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State of Punjab - Act

The Punjab Panchayat Samitis and Zila Parishads Services Rules, 1965

PUNJAB
India

The Punjab Panchayat Samitis and Zila Parishads Services Rules, 1965

Rule THE-PUNJAB-PANCHAYAT-SAMITIS-AND-ZILA-PARISHADS-SERVICES-RULES-1965 of 1965

Published on 15 June 1965
Commenced on 15 June 1965
[This is the version of this document from 15 June 1965.]
[Note: The original publication document is not available and this content could not be verified.]

The Punjab Panchayat Samitis and Zila Parishads Services Rules, 1965Published vide Punjab Government Notification No. G.S.R. 126 PA 3/6, dated 15.6.1965.

1. Short title, commencement and application.

(1)These rules may be called the Punjab Panchayat Samitis and Zila Parishads Service Rules, 1965.

(2)They shall come into force at once.

(3)They shall apply to the posts specified in Appendix A to these rules.

2. Definitions.

- In these rules, unless the context otherwise requires. -

(a)'Commission' means the Punjab Public Service Commission;

(b)'direct recruitment' means an appointment otherwise than by promotion or transfer;

(c)'Government' means the Government of the State of Punjab in the Development and Panchayat Department;

(d)'recognised university or institute' means :-

(i)any university or institute incorporated by law in any of the States of India; or

(ii)in the case of a degree or diploma obtained as a result of an examination held before the 15th August, 1947, the Punjab, Sind or Dacca University; or

(iii)any other university or institute which is recognised by the Government for the purposes of these rules;

(e)'Service' means the Punjab Panchayat Samati and Zila Parishads Service.

3. Posts in the Service and their scales of pay.

(1)The Service shall comprise the posts shown in Appendix A to the rules.

(2)The number of posts shall be as specified in Appendix B to these rules and the category of posts and scales of pay attached thereto, shall be as specified in columns 2 and 3 of Appendix A to these rules :Provided that the Government may, from time to time, make addition to or reduction in the cadre of the Service and the pay-scales whether permanently or temporarily.

4. Appointing authority.

(1)All appointment to the Service shall be made -

(i)in the case of employees of a Zila Parishad by the Zila Parishad concerned; and

(ii)in the case of employees of a Panchayat Samiti, and also in the case of Secretary of a Gram Panchayat, by the Panchayat Samiti concerned.

(2)All appointments to the Service shall be made by the appointing authority on the recommendation of the -

(i)Commission where the post carries initial pay of [Rs. 300] [Substituted for 'Rs. 169' by Punjab Government Notification No. GSR/PA- 3/61/Sections 33, 100 and 115/Amd.(1)/73. dated 26.2.1973.] or more;

(ii)District Committee concerned where the initial pay is less than [Rs. 300] [Substituted for 'Rs. 160' by Punjab Government Notification No. GSR/PA-3/61/Sections 33, 100 and 115/Amd.(1)/73. dated 26.2.1973.];

Provided that a vacancy which could not be anticipated may be filled in by the Zila Parishad or the Panchayat Samiti, as the case may be, for a period of six months or till a candidate is recommended by the Commissioner or District Committee, as the case may be, whichever is earlier.

(3)The District Committee referred to in sub-rule (2) shall consist of -

(i)The Chairman of the Zila Parishad, - Chairman.

(ii)The Deputy Commissioner of the district, - Member.

(iii)The District Development and Panchayat Officer, - Member.

(iv)The Chairman of the Samiti concerned where the vacancy to be filled up relates to the Cadre of the Samiti, - Member.

5. Nationality.

(1)No person shall be appointed to the service by direct recruitment unless he is -

(a)a citizen of India, or

(b)a subject of Sikkim, or

(c)a subject of Nepal, or

(d)a subject of Bhutan, or

(e)a Tibetan refugee who came over to India before the January, 1962 with the intention of permanently settling in India, or

(f)a person of Indian origin who has migrated from Pakistan with the intention of permanently settling in India:

Provided that a candidate belonging to categories (c), (d), (e) and (f) shall be a person in whose favour a certificate has been given by the competent authority, and if he belongs to category (f) the certificate of eligibility will be issued for a period of one year, after which such a candidate will be retained in service subject to his having acquired Indian citizenship.

