Section 20 in Punjab Home Guards and Civil Defence (Class II) Service Rules, 1988

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State of Punjab - Section

Section 20 in Punjab Home Guards and Civil Defence (Class II) Service Rules, 1988

20. Interpretation.

- If any question arises as to the interpretation of these rules, the Government shall decide the same.Appendix 'A'(See rules 1, 3 and 14)

Sr.No.	Designation	No. of Posts	Total	Scale of pay
		\|
		Permanent	Temporary
1.	District Commander/Battalion 2nd-In-Command/Junior StaffOfficer/Chief Instructor	16	6	22	Rs. 825-25-850-30-1,000/40-1,200/50-1,400/60-1,580. A Special Pay of Rs. 50 per month shall beadmissible to the incumbent of the post of Junior Staff Officer.
					(Administration).
2.	Administrative-cum-Accounts Officer	..	1	1	As admissible to an Accounts Officer in theTreasury and Accounts Organisation of the Department of theFinance of the State of Punjab.
	Total	16	7	23

Appendix 'B'

Sr.No.	Designation of Official	Nature of penalty		Authority empowered to impose penalty	Appellate authority
1	2	3		4	5
Minor Penalties
1.	Battalion-2nd-in-Command/District Commander/ChiefInstructor/Junior Staff Officer.	(i) Censure(ii) Withholding of increments of pay.		Commandant General Home Guards.	Government
2.	Administrative-cum-Accounts Officer.	(iii) recovery from his pay of the whole orpart of any pecuniary loss caused by him to the Government bynegligence or breach of orders;		Government	Government
		(iv) Withholding of his promotion;
Major Penalties
		(v) reduction to a lower stage 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 reduction and whether on theexpiry of such period the reduction will or will not have theeffect of postponing the future increments of his pay;		Government	Government
		(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 further directions regarding conditions of restorationto the grade or post or service from which the Governmentemployee was reduced and his seniority and pay on suchrestoration to that grade, post or service;		Government	Government
		(vii) compulsory retirement ;
		(viii) removal from service which shall not bea disqualification for future, employment under the Government;		Government	Government
		(ix) dismissal from service which shallordinarily be a disqualification for future employment under theGovernment.		Government	Government