplus area of land in excess of the permissible area declared
under the Punjab Land Reforms Act, 1972 (Punjab Act No.10
of 1973);
(j) “Landless, Marginal and Small Farmer” means a farmer, who, does
not own, owns up to 2.5 acres and more than 2.5 acres and up to 5
acres of agriculture land respectively in the State of Punjab;
(k) “occupant” means a person including his predecessors in cultivating
possession;
(l) “prescribed” means prescribed by rules made under this Act;
(m) “rural area” means an area which is not part of urban area and is
not within the limits of any municipality or local self-government
institution;
(n) “Sub-Divisional Magistrate” means the in-charge of the revenue
administration of a Sub-Division in the District;  and
(o) “Tehsildar” means the Tehsildar of a Tehsil under the Punjab Land
Revenue Act, 1887 (Punjab Act No. XVII of 1887).
3. (1) Any landless, marginal or small farmer in cultivating possession
and occupation of land shall be eligible for allotment of land not exceeding five
acres in accordance with the provisions of this Act.
Eligibility for
allotment of land.
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PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
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(2) An application for allotment of land under the provisions of this Act
shall be made to the Allotment Commissioner in such manner, as may be
prescribed.
4. The price payable by an eligible applicant for allotment of land shall be
determined on the basis of the Collector rate fixed by the Collector for the
area prevalent on the date of application  and the rate of allotment shall be
determined as follows: -
For Marginal and Small Farmers of General Category:-
(a)   up to 2.5 acres fifty per cent of the Collector rate
(b) above 2.5 acres and up to 5 acres sixty-five per cent of the Collector
rate
For Landless of both categories (General Category and Scheduled Castes
Category); and Members of Scheduled Castes Category:-
(a)  up to  2.5 acres thirty per cent of the Collector rate
(b) above 2.5 acres and up to 5 acres forty per cent of the Collector rate
5. (1) On receipt of an application for allotment of land, the Allotment
Commissioner shall call for the report and recommendations of the Tehsildar.
(2) The Allotment Commissioner in respect of land for which an
application for allotment has been received shall serve a notice to the Secretary
to Government of the department in which the land vests and in the manner as
may be prescribed, for raising specific objections, if any, within sixty days of
the date of notice.
(3) The Allotment Commissioner on receipt of the report under sub-section
(1) and objections, if any, of the department under sub-section (2) and after
conducting such inquiry as he deems fit, and hearing the applicant and the
District head of the concerned Government Department in which the land
vests, shall by order in writing by recording reasons determine whether the
land is to be allotted and thereafter either allot the land by determining the
amount payable in the manner prescribed or decline the allotment:
Provided that an occupant shall be ineligible for allotment of land, if, he is
an allottee or vendee of land, the allotment or transfer of which has been
cancelled on the ground of fraud or misrepresentation of facts or otherwise.
6. (1) The allottee shall within thirty days of the passing the order of
allotment, deposit and pay twenty-five per cent of the total amount determined,
failing which the allotment shall be cancelled:
Price of land.
Procedure for
allotment.
Mode of
payment.
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PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
Provided that in the event an allottee deposits the entire amount of the
price determined within thirty days of the passing of the order of allotment of
land, he shall be entitled for a discount of ten per cent.
(2) The balance amount payable after payment of the initial amount
under sub-section (1), shall be paid and deposited by the allottee in six equated
interest free installments within a period of three years from the date of allotment
of land.
(3) In the event of failure to pay the due amount in terms of sub-section
(2) within thirty days, the allotment shall be deemed to be cancelled and
possession of the allotted land shall be taken by the Tehsildar who shall dispose
of the same in the manner prescribed.
7. (1) The Allotment Commissioner on receipt of full and final amount of
consideration, shall execute a conveyance deed conferring ownership rights of
the allotted land in favour of the allottee.
(2) In the event of death of the allottee, his legal heirs shall be entered
in his place.
(3) Mutation of ownership rights shall be entered and sanctioned in
favour of the allottee on the basis of conveyance deed executed by the Allotment
Commissioner in favour of the allottee.
8. (1) The Allotment Commissioner  except in case of deemed cancellation
under sub-section (3) of section 6 of this Act, may after due enquiry and an
opportunity of being heard to an allottee, cancel and rescind the allotment of
land, if the allotment had been made on misrepresentation or fraud.
(2) The amount paid shall be forfeited to the Government in case of
cancellation of allotment under sub- section (1).
