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State of Punjab - Act

The Punjab Municipal Corporation Services (Recruitment and Conditions of Service) Rules, 1978

PUNJAB
India

The Punjab Municipal Corporation Services (Recruitment and Conditions of Service) Rules, 1978

Rule THE-PUNJAB-MUNICIPAL-CORPORATION-SERVICES-RECRUITMENT-AND-CONDITIONS-OF-SERVICE-RULES-1978 of 1978

Published on 30 June 1978
Commenced on 30 June 1978
[This is the version of this document from 30 June 1978.]
[Note: The original publication document is not available and this content could not be verified.]

The Punjab Municipal Corporation Services (Recruitment and Conditions of Service) Rules, 1978Published vide Notification Punjab Government Gazette dated 30.6.1978.The 21st June, 1978No. GSR66/PA42/6/Section 71/78. - In exercise of the powers conferred by sub- section (2) of section 71 of the Punjab Municipal Corporation Act, 1976 (Punjab Act No. 42 of 1976), the Governor of Punjab is pleased to make the following rules regulating the recruitment and the conditions of service of members of the Corporation Services, namely :-

1. Short title, commencement and application.

(1)These rules may be called the Punjab Municipal Corporation Services (Recruitment and Conditions of Service) Rules, 1978.

(2)They shall come into force at once.

(3)They shall apply to all the services specified in Appendix 'A'.

2. Definitions.

- In these rules, unless the context otherwise requires, -

(a)"Act" means the Punjab Municipal Corporation Act, 1976;

(b)"Appendix" means an Appendix to these rules;

(c)"appointing authority" means the authority indicated as the appointing authority against each category of Service in Appendix 'C' in respect of that category or Service;

(d)"average pay" means the average monthly pay earned during the ten complete months immediately preceding the month in which the average pay is to be calculated;

(e)"direct recruitment" means an appointment made by selection otherwise than by promotion or by transfer of a person already in the service of the Municipal Corporation;

(f)"duty" includes the service as a probationer or apprentice; provided such service is followed by confirmation without any break and shall also include joining time;

(g)"earned leave" means leave in respect of the period spent on duty;

(h)"family" means family as defined in rule 2.17 of the Punjab Civil Services Rules, Volume I, Part I; provided however, that for the purpose of Provident Fund or Gratuity, it shall be deemed to be as defined in rule XVI.I(a) of the Municipal Account Code;

(i)"leave" includes earned leave, maternity leave, leave not due, half pay leave, medical leave, commuted leave and extraordinary leave but does not include casual leave;

(j)"medical staff" means the staff employed for supervision and maintenance of sanitation of the City and public health and does not include Medical Staff employed for dispensary or hospital by a Municipal Corporation;

(k)"pay" means the amount drawn monthly by a member of the Service as pay which has been sanctioned for the post held by him substantively or in officiating capacity and includes special or personal pay, if any, or any emoluments which may be specially classed as pay by the Government but does not include any kind of allowance;

(l)"recognised university or institution" means, -

(a)any university or institution incorporated by law in any of the States in India;

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

(c)any other University or institution which is recognised by the Government for the purpose of these rules;

(m)"Service" means a Municipal Corporation Service constituted by Government under sub-section (1) of section 71 of the Act;

(n)"vacancy" means a vacancy in a post in the Service when there is no incumbent actually working against it whether due to transfer, leave, suspension or any other reason if the post is already in existence or if no incumbent has been appointed in a newly created post :

Provided that for the purposes of these rules, a post shall not be deemed to be vacant if it is to continue for a period of less than two months or if the previous incumbent is likely to be absent from duty for less than two months.

3. Nationality, domicile and character of persons to be appointed to a service.

(1)No person shall be appointed to a 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 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 and East African countries of Kenya, Uganda, and the United Republic of Tanzania (formerly Tanganyika and Zanzibar, Zambia, Malawi, Zaire; and Ethiopia with the intention of permanently settling in India :

Provided that a candidate belonging to categories (b), (c), (d) and (e) shall be a person in whose favour a certificate of eligibility has been given by the Government of India;

(2)A candidate in whose case, a certificate of eligibility is necessary may be admitted to an examination or interview conducted by Selection Committee and he may also provisionally be appointed subject to the necessary certificate being given to him by the Government of India.

(3)No person shall be recruited to the Service unless his antecedents and character have been verified before hand by reference to the Police Department:Provided that in the case of recruitment to a temporary vacancy required to be made urgently, a person may be appointed in accordance with general directions as may be issued by the Government in anticipation of his antecedents and character being verified by the Police Department.

4. Qualifications.

- The qualifications necessary for direct recruitment and for promotion to the posts in a Service shall be as detailed in Appendix 'B' against that Service.

5. Method of recruitment.

(1)Recruitment to the posts in a Service at the time of its initial constitution shall be made by the appointing authority by absorption of persons already in the service of a Municipal Corporation in a corresponding post at the time of the constitution of the Service, provided they are found fit by an authority appointed by the Government in this behalf for becoming members of the Service after taking into consideration their qualifications and service record.

(2)[ After filling up the vacancies in terms of the provisions of sub-rule (1) the remaining vacancies and the vacancies which may occur thereafter, shall be filled up in the following manner, namely :-

(i)[ in so far as the Punjab Service of Corporation, Chief Engineers, the Punjab Service of Corporation, Superintending Engineers and the Punjab Service of Corporation, Engineers, specified at Serial Numbers 7-A, 7-AA and 8 of Appendix "A" to these rules is concerned, by promotion; and [Substituted by Punjab Notification No. G.S.R. 60/P.A.42/1976/Section 71/Amd.(10)/2006. dated 7.12.2006.]

(ii)in so far as the services other than the Punjab Service of Corporation, Chief Engineers, the Punjab Service of Corporation, Superintending Engineers and the Punjab Service of Corporation, Engineers, are concerned, fifty per cent by direct recruitment and fifty per cent by promotion on seniority-cum-merit basis :]

Provided that if no suitable person is available for appointment to a post by promotion or by direct recruitment, as the case may be, the vacacny shall be filled up by transfer or by taking a person on deputation.

(3)[ The direct recruitment in terms of the provisions of clause (ii) of sub- rule (2) shall be made by the appointing on the recommendation of a Selection Commitee constituted under sub-rule (4)]. [Substituted vide Punjab Notification No. G.S.R. 39/P.A.42/76/Section 71,/Amd. (6)91 dated 13.6.1991.][Provided further that the vacancies of Assistant Corporation Engineers, shall be filled up in accordance with the following roster :-] [Added by Punjab Government Gazette LSP III dated 5.5.1995.]

