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State of Punjab - Act

The Punjab State Agricultural Marketing Board (Class II) Service Rules, 1988

PUNJAB
India

The Punjab State Agricultural Marketing Board (Class II) Service Rules, 1988

Rule THE-PUNJAB-STATE-AGRICULTURAL-MARKETING-BOARD-CLASS-II-SERVICE-RULES-1988 of 1988

Published on 2 May 1988
Commenced on 2 May 1988
[This is the version of this document from 2 May 1988.]
[Note: The original publication document is not available and this content could not be verified.]

The Punjab State Agricultural Marketing Board (Class II) Service Rules, 1988Published vide Punjab Government Gazette (Extraordinary), dated 2nd May, 1988 vide Notification No. 11(4)-MI-88/9104Last Updated 19th March, 2020

1. Short title and application.

(1)These rules may be called the Punjab State Agricultural Marketing Board (Class II) Service Rules, 1988.

(2)They shall apply to the posts specified in Appendix 'A'.

2. Definitions.

- In these rules unless the context otherwise requires, -

(a)'Act' means the Punjab Agricultural Produce Markets Act, 1961 (Punjab Act No. 23 of 1961);

(b)'Appendix' means an appendix to these rules;

(c)'Chairman' means the Chairman of the Board;

(d)'direct appointment' means an appointment made otherwise than by promotion or by transfer of a person already in the service of the Board or Government of India or of a State Government;

(e)'Education Board' means the Punjab School Education Board established under the Punjab School Education Board Act, 1969;

(f)'Form' means a Form appended to these rules;

(g)'Government' means the Government of the State of Punjab in the Agricultural wing of the Department of Agriculture and Forests;

(h)'non-technical post' means a post which does not require any technical qualification and has been shown as such in Appendix 'A'.

(i)'recognised university or institute' means, -

(i)any university or institute incorporated by law in India;

(ii)in the case of degrees, diplomas or certificates obtained as a result of examinations held before the 15th August, 1947, the Punjab, Sind or Dacca University; and

(iii)any other university or institute which is recognised by the Government for the purposes of these rules;

(j)'recruiting authority' means a Committee to be constituted by the Board with the prior approval of the Government with [Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).] as Chairman and such other members as may be specified by it from time to time for the purpose of making direct appointment to the Service;

(k)'Service' means the Punjab State Agricultural Marketing Board (Class II) Service; and

(l)'technical post' means a post which requires technical qualifications and has been shown as such in Appendix 'A'.

3. Number and character of posts.

- The Service shall comprise the posts specified in Appendix 'A':Provided that nothing in these rules shall effect the inherent right of the Board to add or to reduce the number of such posts or to create new posts with different categories and designations and scales of pay either permanently or temporarily with the prior approval of the Government.

4. Nationality, domicile and character of candidates appointed to Service.

(1)No candidate shall be appointed to the Service unless he is, -

(a)a citizen of India; or

(b)a citizen of Nepal; or

(c)a subject of Bhutan; or

(d)a Tibetan refugee who came over to India before the 1st day of January, 1962 with the intention of permanently settling in India; or

(e)a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka, Kenya, Uganda and the East African countries of Tanzania (formerly Tanganyika and Zanzibar), Zambia, Malawi, Zaire, Ethiopia and Vietnam with the intention of permanently settling in India :

Provided that candidates belonging to any of the categories (b), (c), (d) and (e) shall be a person in whose favour a certificate of eligibility has been issued by the Government of Punjab in the Department of Home Affairs and Justice.

(2)A candidate in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the recruiting authority on his furnishing proof that he has applied for the certificate but he shall not be appointed to the Service unless a certificate of eligibility is given to him by the Government of Punjab in the Department of Home Affairs and Justice.

(3)No person shall be recruited to the Service by direct appointment unless he produces,-

(i)a certificate of character from the principal academic officer of the university, college, school or institute, last attended, if any, and similar certificates from two responsible persons not being his relatives, who are well acquainted with him in his private life and are unconnected with his university, college, school or institute ;

(ii)an affidavit to the effect that he was never convicted for any criminal offence and that he was never dismissed or removed from service of any State Government, Government of India or any public sector undertaking; and unless,-

(iii)his character and antecedents are found to be satisfactory by the District Magistrate concerned.

5. Age and physical fitness.

(1)No person shall be recruited to the Service by direct appointment if he is less than eighteen years of age or is more than thirty years of age in the case of non-technical posts and thirty- three years of age in the case of technical posts on the first day of January of the year next preceding the last day of submission of applications fixed by the Board or unless he is within such range of minimum and maximum age limits as may be specified by the Government from time to time:Provided that the appointing authority, may with the prior approval of the Government, for reasons to be recorded, in writing, relax the upper age limit for a category or class of persons:Provided further that in the case of candidates belonging to the Scheduled Castes, Scheduled Tribes and other Backward Classes, the upper age limit shall be such as may be fixed by the Government of Punjab from time to time.Note. - For age limits in case of recruitment of Ex-Servicemen, the provisions of Rule 6 of the Punjab Recruitment of Ex-Servicemen Rules, 1982, shall apply.

2. (i) No person recruited to the Service by direct appointment shall be allowed to join the Service unless he, within the period to be specified by the appointing authority, has appeared for medical examination before the medical board and has been declared by the medical board to be physically fit for duties as per the standard of medical fitness prescribed for the members of the Punjab Civil Service (Executive Branch).

(ii)The medical board referred to in clause (i) shall be constituted by the Director Health Services, Punjab and shall comprise not less than three duly qualified doctors who are in the service of the Government of Punjab.

