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State of Odisha - Act

The Orissa Vigilance Group 'A' and Group 'B' Services (Method of Selection and Conditions of Deputation) Orders, 2004

ODISHA
India

The Orissa Vigilance Group 'A' and Group 'B' Services (Method of Selection and Conditions of Deputation) Orders, 2004

Rule THE-ORISSA-VIGILANCE-GROUP-A-AND-GROUP-B-SERVICES-METHOD-OF-SELECTION-AND-CONDITIONS-OF-DEPUTATION-ORDERS-2004 of 2004

Published on 29 December 2004
Commenced on 29 December 2004
[This is the version of this document from 29 December 2004.]
[Note: The original publication document is not available and this content could not be verified.]

The Orissa Vigilance Group 'A' and Group 'B' Services (Method of Selection and Conditions of Deputation) Orders, 2004Published vide Notification No.8601-VE., dated 29th December 2004, Orissa Gazette (Supplement) No. 4 dated 4.2.2005Government of OrissaGeneral Administration (Vigilance) Department, CuttackResolutionGovernment have been pleased to make the following orders to regulate the method of selection and conditions of service of persons posted to the Orissa Vigilance (Group 'A' and Group 'B') services on deputation.

Chapter I

1.

(1)These orders may be called the Orissa Vigilance Group 'A' and Group 'B' Services (Method of Selection and Conditions of Deputation) Orders, 2004.

(2)These orders shall come into force on the date of its publication in the Orissa Gazette.

2.

(1)In these orders, unless the context otherwise requires, -

(a)'Department' means the General Administration (Vigilance) Department;

(b)'Deputation' means the placement of services of officers from Orissa Police to State Vigilance Organisation under the Government;

(c)'Director' means the Director, Vigilance, Orissa;

(d)'Government' means the Government of Orissa;

(e)'Screening Committee' means the Committee constituted under orders, 7, 11 or 15;

(f)'Service' means the State Vigilance Group 'A' and Group 'B' service constituted under these orders; and

(g)'Year' means the calendar year.

(2)Words and expressions used herein but not specifically defined in these orders shall have the same meaning as respectively assigned to them in the Orissa Service Code or Police Manual Orders.

Chapter II
Method of Selection

3.

(1)All sanctioned strength of the Department in the rank of Inspector shall be filled up on the basis of deputation from Orissa Police.

(2)The posts of Deputy Superintendent of Police of the Department shall be filled up either by deployment, who are already on deputation from Orissa Police or selecting the eligible persons of Orissa Police and bringing them on deputation.

(3)Sanctioned posts in the rank of Additional Superintendent of Police and as many posts in the rank of Superintendent of Police as decided from time to time shall be filled up by deployment of those already working in Orissa Vigilance on deputation from Orissa Police.

(4)The service shall remain under the administrative control of the General Administration (Vigilance) Department and will be regulated by Vigilance Police Instructional Handbook and other rules, regulations, circulars issued by the Department from time to time.

4. Selection.

- Selection to the service shall be as follows, namely -

(1)Sanctioned posts of Inspector of Police, Vigilance shall be filled up in accordance with the orders under Chapters III of these orders.

(2)Sanctioned posts of Deputy Superintendent of Police, Vigilance shall be filled up in accordance with the rules under Chapter IV of these rules.

(3)The posts of Additional Superintendent of Police, Vigilance and Superintendent of Police, Vigilance of the service shall be filled up in accordance with the Chapter V of these orders.

Chapter III
Selection of Inspectors of Police, Vigilance

5. Filling up vacancies.

- The Department will determine the number of vacancies in the post of Inspector of Police, Vigilance to be filled up by deputation. The Director of Vigilance shall request D.-G. & I.-G. of Police for deputation of required staff as and when felt necessary.

