LexThe Punjab Civil Services (General and Common Conditions of Service) Rules, 1994
Punjab · state statute
Open in Lexace · Ask the AI about this actAPPENDIX 'D'
(See rule 8)
GOVERNMENT OF PUNJAB
DEPARTMENT OF PERSONNEL AND ADMINISTRATIVE REFORMS
(PERSONNEL POLICIES BRANCH -1)
NOTIFICATION
The 4th May, 1994.
No. G.S.R. 33/ Const./Art 309/94 - In exercise of the powers conferred by
the proviso to Article 309 of the Constitution of India, and all other powers
enabling in this behalf, the Governor of Punjab is pleased to make the following
rules regulating the recruitment and general and common c onditions of service of
persons appointed to Group 'A', Group 'B' and Group 'C' services in connection
with the affairs of the State of Punjab, namely :-
1. Short title, commencement and application .- (1) These rules may be
called the Punjab Civil Servic es (General and Common Conditions of
Service) Rules, 1994 as amended from time to time.
(2) They shall come into force at once.
(3) They shall apply to all the posts in Group 'A' Group 'B' and Group C'
services in connection with the affairs of the State of Punjab.
2. Definitions.- In these rules, unless the context otherwise requires-
(a) "Appointing authority" means an appointing authority specified as
such in the Service Rules made under Article 309 of the Constitution
of India in respect of any service or Post in connection with the affairs
of the State of Punjab;
(b) "Board" means the Subordinate Service Selection Board, Punjab or
any other authority constituted to perform its functions;
(c) " Commission" means the Punjab Public Service Commission;
(d) "Direct appointment" means an appointment made otherwise than by
promotion or by tr ansfer of a person already in the service of
Government of India or of a State Government;
(e) "Government" means the Government of the State of Punjab in the
Department of Personnel and Administrative Reforms;
(f) "Recognised university or institution" means.-
(i) any university or institution incorporated by law in any of the
State of India; or
(ii) any other university or institution, which is declared by the
Government to be a recognised university or institution for the
purposes of these rules;
(g) "Service" means any Group 'A' Service, Group 'B' Service or Group
'C' Service, constituted in connection with the affairs of the State of
Punjab as per scales given in the Appendix;
(h) "Service Rules" means the service rules made under Article 309 of the
Constitution of India regulating the recruitment and conditions of
service other than the general and common conditions of service of
persons appointed to any service or post in connection with the affairs
of the State of Punjab; and
(i) (i) "War h ero" means a defence services personnel or a para -military
forces personnel, who is a bona fide resident of Punjab State and has
been killed or discharged from service on account of disability
suffered by him on or after Ist January, 1999, while fighting i n a war
declared so by Government of India, in operations in Kargil or any
other sector in J and K in the on going conflict with Pakistan other
operations which may be notified by the State Government to have
been undertaken for preserving the unity and in tegrity of the Country;
or
(ii) a defence service personnel or a para -military forces personnel who
was a bona fide resident of Punjab State and was posthumously
decorated with Parm Vir Chakra, Mahavir Chakra or Vir Chakra:
provided that .-
(a) In exceptional instances, the cases of such War Heroes may also be
covered, with the prior approval of the Department of Personnel
who though not bona fide residents of Punjab State are yet closely
connected to the State of Punjab;
(b) In the case of War Heroes, falling i n the category (ii) above, the
benefits to be given by the State Government will be restricted
only to the first generation dependent members/ next of the kin.
Note:- The Government reserves the right to include any other category of
Awardees for the purpose of providing employment to the category of
War Heroes, as may be notified.
3. Nationality, domicile and character of persons appointed to the
Service.- (1) No person shall be appointed to the Service unless he is, -
(a) a Citizen of India ; or
(b) a Citizen of Nepal; or
(c) a subject of Bhutan ; or
(d) a Tibetan refugee who came over to India before the Ist day of
January, 1962 with the intention of permanently settling in India; or
(e) a person of India origin who has migrated from Pakistan, Burma, Sri
Lanka and East African Countries of Kenya, Uganda and United
Republic of Tanzania (formerly Tanganyika and Zanzibar), Zambia,
Malawi, Zaire, Ethiopia and Vi etnam with the intention of
permanently settling in India:
Provided that a person belonging to any of the categories (b), (c), (d)
and (e) shall be a person in whose favour a certificate of eligibility has been
given by the Government of Punjab in the Dep artment of Home Affairs and
justice.
(2) A person in whose case a certificate of eligibility is necessary may be
admitted to an examination or interview conducted by the Commission or the
Board, as the case may be, on his furnishing proof that he has app lied for the
certificate but he shall not be appointed to the Service unless the necessary
certificate is given to him by the Government of Punjab in the Department of
Home Affairs and Justice.
