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State of Punjab - Act

The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971

PUNJAB
India

The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971

Rule THE-PUNJAB-SCHEDULED-CASTES-LAND-DEVELOPMENT-FINANCE-CORPORATION-STAFF-REGULATIONS-1971 of 1971

Published on 1 January 1962
Commenced on 1 January 1962
[This is the version of this document from 1 January 1962.]
[Note: The original publication document is not available and this content could not be verified.]

Chapter I

Preliminary

1. Short title.

- These Regulations may be called the Punjab Scheduled Castes Land Development and Finance Corporation (Staff) Regulations, 1971.

2. Commencement.

- These Regulations shall come into force from the date on which they are approved by the Board of Directors.

3. Application.

(1)These Regulations shall apply to :-

(a)every whole-time officer or employee of the Corporation;

(b)every officer or employee employed temporarily and every advisor or agent or any other persons recruited on special contract, subject to the terms of such contract;

Provided that nothing in these Regulations shall apply to the Executive Director, unless the application to him of all or any of these Regulations has been approved by the State Government/Governor of Punjab.

(2)The Executive Director may, with the prior sanction of the Board of Directors, enter into a special contract with an officer or employee with terms and conditions, which may vary from the provisions of these Regulations.

4. Definitions.

- In these Regulations, unless there is anything repugnant the subject or context :-

(a)"The Board" means the Board of Directors of the Punjab Scheduled Castes Land Development and Finance Corporation;

(b)"Corporation" means the Punjab Scheduled Castes and Land Development and Finance Corporation;

(c)"Chairman" means the Chairman of the Board constituted under the Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970;

(d)"The Executive Director' in relation to any powers exercisable by him includes any Director or Officer who is authorised by the State Government/Governor of Punjab to exercise the powers and functions of the Executive Director during the temporary absence of the Executive Director;

(e)"Administrative Officer" in relation to any powers exercisable by him includes an officer authorised by the Executive Director to exercise the powers of the Administrative Officer during the temporary absence of the Administrative Officer;

(f)"Direct Appointment" means an appointment made otherwise than by promotion or transfer of person already in the service of the Corporation or made by taking a person on deputation from the Government or any other Corporation;

(g)"Duty" means the period of service including service as a probationer, period during which an employee is on joining time and period spent on casual leave duly authorised, which counts for pay, leave and other emoluments, but does not include any period of suspension or extraordinary leave without pay;

(h)"Family" means an employee's spouse and children as well his or her parents, unmarried sisters and minor brothers, provided each one of them is ordinarily residing with and wholly dependent upon him or her;

(i)"The Government" means the Punjab Government in the Department of Welfare of Scheduled Castes and Backward Classes;

(j)"Employee" means a person whether an officer or any other employee employed on any post under the Corporation, but does not include, except for the purpose of disciplinary action, a casual worker or a daily wage-earner;

(k)"Permanent Employee" means an employee appointed on a permanent basis against a permanent post;

(l)"Temporary employee" means an employee appointed for a limited period for work, which is essentially of a temporary nature or appointed against a temporary post or vacancy for a specified or un-specified period;

(m)"Probationer" means an employee provisionally employed to fill in a permanent vacancy, on probation, for a period specified in Regulation (19);

(n)"Average Pay" means the average monthly pay earned while on duty during the twelve calender months immediately preceding the month in which the employee proceeds on leave, and in the case of an employee, who has not been on duty for more than a year, the average monthly pay earned while on duty during the calender months immediately preceding the month in which he proceeds on leave;

(o)"Pay" means the amount drawn monthly by an officer or an employee as :-

(i)the pay which has been sanctioned for a post held by him substantively or in an officiating capacity or to which he is entitled by reason of his position in a cadre;

(ii)Special pay and personal pay;

(iii)any other emoluments which may be specially classed as pay by Punjab Government from time to time;

(p)"Personal Pay" means an additional pay granted to an officer or an employee :-

(i)to save him from a loss of his substantive pay in respect of a permanent post due to a revision of pay or to any reduction of such substantive pay, otherwise than as a disciplinary measure; or

(ii)in exceptional circumstances on other personal considerations.

(q)"Special Pay" means an addition in the nature of pay to the emoluments of a post or of an employee granted in consideration of :-

(i)the specially arduous nature of the duties;

(ii)a specific addition to the work or responsibility.

(r)"Substantive Pay" means the pay to which an employee is entitled on account of a post to which he has been appointed substantively or by reason of his substantive position in a cadre;

(s)"Honorarium" means the recurring or non-recurring payment granted to any person from the funds of the Corporation;

(t)"Appointing Authority" means the authority competent/authorised to make appointments.

5. Board's power to change Regulations.

- The Board shall have power to make, from time to time, such additions, deletions, alterations or amendments in these Regulations, as it may deem fit and relax any of the provisions contained therein; provided that any new regulation or alteration in an existing regulation shall be issued in the form of a circular for circulation among the staff; provided further that no new regulation or an alteration in an existing regulation shall operate to reduce the scale of pay of an employee on which he is entitled to draw pay in a substantive capacity on the day the new regulation or alteration comes into force.

6. Power of interpret and implement regulations.

- The power to interpret the Regulations vests in Executive Director, who is also hereby empowered to issue such administrative instructions, as may be necessary to give effect to, and carry out the purposes of, the provisions of these Regulations or generally to secure effective control of the staff by devising subsidiary rules, delegation of powers, procedure or forms, subject to revision by the Board at any time Suo Moto or on representation by any employee; provided that if as a result of any decision of the Executive Director as regards the construction of any Regulation or Regulations, an employee feels aggrieved, he shall have a right to appeal against such decision of the Executive Director to the Board, whose decision shall be final and binding on all concerned.

7. Power to create posts and declaration of temporary posts to permanent.

- The Board shall have the power to declare a temporary post as permanent or create new posts with different designations and scales of pay whether on a permanent or temporary basis. The Board shall review, once in a year, in the month of April to decide which of the posts could be declared permanent.

8. Nature of posts.

- There shall be permanent as well as temporary posts under the Corporation.

Chapter II

Appointments, Probation & Termination of Service Appointments

9. Classification of Staff.

(1)For the purpose of these Regulations, the posts under the Corporation shall be classified into the following two categories, namely :-

(a)Officers; and

(b)Other employees.

In addition, there will be further classification of the staff of the Corporation, as follows :-

(i)Administrative staff;

(ii)Audit & Accounts Staff; and

(iii)Technical Staff;

(2)The Board shall fix, from time to time, the number of posts in all categories of its employees and the pay scale to be attached to the posts. Normally the pay scales of all categories of employees of the Corporation shall be similar to those, as are obtaining the Government of Punjab for such categories of employees. The Board shall, however, have the power to prescribe different scales of pay in special circumstances.