	Source of Recruitment	Proportion	Allocation to each source in a lot of FortyVacancies
1	Direct appointment	20	4	4	4	4	4
2	Promotion from Sectional Officers	12	3	2	2	2	3
3	Promotion from Head Draftsmen or Draftsmen	2	-	1	-	1	-
4	Promotion from Sectional Officers, Head Draftsmen orDraftsmen with B.E. or A.M.I.E. Degree of a recognised University	6	1	1	2	1	1

Note. - If no suitable candidate is available from source No. 4, the vacancy shall be filled up by direct recruitment.]

(4)The Government may, from time to time, by notification constitute a Selection Committee, consisting of at least three officers of the Government and two non-officials who have sufficient experience in the functioning of urban local bodies and different Selection Committees may be constituted for different categories of Services :Provided that at least one of the members of a Selection Committee shall belong to the Scheduled Castes.

(5)The Selection Committee referred to in sub-rule (4) may associate any person or persons not exceeding two who are specialists or experienced professionals of eminence keeping in view the nature and duties of the post required to be filled. The specialists to be associated shall not be less than the rank of a Superintending Engineer in the case of selection to the cadre of Engineers and not below the rank of Joint Director of Health Services in the case of selection of medical staff.

(6)While making recruitment to a Service under sub-rule (2), the policy of the Government regarding reservation of posts for members of the Scheduled Castes and Scheduled Tribes and Backward Classes and for any other category in relation to the Services under it shall be applicable.

6. Age on entry and Physical fitness.

(1)No person shall be appointed to a Service by direct recruitment if he is less than seventeen years or more than forty years of age on the last date of receipt of applications for the post fixed by the Selection Committee or the appointing authority, as the case may be :Provided that in the case of candidates belonging to the Scheduled Castes, Scheduled Tribes and other Backward Classes, the maximum age limit shall be such as may be fixed by the Government from time to time.

(2)A person appointed to a Service by direct recruitment shall be required to produce certificate of physical fitness from the Civil Surgeon of the District before joining his service. Such a person shall before being examined make and sign a declaration in Form I appended to these rules and the Medical Officer shall examine him and furnish a certificate in form II appended to these rules :Provided that the aforesaid conditions shall not apply while filing up temporary vacancies of less than six months duration.

7. Cadres and the scales of the pay.

[Section 71(5)] - The number of posts created for a Service by the State Government or by an authority empowered by it under sub-section (5) of section 71 shall be deemed to be the cadre of that Service which shall be subject to variation by the authorities referred to in the aforesaid sub-section :Provided that the State Government may, after taking into consideration further chances of promotion of the members of the Service, the number of posts in that Service and other relevant factors, sanction twenty per cent selection grade posts in that service in such grade as it may deem fit.

(2)The scales of pay of the posts in various Services shall be as given in Appendix 'A':Provided that the Government may revise the scale of pay of the post in a Service, as it may deem proper from time to time.

(3)The appointing authority may, for reasons to be recorded in writing sanction a start of higher pay than the minimum of the pay scale on first appointment to any person.

8. Disqualifications.

- No person, -

(a)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 marriage with any person,

shall be eligible for appointment to a Service :Provided that the Government may, if 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, exempt any person from the operation of this rule.

9. Probation.

(1)A person appointed to a Service shall be on probation for a period of two years, if appointed by direct recruitment, and for one year if appointed otherwise:Provided than an officiating appointment in a Service shall be reckoned as a period spent on probation.

(2)If the work or conduct of a person appointed to a Service during the period of his probation is, in the opinion of the appointing authority, not satisfactory, it may,-

(a)if such person is appointed by direct recruitment, dispense with his services; or

(b)if such person is appointed 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 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 exists, 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, -

(i)dispense with his services, if appointed by direct recruitment, 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 of probation :

Provided that the total period of probation including extensions, if any, shall not exceed three years.

10. Seniority of members of Service.

- The seniority inter se of the members of a Service shall be determined by the length of their continuous appointment on a post in that Service :Provided that in the case of members appointed by direct recruitment their inter se seniority shall be in the order or merit in which they have been placed by the Selection Committee :Provided further that in the case of two or more members appointed on the same date, a member appointed by direct recruitment shall be senior to a member appointed otherwise :[Provided further that in the case of members recruited under sub- rule (1) of rule 5, their inter se seniority shall be determined by the length of their continuous service on a corresponding post in that Service] [Added vide Punjab Government Notification dated 12.6.1982.]Note. - This rule shall not apply to persons appointed on purely provisional basis.

11. Punishment and appeal.

(1)The Punjab Civil Services (Punishment and Appeal) Rule, 1970, shall apply to the members of a Service so far as they are not inconsistent with the provisions of the Punjab Municipal Corporation Act, 1976.

(2)The authority empowered to impose penalties and the appellate authority in respect of a category of Services shall be as specified against that category in Appendix 'C'.

(3)The authority competent to pass orders specified in rule 15 of the Punjab Civil Services (Punishment and Appeal) Rules, 1970, other than an order imposing any of the penalties mentioned in Appendix 'C' and the appellate authority thereunder shall be as specified in Appendix 'D'.

12. Resignation from service.

(1)If a member of a Service wishes to resign from service, he shall give one month's notice in writing to the appointing authority if he is temporary and three months' notice if he is permanent. If such member fails to give notice or gives shorter notice, the appointing authority shall be entitled to recover one month's salary or three months' salary, as the case may be, with usual allowances or salary and allowances for the period by which the notice falls short of one month or three months, as the case may be, from such member in lieu of notice.

13. Retirement from service.

- Member of the Service shall retire on the afternoon of the last date of the month in which they attain the age of fifty-eight years:Provided that Government may re-employ a member of a Service after his attaining the age of superannuation upto the age of sixty years if considered necessary in public interest :Provided further that -

(i)the appointing authority shall, if it is of opinion that it is in public interest to do so, have the absolute right, by giving a member of a Service prior notice in writing, to retire that member on the date on which he completes twenty-five years of service or attains fifty years of age or on any date thereafter to be specified in the notice.

(ii)the period of such notice shall not be less than three months and in case at least three months notice is not given or notice for a period of less than three months is given, the member shall be entitled to claim a sum equivalent to the amount of his pay and allowance at the same rate at which he was drawing them immediately before the date of retirement, for a period of three months, or as the case may be, for the period by which such notice falls short of three months.

(iii)any member of a Service may, after giving at least three months previous notice in writing to the appointing authority retire from service on the date on which he completes [twenty] [Substituted for 'twenty five' by Punjab Government Notification dated 12.6.1982.] years of service or attains fifty years of age or on any date thereafter to be specified in the notice, but no member of a Service under suspension shall retire from service except with the specific approval in writing of the appointing authority.