(3) No person shall be recruited to the Service by direct appointment, unless
he produces .-
(a) a certificate of character from the Principal Academic Officer of the
university, college, school or institution last attended, if any, and
similar certificates from two responsible persons not being his
relative, who a re well acquainted with him in his private life and are
unconnected with his university, college, school or institution; and
(b) an affidavit to the effect that he was never convicted for any criminal
offence involving moral turpitude and that he was neve r dismissed or
removed from service of any State Government or of Government of
India, or of any Public Sector Undertaking.
4. Disqualifications.- (1) No person.-
(a) who has entered into or contracted a marriage with a person having a
spouse living ; or
(b) who, having a spouse living, has entered into or contracted a marriage
with any person, shall be eligible for appointment to the Service:
Provided that the Government, if satisfied that such marriage is
permissible under the personal law applicable to such person and the
other party to the marriage and that there are other grounds for so
doing, exempt any person from the operation of this rule.
5. Age.- (1) No person shall be recruited to the Service by direct appointment,
if he is less than eighteen years or is more than thirty seven years of age in
the case of technical and non -technical posts on the first day of January of
the year immediately precedi ng the last date, fixed for submission of
applications by the Commission or the Board, as the case may be.]
Provided that where different lower and upper age limits have been
specifically prescribed for posts in the Service Rules, these limits shall be
made applicable for appointment to such posts:
Provided further that the upper age limit may be relaxed up to forty -
five years in the case of persons already in the employment of the Punjab
Government or any Board, Corporation, Commission or Authority under it,
other State Government or the Government of India:
Provided further that in the case of candidates belonging to Scheduled
Castes and other Backward Class, the upper age limit shall be such as may
be fixed by the Government from time to time.
(2) In the case of ex -servicemen, the upper age limit shall be such as has been
prescribed in the Punjab Recruitment of Ex -servicemen Rules, 1982 as
amended from time to time.
(3) In the case of appointment on compassionate grounds on priority basis, the
upper age limit shall be such as may be specifically fixed by the Government
from time to time.
(4) In the case of appointment of a war Hero, who has been discharged from
defence services or para -military forces on account of disability suffered by
him or his widow or dependent member of his family, the upper age limit
shall be such as may be specifically fixed by the Government from time to
time.
5A. Increase in upper age limit. -Notwithstanding anything contained in rule 5,
on and with effect from the commenc ement of the Punjab Civil Services (General
and Common Conditions of Service) Amendment Rules, 2010, where in any other
Service rules, or in Government instructions, the upper age limit for appointment
to any Service or for any category or persons, if diff erent from thirty-five years, it
shall be deemed to have increased by two years.
6. Qualification etc.- Subject to the provisions of these rules, the number and
character of posts, method or recruitment and educational qualifications and
experience for app ointment to a post or posts in a Service and the departmental
examination, if any, shall be such as may be specified in the Service Rules made
for that Service:
Provided that where appointment of Group 'A' and Group 'B' non -technical
post is offered to a war hero, who has been discharged from defence services or
paramilitary forces on account of disability suffered by him or his widow or
dependent member of his family, under the instructions issued in this behalf by the
Government, the educational qualification to be possessed by such person shall be
graduation from a recognised university, Such person who is offered Group 'A' and
Group 'B' or Group 'C' non -technical post, shall not, however, be required to
possess experience of technical or non -technical p ost at the time of his initial
appointment.
7. Probation.-(1) A person appointed to any post in the Service shall remain
on probation for a period of three years, if recruited by direct appointment and one
year if recruited otherwise:
Provided that, -
(a) any period, after such appointment, spent on deputation on a
corresponding or a higher post shall count towards the period of
probation;
(b) in the case of an appointment by transfer, any period of work on an
equivalent or higher rank, prior to appoint ment to the Service, may in
the discretion of the appointing authority, be allowed to count towards
the period of probation;
(c) any period of officiating appointment to the Service shall be reckoned
as period spent on probation; and
(d) any kind of leave not exceeding six months during or at the end of
period of probation, shall be counted towards the period of probation.
(2) If, in the opinion of the appointing authority, the work or conduct of a
person during the period of probation is not satisfactory or he has failed to pass the
departmental examination, if any, prescribed in Service Rules within a period not
exceeding *one and a half years from the date of appointment, it may.-
(a) if such person is recruited by direct appointment, dispense with his
service or revert him to a post on which he held lien prior to his
appointment to the Service by direct appointment; and
b) if such person is appointed otherwise –
(i) revert him to his former post; or
(ii) deal with him in such other manner as the terms and conditions
of the previous appointment permit.
