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State of Rajasthan - Act

Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of persons in the Engineering Cell) Rules, 2012

RAJASTHAN
India

Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of persons in the Engineering Cell) Rules, 2012

Rule RAJASTHAN-CIVIL-SERVICES-SPECIAL-SELECTION-AND-SPECIAL-CONDITIONS-OF-SERVICE-FOR-APPOINTMENT-OF-PERSONS-IN-THE-ENGINEERING-CELL-RULES-2012 of 2012

Published on 25 July 2014
Commenced on 25 July 2014
[This is the version of this document from 25 July 2014.]
[Note: The original publication document is not available and this content could not be verified.]

Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of persons in the Engineering Cell) Rules, 2012Published vide Notification No. G.S.R. 11, dated 25.7.2014G.S.R. 11. - In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Rajasthan hereby makes the following rules laying down the procedure for Special Selection and Special Conditions of Service for appointment of persons to the post(s) in the Engineering Cell constituted by the Government in the Department of Art, Literature, Culture and Archaeology, namely: -

1. Short title and commencement.

(1)These rules may be called the Rajasthan Civil Services (Special Selection and Special Conditions of Service for Appointment of persons in the Engineering Cell) Rules, 2012.

(2)They shall come into force from the date of their publication in the Official Gazette.

2. Scope and application.

- These rules shall apply to the appointment of persons to various posts in the Engineering Cell constituted in the Department of Art, Literature, Culture and Archaeology.

3. Definitions.

- In these rules, unless the context otherwise requires, -

(a)"Appointing Authority" means the Government in the Department of Art, Literature, Culture and Archaeology or such other authority to whom this power may be delegated by the Government with or without any condition;

(b)"Cell" means the Engineering Cell constituted by the Government in the Department' of Art, Literature, Culture and Archaeology:

(c)"Committee" means the Committee referred to in Rule 10;

(d)"Director" means the Director, Department of Archaeology and Museums, Rajasthan;

(e)"Government" means the Government of Rajasthan;

(f)"Record of Service" means the Annual Performance Appraisal Reports where maintenance of such record is prescribed and other relevant service record;

(g)"Schedule" means the Schedule(s) appended to these rules;

(h)"State" means the State of Rajasthan; and

(i)"Year" means the financial year.

4. Interpretation.

- Unless the context otherwise requires, the Rajasthan General Clauses Act, 1955 ( Act No. VIII of 1955) shall apply for the interpretation of these rules, as it applies for the interpretation' of a Rajasthan Act.

5. Composition, nature and strength of posts.

(1)There shall be two categories of posts as specified in Schedule-1 to be held on tenure basis or as the Government may sanction, from time to time, in the Cell.

(2)The strength of the posts of each category shall be such as may be sanctioned by the Government, from time to time:Provided that the Government may leave unfilled or hold in abeyance or abolish any post, without thereby entitling any person to any compensation.

6. Determination of Vacancies.

- The Appointing Authority shall determine as soon as possible in the position of April of every year, the number of vacancies anticipated to be filled in each category during the next twelve months or as and when such contingency arises;Provided that for the year 2011-12, vacancies shall be determined as soon as possible after commencement of these rules.

7. Tenure.

(1)The post enumerated in Schedule-I shall be held by a person so appointed for a tenure ordinarily not exceeding three years which may be extended by the Appointing Authority for further term not exceeding one year at a time but the total tenure at a stretch shall not exceed five years in any case:Provided that a person may on his/her will again apply for appointment to the Cell after completion of his/her tenure.

(2)All appointments to the posts as specified in Schedule-I shall, in the first instance, be on temporary transfer from the parent Departments / Services for a period of three years which may be extended for the period indicated by the Appointing Authority, from time to time, subject to the condition that such appointment/extension shall not be beyond the date of his /her superannuation from the parent Department/ Service. The person so appointed may be reverted to the parent cadre or permitted to go to any other post before completion of the tenure of three years without assigning any reason for such reversion/transfer and such a person shall not have any right to protection of pay or special allowance or status held by him/her in the Cell, unless otherwise provided in these rules:Provided that a person may on his/her will, resign or seek retirement according to the conditions of service of his/her parent cadre which shall not confer upon him/her any right other than those ordinarily admissible under the relevant rules and/or the Rajasthan Service Rules, 1951:Provided further that as soon as the person is promoted in his/her parent cadre on a higher post, he/she shall be reverted back to the parent cadre immediately.