9.  An allottee or a department of the Government, in which the land vests,
aggrieved by an order passed by the Allotment Commissioner affecting his or
its rights may, within thirty days from the date of order, prefer an appeal to the
Chief Allotment Commissioner in such form and manner, as may be prescribed:
Provided that the Chief Allotment Commissioner may entertain an appeal
after the expiry of said thirty days, if he is satisfied that the appellant was
prevented by sufficient cause from filing the appeal in time and decide it within
sixty days.
10. The Government may, at any time call for the record of any case under
this Act pending before, or disposed of, by the Allotment Commissioner or the
Chief Allotment Commissioner and pass such order, consistent with the
Issuance of
conveyance deed
and conferment of
ownership rights
on the allottee.
Cancellation of
allotment.
Appeal.
Revision.
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PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
provisions of this Act and the rules framed thereunder, in relation thereto, as in
its opinion the circumstances of the case require:
Provided that the Government shall not pass an order under this section
reversing or modifying any proceedings or order of the Allotment Commissioner
or the Chief Allotment Commissioner without giving the affected party an
opportunity of being heard.
11. The procedure for conduct of proceedings under this Act shall be in such
manner as may be prescribed.
12. Save as otherwise expressly provided in this Act, an order passed by the
Allotment Commissioner, the Chief Allotment Commissioner or the Government
under this Act, shall be final and the jurisdiction of the Civil Court to entertain
any suit or proceedings in respect of any matter which the said authorities are
empowered by or under this Act, shall be barred.
13. No suit or other legal proceedings shall lie against the Government or any
officer or authority functioning under this Act in respect of anything done or action
taken or intended to be taken or done in good faith, in pursuance of this Act.
14. (1) The Government may, by notification in the Official Gazette, make
rules to carry out the purposes of this Act.
(2) In particular, and without prejudice to the generality of the foregoing
powers, such rules may provide for all or any of the following matters under
this Act, namely: -
(a) the form for making an application by an eligible occupant of
land under this Act  for allotment;
(b) the method and procedure for the Tehsildar to conduct an
inquiry for consideration of entitlement of an intended allottee
for allotment of land under this Act, and for calculating and
determining the price of the land;
(c) the procedure for paying and depositing (after the payment of
initial twenty-five per cent of the determined price for allotment
of land) the six-monthly installments and the amount of each
installment;
(d) the procedure for refund of the amount paid for allotment in
case of cancellation of allotment under section 6 of this Act;
(e) the procedure for disposing the land that is repossessed after
failure on the part of the allottee to pay the determined amount
or installments;
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Finality of orders
and bar of
jurisdiction of
Civil Courts.
Protection of
action taken in
good faith.
Power of
Government to
make rules.
Procedure.
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
(f) the procedure to be followed for the conduct of proceedings
under this Act; and
(g) any other matter which is required to be, or may be, prescribed.
15. (1) If any difficulty arises in giving effect to the provisions of this Act,
the Government may, by order published in the Official Gazette, make such
provisions, consistent with the provisions of this Act as appear to it to be
necessary or expedient for removing the difficulty:
Provided that no such order shall be made after the expiry of a
period of two years from the commencement of this Act.
(2) Every order made under this section shall, as soon as may be after
it is made, be laid before the State Legislature.
16.  This Act shall remain in force for a period of two years from the date of
its commencement:
Provided that any proceedings initiated or pending under this Act at
the expiry of two years from the date of commencement of this Act shall continue
in the same manner till its final completion as if this Act had not lapsed.
17. The provisions of this Act shall have overriding effect, notwithstanding
anything contained in any judgment or decree of any court or anything
inconsistent herein in any other law, rule or policy for the time being in force.
18. (1) The Punjab Allotment of State Government Land Act, 2016 (Punjab
Act No.54 of 2016) shall stand repealed.
(2) Notwithstanding such repeal-
(i) any order passed or anything done or any action taken in
pursuance of any provision of the repealed Act shall be deemed
to have been made, done or taken under the provisions of the
Act so repealed; and
(ii) any proceeding pending under the provisions of the repealed
Act shall continue in the same manner as if that Act had not
been repealed.
S.K. AGGARWAL,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
6
2202/1-2021/Pb. Govt. Press, S.A.S. Nagar
Power to remove
difficulties.
Period of
applicability of
this Act.
Act to have
overriding effect.
Repeal.
