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State of Punjab - Section
Section 32 in The Punjab Homoeopathic Practitioners Regulations, 1974
32. [ Power to relax. [Renumbered vide Legislative Supplement Part III dated 25.5.1979. Earlier this rule was numbered as 27.]
- When the Council is of the opinion that it is necessary or expedient to do so, it may, by order, for reasons to be recorded in writing, [relax with the previous approval of State Government] any of the provisions of these regulations with respect to any class or category of persons.]Council of Homoeopathic System of Medicine, PunjabAnnexure No. 1 (See regulation Nos. 9 and 14)[Appendix "A"] [Substituted vide Legislative Supplement Part III dated 25.5.1979.]| Serial No. | Designation of Post | No. of Posts | Scale of Pay | Prescribed qualification |
| 1 | Superintendent | One | Rs. 400-25-500/30-650 | To be filled in by promotion |
| 2 | Head Assistant | One | Rs. 300-25-500/25-550 | (i) Graduate with two years experience as Head Assistant(ii)Knowledge of Punjabi upto Matric standard |
| 3 | Accountant | One | Rs. 225-15-360/20-500 | (i) B. Com. with two years experience as Accountant(ii)Knowledge of Punjabi upto Matric standard(iii) Security ofRs. 1,000 |
| 4 | Assistant | Three | Rs. 160-10-280/15-400 | (i) Graduates with two years' experience as Assistant(ii)Knowledge of Punjabi upto Matric standard |
| 5 | Stenographer | One | Rs. 160-10-280/15-400 | (i) Graduates with two years' experience as stenographer(ii)Knowledge of Punjabi upto Matric standard(iii) Speed inshorthand at the rate of 100 W.P.M. and Type speed of 40 W.P.M.both in English and Punjabi |
| 6 | Cashier | One | Rs. 160-10-280/15-400 | (i) Graduate with two years' experience as Cashier(ii)Knowledge of Punjabi upto Matric standard |
| 7 | Steno-typist | One | Rs. 110-4-130/5-180/6-210/8-250 plus Rs. 25 P.M. (fixed) assteno-typist allowance | (i) Graduates(ii) Knowledge of Punjabi upto Matricstandard |
| (iii) Speed in shorthand at the rate of 80 W.P.M. and type atthe rate of 30 W.P.M. both in English and Punjabi | ||||
| 8 | Clerks | Seven | Rs. 110-4-130/5-180/6-210/8-250 | (i) Graduate(ii) Knowledge of Punjabi upto Matric standard |
| 9 | Daftri | One | Rs. 75-3-90/3-105 | (i) Matric(ii) Must have knowledge of Book Binding |
| 10 | Peons | Three | Rs. 70-2-80/3-95 | (i) Reading and writing knowledge of Punjabi(ii)Experienced hands to be preferred |
| 11 | Chowkidar-cum-Sweeper | One | Rs. 70-2-80/3/96 | (i) Reading and writing knowledge Punjabi(ii) Experiencehands to be preferred. |
| 12 | Mali (Part-time) | One | Rs. 35 P.M. or such pay as may be fixed by Government fromtime to time for part-time employees working for two hours daily |
| Serial No. | Designation of the official | Nature of penalty or order | Authority empowered to impose penalty or pass order | Appellate Authority |
| 1 | All members of the service of the Council | (i) Censure; | ||
| (ii) Withholding of his promotions; | ||||
| (iii) recovery from his pay of the whole or part of anypecuniary loss caused by him to Council by negligence or breachof orders; | ||||
| (iv) withholding of increments of pay | ||||
| (v) reduction to a lower stage in the time scale of pay for aspecified period with further directions as to whether or not theCouncil's employee will earn increments | Council | Government | ||
| 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; | ||||
| (vi) reduction to a lower time scale of pay, grade, post orservice which shall ordinarily be a bar to the promotion of theCouncil's employee to the time-scale of pay, grade, post orservice from which he was reduced, with or without furtherdirections regarding conditions of restoration to the grade orpost or Service from which the Council's employee was reduced andhis seniority and pay on such restoration to that grade, post orservice ; | ||||
| (vii) compulsory retirement; | ||||
| (viii) Removal from service which shall not beadisqualification for future employment under the Council; | ||||
| (ix) dismissal from service which shall ordinarily be adisqualification for future employment under the Council; |