8. Source of selection.

- Selection for appointment to the posts as specified in column number 2 of Schedule-I shall be made on the recommendation of the Committee from amongst the persons mentioned in column number 3 of Schedule-I who hold lien on the post or who have been appointed on a regular basis on the post under the parent cadre before joining duty in the Cell.

9. Eligibility for Selection.

- Only such persons shall be eligible for consideration for appointment to the post (s), who fulfill the conditions laid down in Schedule-I on 1st of April of the year in which they are considered.

10. Selection committee.

- Selection to the posts enumerated in Schedule-I shall be made on the recommendation of the Committee consisting of the following, namely: -

1. Additional Chief Secretary/PrincipalSecretary/ Secretary to the Government, Department of Art,Literature, Culture and Archaeology	Chairman
2. Subject Matter Specialist to be nominated bythe Chief Secretary to the Government	Member
3. Secretary to the Government, Department ofPersonnel or his nominee not below the rank of Deputy Secretaryto the Government	Member
4. Director, Archaeology and Museums	Member Secretary

11. Criteria for Selection.

- Selection shall be made by the Committee after an interview having regard to the : -

(a)Educational qualifications, preference shall be given to those who possess the experience specified in column number 4 of Schedule-I; specifically in conservation and maintenance of Heritage properties and Antiquities; and

(b)Previous record of service.

12. Procedure for Selection.

(1)As soon as it is decided that selection is to be made to fill a certain number of vacant posts as specified in column number 2 of Schedule-I from amongst the persons mentioned in column number 3 of Schedule-I, the Appointing Authority or such other officer to whom the Appointing Authority may direct for this purpose, shall send a circular to all the concerned department for inviting applications from all the eligible persons through their supervisory officer by a specified date. The recommendation in respect of persons who are eligible for selection to the post (s) as specified in column number 2 of Schedule-I of these rules, along with the Annual Performance Appraisal Reports and other Service Record of the person, shall be forwarded by the Department concerned to the Appointing Authority, together with its comments, if any.

(2)On receipt of applications under sub-rule (1) above, the Member Secretary of the Committee shall prepare a list of all the eligible candidates and shall place the same, along with the Annual Performance Appraisal Reports and other Service Record of the candidates whose names are included in the list, before the Committee. The committee shall select candidates equal to the number of vacancies likely to be filled in and place them in the Select List in the order of their merit:Provided that the Committee may, if suitable persons are available, keep on reserve list names of more candidates up to 50% of the vacancies. Names of such candidates may be considered for appointment if such vacancies actually occur during the same year by creation of new vacancies or if candidate(s) appointed from the main list do not join:Provided further that the Committee may recommend names of suitable persons suo-moto, if suitable persons in a sufficient number do not apply or do not get selected.

(3)The Member Secretary to the Committee, shall forward the list of the selected candidates to the Appointing Authority for being appointed to the post in the Cell.

13. Appointments.

- Appointment to the post(s) as specified in column number 2 of Schedule-I shall be made by the Appointing Authority or an officer authorized by it in this behalf from amongst the persons included in the list prepared under sub-rule (2) of Rule 12 in the order in which their names appear:Provided that the decision of the Appointing Authority shall be final in respect of candidates who are selected despite an adverse remark recorded by the supervisory officer at the time of forwarding the applications(s) of the candidate(s).

14. Induction of exceptionally deserving persons.

(1)Notwithstanding anything contained in these rules, the Committee may propose induction of any person for appointment in the Cell in exceptionally deserving cases for reasons to be recorded in writing from the State Government / Central Government/Public Sector Undertakings.

(2)Such a recommendation, if any, shall be forwarded by the Member Secretary to the Appointing Authority for consideration. The decision of the Appointing Authority shall be final in this regard.

15. Pay and other Conditions.

(1)The scale of pay and initial pay admissible to the post as specified in column number 2 of Schedule-I and other conditions relating to increase in pay on promotion in the parent cadre and retirement benefits shall be as laid down in Schedule-II and shall be such as may be sanctioned by the Government with the concurrence of the Finance Department, from time to time.

(2)Except as provided in these rules, other service conditions to the post(s) as specified in column number 2 of Schedule-I, shall be regulated by other rules made under the proviso to Art. 309 of the Constitution of India by the appropriate authority and for the time being in force applicable to the employees of the Government.

