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State of Haryana - Act

Haryana Electricity Regulatory Commission (Officers and Employees Conditions of Service) Regulations, 1999

HARYANA
India

Haryana Electricity Regulatory Commission (Officers and Employees Conditions of Service) Regulations, 1999

Rule HARYANA-ELECTRICITY-REGULATORY-COMMISSION-OFFICERS-AND-EMPLOYEES-CONDITIONS-OF-SERVICE-REGULATIONS-1999 of 1999

Published on 11 October 1999
Commenced on 11 October 1999
[This is the version of this document from 11 October 1999.]
[Note: The original publication document is not available and this content could not be verified.]

Haryana Electricity Regulatory Commission (Officers and Employees Conditions of Service) Regulations, 1999Published vide Haryana Notification No. 6/99 dated 11.10.1999Haryana Electricity Regulatory Commission Panchkula, HaryanaNo. 6/99. - In exercise of the powers conferred by Sections 8 and 54 of the Haryana Electricity Reform Act, 1997 (Act No. 10 of 1998) and all enabling provisions in that behalf, the Haryana Electricity Regulatory Commission makes the following Regulations, namely :-

Chapter I
General

1. Short title, commencement, interpretation.

(1)These Regulations may be called the Haryana Electricity Regulatory Commission (Officers and Employees Conditions of Service) Regulations, 1999 (Regulation .... of 1999).

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

(3)They shall extend to the State of Haryana.

(4)The Punjab General Clauses Act, 1898 (Act No. 1 of 1898), as applicable to the State of Haryana, shall apply to the interpretation of these Regulations.

2. Applicability.

- These Regulations shall apply to all the officer and employees of Haryana Electricity Regulatory Commission including to the Secretary of the Commission excluding, however, the Chairman and Members of the Commissions.

Chapter II
Categorisation of Post and Strength of Officers and Employees

3.

(1)In accordance with sub-section (2) of Section 8 of the Haryana Electricity Reform Act, 1997 (Act No. 10 of 1998) and in consultation with the State Government, the Commission has determined that the initial number, nature and categories of the officers and employees required to assist the Commission in the discharge of its functions is as specified in Annexure 'A'.

(2)The Commission may from time to time vary, alter, modify, change, increase, reduce, abolish or re-categorise the number, nature and categories of the officers and employees specified in Annexure 'A' in consultation with the State Government.

(3)For appointment to any post specified in Annexure 'A' a candidate has to posses necessary qualifications and experience as prescribed post-wise in Annexure 'E'.

Chapter III
Recruitment of Officers and Employees Remuneration and Benefits

4.

The officers and employees may be appointed by the Commission :

(i)on regular basis,

(ii)on contact of service, or

(iii)on deputation from other service.

5.

Nothing contained in these Regulation shall be construed as requiring the Commission to have the officers and employees in all the categories or post specified in Annexure 'A' in service at all times.

6.

(1)Until otherwise determined by the Commission the remuneration including the scale of pay, allowances, perquisites and other benefits applicable to the posts and/or categories of the officers and employees of the Commission shall be as specified in Annexure 'B'.

(2)The Commission may from time to time vary, alter, modify or change the remuneration including the scale of pay, allowances, perquisites and other benefits applicable to any of the posts and/or categories of the officers and employees of the Commission specified in Annexure 'B'.

(3)The Commission may appoint any officer or employee with such further or additional or revised remuneration or benefits as the Commission may consider appropriate.

7.

The appointing authority, disciplinary authority, appellate authority, and reviewing authority, in respect of the officers and employees of the Commission, until otherwise determined by the Commission, shall be as specified in Annexure 'C'.

8.

There shall be a Selection Committee consisting of such persons as specified in Appendix 'D' to select the personnel for appointment as officers and employees of the Commission. The Commission may lay down the procedure to be followed by the Selection Committee in selection of the personnel.

Chapter IV
Condition of Service

9.

The Commission may specify the condition of service applicable to an officer or an employee appointed by the Commission including those on contract basis or on deputation.

10.