(iii)The report of the medical board shall be final:

Provided that a person appointed on purely temporary basis for a period not exceeding three months shall not be required to produce a medical certificate before joining the Service.

6. Appointing authority.

- The appointment to the Service shall be made by the [Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).].

7. Disqualifications.

- No person who has entered into or contracted a marriage with a person having a spouse living; or

(b)who having a spouse living has entered into or contracted a marriage with any person; shall be appointed to the service:

Provided that if the Board is satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing; may exempt any person from the operation of this rule.

8. Method of recruitment and qualifications.

(1)Subject to the provisions of sub-rule (4), appointments to the Service shall be made in the manner specified in appendix 'B':Provided that where all the three methods of appointment, viz. direct appointment, appointment by promotion or transfer on deputation, for appointment against a post in the Service have been specified in Appendix 'B' and no percentage for each mode of appointment has been specified therein, in that case firstly the appointment to that post shall be made by promotion and if no suitable person is available for appointment by promotion, then the appointment to that post shall be made either by direct appointment or [by transfer or by taking a person on deputation] [Vide Punjab Gazette, (Extraordinary), Legislative Supplement Part III, dated July 30, 1990.], as the appointing authority may decide in this behalf:Provided further that where two methods of appointment viz. promotion or [transfer or taking a person on deputation] [Vide Punjab Gazette, (Extraordinary), Legislative Supplement Part III, dated July 30, 1990.] for appointment against a post in the Service have been specified in Appendix 'B' and no percentage for these modes have been specified therein, in that case firstly the appointment to that post shall be made by promotion and if no suitable person is available for appointment to that post by promotion, then the appointment to that post shall be made by transfer on deputation.

(2)No person shall be appointed to a post in the Service unless he possesses the qualifications and experience as specified against that post in appendix 'B'.

(3)All appointments by promotion to the Service shall be made by selection on the basis of seniority-cum-merit and no person shall be entitled to claim promotion on the basis of seniority alone.

(4)The following percentage of posts in the Service shall be reserved for each method of appointment namely :-

(a) By directappointment -
(i) for membersof Scheduled Castes	25 per cent
(ii) formembers of the Backward Classes	5 per cent
(iii) forEx-Servicemen,	15 per cent
(b) Bypromotion -
(i) for membersof the Scheduled Castes	14 per cent
(ii) formembers of the Backward Classes	2 per cent

Provided that the percentage of reservation in the case of sportsmen, handicapped persons, freedom fighters or for any other category of persons shall be such as may, from time to time, be specified by the Government of Punjab for the Service and posts under it.

9. Departmental Examination.

- [(1) Every member of the Service appointed as Sub-Divisional Officer (Electrical), Sub-Divisional Officer (Public Health) and Sub-Divisional Officer (Civil) shall be required to pass a Departmental Examination to be held by the Board in accordance with the rules, procedure and standard laid down by the Government of Punjab in the Department of Public Works for the officers of equivalent rank, or for the officers discharging equivalent duties within three chances from the date of joining.] [Clause (1) Substituted by Punjab Gazette, (Extraordinary), Legislative Supplement Part III, dated July 12, 1990.]

(2)The members of the Service appointed as Secretary Market Committees shall pass the departmental examination to be held twice a year in three chances in such papers comprising such syllabus and of such standard as may be specified by the Board from time to time [-] [The words 'with the prior approval of the Government' omitted, See Legislative Supplement Part III dated 29.12.89 page 128.].Provided that if a member of the Service fails to pass the departmental examination in the specified period he shall be given one more chance by the appointing authority to enable him to pass the departmental examination:Provided further that an increment in his scale of pay will accrue to a member of the service only after he passes the departmental examination.

(3)The members of the Service shall undergo such training as may be specified by the Board from time to time with the prior approval of the Government and also qualify such periodical tests during and after the training as are specified for this purpose by the Board.

10. Probation of persons appointed to Service.

(1)Persons appointed to the Service shall remain on probation for a period of two years:Provided that, -

(a)any period, after such appointment, spent on deputation on a corresponding or a higher post shall count towards the period of probation;

(b)in the case of appointment by transfer, any period of work in equivalent or higher rank, prior to appointment to the service may, in the discretion of the appointing authority be allowed to count towards the period of probation;

(c)any period of officiating appointment to the Service shall be reckoned as period spent on probation, but no person who has so officiated shall, on the completion of the prescribed period of probation, be entitled to be confirmed unless he is appointed against a permanent vacancy; and

(d)any period of leave not exceeding six months during or at the end of probation shall be counted towards the period of probation.

(2)If, in the opinion of the appointing authority, the work or conduct of a person during the period of probation is not satisfactory [ - ] [Words omitted vide Legislative Supplement Part III dated July 30, 1990.], it may, -

(a)if such person is recruited by direct appointment, dispense with his services or revert him to a post on which he held lien prior to his appointment to the Service by direct appointment; and

(b)if such person is recruited otherwise, -

(i)revert him to his former post; or

(ii)deal with him in such other manner as the terms and conditions of his previous appointment permit.

(3)On the completion of the period of probation of a person, the appointing authority may,-

(a)if his work and conduct has, 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; or

(b)if his work or conduct has not been in its opinion satisfactory [ - ] [Substituted by Punjab Gazette, (Extraordinary), Legislative Supplement Part III, dated July 30, 1990.] it may,-

(i)dispense with his services, 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 period of probation as specified in sub-rule (1):

Provided that the total period, including extension, if any, shall not exceed [Three years] [Substituted by Punjab Gazette, (Extraordinary), Legislative Supplement Part III, dated July 30, 1990.].