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
PART III
GOVERNMENT OF PUNJAB
DEPARTMENT OF MEDICAL EDUCA TION AND RESEARCH
NOTIFICATION
The 8th January, 2021
No. G.S.R. 01/Const./Art.309/Amd.(2)/2021. –In exercise of the
powers conferred by the proviso to Article 309 of the Constitution of India and
all other powers enabling him in this behalf, the Governor of Punjab is pleased
to make the following rules further to amend the Punjab Medical Education
(Group-A) Service Rules, 2016, namely:-
RULES
1. (1) These rules may be called the Punjab Medical Education
(Group-A) Service (Amendment) Rules, 2021.
(2) They shall come into force on and with effect from the date of their
publication in the Official Gazette.
2.    In the Punjab Medical Education (Group-A) Service Rules, 2016
(hereinafter referred to as the said rules), for the words "Medical Council of
India" or "MCI" wherever occurring, the word "National Medical Commission
or any Council or Board constituted by the Government of India" shall be
substituted.
3. In the said rules, in rule 2, for clauses (c), (f) and (g), the following
clauses shall be substituted, namely:-
"(c) “Faculty”  means teachers working in the Government Medical
Colleges of the State as Director-Principals, Medical
Superintendents, Professors, Associate Professors and Assistant
Professors ;
(f) “Recognized Post Graduate Medical College” for a speciality means
any Medical College  with a  recognized post graduate course in
that  speciality ;
(g) “Recognized University” means any university incorporated by law
in any of the States of India and recognized by the National Medical
Commission or any Council or Board constituted by the Government
of India and/ or University Grants Commission;
(h) “Service” means the Punjab Medical Education (Group- A) Service;
and
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PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
(i) "Super speciality course" means Doctorate of Medicine (D.M) or
Master of  Chirurgiae (M.Ch.) or equivalent  from the recognized
Post Graduate Medical College."
4. In the said rules, in rule 6, for sub-rule (1), the following shall be substituted,
namely:-
"(1) Appointment to the Service shall be made in the manner as
specified against that post in Appendix ‘B’ :
Provided that in case no suitable person is available for
promotion to any post in the Service, the same shall be filled up by
direct appointment :
Provided that if no suitable candidate is available for
appointment by promotion and  by direct appointment then
appointment to the Service shall be made by deputation or transfer
of a person holding a similar or an identical post under the State
Government or Government of India."
5.    In the said rules, in rule 8, sub-rule (4) shall be omitted.
6.    In the said rules, in rule 10,  for sub-rule (2), the following shall be substituted,
namely:-
"(2) The authority empowered to impose penalties as specified in rule 5 of
the Punjab Civil Services (Punishment and Appeal) Rules, 1970, and
the appellate authority thereunder in respect of the members of service,
shall be as specified in Appendix B-1.
(3) The authority competent to hear the appeal against an order as
specified under rule 15 of the Punjab Civil Services (Punishment
and Appeal) Rules, 1970, other than an order imposing any of the
penalties as mentioned in Appendix B-1, shall be as specified in
Appendix B-2."
7.    In the said rules, in Appendix 'A', under column 2, in serial No. 3, for the
word "Principal", the words "Director-Principal"  shall be substituted.
8.     In the said rules, in Appendix 'A-1',- in serial No. 1, for the word "Principal",
the words "Director-Principal"  shall be substituted.
9.     In the said rules, in Appendix 'B',—
(a) under column 2,— in serial No. 3, for the word "Principal", the
words "Director-Principal"  shall be substituted;
(b) under column 6,—
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PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
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                 (i) in serial No. 1, for the existing entry, the following entry shall
be substituted, namely:-
"From amongst the panel of five senior most Professors
who have an experience of working as Professor for a
minimum period of five years.";
                 (ii) in serial No. 3, for the existing entry, the following entry shall
be substituted,   namely:-
"From amongst the panel of five senior most Professors
who have an experience of working as Professor for a
minimum period of five years.";
(iii) in serial No. 4, for the existing entry, the following entry shall
be substituted, namely:-
"From amongst the panel of five senior most Professors
who have an experience of working as Professor for a
minimum period of five years.";
(iv) in serial No. 5, for the existing entry, the following entry shall
be substituted, namely:-
"From amongst the panel of ten senior most Professors
with a recognized post graduate medical qualification
from a recognized university or institution with ten years
experience on administrative post.";
               (v) in serial No. 6, for the existing entry, the following entry shall
be substituted, namely:-
"From amongst the panel of ten senior most Associate
Professors who have an experience of teaching for a
minimum period of five years.";
(c) for serial numbers 7, 8 and 9 and the entries relating thereto, the
following shall be substituted, namely:–
" 7. Professor Twenty-five Seventy-five From amongst the From amongst the
per cent per cent candidates,– Associate Professors,–
(i) who have an
experience of  teaching
for a minimum period
of ten years after
completion of Post
(i)   who have an
experience of teaching
for a minimum period of
three years in the
concerned subjects; and
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PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
Graduation, which
shall include three
years experience as
Reader or Associate
Professor and four
years experience as
Assistant Professor
in the concerned
specialty in a
recognised Post
Graduate Medical
College and three
years as Senior
Resident or Registrar
or Lecturer or
Demonstrator or
Tutor or equivalent
or higher teaching
faculty posts in the
concerned specialty
in a recognized
Medical College;
and
(ii)who have four
Research
Publications
(published or
accepted) to their
credit, including two
publications as first
author or
corresponding author
as Reader or
Associate Professor
in PubMed or
Excerpta Medica or
Embased Medica or
Index Medicus
Journals.