Subject to the above and other provisions of these Regulations and conditions mentioned in Annexures 'A' to 'E' to these Regulations, the service condition applicable to employees appointed to any civil service or post in connection with the affairs of the State of Haryana, including the Government Employees (Conduct) Rules, 1966, Haryana Civil Services (Punishment and Appeal) Rules, 1987 and other applicable rules and regulations in the case of the Civil Services in Haryana, shall apply mutatis mutandis to the officers and employees of the Commission. In case of any inconsistency between these Regulation as modified from time to time and the terms and conditions contained in the letter of appointment on the one part and the above rules and regulations of employees of Haryana Civil Services applied mutatis mutandis on the part, the former shall prevail.

Chapter V
Miscellaneous

11.

The Commission may from time to time issue such instructions or directions as may, in its opinion, be necessary for giving effect to or carrying out the provisions of these Regulations.

12.

Any rule, regulation, order, agreement, resolution or other instrument or practice hitherto applicable to the officers and employees of the Commission shall, from the date of the coming into force of these Regulations, have effect subject to the provision of these Regulations.

13.

If any question arises as to the application, or interpretation of any of the provisions of these Regulations, the same shall be decided by the Commission and the decision of the Commission shall be binding. The Commission shall have the power to remove the difficulties implementing the Regulations.

14.

The Commission may, in public interest and after recording the reasons in writing, relax the provisions of these Regulations, including the eligibility criteria for appointment to posts, in appropriate cases.

15.

Nothing in these Regulations shall effect the reservation and other concessions required to be provided for Scheduled Castes and Scheduled Tribes and/or other special categories of persons in accordance with the orders issued by the Government of Haryana from time to time in this regard. The Commission shall follow such orders prevalent at the relevant time as part of these Regulations.Annexure 'A'Number, Nature and Category of Posts

Part A

S. No.	Name of Post	No. of Post	Category
1	Commission Secretary	1	Equivalent to Class 1 in Government of Haryana
2	Director (Tariff)	1	ditto
3	Director (Technical)	1	ditto
4	Joint Director (Accounts)	1	ditto
5	Joint Director (Transmission)	1	ditto
6	Joint Director (Finance)	1	ditto
7	Joint Director (Distribution) - I	1	ditto
8	Joint Director (Economics)	1	ditto
9	Joint Director (Distribution) - II	1	ditto
10	Joint Director (Law)	1	ditto
11	Deputy Secretary (Personnel)	1	ditto
12	Deputy Director (Accounts)	1	ditto
13	Deputy Director (Transmission)	1	ditto
14	Deputy Director (Finance)	1	ditto
15	Deputy Director (Distribution) - I	1	ditto
16	Deputy Director (Economics)	1	ditto
17	Deputy Director Distribution - II	1	ditto
18	Deputy Director (Media)	1	ditto
19	System Manager	1	ditto
20	Law Officers	2	ditto
21	Senior Private Secretaries	3	ditto
22	Assistant Director (Accounts)	1	ditto
23	Private Secretaries	3	Equivalent to Class II in Government of Haryana

Part B

S. No.	Name of Post	No. of Post	Category
1	Section Officer (Accounts)	1	Equivalent to Class III in Government of Haryana
2	Personal Assistant	8	ditto
3	Stenographers (Senior/Junior)	6	ditto
4	Clerical Assistant, Care-taker and Cashier	5	ditto
5	Clerk-cum-Computer Operator	5	ditto
6	Assistant Librarian	1	ditto
7	Driver	6	ditto
8	Process Server	1	Equivalent to Class IV in Government Haryana
9	Peons	18	ditto

Annexure 'B'

