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State of Haryana - Act

Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982

HARYANA
India

Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982

Rule HARYANA-MUNICIPAL-SERVICES-INTEGRATION-RECRUITMENT-AND-CONDITIONS-OF-SERVICE-RULES-1982 of 1982

  • Published on 5 February 1982
  • Commenced on 5 February 1982
  • [This is the version of this document from 5 February 1982.]
  • [Note: The original publication document is not available and this content could not be verified.]
Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982Published vide Haryana Government Notification No. GSR 18/../82, dated the 5.2.1982 in the Gazette of 15.2.82Local Government DepartmentNo. G.S.R.18/H.A.24/73/Sections 38, 39, 41 and 257/82. - In exercise of the powers conferred by sections 38, 39, 41 and clause (m) of sub-section (1) of section 257 of the Haryana Municipal Act, 1973, and with reference to Haryana Government, Local Government Department, notification No. No. G.S.R.127/H.A.24/73/Sections 38, 39, 41 and 257/81, dated the 15the December, 1981, the Governor of Haryana hereby makes the following rules, namely :-

1. Short title and application.

(1)These rules may be called the Haryana Municipal Services (Integration, Recruitment and Conditions of Service) Rules, 1982.
(2)There shall be State Level and District Level Services of Municipal employees.
(3)These rules shall apply to all the municipalities.

2. Definition.

(1)In these rules, unless the context otherwise requires,-
(a)'Act', means the Haryana Municipal Act, 1973;
(b)'Appendix' means an Appendix to these rules;
(c)'appointing authority' means the authority indicated as appointing authority against each category of the Service in Appendix 'C';
(d)'Board' means the Subordinate Service Selection Board, Haryana;
(e)'Commission' means the Haryana Public Service Commission;
(f)'direct recruitment' means an appointment made by selection otherwise than by promotion from within the Service or by transfer of an official already in the service of the Government of India or any State Government;
(g)'Government' means the Government of Haryana in the Local Government Department;
(h)'leave' includes earned leave, maternity leave, not due, leave on half pay, medical leave, commuted leave and extraordinary leave but does not include causal leave;
(i)'member' means a member of the State Level or District Level Service detailed in Appendix A;
(j)'pay' means the amount drawn monthly by a member of the Service as pay which has been sanctioned for the post held by him substantively or in officiating capacity and includes special or personal pay, if any, or any emoluments which may be specifically classed as pay by the Government but does not include any kind of allowances;
(k)'qualified' means a person who fulfills the qualifications prescribed in appendix B to these rules;
(l)'recognised university' or 'institution' means, -
(i)any university or institution incorporated by law in any of the States in India; or
(ii)in the case of degree, diploma or certificate obtained as a result of examinations held before the 15th August, 1947, the Punjab, Sind or Dacca University; or
(iii)any other university or institution which is declared by the Government to be a recognised university or institution, as the case may be, for the purpose of these rules;
(m)'section' means a section of the Act;
(n)'Service' means municipal service constituted by the Government at State level and District level under sub-section (1) of section 38 of the Act in the manner prescribed in these rules;
(o)'Unqualified' means a person who does not fulfil the qualifications prescribed in Appendix B to these rules;
(p)'vacancy' means a vacancy in a post in a Service when there is no incumbent actually working against it whether due to transfer, leave or suspension or on account of any other reason if the post is already in existence or if no incumbent has been appointed in a newly created post:
Provided that for purpose of these rules, a post shall not be deemed to be vacant if it is to continue for a period of less than two months or if the incumbent of the post is likely to be absent from duty for less than two months.
(2)Words and expressions used but not defined in these rules shall have the meaning assigned to them in the Haryana Municipal Act, 1973 and the Punjab Civil Service Rules, Volumes I and II, as applicable to the State of Haryana.

Part II – Recruitment to Service

3. Number and character of posts.

- A Service shall comprise the posts shown in Appendix A to these rules:Provided that nothing in these rules shall affect the right of the Government to make additions to, or deduction in, the number of such posts or to create new posts with different designations and scales of pay, either permanently or temporarily.