(ii)  who have four
Research Publications
(published or accepted) to
their credit, including two
publications as first
author or corresponding
author as Reader or
Associate Professor in
PubMed or Excerpta
Medica or Embased
Medica or Index Medicus
Journals.
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9. Assistant Twenty-five Seventy-five From amongst the By inviting
Professor per cent per cent candidates who, after application from the
Professor  in the
concerned specialty in
recognised Post
Graduate Medical
College and three years
as Senior Resident or
Registrar or Lecturer or
Demonstrator or Tutor
or equivalent or higher
teaching faculty posts in
the concerned specialty
in a recognized Medical
College; and
(ii) who have two Research
Publications (published
or accepted) to their
credit, including two
publications as first
author or corresponding
author as Assistant
Professor in PubMed or
Excerpta Medica or
Embased Medica or
Index Medicus
Journals.
Research Publications
(published or
accepted) to their
credit, including two
publications as first
author or
corresponding author
as Assistant Professor
in PubMed or
Excerpta Medica or
Embased Medica or
Index Medicus
Journals.
completion of Post members of  the Punjab
8. Associate Twenty-five Seventy-five From amongst the From amongst the
Professor per cent per cent candidates,– Assistant Professors,–
(i)  who have an
experience of  teaching
for a minimum period
of seven years after
completion of Post
Graduation, which shall
include four years
experience as Assistant
(i)   who have an
experience of working
as such for a
minimum period of
four years in the
concerned subjects;
and
(ii)who have two
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PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
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10. In the said rules, in Appendix 'B', for Notes No. 2, 3,7, 8 and 9 thereunder,
the following  shall be substituted, namely:-
"2) For the post of Professor and Associate Professor, experience
from a Recognised Post Graduate Medical College means
experience from the date of grant of letter of permission (L.O.P)
by Medical Council of India i.e. from the date of start of Post
Graduate Course. The experience from date of letter of permission
(L.O.P)  shall still be counted even if the college is yet to get
recognition for a  Post Graduate course.
3) The relaxation of one year in teaching experience for appointment
by promotion to the post of Assistant Professor shall be given to
in-service Punjab Civil Medical Services (PCMS) candidates who
have done four years of regular rural service in Punjab.
7) Director-Principals of Government Medical Colleges and Medical
Superintendents of Government Medical College Hospitals shall
cease to be the Heads of Department. However, they shall be
allowed to teach and practice in the department and remain in-
charge of a Unit.
8) Director-Principal of a Government Medical College shall also
be Dean of that College.
9) Administrative post or experience consists of experience on the
post of Director, Joint Director, Director-Principal, Medical
Superintendent, Head of the Department of a specialty, In-charge
Graduation, have an
experience of teaching
for a minimum period of
three years as Senior
Resident or Registrar or
Lecturer or Demonstrator
or Tutor or equivalent or
higher teaching faculty
posts in the concerned
specialty in a recognized
Medical College
Civil Medical Services
(PCMS) cadre who, after
the completion of  Post
Graduation, have an
experience of teaching for
a minimum period of two
years as Senior Resident or
Registrar or Lecturer or
Demonstrator or Tutor or
equivalent or higher
teaching faculty posts in
the concerned specialty in
a recognized Medical
College."
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PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
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of a Clinical Unit, Deputy Medical Superintendent, Civil Surgeon,
Senior Medical Officer and above, District Medical Officer or
District Programme Officer.