10. Eligibility for appointments.

- No person shall be appointed to any post under the Corporation, 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 1st January, 1962, with the intention of permanently setting in India, or

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

Provided that candidate belonging to categories (b), (c), (d), (e) & (f) shall be a person in whose favour a certificate of eligibility 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.

11. Manner of appointment.

- Appointment to various posts shall be made by one or more of the following methods (Details in Annexure 'A')

(i)by direct appointment; or

(ii)by promotion of existing personnel or by transfer from one post to another;

(iii)by borrowing personnel from the State Government or Government Co-operative Institutions and any other Corporation.

12. Power to Appoint.

- All the appointments to the service of the Corporation shall be made by the Executive Director, subject, in the case of Officers, to the prior approval of the Board. But in cases of urgency and emergency, the executive Director may make appointment of Officers with the approval of the Chairman and report such of his actions to the Board at its next meeting for ex-pot facto sanction.

13. Age.

The age of a person at the time of his first appointment to the service of the Corporation shall not exceed :-

(a)in the case of Officers, such as the Board may approve having regard to the qualifications required from the candidates; and

(b)in other cases 27 years.

Provided that the Board/Appointing Authority may in specific cases relax this condition having regard to the qualifications and experience of the candidates.

14. Qualifications.

- The Board/Appointing Authority may prescribe for various posts the qualifications, whether academic, technical or otherwise, or tests or physical standards or any experience that it may consider necessary and expedient for confirmation, promotion or continuing in service. However, except in case of Class IV employees, all categories of employees to be recruited must have passed Punjabi upto Matric Standard.

15. Certificate of Health and Good Character.

- The direct appointment of every person to any post under the Corporation shall be subject to production by such person, of a medical certificate of fitness from a Chief Medical Officer or the Medical Officer of the Corporation and also a certificate acceptable to the Executive Director that he bears a good moral character.

16. Re-appointment in the Corporation's service.

(i)No person who has been dismissed from any public or private employment, or has otherwise ceased to be in the service of the Corporation shall be re-employed except with the specific approval of the Board;

(ii)Except as otherwise provided by the Board at the time of his re-employment, these regulations shall apply to a person who is re-employed in the Corporation's service as if he had entered the service for the first time on the date of his re-employment.

17. Grant of initial increments on first appointment.

- The Executive Director may for special reasons to be recorded in writing grant initial increments to an employee on his first appointment, provided that all cases in which the pay of an employee is fixed at a stage higher than the minimum of the scale on which the appointment is made shall be subsequently reported to the Board, provided further that where the appointment in question is to be made for Officers, no initial increments shall be granted, except with the previous approval of the Board.

18. Commencement of Service.

- Except as otherwise provided by or under these Regulations, "Service" of an employee shall be deemed to commence from the working day on which an employee reports for duty in an appointment covered by these Regulations at the place and time intimated to him by the Executive Director, provided that he reports before noon, otherwise shall commence from the next following working day.Explanation. - "Service" includes the period during which an employee is on duty as well as on leave duly authorised by the Executive Director but does not include any period during which an employee is absent from duty without permission or over stays his leave, unless specially permitted by the Executive Director.Probation

19. Period of probation.

(1)All direct appointments shall, in the first instance, be on probation in respect of permanent posts and on temporary basis in respect of temporary posts.

(2)Officials recruited directly will remain on probation for two years and they would be considered for confirmation after three years subject to availability of permanent posts. The probation period in case of promotees will however be one year.This rule, will not be applicable in case of Class IV employees.

(3)If, at the expiration of the period of probation including extension, the work of a probationer is found to be satisfactory, the appointing authority shall confirm him;Provided that the appointing authority may its discretion confirm him either from the date next after the date of expiration of the period of probation or from the date of his first appointment on probation.

(4)The period of temporary continuous service against a permanent post shall be treated as part of the period of probation if it is followed by confirmation.

(5)Temporary service against a temporary post, subsequently made permanent, will be counted towards probationary period for purposes of confirmation.

20. Discharge during probation.

(1)During the first month of his probationary period, an employee shall be liable to discharge at one day's notice or by payment of one day's pay and thereafter at one month's notice or by payment of pay for one month in lieu thereof.

(2)The power to discharge shall be exercised by the appointing authority and only in the event of unsatisfactory performance of the duties by the concerned person during probationary period. Such power shall, however, be exercised only in the cases where it has been established, beyond doubt that the employee, if given extension, shall not be in a position to give satisfactory account of service.Termination of Service

21. Termination of service by notice.

(1)An officer or an employee shall not leave or discontinue his service on the Corporation without first giving notice in writing of his intention to do so to the Executive Director. The period of notice required shall be :-

(a)three months in the case of an officer; and

(b)one month in the case of an employee;

Provided that in case of breach by an officer or an employee of the provision of this sub-regulation, he shall be liable to pay to the Corporation as compensation a sum equal to his pay for the period of notice required of him;Provided further that the payment of such compensation may be waived by the Executive Director with the approval of the Board in special circumstances to be recorded in writing.

(2)The Corporation may terminate at any time the service of any officer or employee after giving him :-

(a)three months notice or pay in lieu thereof in the case of an officer; and

(b)one month's notice or pay in lieu thereof if he is an employee.

This power shall be exercised by the Executive Director subject, in the case of officers, to the prior approval of the Board and other cases however to be brought to the notice of the Board for information only.

(3)Nothing in sub-regulation (2) shall affect the right of the Corporation :-

(a)to retire or dismiss an employee without notice or pay in lieu thereof in accordance with the provisions of Regulations;

(b)to terminate the service of an employee without notice or pay in lieu thereof on his being certified by the Registered Medical Practitioner or the Corporation's Medical Officer to be permanently incapacitated for further continuous service in the Corporation.

Explanation I. - The expression 'month' used in this Regulation shall be reckoned according to the English calendar and shall commence from the day following that on which notice is given by the employee or the Corporation as the case may be.Explanation II. - A notice given by an employee under sub-regulation (1) shall be deemed to be proper only if he remains on duty during the period of the notice, and an employee shall not be entitled to set off any leave earned and not availed of by him against the period of such notice.Explanation III. - If an employee to whom notice is given by the Corporation in pursuance of sub-regulation (2) or regulation 28 shall absent himself from duty without permission during the period of notice, he shall not be entitled to receive any pay or allowances during the period of absence and shall further be liable to such further penalties as the Executive Director may deem fit to impose.

22.

(1)Deleted.