4. Nationality, domicile and character of persons recruited to the Service.

(1)No person shall be appointed to any post in a Service, unless he is -
(a)a citizen of India; or
(b)a citizen of Nepal; or
(c)a citizen of Bhutan; or
(d)a Tibetan refugee who came over to India before the 1st January, 1962, with the intention of permanently settling in India; or
(e)a person of Indian origin who has migrated from Pakistan , Burma, Sri Lanka or any of the East African countries of Kenya, Uganda, the United Republic of Tanzania (formerly Tanganyika and Zanzibar), Zambia, Malawi, Zaire and Ethiopia with the intention of permanently settling in India:
Provided that a candidate belonging to any of the categories (b), (c), (d) and (e) shall be a person in whose favour a certificate of eligibility has been issued by the Government.
(2)A person in whose case a certificate of eligibility is necessary, may be admitted to an examination or interview conducted by the Commission, Board or any other recruiting authority but the offer of appointment may be given only after the necessary eligibility certificate has been issued to him by the Government.
(3)No person shall be appointed to any post in a Service by direct recruitment unless he produces a certificate of character from the principal academic officer of the university, college, school or institution last attended, if any, and similar certificate from two other responsible persons, not being his relatives, who are well acquainted with him in his private life and are unconnected with his university, college, school or institution.

5. Age on entry and physical fitness.

(1)Except in the case of a person recruited under sub-rule (1) of rule 8, no person shall be appointed to any post in a Service by direct recruitment if he is less than seventeen years or more than thirty years of age on the last date of receipt of applications for the posts:Provided that in the case of candidates belonging to Scheduled Castes and Backward Classes, the upper age limit shall be such as may be fixed by the Government from time to time for their appointment to Government service. :Provided further that for reckoning the date of birth, the date so entered in matriculation or higher secondary certificate of a person appointed to a post in a Service by direct recruitment shall be the exclusive proof of his age.
(2)A person appointed to any post in a Service by direct recruitment shall be required to produce certificate of physical fitness from the Chief Medical Officer of the district concerned before joining the Service. Such person shall before being examined, make and sign a declaration in Form I and the Medical Officer shall examine him and furnish a certificate in From II, appended to these rules :Provided that the aforesaid condition shall not apply in the case of filling up temporary vacancies of less than six months' duration.

6. Qualifications.

- No person shall be appointed to any post in a Service unless he is in possession of qualifications and experience specified in column 4 of Appendix B to these rules in the case of direct recruitment and those specified in column 5 of the aforesaid Appendix in the case of recruitment by promotion.[Provided that no person shall be appointed to any post specified at serial No. 56, in Appendix B unless he fulfils the following standard of physical fitness, namely :-
(1)Height : 5 feet and 7 inches minimum (without shoes);
(2)Chest : 32 inches unexpanded and 34 inches expanded (without clothes);
(3)Weight : 54 kilograms (without shoes and clothes);
(4)Eye-sight : 6/6 (without glasses) and 6/6 (with or without glasses after the age of 45 years).]

7. Disqualifications.

- No person, -
(a)who has entered into or contracted a marriage with a person having a spouses living; or
(b)who, having a spouse living, has entered into or contracted a marriage with any person; or
(c)who has been dismissed by any State Government or Central Government or Local authority or corporate body,
shall be eligible for appointment to any post in the Service:Provided that the Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and there are other grounds for so doing, exempt any person from the operation of this rule,

8. Integration of existing employees.

(1)All the employees of municipalities located in Haryana and working on regular basis on the day these rules come into force shall stand integrated according to the procedure as may be laid down by the Government.
(2)There shall be no reduction in the basic pay which a municipal employee was drawing immediately before these rules come into force, but any special pay which an employee was getting for performing any additional duties shall not be protected.
(3)Without prejudice to the provisions of sub-rule (2) the pay of a municipal employee shall be adjusted and fixed in the scale of pay of the cadre as laid down in the Appendix A in accordance with the provisions contained in Punjab Civil Services Rules, Volume I, Part I, as applicable to the State of Haryana.

