Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 8 in The Punjab State Agricultural Marketing Board (Class II) Service Rules, 1988

8. Method of recruitment and qualifications.

(1)Subject to the provisions of sub-rule (4), appointments to the Service shall be made in the manner specified in appendix 'B':Provided that where all the three methods of appointment, viz. direct appointment, appointment by promotion or transfer on deputation, for appointment against a post in the Service have been specified in Appendix 'B' and no percentage for each mode of appointment has been specified therein, in that case firstly the appointment to that post shall be made by promotion and if no suitable person is available for appointment by promotion, then the appointment to that post shall be made either by direct appointment or [by transfer or by taking a person on deputation] [Vide Punjab Gazette, (Extraordinary), Legislative Supplement Part III, dated July 30, 1990.], as the appointing authority may decide in this behalf:Provided further that where two methods of appointment viz. promotion or [transfer or taking a person on deputation] [Vide Punjab Gazette, (Extraordinary), Legislative Supplement Part III, dated July 30, 1990.] for appointment against a post in the Service have been specified in Appendix 'B' and no percentage for these modes have been specified therein, in that case firstly the appointment to that post shall be made by promotion and if no suitable person is available for appointment to that post by promotion, then the appointment to that post shall be made by transfer on deputation.
(2)No person shall be appointed to a post in the Service unless he possesses the qualifications and experience as specified against that post in appendix 'B'.
(3)All appointments by promotion to the Service shall be made by selection on the basis of seniority-cum-merit and no person shall be entitled to claim promotion on the basis of seniority alone.
(4)The following percentage of posts in the Service shall be reserved for each method of appointment namely :-
(a) By directappointment -  
(i) for membersof Scheduled Castes 25 per cent
(ii) formembers of the Backward Classes 5 per cent
(iii) forEx-Servicemen, 15 per cent
(b) Bypromotion -  
(i) for membersof the Scheduled Castes 14 per cent
(ii) formembers of the Backward Classes 2 per cent
Provided that the percentage of reservation in the case of sportsmen, handicapped persons, freedom fighters or for any other category of persons shall be such as may, from time to time, be specified by the Government of Punjab for the Service and posts under it.