State of Punjab - Act
Punjab Educational Service (School and Inspection General Cadr) Group 'A' Service (First Amendment) Rules, 2023
PUNJAB
India
India
Punjab Educational Service (School and Inspection General Cadr) Group 'A' Service (First Amendment) Rules, 2023
Rule NO-G-S-R-04-CONST-ART-309-AMD-2-2023 of 2023
- Published on 19 January 2023
- Not commenced
- [This is the version of this document from 19 January 2023.]
- [Note: The original publication document is not available and this content could not be verified.]
In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rules further to amend the Punjab Educational Service (School and Inspection General Cadre) Group 'A' Service Rules, 2018, namely :RULES(1)These rules may be called the Punjab Educational Service (School and Inspection General Cadre) Group 'A' Service (First Amendment) Rules , 2023 . (2)They shall come into force on and with effect from the date of their publication in the Official Gazette. (2)Should have passed Degree of Bachelor of Education from a recognized university or institution except in case of persons holding the post of Vocational Masters or Vocational Lecturer or Computer Masters or Computer Faculty Teachers or Agriculture Masters; and "In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India , and all other powers enabling him in this behalf , the Governor of Punjab is pleased to make the following rules further to amend the Punjab Educational Service (School and Inspection General Cadre) Group ' A ' Service Rules , 2018 , namely :RULES (1)These rules may be called the Punjab Educational Service (School and Inspection General Cadre) Group 'A' Service (First Amendment) Rules , 2023 . (2)They shall come into force on and with effect from the date of their publication in the Official Gazette. (2)Should have passed Degree of Bachelor of Education from a recognized university or institution except in case of persons holding the post of Vocational Masters or Vocational Lecturer or Computer Masters or Computer Faculty Teachers or Agriculture Masters; and"In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rules further to amend the Punjab Educational Service (School and Inspection) Group 'B' Service Rules, 2018, namely :RULES (1)These rules may be called the Punjab Educational Service (School and Inspection) Group B Service (First Amendment) Rules, 2023. (2)They shall come into force on and with effect from the date of their publication in the Official Gazette. (2)Should have passed B.Ed., from a recognized university or institution as per guidelines of the University Grants Commission except in case of persons working to the posts of Vocational Masters or Vocational Lecturer or Computer Masters or Computer Faculty or Agriculture Masters; and;"In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rules further to amend the Punjab Educational Service (School and Inspection Border Area) Group 'B' Service Rules, 2018, namely :RULES (1)These rules may be called the Punjab Educational Service (School and Inspection Border Area) Group 'B' Service (First Amendment) Rules, 2023 . (2)They shall come into force on and with effect from the date of their publication in the Official Gazette. (2)Should have passed B.Ed. from a recognized university or institution as per guideline of the University Grants Commission except in case of persons working to the posts of Vocational Masters or Vocational Lecturer or Computer Masters or Computer Faculty or Agriculture Masters ; and ; "