9. Recruitment to the Service.

(1)Recruitment to the various posts except Executive Officer in the Service shall be made -
(i)in the case where the initial pay of the post is rupees seven hundred or above, on the recommendation by the Commission;
(ii)in case where the initial pay of the post is rupees four hundred or more but less than seven hundred on the recommendation by the Board and in the event of dissolution of the Board, by such authority as prescribed by the State Government;
(iii)in the case of posts which do not fall under sub-clauses (i) and (ii) above through the concerned Employment Exchange;
(iv)All promotions exceeding a period of six months shall be made subject to the approval of the Government or Commission or Board as the case may be.
(2)While making recruitment under sub-rule (1) the policy of the Government regarding reservation of posts for the member of the Scheduled Castes and Backward Classes and for any other category in relation to the services under it shall be followed.

10. Method of recruitment.

(1)After filling in the vacancies in the manner specified in rule 8, the remaining vacancies and the vacancies which may occur thereafter, shall, subject to the provisions of the Haryana Public Service Commission (Additional Functions) Act, 1974, be filled in the following manner as specified in Appendix B :
Method of Recruitment In respect of serial number in Appendix B
State Level Services
(i) Only by direct recruitment ... Serial Nos. 3 and 5
(ii) Only by promotion on seniority-cum-merit basis ..... Serial Nos. 6, 7, 8 and 9
(iii) 50 per cent direct recruitment and 50 per cent bypromotion ... Serial Nos. 1, 2, 4 and 10
Direct Level Services
(i) Only direct recruitment ... Serial Nos. 1, 2, 3, 4, 5, 8, 9, 10, 11, 14, 20, 22, 27,28, 33, *[omitted] 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46,47, ***[omitted], 50, 51, 52, 53, 54, 55, 56, 57, 58, 60, 61, 63,64, 65, 66, 67, 68, 68 and 69.
(ii) Only by promotion on seniority-cum-merit basis .. Serial Nos. 6, 7, 12, 13, 15, 17, 19, 21, 24, 26, 29, 34,59 and 62
(iii) 50 per cent by direct recruitment and 50 per cent bypromotion .. Serial Nos. 16, 18, 23, 25, 30, 31, 32, ****[48 and 49].
**[(iv) 80 per cent by direct recruitment and 20 per cent bypromotion Serial No. 35]
*Omitted by Haryana Government Notification No. G.S.R.72/H.A. 24/73/Sections 38, 39, 41 and 257/83, dated 15th December, 1983.** Inserted by Haryana Government Notification No. G.S.R.72/H.A. 24/73/Sections 38, 39, 41 and 257/83, dated 15th December, 1983.***Omitted by Haryana Government Notification No. G.S.R.73/H.A.24/73/Section 38, 39, 41 and 257/88, dated 30th September, 1988.****Substituted by Haryana Government Notification No. G.S.R.73/H.A.24/73/Section 38, 39, 41 and 257/88, dated 30th September, 1988.
(2)if no suitable candidate is available for appointment by direct recruitment or by promotion, the vacancy may be filled up by transfer or on deputation by suitable persons.

11. Cadres and scale of pay.

(1)The number of posts created for a Service by the Government under clause (a) of sub-section (3) of Section 38, shall be deemed to be the cadre of that Service which shall be subject to variation as may be considered necessary by the Government.
(2)The scales of pay of the post in various Services shall be as given in Appendix A:Provided that the Government may revise the scale of posts in a Service, as it may deem proper from time to time.
(3)The appointing authority may, for special reasons to be recorded in writing, sanction a start of higher pay than the minimum of the scale of first appointment to any person.
(4)The appointing authority may besides the two posts indicated in Appendix A for reasons to be recorded in writing, sanction a selection grade to a member of any category of a Service, who has completed at least eight years of continuous service as such on the basis of his seniority-cum-merit, against twenty per cent posts of the total sanctioned strength to that category.