10) Minimum qualification for appointment into the service by direct
appointment or by promotion on a post in the following specialties
shall be as under:-"
11. In the said rules, after Appendix 'B', the following Appendices shall be
added, namely:-
"APPENDIX B-1
{See rule 10(2)}
Serial Designation of the Nature of Penalty Punishing Authority Appellate Authority
No. post
(1) (2) (3) (4) (5)
1. Director Secretary Incharge Minister Incharge
2. Joint Director Secretary Incharge Minister Incharge
3. Director-Principal Secretary Incharge Minister Incharge
4. Vice Principal Secretary Incharge Minister Incharge
5. Medical Secretary Incharge Minister Incharge
Superintendent
6. Deputy Medical Secretary Incharge Minister Incharge
Superintendent
7. Professor Secretary Incharge Minister Incharge
8. Associate Professor Secretary Incharge Minister Incharge
9. Assistant Professor Secretary Incharge Minister Incharge
(i)  Censure;
(ii)  withholding of
promotions;
(iii)  recovery from pay
of the whole or part of
any pecuniary loss
caused by him to the
Government by
negligence or breach of
orders;
(iv) withholding of
increments of pay
without cumulative
effect;
(v) withholding of
increments of pay with
cumulative effect or
reduction to a lower
stage in the time-scale of
pay for a specified
period, with further
directions as to whether
or not the Government
employee will earn
increments of pay during
 
11
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
the period of such
reduction and whether on
the expiry of such period,
the reduction will or  will
not have the effect of
postponing the future
increments of pay;
(vi) reduction to a lower
time-scale of pay, grade,
post or service which
shall ordinarily be a bar to
the promotion of the
Government employee to
the time-scale of pay,
grade, post or service
from which he was
reduced with or without
further directions
regarding conditions of
restoration to the grade
or post or service from
which the Government
employee was reduced
and his seniority and pay
on such restoration to
that grade, post or
service;
(vii) compulsory
retirement;
(viii) removal from
service which shall not be
a disqualification for
future employment under
the Government;
(ix)  dismissal from
service which shall
ordinarily be a
disqualification for future
employment under the
Government.
 
12
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
"APPENDIX B-2
{See rule 10(3)}
Serial Designation of the Nature of Order Ordering Authority Appellate Authority
No. post
(1) (2) (3) (4) (5)
1. Director Secretary Incharge Minister Incharge
2. Joint Director Secretary Incharge Minister Incharge
3. Director-Principal Secretary Incharge Minister Incharge
4. Vice Principal Secretary Incharge Minister Incharge
5. Medical Secretary Incharge Minister Incharge
Superintendent
6. Deputy Medical Secretary Incharge Minister Incharge
Superintendent
7. Professor Secretary Incharge Minister Incharge
8. Associate Professor Secretary Incharge Minister Incharge
9. Assistant Professor Secretary Incharge Minister Incharge
D.K. TIWARI,
Principal Secretary to Government of Punjab,
Department of Medical Education and Research.
As specified in rule 15 of
the Punjab Civil Services
(Punishment and Appeal)
Rules, 1970.
 
13
2202/1-2021/Pb. Govt. Press, S.A.S. Nagar
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
PART III
GOVERNMENT OF PUNJAB
DEPARTMENT OF MEDICAL EDUCA TION AND RESEARCH
NOTIFICATION
The 8th  January, 2021
No. G.S.R. 02/Const./Art.309/Amd.(2)/2021.-  In exercise of the
powers conferred by the proviso to Article 309 of the Constitution of India and
all other powers enabling him in this behalf, the Governor of Punjab is pleased
to make the following rules further to amend the Punjab Dental Education
(Group-A) Service Rules, 2016, namely:-
RULES
1. (1) These rules may be called the Punjab Dental Education (Group-A)
Service (Amendment) Rules, 2021.
(2) They shall come into force on and with effect from the date of their
publication in the Official Gazette.
2. In the Punjab Dental Education (Group-A) Service Rules, 2016
(hereinafter referred to as the said rules), in rule 10,  for sub-rule (2), the
following shall be substituted, namely:-
"(2) The authority empowered to impose penalties as specified in rule 5
of the Punjab Civil Services (Punishment and Appeal) Rules, 1970,
and the appellate authority thereunder in respect of the members of
the service, shall be as specified in Appendix B-1.