14. Leave, travelling allowance, joining time, suspension, medical facilities, fees and honoraria and other matters.

- In respect of leave, travelling allowance, joining time, suspension, medical facilities, fees, honoraria, house-rent allowance, dearness allowance, fixation of pay, grant of increment, crossing of efficiency bar, deputation and other matters not expressly provided in these rules, members of a Service shall be governed by the corresponding provisions contained in the rules applicable to Punjab Government employees. The authority competent to sanction casual leave, earned leave, increment, efficiency bar will be as indicated against each category of Service in Appendix 'E' :Provided that a person on transfer shall draw his travelling allowance and joining time benefits from the Municipal Corporation to which he is transferred.

15. Contributory Provident Fund.

(1)Members of a Service shall be entitled to contribute to the Provident Fund of the Municipal Corporation where they are employed for the time being like other subscribers of the Corporation and shall be governed by the rules contained in Chapter-XVI of the Municipal Account Code, 1930 :Provided that on transfer of a member of a Service from one Municipal Corporation to another, the balance of Provident Fund at his credit along with interest accrued thereon up-to-date shall within a period of fifteen days from the date of his transfer be transferred to the Municipal Corporation to which such a member has been transferred.

(2)A separate account of Provident Fund shall be maintained for each member of a Service by the Municipal Corporation where he may be serving for the time being:Provided that the Government may, if it so decides, make arrangements for centralized accounting of the Provident Fund of members of a Service.

16. Gratuity.

- The members of a Service shall at their option be entitled to gratuity at such rates as may, from time to time, be notified by the Government or to the amount of gratuity to which they may be entitled under the conditions of service applicable to them immediately before becoming members of a Service, whichever is more beneficial to them:Provided that the total service of a member under different Municipal Committee and Corporations, he has served, shall be taken into account for calculating the amount of gratuity due to him :Provided further that on transfer of a member of a Service from one Municipal Committee/Corporation to another Corporation, the gratuity to which he may be entitled shall be transferred to the Municipal Corporation to which such a member has been transferred and the member shall be entitled to claim the entire amount of gratuity due from the Municipal Corporation last served.

17. Departmental Examinations

. - Government may, by notification, direct that the persons appointed to a Service, as may be specified, shall be required to pass a departmental examination, the details and syllabus for which and the consequences for failure to pass it shall be such as may be notified by Government.

18. Record of service.

(1)There shall be a personal file for every member of a Service in which shall be placed all papers, record and other documents relating to his service. The file shall contain in particular service book giving history of service from the date of his appointment, particulars of increments, promotion, reward, punishment and all other special events of his career. The service book shall also contain the leave account form showing a complete record of leave other than casual leave.

(2)A confidential file shall also be maintained for each member of a Service :Provided that Government, may, if it so decides, make such arrangements as it may deem necessary to maintain, in addition, a centralised record of leave, pay and service of members of a Service.

19. Liability for vaccination and re-vaccination.

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

20. Oath of allegiance.

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

21. Power to relax.

- Where the Government is satisfied that it is necessary or expedient so to do, it may, by order, for reasons to be recorded in writing, relax any of the provisions of these rules, except the educational qualifications and experience, with respect to any class or category of persons.

22. Interpretation.

- If any question arises relating to the interpretation of these rules, the Government shall decide the same.Annexure 'A'(See rule 1(3) and rule 7(2)]

Serial No.	Name of Service	Scale of Pay (Rs.)
1	2	3
1	Punjab Service of Corporation, Assistant Commissioners Note.- The incumbent of the post of Assistant Commissioner shall bedesignated as Joint Commissioner after a period of seven years,but he shall not be given any monetary benefit.*	14,300-400-15,900-450-18,600
2	Punjab Service of Corporation, Secretaries	1,400-60-1,700/75- 2,000/100-2,100
3	Punjab Service of Corporation, Assistant Secretaries	500-25-750/30- 900 (Old scale)
4	Punjab Service of Corporation, Superintendents	800-25-850/30-1,000/40- 1,200/50-1,400
4A.	Punjab Municipal Service of Personal Assistant	6,400-200-7,000-220- 8,100-275-10,300-340-10,640.
5	Punjab Service of Corporation, Assistant Superintendents	620-20- 700/25-850/30-1,000/40-1,200
6	Punjab Service of Corporation, Accounts Officers	1,200-50-1,400/60- 1,700/75-1,775
7	Punjab Service of Corporation, Accountants	750-25-850/30-1,000/40- 1,200/50-1,300
**7-A	Punjab Service of Corporation, Chief Engineers	18600-500-22100.
7-AA	Punjab Service of Corporation Superintending Engineer	Rs. 14300-400- 15900-450-18600
8	Punjab Service of Corporation, Engineers	1,400-60-1,700/75-2,000/100- 2,100 (2,000-100-2,300 S.G. @20%)
9	Punjab Service of Corporation, Assistant Engineers	940-30-1,000/40- 1,200/50-1,400/60-1,700-75-1,850(1,700-75-2,000) with two advance increments to post-graduate(S.G. @ 20%)
10	Punjab Service of Corporation, Sectional Officers	700-25-850/30- 1,000/40-1,200(800-25-850/30-1,000/40-1,200/50-1,400) (S.G. @ 20)
11	Punjab Service of Corporation, Town Planners	1,400-60-1,700/75- 2,000/100-2,100
12	Punjab Service of Corporation, Assistant Town Planners	940-30- 1,000/40-1,200/50-1,400/60-1,700/75-1,850(1,700-75-2,000) with two advance increments for post graduates(S.G. @ 20%)
13	Punjab Service of Corporation, Head Draftsmen	800-25-850/30-1,000/40- 1,200/50-1,400
14	Punjab Service of Corporation, Planning Assistants	825-25-850/30- 1,000/40-1,200/50-1,400/60-1,580
15	Punjab Service of Corporation, Architects	1,400-60-1,700/75- 2,000/100-2,100 (2,000-100-2,300) (S.G. atthe rate of 20%)
16	Punjab Service of Corporation, Assistant Architects	940-30-1,000/40- 1,200/50-1,400/60-1,700/75-1,850(1,700-75-2,000) with two advance increments for post graduates(S.G. @ 20%)
17	Punjab Service of Corporation, Architectural Assistants	825-25- 850/30-1,000/40-1,200/50-1,400 /60-1,580
18	Punjab Service of Corporation, Law Officers	1,200-50-1,400/60- 1,700/75-1,850
19	Punjab Service of Corporation, Legal Assistants	700-25-850/30- 1,000/40-1,200
20	Punjab Service of Corporation, Medical Health Officers	1,400-60- 1,700/75-2,000/100-2,100
21	Punjab Service of Corporation, Assistant Medical HealthOfficers	940-30-1,000/40-1,200/50-1,400/60-1,700/75-1,850
22	Punjab Service of Corporation, Assistant Divisional FireOfficers	825- 25-850/30-1,000/40-1,200/50-1,400/60-1,580
![23.	Punjab Service of Corporation, Fire Station Officers	750-25-850- 30- 1,000/40-1,200/50-1,300.]