6. Eligibility.

(1)In order to be eligible to be considered for the post of Inspector of Police, Vigilance, a candidate should have held analogous post in Orissa Police on the executive side or should have put in at least six years of continuous service in the rank of Sub-Inspector (Executive) in Orissa Police from the date of appointment with good service record.

(2)All Vigilance Officers in the rank of Sub-Inspector (already on deputation from Orissa Police) will be eligible for consideration for appointment as Inspector of Police, Vigilance as and when they complete six years of service.

7. Constitution of Screening Committee.

(1)There shall be a Screening Committee constituted for appointment of Inspector of Police, Vigilance consisting of the following officials, namely -

Inspector-General, Vigilance	...	Chairman
I.-G., H.Q. (to be nominated by D.-G.)	...	Member
Additional Secretary, Home Department	...	Member
S.P., Vigilance (to be nominated by Director, Vigilance)	...	Member

(2)The recommendation of this Screening Committee will be placed before Director, Vigilance for his approval and on his approval appointments shall be made accordingly.

8. Norms of selection.

(1)The criteria for selection would be merit-cum-suitability.

(2)The Screening Committee may recommend reasonable number of candidates to be kept in waiting list.

Chapter IV
Selection of Deputy Superintendent of Police, Vigilance

9. Filling up vacancies.

- The Department will determine the number of vacancies, in the post of Deputy Superintendent of Police, Vigilance to be filled up by the deployment on deputation from Orissa Police/regular Inspectors already on deputation from Orissa Police. If sufficient number of eligible officers in the rank of regular Inspector are already available with Orissa Vigilance, Director, Vigilance may go for deployment from among those eligible Inspectors already under deputation to Orissa Vigilance. As and when felt necessary, the Director of Vigilance may request D.-G. & I.-G. of Police for deployment on deputation of required staff.

10. Eligibility.

(1)In order to be eligible to be considered for the post of Deputy Superintendent of Police, Vigilance, a candidate should have worked in an analogous post in Orissa Police or should have put in at least five years of continuous service in the rank of regular Inspector of Police.

11. Constitution of Screening Committee.

(1)There shall be a Screening Committee constituted for selection of candidates for appointment to the post of Deputy Superintendent of Police, Vigilance by way of deployment on deputation or consisting of the following officials, namely :-

Director, Vigilance	...	Chairman
I.G., H.Q. (to be nominated by D.-G.)	...	Member
I.G., Vigilance	...	Member
Additional Secretary, Home Department	...	Member

(2)Recommendation of this Screening Committee shall be operated on approval of Director, Vigilance.

12. Norms of Selection.

(1)Criteria for selection on deployment on deputation would be merit-cum-suitability.

(2)Criteria for deployment on next higher grade during the period of deputation from those regular Inspectors already on deputation would be on seniority-cum-merit.

(3)Zone of consideration for deployment on next higher grade during the period of deputation would be five for each vacancy.

(4)No person would be selected for deployment on deputation to the post of Deputy Superintendent of Police if an officer senior to him in Orissa Police continues to work in the rank of Inspector in Orissa Vigilance.

(5)Screening Committee may recommend reasonable numbers of officers to be kept on waiting list for selection by deployment on deputation.

Chapter V
Selection of Additional Superintendent of Police/Superintendent of Police, Vigilance by Promotion

13. Method of Selection.

(1)All vacancies in the post of Additional Superintendent of Police, Vigilance shall be filled up by deployment on deputation from among the Deputy Superintendent of Police, Vigilance appointed as per rules under Chapter IV of these orders.

(2)One post of Superintendent of Police, Vigilance shall be filled up by ad hoc promotion from among the Additional Superintendent of Police, Vigilance.

(3)Criteria for deployment on deputation would be seniority-cum-merit.

(4)Zone of consideration would be five for each vacancy.

14. Eligibility.

(1)The Screening Committee shall, for the purpose of preparing the list of suitable officers for promotion to the rank of Additional Superintendent of Police, Vigilance consider the cases of those Deputy Superintendent of Police, Vigilance, only who have completed two years of service after their regular promotion as Deputy Superintendent of Police in the parent Police Department.