11. Seniority of member of Service.

- The seniority inter se of the members of the Service in each cadre shall be determined by the length of continuous service on a post in that cadre of the Service:Provided that in the case of members appointed by direct appointment who join within the period specified in the order of appointment or within such period as may be extended from time to time by the appointing authority subject to a maximum of four months from the date of order of appointment, the seniority based on the order of merit determined by the Recruiting Authority, shall not be disturbed:Provided further that in case a candidate is permitted to join the Service after the expiry of the said period of four months in consultation with the Recruiting Authority, his seniority shall be determined from the date he joins the Service:Provided further that in case a candidate of the next selection has joined the Service before the candidate referred to in the preceding proviso joins, the candidate so referred shall be placed below all the candidates of the next selection who join within the time specified in the first proviso: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 appointment shall be senior to a member recruited otherwise;

(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 a 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 those appointments; and if the length of such service is also the same an older member shall be senior to a younger member.

Note. - Seniority of members of the Service appointed on purely provisional basis or on daily wages shall be determined as and when they are regularly appointed keeping in view the date of such regular appointment.

12. Liability to serve.

- A member of the Service shall be liable to serve at any place whether within or out of the State of Punjab on being ordered to do so by the appointing authority.

13. Leave, pay and other matters etc.

(1)In respect of pay, leave and other matters not expressly provided for in these rules, the members of the Service shall be governed by the Punjab Civil Service Rules, as applicable to the employees of the Government of Punjab from time to time.

(2)In respect of provident fund and gratuity, the members of the Service shall be governed by the Punjab State Agricultural Marketing Board and Market Committees Employees Provident Fund and Gratuity Rules, 1965 and the Punjab State Agricultural Marketing Board and Market Committees Employees Pension, Provident Fund and Gratuity Rules, 1987.

14. Pay of members of Service.

- The members of Service shall be entitled to such scales of pay as may be authorised by the Board with the prior approval of the Government from time to time. The scales of pay, at present, in force in respect of members of the Service are given in Appendix 'A'.

15. Discipline, Penalties and Appeals.

(1)In the matters of discipline, punishment and appeals, the members of the Service shall be governed by the provisions of the Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988.

(2)The authority empowered to impose penalties as specified in Rule 5 of the Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988 and the appellate authority thereunder in respect of the members of the Service shall be as specified in Appendix 'C'.

16. Periodical medical check up.

(1)Every member of the Service shall be liable to undergo periodical medical examination and preventive or curative treatment as he may be required to undergo.

(2)Every member of the Service shall be liable at any stage of his service when directed by the appointing authority to undergo medical examination to be conducted by the medical board constituted under sub-rule (2) of Rule 5 and his continuance in Service shall be subject to the fitness certificate given by the medical board to the satisfaction of the appointing authority.

(3)In case any member of the Service is not found fit to perform his duties, he shall be liable to be retired from service and shall be entitled to the same benefits as are admissible to the employees of the Government of Punjab holding corresponding posts under the Punjab Civil Service Rules, Volume II, on being retired on account of invalidity.

17. Vaccination and Re-vaccination.

- Every member of the Service shall get himself vaccinated or re-vaccinated when the Board so directs by a general or special order.

18. Oath of allegiance.

- Every member of the Service, unless he has already done so, shall be required to take oath of allegiance to India and to the Constitution of India as by law established.

19. Power to relax.

- Where the appointing authority is of opinion that it is necessary or expedient so to do, it may, by order, for reasons to be recorded, in writing, and with the prior approval of the Government relax any of the provisions of these rules with respect to any class or category of persons:Provided that the provisions relating to qualifications, experience and the Departmental Examination shall not be relaxed.

20. Interpretation.

- If any question arises as to the interpretation of these rules, the Government shall decide the same.

21. Saving Clause.

- Notwithstanding anything contained in these rules, appointments made to any corresponding post under the Board prior to the commencement of these rules shall be deemed to have validly been made under these rules and shall not be questioned on any ground whatsoever.Appendix 'A'[See rules 1(2), 2(h) and 91), 3 and 14]

