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State of Punjab - Act

The Punjab State Warehousing Corporation Staff (Conditions of Service) Group C and Group D (Service) Regulations, 2002

PUNJAB
India

The Punjab State Warehousing Corporation Staff (Conditions of Service) Group C and Group D (Service) Regulations, 2002

Rule THE-PUNJAB-STATE-WAREHOUSING-CORPORATION-STAFF-CONDITIONS-OF-SERVICE-GROUP-C-AND-GROUP-D-SERVICE-REGULATIONS-2002 of 2002

Published on 19 February 1974
Commenced on 19 February 1974
[This is the version of this document from 19 February 1974.]
[Note: The original publication document is not available and this content could not be verified.]

The Punjab State Warehousing Corporation Staff (Conditions of Service) Group C and Group D (Service) Regulations, 2002In exercise of the powers conferred by Section 42 read with Section 23 of the Warehousing Corporation Act, 1962 (Central Act No. 58 of 1962), and with the previous sanction of the Government of Punjab, the Punjab State Warehousing Corporation hereby makes the following Regulations for determining the conditions of service of, and the remuneration payable to, and the duties and conduct of persons appointed to the Punjab State Warehousing Corporation hereby makes the following Regulations for determining the conditions of service of, and the remuneration payable to, and the duties and conduct of persons appointed to the Punjab Sate Warehousing Corporation (Group 'C' and 'D') Service and other employees of the said Punjab State Warehousing Corporation, namely :-

1. Short title, commencement and application.

(1)These regulations may be called the Punjab State Warehousing Corporation Staff (Conditions of Service) Group C and Group D (Service) Regulations, 2002.

(2)They shall come into force with effect from the date these are approved by the Board of Directors.

(3)They shall apply to the posts specified in Appendix 'A'.

2. Definitions.

- In these regulations, unless the context otherwise requires -

(a)"Appendix" means an appendix appended to these regulations;

(b)"Board of Directors" means the Board of Directors of Punjab State Warehousing Corporation;

(c)"Chairman" means the Chairman of the Board of Directors;

(d)"direct appointment" means an appointment made by giving advertisement in the newspaper otherwise than by promotion or by transfer on deputation of a person already in the service of the Government Institutions;

(e)"Government Institution" means a Government company as defined in the Companies Act, 1956, or a Statutory Body incorporated in which Union Government or the State Government has a financial interest;

(f)"Managing Director" means the Managing Director of the Punjab State Warehousing Corporation;

(g)"recognized University or institution" means :-

(i)any University incorporated by law in any of the States of India; or

(ii)any other University or institution which is declared by the State Government to be a recognized University or institution for the purposes of appointments to public services and posts in connection with the affairs of the State of Punjab;

(h)"Selection Committee" means a Selection Committee appointed by the Board of Directors or by the Executive Committee or by the Managing Director as the case may be for making direct appointment to the Service;

(i)"State Government" means the Government of the State of Punjab; and

(j)"Service" means The Punjab State Warehousing Corporation (Group 'C' and 'D') Service.

3. Numbers and character of posts.

- The Service shall comprise of such cadre and each cadre shall consist of such number of posts with such designations as have been specified in Appendix 'A' :Provided that nothing in these regulations shall affect the inherent right of the Board of Directors to add or reduce the number of such posts or to create new posts with different designations and scales of pay, whether permanently or temporary

4. Nationalities, domicile and character of persons appointed to Service.

(1)No person shall be appointed to the Service unless he is -

(a)a citizen of India; or

(b)a citizen of Nepal; or

(c)a subject of Bhutan; or

(d)a Tibetan refugee who came over to India before the 1st day of January, 1962 with the intention of permanently settling in India; or

(e)a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka and East African Countries of Kenya, Uganda and United Republic of Tanzania (formerly Tanganyika and Zanzibar), Zambia, Malawi, Zaire, Ethiopia and Vietnam with the intention of permanently settling in India :

(1)Provided that a person belonging to any of the categories (b), (c), (d) and (e) shall be a person in whose favour a certificate of eligibility has been given by the State Government.

