[Cites 0, Cited by 0]

State of Punjab - Act

The Punjab Municipal Primary Teachers (Recruitment and Conditions of Service) Rules, 2006

PUNJAB
India

The Punjab Municipal Primary Teachers (Recruitment and Conditions of Service) Rules, 2006

Rule THE-PUNJAB-MUNICIPAL-PRIMARY-TEACHERS-RECRUITMENT-AND-CONDITIONS-OF-SERVICE-RULES-2006 of 2006

Published on 19 September 2006
Commenced on 19 September 2006
[This is the version of this document from 19 September 2006.]
[Note: The original publication document is not available and this content could not be verified.]

The Punjab Municipal Primary Teachers (Recruitment and Conditions of Service) Rules, 2006Department of Local Government (General Branch), Notification, dated the 19th September, 2006No. 3DLG-GB-06/44. - In exercise of the powers conferred by sub-sections (1) and (2) of Section 38 and Section 240 of the Punjab Municipal Act, 1911 (Punjab Act No. 3 of 1911), and all other powers enabling him in this behalf, the Governor of Punjab is pleased to make the following rules regulating the recruitment and the conditions of the persons appointed to the Punjab Municipal Primary Teachers (Recruitment and Conditions of Service) Rules, 2006, namely :-

1. Short title and commencement.

- These rules may be called the Punjab Municipal Primary Teachers (Recruitment and Conditions of Service) Rules, 2006.

(a)They shall come into force on and effect from the date of their publication in the Official Gazette.

2. Definitions.

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

(a)'Act' means the Punjab Municipal Act, 1911.

(b)'Appendix' means an Appendix appended to these rules.

(c)'Direct appointment' means an appointment made otherwise than by promotion or by transfer of a person already in the service of the Government of India or a State Government.

3. Constitution of Service.

- The State Government hereby constitute the Punjab Municipal Primary Teachers (Recruitment and Conditions of Service) comprising the posts as specified in Appendix 'A' :Provided that nothing in these rules shall affect the inherent right of the State Government to add or reduce the number of such posts or to create new posts with different designations and scales of pay whether permanently or temporarily.

4. Appointing Authority.

- Appointment to the Service shall be made by the Executive Officer on the recommendation of the Selection Committee Constituted under Rule 5.

5. Constitution of Selection Committee.

(1)There shall be constituted by the State Government, a Selection Committee at the level of every Municipality to be called by Municipal Selection Committee (hereinafter referred to as the Selection Committee). The Selection Committee shall comprise the following members, namely :-

(i)	President of the Municipality concerned	..	Chairperson
(ii)	Executive of the Municipality concerned	..	Member-Secretary
(iii)	District Education Officer (Primary)	..	Member
(iv)	One member, to be nominated by the Department of Welfare ofScheduled Castes and Backward Classes	..	Member
(v)	One Member, to be nominated by the Department of SainikWelfare; and	..	Member
(iv)	One Member to be nominated by the Department of Sports	..	Member

(2)For the purpose of making selection, the Selection Committee shall follow the criteria in Rule 11.

6. Pay of members of the Service.

- The members of Service shall be entitled to such scales of pay, as may be authorized by the Punjab Government from time to time. The scales of pay at present in force in respect of the members of service, are given in Appendix-A.

7. Nationality and character of the persons appointed to the Service.

(1)No person shall be appointed to the Service, unless he is a citizen of India.

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

(a)a certificate of character from the Principal academic officer of the University, College, School or Institute last attended, and similar certificate 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; and

(b)an affidavit to the effect that he was never convicted for any criminal offence involving moral turpitude and that he was never dismissed or removed from Service of any State Government or of Government of India or of any Public Sector Undertakings.

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 a marriage with any person, shall be eligible for appointment to the Service :

Provided that the State Government, 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. Age.

(1)No person shall be recruited to the Service by direct appointment, if he is less than eighteen years or is more than thirty seven years of age on the 1st day of January of the year immediately preceding the last date fixed for submission of application or unless he is within such range of minimum and maximum age limits, as may be specifically fixed by the Punjab Government, from time to time :Provided that in case of the candidates belonging to Scheduled Castes and other Backward Classes, the upper age limit, shall be such, as may be fixed by the Punjab Government from time to time.

(2)In the case of Ex-Servicemen the upper age limit shall be such, as he has been prescribed in the Punjab Recruitment of Ex-Servicemen Rules, 1982, as amended from time to time.

10. Qualification.

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

(a)possess a diploma in Elementary Teachers Training Course (hereinafter called the E.T.T.) recognized by the School Education Board of any State Government or the Central Government or a certificate of an equivalent course from the Defence Service of the Union of India;

(b)is a domicile of State of Punjab or Union Territory of Chandigarh; and

(c)obtains a minimum score of 100, as per the criteria laid down in the example given in sub-rule (3) of Rule 11 of these rules.

