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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(2) in The Punjab Municipal Corporation Services (Recruitment and Conditions of Service) Rules, 1978

(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.