(3) On the completion of the period of probation of a person, the appointing
authority may-
(a) if his work and conduct has in its opinion been satisfactory –
(i) confirm such person, from the date of his appointment or from
the date he completes his period of probation satisfactorily, if
he is not already confirmed; or
(ii) declare that he has completed his probation satisfactorily, i f he
is already confirmed; or
(b) If his work or conduct has not been, in its opinion, satisfactory or if
he has failed to pass the departmental examination, if any, specified in
the Service Rules -
(i) dispense with his services, if appointed by direct appointment
or if appointed otherwise revert him to his former post, or deal
with him in such other manner as the terms and conditions of
his previous appointment may permit;
(ii) extend his period of probation and thereafter pass such order as
it could have passed on the expiry of the period of probation as
specified in sub-rule (1) :
Provided that the total period of probation including extension, if any, shall
not exceed four years, if recruited by direct appointment and three years if
appointed otherwise.
8. Seniority.- The seniority inter se of persons appointed to posts in each cadre
of a Service shall be determined by the length of continuous service on such post in
that cadre of the Service:
Provided that in the case of persons recruited by direct appointment who join
within the period specified in the order of appointment or within such period as
may be extended from time to time by appointing authority subject to a maximum
of four months from the date of order of appointment, the order of merit
determined by the Commission or the Board, as the case may be, shall not be
disturbed:
Provided further that in case a person is permitted to join the post after the
expiry of the said period of four months in consultation with the Commission or
the Board, as the case may be, his seniority shall be determined from the date he
joins the post:
Provided further that in case any person of the next selection has joined a
post in the cadre of the concerned Service before the person referred to in the
preceding proviso joins, the person so referred shall be placed below all the
persons of the next selection, who join within the time specified in the first
proviso:
Provided further that in the case of two or more persons appointed on the
same date, their seniority shall be determined as follows : -
(a) a person appointed by direct appointment shall be senior to a person
appointed otherwise;
(b) a person appointed by promotion shall be senior to a person appointed
by transfer;
(c) in the case of persons appointed by promotion or transfer, the
seniority shall be determined according to the seniority of such
persons in the appointment from which they were promoted or
transferred ; and
(d) in the case of persons appointed by transfer from different cadres their
seniority shall be determined according to pay, preference being given
to a person who was drawing a higher rate of pay in his previous
appointment; and if the rates of pay drawn are also the same, then by
their length of service in these appointments; and if the length of such
service is also the same, an older person shall be senior to a younger
person :
*“Provided further that in the case of persons recruited by direct
appointment in the same cadre obtaining equal marks durin g same
selection process, their inter -se-seniority shall be determined on the
basis of their age. That is, an older person shall be senior to the
younger person.”
Note.- Seniority of persons appointed on purely provisional basis or on ad
hoc basis shall be determined as and when they are regularly appointed
keeping in view the dates of such regular appointment.
9. Liability of members of Service to transfer. - A member of a Service may
be transferred to any post whether included in any other service or not, on the same
terms and conditions as are specified in rule 3.17 of the Punjab Civil Service
Rules, Volume-1 Part-1.
10. Liability to Serve.- A member of the Service shall be liable to serve at any
place, whether within or out of the State of Punjab, on be ing ordered so to do by
the appointing authority.
11. Leave, Pension and other matters. - In respect of pay , leave, pension and
all other matters not expressly provided for in these rules, a member of Service
shall be governed by such rules and regulations as may have been or may here after
be adopted or made by the competent authority.
12. Discipline, penalties and appeals. -(1) In the matter of discipline,
punishment and appeals, a member of a Service shall be governed by the Punjab
Civil Services (Puni shment and Appeal) Rules, 1970, as amended from time to
time.
(2) The authority empowered to impose penalties specified in rule 5 of
Punjab Civil Services (Punishment and Appeal) Rules, 1970, and the appellate
authority thereunder in respect of the Govern ment employee shall be such as may
be specified in the Service Rules.
13. Liability for vaccination and re -vaccination.- Every member of a Service
shall get himself vaccinated and re-vaccinated when Punjab Government so directs
by a special or general order.
14. Oath of allegiance .- Every member of the Service, unless he has already
done so, shall be required to take oath of allegiance to India and to the Constitution
of India as by law established.
