Section 8(1) in The Punjab State Agricultural Marketing Board (Class II) Service Rules, 1988
(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.
