Section 8 in The Chhattisgarh Municipal Services (Scale of Pay and Allowances) Rules, 1967
8. Absorption.
- Except for posts mentioned in sub-section (4) of Section 94 of the Chhattisgarh Municipalities Act, 1961 and such other posts as may be specified under this section and the posts of Chief Municipal Officer, Health Officer and Engineer mentioned in Sections 87 (1) and 88 (I) of the said Act, the employees working on any post, of which equation has been made as per Rule 7, will be absorbed against such equated posts as follows :-(i)Those who have pul in at least 5 years service on their present posts on the appointed date will be absorbed against posts with which their present posts are equated as per Rule 7, irrespective of the fact whether or not they possess the minimum qualifications of such posts as prescribed in Schedule III.(iii)Those who have put in less than 5 years service on their present posts but possess the minimum qualification for the posts as prescribed in Schedule III with which their existing posts are equated under Rule 7 will be absorbed against such posts.(iii)Employees other than those covered by sub-rules (i) and (ii) above will be screened by the District Selection Committee. If the Committee considers such employees suitable for posts, against which their present posts arc equated, they will be absorbed against such posts. If such employees arc not considered suitable by the Committee, they will be absorbed against posts in that Municipal Council which is found suitable by the Committee. The present pay and present scale of such employees will, however, be protected.(iv)The order of absorption will be communicated by the Chief Municipal Officer to each employee by his Municipal Council in the form appended to these rules in Schedule V separately in respect of his officiating and substantive posts. The acknowledgement of the employee in the prescribed form with date of receipt of order as absorption by him will be kept in the personal custody of the Chief Municipal Officer.