(3) The authority competent to hear the appeal against an order as
specified under rule 15 of the Punjab Civil Services (Punishment
and Appeal) Rules, 1970, other than an order imposing any of the
penalties as mentioned in Appendix B-1, shall be as specified in
Appendix B-2."
3.     In the said rules, after Appendix 'B', the following Appendices shall be
added, namely:—
15
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
"Appendix B-1
{See rule 10(2)}
Serial Designation of the Nature of Penalty Punishing Authority Appellate Authority
No. post
(1) (2) (3) (4) (5)
1. Joint Director Secretary Incharge Minister Incharge
2. Professor Secretary Incharge Minister Incharge
3. Associate Secretary Incharge Minister Incharge
Professor
4. Assistant Secretary Incharge Minister Incharge
Professor
5. Senior Lecturer Secretary Incharge Minister Incharge
(i)  Censure;
(ii)  withholding of
promotions;
(iii)  recovery from pay of
the whole or part of any
pecuniary loss caused by
him to the Government
by negligence or breach
of orders;
(iv) withholding of
increments of pay without
cumulative effect;
(v) withholding of
increments of pay with
cumulative effect or
reduction to a lower stage
in the time-scale of  pay
for a specified period,
with further directions as
to whether or not the
Government employee
will earn increments of
pay during the period of
such reduction and
whether on the expiry of
such period, the reduction
will or  will not have the
effect of postponing the
future increments of pay;
(vi) reduction to a lower
time-scale of pay, grade,
post or service which
16
 
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
shall ordinarily be a bar to the
promotion of the Government
employee to the time-scale of
pay, grade, post or service
from which he was reduced
with or without further
directions regarding conditions
of restoration to the grade or
post or service from which the
Government employee was
reduced and his seniority and
pay on such restoration to that
grade, post or service;
(vii) compulsory retirement;
(viii) removal from service
which shall not be a
disqualification for future
employment under the
Government;
(ix)  dismissal from service
which shall ordinarily be a
disqualification for future
employment under the
Government.
17
 
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
"APPENDIX B-2
{See rule 10(3)}
Serial Designation of the Nature of  Order Ordering Authority Appellate Authority
No. post
(1) (2) (3) (4) (5)
1. Joint Director Secretary Incharge Minister Incharge
2. Professor Secretary Incharge Minister Incharge
3. Associate Secretary Incharge Minister Incharge
Professor
4. Assistant Secretary Incharge Minister Incharge
Professor
5. Senior Lecturer Secretary Incharge Minister Incharge
D.K. TIWARI,
Principal Secretary to Government of Punjab,
Department of Medical Education and Research.
 
As specified in rule 15 of
the Punjab Civil Services
(Punishment and Appeal)
Rules, 1970.
2202/1-2021/Pb. Govt. Press, S.A.S. Nagar
18
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
PART III
GOVERNMENT OF PUNJAB
DEPARTMENT OF MEDICAL EDUCA TION AND RESEARCH
NOTIFICATION
The 8th January, 2021
No. G.S.R. 03/Const./Art.309/Amd.(2)/2021.- In exercise of the
powers conferred by the proviso to Article 309 of the Constitution of India and
all other powers enabling him in this behalf, the Governor of Punjab is pleased
to make the following rules further to amend the Punjab Nursing Education
(Group-A) Service Rules, 2016, namely:-
RULES
1. (1) These rules may be called the Punjab Nursing Education (Group-A)
Service (Amendment) Rules, 2021.
(2) They shall come into force on and with effect from the date of their
publication in the Official Gazette.
2.    In the Punjab Nursing Education (Group-A) Service Rules, 2016
(hereinafter referred to as the said rules), in rule 9, for sub-rule (2), the following
shall be substituted, namely:-
"(2) The authority empowered to impose penalties as specified in rule 5
of the Punjab Civil Services (Punishment and Appeal) Rules, 1970,
and the appellate authority thereunder in respect of the members of
the service, shall be as specified in Appendix B-1.
(3) The authority competent to hear the appeal against an order as
specified under rule 15 of the Punjab Civil Services (Punishment
and Appeal) Rules, 1970, other than an order imposing any of the
penalties as mentioned in Appendix B-1, shall be as specified in
Appendix B-2."