(3)The conditions of deputation of the officers other than Rajasthan Government servants shall be such as may be agreed to by the State Government.

16. Removal of doubts.

- If any doubt arises relating to the application, interpretation and scope of these rules, it shall be referred to the Government in the Department of Personnel whose decision thereon shall be final.

17. Repeal and Saving.

- All rules and orders in relation to matters covered by these rules and in force immediately before commencement of these rules are hereby repealed:Provided that any action taken under the rules and/or orders, so repealed, shall be deemed to have been taken under the provisions of these rules.

I

Sr. No.	Name of the post	Qualification and experience for selection tothe post	Remarks
1	2	3	4
Section-A: State Service Posts
1.	Superintending Engineer (Civil)	A person working onequivalent post or next below post from promotion is made to thispost.5 years' field experience in the case ofSuperintending Engineer and in the case of next below post, 8years' experience.	Preference will begiven to : -having fieldexperience of restoration and conservation of heritageBuildings, Monuments, Sculptures and Art and culture.Computer skills.
2.	Executive Engineer (Civil)	A person working on.equivalent post or next below post from promotion is made to thispost.5 years' field experience in the case ofExecutive Engineer and in the case of next below post, 10 years'field experience.	Preference will begiven to : -having fieldexperience of restoration and conservation of heritageBuildings, Monuments, Sculptures and Art and culture.Computer skills.
3.	Executive Engineer (Electrical)	A person working onequivalent post or next below post from promotion is made to thispost.5 years' practical experience in the case ofExecutive Engineer and in the case of next below post, 10 years'practical experience.	Preference will begiven to : -having practicalexperience of electrification and maintenance of, electricsystems including Grid Sub Station.Computer skills.
4.	Assistant Engineer (Civil)	A person working onequivalent post1 or next below post from which promotion is madeto this post.5 years' field experience in the case ofAssistant Engineer and in the case of next below post, 10 years'field experience.	Preference will begiven to : -having fieldexperience of restoration and conservation of heritageBuildings, Monuments, Sculptures and Art and culture.Computer skills.
5.	Assistant Engineer (Electrical)	A person working onequivalent post or next below post from which promotion is madeto this post.5 years' field experience in the case ofAssistant Engineer and in the case of next below post, 10 years'field experience.	Preference will begiven to : -having practicalexperience of electrification and maintenance of electricsystems including Grid Sub Station.Computer skills.
Section-B: Subordinate Service Posts
1.	Junior Engineer (Civil)	A person working on the post of Junior Engineerwith 5 years' field experience in the case of Junior Engineer.	Preference will begiven to : -having fieldexperience of restoration and conservation of heritageBuildings, Monuments, Sculptures and Art and, culture.Computer skills.
2.	Junior Engineer (Electrical)	A person working on the post of JuniorElectrical with 5 years' field experience in the case of JuniorEngineer.	Preference will begiven to : -having practicalexperience of electrification and maintenance of electricsystems including Grid Sub Station.Computer skills.

II

[See Rule No. 15]Conditions of Pay, Promotion and Other conditions of service

1. Scale of Pay. - On appointment to the post mentioned in Schedule-I, the Officer/ Official shall draw the same pay and the same grade pay which he/she was drawing immediately before appointment in the Cell in the Running Pay Band with the Grade Pay prescribed for the existing post. The next date of increment shall remain unchanged.

2. Special Allowance. - Persons so appointed to the service shall be paid Special Allowance @ 15% of the basic pay during their tenure in the Cell. The Special Allowance shall not be paid to the officers taken on deputation.

3. Promotion in the parent cadre. - As soon as the person is promoted in his parent cadre on a higher post, he shall be reverted back, to the parent department immediately.

4. Pension Provident Fund etc. - (1) If the person concerned retires while holding the post under the provisions of these rules, his/her emoluments for the purpose of calculating Pension, Gratuity etc. under the provisions of Rule 45 of the Rajasthan Civil Services (Pension) Rules, 1996, as the case may be, shall be taken at the rates what he/she would have been entitled to had he/she not been appointed in the Cell under these rules.

(2)If a person is member of Rajasthan Civil Services (Contributory Pension) Rules, 2005, he/she shall continue to subscribe to the Scheme on the basis of pay which he should have drawn had he/she not been appointed under these rules.

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