Section 4 in Civil Services (Departmental Examination), Punjab Rules, 2014
4. Examination.
(1)There shall be conducted an examination, for the members of service of the Indian Administrative Service and the Punjab Civil Service (Executive Branch), by the State Government.(2)[ The examination shall ordinarily be held in the month of April, August and December every year. The date and time for examination shall be such, as may be notified by the State Government in the Official Gazette:Provided that if the examination cannot be held as per the notified schedule due to any administrative reasons, then the examination shall be conducted at such time, as may be determined by the State Government.(3)All members of service shall qualify the examination in higher grade within a period of two years, which shall commence, -(a)in the case of Indian Administrative Services officers, from the date of their joining in the State; and(b)in the case of Punjab Civil Service officers, from the date of their joining in the Punjab Civil Services (Executive Branch); and](4)The members of service shall be given only four chances, to quality the examination.(5)The members of service appointed from outside the Civil Services (i.e. Non-State Civil Services), shall also have to pass the examination.(6)The following members of service, shall be exempted, from passing the examination, namely:-(a)the Indian Administrative Service officers (on probation) other than the direct recruits (i.e. promoted from the State Civil Service);(b)the Punjab Civil Service officers (on probation), who are promoted from amongst the Revenue Officers (i.e. District Revenue Officer or Tehsildar or Naib-Tehsildar, as the case may be), have already passed those papers, with requisite percentage;(c)the members of service, who have already passed Hindi and Punjabi papers (as one of the compulsory or elective subject or any other equivalent examination at matriculation level), with at least forty percent marks; and(d)the Indian Administrative Service officer (on probation), if already cleared the same during the Phase-II training at Lal Bahadur Shastri National Academy of Administration subject to production of the certificate in this regard .(8)[ An Indian Administrative Service officer, who joins in the Punjab State by transfer or on deputation after completing probation in other cadre from any other State, shall be exempted from passing such subjects, keeping in view the examination of the relevant subject already passed by such officer, in his parent cadre.] [Inserted by Notification No. G.S.R.29/Const./Art.309/Amd.(2)/2019, dated 6.8.2019 (w.e.f. 26.9.2014).]