1. Scale of pay of Officers and Employees

Part A

S. No.	Name of Post		Scale of Pay
1	Commission Secretary	}
2	Director (Tariff)	Rs. 184000-500-22400
3	Director (Technical)
4	Joint Director (Accounts)	}
5	Joint Director (Transmission)
6	Joint Director (Finance)
7	Joint Director (Distribution) I	Rs. 15950-450-20000
8	Joint Director (Economics)
9	Joint Director (Distribution) II	}
10	Joint Director (Law)
11	Deputy Secretary (Personnel)
12	Deputy Director (Accounts)
13	Deputy Director (Transmission)
14	Deputy Director (Finance)
15	Deputy Director (Distribution) I	Rs. 14700-400-18700
16	Deputy Director (Economics)
17	Deputy Director (Distribution) II
18	Deputy Director (Media)
19	System Manager
20	Law Officer
21	Senior Private Secretaries		Rs. 12750-375-16500
22	Assistant Director (Accounts)		Rs. 9025-325-14550
23	Private Secretaries		Rs. 7450-225-9025-EB-225-11500

Part B

S. No.	Name of Post	Scale of Pay
1	Section Officer (Accounts)	Rs. 6500-200-8500-EB-200-10500
2	Personal Assistant	Rs. 6500-200-8500-EB-200-10500
3	Stenographer	Rs. 5500-175-8300-EB-175-9000
4	Clerical Assistant, Care-taker and Cashier	Rs. 5500-175-8300-EB-175-9000
5	Clerk-cum-Computer Operator	Rs. 4000-100-4800-EB-100-6000
6	Assistant Librarian	Rs. 4500-125-6000-EB-125-7000
7	Driver
8	Process Server	Rs. 3050-75-3950-EB-80-4590
9	Peon	Rs. 2650-65-3300-EB-70-4000-

II. Dearness Allowance, HRA and CCA will be as per the entitlement of equivalent officials in Government of Haryana, other allowances including Medical, Transport etc. will be fixed by the Commission from time to time.Annexure 'C'Competent Authority for Punishment and Appeals :In case of officers and employees included in Part A of Annexure 'A';

I.	Appointing Authority	.. Chairman
II.	Disciplinary Authority	.. Chairman
III.	Appellant Authority	.. Commission
IV.	Reviewing Authority	.. Commission
In case of officers and employees included in Part B ofAnnexure 'A';
I.	Appointing Authority	.. Commission Secretary
II.	Disciplinary Authority	.. Commission Secretary
III.	Appellant Authority	.. Chairman
IV.	Reviewing Authority	.. Commission

Annexure 'D'Selection CommitteesIn case of Part A of Annexure 'A';The selection Committee for officers and employees included in Part A of Annexure 'A' will consist of the Chairman and the Members of the Commission, and one or more subject matter specialists to be nominated by the Commission.In case of Part B of Annexure 'A' :The Selection Committee for officers and employees included in Part B of Annexure 'A' will consist of the Commission Secretary, a Joint Director/Deputy Director nominated for the purpose and the Deputy Secretary/Under Secretary (Personnel).Annexure 'E'Post-wise Qualifications and Experience

