Section 3 in The Punjab Water Supply and Sewerage Board (Services) Regulations, 1981
3. Period of Probation. - On the completion of the period of probation of a person, the appointing authority may -
(a)if his work and conduct have, in its opinion, been satisfactory -(i)confirm such person from the date of his appointment if appointed against a permanent vacancy; or(ii)confirm such person from the date from which a permanent vacancy occurs if appointed against a temporary vacancy; or(iii)declare that he has completed his probation satisfactorily if there is no permanent vacancy available.(b)if his work and conduct have not been, in its opinion, satisfactory :-(i)dispense with his service if appointed by direct appointment, or if appointed otherwise revert him to his former post, or deal with him in such other manner as the terms and conditions of his previous appointment may permit; or(ii)extend his period of probation and thereafter pass such orders as it could have passed on the expiry of the first period or probation.Provided that the total period of probation including extension, if any, shall not exceed three years.2.10Retrenchment of Staff. - The competent authority may terminate the service of a regular employee by giving one month's notice or pay in lieu thereof if his total service in the Board is less than 3 years. If the total service exceeds 3 years, then a notice of 3 months or pay in lieu thereof shall be given.(2)An employee shall not leave the service of the Board without giving one month's notice of his intention to do so and after obtaining the permission of the competent authority hand over to a person duly authorised to receive the charge. In the event of breach of this condition, he shall be liable to pay compensation to the Board equivalent to one month's pay and make good the pecuniary loss caused to the Board.2.11Age of Retirement. - An employee other than Class IV employee shall retire on attaining the age of 58 years; provided that the competent authority may at its discretion grant extension of employment to an employee for a period of one year at a time; provided further that each decision of the Board to give extension in service to any of its officers/employees shall be subject to the approval of the State Government. A Class IV employee shall, however, retire on attaining the age of 60 years; provided further that the age of retirement shall stand amended as may be specified for corresponding categories of employees by the Government from time to time.2.12The headquarters of an officer/employee of the Board and the sphere of his duty shall be as may be ordered by the competent authority.2.13The appointing authority for various posts included in the service shall be competent to order transfer of all employees/officers within their sphere of jurisdiction and control. Managing Director, however, shall be competent to order transfer of employees/officers from one circle to other circle and from field offices to the Head Office and vice versa.2.14Reservation of appointments for posts for members of Scheduled Castes, Backward Classes and Ex-servicemen personnel shall be made to the same extent as is made by the Punjab Government from time to time in the services under it.Chapter-IIIMaintenance of Record of Service3.1A record of service in respect of each employee shall be maintained in such form as may be laid down by the Managing Director.Seniority :3.2The seniority inter se of members of the service in each cadre shall be determined by the length of continuous service on a post in the cadre of the service:Provided that for determining seniority inter se of the members of the service in each category transferred and allocated to the Board in pursuance of provisions contained in section 29 of the Act, length of service on a post in the category in which such an employee joined for the first time in the Punjab Heath Department, shall be taken into account;Provided that where there are different cadres in a service, the seniority shall be determined separately for each cadre;Provided further that in the case of member recruited by direct appointment the order of merit determined by the Board or other recruiting authority, as the case may be, shall not be disturbed in fixing the seniority;Provided further that in the case of two members, appointed on the same date, their seniority shall be determined as follows :-(a)a member recruited by direct appointed shall be senior to a member appointed by transfer;(b)a member appointed by promotion shall be senior to a member appointed by transfer;(c)in the case of members appointed by promotion or transfer, seniority shall be determined according to the seniority of such members in the appointments from which they were promoted or transferred; and(d)in the case of members appointed by transfer from different cadres their seniority shall be determined according to pay, preference being given to member who was drawing a higher rate of pay in his previous appointment, and if the rates of pay drawn are also the same, then, by their length of service in these appointments and if the length of such service is also the same, an older member shall be senior to a younger member.Notes :- 1. Seniority of member appointed on purely provisional basis shall be determined as and when they are regularly appointed keeping in view the date of such regular appointment.