Sr. No.	Designation of the post	Number of posts	Whether technical or non-technical	Scale of pay in rupees
1.	Sub-Divisional Officer (Electrical)	7	Technical	Rs. 940-30-1000-40-1200/50-1400-60-1700-75-1850
2.	Sub-Divisional Officer (Public Health)	8	Technical	Rs. 940-30-1000-40-1200/50-1400-60-1700-75-1850
3.	Sub-Divisional Officer (Civil)	39	Technical	Rs. 940-30-1000-40-1200/50-1400-60-1700-75-1850
4.	Assistant Engineer (Design)	3	Technical	Rs. 940-30-1000-40-1200/50- 1400-60-1700-75-1850
5.	Assistant Engineer (Planning and Mechanical)	3	Technical	Rs. 940-30- 1000-40-1200/50-1400-60-1700-75-1850
6.	Assistant Town Planner	1	Technical	Rs. 940-30-1000-40-1200/50-1400-60-1700-75-1850
7.	Assistant Architect	1	Technical	Rs. 940-30-1000-40-1200/50-1400-60- 1700-75-1775
8.	Deputy District Mandi Officer	1	Non-Technical	Rs. 940-30-1000-40-1200/50-1400-60-1700-75-1775
9.	Senior Marketing Officer (Cotton)	1	Non-Technical	Rs. 940-30-1000-40- 1200/50-1400-60-1700-75-1775
10.	Senior Marketing Officer, Horticulture (Grading)	1	Non-Technical	Rs. 940-30-1000-40-1200/50-1400-60-1700-75-1775
11.	Deputy Legal Advisor	1	Non-Technical	Rs. 940-30-1000-40-1200/50- 1400-60-1700-75-1775
12.	Project Engineer	1	Technical	Rs. 850-30-1000-40-1200/50-1400-60-1700
13.	Assistant District Mandi Officer	16	Non-Technical	Rs. 850-30-1000-40-1200/50-1400-60-1700
14.	System Analyst	1	Technical	Rs. 850-30-1000-40-1200/50-1400-60-1700
15.	Horticulture Development Officer	1	Non-Technical	Rs. 850-30-1000-40-1200/50-1400-60-1700
16.	Architectural Assistant	1	Technical	Rs. 850-25-850-30-1000/40-1200-50-1400-60-1580
17.	Accounts Officer	2	Non-Technical	Rs. 850-25-850-30-1000/40-1200-50-1400-60-1580
18.	Establishment Officer and Budget Officer	3	Non-Technical	Rs. 825-25-850-30-1000/40-1200-50-1400-60-1580 plus Rs. 50Special pay
19.	Publicity Officer	1	Non-Technical	Rs. 825-25-850-30-1000/40-1200-50-1400-60-1580
20.	Assistant Statistician	1	Non-Technical	Rs. 825-25-850-30-1000/40-1200-50-1400-60-1580 plus Rs. 50Special pay
21.	Research Officer	1	Non-Technical	Rs. 825-25-850-30-1000/40-1200-50-1400-60-1580 plus Rs. 50Special pay
22.	Superintendent Law	1	Non-Technical	Rs. 825-25-850-30-1000/40-1200-50-1400-60-1580 plus Rs. 50Special pay
23.	Training Lecturer	3	Non-Technical	Rs. 825-25-850-30-1000/40-1200-50-1400-60-1580
24.	Superintendent Grade-I	8	Non-Technical	Rs. 825-25-850-30-1000/40-1200-50-1400-60-1580
25.	Private Secretary	2	Non-Technical	Rs. 825-25-850-30-1000/40-1200-50-1400-60-1580
26.	Secretary, Market Committee	141+10 leave reserve	Non-Technical	Rs. 825-25-850-30-1000/40-1200-50-1400-60-1580
27.	Cotton Officer	1	Non-Technical	Rs. 825-25-850-30-1000/40-1200-50-1400-60-1580
28.	Editor	1	Non-Technical	Rs. 825-25-850-30-1000/40-1200-50-1400-60-1580
29.	Manager Kissan Bhawan	1	Non-technical	7220-220-8100-275-10300-340-11660.

Appendix B[See rule 8]

Sr. No.	Designation of the Post	Method of recruitment	By direct appointment	Qualification for recruitment
			by promotion	*[by transfer or by taking a person on deputation]
1	2	3	4	5	6
1	Sub-Divisional Officer(Electrical)	*[(i) 45 per cent by direct appointment ; and(ii) 55 percent by promotion ; or(iii) by transfer or by taking a personon deputation, if candidates for appointment by promotion are notavailable :Provided that appointments shall be made in theproportion and order indicated against a lot of thirty-sixvacancies as under:-	*[(i) Degree in Engineering(Electrical) or should be an Associate Member of the Institute ofEngineering (Electrical) of a recognized university or institute;and](ii) Should possess knowledge of Punjabi of Matriculationstandard or its equivalent.	(i) From amongst the JuniorEngineers working in the Board who possess degree in Engineering(Electrical) of a recognized university or institute and who havean experience of working as such for a minimum period of threeyears ;(ii) From amongst the Junior Engineers (Electrical)working in the Board who possess Diploma in Engineering(Electrical) of a recognized university or institute and who havean experience of working as such for a minimum period of tenyears;[(iii) From amongst the Draftsmen working in the Boardwho possess Diploma in Engineering (Draftmen) and have anexperience of working as such for a minimum period of tenyears;(iv) From amongst the Junior Engineers and Draftsmenworking in the Board who possess Associate Membership ofInstitute of Engineering of a recognized university or instituteand who have an experience of working as such for a minimumperiod of five years.	From amongst the Sub-Divisional Officers (Electrical) whopossess Degree in Engineering (Electrical) of a recognizeduniversity or institute and who have an experience of working assuch for a minimum period of three years in any department of theGovernment of Punjab or Punjab State Electricity Board *[or StateGovernment Undertaking]
S. No.	Source of appointment	Proportion in each source	Allocation to each source in a lotof nine vacancies
			1st lot	2nd lot	3rd lot	4th lot
1.	Direct appointment	16 vacancies	3	4	4	5
2	Promotion -
	(i) From amongst the Junior Engineers working in the Board tobe split up as follows :-	20 vacancies
	(a) Having Diploma in Electrical Engineering of a recognizedInstitute;	13 vacancies	3	4	3	3
	(b) Associate Members of the Institute of Engineering(Electrical) of the Recognized University or institute ;	2 vacancies	1	…	1	...
	(c) having qualfification of Degree in Engineering(electrical) of a recognized university or institute;	2 vacancies	1	…	1	...
	(ii) From amongst
	(a) the Draftsmen ; and	2 vacancies	1	…	…	1
	(b) Draftsmen who are Associate Members of the Institute ofEngineering (Electrical or a recognized university or institute	1 vacancy	…	1	…	1
		Total	9	9	9	9]
2.	Sub-Divisional Officer (Public Health)	*[(i) 45 per cent by direct appointment ; and(ii) 55percent by promotion ; the proportion and order indicated againsta lot of thirty-six vacancies as under:-]	*(i) Should posses Degree inEngineering (Civil) or should be an Associate Member of Instituteof Engineering (Civil) of a recognized university or institute ;(ii) Should possess knowledge of Punjabi of Matriculationstandard or its equivalent	(i) From amongst the JuniorEngineers working in the Board who possess Degree in Engineeringof a recognised university or institute and who have anexperience of working as such for a minimum period of threeyears;(ii) From amongst the Junior Engineers working in theBoard who possess Diploma in Engineering of a recognizeduniversity or institute and who have an experience of working assuch for a minimum period of ten years.*[(iii) From amongst the Draftsmenworking in the Board possess Diploma in Engineering (Draftsman)and who have an experience of working as such for a minimumperiod of ten years](i) From amongst the JuniorEngineers and Draftsmen working in the Board who possessAssociate Members of Institute of Engineering of a recognizeduniversity or institute and who have an experience of working assuch for minimum period of five years.	From amongst the Sub Divisional Officers (P.H.) who possessDegree in Engineering of a recognized university or institute andhave an experience of working as such for a minimum period ofthree years in any department of the Government of Punjab *[orState Government Undertakings]
	Source of appointment	Proportion in each source	Allocation to each source in a lotof nine vacancies
			1st lot	2nd lot	3rd lot	4th lot

