Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Tamilnadu- Act

Tamil Nadu Panchayat Development Engineering Subordinate Service Rules

TAMILNADU
India

Tamil Nadu Panchayat Development Engineering Subordinate Service Rules

Rule TAMIL-NADU-PANCHAYAT-DEVELOPMENT-ENGINEERING-SUBORDINATE-SERVICE-RULES of 1800

  • Published on 1 January 1800
  • Commenced on 1 January 1800
  • [This is the version of this document from 1 January 1800.]
  • [Note: The original publication document is not available and this content could not be verified.]
Tamil Nadu Panchayat Development Engineering Subordinate Service RulesIn exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Tamil Nadu hereby makes the following Special Rules for the Tamil Nadu Panchayat Development Engineering Subordinate Service which will form Section 56 in Volume III of the Tamil Nadu Services Manual, 1970.

2. The Rules hereby made shall be deemed to have come into force on the 25th day of May 1998.

1. Constitution.

- The service shall consist of the following categories of posts namely: -Category 1: Overseer.Category 2: Road Inspector.

2. Appointment.

- Appointment to the category specified in column (1) of the Table below shall be made by the methods specified in the corresponding entries in column (2) thereof.
Category Methods of appointments
(1) (2)
Overseer (a) Direct recruitment; or
  (b) Promotion from the Category 2
Road Inspector Direct recruitment.

3. Preparation of annual list of approved candidates.

- For the purpose of drawing up the annual list of approved candidates for appointment to the posts in the service by direct recruitment or by promotion, the crucial date on which the candidate should have acquired the prescribed qualification shall be the 1st April of the year.

4. Qualification.

- (a) Age. - No person shall be eligible for appointment for the posts of Overseer or Road Inspector by direct recruitment, if he has completed the age of 35 years on the first day of July of the year in which the selection for appointment to the posts are made.
(b)Other qualifications. - No person shall be eligible for appointment to the category specified in column (1) of the Table below by the methods specified in the corresponding entries in column (2) thereof, unless he possesses the qualifications, specified in the corresponding entries in column 3 thereof: -
Category Method of appointment Qualifications
(1) (2) (3)
Overseer Direct recruitment Must possess a Diploma in Civil Engineering
  Promotion (1) Must possess a Diploma in Civil Engineering;and
    (2) Must have rendered service as Road Inspectorfor a period of not less than 15 years:
    Provided that the person appointed by promotion,must have passed the following tests:-
    (a) The Account Test for PWD Officers andSubordinates.
    (b) Paper IV of the Departmental Test forOfficers of the Panchayat Development Department, viz., TamilNadu Panchayats Act, 1994 and the rules and orders issuedthereunder.
    The ratio for appointment to the category ofOverseer by promotion and by direct recruitment shall be 1:3 andthe following rotation shall be followed, while makingappointment to the vacancies arising in that category ?
    (1) Promotion
    (2) Direct recruitment
    (3) Direct recruitment
    (4) Direct recruitment.
Road Inspector Direct recruitment Must possess an I.T.I. Certificate in CivilDraughtsmenship from a Government recognised Institute

5. Appointing authority.

(a)The Collector of the district concerned shall be the appointing authority for the categories in the respective district units.
(b)The direct recruitment to the posts shall be made by calling for candidates from Employment Exchanges in the District as and when vacancy arises and selection by Selection Committee which shall follow the prescribed selection procedure issued by Government, from time to time, and the committee shall be constituted by the District Collector concerned.

6. Probation.

- Every person appointed to any of the categories by direct recruitment shall, from the date on which he joins duty, be on probation for a total period of two years on duty within a continuous period of three years.

7. Tests.

(a)Every person appointed to the post of Overseer by direct recruitment shall, within the period of his probation, shall pass the Account Test for PWD Officers and Subordinates and Paper IV of the Departmental Test for Officers of the Panchayat Development Department, viz, Tamil Nadu Panchayats Act, 1994 with the rules and orders issued thereunder conducted by the Tamil Nadu Public Service Commission.
(b)If the person appointed by direct recruitment as Overseer has failed to pass the above tests within the period of probation, further increments shall be stopped without cumulative effect to a maximum of five years within which the person has to pass the above tests, if failing which the person shall be terminated from service.

8. Unit for appointment, reversion, discharge, etc.

(a)For the purpose of appointment, reversion or discharge for want of vacancy and re-appointment of probationers and approved probationers and appointment of full member as Overseer or Road inspector, as the case may be, each revenue district shall be the unit.

9. Postings and transfers.

(a)Postings and transfers within the district shall be made by the District Collector.
(b)Transfer by mutual consent or on request from one district to another district, shall be made by the Director of Rural Development and the person shall take his rank last in the list of probationers or approved probationers or full members, as the case may be, in that category in the District transferred.

10. Reservation of appointment.

- The rule of reservation in General Rule 22 shall apply in the case of "direct recruitment" to the posts of Overseer and Road Inspector.

11. Savings.

- Nothing contained in these rules shall be adversely affect any person holding any of the posts referred to in these rules on the date of issue of these rules.