(2)The Screening Committee, shall for the purpose of preparing the list of suitable officers for promotion to the rank of Superintendent of Police, Vigilance consider the cases of those Additional Superintendents of Police, Vigilance, who have put in one year of service as such in the Vigilance.

15. Screening Committee.

(1)There shall be a Screening Committee constituted for selection of officers for promotion to the post of Additional Superintendent of Police and Superintendent of Police consisting of the following officials, namely :-

Director, Vigilance	...	Chairman
I.G., Police H.Q. (to be nominated by D.-G.)	...	Member
I.G., Vigilance	...	Member
Additional Secretary, Home Department	...	Member

(2)The recommendation of the Screening Committee would be sent to the Government for approval and on approval of the Government the promotion would be given.

Chapter VI
(General)

16. Existing Vigilance personnel.

- All existing Vigilance staff in the rank of Inspector, Deputy Superintendent of Police, Additional Superintendent of Police shall be deemed to be appointed under these orders. They shall be considered for deployment on next higher grade during the period of deputation if eligible and falling within the zone of consideration. Their years of service in the State Vigilance in different ranks would be counted towards eligibility.

17. Screening Committee.

- If more than one I.-G./D.I-G. are posted in Vigilance, the I-G. nominated by the Director would sit in the Screening Committee.

18. Validity.

- The select list/waiting list will remain valid for a period of one year from the date of its approval or till the approval of next select list whichever is earlier.

19. Inter se seniority.

(1)Selected persons recommended for the deputation to Vigilance, on joining the Vigilance Department, shall continue to retain their seniority in the parent Police Organisation.

(2)The service experience of deputations in Vigilance Organisation shall be treated as the service experience in the parent Police Organisation in the same rank and scale of in which they would be working in the parent Police Organisation, had they not been taken on deputation to Vigilance Directorate.

(3)The Police Officers, coming to Vigilance Directorate on deputation shall maintain their inter se seniority of the parent Police Department.

(4)Director, Vigilance or Government may deploy the deputed police officers in the higher rank in such a manner that it will not disturb their inter se seniority maintained in the parent organisation.

20. Tenure.

- There shall be no fixed tenure of the persons so deputed to Vigilance Directorate. They shall not be absorbed in the Vigilance Organisation. They can be reverted at any time at the discretion of the Director, Vigilance. On completion of minimum three years of service, they can be reverted back on their written representation, subject to convenience of Director, Vigilance.

21. Pay fixation/Pay protection.

- The provisions of the Orissa Service Code and the relevant instructions issued by the Finance Department from time to time, shall be applicable for the fixation of pay of the persons joining the Vigilance deputation.The deputed Police Officer shall have no right to pay protection reversion to parent police organisation. On such reversion, their pay shall be fixed, according to "next below rule".

22. Reversion.

- A Police Officer promoted to rank in the parent police organisation shall have the option to be reverted back, if he is not provided, in Vigilance Directorate, the scale of pay of the promoted rank. If, however, he is already working in such higher scale of pay in Vigilance he shall not have any right to get reverted to the parent Police Department.

23. Personnel already on deputation.

- Orissa Police Personnels already on deputation to other organizations may also apply for deputation to Orissa Vigilance in the rank of Inspector/Deputy Superintendent of Police if they fulfil the eligibility criteria.

24. Interpretation.

- If any question arises relating to interpretation of these orders, it shall be referred to the Government in General Administration Department for decision.

25. Issue of executive Instructions.

- The Government may issue such executive instructions, not inconsistent with the provisions of this order, as they may consider necessary to regulate the matter not specifically covered by the provisions of these orders.

26. Relaxation.

- Where the Government are of opinion that it is expedient to do so, they may, by order, for reasons to be recorded in writing relax any of the provisions of this order in respect of any class or category of employees in the interest of public service.

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