(2)A person in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the appointing authority on his furnishing proof that the has applied for the certificate but he shall not be appointed to the Service unless the necessary certificate is given to him by the State Government.

(3)No person shall be recruited to the Service by direct appointment unless he produces, -

(a)A certificate of character from Principal Academic Officer of the University, College, School or Institution last attended if any, and similar certificates from two responsible persons not being his relatives who are well acquainted with him in his private life and are unconnected with his University, College, School or Institution; and

(b)An Affidavit to the effect that he was never convicted for any criminal offence involving moral turpitude and that he was never dismissed or removed from service of any State Government, Government of India or any State Institution.

5. Appointing Authority.

- Appointment to a post in the service shall be made by the Authority as specified against that post in Appendix 'B'.

6. Disqualification.

- No person, -

(a)who has entered into or contracted a marriage with a person having a spouse living; or

(b)who, having a spouse living has entered into or contracted a marriage with any persons;

shall be eligible for appointment to the Service :Provided that the Managing Director, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this regulation.

7. Age.

(1)No person shall be recruited to the Service by direct appointment if he is less than eighteen years or is more than thirty years of age in the case of non-technical posts and thirty-three years in the case of technical posts on the 1st day of January of the year immediately proceding the last date fixed for submission of applications to the appointing authority or unless he is within such range of minimum and maximum age limits as may be specifically fixed by the State Government for appointment of persons to public services and posts in connection with the affairs of State of Punjab from time to time :Provided that the upper age limit may be relaxed upto forty-five years in the case of persons already in the employment of State Government, Union Government or the State Institution :Provided further that in the case of candidate belonging to Scheduled Castes and other Backward Classes, the upper age limits shall be such as may be fixed by the State Government for appointment of persons of these categories to public services and posts in connection with the affairs of the State of Punjab from time to time.

(2)In the case of ex-servicemen, the upper age limit shall be such as has been prescribed in the Punjab Recruitment of Ex-Servicemen Rules, 1982, as amended from time to time.

(3)In the case of appointment on compassionate ground on priority basis, the upper age limit shall be such as may be fixed by the State Government for appointment to public services and posts in connection with the affairs of the State of Punjab.

(4)In the case of appointment of a War-hero, as defined in the Punjab Civil Services (General and Common Conditions of Service) Rules, 1994 and who has been discharged from defence services or para-military forces on account of disability suffered by him or his widow or dependent members of his family, the upper age limits shall be such as may be specifically fixed by the State Government for such persons for appointment to State Service or posts in connection with the affairs of the State of Punjab from time to time.

8. Pay of members of the Service.

(1)The members of the Service shall be entitled to such scales of pay as may be authorized by the Punjab State Warehousing Corporation. The scales of pay, at present, in force in respect of the members of the Service are given in Appendix 'A'.

(2)Unless otherwise stipulated in the terms and conditions of appointment, a member of the Service shall be entitled to dearness allowance and other allowances at the rates admissible to the employees of corresponding categories of the State Government.

9. Method of appointment and qualification.

(1)Appointment to a post in the service shall be made in the manner specified against that post in Appendix 'B':

(2)No person shall be appointed to a post in the Service, unless he possesses the qualifications and experience as specified against that post in Appendix 'B' but knowledge of Punjabi upto Matric level for all the posts shall be essential :Provided that where an appointment to a non-technical post is offered to a war hero, who has been discharged from defence service or para- military services account of disability suffered by him or by his widow or dependent member of his family under the instructions issued in this behalf by the State Government, the educational qualifications to be possessed by such persons shall be graduation from a recognized university and such a person shall also not be required to possess experience, if any, specified, therefor, at the time of initial recruitment.

(3)Appointment to the Service by promotion shall be made on the basis of seniority-cum-merit but no person shall have any right to claim promotion on the basis of seniority alone :

10. Debarring for consideration for promotion.

- In the event of refusal to accept promotion by a member of the Service, he shall be debarred by the appointing authority from consideration for promotion for all the consecutive chances which may occur in future within a period of two years from the date of such refusal to accept promotion :Provided that in case where the appointing authority is satisfied that a member of the Service has refused to accept promotion under the circumstances beyond his control, it may exempt such a member from the operation of this regulation by recording the reasons, therefor, in writing.