Substituted by Punjab NOtifcation No. A2-DLG-TSC(9)-8/35 dated 27.2.2008.*Substituted by Punjab Notification No. G.S.R. 35/P.A. 42/76/Section 71/Amd. (4)/2005. dated 9.10.2005.#Added by Punjab Notification No. 5/2/92-5LGI/2305. dated 24.3.2006.##Added by Punjab Notification No. 1/63/98-2LGI/1951 dated 10.3.2006. Renumberd as 7AA by by Punjab Notification No. G.S.R. 60/P.A.42/1976/Section 71/Amd.(10)/2006. dated 7.12.2006.**Added by Punjab Notification No. G.S.R. 60/P.A.42/1976/Section 71/Amd.(10)/2006. dated 7.12.2006.Appendix B[See rule 4 and sub-rule (2) of rule 5]

Serial No.	Name of Service	Qualifications for direct recruitment	Qualifications for promotion
1	Punjab Service of Corporation, Assistant Commissioner		(a) Fifteen per cent by promotion from amongst the members ofthe Punjab Service of Corporation, Secretaries, who have anexperience of working as such for a minimum period of sevenyears;
			(b) Ten per cent by promotion from amongst the Legal Advisors,working in the Municipal Corporations under the control of theDirector of Local Government, Punjab, who have an experience ofworking as such for a minimum period of seven years; and
			(c) Seventy-five per cent by selection from amongst themembers of the Punjab Service of Municipal ExecutiveOfficers-Class I, working under the control of the PrincipalSecretary/Secretary to Gvoernment of Punjab, Department of LocalGovernment, who have an experience of working as such for aminimum period of seven years.
2	Punjab Service of Corporation, Secretaries	Law Graduate with an experience for a minimum period of tenyears on a post not lower than the rank of a Superintendent in aMunicipal Committee or a Municipal Corporation or on anequivalent post in a Department of Government or has for at leastten years been an Advocate.Or	Should be an Assistant Secretary with an experience of atleast five years and should be at least a Graduate:Providedthat for twenty-five per cent quota non-graduates who haverendered service for a minimum period of twenty-five years shallalso be eligible for promotion.
		Post-Graduate second division with an experience for a minimumperiod of ten years on a post not lower than the rank ofSuperintendent in a Municipal Committee or Municipal Corporationor in a Department of the Government.
3	Punjab Service of Corporation, Assistant Secretaries	Second Class Graduate with an experience for a minimum periodof three years on a post not lower than the rank ofSuperintendent or an experience for a minimum period of fiveyears on the post of Assistant Superintendent.Or	Should be a Superintendent with an experience of working onthat post for a minimum period of five years.
		Post-Graduate with Diploma in Local Government, with anexperience of working on a post not below the rank ofSuperintendent for a minimum period of two years or AssistantSuperintendent for a minimum period of three years.
4	Punjab Service of Corporation, Superintendent	Second Class Graduate with an experience for a minimum periodof three years on a post not lower than the rank of an AssistantSuperintendent or an experience for a minimum period of fiveyears on the post of an Assistant or Inspector or Stenographer ina Municipal Committee or Municipal Corporation or Department ofGovernmentOr	Should be an Assistant Superintendent with an experience ofworking on that post for a minimum period of three years.
		Second Class Graduate with Diploma in Local Government with anexperience of working for a minimum period of three years on apost not below the rank of an Assistant

