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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2) in The Punjab Panchayat Samitis and Zila Parishads Services Rules, 1965

(2)All appointments to the Service shall be made by the appointing authority on the recommendation of the -
(i)Commission where the post carries initial pay of [Rs. 300] [Substituted for 'Rs. 169' by Punjab Government Notification No. GSR/PA- 3/61/Sections 33, 100 and 115/Amd.(1)/73. dated 26.2.1973.] or more;
(ii)District Committee concerned where the initial pay is less than [Rs. 300] [Substituted for 'Rs. 160' by Punjab Government Notification No. GSR/PA-3/61/Sections 33, 100 and 115/Amd.(1)/73. dated 26.2.1973.];
Provided that a vacancy which could not be anticipated may be filled in by the Zila Parishad or the Panchayat Samiti, as the case may be, for a period of six months or till a candidate is recommended by the Commissioner or District Committee, as the case may be, whichever is earlier.