*14A Minimum Educational and other Qualifications for appointment to the
post of Senior Assistant by.-
Direct Appointment Promotion
No person shall be given direct appointment to the post of
Senior Assistant under the Punjab Government, unless he -
(i) Possesses the Bachelor’s Degree from a recognised
University or Institution; and
(ii) Qualifies in the competitive test specified by the
appointing authority from time to time; and
(iii) Possesses at least one hundred and twenty hours course
From amongst
the clerks, who
have an
experience of
working as such
for a minimum
period of four
with hands on experience in the use of Personal Computer
or Information Technology in Office Productivity
applications or Desktop Publishing applications from a
Government recognised institution or a reputed institution,
which is ISO 9001, certified
OR
Possesses a Comp uter information Technology course
equivalent to 'O' level certificate of Department of
Electronics Accreditation of Computer Course (DOEACC)
of Government of India;
(iii) The person so appointed as Senior Assistant in terms of
the Provisions of sub -rule ( 1), shall have before his
appointment,[passed a test in English and Punjabi
respectively] typewriting on Computer to be conducted by
the Board or the appointing authority or the Department of
Information Technology, as the case may be, at a speed of
thirty words per minute:
Provided that where appointment of Group 'B’ non -
technical post is offered to a War Hero, who has been
discharged from Defence Services or dependent from
Defence Services or dependent member of his family under
the instructions issued in this behalf by the Government, the
educational qualifications to be possessed by such person
shall be Graduate from a recognised University or
Institution. However, such person shall not be required to
qualify the test in Punjabi type -writing as provide d in sub -
years.
rule (2)”
15. Minimum educational and other qualifications.-
(1) (i) No person shall be given direct appointment to the post of Clerk under
the Punjab Government unless he possesses the Bachelor's Degree
from a recognised University or Institution; and
(ii) Possesses at least one hundred and twenty hours course with hands on
experience in the use of Personal Computer or Information
Technology in Office Productivity applications or Desktop Publishing
applications from a Government recognised institution or a reputed
institution, which is ISO 9001, certified.
OR
Possesses a Computer information Technology course equivalent to
'O' level certificate of Department of Electronics Accreditation of
Computer Courses (DOEACC) of Government of India;
(2) The person so appointed as Clerk in terms of the provisions of sub -
rule (1) shou ld have before his appointment [passed a test in English
and Punjabi Typewriting respectively on computer], to be conducted
by the Board or the appointing authority or the Department of
Information Technology, as the case may be, at a speed of thirty
words per minute.
Provided that where appointment of Group 'C' non -technical
post is offered to a War Hero, who has been discharged from Defence
services; or dependent member of his family under the instructions
issued in this behalf by the Government, the edu cational qualification
to be possessed by such person shall be Graduate from a recognised
university or institution. However, such person shall not be required to
qualify the test in Punjabi typewriting as specified in sub-rule (2) ".
*15A. Minimum Educational and others Qualifications for appointment to the post
of Senior Scale Stenographer by –
Direct appointment Promotion
No Personal shall be given direct
appointment to the post of Senior
Scale Stenographer under the Punjab
Government unless he –
(i) Possesses the Bachelor’s Degree
from a recognised university or
Institution; and
(ii) Qualifies in a Stenography test
in four paras (two in Punjabi and two
in English language) containing 250
words each as follows :-
(a) the passage in Punjabi shall be
From amongst the Junior Scale
Stenographers, who have an
experience of working as such for a
minimum period of one year.
Provided that if the Juni or Scale
Stenographer is not available then
from amongst the Steno typists, who
have an experience of working as
such for a minimum period of four
years; and
ii) Qualifies in a Stenography test
in four paras (two in Punjabi and two
directed at a speed of 100 words
per minute in Punjabi language
required to be transcribed these
(at typewriter/computer) at a
speed of 20 words per minute;
and
(b) The passage in English shall be
directed at a speed of 60 words
per minute in English language
required to be transcribed these
(at typewriter/computer) at the
speed of 12 words per minute.
(iii) The candidates committing not
more than 4% mistakes in
aggregate and only if he/she
qualifies the stenography test in
both the languages shall be
considered to have qualified the
test for appointment as Senior
Scale Stenographer.
iv) Possesses at least one hundred
and twenty hours course with
hands on experience in the use
of Personal Computer or
Information Technology in
Office Productivity applica tions
in English language) co ntaining 250
words each as follows:-
(a) the passage in Punjabi shall be
dictated at a speed of 100 words per
minute in Punjabi language required
to be transcribed these (at
typewriter/computer) at a speed of 20
words per minute; and
(b) The passage in English shall be
dictated at a speed of 60 words per
minute in English language required
to be transcribed these (at
typewriter/computer) at the speed of
12 words per minute.
