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State of Haryana - Section
Section 30 in Haryana Council of Homoeopathic System of Medicine Staff Regulations, 1996
30. Repeal and savings.
- Any regulation applicable to the service and corresponding to any of these regulations which is in force immediately before the commencement of these regulation is hereby repealed :Provided that any order made or action taken under the regulations so repealed shall be deemed to have been made or taken under the corresponding provisions of these regulations.Appendix A(See Regulation 4)| Sr. No. | Designation of the posts | Number ofposts-------------------------------Permanent Temporary | Total Scale of pay | ||
| 1 | 2 | 3 | 4 | 5 | 6 |
| 1. | Deputy Superintendent | 1 | - | 1 | Rs. 1,640-60-2,600-EB-75-2,900 |
| 2. | Assistant-cum-Accountant | 1 | - | 1 | Rs. 1,400-40-1,600-50-2,300-EB-60-2,600 |
| 3. | Steno-Typist | 1 | - | 1 | Rs. 950-20-1,150-EB-25-1,500 +Special Pay Rs. 100 |
| 4. | Clerk-cum-Typist | 4 | - | 4 | Rs. 950-20-1,150-EB-25-1,500 |
| 5. | Peon | 2 | - | 2 | Rs. 750-12-870-EB-14-940 |
| Sr. No. | Designation of posts | Academic qualifications and experience, if any fordirect recruitment | Academic qualifications and experience, if any forappointment other than by direct recruitment. |
| 1 | 2 | 3 | 4 |
| 1. | Deputy Superintendent | - | Eight years experience as Assistant-cum-Accountant in theService of the Council. |
| 2. | Assistant-cum-Accountant | - | Five years regular experience as Steno-typist or asClerk-cum-Typist in the Service of the Council;orFiveyears experience as Steno-Typist or Clerk-cum-Typist in anyState Government or Semi-Government. |
| 3. | Steno-Typist | Essential | |
| (i) Matric/Higher Secondary or its equivalent | (i) Passed Departmental test in English Shorthand @ 80 wordsper minute and transcription thereof @ 15 words per minute andin Hindi Shorthand @ 64 words per minute and transcriptionthereof @ 11 words per minute. | ||
| (ii) Knowledge of Hindi upto Matric Standard | (ii) Five years experience as Clerk-cum-Typist. | ||
| (iii) Speed in Hindi Shorthand @ 64 words per minutes andtranscription thereof @ 11 words per minute. Speed in EnglishShorthand @ 80 words per minute and transcription thereof @ 15words per minute | |||
| 4. | Clerk-cum-Typist | (i) Matric/Higher Secondary or its equivalent; | (i) Matric/Higher Secondary or its equivalent. |
| (ii) Knowledge of Hindi upto Matric Standard; | (ii) Knowledge of Hindi upto Matric Standard. | ||
| (iii) To qualify Hindi or English Typing test at a speed of25/30 words per minute respectively within one year ofappointment | (iii) To qualify Hindi or English Typing test at a speed of25 | ||
| (iv) Five years experience as Peon. | |||
| In the case Ex-Serviceman : | In the case of Ex-Serviceman : | ||
| (i) Matric or fifteen year Service in the Army CertificateClass-I. | (i) Matric or fifteen years Service in the Army and ArmyCertificate Class-I. | ||
| (ii) to qualify Hindi/English typing test at a speed of 25/30words per minute, respectively within one year of appointment | (ii) to qualify Hindi/English typing test at a speed of 25/30words per minute respectively within one year of appointment. | ||
| 5. | Peon | (i) Knowledge of Hindi and English(ii) Knowledge ofCycling.Preference will be given to Ex-Military person. |
| Sr. No. | Designation of Posts | Appointing authority | Nature of penalty | Authority empowered to impose penalty | Appellate authority |
| 1 | 2 | 3 | 4 | 5 | 6 |
| 1. Minor Penalties : | |||||
| 1. | Deputy Superintendent | Council | (i) Warning with a copy in the personal file (Characterroll); | Registrar | Chairman |
| 2. | Assistant-Cum-Accountant | Council | (ii) Censure; | Registrar | Chairman |
| 3. | Steno-Typist | Council | (iii) withholding of promotion; | Chairman | Government |
| 4. | Clerk-Cum-Typist | Council | (iv) recovery from pay of the whole or part of any pecuniaryloss caused by negligence or breach of orders, to the CentralGovernment or a State Government or to a company and associationor a body of individuals whether incorporated or not, which iswholly or substantially owned or controlled by the Government orto a local authority or university set up by an act ofParliament or of the legislature of a State; and | Chairman | Government |
| 5. | Peon | Council | |||
| (v) withholding of increments of pay without cumulativeeffect; | Chairman | Government | |||
| 2. Major Penalties : | |||||
| (v-a) withholding of increments of pay with cumulativeeffect; | Council | Government | |||
| (vi) reduction to a longer stage in the time scale of pay fora specified period with further directions as to whether or notthe Government employee will earn increments of pay during theperiod of such reduction and whether on the expiry of suchperiod the reduction will or will not have the effect ofpostponing the future increments of his pay; | Council | Government | |||
| Council | (vii) reduction to a lower scale of pay, grade, post orservice which shall ordinarily be a bar to the promotion of theCouncil employee to 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 Council employee was reduced and hisseniority and pay on such restoration to that grade, post orservice; | Council | Government | ||
| (viii) Compulsory retirement; | Council | Government | |||
| (ix) removal from service which shall not be adisqualification for further employment under the Council; | Council | Government | |||
| (x) dismissal from service which shall ordinarily be adisqualification for future employment under the Council. | Council | Government |
| Sr.No. | Designation of Posts | Nature of order | Authority empowered to make the order | Appellate authority |
| 1 | 2 | 3 | 4 | 5 |
| 1. | Deputy Superintendent | (1) reducing or withholding the amount of ordinary oradditional pension admissible under the rules governing pension; | Council | Government |
| 2. | Assistant-cum-Accountant | |||
| 3. | Steno-Typist | |||
| 4. | Clerk-Cum-Typist | (2) terminating the appointment otherwise than on hisattaining the age fixed for superannuation. | Council | Government |
| 5. | Peon |