(2)A candidate in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the Commission, or any other authority on his furnishing proof that he has applied for the certificate and he may also provisionally be appointed subject to the necessary certificate being given to him by the competent authority.

6. Age and physical fitness.

(1)No person shall be appointed to any post in the Service by direct recruitment unless he is not less than that 17 years ad not more than [27 years of age in the case of non-technical service and 30 years in the case of technical service on the last date fixed for receipt of applications for that post :] [Substituted vide Punjab Government Notification No. G.S.R. 34/P. A, 3/61/Section 115/Amd. (2) 74, dated 26.2.1974.]Provided that the maximum age limit is relaxable to 35 years in the case of Head Clerk, Accountant, Taxation Officer, Tax Collector, Lady Health Visitor, Driver and up to 40 years in case of Panchayat Secretary:Provided further that upper age limit may be relaxed up to 52 years in the case of ex-servicemen [and by five years in the case of persons belonging to schedule castes and Backward Classes] [Inserted by Punjab Government Notification No. G.S.R. 34/P. A, 3/61/Section 115/Amd. (2) 74, dated 26.2.1974.].

(2)Notwithstanding anything contained in sub-rule (1) the appointing authority may, in special circumstances to be recorded in writing, relax the upper age limit with the priors approval of the Commissioner of Division.

(3)Persons appointed to the Service by direct recruitment shall be required to produce certificate of physical fitness from the Chief Medical Officer of the district before joining service. This condition will not, however apply to the persons appointed in a temporary vacancy of less than 3 months duration.

7. Disqualifications.

(1)No person, who has more than one wife living or who having a spouse living, marries in any case in which such marriage is void by reason of its taking place during the life-time of such spouse shall be eligible for appointment to the Service, and

(ii)No woman, whose marriage is void by reason of the husband having a wife living at the time of such marriage or who has married a person who has a wife living at the time of such marriage shall be eligible for appointment to the Service:

Provided that the Government may, if satisfied there are special grounds for so ordering, exempt any person from the operation of this rule.

8. Method of recruitment and qualification.

(1)The method of recruitment to the posts in the Service and their qualification shall be as specified in columns 4 and 5 of Appendix A to these rules:Provided that Government may, if and when necessary alter the qualification specified for any post in Appendix A to these rules;

(2)The recruitment by promotion to the Service shall be made on the basis of seniority-cum-merit and no person shall be entitled to claim promotion on the basis of seniority alone. Where the seniority is ignored the recruiting authority shall record the reasons therefor in writing.

(3)If a candidate possessing the qualification specified in column 5 of Appendix A to these rules in not available for appointment by promotion, that post may be filled in by direct recruitment.

(4)Out of the vacancies to be filled in by direct recruitment, [twenty five per centum] [See See Punjab Legislative Supplement Part III dated 25.7.75, pages 471.] of the vacancies shall be filled in from amongst candidates belonging to Schedules Castes or Scheduled Tribes and [five percentum] [See See Punjab Legislative Supplement Part III dated 25.7.75, pages 471.] of the vacancies shall be filled in from amongst candidates belonging to backward classes.

9. Departmental Examination.

- Government may, by notification, direct that the person appointed to such posts as may be specified, shall be required to pass a departmental text, the details and syllabus of which may be laid down by Government.

10. Probation.

(1)Members of the Service shall remain on probation for a period of two years, if appointed by direct appointment and one year if appointed otherwise;Provided that an officiating appointment in the Service shall be reckoned as a period spent on probation but no person who has thus officiated shall, on completion of the prescribed period of probation, be entitled to be confirmed, unless he is appointed against a permanent post.