1.	Direct appointment	16 vacancies	3	4	4	5
2.	Promotion -
	(i) From amongst the Junior Engineers working in the Board tobe split up as follows :-	20 vacancies	…	…	…	...
	(a) Having Diploma in Civil Engineering of a recognizeduniversity or institute ;		3	4	3	3
	(b) Associate Member of Institute Member of Institute ofEngineering (civil) of a recognized university or institute ;	2 vacancies	1	…	1	...
	(c) Having Degree in Engineering (Civil) of a recognizeduniversity or institute ;	2 vacancies	1	…	1	...
	(ii) From amongst :-
	(a) the Draftsmen	2 vacancies	1	1	…	1
	(b) the Draftsmen who are Associate members of Institute ofEngineering (civil) of a recognized university or institute	1 vacancy	…	…	1	...


	Total	9	9	9	9	9]
3.	*[Sub-Divisional Officer (Civil/Design/Planning)]	*[(i) 45 per cent by direct appointment ; and(ii) 55percent by promotion in proportion and order indicated against alot of thirty-six vacancies as under :]-	*[(i) should possess Degree inEngineering (Civil) or should be an Associate Member of Instituteof Engineering (Civil) of recognized university or institute](ii) Should possess knowledge of Punjabi upto Matriculationstandard.	(i) From amongst the Junior Engineers working in the Board whopossess Degree in Engineering (Civil) of a recognized universityor institute and who have an experience of working as such for aminimum period of three years.	From amongst the Sub-Divisional Officer (Civil) who possessDegree in Engineering (Civil) of a recognized university orinstitute and who have an experience of working as such for aminimum period of three years in any department of the Governmentof Punjab *[or State
			(ii) From amongst the Junior Engineers (Civil) working in theBoard who possess Diploma in Engineering civil of a recognizeduniversity or institute and who have an experience of working assuch for minimum period of ten years	Government Undertakings].
	Source of appointment	Proportion	Allocation to each source in a lotof nine vacancies	*[(iii) From amongst the Draftsmenworking in the Board who possess Diploma in Engineering(Draftsmen) and who have an experience of working as such for aminimum period of ten years]
			1st lot	2nd lot	3rd lot	4th lot
1.	Direct appointment	16 vacancies	3	4	4	5
2.	Promotion -(i) From amongst the Junior Engineers workingin the Board to be split up as follows :-(a) Having Diplomain Engineering (Civil) of a recognized university or institute;(b) Associate Member of Institute of Engineering (Civil)from a recognized university or institute ; and (c) Havingqualification of Degree in Engineering (Civil) of a recognizeduniversity or institute ;(ii) From amongst the(a)Draftsman ;(b) Draftsmen who are Associate Members of Instituteof Engineering (Civil) of a recognized university or institute.	20 vacancies13 vacancies2vacancies2 vacancies2vacancies1 vacancy	3111...	4………1	311…...	3……1...	(iv) From amongst the Junior Engineers and Draftsmen workingin the Board who possess Associate Members of Institute ofEngineering of a recognized university or institute and have anexperience of working as such for a minimum period of five years.
		Total	9	9	9	9]
4.	*[-]
5.	*[Assistant Engineer (Mechanical)]	*[(i) By direct appointment ; and(ii) By promotion]	*[(i) should possess Degree inEngineering (Mechanical) or should be an Associate Member ofInstitute of Engineering (Mechanical) of a recognized universityor institute ;(ii) should possess knowledge of Punjabi uptoMatriculation standard]	*[From amongst the Junior Engineers (Mechanical) working inthe Board who possess Diploma in Engineering (Mechanical) of arecognized university or] institute and who have an experience ofworking as such for a minimum period of ten years ; or fromamongst the Junior Engineers (Mechanical) working in the Boardwho are Associate Members of the Institute of Engineering(Mechanical) or a recognised university or institute and who havean experience of working as such for minimum of five years	From amongst the Sub-Divisional Officers (Mechanical who havean experience of working as such for a minimum period of twoyears in any department of the Government of Punjab *[or StateGovernment Undertakings].
6.	Assistant Town Planner	*[(i) By direct appointment ; and(ii) By promotion]	*[(i)should posses Post Graduatedegree or Diploma in City Planning or Regional Planning or itsequivalent making him eligible for Associate Membership ofInstitute of Town Planners (India) ; or(ii) should possessDegree in Architecture or Civil Engineering or should be anAssociate Member of Institute of Engineering (Architecture) of arecognized university or institute and who have an experience ofworking in Town Planning work for a minimum period of threeyears.Note :- Candidates withqualifications at S.No. (i) above shall be given preference.]	*[From amongst the Planning Assistants working in the Boardwho have an experience of working as such for a minimum period ofsix years and who have Diploma in Architectural Assistantshipawarded by the State Board of Technical Education or from amongstthe Planning Assistants who possess Associate Membership ofInstitute of Engineering (Architecture) and who have anexperience of working as such for a minimum period of threeyears.]	*[In the event of non-availability of eligible PlanningAssistants, then from amongst the Draftsmen working in the Boardwho posses a Post Graduate Degree or Diploma in city and RegionalPlanning or its equivalent or Associate Member of Institute ofArchitects and who have no experience of	From amongst the Assistant Town Planners who have anexperience of working as such for a minimum period of two yearsin any department of the Government of Punjab *[or StateGovernment Undertakings].
				working on the post of Draftsman and Junior Draftsman for aminimum period of ten years. In the event of non- availability ofeligible Planning Assistants and Draftsmen then, from amongst theJunior Draftsmen working in the Board who posses a Post GraduateDegree of Diploma in City and Regional Planning or its equivalentor Associate Member of Institute of Architects and how have anexperience of working as Junior Draftsmen for minimum period oftwelve years.]
7.	Assistant Architect	*[(i) By direct appointment ; (ii) By promotion ; or(iii) By transfer or by takina a person on deputation]	*[(i) should possess Degree inEngineering (Architecture) or should be an Associate Member ofInstitute of Engineering (Architecture) or a recognizeduniversity or institute(ii) should posses knowledge ofPunjabi upto Matriculation Standard.]	*[From amongst the Architectural Assistants working in theBoard who have an experience of working as Draftsmen for aminimum period of ten years and who possess Diploma inArchitectural Assistantship, awarded by the State Board ofTechnical Education ; or from amongst the Draftsmen (Architect)working in the Board, who should be Associate Members ofInstitute of Engineering (Architecture) and who have anexperience of working as such for a minimum period of five years,and]	From amongst the Assistant Architects who have an experienceof working as such for a minimum period of two years in anydepartment of the Government of Punjab *[or State GovernmentUndertakings].