S. No.	Name of Post	Minimum required qualifications	Additional desirable qualifications
1.	Commission Secretary	(1) Bachelors Degree from a recognised university;	(1) Experience in a government organization;
		(2) Ten years of administrative experience	(2) Demonstrated knowledge and/or experience in the powersector :
		(3) Significant professional experience in managing a staff,budgets and projects;	(3) Knowledge of Hindi.
		(4) Excellent writing and verbal communication skills;
		(5) Computer literacy.
2.	Director (Tariff)	(1) Doctorate in Economics from a recognised university, withspecialisation in macroeconomics;	(1) Demonstrated knowledge of and/or experience in the powersector;
		(2) Twelve years experience as a professional economist ofwhich at least five years include managing professional staff;	(2) Experience in commercial enterprises;
		(3) Expert knowledge in tariff design and rate making andsignificant experience in the practical development of tariffs;	(3) Knowledge in the economic discipline of industrialorganisation;
		(4) Skilled in economic analysis and modelling;	(4) Knowledge of regulatory accounting and general businessaccounting;
		(5) Excellent written and verbal communication skills.	(5) Rate making experience in regulated industries;
			(6) Knowledge of Hindi
3.	Director (Technical)	(1) Bachelors degree in Electrical/Power Engineering orMechanical Engineering;	(1) Experience in the development of tariffs in regulatedindustries and power sector reform in India;
		(2) Fifteen years of professional engineering experience withat least one year of experience as Superintendent Engineer (SE)level in a large power utility/organisation with generation,transmission and distribution facilities;	(2) Experience in commercial issues, or power purchaseagreements.
		(3) Planning/design/operational experience in generation,transmission, and distribution, with particular experience inall matters related to network reliability and stability, powerquality and flows;	(3) Management or operational ex-precise in all three utilityfunctional areas;
		(4) Good writing and communication skills;	(4) Experience or training in economic regulation;
		(5) Computer literacy;	(5) Demonstrated capability in analytical modelling;
			(6) Knowledge of Hindi.
4.	Joint Director (Accounts)	(1) Masters in Accounting from a recognised university orChartered Accountant;	(1) Good written and verbal communication skills;
		(2) Minimum of five years of professional experience inaccounting;	(2) Experience in staff and budget management;
		(3) Demonstrated capability in generally accepted accountingpractices, financial analysis, spreadsheets.	(3) Database and modelling capabilities;
			(4) Knowledge of regulatory - as opposed to commercial -accounting;
			(5) Member in good standing of the institute of CharteredAccountants;
			(6) Knowledge of Hindi.
5.	Joint Director (Transmission)	(1) Bachelor's degree in Electrical/Power Engineering orMechanical Engineering;	(1) Familiarity with electricity tariff issues and powerSector reform
	Joint Director (Distribution) I	(2) Ten years experience, with a minimum of one year at theExecutive Engineer level in a large power utility/organisationwith generation, transmission and distribution facilities;	(2) Knowledge of Hindi.
	Joint Director (Distribution) II	(3) Depending on whether the Joint Director position is fortransmission, distribution, or power procurement systemsoperations, the candidate should have significantdesign/planning/operational experience in one of the followingareas;
		* Transmission - Planning and operation with particularexperience in net work reliability, stability, power quality andflows;
		* distribution - Planning and operation, network, reliabilityas well as commercial aspects of distribution (metering,billing, collection etc.);
		* Power Procurement/Systems Operations - Competitiveprocurement, power purchase agreements, least-cost planning,scheduling and despatch;
		(4) Computer literacy should include demonstrated capabilityin analytical modelling.
		(5) Good written and verbal skills.
6.	Joint Director (Finance)	(1) MBA with specialisation in finance or Masters of Commercefrom a recognised university or Chartered Accountant;	(1) Good written and verbal communication skills;
		(2) Minimum of five years of professional experience infinance;	(2) Experience in staff management;
		(3) Demonstrated capability in financial analysis, modellingand spreadsheets.	(3) Database capabilities;
			(4) Knowledge of accounting;
			(5) Knowledge of Hindi.
7.	Joint Director (Economics)	(1) Masters degree in Economics from a recognised university,with a specialisation in micro-economics;	(1) Good written and verbal communication skills;
		(2) Minimum of five years of professional experience as anEconomist;	(2) Experience in staff management;
		(3) Demonstrated capability in economic analysis, modelling,and statistical techniques and database capabilities;	(3) Knowledge of accounting and principles of finance;
		(4) Strong familiarity with theory and practice of tariffdesign and rate-making.	(4) Knowledge of Hindi.
8.	Joint Director (Law)	(1) Degree in law from recognised university law school;	(1) Experience in utility or regulatory law;