11. Promotion.

(1)A person appointed to a post in the Service shall remain on probation for a period of two years, if recruited by direct appointment and one year if appointed otherwise.Provided that :-

(a)Any period after such appointment spent on deputation on a corresponding or a higher post shall count towards the period of probation;

(b)In any case of appointment by transfer, any period of work on an equivalent or higher rank prior to the appointment to the Service,

may in the discretion of the appointing authority, be allowed to count towards the period of probation;

(c)Any period of officiating appointment to the Service shall be reckoned as period spent on probation; and

(d)Any kind of leave not exceeding six months during or at the end of the period of probation shall be counted towards the period of probation.

(2)If, in the opinion of the appointing authority, the work and conduct of a person during the period of probation is not satisfactory, it may, -

(a)if such person is recruited by direct appointment dispense with his services, or revert him to a post on which he held lien prior to his appointment to the Service by direct appointment, and

(b)If such person is appointed, otherwise, -

(i)revert him to his former post; or

(ii)deal with him in such other manner as the terms and conditions of his previous appointment permit.

(3)On the completion of the period of probation of a person, the appointing authority may, -

(a)if his work and conduct has, in its opinion been satisfactory -

(i)confirm such person, from the date of his appointment or from the date he completes his period of probation satisfactorily, if he is not already confirmed; or

(ii)declare that he has completed his probation satisfactorily, if he is already confirmed; or

(b)if his work and conduct has not been in its opinion, satisfactory -

(i)dispense with his services, if recruited by direct appointment or if appointed otherwise revert him to his former post, or deal with him in such manner as the terms and conditions of his previous appointment may permit;

(ii)extend his period of probation and thereafter pass such orders as it could have passed on the expiry of the period of probation as specified in sub-rule (1) :

Provided that the total period of probation including extension, if any, shall not exceed three years.

12. Seniority.

- The seniority inter se of a person appointed to a post in a cadre of the Service shall be determined by the length of continuous service on such post in that cadre of the Service :Provided that in the case of person recruited by direct appointment who join with the period specified in the orders of appointment or within such period as may be extended from time to time by the appointing authority subject to a maximum of four months from the date of order of appointment, the order of merit determined by the Selection Committee shall not be disturbed :Provided further that in case a person is permitted to join the post after the expiry of the said period of four months; his seniority shall be determined from the date he joins the post :Provided further that in case a person of the next selection has joined a post in the Service before the person referred to in the preceding proviso joins the person so referred shall be placed below all the persons of the next selection who join within the time specified in the first proviso :Provided further that in the case of two or more persons appointed to the Service on the same date, the seniority shall be determined as follows :-

(a)a person appointed by direct appointment shall be senior to a person appointed otherwise;

(b)a person appointed by promotion shall be senior to a person appointed by transfer;

(c)in the case of person appointed by promotion or transfer, the seniority shall be determined according to the seniority of such persons in the appointments from which they were promoted or transferred; and

(d)in the case of persons appointed by transfer from different cadres, the seniority shall be determined according to pay preference being given to a person who was drawing a higher rate of pay in his previous appointment; and if the rates of pay drawn also the same, then by his length of service in those appointments and if the length of service is also the same, an older person shall be senior to a younger person,

Note. - Seniority of persons appointed on purely provisional basis or on ad hoc basis shall be determined as and when they are regularly appointed keeping in view the dates of such regular appointment.

13. Liability to serve.

- A member of the Service shall be liable to serve at any place, whether within or out of the State of Punjab on being ordered so to do by the appointing authority.

14. Liability for vaccination and re-vaccination.

- Every member of the service shall get himself vaccinated or re-vaccinated when directed so by the appointing authority by a special or general order.

15. Oath of allegiance.

- Every member of the Service unless he has already done so, shall be required to take oath of allegiances to India and to the Constitution of India as by law established.

16. Liability of members of Service to transfer.

- A member of Service may be transferred to any post whether included in any service or not on the same terms and conditions as specified in Rule 3.17 of the Punjab Civil Service Rules Volume I, Part-I.