(2)If the work and conduct of a person appointed to the Service during the period of probation is, in the opinion of the appointing authority not satisfactory or his integrity is not unquestionable, it may -

(a)if appointed by direct recruitment, dispense with his services; or

(b)if otherwise :

(i)revert him to his former post; or

(ii)deal with him in such other manner as the terms and conditions of his 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 and his integrity is unquestionable -

(i)confirm such person from the date of his appointment, if appointed against a permanent vacancy; or

(ii)confirm such person from the date from which a permanent vacancy exists if appointed against a temporary vacancy; or

(iii)declare that he has completed his probation satisfactorily, if there is no permanent vacancy; or

(b)if his work or conduct has, in its opinion, not been satisfactory or his integrity is not unquestionable -

(i)dispense with his services, if appointed by direct recruitment; or if appointed otherwise revert him to his former post, or deal with his in such manner as the terms and conditions of his previous appointment permit: or

(ii)extend his period of probation and thereafter pass such orders as it could have passed on the expiry of the first period of probation :

Provided that the total period of extension of probation shall not exceed one year.

11. Seniority of members of service.

- The seniority inter se of the members of the Service shall be determined separately for each category of posts shown in Appendix 'A' to these rules by the date of their continuous appointment to a post in that very category :Provided that in the case of members appointed by direct recruitment the order of merit determined by the Commission, or as the case may be, by the District Committee referred to in sub-rule (3) of rule 4 not be disturbed and persons appointed as a result of selection be senior to those appointed as a result of subsequent selection :Provided further, that in the case a member who does not join his appointment within two months of the date of the order of appointment his seniority shall be determined by the appointing authority on an ad hoc basis after taking into consideration all the circumstances of the case :Provided further, that in the case of two or more members appointed on the same date, a member appointed by direct recruitment shall be senior to a member appointed otherwise :Note 1. This rule shall not apply to persons appointed on purely provisional basis, pending their passing the qualifying text.Note 2. In the case of members whose period of probation is extended under rule 10(3)(ii) the date of appointment for the purpose of this rule shall be deemed to have been deferred to the extent the period of probation is extended.Note 3. The inter se seniority of the employees of the abolished District Boards who have been absorbed in the Service shall not be disturbed.

12. Retirement

- [(1) A member of the service shall retire on his attaining the age of fifty eight years.] [See Punjab Legislative Supplement Part III, dated 25.7.76, pages 405.][1A] [Substituted vide Punjab Government notification No. G.S.R. 95/P.A. 3/61/Sections 33, 100 and 115/Amd. (7)/81, dated 28.10.1981.] A member of the service who has retired under sub-rule (1) on attaining the age of fifty eight years, shall not be re-employed or continued to be re-employed in the service paid from the Panchayat Samitis Funds or the Zila Parishads Funds as the case may be except on public grounds and in a purely temporary capacity with the sanction of the government]

(2)[ (a) The appointing authority shall, if it is opinion that it is in public interest to do so, have the absolute right, by giving an employee prior notice in writing, to retire that employee on the date on which he completes twenty- five years of service or attains fifty years of age or on any date thereafter to be specified in the notice.

(b)The period of such notice all not be less than three months :-

Provided that where at least three months' notice is not given or notice for a period less than months is given, the employee shall be entitled to claim a sum equivalent to the amount of this pay and allowances, at the same rates at which he was drawing them immediately before the date of retirement for a period of three months or as the case may be, for the period by which such notice falls short of three months.

(3)Any member of the Service may, after giving at least three months' previous notice in writing to the appointing authority retire from service on the date on which he completes twenty-five years of service or attains fifty years of age or on any date thereafter to be specified in the notice :Provided that no employee under suspension shall retire from service except with specific approval of the appointing authority.] [See Punjab Supplement Part III, dated 6.11.81, P. 581.]

13. Liability for vaccination and revaccination.

- Every member of the Service shall get himself vaccinated or revaccinated when the appointing authority so directs by a special or general order.

14. Oath of allegiance.

- Every members of the Service, unless he has already done so, shall be required to take the oath of allegiance to India and to the Constitution of India as by law established.[15. (1) In matters not expressly covered by these rules or any other rules framed under the Punjab Panchayat Samitis and Zila Parshads Act 1961, the members of the Service shall be governed by the provisions of the Punjab Civil Services Rules as amended from time to time in so far as they are not inconsistent with the provisions of the aforesaid Act, and the rules made thereunder :Provided that for words "Government" and "Government Servants" wherever they occur in the Punjab Civil Services Rules the words "Panchayat Samiti or Zila Parishad, as the case may be", and "members of the Punjab Panchayat Samitis and Zila Parishads Service" shall be deemed to have been substituted respectively.