8.	Deputy District Mandi Officer	By promotion		From amongst the Assistant District Mandi Officers working inthe Board who possess Degree of Bachelor of Arts or Bachelor ofScience (Agriculture) of a recognised university or institute andwho an experience of working as such for a minimum period ofthree years.
9.	Senior Marketing Officer (Cotton)	(i) By promotion; or(ii) By transfer on deputation		By promotion of the Cotton Officer working in the Board whohas an experience of working as such for a minimum perod of threeyears.	From amongst the incumbents holding similar or identical postsunder the Government of India or a State Government.
10.	Senior Marketing Officer Horticulture (Grading)	(i) By promotion; or(ii) By transfer on deputation		By promotion of Horticulture Development Officer working inthe Board who has an experience of working as such for a minimumperiod of five years.	From amongst the incumbents holding similar or identical postsand who have an experience of working on such posts for a minimumperiod of two years in the Department of the Agriculture andForests (Horticulture Wing) of the Government of Punjab.
11.	Deputy Legal Advisor	By promotion		From amongst the Superintendents Law working in the Board whohave an experience of working as such for a minimum period ofthree years.
12.	Project Engineer	(i) By direct appointment; or(ii) By transfer ondeputation	(i) Should be a B.Sc. AgriculturalEngineering or B.Sc. Engineering of a recognised university orinstitute ;(ii) Should possess knowledge ofPunjabi up to Matriculation standard.		From amongst the Project Engineers who have an experience ofworking as such for a minimum period of three years in anydepartment of the Government of Punjab or Semi- Governmentorganisations.
13.	Assistant District Mandi Officer	By promotion		From amongst the Secretaries Market Committees working in theBoard who possess Degree of Bachelor of Arts or Bachelor ofScience (Agriculture) of a recognised university or institute andwho have an experience of working as such for a minimum period ofthree years.
14.	System Analyst	(i) By direct appointment;(ii) By promotion; or(iii)By transfer on deputation	(i) Should be a Post Graduate inPhysics, Statistics or Mathematics of a recognised university orinstitute and should have an experience of working as Programmerfor a minimum period of three years under the Government ofIndia, a State Government or any institution of repute or shouldpossess Post Graduate Diploma in Computer Science of a recogniseduniversity or institute and should have an experience of workingin application of software for a minimum period of three yearsunder the Government of India, a Government or any institute orrepute(ii) Should possess knowledge of Punjabi up toMatriculation Standard	By promotion of Programmer working in the Board who has anexperience of working as such for minimum period of three years.	From amongst the System Analysts who have an experience ofworking as such for a minimum period of two years in anydepartment of the Government of Punjab.
15.	Horticulture Development Officer	(i) By direct appointment; or(ii) By transfer ondeputation	(i) Should be a M.Sc. Agriculturalwith Horticulture as one of the subjects, M.Sc. Land Scaping,Floriculture of B.Sc. Agriculture with Horticulture as one of thesubjects of a recognized university or institute and should havean experience of working in horticulture activities for minimumperiod of three years. (ii) Should possess knowledge of Punjabiupto Matriculation Standard.		From the amongst Horticulture Development Officers who have anexperience of working as such for minimum period of two years inany department of the Government of Punjab.
16.	Architectural Assistant	*[(i) By promotion ; or(ii) By transfer or by taking aperson on deputation]		*[From amongst the Senior Draftsmen (Architect) working in theBoard who have an experience of working as such for a minimumperiod of five years, and who possess degree in Bachelor ofScience (Architecture) or Diploma in Architectural Assistantshipor who are Associate Members of Institute of Engineering(Architect) of a recognized university or institute ;or]	From amongst the Architectural Assistants who have anexperience of working as such for a minimum period of three yearsin any department of the Government of Punjab *[or StateGovernment Undertakings.].
				Should possess Degree in Civil Engineering or should beAssociate Member of Institute of Engineering (Civil) or AssociateMember of Institute of Engineering (Architect) or any otherequivalent Degree in Civil Engineering of a recognized universityor institute ; and]
17.	Accounts Officer	(i) By promotion; or(ii) By transfer on deputation		From amongst the Subordinate Accounts Service qualified SeniorAuditors working in the Board who have an experience of workingas such for a minimum period of five years.	From amongst the Accounts Officers who have an experience orworking as such for a minimum period of five years either in anydepartment of the Government of Punjab or in the office of theAccountant-General, Punjab.
18.	Establishment Officer and Budget Officer	By promotion		From amongst the Superintendents Grade II and PrivateSecretaries to Chairman working in the Board who have anexperience of working on either of the aforesaid posts for aminimum period of three years.
19.	Publicity Officer	(i) By promotion; or(ii) By transfer on deputation		From amongst the Publicity Supervisors working in the Boardwho possess Degree of Bachelor of Arts or Bachelor of Science ofa recognised university or institute and who have an experienceof working as such for a minimum period of five years.	From amongst the Public Relation Officers who have anexperience of working as such for a minimum period of two yearsin any department of the Government of Punjab.
20.	Assistant Statistician	(i) By direct appointment; or(ii) By promotion; or(iii)By transfer on deputation	Should possess Master Degree inEconomics or Mathematics or Agricultural Economics or Commercewith Statistics as one of the subjects with at least fiftypercent marks or Master's Degree with at least fifty percentmarks from a recognised university or institution.(ii) Shouldpossess knowledge of Punjabi up to Matriculation Standard.	From amongst the Technical Assistants working in the Board whohave an experience of working as such for a minimum period offive years.	From amongst the Assistant statisticians who have anexperience of working as such for a minimum period of two yearsin any department of the Government of Punjab.