*5.	(1) Junior Engineers (Civil)	From amongst the candidates who possess a diploma in CivilEngineering of a recognised institution	(i) Fifteen per cent from amongst the following categories ofemployees working in the Municipal Councils under the control ofthe Director, Local Government, Punjab, who possessqualifications prescribed for direct recruitment for the post ofJunior Engineer (Civil); and who have an experience of working assuch for a minimum period of eight years in the following rationamely :-(a) Ten per cent out of work Supervisors; and(b)Five per cent out of Surveyors/Work Mistries.
			(ii) Thirty-five per cent from amongst the followingcategories of employees working in the Municipal Councils underthe Control of Director, Local Government, Punjab, who areMatriculates or equivalent and who have an experience of workingon either of the following posts for a minimum period of twelveyears and who have passed the departmental examination to beconducted by the Director Local Government, Punjab, in thefollowing ratio :-
			(a) Ten per cent out of Work Supervisors; and(b)Twenty-five per cent out of Work Mistries/Surveyors.
	(2) Junior Engineers (Electrical)	From amongst the candidates who possess a Diploma inElectrical Engineering of a recognised Institution	(i) Twenty per cent from amongst the following categories ofemployees working in the Municipal Councils under the control ofDirector, Local Government, Punjab, who posses qualificationsprescribed for direct recruitment for this post and who have anexperience of working on either or in aggregate of these postsfor a minimum period of eight years in the following ratio :-(a)Five per cent out of Foreman (Electrical);(b) Five per centout of Assistant Foreman (Electrical);(c) Five per cent outof Supervisors in the trade;
			(d) Five per cent out of Electricians/Lineman; and
			(ii) Thirty per cent from amongst the Foremen (Electrical)working in the Municipal Councils under the control of Director,Local Government, Punjab, who are Matriculates or equivalentand who have twelve years experience of working in aggregate oneither of the posts of Foreman (Electrical)/ Assistant ForemanElectrical Supervisors in the Trade/Electricians/Linemen and whopossess a National Trade Certificate of Electricians of arecognised Institution and have obtained a certificate ofcompetency issued under rule 45 of the Indian Electricity Rules,1956:
			Provided that if no suitable person is available forappointment by promotion from amongst the aforesaid categories ofpersons, then an Assistant Foreman (Electrical)/Supervisor inthe Trade/Electrician/Linemen working in the Municipal Councilsunder the control of Director, Local Government, Punjab, whopossess the above-mentioned qualifications and experience, shallbe considered for promotion.
	(3) Junior Engineer(s) (Mechanical)	From amongst the candidates who possess a diploma inMechanical Engineering of a recognised Institution	(i) Twenty per cent from amongst theForemen(Mechanical)/Assistant Foremen(Mechanical)/Supervisors/Fitters in the Trade working in theMunicipal Councils under the control of Director, LocalGovernment, Punjab and who possess qualifications prescribed fordirect recruitment for this post and who have an experience ofworking on either post or in aggregate on these posts for aperiod of eight years, in equal ratio; and
			(ii) Thirty per cent from amongst the Foremen (Mechanical)working in the Municipal Councils under the control of Director,Local Government, Punjab, who are Matriculates or equivalentand who possess a National Trade Certificate in the Trade ofMotor Mechanic or Tractor Mechanic or Fitter of a recognisedInstitution, as the case may be, and who have twelve yearsexperience of working on either or in aggregate on the posts ofForemen (Mechanical)/AssistantForemen(Mechanical)/Supervisors/Fitters in the trade :
			Provided that if no suitable person is available forappointment by promotion from amongst the aforesaid categories ofpersons, then an Assistant Foreman(Mechanical)/Supervisor/Fitter in the trade working in theMunicipal Councils under the control of Director, LocalGovernment, Punjab, and who possesses the above mentionedqualifications and experience shall be considered for promotion.
	(4) Junior Engineers (Horticulture)	From amongst the candidates who are B.Sc. Agriculture withHorticulture (three years course after 10+2 examination) of arecognised University as a special subject	From amongst the Supervisors Horticulture working in theMunicipal Councils under the control of the Director LocalGovernment, Punjab who have passed Matriculation examination orequivalent examination, and who possess a certificate inGardening Training in Horticulture or in Agriculture from arecognised institution and who have an experience of working assuch for a period of eight years].
6	Punjab Service of Corporation, Accounts Officers	Graduate having passed departmental examination prescribed forMunicipal Accountants Grade 'A' with an experience for a minimumperiod of five years on the post of Municipal Accountant in ClassI Municipal	Should have an experience of working as Accountant in Class IMunicipal Committee or Municipal Corporation for a minimum periodof eight years.
		Committee or Municipal Corporation
7	Punjab Service of Corporation Accountants	B.Com. or M.A. in Economics of any recognised University.	Should have an experience of working on the post of Assistantin Accounts Branch for a minimum period of ten years and shouldhave passed Accountants Examination 'B' Grade.
*7-A	Punjab Service of Corporation, Chief Engineers	From amongst the Superintending Engineers, who have anexperience of working as such for a minimum period of two years.
7-AA.	Punjab Service of Corporation Superintending Engineer	from amongst Corporation engineers who have an experience ofworking as such for a minimum period of 7 years; and shouldpossess B.E. or A.M.I.E. degree in the respective branch from arecognized university or institution
8	Punjab Service of Corporation, Engineers	Such qualifications as are prescribed from time to time byGovernment for direct appointment to the Punjab Service ofEngineers, Class I, PWD (Buildings and Roads Branch) or thePunjab Service of Engineers, Class I, Public Works Department(Punjab Health Branch), with an experience for a minimum periodof five years in Government or in Municipal Service.	Should be an Assistant Engineer with an experience of workingon that post for a minimum period of eight years.
***[9.	Punjab Service of Corporation, Assistant Engineers	Such qualifications as are prescribed from time to time byGovernment for direct appointment to the Punjab Service ofEngineers, Class II, PWD (Building and Roads Branch) or to thePunjab Service of Engineers, Class II, PWD (Public HealthBranch)	Should be a Sectional Officer of Head Drafts man or Draftsmanhaving an experience of working on any one or more of these postsfor a minimum period of ten years or a head Draftsman having anexperience or working as such for a minimum period of five years,in any Municipal Corporation or Municipal Committee or Trust; orshould be a Sectional Officer or Head Draftsman or Draftsman withB.E. or A.M.I.E. Degree of a recognised university and having anexperience of working as such for a minimum period of two yearsin any Municipal Corporation or Municipal Committee or Trust ;
			Provided that the Head Draftsman or Draftsman will not beconsidered for promotion to more than ten per cent of the poststo be filled by promotion.]
**10.	Punjab Service of Corporation Junior Engineers (1) JuniorEngineer(Civil)	From amongst the candidates who possess a Diploma in CivilEngineering of a recognised Institution	(i) Fifteen per cent from amongst the following categoriesof employees working in the Municipal Corporations, under theControl of the Director, Local Government, Punjab who possessqualifications prescribed for direct recruitment for the post ofJunior Engineer (Civil), and who have an experience of workingas such for a period of eight years, in the following ratio,namely :-
			(a) ten per cent out of Work Supervisors; and(b) fiveper cent out of Surveyors/Work Mistries;
			(ii) thirty-five per cent from amongst the followingcategories of employees working in the Municipal Corporationsunder the control of Director, Local Government, Punjab who areMatriculates or equivalent and who have an experience of workingon either of the abovesaid posts for a minimum period of twelveyears and who have passed the Departmental examination to beconducted by the Director, Local Government, Punjab, in thefollowing ratio :(a) ten per cent out of Work Supervisors;and(b) twenty-five per cent out of Work Mistries/Surveyors.
	(2) Junior Engineers (Electrical)	From amongst the candidates who possess a diploma inElectrical Engineering of a recognised Institution	(i) twenty per cent from amongst the following categories ofemployees working in the Municipal Corporations under the controlof Director, Local Government, Punjab, who possessqualifications prescribed for direct recruitment for this postand who have an experience of working on either or in aggregateof these posts for a period of eight years in the following ratio:(a) five per cent out of Foremen (Electrical);
			(b) five per cent out of Assistant Foremen (Electrical);
			(c) five per cent out of Supervisors in the Electrical Trade;and
			(d) five per cent out of Electricians/Linemen.
			(ii) thirty per cent from amongst the Foremen (Electrical),working in the Municipal Corporations under the control ofDirector, Local Government, Punjab, who are Matriculates orequivalent and who have twelve years experience of working inaggregate on either of the posts of Foremen(Electrical)/Assistant Foremen (Electrical)/Supervisors in theElectrical Trade/ Electricians/Linemen and who possess a NationalTrade Certificates of Electricians of a recognised institutionand has obtained a certificate of competency issued under rule45 of the Indian Electricity Rules, 1956 :