(iii) The candidates committing not
more than 4% mistakes in aggregate
and on ly if he/she qualifies the
stenography test in both the
languages shall be considered to have
qualified the test for promotion as
Senior Scale Stenographer.
or Desktop Publishing
applications from a Government
recognised Institution or a
reputed Institution, which is ISO
9001, certified.
OR
Possesses a computer
Information Technology course
equivalent to 'O' level c ertificate
of Department of Electronics
Accreditation of Computer
Course (DOEACC) of
Government of India.
16. Minimum Educational and other Qualifications for appointment to the
post of Steno -typist or Junior Scale Stenographer. - No person shall be given
direct appointment to a post of a Steno -typist or a Junior Scale Stenographer under
the Punjab Government, unless he :-
(a) Possesses Bachelor's Degree from a recognised University or
Institution; and
(b) Qualifies a test in Punjabi Stenography to be held by the Board or by
the appointing authority at a speed specified by the Government from
time to time; and
(c) Possesses at least one hundred and twenty hours course with hands on
experience in the use of Personal Computer or Information
Technology in Office Productivity applications or Desktop Publishing
applications from Government recognised institution or a reputed
institution, which is ISO 9001, certified
OR
Possesses a Computer Information Technology Course equivalent to
'O' level certificate of Department of Electronics Accreditation of
Computer Courses (DOEACC) of Government of India.
17. Knowledge of Punjabi Language. - No person shall be appointed to any
post in any Service by direct appo intment unless he has passed Matriculation
examination with Punjabi as one of the compulsory or elective subjects or any
other equivalent examination in Punjabi language, which may be specified by the
Government from time to time:
Provided that where a pe rson is appointed on compassionate grounds on
priority basis under the instructions issued in this behalf by the government from
time to time, the person so appointed shall have to pass an examination of Punjabi
Language equivalent to Matriculation standar d or he shall have to qualify a test
conducted by the Language Wing of the Department of Education of Punjab
Government within a period of six months from the date of his appointment:
Provided further that where educational qualifications for a post in an y
service are lower than Matriculation standard, then the person so appointed shall
have to pass an examination of Punjabi Language equivalent to Middle standard:
Provided further that where a War Hero, who has been discharged from
Defence Services or paramilitary forces on account of disability suffered by him or
his widow or dependent member of his family, is appointed under the instructions
issued in this behalf by the Government, the person so appointed will not be
required to possess aforesaid knowledge of Punjabi Language:
Provided further that where a ward of Defence Service Personnel, who is a
bona fide resident of Punjab State, is appointed by direct appointment, he shall
have to pass an examination of Punjabi Language equivalent to Matriculation
standard or he shall have to qualify a test conducted by the Language Wing of the
Department of Education of Punjab Government within a period of two years from
the date of his appointment.
18. Promotion to Group 'A' and Group 'B' Service .- (1) (a) For promotion to
the post as Head of Department would be decided strictly on the basis of merit -
cum-seniority as per the instructions issued by the Government from time to time.
The minimum benchmark for promotion for such post would be 'Very Good'. The
officer who is graded, as 'Outstanding' would supersede the officer graded as 'Very
Good'.
(b) For promotion to post falling in the Group 'A' other than Head of
Department, the minimum benchmark will be 'Very Good' as per the
instructions issued by the Government from time to time. There shall
be no supersession on the basis of merit.
(c) For promotion to post falling in Group 'B' the minimum benchmark
will be 'Good' and there shall be no supersession on the basis of merit.
(2) Debarring for consideration for pr omotion of a Government
Employee who refuses to accept promotion. - In the event of refusal to accept
promotion by a member of a Service, he shall be debarred by the appointing
authority from consideration for promotion for all the consecutive chances which
may occur in future within a period of two years from the date of such refusal to
accept promotion:
Provided that in a case where the appointing authority is satisfied that a
member of the Service has refused to accept promotion under the circumstances
beyond his control, it may exempt such a member for reasons to be recorded
therefore in writing from the operation of this rule.
19. Power to relax.- Where the Government is of the opinion that it is necessary
or expedient so to do, it may by order, for re asons to be recorded in writing, relax
any of the provisions of these rules with respect to any class or category of
persons:
Provided that the provisions relating to educational qualifications and
experience, if any, shall not be relaxed.
20. Over-riding effect.-The provisions of these rules shall have effect
notwithstanding anything to the contrary contained in any rules for the time being
in force for regulating the recruitment and conditions of service for appointment to
public service and posts in connection with the affairs of the State.
21. Interpretation.- If any question arises as to the interpretation of these rules,
the government shall decide the same.
A.S CHATTHA
Chief Secretary to Government of Punjab
KRISHAN KUMAR
Principal Secretary to Government of Punjab,
Department of Water Resources