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State of Punjab - Section

Section 44 in The Punjab Weights and Measures (Enforcement) Act, 1958

44. Power to make rules.

(1)The State Government may, by notification in the Official Gazette, make rules to carry out the purpose of this Act.
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-
(a)the material of which and the designs and specifications according to which working standards may be made, the agency by which such standards may be prepared, the person by whom or the authority by which and the manner in which such standards may be stamped and authenticated; the places at which and the custody and manner in which such standards may be kept;
(b)the procedure for the verification or reverification and marking of working standards, the persons by whom, the places at which and the intervals at which they may be marked;
(c)the material of which and the designs and specifications according to which secondary standards may be made, the places at which and the custody and manner in which such standards may be kept;
(d)the procedure for the verification or reverification and marking of secondary standards and the manner in which they may be marked;
(e)the number of weighing and measuring instruments to be kept, the manner in which they may be verified and stamped and necessary particulars regarding the same;
(f)the manner in which commercial weights and measures may be marked by manufacturers;
(g)the form and manner in which, and the conditions subject to which licences may be granted to persons for manufacture, repair or sale of commercial weights and measures and weighing and measuring instruments;
(h)the qualifications, functions and duties generally of Inspectors under this Act;
(i)verification and stamping of weights and measures and weighing and measuring instruments and the period within which they are to be re- verified;
(j)Inspection of weights and measures and weighing and measuring instruments used in transactions for trade or commerce;
(k)the seizure, detention and disposal of weights and measures which are not authorised by this Act;
(l)the books, accounts and records relating to weights and measures and weighing and measuring instruments to be maintained and the manner in which they may be maintained or produced;
(m)the limits of error which may be tolerated in secondary or working standards;
(n)the limits of error which may be tolerated in weights and measures and weighing and measuring instruments used or intended to be used in transactions for trade or commerce;
(o)the limits of error which may be tolerated in selling articles by weights and measures generally or as regards any trade or class of trades;
(p)the form and manner in which appeals may be preferred against decisions of Inspectors and the procedure for hearing appeals;
(q)the fees which may be charged for the grant of licences under Section 13 and for verification, re-verification, adjustment and stamping of weights and measures and weighing and measuring instruments and the collection and levy of the same;
(r)any other matter which has to be or may be prescribed.
(3)In making any rule under this Section the State Government may provide that a breach thereof shall be punishable with fine which may extend to five hundred rupees.
(4)The power to make rules under this Section shall be subject to the condition of previous publication in the Official Gazette.
(5)All rules made under this Section shall, as soon as may be after they are made, be laid before the State Legislature.Appendix II(See rule 34)
    Percentage of appointment by   Qualification and Experience for
Sr. No. Designation of Posts | Remarks
    Direct recruitment Promotion   Direct recruit ment   Promotion   Deputation  
1 2 3 4   5   6   7 8
1. Registrar .. ..   ..   ..   Hundred per centThe Punjab Council willtake an officer of the rank of the Joint Director, AnimalHusbandry from the Department of Animal Husbandry, Punjab whoshould -(i) possess any of the veterinary qualificationsspecified in the Schedules to the Act;(ii) have at leasttwenty five years administrative experience; and(iii) be aregistered practitioner of the Punjab State Veterinary Council  
2. Deputy Registrar .. ..   ..   ..   Hundred per cent,The Punjab Council shalltake an officer on deputation in the Pay scale of rupees3700-5300 or above from the Department of Animal Husbandry,Punjab or Government of India or Punjab Agricultural Universityor any Public Sector undertaking/Who -(i) Should possess anyof the veterinary qualifications specified in the Schedules tothe Act;(ii) have at least twenty five years experience asvertinary practitioner out of which five years should be anadministrative experience; and(iii) be a registeredpractitioner of Public State Veterinary Council.  
3. Superintendent Grade I   Hundred per cent       From amongst the Accountants who is senior-most      
4. Accountant   Hundred per cent           From amongst the Senior Assistants with fiveyears experience  
5. Senior Assistant   Hundred per cent       From amongst the Junior Assistants under thecontrol of the Registrar who have worked as such for a minimumperiod of five years     Note. - the placement of Clerks as SeniorClerks and Junior Assistants in the ratio and after thespecified period would be done as prescribed by the PunjabGovernment from time to time.
6. Clerks Sixty seven percent Thirty three percent   (1) Matric with first division. Candidate withB.Com. qualification will be preferred;   (1) From amongst the Peons Class IV employeeswho have put in at least fifteen years of service as such andare matriculates      
      (2) should have knowledge of Punjabi uptoMatriculation standard   (2) He will have to clear the typing test inEnglish and Punjabi both at a speed of thirty words per minutebefore he is considered for promotion          
      (3) should have knowledge of type-writing withspeed of thirty words per minutes both in English and Punjabi              
7. Senior Scale Stenographer   Hundred percent       (1) Matriculate with first division or Bachelorof Arts(2) Should have at least two years of experience asJunior Scale Stenographer in the Punjab Council; and   If not suitable persons is available for makingappointment by promotion then the appointment shall be made bytaking a person on deputation from the State Government andPublic Sector Undertaking.  
              (3) should have speed of short hand of onehundred words per minute and typewriting forty words per minuteboth in Punjabi and English.      
8. Junior Scale Stenographer Hundred per cent     (1) Matriculate first division or Bachelor ofArts;(2) should have at least two years of experience asSteno-typist under Punjab State Govern ment;       If not person is available for makingappointment by direct recruitment then the appointment shall bemade by taking a person no deputation.  
          (3) should have speed of shorthand one hundredwords per minute and type writing forty words per minutes bothin English and Punjabi;          
9. Driver Hundred per cent     (1) Driving Licence for driving Lightvehicles.(2) should be able to do minor repairs of thevehicle himself, and(3) should be able to read and writePunjabi          
10. Peons Hundred per cent     Matriculates          
11. Chowkidar Hundred per cent     Minimum Middle Pass          
12 Sweeper (Part time) .. ..   ..   ..   ..  
13 Mati (Part-time) .. ..   ..   ..   .. ..
Appendix III(See Rule 40)Contributory Provident Fund Rules