(2)The service of an officer or other employee drawn on deputation from the Central Government or Government Co-operative Institutions or any other Corporation shall be terminated by reverting him to his parent service by the Executive Director, subject, in the case of an officer, to the prior approval of the Board.

23. Superannuation and Retirement.

(1)An officer or an employee of the Corporation shall retire on attaining the age of 58 years, provided that the appointing authority may, in the interest of the Corporation, sanction from time to time the extension of his employment for a period not exceeding one year at a time, but in no case beyond the age of sixty, provided further that nothing in this sub regulation shall be deemed to effect the powers of the Appointing Authority to employ any person above the age of 58 years on contract.

(2)The appointing authority may, at his discretion, retire an officer or an employee of the Corporation on completion of 20 years of service or 50 years of age.Explanation. - Notwithstanding anything contained in this Regulation, where an employee has ordinary leave earned but not availed of as on the date of retirement as prescribed by this Regulation, he may be permitted to avail of the leave and in that case the employee will be deemed to retire from service on the expiry of the leave.

Chapter III

Record of Service, Seniority and Promotion

24. Record of service.

- The following record of service of every officer and other employees shall be maintained :-

(i)Personal File;

(ii)Service Book and

(iii)Case File.

Note. - Files at Nos. (i) and (ii) shall be maintained by the office and the file at No. (iii) shall remain in the personal custody of the Executive Director or any officer authorised by him.

25. Seniority.

- The inter-seniority of persons appointed to posts carrying the same scale of pay shall be determined by the dates of their substantive appointments to such posts :Provided that if two or more persons are substantively appointed to such posts on the same date, their seniority shall be determined as under :-

(i)a person recruited by promotion from the service of the Corporation shall be senior to a person recruited otherwise;

Provided that in the case of promotion of two or more persons their inter-seniority shall be determined according to their seniority in the posts from which they have been promoted.

(ii)a person on deputation shall be senior to a person recruited by direct appointment;

Provided that in the case to two or more persons on deputation their inter-seniority shall be determined according to their seniority in the parent service.

(iii)in the case of persons recruited by direct appointment, the older in age shall rank senior to the younger; and

(iv)in any other case, the person in the higher scale of pay shall be considered to be senior to a person in the lower scale of pay and, where the scales of pay are indentical, the person drawing higher salary shall rank senior.

Note. - A person who, in view of his qualifications and previous experience, is granted initial increments in a grade at the time of his appointment, may be granted seniority for a period upto one year for every two increments granted to him in the grade to which he is appointed by the Executive Director, subject, in the case of and officer, to the prior approval of the Board.

26. Promotion.

- All promotions to posts under the Corporation shall be made on the basis of seniority-cum-merit and no person shall have a right to be promoted to any post on the basis of seniority alone.

27. Reversion.

(1)An employee transferred from one appointment to another or confirmed in a grade or appointment higher than his substantive grade or appointment, shall be liable to be reverted without notice at any time within one year of such transfer or confirmation.

(2)An employee who has been appointed to officiate in a higher grade or appointment or whose confirmation in a higher grade of appointment is subject to his undergoing probation for any specified period or otherwise, shall be liable to be reverted without notice at any time, when he is so officiating or undergoing probation.

(3)Nothing in sub-regulations (1) and (2) shall affect the provisions of Regulations.

Chapter IV

Conduct, Discipline and Appeals

28. Scope of an employee's service.

- Unless in any case it be otherwise distinctly provided, the whole-time officer or employee shall be at the disposal of the Corporation, and he shall serve the Corporation in its business in such capacity and at such place as he may, from time to time, be directed. The working hours shall be fixed in such a manner as may be deemed fit by the Board of Directors in the public interest.

29. Liability to abide by the regulations and orders.

- Every employee shall conform to abide by these Regulations and shall observe, comply with and obey all orders and directions which may from time to time be given to him by any person or persons under whose jurisdiction, superintendence or control he may for the time being be placed.

30. Obligation to maintain security.

- Every employee shall maintain the strictest secrecy regarding the Corporation's affairs of its constituents and shall not divulge, directly or indirectly any information of confidential nature either to a member of the public or of the Corporation's staff, unless compelled to do so by judicial or other authority, or unless instructed to do so by a superior officer in the discharge of his duties.

31. Employees to promote the Corporation's interest.

- Every employees shall serve the Corporation honestly and faithfully and shall use his utmost endeavours to promote the interest of the Corporation, and shall show court say and attention in all transactions and intercourse with the officers of Government and the Corporation's constituents.

32. Probation against participation in politics and standing for elections.

- No employee shall take an active part in politics or in any political demonstration, or stand for election as member for a Municipal Committee, District Board or any Legislative Body or indulge in such activities which may cause embarrassment to the Corporation.

33. Contribution to the press.

- No employee may contribute to the press without the prior sanction of the Executive Director, or without such sanction, make public or publish any document, paper, or information which may come into his possession in his official capacity.

34. Employees not to seek outside employments.

- An employee of the Corporation shall not without the prior permission of the Executive Director :

(a)by himself or through any member of his family engage in any trade or business or adventure.

(b)undertake accept, solicit or seek any outside employment or office while on duty or on leave stipendiary or honorary.

35. Part time work for outside bodies.

- No employee shall undertake part- time work for a private or public body or a private person or accept fee therefore, without the sanction of the Executive Director who may grant sanction only in exceptional cases when he is satisfied that the work can be undertaken without determent to his official duties and responsibilities. The Executive Director may, in cases in which he thinks fit to grant such sanction, stipulate that any fees received by the employees for undertaking the works shall be paid, in whole or in part, to the Corporation.

36.

No employee of the Corporation shall enter into any partnership, accept any fees, endowment or commission whatsoever any party other than the Corporation, except with the prior permission of the Appointing Authority.

37. Protection to employees.

- The Corporation shall, in respect of acts done in good faith and in the interest of the Corporation extend protection to all employees of the Corporation in the Court of law or elsewhere.

38. Acceptance of gifts.

- An employee shall not solicit or accept any gift from a constituent of the Corporation or from any subordinate employee, provided that such gifts, grants and donations shall be received by an employee in the official discharge of his duties for the Corporation.

39. Employees not to be absent from duties without permission or be late in attendance.

(1)An employee shall not absent himself from his duties without having first obtained the permission of the Executive Director, nor shall be absent himself in case of sickness or accident without submitting a sufficient Medical Certificate;

(2)No employee of the Corporation shall come late in the office.

40. Absence from station.

- No employee of the Corporation shall absent himself from his station even night without obtaining the previous sanction of the Executive Director.

