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State of Punjab - Section
Section 6 in Punjab Civil Services (Reservation of Posts for Women) Rules, 2020
6. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of these rules, it shall be referred to the State Government in the Department of Personnel, whose decision thereon shall be final.Annexure 'A'(See rule 4)| Serial No. | Category/Class | Roster Points 33% reservation |
| 1 | Scheduled Castes (8) 33% of 25%=8.25%=8 | 1,13,25,37,49,61,77,85 |
| 2 | Backward Class (4) 33% of 12%=3.96%=4 | 8,42,64,88 |
| 3 | Ex-servicemen (4) 33% of 13%=4.29%=4 | 7,28,60,67 |
| 4 | Sportsperson (1) 33% of 3%=0.99%=1 | 23 |
| 5 | Freedom Fighter (1) 1% | 63 (By rotation) |
| 6 | Physically Handicapped (1) 4% As per theinstructions dated 03.10.2019 (at Local reference) of Departmentof Social Security, Women and Child Development. | 11,40,71 and 90 (By rotation) |
| . Blindness and low vision-1% | ||
| . Deaf and hard of hearing-1% | ||
| . Locomotor Disability-1% | ||
| . Intellectual Disability-1% | ||
| 7 | Economically weaker Section 33% of 10%=3.33%=3 | 10,39,99 |
| 8 | General Category (11) 33% of 32%=10.56%=11 | 2,12,22,31,36,47,55,66,76,83,92 |
| Total | 33 |