Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 8 in The Punjab State Agricultural Marketing Board (Class III) Service Rules, 1989

8. Method of recruitment and qualifications.

(1)Subject to the provisions of sub-rule (4), all appointments to the Service shall be made in the manner specified in Appendix 'B':Provided that if no suitable candidate is available for appointment by promotion to a post in the Service, such post shall be filled in by direct appointment or by transfer, as the appointing authority may decide in this behalf.
(2)No person shall be appointed to a post in the Service, unless he possesses the qualifications and experience as specified against that post in Appendix 'B'.
(3)All appointments by promotion to the Service shall be made by selection on the basis of seniority-cum-merit and no person shall be entitled to claim promotion on the basis of seniority alone.
(4)No person shall be recruited to any post in the Service by direct appointment unless he possess knowledge of Punjabi language of matriculation standard or its equivalent or passes test in Punjabi language of matriculation standard to be held by such authority as may be specified by the appointing authority in this behalf from time to time.Provided that where the educational qualifications for any post to be filled in by direct appointment are less than matriculation examination the standard of knowledge of Punjabi shall be lowered accordingly.
(5)The following percentage of posts in the Service shall be reserved for each method of appointment indicated for categories specified hereunder, namely :-
(a) By direct appointment :  
(i) For members of the Scheduled Castes 25 per cent
(ii) For members of Backward Classes 5 per cent
(iii) For Ex-servicemen, 15 per cent
(b) By promotion:  
(i) For members of Scheduled Castes 20 per cent
(ii) For members of the Backward Classes 2 per cent
Provided that reservation in the case of sportsmen, handicapped persons, freedom fighters or for any other category of persons shall also be according to such percentage as may, from time to time, be specified by the Government of Punjab for the Services under it.