41. Speculation in stocks, shares etc.

- An employee shall not speculate in stocks, shares, securities or commodities of any description :Provided that nothing in this Regulation shall be deemed to prohibit an employee from making a bona fide investment of his own funds in such manner as he may consider necessary.

42. Restrictions on borrowing and investments.

(1)An employee shall not borrow from or in way place himself under a pecuniary obligation to a broker or an employee of the Corporation subordinate to him or any firm or person having dealings with the Corporation.

(2)No employee shall make nor permit any member of his family to make any investment likely to embarrass or influence him in the discharge of his official duties.Explanation. - For the purpose of this sub-regulation, the word 'family' includes any relative ordinarily residing with or dependent on an employee.

43. Employees in debt.

- An employee who is in debt shall furnish to the Executive Director signed statement of his position half yearly on the 31st March, and 30th September and shall indicate in the statement the steps he is taking to rectify his position. An employee who makes a false statement under this regulation or who fails to submit the prescribed statement or appears unable to liquidate his debts within a reasonable time or applies for the protection of an insolvency court shall be liable to dismissal.Explanation I. - For the purpose of this Regulation, an employee shall be deemed to be in debt if his total liabilities exclusive of those which are fully secured by tangible assets exceed his substantive pay for six months.Explanation II. - An employee shall be deemed to be unable to liquidate his debts within a reasonable time if it appears having regard to his personal resources and un-avoidable current expenses that he will not cease to be in debt within a period of two years. Unless the contrary is proved to the satisfaction of the Executive Director, it shall be presumed that an employee cannot provide more than one-quarter of his pay and allowances towards the liquidation of his debts.

44. Employees arrested for debt or on criminal charge.

(1)An employee who is arrested for debt or on a criminal charge shall be considered as under suspension from the date of his arrest, and shall be allowed the payments admissible to an employee under suspension under sub-regulation (3) of Regulation 46 until the termination of proceedings against him, when and adjustment of his pay and allowances shall be made according to the circumstances of the case and in the light of the decision as to whether his absence is to be accounted for as a period of duty or leave, the full pay and allowances being given only in the event of the employee being acquitted of all blame and treated as on duty during the period of his absence. An employee who is committed to prison for debt or is convicted of any offence involving moral turpitude shall be liable to dismissal.

(2)Where a conviction of an employee is set aside by a higher court, and the employee is acquitted honourably, he may be reinstated in service.Explanation. - In this regulation the expression "termination of proceedings" shall mean the decision of the lowest court which first finally disposes of the case. Committal or conviction shall mean committal or conviction by the lowest or any of the appellate courts, and it shall be open to the Corporation to dismiss an employee who is committed to prison or who is convicted of a criminal charge as from the date of the order of the court that convicts him.

45.

An employee shall not approach or prefer an appeal (Except as provided herein) or represent personally to any Director for any matter concerning his service.Provided that nothing in this sub-regulation shall be deemed to prohibit an employee for making any legitimate representation concerning his service to the Executive Director in his official capacity.Penalties

46.

(1)Without prejudice to the provisions of other regulations, an employee, who commits a breach of the regulations of the Corporation, or takes part in a strike, or induces others to strike, or shows wilful insubordination or unauthorisedly any information or documents or knowingly does anything detrimental to the interests or prestige of the Corporation, or commits thefts, pilferage, fraud, dis-honesty, misappropriation, defalcation and embezzlement, or over stays on leave, except under circumstances beyond control, provided that the appointing authority may order such period to be treated as period spent on leave of any kind, participates in antinational activities, or becomes insane, or commits a breach of discipline or is guilty of any other act or misconduct or misbehaviour, shall be liable to the following penalties :-

(a)Reprimand, warning, censure, fine;

(b)Delay or stoppage of increment or increments (including stoppage at the Efficiency Bar) or promotion;

(c)Reduction to lower post or grade or to a lower stage in his incremental scale;

(d)Recovery from the pay of the whole or part of any pecuniary loss caused to the Corporation by the employee;

(e)Removal or dismissal.

(2)No employee shall, after the enforcement of these regulations, be subjected to the penalties in sub-regulation (1) except by an order in writing of the appointing authority, and no such order shall be passed without the charge or charges being formulated in writing and given to the said employee so that he shall have reasonable opportunity to answer them in writing or in person as he prefers, and in the latter case his defence shall be taken down in writing and read to him. Such an employee shall also be given an opportunity to cross-examine the witnesses against him, if any.Provided that the requirements of this sub-regulation may be waived if the facts on the basis of which action is to be taken have been established in a court of Law or Court Martial or where the employee has absconded or where it is for any other reason impracticable to communicate.... with him or where there is difficulty in observing them and the requirements can be waived without injustice to the employee. In every case where all or any of the requirements of this sub-regulation are waived, the reasons for so doing shall be recorded in writing;Provided further that any punishment to an employee on deputation from State/Central Government or a Government Co-operative Institution or any other Corporation shall be imposed only in accordance with the procedure and rules/regulations laid down in this behalf in their parent service.

(3)An employee may be placed under suspension by order in writing of the appointment authority for the purpose of holding an enquiry into the charges against him. During the period of suspension, he shall be entitled to receive Subsistence Allowances equal to one half of his substantive pay plus allowances thereon, provided that if no penalty under clauses (b), (c), (d) or (e) of sub-regulation (f) is imposed, the employee shall be refunded the difference between his substantive pay and the emoluments which he would have received but for such suspension, on his reinstatement for the period he was under suspension, and that if a penalty is imposed upon him under the said clauses, no order shall be passed which shall have effect of compelling him to refund such subsistence allowances. The period during which an employee is under suspension shall, if he is not dismissed from the service be treated as period spent on duty or leave, as the appointing authority may direct; provided further that the employees on deputation from the Central/State Government or Government Co-operative Institution or any other Corporation shall be suspended only in accordance with the procedure and rules/regulations applicable to them in their parent service.

(4)The appointing authority may delegate the conduct of any enquiry against an employee required under sub-regulations (2) and (3), to such officer or officers of the Corporation by nomination in writing in that behalf.

(5)

(a)An employee who absents himself from duty, without leave, except under circumstances beyond his control, for which he must tender a satisfactory explanation, shall not be entitled to draw any pay and allowance in respect of the period of such absence and shall further be liable to such penalties, as the appointing authority may impose. The period of such absence may, if not followed by termination of service under regulations 20 or 21 or removal or dismissal under regulation 46 be treated as period spent on causal, ordinary, sick, special or extraordinary leave as the appointing authority may determine.

