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 9 in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986

9. Classification, number and character of posts.

- For the purpose of these Regulations, the posts under the Corporation shall be classified into the following two categories :-
(a)Officers; and
(b)Other employees.
Note. - The term officers shall mean Officers classified as such by the State Government from time to time on the basis of their pay scales.The Board shall determine which post under the Corporation shall belong to category (a) or (b).The Board shall fix, from time to time, the number of posts in all categories of its employees and the pay scales to be attached to them. Normally, the pay scale of all categories of employees of the Corporation shall be similar to those as are obtaining in 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.Provided that nothing in these rules shall affect the inherent right of the Corporation to add to or reduce the number of such posts or to create new posts with different designation and scales of pay whether permanently or temporarily.