			Provided that if no suitable person is available forappointment by promotion from amongst the aforesaid categories ofpersons, then an Assistant Foreman (Electrical)/Supervisor inthe Electrical Trade/Electrician/Linemen working in the MunicipalCorporations under the control of Director, Local Government,Punjab, who possess the above mentioned qualifications andexperience, shall be considered for promotion.
	(3) Junior Engineers (Mechanical)	From amongst the candidates who possess a Diploma inMechanical Engineering of a recognised Institution	(i) twenty per cent from amongst the Foremen(Mechanical)/Assistant Foremen (Mechanical)/Supervisors/Fittersin the Trade, working in the Municipal Corporations under thecontrol of Director, Local Government, Punjab, and who possessqualifications prescribed for direct recruitment for the post andwho have an experience of working on either post or in aggregateon these posts for a period of eight years, in equal ratio; and
			(ii) Thirty per cent from amongst the Foremen (Mechanical)working in the Municipal Corporation under the control ofDirector, Local Government, Punjab, who are Matriculates orequivalent and who possess a National Trade Certificates in theMechanical Trade of Motor Mechanic or Tractor Mechanic or Fitterof a recognised Institution as the case may be, and who havetwelve years experience of working on either post or in aggregateon the posts of Foremen (Mechanical)/Assistant Foremen(Mechanical)/Supervisors/Fitters in the Mechanical trade :
			Provided that if no suitable person is available forappointment by promotion from amongst the aforesaid categories ofpersons, then an Assistant Foremen(Mechanical)/Supervisor/Fitter in the Mechanical trade working inthe Municipal Corporations under the control of Director, LocalGovernment, and who possesses the above mentioned qualificationsand experience shall be considered for promotion.
	(4) Junior Engineers (Horticulture)	From amongst the candidates who are B.Sc. Agriculture withHorticulture (three years course after 10+2 examination) of arecognised University as a special subject.	From amongst the Supervisors Horticulture working in theMunicipal Corporations under the control of Director, LocalGovernment, Punjab, who have passed Matriculation examinationor equivalent examination, and who possess a certificate inGardening Training in Horticulture or in Agriculture from arecognised Institution and who have an experience of working assuch for a period of eight years.]
11	Punjab Service of Corporation, Town Planners	Post-Graduate Degree or Diploma in Town Planning or RegionalPlanning making the holder eligible for Associate Membership ofInstitution of Town Planners (India) with an experience for aminimum period of three years in a Gazetted post or equivalentcapacity in Town Planning Office under a qualified Town Plannerafter obtaining degree or diploma.OrDegree inArchitecture or Civil Engineering from a recognised universitywith an experience for a minimum period of five years in aGazetted post or equivalent capacity in a Town Planning Officeunder a qualified Town Planner after obtaining degree.	Should be a member of the Punjab Service of CorporationAssistant Town Planners with an experience of working on the postof Assistant Town Planner for a minimum period of eight years.
12	Punjab Service of Corporation, Assistant Town Planners	A Post- Graduate Degree or Diploma in Town Planning orRegional Planning recognised by the Institute of Town Planners(India) for Associate membership;OrA degree in CivilEngineering with an experience for a minimum period of threeyears in Town Planning under a qualified Town Planner;OrAdegree or diploma in Architecture recognised by the Institute ofArchitects (India) for its membership with an experience for aminimum period of three years in Town Planning Office under aqualified Town Planner.	Should be a member of Punjab Service of Corporation PlanningAssistants with an experience of working on the post of PlanningAssistant for a minimum period of five years in a MunicipalCommittee or Municipal Corporation.
13	Punjab Service of Corporation, Head Draftsman	Diploma in Civil Engineering or Certificate in Civil Draftsmanawarded by the State Board of Technical Education Punjab or fromany other recognised institution with an experience for a minimumperiod of five years in a Municipal Committee or Department ofthe Government as Draftsman.	Should be a member of Punjab Service of Corporation Draftsmenwith an experience of working as such for a minimum period ofseven years.
14	Punjab Service of Corporation, Planning Assistants	Graduate in Architecture or Engineering.
15	Punjab Service of Corporation, Architects	A degree or equivalent diploma in Architecture with anexperience for a minimum period of five years in field ofArchitecture after degree or diploma.	Should be a member of Punjab Service of Corporation AssistantArchitects with an experience of working on the post of AssistantArchitect for a minimum period of five years.
16	Punjab Service of Corporation, Assistant Architects	Degree or equivalent diploma in Architecture	Should be a member of Punjab Service of Corporation AssistantArchitects with an experience of working on the post of AssistantArchitect for a minimum period of three years.
17	Punjab Service of Corporation, Architectural Assistants	Certificate of Inter in Architecture.OrThree yearsdiploma in Architectural Assistantship awarded by the State Boardof Technical Education, Punjab.
18	Punjab Service of Corporation, Law Officers	Law Graduate and should have for at least eight years been anadvocate	Should be a member of Punjab Service of Corporation LegalAssistant with an experience of working on the post of LegalAssistant for a minimum period of seven years.
19	Punjab Service of Corporation, Legal Assistant	Degree in Law.	Should be a Corporation employee possessing degree in law andholding a post not lower than the rank of an Assistant
20	Punjab Service of Corporation, Medical Health Officers	(1) Post Graduate in any speciality recognised by the MedicalCouncil of India.(2) Experience for a minimum period offive years in Medical Profession (including experience in PublicHealth and Family Planning and Administrative or Supervisoryposts in a Medical or Public Health Institution), out of whichexperience for a minimum period of three years should be after	Should be an Assistant Medical Officer of Health (Sanitation)in a Municipal Corporation or in a Class I Municipal Committee,with an experience for a minimum period of seven years on eitheror both of these posts.OrWith post-graduatequalifications in any speciality recognised by the MedicalCouncil of India, with an experience for a minimum period offive years on that post out of which experience for a minimumperiod of three years should be after obtaining post-graduatequalifications.OrM.B.B.S., with diploma in PublicHealth or Degree in Social and Preventive Medicines and withexperience a for minimum period of five years in medicalprofession out of which experience for a minimum period of threeyears should be in
		obtaining post-graduate qualifications.ORDiploma inPublic Health or Degree in Social and Preventive Medicines.Experience for minimum period of five years in medical professionout of which experience for a minimum period of three yearsshould be in the field of Public Health.	the field of Public Health.
21	Punjab Service of Corporation, Assistant Medical Officers ofHealth	Should be Graduate in Medicine and Surgery of a recogniseduniversity or Diploma in Public Health.OrShould possesssuch qualifications as are prescribed for a member of the PunjabSubordinate Medical Service, and is registered with the PunjabMedical Council or with any other duly constituted MedicalCouncil of India	Should be a Graduate in Medicine and Surgery or a recogniseduniversity or diploma in Public HealthOrShould possesssuch qualifications as are prescribed for a member of the PunjabSubordinate Medical Service, and is registered with the PunjabMedical Council or with any other duly constituted MedicalCouncil of India.
Note. - A candidate possessing diploma in Public Healthshall be given preference both for direct recruitment and forpromotion.
22	Punjab Service of Corporation, Assistant Divisional FireOfficers	Advance diploma in Fire Engineering from National Fire ServiceCollege, Nagpur	Should be a Fire Station Officer or Fire StationSuperintendent having diploma in Fire Engineering from NationalFire Service College, Nagpur, with a working experience oneither or both of these posts for a minimum period of threeyears.
![23.	Punjab Service of Corporation, Fire Station Officers	Diploma in Fire Engineering from the National Fire ServiceCollege, Nagpur	From amongst the Sub-Fire Officers, working under the controlof the Director, who have passed the Station Officer's Coursefron the National Fire Service College, Nagpur or possess adipoloma in Fire Engineering from the said College or itsequivalent, and have an experience of working as such for aminimum period of three years :
			Provided that if no suitable Sub-Fire Officer is available,then the post will be filled up from amongst the Leading Firemen,working under the control of the Commissioner, who have passedthe Station Officer's Course from the National Fire ServiceCollege Nagpur or possess a diploma in Fire Engineering from thesaid College or its equivalent and have an experience of workingas such for a minimum period of five years."