(b)An employee who is habitually late in attendance shall, in addition to such other penalty as the appointing authority may deem fit to impose, have one day of casual leave forfeited for every two days he is late in a month. Where such an employee has no casual leave due to him, the period of leave to be so forfeited may be treated as ordinary or extraordinary leave, as the appointing authority may determine.

Appeals

47.

(1)Every employee shall be entitled to appeal against any order imposing any penalty as specified in Regulation 46.

(2)An appeal shall lie: -

(a)against any orders passed by the Administrative Officer in exercise of the powers conferred or to be conferred on him by, or under these regulations to the Executive Director; and

(b)against the orders of the Executive Director to the Board.

Provided no appeal shall lie against any order of the appellate authority or of the Board of Directors.Provided further that where a penalty has been imposed with the approval of the Board, the person on whom the penalty has been imposed may apply to the Board for revision for its decision within one month of the date of service of the order imposing the penalty.

(3)Conditions which an appeal should satisfy. - Every appeal shall comply with the following requirements :-

(i)it shall be written in English or if not written in English be accompanied by a translated copy in English, and shall be signed;

(ii)it shall be counted in polite and respectful language and shall be free from unnecessary padding or superfluous verbiage;

(iii)it shall contain all material statements and arguments relied on, and shall be complete in itself;

(iv)it shall specify the relief desired; and

(v)it shall be submitted through proper channel.

(4)When appeals may be withheld. - An appeal may be withheld by the Administrative Officer or the Executive Director, if :

(i)it does not comply with the requirement of sub-regulation (3);

(ii)it is illegible or is unintelligible;

(iii)it deals with a matter which does not concern the employee personally;

(iv)it repeats and appeal already rejected by the authority to whom the appeal is addressed and does not, in the opinion of the Administrative Officer or the Executive Director, disclose any new points or circumstances which afford grounds for reconsideration;

(v)it is not preferred within three months of the date of the order against which the appeal is made; and

(vi)it is addressed to an authority to which no appeal lies under these Regulations.

(5)Grounds for withholding the appeal to be communicated to the applicant. - In every case in which an appeal is withheld the authority withholding the appeal shall inform the applicant the fact of withholding the appeal and the reasons for withholding it.

(6)Appeal must be forwarded to the Appellate Authority with due despatch. - An appeal which is not withheld under sub-regulation (4) shall be forwarded to the appellate authority with the comments of the Administrative Officer or the Executive Director as soon as possible.

(7)No appeal shall lie against an order withholding an appeal.

(8)Appeal not be addressed to Director or the State Government - Appeals shall not be addressed to the Ministers or Officers of the State Government or to the Directors of the Board personally, and any such action shall be deemed a breach of discipline.

(9)Joint Petitions. - The provisions of sub-Regulations (3) to (8) shall also apply to the extent they are relevant to petitions which concern more than one employee and are preferred jointly by a class or group of employees or by an association or uniform of employees recognised by the Corporation. A joint petition shall not be entertained if -

(i)it relates to a subject on which the Executive Director is authorised to pass orders, and no application for redress has been made to him;

(ii)it relates to a matter regarding the redress of which a specific procedure has been prescribed under any regulations or instructions issued by the Corporation, or

(iii)it relates to an individual and is not submitted by him.

Chapter V

Leave and Joining TimeGeneral Regulations Relating to Leave

48. Kinds of leave.

- Subject to the provisions of these Regulations the following kinds of leave may be granted to an employee :-

(i)Casual Leave;

(ii)Ordinary Leave;

(iii)Sick Leave;

(iv)Special Leave;

(v)Extraordinary Leave;

(vi)Maternity Leave.

49. Authorities empowered to grant leave.

- The power to grant leave shall vest in the Executive Director in the case of Officers, and, subject to such general or special directions as may be issued by him, in the Administrative Officer in the case of other employees and, except as provided in these regulations or in any directions issued by the Executive Director, all applications for leave shall be addressed to the authority empowered to grant leave.

50. Power to refuse leave or recall an employee on leave.

- Leave cannot be claimed as a matter of right, when the exigencies of the service so require, discretion to refuse or revoke leave of any description is reserved to the authority empowered to grant it and an employee already on leave may be recalled by that authority when it considers this necessary in the interests of the Corporation.

51. Lapse of leave on cessation of service.

- Leave earned by an employee lapses on the date on which he ceases to be in service.

52. Earlier return from leave.

- Unless he is permitted to do so by the authority which granted his leave, an employee on leave may not return to duty before the expiry of the period of leave granted to him.

53. Commencement and termination of leave.

(1)The first day of an employee's leave is the working day succeeding that upon which he made over charge.

(2)The last day of an employee's leave is the working day preceding that upon which he reports his return to duty.

54. Obligation to furnish leave address.

- An employee shall, before proceeding on leave, intimate to the authority granting leave his address while on leave, and shall keep the said authority informed of any change in the address previously furnished.

55. Station to which employee should report on return.

- An employee on leave shall, unless otherwise instructed to the contrary, return for duty to the place at which he was last stationed.

56. When medical certificate or fitness may be demanded.

- The Executive Director may require an employee who has availed himself of leave for reasons of health to produce a medical certificate of fitness before he resumes duty even through such leave was not actually granted on a medical certificate.

57. Leave not admissible to an employee under suspension.

- Leave may not be granted to an employee under suspension or against whom proceedings are pending under Chapter IV of these Regulations.Ordinary Leave

58. When application should be submitted.

(1)Applications for ordinary leave required shall ordinarily be submitted at least one month before the date from which leave is required.

(2)Applications which do not satisfy the requirements of sub-regulations (1) may be refused without reason being given.

59. Scale on which ordinary leave is earned.

- In pursuance of the decision of the Board of Directors taken in the 62nd meeting held on 3rd August, 1979, Government Rules/Instructions issued from time to time in regard to admissibility of all kinds of leave are adopted in the case of Corporation employees.

60. Ordinary Leave due.

- The ordinary leave due to an employee is the period which he has earned diminished by the period of leave actually taken.

61.

In pursuance of the decision of the Board of Directors taken in the 62nd meeting held on 3rd August, 1979, government Rules/Instructions issued from time to time in regard to admissibility of all kinds of leave are adopted in the case of Corporation employees.

62. Pay during ordinary leave.

- An employee on ordinary leave shall draw a leave pay equal to his average pay.

63.

As in 59 and 61.

64. Sick and special leave, limit upto which may be granted.

(1)During the full period of his service an employee may be granted special leave, on private affairs, for a period not exceeding 12 months and sick leave, on medical certificate for a period not exceeding eighteen months, and the Board may grant additional sick leave if considered advisable in the Corporation's interests, in special cases. Special or sick leave may not be availed of if ordinary leave is admissible.