17. Medical fitness certificate Medical facilities, Travelling Allowance, leave and other matters.

- In respect of medical fitness certificate on first appointment, Medical facilities, Travelling allowance, leave and all matters pertaining to service not expressly provided in these regulations, the members of the Service shall be governed by the rules and instructions of the State Government issued from time to time and applicable to its employees.

18. Provident Fund and Pension Scheme.

(1)In respect of the members of Service, who had not opted for the Pension Scheme of the Corporation, Regulations contained in the Punjab State Warehousing Corporation Employees Provident Fund Regulations, 1974 framed with Notification No. 434-Agri.(VIII)-74/2974, dated 19th February, 1974 shall apply.

(2)In respect of all other members of the Service, the Pension Scheme referred to in sub-regulation (1) shall apply.

19. Authority to grant leave.

(1)The Managing Director shall be the authority to grant casual leave to the members of Service.

(2)The Chairman shall be the authority to sanction casual leaved to M.D. and subject to the provisions of sub-regulation (1) all other leaves to the members of the Service other than the M.D.

(3)The Executive Committee will be the authority to grant earned leave for a period not exceeding 45 days to the M.D.

(4)Earned leave in excess of 45 days and extraordinary leave or sick leave in the case of M.D. shall be sanctioned by the Board of Directors in consultation with the State Government.

20. Conduct Rules.

- In respect of the work and conduct during the tenure of his serve, a member of the Service shall be governed by the provisions as contained in the Employees (Conduct) Rules, 1966 applicable to the employees of the State Government :Provided that if any permission is necessary under the aforesaid rules, the same shall be obtained by a number of the Service from the Managing Director.

21. Discipline, penalties and appeals.

(1)In the matter of discipline, punishment and appeals, a member of the Service shall be governed by the provisions of the Punjab Civil Service (Punishment and Appeal) Rules, 1970 as amended from time to time as applicable to the employees of the State Government.

(2)The authority empowered to impose penalties specified in Rule 5 of the Punjab Civil Service (Punishment and Appeal) Rules, 1970 and the appellate authority thereunder in respect of the members of the Service shall be such as are specified in Appendix 'C'.

22. Power to relax.

- Where the appointing authority is of the opinion that it is necessary or expedient so to do, it may by order, for reasons to be recorded in writing, relax any of the provisions of these regulations with respect to any class or category of persons :Provided that the provisions relating to educational qualifications and experience, if any, shall not be relaxed.

23. Interpretation.

- If any question arises as to the interpretation of these regulations, the Board of Directors shall decide the same.

24. Repeal and savings.

(1)The Punjab State Warehousing Corporation Staff Regulations, 1960 framed with Cooperation Notification No. 13161-Co-op-VI- 60/7007, dated 29th November, 1960 are hereby repealed.

(2)Notwithstanding the repeal of the regulations referred to in sub- regulation (1) anything done or any action taken (including any appointment) under the repealed regulations shall be deemed to have been done or taken under these regulations.Appendix 'A'[See Regulations 1(3), 3 and 7]