(2)The competent authority may construe the provisions of the rules referred to in sub-rule (1) above with such adaptations not affecting the substance thereof as may be necessary or proper in order to adapt them to the matter before such authority :Provided that if any doubt arises regarding the adaptations with which the said rules should be construed, the matter shall be referred to the Government and the decision of the Government on such reference shall be final.Explanation :- 'Competent Authority' means Executive Office of the Panchayat Samiti in the case of Panchayat Samiti and Secretary, Zila Parishad in the case of Zila Parishad.

16. Relaxation.

- Where the Government is of the opinion that it is necessary or expedient so to do, it may, by order, for reasons to be recorded in writing, relax any of the provisions of these Rules, with respect to any class or category or persons]. [Added vide Punjab Government Notification No. GSR/PA-3/61/Sections 33, 100 and 115/Amd.(1)/73, dated 26.2.1973.][17. The Punjab Service (Medical Attendance) Rules, 1940 shall apply mutatus mutandis to the members of the punjab Panchayats Samitis and Zila Parishads Services in so far as they are not inconsistent with the provisions of the Punjab Panchayat Samitis and Zila Parishad Act, 1961 and the rules made there under.Provided that the word 'Government' and the words Government servants where ever occurring in the aforesaid rules, the words Panchayat Samiti or Zila Parishad as the case may, and the words, Members of the Punjab Panchayat Samitis and Zila Parishad Services "shall respectively be deemed to have been substituted]. [Added vide Punjab Government Notification No. G.S.R. 34/P. A, 3/61/Section 115/Amd. (2) 74, dated 26.2.1974.]Appendix A(See Rule 1.3)