3.     In the said rules, after Appendix 'B', the following Appendices shall be
added, namely:–
19
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
"Appendix B-1
{See rule 9(2)}
Serial Designation of the Nature of Penalty Punishing Authority Appellate Authority
No. post
(1) (2) (3) (4) (5)
1. Professor Secretary Incharge Minister Incharge
2. Associate Secretary Incharge Minister Incharge
Professor
3. Lecturer Secretary Incharge Minister Incharge
(i)  Censure;
(ii)  withholding of
promotions;
(iii)  recovery from pay of
the whole or part of any
pecuniary loss caused by
him to the Government
by negligence or breach
of orders;
(iv) withholding of
increments of pay without
cumulative effect;
(v) withholding of
increments of pay with
cumulative effect or
reduction to a lower stage
in the time-scale of  pay
for a specified period,
with further directions as
to whether or not the
Government employee
will earn increments of
pay during the period of
such reduction and
whether on the expiry of
such period, the reduction
will or  will not have the
effect of postponing the
future increments of pay;
(vi) reduction to a lower
time-scale of pay, grade,
post or service which
20
 
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
shall ordinarily be a bar to the
promotion of the Government
employee to the time-scale of
pay, grade, post or service
from which he was reduced
with or without further
directions regarding conditions
of restoration to the grade or
post or service from which the
Government employee was
reduced and his seniority and
pay on such restoration to that
grade, post or service;
(vii) compulsory retirement;
(viii) removal from service
which shall not be a
disqualification for future
employment under the
Government;
(ix)  dismissal from service
which shall ordinarily be a
disqualification for future
employment under the
Government.
21
 
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
"APPENDIX B-2
{See rule 9(3)}
Serial Designation of the Nature of  Order Ordering Authority Appellate Authority
No. post
(1) (2) (3) (4) (5)
1. Professor Secretary Incharge Minister Incharge
2. Associate Secretary Incharge Minister Incharge
Professor
3. Lecturer Secretary Incharge Minister Incharge
D.K. TIWARI,
Principal Secretary to Government of Punjab,
Department of Medical Education and Research.
As specified in rule 15 of
the Punjab Civil Services
(Punishment and Appeal)
Rules, 1970.
 
2202/1-2021/Pb. Govt. Press, S.A.S. Nagar
22
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
PART III
GOVERNMENT OF PUNJAB
DEPARTMENT OF MEDICAL EDUCA TION AND RESEARCH
NOTIFICATION
The 8th  January, 2021
No. G.S.R. 04/Const./Art.309/Amd.(1)/2021.-  In exercise of the
powers conferred by the proviso to Article 309 of the Constitution of India and
all other powers enabling him in this behalf, the Governor of Punjab is pleased
to make the following rules further to amend the Punjab Nursing Education
(Group-B) Service Rules, 2016, namely:-
RULES
1. (1) These rules may be called the Punjab Nursing Education
(Group-B) Service (First  Amendment) Rules, 2021.
(2) They shall come into force on and with effect from the date of their
publication in the Official Gazette.
2.    In the Punjab Nursing Education (Group-B) Service Rules, 2016
(hereinafter referred to as the said rules), in rule 8,  for sub-rule (2), the following
shall be substituted, namely:-
"(2) The authority empowered to impose penalties as specified in rule 5
of the Punjab Civil Services (Punishment and Appeal) Rules, 1970,
and the appellate authority thereunder in respect of the members of
the service, shall be as specified in Appendix B-1.
(3) The authority competent to hear the appeal against an order as
specified under rule 15 of the Punjab Civil Services (Punishment
and Appeal) Rules, 1970, other than an order imposing any of the
penalties as mentioned in Appendix B-1, shall be as specified in
Appendix B-2."
3.     In the said rules, after Appendix 'B', the following Appendices shall be
added, namely:-
23
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
"Appendix B-1
{See rule 8(2)}
Serial Designation of the Nature of Penalty Punishing Appellate
No. post Authority Authority
(1) (2) (3) (4) (5)
1. Tutor Secretary Incharge Minister Incharge(i)  Censure;
(ii)  withholding of
promotions;
(iii)  recovery from pay of
the whole or part of any
pecuniary loss caused by
him to the Government
by negligence or breach
of orders;
(iv) withholding of
increments of pay without
cumulative effect;
(v) withholding of
increments of pay with
cumulative effect or
reduction to a lower stage
in the time-scale of  pay
for a specified period,
with further directions as
to whether or not the
Government employee
will earn increments of
pay during the period of
such reduction and
whether on the expiry of
such period, the reduction
will or  will not have the
effect of postponing the
future increments of pay;
(vi) reduction to a lower
time-scale of pay, grade,
post or service which
24
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
shall ordinarily be a bar to the
promotion of the Government
employee to the time-scale of
pay, grade, post or service
from which he was reduced
with or without further
directions regarding conditions
of restoration to the grade or
post or service from which the
Government employee was
reduced and his seniority and
pay on such restoration to that
grade, post or service;
(vii) compulsory retirement;
(viii) removal from service
which shall not be a
disqualification for future
employment under the
Government;
(ix)  dismissal from service
which shall ordinarily be a
disqualification for future
employment under the
Government.