Sr. No.	Designation of post	Number of posts	Scale of Pay (in Rupees)
		\|
		Permanent	Temporary	Total
1.	Asstt. Legal Adviser	1	-	1	5,800-9,200
2.	Sectional Officer (C)	10	-	10	5,800-9,200
3.	Section Officer (E)	3	-	3	5,800-9,200
4.	Sectional Officer (H)	1	-	1	5,800-9,200
5.	Sr. Assistant	49	-	49	5,800-9,200
6.	Sr. Assistant (Accounts)	5	-	5	5,800-9,200
7.	Accountants	24	-	24	5,800-9,200
8.	Statistical Assistant	1	-	1	5,800-9,200
9.	Godown Assistant	103	-	103	5,800-9,200
10.	Technical Assistant	116	-	116	5,800-9,200
11.	Sr. Scale Stenographer	2	-	2	5,800-9,200
12.	Head Draftsman/Draftsman	[1] [Posts stand abolished as per State Government instructions.]	-	1	5,800-9,200
13.	Programmer	1	-	1	5,800-9,200
14.	Welfare Officer	[1] [Posts stand abolished as per State Government instructions.]	-	1	5,480-8,925
15.	Jr. Computer Programmer	1	-	1	5,000-8,100
16.	Jr. Scale Stenographer	3	-	3	4,020-6,200
17.	Driver	23	-	23	3,330-6,200
18.	Public Relation Officer	[1] [Posts stand abolished as per State Government instructions.]	-	1	5,000-8,100
19.	Stenotypist	23	-	23	3,330-6,200
20.	PBX Operator	1	-	1	3,120-5,160 +@ Rs. 120 P.M. Spl. Allowance
21.	Accounts Clerk	253	-	253	3,120-5,160
					4,400-7,000
					(Jr. Asstts.)-50%
22.	Tracer	[1] [Posts stand abolished as per State Government instructions.]	-	1	3,120-5,160
23.	Jr. Technician	52	-	52	3,120-5,160
24.	Lift Operator	[1] [Posts stand abolished as per State Government instructions.]	-	1	3,120-5,160
25.	Plumber	1	-	1	3,120-5,160
26.	Daftari	5	-	5	2,820-4,400
27.	Dusting Operator	425	-	425	2,720-4,260
28.	Zamadar	1	-	1	2,720-4,260
29.	Helper	660	-	660	2,520-4,140
30.	Sweeper	3	-	3	2,520-4,140

Appendix 'B'(See Regulation 8)

