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State of Punjab - Section
Section 20 in Punjab Home Guards and Civil Defence (Class I) Service Rules, 1988
20. Interpretation.
- If any question arised as to the interpretation of these rules, the Government shall decide the same.Appendix 'A'[Rules 1(2), 3 and 13]| Sr.No. | Designation | Number of posts | Scale of Pay | ||
| | | |||||
| Permanent | Temporary | Total | |||
| 1 | 2 | 3 | 4 | 5 | 6 |
| 1 | Commandant General, Home Guards and Director Civil Defence | .. | 1 | 1 | Rs. 2500-125/2-2750 |
| 2 | Deputy Commandant General, Home Guards and Deputy DirectorCivil Defence | .. | 1 | 1 | (i) Rs. 1400-60-1700-75-2000-100-2100 if held by departmentalofficer. |
| (ii) Rs. 1200-50-1400/60-1700 plus Rs. 200 as special pay ifany officer of the police is appointed by transfer. | |||||
| 3 | Divisional Commandants | .. | 3 | 3 | Rs. 1200-50-1400/60-1700-75-1850 plus Rs. 100 as special payif any officer of the Police is appointed by transfer. |
| 4 | Battalion Commanders/Commandant C.T.I. | 4 | 3 | 7 | Rs. 940-30-1000/40- 1200- 50-1400/60-1700-75-1775. |
| Sr.No. | Designation of the officer | Nature of penalty or orders | Authority empowered to impose penalty | Appellate authority |
| 1. | Commandant General and Director Civil Defence | .. | State Government (In case of I.P.S. Officers,as per I.P.S. Rules). | |
| Minor Penalties | ||||
| 2. | Dy. Commandant General/Divisional Commandants. | (i) Censure; | Ditto | |
| (ii) withholding of promotion; | Ditto | |||
| (iii) recovery from pay of the whole or part of any pecuniaryloss caused to the Government by negligence or breach of order; | Ditto | |||
| 3. | Battalion Commanders/ Commandant C.T.I. | (iv) withholding of increment of pay | Ditto | |
| Major Penalties | ||||
| (v) reduction to a lower scale in the timescale of pay for a specified period, with further directions asto whether or not the Government employee will earn incrementsof pay during the period of such reductions and whether on theexpiry of such period the reduction will or will not have theeffect of postponing the future increments of pay. | Ditto | |||
| (vi) reduction to a lower time scale of pay,grade, post or service which shall ordinarily be a bar to thepromotion of the Government employee to the time scale of pay,grade, post or service from which he was reduced, with orwithout future directions regarding conditions of restoration tothe grade or post or service from which the Government employeewas reduced and his seniority and pay on such restoration tothat grade, post or Service. | Ditto | |||
| (vii) Compulsory retirement; | Ditto | |||
| (viii) removal from service which shall not bea disqualification for future employment under the Government. | Ditto | |||
| (ix) dismissal from service which shallordinarily be a disqualification for future employment under theGovernment. | Ditto |