25
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
"Appendix B-2
{See rule 8(3)}
Serial Designation of the Nature of Order Ordering Appellate
No. post Authority Authority
(1) (2) (3) (4) (5)
1. Tutor Secretary Incharge Minister Incharge
D.K. TIWARI,
Principal Secretary to Government of Punjab,
Department of Medical Education and Research.
As specified in rule 15 of
the Punjab Civil Services
(Punishment and Appeal)
Rules, 1970.
 
2202/1-2021/Pb. Govt. Press, S.A.S. Nagar
26
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
PART III
GOVERNMENT OF PUNJAB
DEPARTMENT OF EXCISE AND TAXA TION
(EXCISE AND TAXA TION-II BRANCH)
NOTIFICATION
The 11th January, 2021
No. S.O. 03/P.A.5/2017/S.128/Amd./2021.- In exercise of the powers
conferred by section 128 of the Punjab Goods and Services Tax Act, 2017
(Punjab Act No. 5 of 2017) , and all other powers enabling him in this behalf,
the Governor of Punjab, on the recommendations of the Council, is pleased to
make the following amendment in the Government of Punjab, Department of
Excise and Taxation, Notification No. SO.13/P.A.5/2017/S.128/2018, dated
the 27th February, 2018, published in the Punjab Government Gazette,
(Extraordinary), dated the 7th March, 2018, namely:-
AMENDMENT
 In the said notification, in the third proviso for the figures , letters, word
and sign "10th January, 2020", the figures, letters, word and sign "17th January,
2020" shall be substituted.
A. VENU PRASAD,
Additional Chief Secretary Taxation to
Government of Punjab,
Department of Excise and Taxation.
2202/1-2021/Pb. Govt. Press, S.A.S. Nagar
27
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
PART III
GOVERNMENT OF PUNJAB
DEPARTMENT OF EXCISE AND TAXA TION
(EXCISE AND TAXA TION-II BRANCH)
NOTIFICATION
The 8th January, 2021
No. S.O. 04/P.A.3/2020/S.1/2021.- In exercise of the powers
conferred by sub-section (2) of section 1 of the Punjab Goods and Services
Tax (Amendment) Act, 2020 (Punjab Act No. 3 of 2020) and all other powers
enabling him in this behalf, the Governor of Punjab, on recommendations of
the Council, is pleased to appoint the 10th  day of November, 2020, as the date
on which the provisions of section 7 of the said Act shall be deemed to have
come into force.
A. VENU PRASAD,
Additional Chief Secretary Taxation to
Government of Punjab,
Department of Excise and Taxation.
2202/1-2021/Pb. Govt. Press, S.A.S. Nagar
29
PUNJAB GOVT. GAZ. (EXTRA), JANUARY 12, 2021
(PAUSA 22, 1942 SAKA)
PART III
GOVERNMENT OF PUNJAB
DEPARTMENT OF EXCISE AND TAXA TION
(EXCISE AND TAXA TION-II BRANCH)
NOTIFICATION
The 8th January, 2021
No. S.O. 05/P.A.5/2017/Ss.148 and 39/ 2021. — In exercise of the
powers conferred by section 148 read with sub-section (7) of section 39 of the
Punjab Goods and Services Tax Act, 2017 (Punjab Act No. 5 of 2017),
(hereinafter referred to as the said Act) and all other powers enabling him in
this behalf, the Governor of Punjab, on the recommendations of the Council, is
pleased to notify the registered persons, notified under proviso to sub-section
(1) of section 39 of the said Act, who have opted to furnish a return for every
quarter or part thereof, as the class of persons who may, in first month or
second month or both months of the quarter, follow the special procedure such
that the said persons may pay the tax due under proviso to sub-section (7) of
section 39 of the said Act, by way of making a deposit of an amount in the
electronic cash ledger equivalent to, -
(i) thirty five per cent. of the tax liability paid by debiting th

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