Section 6 in The Punjab Ad Hoc, Contractual, Daily Wage, Temporary, Work Charged and Outsourced Employees Welfare Act, 2016
6. Outsourced employees.
- The outsourced employees recruited through private man power agency in the service of the State Government or its entities and working for a continuous period of not less than three years preceding the date of coming into force of this Act shall be taken on contract on yearly basis by the competent authority in such service of the State Government or its entities, subject to the following conditions, namely:-(a)fulfil the eligibility with regard to minimum and maximum age limit;(b)possess requisite educational qualification and experience as specified for the post under the service rules at the time of initial appointment;(c)satisfactory verification of antecedents;(d)have good character and conduct; and(e)have not been indicted or undergoing any civil, criminal or departmental proceedings:Provided that the entities of the State shall consider such contracts only if such entity is in a financial position to take the burden of such contract on its own without transferring any liability to the State exchequer.(2)Persons taken on contract under this section shall be entitled to draw the same salary as was being paid to him by the private manpower agency.