Substituted by Punjab NOtifcation No. A2-DLG-TSC(9)-8/35 dated 27.2.2008.*Substituted vide Punjab Government Notification 22 October, 1998**Substituted vide Punjab Government Notification 31 January, 1996***Substituted vide Punjab Government Notification No G.S.R. 38/P.A. 42/76/Section 71/Amd.(2)/83, dated 30.3.1983.#Substituted by Punjab Notification No. G.S.R. 35/P.A. 42/76/Section 71/Amd. (4)/2005. dated 9.10.2005.##Added by Punjab Notification No. 5/2/92-5LGI/2305. dated 24.3.2006.###Added by Punjab Notification No. 1/63/98-2LGI/1951 dated 10.3.2006 renumbered by Punjab Notification No. G.S.R. 60/P.A.42/1976/Section 71/Amd.(10)/2006. dated 7.12.2006.#* Added by Punjab Notification No. G.S.R. 60/P.A.42/1976/Section 71/Amd.(10)/2006. dated 7.12.2006.Appendix 'C'[See Rule 2(c) and (ii)]

S.No.	Designation of employee	Appointing authority	Nature of penalty	Punishing authority	Appellate Authority
1	2	3	4	5	6
1	Executive *[Assistant Commissioners]	Government	Minor penalties -
2	Secretaries	Government	(i) Censure;
3	Assistant Secretaries	Director	(ii) Withholding of his promotion;
4A.	Personal Assistant	Director	Government	Director	Government
05/06/07
7-A	Chief Engineers	Government	-	Government	-
**7AA.	Superintending Government Engineer	-	Government Government
8.9.10.11.12.13.14.15.16.17.18.19.20.21.22.	Superintendents Assistant Superintendents Accounts OfficersAccountansEngineers Assistant Engineers Sectional Officers TownPlanners Assistant Town Planners Head Draftsmen PlanningAssistants Architects Asistant Architects ArchitecturalAssistants Law Officers Legal AssistantsMedical Officers ofHealth Assistant Medical Officers of Health Assistant DivisionalFire Officers	Director Director Government Director Government DirectorDirector Government Director Director Director GovernmentDirector Director Government Director Government DirectorDirector	(iii) recovery from his pay of thewhole or part of anypecuniary loss caused by him to the Municipal Corporationbynegligence or breach of order;(iv) Withholding of incrementsof pay; Major penalties-(v) reduction to a lower stage in thetime scale of pay for a specified period with further directionsas to whether or not the member of service will earn incrementsof pay during	Director Local Government Punjab(i) Government in respectof Executive Officers, Secretaries, Medical Officers of Health,Engineers, Law Officers, Town Planners, Architects andAccounts Officers	Government,
23	Fire Station Officers	Director	the period of such reduction and whether on the expiry ofsuch period
			the reduction will or will not have the effect of postponingthe future increment of his pay;
			(vi) reduction to a lower time-scale of pay, grade, post orservice which shall ordinarily be a bar to the promotion to thetime scale of pay, grade, ' post or service from which he wasreduced, with or without further directions regarding conditionsof restoration to the grade, post or service from which wasreduced and his seniority and pay on such restoration to thatgrade, post or service;	(ii) Director Local Government, Punjab in respect of allother posts in the service
			(vii) compulsory retirement;
			(viii) removal from service which shall not bedisqualification for future employment under the MunicipalCorporation;(ix) dismissal from service which shallordinarily be a disqualification for future employment under theMunicipal Corporation

!Substituted by Punjab NOtifcation No. A2-DLG-TSC(9)-8/35 dated 27.2.2008.*Substituted for "Executive Officers" by Punjab Notification No. G.S.R. 35/P.A. 42/76/Section 71/Amd. (4)/2005. dated 9.10.2005.#Added by Punjab Notification No. 5/2/92-5LGI/2305. dated 24.3.2006.**Added by Punjab Notification No. 1/63/98-2LGI/1951 dated 10.3.2006. Renumbered by Punjab Notification No. G.S.R. 60/P.A.42/1976/Section 71/Amd.(10)/2006. dated 7.12.2006.#Added by Punjab Notification No. G.S.R. 60/P.A.42/1976/Section 71/Amd.(10)/2006. dated 7.12.2006.Appendix 'D'[See Rule 11(3)]

S. No.	Designation of the employee	Nature of orders	Authority Competent to pass orders	Appellate authority
1	2	3	4	5
1.2.3.4.	*[Assistant Commissioners]SecretariesAssistantSecretariesSuperintendents	Order referred to in rule 15 of the Punjab Civil Services(Punishment & Appeal) Rules, 1970 excepting the penaltiesmentioned in rule 5 of those rules	(i) Director, Local Government, Punjab in case of ExecutiveOfficers, Secretaries, Engineers, Town Planners, Architects,Medical Officer of Health	Secretary to the Government, Punjab, Local Government Department
4A.		Personal Assistant
05/06/07
7-A	Chief Engineers	Secretary to Government of Punjab, Department of LocalGovernment	Government
7-AA.**	Superintending Engineer	Secretary to Government Punjab, Department of LocalGovernment	Secretary to Government Punjab, Department of LocalGovernment
8.9.10.11.12.13.14.15.16.17.18.19.20.21.22.23.	Assistant SuperintendentsAccountsOfficersAccountantsEngineersAssistantEngineersSectional OfficersTown PlannersAssistantTown PlannersHead DraftsmenPlanning AssistantsArchitectsAssistant ArchitectsArchitecturalAssistantsLaw OfficersLegal AssistantsMedicalOfficers of HealthAssistant Medical Officers of HealthFireStation Officers		(ii) Director Local Government Punjab in other services	Secretary to the Government of Punjab, Department of LocalGovernment.