Serial No.	Category of post	Scale of pay	Method of recruitment	Qualification
1	2	3	4	5
1	Head Clerk	150-10-300	By promotion	(i)Graduate of a recognised university. A Degree in Commerceor with Mathematics, or experience of accounts work in aGovernment office or in the office of a Local Authority will bepreferred; or
				(ii) Intermediate or its equivalent with 2 years' clericalexperience in a Government office or in the office of LocalAuthority; or
				(iii) Matriculate with 4 years' clerical experience in aGovernment office or in the office of a Local Authority.
2	Assistant	116-8-180/10-250	By promotion	(i) Graduate of a recognised university. A degree in Commerceor with Mathematics or experience of accounts work in aGovernment office or in the office of a Local Authority will bepreferred; or
				(ii) Intermediate or its equivalent with 2 years' clericalexperience in a Government office or in the office of a LocalAuthority; or
				(iii) Matriculate with 4 years' clerical experience in aGovernment office or in the office of a Local Authority.
3	Accountants	106-6-160/200 with special pay of Rs. 30 per mensem	By promotion	(i) Graduate of a recognised university. A degree in Commerceor with Mathematics or experience of accounts work in aGovernment office or in the office of a Local Authority will bepreferred; or
				(ii) Intermediate or its equivalent with 2 years' clericalexperience in a Government office or in the office of a LocalAuthority; or
				(iii) Matriculate with 4 years' clerical experience in aGovernment office or in the office of a Local Authority.
4	Steno-Typists	60-4-80/5-120/5-175 plus Rs. 15 as stenography allowance	By direct recruitment unless a suitably qualified clerk isavailable in the Service	At least Matriculate with a speed of 80 words per minute inShorthand and 30 words per minute in typewriting.
5	Clerical Establishment	60-4-80-/5-120/5-175	By direct recruitment	Matriculate
6	Taxation Officer	175-15-250/15-400	By promotion of Tax Collectors	Graduate
7	Tax Collector	60-4-80/5-120/5-175	By promotion from amongst Panchayat Secretaries	Matriculate
8	Medical Officer Rural Dispensaries	150-10-200/15-275/15-380	By direct recruitment	M.B.B.S. or L.S.M.F
9	Lady Health Visitor	100-5-150/7-185	By direct recruitment	Matriculate, Registered with Punjab State Medical Faculty asLady Health Visitor
10	Dispenser	75-5-100/5-125	By direct recruitment	(i) Matriculate with Science (Physics and Chemistry).
				(ii) Registered Pharmacist with the Punjab Pharmacy Council.
11	Nurse (Dai)	50-3-80	By direct recruitment	Registered as Nurse (Dai) with Punjab Nurses RegistrationCouncil
12	Hakim/Vaid	80-5-105/5-135/7-170	By direct recruitment	(a) The Hakim-e-Haziq of the Tibbia College, Lahore; orZaubdet-al-Hakma of the Tibbia College, Lahore; or
				(b) The Kaviraj of the D.A.V.College; or the Vaidya Vachaspatiof the D.A.V. College, Lahore; or
				(c) The Unani (Arabia) final Fazil-i-Tib-o-Jirahat or theVedic (Sanskrit) final Ayurvedicharya Dhanventri, or the Vedic(Bhasha) final Bhishagacharya Dhanventri of the Ayurvedic andUnani Tibbia College, Delhi
				(d) The Haziq-ul-Hukma of the Bhupindra Tibbia College,Patiala; or
				(e) A practitioner registered in Part I of the Registermaintained by the Board of Ayurvedic and Unani System ofMedicines, Punjab, not being in nor having been dismissed fromthe Service of Government; or
				(f) A Certificate showing that he has been a pupil of apractising Hakim or Vaid and has himself continuously andsatisfactorily practised the profession for not less than sevenyears; or
				(g) A Sanad Holder of the Takmil-ul-Tib College, Lucknow
13	Up-Vaid	55-3-70/4-90	By direct recruitment	Up-Vaidya, or Ayurved Bdishah, a Vaidya Visharad or VaidyaKavi Raj
14	Superintendent/Inspector Vaccination and Rural Sanitation	80-5-110/5-	By promotion of vaccinators	Sanitary Inspectors' Class Diploma
15	Vaccinators	45-2-75	By direct recruitment	Matriculate, Certificate of having undergone training atPunjab Vaccine Institute, Amritsar.
16	Veterinary Compounders Dressers	75-5-100/5-125	By direct recruitment	(ii) Matriculate with Science; and
				(ii) Diploma in Veterinary Compounders Course of one year.
17	Superintending Arboriculture	80-6-104/8-176	By direct recruitment	Matriculate and must have successfully competed the course oftraining prescribed for trainees at the Punjab Forest GuardsTraining School.
18	Inspector Arboriculate	60-4-80/5-175	By direct recruitment	Matriculate and must have successfully completed the course oftraining prescribed for trainees at Forest School
19	Drafts man	100-8-140/10-200	By direct recruitment	Matriculate and must have qualified as Draftsman from arecognized Institute.
20	Overseer	100-8-140/10-230/10-300	By direct recruitment	Matriculate and must have qualificed as Overseer from arecognized Institute.
21	Road Inspectors	50-3-80/4-100	By direct recruitment	Matriculate with experience in surveying and levelling
22	Tracers	60-4-120/5-150	By direct recruitment	Matriculate with experience in tracing
23	Flood Relief Incharge	60-4-80/5-120/5-175	By direct recruitment	Matriculate with experience in mechanism and operation ofoutboard motors/motors-boats and knowledge of swimming to bedetermined through a test to be conducted by the appointingauthority.
24	Librarian	60-4-80-/5-120	By direct recruitment	Matriculate First Division
25	Record Lifter	37-1/3-1-47½		By direct recruitment Matriculate
26	Driver	60-3-90	By direct recruitment	Driving Licence for light Vehicles
27	Panchayat SEcretary	80-5-130	(consolidated) By direct recruitment	Matriculate with regional language as first language
28. [ [Added by Punjab Government Notification No. No. G.S.R. 125/P.A. 3/61/Section 115/Amd (3)/74, dated 22.10.1974.]	Surveyor	140-6-170/8-210/10-300	By direct recruitment	Matriculate and must have qualified as Surveyor from arecognised institute.]
29. [ [The Punjab Government Gazette Notification Legislative Supplement Part III, dated 1st December, 1975, pages 823.]	Craft Teacher	110-4-130/5-180/6-210/8-250	By direct recruitment]	[Matric pass and must qualified as a Craft Teacher with twoyears' Diploma Course In Cutting, Tailoring and Embroidery froma recognised Industrial Training Institute.] [Substituted vide Punjab Government, Notification No. GSR 14/P.A.9/94/Ss227 and 228/Amd.(10)/2001, dated 27.11.2001.]