Sr. No.	Designation of post	Appointing Authority	Percentage of appointment by	Qualification and experience for appointment by	Remarks
			\|
			Direct recruitment	Promotion	Direct appointment	Promotion
1	2	3	4	5	6	7	8
1.	Asstt. Legal Advisor	Managing Director	100%	-	Should be a Law Graduate with first division of a recognizedUniversity or institution with atleast having two yearsexperience in handling legal affairs	-
2.	Section Officer (Civil)	Managing Director	67%	33%	Should have passed diploma in Engineering from a recognizedUniversity or institution with atleast two years experience inthe line	From amongst the Draftsmen who have an experience of workingas such for a minimum period of two years failing which fromamongst Junior Technicians with atleast 10 years experience assuch having qualification meant for the post of Draftsman bydirect recruitment on the basis of seniority-cum-merit,
3.	Section Officer (Electrical)	Managing Director	75%	25%	Should have passed diploma in Electrical Engineering from arecognized University or institution :	10% from amongst the Electricians working under the controlof the Chief Engineer and who possess a Diploma in ElectricalEngineering of a recognized University :
					Provided that preference should be given to a candidatepossessing two years experience in the line
						Provided that if no suitable person is available forappointment by promotion from amongst the aforesaid category ofpersons, then an Electrician working under the control of theChief Engineer and who possess a National Trade Certificate ofElectrician of a recognized institution and has obtained acertificate of competency issued under Rule 45 of the IndianElectricity Rules, 1956, and who has an experience of workingas such for a minimum period of five years, shall be consideredfor promotion;
						5% from amongst the Draftsmen and Tracers working under thecontrol of the Chief Engineer who possess the qualificationsspecified in sub-clause (a);
						10% from amongst the Electricians working under the controlof the Chief Engineer who are Matriculates and who have obtaineda certificate of competency issued under Rule 45 of the IndianElectricity Rules, 1956 and who have an experience of workingas such for a minimum period of 10 years and have also passedthe qualifying examination specified in Rule 9
4.	Sectional Officer (Horticulture)	Managing Director	100%	-	Should have passed a degree of B.Sc. in Agriculture withspecialization in Horticulture and landscaping from a recognizedUniversity or institution with atleast two years experience in aState Government or State Body	-	-
5.	Senior Assistant	Managing Director	-	100%	-	From amongst the Accounts Clerks who have a experience ofworking as such for a minimum period of five years.
6.	Senior Assistant (Accounts)	Managing Director	-	100%	Should be M.Com. with 1st division from a recognizedUniversity of institution with atleast three years accountingexperience in a public sector undertaking or a limited company :	From amongst the Accounts Clerks who have an experience ofworking as such for a minimum period of five years and areB.Com. from a recognized University or institution :	Ratio of 50:50 for Direct and Promotion quota revised as 100%by promotion. Proviso has been added to the existing criteriafor promotion.
					Provided that preference would be given to a candidate havingsufficient knowledge of computer operations, data entry andretrieval of information	Provided in case of non-availability of the candidates forpromotion with requisite qualification/experience, the post(s)may be filled up by direct recruitment,
7.	Accountants	Managing Director	33%	67%	Should be M.Com. with 1st Division from a recognizedUniversity or institution with atleast five years experience inpublic sector undertaking or a limited company :	From amongst the Sr. Assts. (Accounts) who have an experienceof working as such for a minimum period of two years	Experience for direct has been increased from two to fiveyears and in case of promotion exp. decreased from five to twoyears.
					Provided that preference shall be given to a candidate havingknowledge of computer operations, data entry and retrieval ofinformation.
8.	Statistical Assistant	Managing Director	100%	-	Should be M.A. in Maths or Statistics or Economics from aRecognized University or Institution.	-	-
9.	Godown Assistant	Managing Director	50%	50%	Graduate in Agriculture or Science or Arts or Commerce.	From amongst the Accounts Clerks who have an experience ofworking as such for a minimum period of five years.	Existing ratio of 75:25 for direct and promotion has beenrevised to 50:50
10.	Technical Assistant	Managing Director	80%	20%	Graduate in Agriculture or Chemistry or Bio-Chemistry orBotany or Zoology.	From amongst the cadre of Accounts Clerks with qualificationas fixed in the case of direct recruits on the basis ofseniority-cum-merit basis :	-
						Provided that if no suitable official is available, then theposts shall be filled in by direct appointments.
11.	Senior Scale Stenographer	Managing Director	-	100%	-	From amongst the Jr. Scale Stenographers, who have workingexperience of atleast three years.	-
12.	Head Draftsman/Draftsman	Managing Director	50%	50%	Should be Matriculate and should pass Diploma in CivilDraftsmanship with atleast four years experience	a draftsman in department of PWD (B&R) of the State Govt.	From amongst the Tracers who have an experience of working assuch for a minimum period of three years.
13.	Programmer	Managing Director	100%	-	Should be B.Sc. with diploma or Degree in ComputerApplication from a Recognized University or Institution withatleast two years experience in a reputed firm or organization :	-	-
					Provided that preference would be given to a candidate havingknowledge of high level computer language and commercial system.
14.	Welfare Officer	Managing Director	100%	-	Should be Graduate with Degree or Post Graduate Diploma inIndustrial Relations and Personnel Management from a RecognizedUniversity or Institution.	-
15.	Jr. Computer Programmer	Managing Director	100%	-	Graduate with Degree or Diploma in Computer Applicationhaving knowledge of high level language and commercial system.	-
16.	Jr. Scale Stenographer	Managing Director	-	100%	-	From amongst the Steno Typists who have an experience ofworking as such from a minimum period of three years and qualifya test in English/Punjabi language shorthand at the speed of100/40 words per minute.	-
17.	Drivers	Managing Director	100%	-	Should be middle pass and should pass a driving licence andalso should have an experience in driving for a minimum periodof two years	-	-
18.	Public Relation Officer	Managing Director	100%	-	Graduate with Degree or Post Graduate Diploma in Journalismfrom any of the Recognized University or Institution in India.	-	-
19.	PBX Operator	Managing Director	100%	-	Should be Graduate of a Recognized University having atleasttwo years experience in the State Government or reputed businessorganization.	-	-
20.	Tracer	Managing Director	100%	-	Should be a diploma holder in Civil Draftsmanship from aRecognized University or Institution.	-	-
21.	Accounts Clerk	Managing Director	80%	20%	Should be 10+2 or Graduate from a Recognized University orInstitution.	Matric (with Punjabi) with minimum 5 years of experience assuch and with a condition of qualifying the test in PunjabiTypewriting which should be equal to the one prescribed by theSubordinate Services Selection Board for such posts and itshould be made essential to pass the test before the Class IVemployee is considered eligible for promotion	-
22.	Steno Typist	Managing Director	75%	25%	Should be Matriculate with 2nd Division of a RecognizedUniversity or Institution and qualifying a shorthand test inEnglish/Punjabi language at the speed of 80 w.p.m. andtranscribes the same at the speed of 40 w.p.m.	From amongst the Accounts Clerks	who qualify a test in Shorthand in Punjabi/English languageat the speed of 80 w.p.m. and transcribes the same at the speedof 40 w.p.m.
23.	Jr. Technician	Managing Director	100%	-	As per PWD (B&R)	-	-
24.	Plumber	Managing Director	100%	-	Middle Stand/Matric. Certificate Course of ITI in the tradeof Plumber/eight years exp. as a Plumber	-	-
25.	Lift Operator	Managing Director	-	100%	-	Out of Class IV employee having sufficient experience ofoperating lift.	-
26.	Daftri/Restorer	Managing Director	-	100%	-	From amongst Group 'D' employees whose scale is less.	-
27.	Dusting Operator	Managing Director	-	100%	-	From amongst Group 'D' employees whose scale is less.	-
28.	Jamadar	Managing Director	-	100%	-	From amongst Group 'D' employees whose scale is less andqualify a test in book binding.	-
29.	Helper	Managing Director	100%	-	Should be Middle pass with Punjabi :	-	-
					Provided that in case of appointment on compassionategrounds, the candidate having 5th Class shall be eligible forappointment to the post of Helper.	-	-
30.	Sweeper	Managing Director	100%	-	Should be Middle pass	-	-

