Section 4 in Punjab School Education Board (Employees Service) Regulation, 1988
4. Definitions.
- In these regulations, unless the context otherwise requires :-(i)(a)'appointing authority' in relation to a post means the authority competent to make appointment as mentioned in regulation 8;(b)'appointment on deputation' means appointment of a person taken on deputation from the Government of India or the Government of any State or any Semi-Government organisation, Public Undertaking or Corporation;(c)'appointment by promotion' means promotion under these regulations of a person serving under the Board;(d)'appointment by transfer' means appointment of a person by transfer from a post of equivalent status or grade under any State Government;(e)'cadre' means the strength of a service or a part of a service sanctioned as a separate unit;(f)'direct appointment' means an appointment made otherwise than :-(i)by promotion from amongst the employees of the Board or by transfer of a person already in the service of Government of India or a State Government or any autonomous body;(ii)by taking a person on deputation from the Government of India or the Government of any State or any Semi-Government organisation, Public Undertaking or Corporation.(g)'employee' means a person appointed to any post under the administrative control of the Board;(h)[ 'Establishment Committee' means the committee constituted by the Board for each financial year consisting of the Chairman and four members of the Board, including Vice-chancllor and a D.P.I., for the purpose of these regulations;] [Amended vide Board item No. 5 dated 30-3-1995.](i)'Government' means the Government of Punjab in Education Department;(j)'Junior Services Selection Committee' means a Committee consisting of the Secretary and two or more persons to be nominated by the Chairman for the purposes of these regulations. The term of this committee shall be for one year;(k)'Senior Services Selection Committee' means a committee consisting of the Chairman and two or more persons to be nominated by the Board out of which at least one shall be a member of the Board, for the purposes of these regulations. The term of this committee shall be for one year;(l)'Service' means a service under the Punjab School Education Board to which these regulations apply;(ii)Other terms and expressions used in these regulations but not defined shall have the meanings respectively assigned to them in the Punjab School Education Board Act, 1969.(iii)All other terms and expressions not covered under clauses (i) and (ii) above shall have the meanings assigned to them respectively in Chapter-II of the Punjab Civil Services Rules, Volume-I, Part-I for the time being in force, provided that the terms 'Government' and 'Government Employee', wherever they occur in the said rules, shall be deemed to have been substituted by the terms 'Board' and 'Board Employees' respectively.