(2)In case an employee is absent from duty on account of quarantine, the Corporation may, at the request of the employee concerned, treat such absence, upto a maximum period of three months, as ordinary, sick or special leave if such leave is otherwise permissible. Special or sick leave under this sub- regulation may be availed of even if ordinary leave is admissible.

65.

, 66. and 67.In pursuance of the decision of the Board of Directors taken in the 62nd meeting held on 3rd August, 1979, Government Rules/Instructions issued from time to time in regard to admissibility of all kinds of leave are adopted in the case of Corporation employees.Joining Time

68. When may be granted.

(1)Joining time may be granted to an employee to enable him :-

(a)to join a new post to which he is appointed while on duty in his old post; or

(b)to join a new post on return from leave of not more than 4 months duration or, although the duration of leave exceeds four months, the employee has not had sufficient notice of his appointment to the new post.

(2)Joining time shall not be granted when no change in the head-quarters of an employee is involved.

69. Pay and allowances during joining time.

- Pay and allowance of an employee on joining time shall be determined in accordance with regulation.

70. Period for which admissible.

- Joining time which may be allowed to an employee shall not exceed seven days, exclusive of the number of days spent on travelling.

71. How calculated.

- In calculating joining time admissible to an employee, the day on which he is relieved from his old post shall be excluded but public holidays following the day of his relief shall be included in the joining time.

72. Overstayal after joining time.

- An employee who does not join his post within the joining time allowed to him shall be deemed to have committed a breach of Regulation 39.

Chapter VI

73.

Medical attendance shall be provided by the Corporation to persons in its employment who shall also be entitled to such medical or nursing and hospitalisation facilities including reimbursement according to their pay on certification by a registered medical practitioner or medical officer of the Corporation, as are allowed to Punjab Government employees of such categories.

Chapter VII

Foreign Service

74. Deputation of employees to join military service.

- The terms and conditions subject to which an employee may be permitted to join the military service shall be determined by the Board.

75. Deputation of employees to other services.

(1)Without prejudice to the provisions of Regulation 74 no employee of the Corporation may be deputed to serve under any other employer without the approval of the Board in the case of officers of the Executive Director in other cases :Provided that no employee may be transferred to foreign service against his will.

(2)Where the services of an employee of the Corporation are placed at the disposal of a foreign employer, it shall be a condition of the deputation that the foreign employer shall, during the period of such deputation, bear the entire cost of the services of the employee including the following viz :-

(a)pay during joining time;

(b)travelling allowances payable to the employee to enable him to join his appointment in the Corporation on the termination of his deputation;

(c)leave earned during the period of deputation;

(d)the employer's contribution to the employees account in the Corporation's Provident Fund.

In addition, the foreign employer may also be required to make a contribution towards any other superannuation benefits for which the employee might become eligible on his retirement on such scale as may be fixed by the Executive Director.

Chapter VIII

Miscellaneous

76. Gratuity.

- Employee of the Corporation shall, on attaining the age of superannuation, be entitled to a gratuity at the rate obtaining in Government of Punjab for similar employees, provided that nothing in this regulation shall prevent the Corporation from prescribing gratuity rates; provided further that no gratuity shall be paid if an employee resigns his service.

77. Compulsory Contributory Provident Fund.

- Every employee of the Corporation shall be entitled to membership of the scheme of compulsory contributory provident fund under and in accordance with any law for the time being in force.

78. Declaration to be signed by the employees.

- In addition to a declaration of fidelity and secrecy, every employee to whom these Regulations apply, shall subscribe to a declaration in the following form :-Declaration to be bound by the Staff RegulationsPlace _________________Date _________________I hereby declare that I have read and understood the Punjab Scheduled Castes Land Development and Finance Corporation (Staff) Regulations, 1971 and I hereby subscribe and agree to be bound by the said Regulations.Name in full _________________Nature of appointment _________________Date of appointment _________________Signature _________________Witness _________________Date _________________

Chapter IX

Pay, Allowances and other concessions Pay and Allowances

79. When accrue and payable.

- Subject to the provisions of these regulations, pay and allowances shall accrue from the commencement of the service of an employee, and shall become payable on the afternoon of the last working day of each month, in respect of the service performed during the said month.

80. When not payable for part of a month.

- Pay and allowances shall not be payable for a part of a month to an employee who leaves or discontinues his service without due notice during a month, unless such notice has been waived by the Executive Director.

81. When cease.

- Pay and allowance shall cease to accrue as soon as an employee ceases to be in service. In the case of an employee dismissed from the Corporation's service, they shall cease from the date of his dismissal. In the case of an employee who dies while in service, they shall cease from the day following that on which the death occurs.

82.

An employee of the Corporation shall, on appointment, be eligible to the minimum of the scale (as referred to in Appendix 'I' to these Regulations), to which he is appointed and which will be considered as his substantive scale and to which he shall revert when he is not :-

(a)under suspension;

(b)on leave or deputation; or

(c)holding a temporary post or is officiating in another grade.

Provided the appointing authority may, in consideration of special knowledge, training of experience, allow a higher initial start to any employee.

83. Adjustment of pay and allowances on change of charge, when taken effect.

- An employee shall commence to draw the pay and allowances of a post to which he is appointed as from the date on which he resumes the duties of the post if the charge is transferred before noon that date and from the following working day if the charge is transferred in the afternoon of that date.

84. Two persons not to be appointed to a post at the same time.

- Except as otherwise provided in these Regulations no two persons may be appointed to or draw the pay and allowances of, a post at the same time.

85. Employees on Transfer.

- Where an employee is transferred from one post to another, he shall, during any interval of duty between the date of his handing over charge of the old post and the date of his taking over charge of the new post, draw the pay and allowances of the old or the new post, whichever are less.

86. Admissibility of allowances.

- Allowances shall only be payable to employees who are actually at the time, fulfilling the conditions subject to which they are admissible.

87. Overtime allowance.

(1)Notwithstanding the fact that the whole time of an employee is at the disposal of the Corporation, the Corporation may grant overtime allowance, not counting as pay, to an employee who is required to work on Sundays or holidays or to put in extra hours on weak days in connection with the Corporation's work.

(2)The rate and the circumstances in which such allowance may be drawn shall be determined by the Board.

88. Increments.

(1)In an incremental scale, the increment shall accrue on the completion of each specified period of service on each stage of that scale, whether such service be probationary, officiating or substantive.Acting service in a higher grade will count for increments in an employee's substantive grade as well as in the higher grade in which he is acting and if there is an intermediate grade between the two in which he would have officiated had he not between appointed to officiate in the higher grade, also in the intermediate grade, but the period during which an employee is on leave, without pay will not count for increment unless so authorised by the Executive Director for reasons to be recorded in writing. Sanction to draw increments will be given by the Executive Director in the case of Officers and by the Secretary in the case of other employees.

