Section 11 in Rules to regulate the Employment, Suspension, Removal and Conduct of Officers and Servants of Improvement Trusts in Punjab
11.
(1)Government shall decide in each case whether a person not possessing a specified qualification holds an equivalent qualification(2)Government may, in special circumstances, permit the appointment of any person to a post other than that of a Town Planner, an Assistant Town Planner, an Engineer, and an Assistant Engineer, when he does not possess the prescribed qualifications, but otherwise possesses adequate experience.[11A. Scales of pay and allowances. - (1) No officer or servant in the employ of a Trust shall be given a higher grade pay than that of the corresponding post in the office of a Deputy Commissioner; and where, such a post does not exist in the office of Deputy Commissioner, a grade higher than that of the corresponding post in the Divisional Office of the State Public Works Department, Buildings and Roads Branch, provided that a higher grade may be allowed, in special circumstances, with he previous approval of Government. In the case of a post where the corresponding post does not exist both in the Deputy Commissioner's Office and in the Divisional Office of the Public Works Department, Buildings and Roads Branch, the grade shall be fixed by a reference to Government whose orders in this respect shall be final.(2)Higher initial pay than the minimum of the grade of a post shall not be given to any officer or servant of a trust, except with the sanction of Government.(3)Not trust employee shall be allowed any allowance at a rate higher than that to which a Government servant drawing the same pay is entitled.] [Inserted by the Punjab Government notification No. 8725-LG(A)-50/2- 12019, dated 12th December, 1950.]