21.	Research Officer	(i) By promotion; or(ii) By transfer on deputation		From amongst the Technical Assistants working in the Board whohave an experience of working as such for a minimum period offive years.	From amongst the Research Officers who have an experience ofworking as such for a minimum period of two years in anyDepartment of the Government of Punjab.
22.	Superintendent Law	(i) By promotion; or(ii) By transfer on deputation		From amongst the Legal Assistants working in the Board whohave an experience of working as such for a minimum period ofthree years.	From amongst the Superintendents (Legal) who have anexperience of working as such for a minimum period of two yearsin any Department of the Government of Punjab.
23.	Training Lecturer	(i) By direct appointment(ii) By promotion; or(iii) Bytransfer on deputation	Should possess Master's Degree inAgricultural Economics of a recognised university or institutewith experience in agricultural marketing, in the Government ofIndia, a State Government or any institution of repute.(ii)Should possess knowledge of Punjabi up to Matriculation Standard.	From amongst the Superintendents, Grade-I and Superintendents,Grade-II working in the Board who possess Master's Degree of arecognised university or institute and who have an experience ofworking on either of the aforesaid posts for a minimum period ofthree years.	From amongst the Training Lectures who have an experience ofworking as such for a minimum period of two years in anddepartments of the Government of Punjab.
24.	Superintendent Grade-I	(i) By promotion; or(ii) By transfer on deputation	From amongst the Superintendents Grade II working in the Boardwho have an experience of working as such for a minimum period ofthree years.	From amongst the Superintendents, Grade-I who have anexperience of working as such for minimum period of two years inthe Punjab Civil Secretariat of Financial Commissioner'sSecretariat, Punjab.
25.	Private Secretary	(i) By promotion; or(ii) By transfer on deputation		From amongst the Personal Assistants working in the Board whohave an experience of working as such for[two years] [Substituted 'three years' by Notification No. G.S.R. 10/P.A.23/1961/S.43/Amd.(22)/2020, dated 13.02.2020 (w.e.f. 2.5.1988).].	From amongst the Private Secretaries who have an experience ofworking as such for a minimum period of two years in the PunjabCivil Secretariat or the Financial Commissioner's Secretariat,Punjab.
26.	Secretary, Market Committee	(i) 40 percent by direct appointment; and(ii) 60 percentby portion	Should possess Degree of Bachelorof Science in Agriculture of a recognised university or institutewith rural background. Provided that person with rural backgroundholding Master's Degree in Agricultural Economics of a recogniseduniversity or institute will be given preference.	The quota of promotion in the slab of sixty vacancies will bedivided as under :-(i) From amongst the SeniorAssistants/Assistants working in the Head Office of the Board whopossess Bachelor of Art Degree of a recognised university orinstitute and who have an experience of working as such for aminimum period of twelve years.	15 vacancies
			(ii) Should possess knowledge ofPunjabi up to Matriculation Standard.	(ii) From amongst the Assistant Secretaries working in theBoard who possess Bachelor of Arts Degree or Bachelor of ScienceAgriculture Degree of a recognised university or institute andwho have an experience of working as such for a minimum period often years.	18 vacancies
Note :- In a lot of 10 vacancies, 6 vacancies shall be filledin by promotion and four by direct appointment.		(iii) From amongst the Head Clerks, Market Committees whopossess Bachelor of Art Degree or Bachelor of ScienceAgricultural Degree of a recognised university or institute andwho have an experience of working as such for a minimum period offive years	6 vacancies
				(iv) From amongst the Accountants working in the MarketCommittee who possess Bachelor of Art Degree or Bachelor ofScience in Agriculture Degree of a recognised university orinstitute and who have an experience of working as such for aminimum period of five years.	15 vacancies
				(v) From amongst the Publicity Assistants working in the Boardwho possess Bachelor of Art Degree or Bachelor of Science inAgriculture Degree of a recognised university or institute andwho have an experience of working as such for a minimum period offifteen years.	2 vacancies
				(vi) From amongst the Technical Assistants working in theBoard who possess B.A. Degree or B.Sc. Agriculture Degree of arecognised university or institute and who have an experience ofworking on either of the posts of Technical Assistants andStatistical for a minimum period of twelve years.	2 vacancies
				(vii) From amongst the Legal Assistants working in the Board*[-] who have an experience of working as such for a minimumperiod of twelve years.	2 vacancies
27.	Cotton Officer	(i) By promotion; or(ii) By transfer on deputation		From amongst the Technical Assistants (Cotton Grading) workingin the Board who have an experience of working as such forminimum period of five years.	From amongst the incumbents holding similar or identical postsunder the Government of India or State Government.
28.	Editor	(i) By direct appointment(ii) By promotion; or(iii) Bytransfer on deputation	Should possess master's Degree inPunjabi and Diploma in Journalism of a recognised university orInstitute	By promotion of Publicity Supervisor working in the Board whopossess B.A. Degree and Diploma in Journalism of a recogniseduniversity or institute and who have an experience of working assuch for a minimum period of five years.	From amongst the Public Relation Officers or Editor whopossess Diploma in Journalism and who have an experience ofworking as such for a minimum period of three years in anydepartment of the Government of Punjab.
29.	Manager Kissan Bhawan	(i) By Direct appointment; and(ii) By Promotion	(i) Should be a Graduate from arecognized university and possess Diploma in Hotel Managementfrom registered/recognised instituted and should have anexperience of working as manager for a minimum period of fiveyears from a hotel of state Government OR a hotel of good repute
		Should possess knowledge of Punjabi upto MatriculationStandard	From amongst the persons working inthe Board holding post equivalent to Superintendent Grade II, whohave an experience of working as such for a minimum period of twoyears and who are Graduates from a recognised university andpossess Diploma in Hotel Management from registered/recognisedinstitute