Notes:

(1)Knowledge of Hindi or/and Punjabi will be essential for all incumbents of post of the extent prescribed by the Government for similar categories employees from time to time in accordance with their policy.

(2)The employees of the Zila Parishads or Panchayat Samitis who were working in the district Boards immediately before their abolition and have been continuing in service since then shall draw their pay and allowances in the scales held by them immediately before the enforcement of these rules.Provided that an employee may exercise his option for the scale prescribed in these rules for the post held by him within a period of six month of the commencement of these rules and in that case his pay will be fixed in the scale as provided in these rules in accordance with the provisions of note 4 below.

(3)The concession of rent-free accommodation or in lieu thereof ten percent of their pay subject to a maximum of ten rupees is permissible to the Veterinary Compounders, Nurse Dias and Dispensers working in the Civil Dispensaries.

(4)The Secretaries of Gram Panchayat who were appointed as such before commencement of these rules shall be deemed to have been appointed by the Panchayat Samiti concerned, and their pay will be fixed in the following manner:-

(a)If the pay drawn by him immediately before the commencement of these rules fits in the new scale, specified in these rules at any stage his pay will be fixed in the new scale at that stage;

(b)If the pay drawn by him immediately before the commencement of these rules does not fit in at any stage in the new scale, his pay will be fixed in the new scale at a stage next below that pay which is being drawn by him immediately before such commencement:

Provided that the pay drawn by him immediately before the commencement of these rules will not be affected and the difference between his pay and the stage at which the same is fixed shall be treated as personal pay and shall be absorbed at the time of accrual of the next grade increment.

(5)[ The qualification prescribed for the post of a Craft Teacher shall not be applicable in the case of Craft Teachers already appointed by a Panchayat Samiti in accordance with the Government instructions, prior to the commencement of the Punjab Panchayat Samitis and Zila Parishads Service (Second Amendment) Rules, 1975.] [The Punjab Government Gazette Notification Legislative Supple. Part III dated 26th December, 1975, pages 823.]Appendix B

S.No.	Category of post	Hoshiarpur	Jallundur	Ludhiana	Amritsar	Gurdaspur	Kapurthala
		P.S. Z.P.	P.S. Z.P.	P.S. Z.P.	P.S. Z.P.	P.S. Z.P.	P.S. Z.P.
1	Head Clerk	16 3	12 3	9 2	15 3	11 3	4 1
2	Assistants	(2)	- -	- -	- -	- -	- -
3	Accountants	(1)	(1)	(1)	(1)	(1)	(1)
4	Steno-Typists	16 1	12 1	9 1	15 1	11 1	4 1
5	Clerical Establishment	32 11	24 14	18 15	34 15	22 17	8 5
6	Taxation Officer	(1)	(1)	(1)	(1)	(1)	- -
7	Tax Collector	(16)	(12)	(9)	(15)	(11)	- -
8	Medical Officer Rural Dispensaries	- -	- -	- -	(10)	(11)	- -
9	Lady Health Visitor	- -	- -	(2)	(1)	- -	- -
10	Dispenser	- -	- -	(14)	(13)	- -	- -
11	Nurse (Dai)	(28)	(9)	(9)	10 10	(10)	- -
12	Hakim/Vaid	(17)	(7)	- -	(10)	(8)	- -
13	Up-Vaid	- -	- -	- -	- -	- -	- -
14	Superintendent/Inspector Vaccination and Rural Sanitation	- -	- -	(5)	(3)	(1)	- -
15	Vaccinators	(2)	(1)	(9)	(17)	(18)	- -
16	Veterinary Compounders/Dressers	(22)	(19)	(17)	23 26	8 13	- -
17	Superintendent Arboriculture	(13)	12 17	- -	(1)	- -	- -
18	Inspector Arboriculture	- -	- -	(1)	- -	- -	- -
19	Draftsman	- -	- -	- -	(1)	- -	- -
20	Overseer	- -	- -	- -	(2)	- -	- -
21	Road Inspector	- -	- -	- -	(4)	- -	- -
22	Tracers	- -	- -	- -	(1)	- -	- -
23	Flood Relief Incharge	- -	- -	- -	(1)	- -	- -
24	Librarian	- -	- -	- -	(5)	- -	- -
25	Record Lifter	- -	- -	- -	(1)	- -	- -
26	Driver	(3)	(2)	(1)	(5)	(2)	- -
27	Panchayat Secretary ____________ To be determined by actualstrength the Panchayat Samitis.
28	[Surveyor [Added by Punjab Government Notification No. G.S.R. 125/P.A. 3/61/Section 115/Amd (3)/74, dated 22.10.1974.]	- -	- -	- -	- -	(1)	- -
29]	[Carft Teacher [See Legislative Supplement Part III dated 26.12.75, P. 823.]	(33)	(36)	(30)	(45)	(36)	(12)]