(2)In case of non-availability of E.T.T. candidates, the candidates having B.A./B.Sc./B.Com. and B.Ed. qualifications from a recognized university or institutions will be considered for appointment to the Service. However, such candidates shall have to undergo orientation training of six months within a period of five years from the date of joining the Service.

(3)No person shall be appointed to any post in the Service by direct appointment unless he possess a certificate of having passed Punjabi language in Matriculation Examination.

11. Criteria for appointments and transfer.

(1)Appointment to the Service, shall be made Municipality-wise from amongst the eligible candidates from the areas in the following order, namely :-

(a)the Municipal are in which the school is situated;

(b)within the Sub-Division; and

(c)the District.

(2)No appointment shall be made from outside the district. No transfer shall be made, except in the following circumstances, namely :-

(a)on promotion against vacancy within the Municipal area; and

(b)in case of marriage, against vacancy within the Municipal area.

(3)The merit will be prepared by adding the percentage of marks obtained in 10+2 Examination or its equivalent and in E.T.T. In case of non- availability of eligible E.T.T. candidates, the candidates having B.A./B.Sc./B.Com. and B.Ed. qualifications, will be considered.Example. - A candidate having 62% in 10+2 Examination and 72% in E.T.T. will have 62+72 = 134 scores. No other marks shall be given for any other qualifications or activities. In case of equal marks, older in age, shall be placed higher in merit. To be eligible, a candidate must have a minimum score of 100, as per the above criteria. In the same way, separate merit shall be prepared for B.A./B.Sc./B.Com. and B.Ed. candidates by adding the percentage of marks obtained in B.A./B.Sc./B.Com. and B.Ed. A joint merit, applying the same criteria will be prepared for the purpose of seniority.

12. Medical Certificate.

- Every person appointed to the Service, shall be required to produce certificate of physical fitness from the Senior Medical Officer before joining the Service.

13. Contributory Provident Fund.

(1)Members of the Service shall be entitled to contribute to the Provident Fund of the Municipality where they are employed like other subscriber of the of the Municipality.

(2)A separate account of Provident Fund shall be maintained for each subscriber by the Municipality 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.

14. Seniority.

- The seniority inter se of the persons, appointed to the posts in each cadre of the Service, shall be determined by the length of their continuous appointment on such post in that cadre of the Service :Provided that in the case of persons 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 period of four months from the date of order of appointment, the order of merit determined by the Selection Committee, shall not be disturbed :Provided further that in case, a person is permitted to join the Service after the expiry of the said period of four months, his seniority shall be determined from the date he joints the Service.

15. Probation.

(1)A person appointed to any post in the Service shall remain on probation for a period of two years, if appointed by direct appointment and one year, if appointed, otherwise.

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

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

(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 the previous appointment permit; or

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

(a)if his work and conduct has in its opinion been satisfactory, -

(i)confirm such person from the date of his appointment or from the date he completes his period of probation satisfactory, if he is not already confirmed; or

(ii)declare that he has completed his probation satisfactory, if he is already confirmed;

(b)if his work and conduct has not been, in its opinion, satisfactory -

(i)dispense with his service, 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 order, as it could have passed on the expiry of probation as specified in sub-rule (1):

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

16. Discipline, punishment and appeal.

(1)In the matters of discipline, punishment and appeal, in respect of the members of the Service, the Punjab Civil Services (Punishment and Appeal) Rules, 1970, shall be followed.

(2)The authority empowered to impose penalty, specified in Rule 5 of the Punjab Civil Services (Punishment and Appeal) Rules, 1970, and the appellate authority thereunder, in respect of the members of the Service, shall, respectively, be the Executive Officer and the Director, Local Government, Punjab.

17. Resignation from Service.

- If a member of the Service wishes to resign from Service, he shall give one month notice in writing to the appointing authority. If such member fails to give notice or gives shorter notice, the appointing authority shall be entitled to recover one month salary from such member, in lieu of notice.

18. Retirement.

- The members of Service shall retire on superannuation on attaining the age of fifty-eight years.

19. Leave to the members of the Service.

- The members of the Service shall be entitled to such leave, as is admissible to the ETT teachers, serving in the Department of Education. The casual leave as well as the earned leave, shall be sanctioned by the Executive Officer.

20. Reservation in Service.

- The reservation to different categories of persons shall be given in the appointment to the Service as per policy instructions of the Punjab Government issued from time to time.

21. Interpretation.

- If any question arises to the interpretation of these rules, the Government shall decide the same.Appendix 'A'(See Rules 3 and 6)

Serial Number	Designation of the post	Scale of pay (in rupees)
1	Primary Teacher	4,550-150-5,000-160-5,800-200-7,000-220-7,220

Legal Document View

Unlock Advanced Research with PRISMAI

State of Punjab - Act