*Substituted by Punjab Gazette, (Extraordinary), Legislative Supplement, Part III, dated 30.7.1990.**Words who posses B.Sc. Agriculture Degree of a recognised university or institute omitted vide Punjab Government Gazette (Extraordinary) notification No. 11(4) MI-88/15520 dated 13th June, 1988.Appendix 'C'[See rule 15]

Sr. No.	Designation of the post	Nature of penalty	Authority empowered to impose penalty	Appellate authority
1	2	3	4	5
		Minor penalities
1	Sub-Divisional Officer (Electrical)		[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
2	Sub-Divisional Officer(Public Health)	(i) Censure,(ii) withholding of his promotions ;	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
3	Sub-Divisional Officer(Civil)	(iii) recovery from his pay of thewhole or part of any pecuniary loss caused by him to the Board bynegligence or breach of orders.	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
4	Assistant Engineer (Design)
5	Assistant Engineer (Planning and Mechanical)	(iv) withholding of increments of pay ;	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
		Major penalties
6	Assistant Town Planner	(v) reduction to a lower stage intime scale of pay for a specified period with further directionsas to whether or not the board employee will earn increments ofpay during the period of such reduction and whether on the expiryof such period the reduction will or willnot have the effect ofpostponing the future increment of his pay ;	*[Secretary of the Board]	Government
7	Assitant Architect	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
8	Deputy District mandi Officer	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
9	Senior Marketing Offier (Cotton)	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
10	Senior Marketing Officer, Horticulture (Grading)	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
11	Deputy Legal Advisor	(vi) reduction to a lower timescale of pay, grade, post or Service which shall ordinarily bea bar to promotion of the Board Employee to the time scale ofpay, grade, post or Service from which he was reduce with orwithout further directions regarding condition of restoration tothe grade or post of service from which the Board employee wasreduced and his seniority and pay on such restoration to thatgrade post or Service ;	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gaz. (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
12	Project Engineer	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
13	Assistant District Mandi Officer	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
14	System Analyst	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
15	Horticulture Development Officer	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
16	Architect Assistant	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
17	Accounts Officer	(vii) compulsory retirement;	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
18	Establishment Officer and Budget Officer	(viii) removal from Service whichshall not be a disqualification for future employment under theBoard, Government, Semi-Government Departments ;	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
19	Publicity Officer	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
20	Assistant Statistician	(ix) dismissal from Service whichshall ordinarily be a disqualfication for future employment underthe Government, semi- Government departments.	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
21	Research Officer	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gaz. (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
22	Superintendent Law	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
23	Training Lecturer	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
24	Superintendent Grade-I	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
25	Private Secretary	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
26	Secretary Market Committee	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
27	Cotton Officer	[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
28	Editor		[Secretary of the Board] [Substituted for the words 'chairman of the Board' vide Punjab Government Gazette (Extraordinary) Notification No. G.S.R. 9/P.A./23/61/S.43/Amd.(10)/2002 dated March 26, 2002 Page 71 (CHTR. 5, 1924 SAKA).]	Government
[29] [Added by Punjab Government Gazetted (Extraordinary) Notification No. G.S.R.74/P.A. 23/61/S-43/Amd(10)/2000 dated September 7, 2000 (BHDR 16, 1922 SAKA) Page 562.].	Manager Kissan Bhawan		Chairman of the Board	Government

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