(2)No increment may be withheld except as a disciplinary measure under regulation 46 and each order withholding an increments shall state the period for which it is withheld and whether the postponement shall have the effect of postponing further increments;Provided that if an incremental scale, there is an efficiency bar, an employee shall not draw increments above that bar until he has been certified fit to do so by the Executive Director. On each occasion on which employee is allowed to pass an efficiency bar which has previously been enforced against him, he shall be placed in the incremental scale at such stage as the Executive Director may fix provided that such stage shall not be higher than that at which he would draw his pay if the bar had not been enforced, against him and provided further that no increments granted on the removal of a bar shall have a retrospective effect.

89. Premature increments.

- The Executive Director may for special reasons to be recorded in writing, in exceptional circumstances, and subject to such general or special instructions as may be issued by the Board grant premature increments to an employee provided that the grant of such premature increments to an officer shall require the approval of the Board in each case.

90. Refixation of pay on promotion

. - On promotion from one grade to another, the substantive pay of an employee shall be initially fixed at the stage in the new scale which is next above his substantive pay in the old scale.

91. Officiating Pay.

- An employee who is appointed to officiate in a higher grade shall, so long as he shall officiate on such a grade, draw an officiating pay equal to the difference between the substance pay in the old scale and the stage in the scale of pay of the post in which he is appointed, which is next above his substantive pay in the old scale, provided that when the promotion is of a temporary nature and the circumstances of the promotion so justify, the Executive Director may fix the pay of an employee at an amount less than that admissible under this regulation.

92. Refixation of pay on transfer from one scale of pay to another.

- When an employee is transferred from one scale of pay to another on the revision of the scale or otherwise, and such transfer does not involve the assumption of duties or responsibilities of greater importance, his initial pay on the new scale shall be fixed :-

(a)in case his substantive pay on the old scale is lower than the minimum of the scale to which he is transferred at the minimum of the new scale;

(b)in other cases, at a stage which is equal to his substantive pay in the old scale, or if there is no such stage in the new scale, the stage next below that pay plus personal pay equal to the difference such personal pay to be drawn until such time as it is absorbed by subsequent increments in the new scale.

93.

The appointing authority may, in recognition of exceptionally, good service of an employee of the Corporation grant to him :-

(i)an award not exceeding one half of the pay of such an employee;

(ii)one or two increments in the time scale of his post;

Provided that the Board may award any amount of money or grant any number of increments.

94.

Specific sanction of the appointing authority shall be required to cross an efficiency bar in any time scale.

95.

Special pay at a rate determined by the appointing authority may be allowed to an employee holding charge of an independent post.

96.

The employees of the Corporation shall receive such allowances at the same rates and subject to the same conditions on which such allowances are paid to the employees of the Punjab Government.Note. - Nothing in this regulation shall prevent the Board from determining the rates and conditions other than those admissible to such categories of employees in the Punjab Government.

97.

Employees draw on deputation to the Corporation from the State/Central Government, Government Co-operative Institutions and other Corporations may either :-

(i)accept the pay scale of the post under the Corporation subject to the fixation of their pay in such pay scale by the appointing authority; or

(ii)continue to enjoy their pay scale in their parent service plus deputation pay as fixed/approved by the Government of Punjab/Central Government/Government Co-operative Institutions other Corporations and other allowances admissible to them in their parent service.

Note. - A Government servant on deputation to the Corporation will be entitled to claim benefits of higher pay scale or of fixation of pay at a higher level with or without retrospective effect in the Corporations if such benefits have accrued to him in his parent service consequent upon decision in his favour of his appeal or representation or otherwise, as a matter of course.

98.

Ex gratia grants for families of Corporation employee who die while in service may be sanctioned by the Executive Director as per instructions of the Punjab Government in force at the time of occurrence. All other administrative formalities be completed by the Executive Director as are applicable in Punjab Government Department.

99.

The Corporation shall pay to the State Government/Central Government/Government Co-operative Institutions/other Corporations leave salary and pension contributions or any liability in respect of all their employees taken on deputation.

100. Grant of Honoraria, special increments or other concessions.

(1)The terms and conditions under which an honorarium or special increments may be granted to an employee of the Corporation for any special service rendered by him to, or work done by him for the Corporation, shall be determined by the Board.

(2)A concession, the grant of which is not covered by these Regulations, may not be given to any employee, except with the sanction of the Board.

101. Any sum of money or pay or allowance due to any office or other employee of the Corporation that may have remained unclaimed may be transferred to, and held in the suspense account for a period of three years from the date on which the payment is normally due and will thereafter be treated as lapsed to the Corporation.

Annexure 'A'

SR. No.	Name of the post and pay scale	Total posts	Mode of recruitments and qualifications etc.
1	Executive Director in the senior scale of IAS	1	In the senior scale of IAS as provided in the Act.
2	Secretary in the scale of PCS	1	To be a member of the PCS having at least 5 years service andrecord of service 'good' to 'Very good'.
3	Accounts Officer in the scale of 400-1,100	1	On the strength of Finance Department on deputation.
4	Senior Auditors in the scale of 300-800	4	50% direct recruitment/on deputation and 50% by promotion SASqualified.
5	Superintendent in the scale of 500-900 (Post designated asthat of Ad O. w.e.f. 18th May, 1977)	1	To be promoted from amongst senior most DeputySuperintendents/Enforcement officer with 'good' to 'Very good'record of service.
6	Deputy Superintendent in the pay scale of 350-800	1	To be promoted from amongst the senior most EnforcementOfficers with 'good' to 'Very good' record of service.