*Substituted for "Executive Officers" by Punjab Notification No. G.S.R. 35/P.A. 42/76/Section 71/Amd. (4)/2005. dated 9.10.2005.#FAdded by Punjab Notification No. 5/2/92-5LGI/2305. dated 24.3.2006.**Added by Punjab Notification No. 1/63/98-2LGI/1951 dated 10.3.2006. Renumbered as 7AA by Punjab Notification No. G.S.R. 60/P.A.42/1976/Section 71/Amd.(10)/2006. dated 7.12.2006.##Addedby Punjab Notification No. G.S.R. 60/P.A.42/1976/Section 71/Amd.(10)/2006. dated 7.12.2006.Appendix 'E'[See Rule 14]

S.No.	Name of power	Name of service	Authority Competent	Extent
1	2	3	4	5
1	Sanction of casual leave	(i) Punjab Service of Corporation Executive Officer , PunjabService of Corporation Secretaries , Punjab Service ofCorporation Engineers, Punjab Service of Corporation TownPlanners, Punjab Service of Corporation Architects , PunjabService of Corporation Medical Health Officers	Commissioner, Municipal Corporation	Full powers
		(ii)In all other services	Head of service concerned viz. Executive Officer, MunicipalCorporation Engineer, Medical Health Officer , Town Planner,Architest Commissioner, Municipal Corporation	Full powers
2	Sanction of earned leave	Punjab Service of Corporation Executive Officers, PunjabService of Corporation Secretaries, Punjab Service of CorporationEngineers, Punjab Service of Corporation Town Planners, PunjabService of Corporation Architects, Punjab Service of CorporationMedical Health Officer		Upto thirty days without substitute
		(ii) Punjab Service of Corporation Executive Officers, PunjabService of Corporation Secretaries, Punjab Service of CorporationEngineers, Punjab service of Corporation Town Planners, PunjabService of Corporation Architects , Punjab Service of CorporationMedical Health Officer.	Director, Local Government , Punjab	Exceeding 30 days and with substitute
		(iii) In all other services	Head of service concerned, viz. Executive Officer, MunicipalCorporation Engineer, Medical Health Officer, Town Planner,Architect Commissioner, Municipal Corporation	Upto thirty days without substitute
		(iv) In all other services	Exceeding thirty days and with substitute
3	Normal drawing of increment	(i) Punjab Service of Corporation Executive Officers, PunjabService Corporation Secretaries, Punjab Service of CorporationEngineers, Punjab Service of Corporation Town Planners, PunjabService of Corporation Architects, Punjab Service of CorporationMedical Health Officers	Commissioner, Municipal Corporation	Except withholding of increment which power vests in theappointment authority
		(ii) In all other services	Head of service concerned, viz, Executive Officers,Secretaries, Engineers, Town Planners, Architects, Medical HealthOfficer	Except withholding of increments which power vests in theappointing authority
4	Crossing of Efficiency Bar	(I) Punjab Service of Corporation Executive Officer , PunjabService Corporation Secretaries , Punjab Service of CorporationEngineers, Punjab Service of Corporation Town Planners, PunjabService of Corporation Architects , Punjab Service of CorporationMedical Health Officer.	Director, Local Government , Punjab	Full Powers
		(ii) In all other services	Commissioner, Municipal	Only in a case where service record is satisfactory andwithout any adverse entry about honest and integrity In othercases the power vests in the appointment authority

*Substituted for "Punjab Service of Corporation, Executive Officers" by Punjab Notification No. G.S.R. 35/P.A. 42/76/Section 71/Amd. (4)/2005. dated 9.10.2005.**Added by Punjab Notification No. 1/63/98-2LGI/1951 dated 10.3.2006.Substituted by Punjab Notification No. G.S.R. 60/P.A.42/1976/Section 71/Amd.(10)/2006. dated 7.12.2006.Form 1[See Rule 6]Medical Certificate Of Fitness On First Entry Into municipal Corporation ServiceI hereby certify that I have examined ________ whose signature is given below, and cannot discover that he/she has any disease (Communicable or otherwise), constitutional weakness or bodily infirmity except _______ I do not consider this a disqualification for employment in the Municipal Corporation Service of _________, His/her age is according to his/her own statement, _____ years and by appearance about __________ years.The candidate _________________Has been vaccinated within the last 12 months, or has been re-vaccinated within the last 13 months, or has already had small-pox and shows obvious scars thereof :-Marks of Identification ______ left hand thumb and finger impression of ______.

	Fourth or small finger	Third finger	Second finger	First finger	Thumb
Taken before	. . .	. . .	. . .	. . .	. . .
Name of Officer	. . .	. . .	. . .	. . .	. . .
Designation of Officer	. . .	. . .	. . .	. . .	. . .
On (date)	. . .	. . .	. . .	. . .	. . .
Father's name and residence	. . .	______________________________________
Date of birth by Christian Era and as nearly as can beascertained	. . .	______________________________________
Exact height by measurement	. . .	______________________________________
Personal mark of identification	. . .	______________________________________
Signature of Officer	. . .	______________________________________
Signature of the Head of Office	. . .	______________________________________
I do hereby declare that I have not at any time beenpronounced unfit for Municipal Service by a duly constitutedmedical authority.
			Signature of Officer

Form II[See Rule 6]Candidate's Statement And DeclarationThe candidate must make the statement required below for Medical Examination and must sign the declaration appended. Attention is specially drawn to the warning given below :-

1. State your name in full (in block letters).

2. State your age and place of birth.

3. (a) Have you ever had small pox intermittent or any other fever, enlargement or supperation of Glands, Spitting of blood, asthma, heart disease, fainting attacks, rheumatism, appendices ?

(b)Any other disease or accident requiring confinement to bed and medical or surgical treatment.

4. When were you last vaccinated ?

5. Have your or any of your near relative been affected with consumption, scrofula gout asthma, fits or epilepsy or insanity ?

6. Have you suffered from any form of nervousness due to overwork or any other cause?

7. Have you been examined and declared unfit for Government/Municipal Service by a Medical Officer/Medical Board, within the last year ?

8. furnish the following particulars concerning your family :-

Father's age, if living and state of health	Father's age at the time of death and cause of death

Mother's age, if living and state of health	Mother's age at the time of death and cause of death

No. of brothers living, their age and state of health	No. of brothers dead, their age at the time of death andcause of death

No. of sisters living, their age and state of health	No. of sisters dead, their age at the time or death and causeof death

I declare that the above answers are true to the best of mybelief.
I also solemnly affirm that I have not received a disabilitypension certificate, pension on account of any disease or otherconditions.

Signature of candidate.Signed in my presenceSignature of Medical Officer.Note. - The candidate will be responsible for the accuracy of the above statement. By wilfully suppressing any information he will incur the risk of losing the appointment and if appointed of forfeiting all claims to superannuation allowances or gratuity."

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