		(2) Admitted to legal association/bar;	(2) Demonstrated knowledge and/or experience in the powersector;
		(3) Ten years experience in legal practice;	(3) Litigation experience;
		(4) Excellent written and oral communication skills;	(4) Significant experience in contract and/or administrativelaw and civil procedure
		(5) Computer literacy.	(5) Knowledge of Hindi.
9.	Deputy Secretary (Personnel)	(1) Degree from a recognized university;	(1) Experience in a government organization;
		(2) Five years of professional experience in personnelmanagement and administrative matters;	(2) Knowledge of power sector reform efforts in India.
		(3) Excellent interpersonal and communication skills.
10.	Deputy Director (Accounts/Finance)	(1) Bachelors in accounting, Bachelors in Commerce, CostAccountant or Chartered Accountant.	(1) Good written and verbal communication skills.
		(2) Two years of professional experience in accounting	(2) Knowledge of macroeconomics.
		(3) Demonstrated capability in analysis of company accounts,financial analysis, modelling including spread sheet anddatabase skills.	(3) Demonstrated knowledge and/or experience in the powersector
			(4) Member in good standing of professional accountancyorganisation.
			(5) Knowledge of Hindi.
11.	Deputy Director (Transmission)	(1) Bachelors in Electrical/Power Engineering or MechanicalEngineering.	(1) Familiarity with electricity laws, tariffs issues, andpower sector reform in India.
	Deputy Director (Distribution) - I	(2) Minimum of five years experience with a large powerutility/organisation with generation, transmission anddistribution facilities.	(2) Knowledge of economics and/or finance.
	Deputy Director (Distribution) - II	(3) Depending on a whether the Deputy Director position isfor transmission, distribution, or power procurement/systemsoperations, the candidate should havedesign/planning/operational experience in one of the followingareas :	(3) Knowledge of Hindi.
		* transmission - planning and operation with particularexperience in network reliability, stability, power flows andquality ;
		* distribution - planning and operation, network reliabilityas well as commercial aspects of distribution (metering,billing, collection etc.)
		* Powers procurement/systems operations - competitiveprocurement. power purchase agreement, least-cost planning,scheduling and despatch.
		(4) Computer literacy should include demonstrated capabilityin analysis modelling and database management.
		(5) Good written and verbal skills.
12.	Deputy Director (Economics)	(1) Bachelors degree in Economics with specialization inmicro-economics from a recognised university.	(1) Good writing and verbal communication skills.
		(2) Two years of professional experience as an economist witheither a government department or commercial enterprise.	(2) Knowledge of accounting and principles of finance.
		(3) Demonstrated capability in economic analysis, modellingand spreadsheet and database skills.	(3) Demonstrated knowledge and /or experience in the powersector.
			(4) Knowledge of Hindi.
13.	Deputy Director (Media)	(1) Masters degree in relevant discipline (e.g. journalism,or mass communications) from a recognized university.	(1) Direct experience in two or more of various forms ofmedia (press, TV, radio, multimedia).
		(2) 5 years of professional experience in journalism, masscommunications, or public relations	(2) Knowledge of electricity industry.
		(3) Excellent written and verbal communication skills	(3) Experience writing corporate and other organisationalannual reports.
		(4) Background in financial or economic writing/analysis
		(5) Computer skills, esp. word-processing and presentationprograms
		(6) Significant experience preparing and delivering publicpresentations.
14.	System Manager	(1) Bachelors in Electrical Engineering, B. Tech., MCA, orMasters in Computer Science.
		(2) Five years experience in information technologymanagement, network management, and software development
		(3) Experience with managing staff and budgets.
		(4) Excellent communication skills
15.	Assistant Director (Accounts)	(1) Graduate in any discipline and qualified in SASexamination or accountant	(1) Demonstrated capability in analytical modelling
		(2) Four years professional experience in accounting	(2) Demonstrated knowledge and/or experience in the powersector
		(3) Experience with a managing office Budgets and payroll	(3) Good communication skills
			(4) Knowledge of Hindi.
16.	Law Officers	(1) Degree in law from recognised university	(1) Experience in utility or regulatory law
		(2) Admitted to legal association/bar	(2) Demonstrated knowledge and/or experience in the powersector
		(3) Minimum of five years experience in legal practice	(3) Litigation experience
		(4) Excellent written and oral communication skills	(4) Experience in contract and/or administrative law
		(5) Computer literacy	(5) Knowledge of Hindi
17.	Clerk-cum-Computer Operator	(1) 10 + 2
		(2) Diploma in Computer application.
18.	Others Posts	As prescribed for equivalent posts in the Government ofHaryana	As prescribed for equivalent posts in the Government ofHaryana
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