Legal Document View

Unlock Advanced Research with PRISMAI

- 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 11 in The Punjab Municipal Primary Teachers (Recruitment and Conditions of Service) Rules, 2006

11. Criteria for appointments and transfer.

(1)Appointment to the Service, shall be made Municipality-wise from amongst the eligible candidates from the areas in the following order, namely :-
(a)the Municipal are in which the school is situated;
(b)within the Sub-Division; and
(c)the District.
(2)No appointment shall be made from outside the district. No transfer shall be made, except in the following circumstances, namely :-
(a)on promotion against vacancy within the Municipal area; and
(b)in case of marriage, against vacancy within the Municipal area.
(3)The merit will be prepared by adding the percentage of marks obtained in 10+2 Examination or its equivalent and in E.T.T. In case of non- availability of eligible E.T.T. candidates, the candidates having B.A./B.Sc./B.Com. and B.Ed. qualifications, will be considered.Example. - A candidate having 62% in 10+2 Examination and 72% in E.T.T. will have 62+72 = 134 scores. No other marks shall be given for any other qualifications or activities. In case of equal marks, older in age, shall be placed higher in merit. To be eligible, a candidate must have a minimum score of 100, as per the above criteria. In the same way, separate merit shall be prepared for B.A./B.Sc./B.Com. and B.Ed. candidates by adding the percentage of marks obtained in B.A./B.Sc./B.Com. and B.Ed. A joint merit, applying the same criteria will be prepared for the purpose of seniority.