Section 9(1) in Punjab Municipal Elections Office (State Service Class-III) Rules, 1978
(1)Appointment to posts in the Service shall be made in the following manner :-(i)In the case of Superintendent -(a)by promotion from amongst Assistants who have an experience of working for a minimum period of ten years on the post of Assistant or on some higher post, such as, Assistant Incharge, Head Clerk, Head Assistant or Deputy Superintendent;(b)by transfer or deputation of an official already in the service of Government of India or of a State Government, provided he -(i)is at least a graduate;(ii)has an experience of working for a minimum period of ten years on the post of Assistant or on some higher post, such as, Assistant Incharge, Head Clerk, Head Assistant or Deputy Superintendent; and(iii)has an experience of working for a minimum period of three years on the post of Superintendent;(ii)In the case of Assistant -(a)ten per cent by direct appointment;(b)eighty per cent by promotion from amongst Steno-Typists, Registration Inspectors, Clerks, Registration Clerks and Moharrirs in the Service having an experience of working on any one or more of these posts for a minimum period of five years; and(c)ten per cent by transfer or deputation of officials working in other Departments of Punjab Government who have an experience of working as Assistant as such from a minimum period of five years.Note. - No person shall be appointed as an Assistant unless he qualifies such test as may be prescribed by Government from time to time and conducted by the appointing authority in -(a)office noting and drafting; and(b)general knowledge.(iii)In the case of Draftsman -(a)by direct appointment; or(b)by transfer or deputation of an official in the service of Punjab Government; provided that the official possesses the qualifications prescribed for direct appointment;(iv)In the case of Steno-Typist -(a)by direct appointment; or(b)by promotion from amongst Registration Inspectors, Clerks, Registration Clerks and Moharrirs who have qualified a test in short-hand and typewriting conducted by the Department according to the procedure laid down by Government from time to time; or(c)by transfer or deputation of an official in the service of the Government holding appointment equivalent to the post held by a person eligible for appointment by promotion;(v)In the case of Registration Inspector. - by promotion from amongst the Clerks, Moharrirs and Registration Clerks on the basis of seniority-cum-merit.(vi)In the case of Clerk and Moharrir -by transfer from amongst the Registration Clerks on the basis of seniority-cum-merit.(vii)In the case of Registration Clerk -(a)eighty per cent by direct appointment to be made on the basis of the result of the clerks examination conducted by the recruitment authority;(b)ten per cent by promotion with the approval of the recruiting authority from amongst Restorers, Operators, Daftries, Peons and Chowkidars who are matriculates and have worked on any one or more of these posts for a minimum period of one year after passing Matriculation Examination;(c)ten per cent by transfer or deputation of an official in the service of Punjab Government holding appointment as a clerk or such post as is equivalent to that held by a person eligible for appointment by promotion;(viii)In the case of Restorer -(a)by direct appointment; or(b)by promotion from amongst Dafries, Peons or Chowkidars who have passed Middle Standard and have worked on the post of Daftri for a minimum period of three years or on the post of Peon or Chowkidar for a minimum period of five years; or(c)by transfer or deputation of an official already in the service of Punjab Government holding appointment as a Restorer or Daftri or Peon or Chowkidar who has passed Middle Standard and has an experience of working as Daftri for a minimum period of three years or as Peon or Chowkidar for a minimum period of five years;(ix)In the case of Gestetner Operator -(a)by direct appointment; or(b)by promotion from amongst Daftries or Peons or Chowkidars :Provided they have studied up to Middle Standard and have worked on the post of Daftri for a minimum period of three years or on the post of Peon or Chowkidar for a period of five years; or(c)by transfer or deputation of an official already in the service of Punjab Government holding appointment as a Restorer, Daftri, Peon or Chowkidar who has studied up to Middle Standard and has an experience of working as Peon or Chowkidar for a minimum period of five years and has obtained a training certificate from the Gestetner Duplicating Agency.