# The Accounts Clerk due for promotion will give three preferential options for promotion to the post of Sr. Assistant or Godown Assistants or Technical Assistants. The options so given, will be considered in order of preference seniority-wise keeping in view availability of post in the promotion cadres and suitability of an employee for a particular post which will adjusted by the Managing Director.Appendix 'C'(See Regulation 17)

Sr. No.	Designation of post	Nature of penalties	Authority competent to impose penalty	Appellate Authority
1.	Asstt. legal Advisor	Minor Penalties:	Managing Director	Executive Committee
2.	Sectional Officer (C)	(i) Censure;
3.	Sectional Officer (E)	(ii) Withholding of promotions;
4.	Sectional Officer (H)	(iii) Recovery from pay of the whole or part ofany pecuniary loss caused by him to the Punjab State WarehousingCorporation by negligence or breach of order;,
5.	Sr. Assistant	(iv) Withholding of increments of pay;
6.	Sr. Assistant (Accounts)	Major Penalties :
7.	Accountants	(v) Reduction to a lower stage in the timescale of pay for a specified period with further directions asto whether or not the members of the Service will carryincrements of pay during the period of such reduction andwhether on the expiry of such period, the reduction will orwill not have the effect of postponing the future increments ofhis pay;
8.	Statistical Assistant
9.	Godown Assistant
10.	Technical Assistant
11.	Public Relation Officer
12.	Sr. Scale Stenographer
13.	Head Draftsman/Draftsman	(vi) Reduction to lower time scale of pay,grade, post or service which shall ordinarily be a bar to thepromotion of the employee of Punjab State WarehousingCorporation to the time scale of pay, grade, post or servicefrom which he was reduced with or without further directionsregarding conditions of restoration to the grade or post orservice from which the employee of the Punjab State WarehousingCorporation was reduced and his seniority and pay on suchrestoration to that grade, post or service;
14.	Programmer
15.	Welfare Officer
16.	Jr. Computer Programmer
17.	Jr. Scale Stenographer
18.	Driver
19.	PBX Operator
20.	Tracer
21.	Accounts Clerk
22.	Steno-typist
23.	Jr. Technician	(vii) Compulsory retirement;
24.	Lift Operator	(viii) Removal from service which shall not bea disqualification for future employment under the Punjab StateWarehousing Corporation.
25.	Plumber
26.	Daftari
27.	Dusting Operator	(ix) Dismissal from service which shallordinarily be a disqualification for future employment under thePunjab State Warehousing Corporation.
28.	Zamadar
29.	Helper
30.	Sweeper.

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State of Punjab - Act