Sr. No.	Name of the post and pay scale	No. of posts	Minimum qualification	Mode of Apptt.	Remarks
1	2	3	4	5	6
7	Legal Assistant in the scale of 300-600	1	LL.B atleast three years experience	By direct recruitment or on deputation from the LawDepartment.
8	Senior Scale Stenographer in the scale of pay 225-500	2	B.A. with atleast 5 years experience in Government orSemi- Government Corpn. with shorthand speed of 110 WPM andtranscription at 20 WPM.	50% direct recruitment and 50% deputationists, ifdeputationists not available both posts may be filled by directrecruitment.
9	Enforcement Officers in the scale of 300-600	6	80% promotions from amongst the senior-most Assistants/F.Os',Accounts Asstts. with 'good' to 'Very good' record of service.	20% by direct recruitment with qualifications of M.A. in oneof Arts/Science subjects atleast 2nd Class with two yearsexperience of working as Sr. Assistants or on equivalent post inthe grade of 225-500 in any Government Department/Semi-GovernmentCorporations.
10	Assistants/Field Officers in the scale of 225-500	28	Graduate three years experience of working in GovernmentDepartment/Semi-Government Corporations on an equivalent postCondition of experience may be waived depending upon the higherqualifications and merit of candidates.	75% by direct recruitment and 25% promotion quota from amongstthe senior most Clerks with 'good' to 'very good' record ofservice and having atleast 5 years service. Condition ofexperience might be relaxed in any deserving and hard case by notmore than on year.
11	Accounts Assistants in the scale of 225-500.	18	B.Com. Second Class or (B.A. with Economics or Maths. 2ndclass) with atleast two years experience.	75% by direct recruitment and 25% by promotion from amongstthe senior most clerks with 'good' to 'Very good' record ofservice and having atleast five years service. Condition ofexperience may be waived in deserving case by not more than oneyear.
12	Cashier in the scale of 225-500.	1	--do --	Transferable for amongst Accounts Assistants.
13	Statistical Officer in the scale of 200-500.	1	M.A. Economics/M.A. Statistical Second Class with atleast 2years experience of working as Statistical Assistant in anygovernment/semi-government Corporation.	By direct recruitment.
14	Internal Auditors in the scale of 225-500.	3	Same as Accounts Assistants.	Same as in case of Sr. No. 11.
15	Receptionist in the scale of 160-400.	1	Graduate with Diploma in reception from any Governmentinstitute.	By direct recruitment but if no suitable candidate isavailable the post may be filled by promotion from amongst seniormost Clerks having atleast 3 years experience with 'good' to'Very good' record of service.
16	Steno/typist in the scale of 110-250+25 special pay	3	Graduate or Matric first Class or Inter 2nd Class withshorthand speed of 80 WPM and of transcription at 15 WPM.	Direct recruitment or by promotion.
17	Patwari in the scale of 110-250.	1	Matric with Patwar pass and 5 years experience	Direct recruitment or by transfer from the Revenue Department.
18	Clerks in the scale of 110-250.	30	Matric with type speed atleast 35 WPM in English/Punjabi.Experienced hands will be preferred	Direct recruitment or by promotion.
19	Drivers in the scale of 110-180+60 special pay.	3	Middle pass with knowledge of Punjabi and proficiency indriving atleast 3 years experience.	--do--
20	Daftri in the scale of 75-105.	1	Matric III Class or Middle pass with one year experience inGovernment or semi-Government Department.	May be filled by direct recruitment or by promotion as thecase may be.
21	Peons in the scale of 70-95	24	Middle pass with some knowledge of Punjabi.	Direct recruitment.

Others Conditions :

(A) Age limit	Minimum 18 years and maximum 27 years. Relaxable in specialcircumstances in case of otherwise deserving candidates and incase of Scheduled Castes and Ex-servicemen etc.
(B) Knowledge of Punjabi	All categories of the employees to be recruited must havepassed Punjabi upto Matric standard to be eligible for any of theposts specified above except Class IV in whose case thiscondition will not be necessary.
(C) Period of Probation	Officials recruited directly will remain on probation fortwo years and they would be considered for confirmation afterthree years subject to availability of permanent posts. Theprobation period in case of promoties will however be one year.This rule will not be applicable in case of Class IV employees.

Annexure BChart showing Administrative set up of the Punjab Scheduled Castes Land Development and Finance Corporation, ChandigarhBoard of Directors(There are eleven Member Directors including One Chairman and one Executive Director)Chairman (Ex-officio)Executive Director (Gazetted-Chief Executive Officer)Secretary (Gazetted)

Administration Section (including Despatch &Diary	Loan Section	Accounts Section	Misc. Staff
1	2	3	4
	Rs.		Rs.		Rs.
Administrative Officer (Admn.)	1. (825-1580)	Administrative Officer (Loan)	1. (825-1580)	Accounts Officer Deputy Ad. O	1., (1200-1850)1. (800-1400)	Legal Assistant1. (Rs. 700-1200)
Assistants Stenographers (For Chairman & ExecutiveDirectorSteno/typists for Secy. & Ad. O.	4. (570-1080)	Deputy Ad. O Assistants Clerks Peons	1. (800-1400)6. (570-1080)4. (400-600)1. (300-430)	Accountant SAS Senior Auditor Internal Auditor AssistantsCashier	3. (750-1300)1. (750-1300)4. (570-1080)22.(570-1080)1. (570-1080)(50/-Spl. pay)	SatisticalOfficer1 (Rs. 570-1080)Clerk for S. O.1(Rs. 400-600)
				Steno typist	1. (400-600) + (25/- Spl. pay)
Receptionist	1. (510-800)	Functions	Clerk	18. (400-600)
Store-keeper	1. (510-800)	Scrutiny of loan applications & sanction of loans.
1		2		3	4
Clerk	6. (400-600)		Peons	3. (300-430)
Staff Car Driver	2. (400-600+100/- Spl. Pay)
Restorer	1. (400-600)		Functions1. Disbursement of loans.2.Recovery.3. Control of Financial Expenditure.4.Pursuance of arrears of Land Revenue cases.
Gestetner Operator	1. (400-600)
Daftri	1. (300-430+20/- Spl. pay)
Jamadar	1. - do -
Peons	9. (300-430)
Chowkidar	1. (300-430)
Chowkidar-cum-Sweeper	1. (300-430)
Sweeper	1. (300-430)
Functions :	1. General Administrative Control;	2. Preparation of Regulations & Annual Reports;
	3. Disciplinary control;	4. All policy matters.

Staff at District Headquarters

Enforcement Officers	6	(Rs. 700-1200)	One for Two Districts.	(a) To process loan cases above Rs. 10,000/- and makeverification/spot inspection/utilization report of loan casesbeyond Rs. 10,000/-
				(b) To look into grievances of public.
Field Officers	12	(Rs. 570-1080)	One at each District Headquarters.	To process loan cases upto Rs. 10,000/- and makeverification/spot inspection/utilization reports of loan casesupto this limit.They will also process cases under Bank tie-upArrangement.
Clerk	45		One at each Sub-division
Clerks	30	(Rs. 400-600)
Peons	18	Rs. 300-430)	One at each District Headquarters and one with eachEnforcement Officer.Staff at Surtapur Farm
Project Administrator	1	(Rs. 1200/- consolidated-reimbursable by AFPRO)
Chowkidar	1	(Rs. 300-430)		To manage the affairs of Surtapur Farm set-up by theCorporation.
Patwari	1	(Rs. 400-600)

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