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State of Punjab - Section

Section 8 in Punjab School Education Board (Employees Service) Regulation, 1988

8. Appointing Authority.

(1)The appointment to a post in the service except to the post of the Secretary shall be made on the recommendation of the Committees mentioned in column-2 by the authorities indicated in column 3 below :-
1 2 3
(1) Posts in the scale of pay the minimum of which is Rs.1200/- or less Junior Services Selection Committee Secretary
(2) Posts in the scale of pay the minimum of which is morethan Rs. 1200/- but not more than Rs. 2000/- Senior Services Selection Committee Chairman
(3) Posts in the scale of pay the minimum of which is morethan Rs. 2000/- Establishment Committee Chairman
Provided that the recommendation of the Establishment Committee shall be implemented after the approval of the Board.
(2)Applications for direct recruitment shall be invited through Employment Exchange or Press.
(3)Notwithstanding anything contained in sub-regulation (1) the Chairman shall have the power to make adhoc appointment to existing posts for a term extending upto six months at a time according to the exigencies of work. Such an appointment shall be terminated on or before the expiry of the term at any time without any notice or extended further for such term as the exigencies of the work may demand; provided further that such an appointment would automatically cease to exist on the appointment being made in accordance with sub-regulation (1).