Appendix B

S.No.	Category of post	Patiala	Sangrur	Bhatinda	Ferozepur	Ropar	Faridkot
		P.S. Z.P.	P.S. Z.P.	P.S. Z.P.	P.S. Z.P.	P.S. Z.P.	P.S. Z.P.
1	Head Clerk	10 1	15 1	11 1	- -	- -	- -
2	Assistants	- -	- -	- -	- -	- -	- -
3	Accountants	(1)	(1)	(1)	- -	- -	- -
4	Steno-Typists	10 1	15 1	11 1	- -	- -	- -
5	Clerical Establishment	20 5	30 5	22 5	- -	- -	- -
6	Taxation Officer	- -	- -	- -	- -	- -	- -
7	Tax Collector	- -	- -	- -	- -	- -	- -
8	Medical Officer Rural Dispensaries	- -	- -	- -	- -	- -	- -
9	Lady Health Visitor	- -	- -	- -	- -	- -	- -
10	Dispenser	- -	- -	- -	- -	- -	- -
11	Nurse (Dai)	- -	- -	- -	- -	- -	- -
12	Hakim/Vaid	- -	- -	- -	- -	- -	- -
13	Up-Vaid	- -	- -	- -	- -	- -	- -
14	Superintendent/Inspector Vaccination and Rural Sanitation	- -	- -	- -	- -	- -	- -
15	Vaccinators	- -	- -	- -	- -	- -	- -
16	Veterinary Compounders/Dressers	- -	- -	- -	- -	- -	- --
17	Superintendent Arboriculture	- -	- -	- -	- -	- -	- -
18	Inspector Arboriculture	- -	- -	- -	- -	- -	- -
19	Draftsman	- -	- -	- -	- -	- -	- -
20	Overseer	- -	- -	- -	- -	- -	- -
21	Road Inspector	- -	- -	- -	- -	- -	- -
22	Tracers	- -	- -	- -	- -	- -	- -
23	Flood Relief Incharge	- -	- -	- -	- -	- -	- -
24	Librarian	- -	- -	- -	- -	- -	- -
25	Record Lifter	- -	- -	- -	- -	- -	- -
26	Driver	- -	- -	- -	- -	- -	- -
27	Panchayat Secretary ______ To be determined by actual strengththe Panchayat Samitis.
28	[Surveyor [Added by Punjab Government Notification No. G.S.R. 125/P.A. 3/61/Section 115/Amd (3)/74, dated 22.10.1974.]	- -	- -	- -	- -	- -	- -
29]	[Craft Teacher [See Legislative Supplement Part III dated 26.12.75, P. 823.]	(27)	(30)	(27)	(27)	(18)	(30)]

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