12. Probation.

(1)A person appointed to any post in a Service shall remain on probation for a period of two years, if appointed by direct recruitment, and one year, if appointed otherwise :Provided that-
(a)Any period, after such appointment, spent on deputation on a corresponding or a higher post shall count towards the period of probation; and
(b)any period of officiating appointment shall be reckoned as period spent on probation but no person who has so officiated shall, on the completion of the prescribed period of probation, be entitled to be confirmed, unless he is appointed against a permanent vacancy.
(2)If, in the opinion of the appointing authority, the work or conduct of a person appointed to any post in a service during the period of his probation is not satisfactory, it may, -
(a)if such person is appointed by direct recruitment, dispense with his services;
(b)If such person is appointed otherwise than by direct recruitment, -
(i)revert him to his former post, or
(ii)deal with him in such a manner as the terms and conditions of his previous appointment permit.
(3)On the completion of the period of probation of a person, the appointing authority may,-
(a)if his work or conduct has, in its opinion, been satisfactory -
(i)confirm such person from the date of his appointment, if appointed against a permanent vacancy; or
(ii)confirm such person from the date from which a permanent vacancy occurs, if appointed against a temporary vacancy; or
(iii)declare that he has completed his probation satisfactorily,if there is no permanent vacancy;
(b)if his work or conduct has, in its opinion, been not satisfactory,
(i)dispense with his services, if appointed by direct recruitment or revert him to his former post or deal with him in such other manner, as the terms and conditions of previous appointment permit, if appointed otherwise; or
(ii)extend his period of probation and thereafter pass such order as it could have passed on the expiry of the first period of probation:
Provided that the total period of probation including extension, if any, shall not exceed three years.

13. Liability to transfer.

(1)A member of the State Level or District Level Service shall be liable to serve at any place in the State of Haryana or the district as the case may be.
(2)A member of the District Level Service may be transferred outside the district, if it is considered expedient in the public interest.
(3)A member may be transferred to another Municipal Committee of the same class.

14. Seniority.

- The seniority inter se of the members of the Service shall be determined separately for every category by the length of their continuous service on a post in the said category:Provided that in the case of members appointed by direct recruitment, their inter se seniority shall be in the order of merit determined by the Commission, Board or any other authority as the case may be:Provided further that in the case of two or more members appointed on the same date, a member appointed by direct recruitment shall be senior to a member appointed otherwise.

15. Punishment and appeal.

- [(1) The Haryana Civil Services (Punishment and Appeal) Rules, 1987, as amended from time to time, shall apply to the members so far as they are not inconsistent with the provisions of the Act.] [Substituted by Notification No. GSR46-S.38, 39, 41 and 257/90, dated 20.4.1990.]
(2)The authority empowered to impose penalties and the appellate authority in respect of a category of posts in Services shall be as specified against that category in Appendix 'C'.
(3)The Punjab Civil Service Rules, Volumes I, II and III and Punjab Financial Rules, Volumes I and II, as amended from time to time and applicable to the State of Haryana, shall apply to the members of the Services constituted under these rules so far as they are not inconsistent with the provisions of the Act.
(4)[ The Government Employees (Conduct) Rules, 1966, as amended from time to time, and applicable to the State of Haryana, shall apply to the members so far as they are not inconsistent with the provisions of the Act.] [Legislative Supplement Part III dated 27.7.1984.]

16. Resignation from Service.

- If a member of the Service wishes to resign from service he shall give one month's notice in writing to the appointing authority. If the member fails to give such a notice, or gives a shorter notice, the appointing authority shall be entitled to recover one month's salary with usual allowances or salary or allowances for the period by which the notice falls short of one month, as the case may be, from such member, in lieu of notice.

17. Retirement from Service.

- Members of the Service shall retire on the afternoon of the last day of the month in which they attain the age of fifty- eight years; except the members drawing initial pay of Rs. 350 or less per month, who will retire on attaining the age of sixty years:Provided that the Government may re-employ a member after he attains the age of superannuation upto the age of sixty years, if considered necessary in public interest:Provided further that -
(i)the appointing authority shall, if it is of the opinion that it is in public interest to do so, have the absolute right, by giving an employee prior notice in writing, to retire that employee on the date on which he completes twenty five years of service or such period of service as the State Government may prescribe for its employees from time to time or attains fifty years of age or such age as the State Government may prescribe for its employees from time to time or on any date thereafter to be specified in the notice;
(ii)the period of such notice shall not be less than one month and in case at least one month's notice is not given or notice for a period of less than one month is given, the employee shall be entitled to claim a sum equivalent to the amount of his pay and allowances at the same rate at which he was drawing then immediately before the date of retirement, for a period of one month or, as the case may be, for the period by which such notice falls short of one month;
(iii)any employee may, after giving at least one month's previous notice in writing to the appointing authority, retire from service on the date on which he completes twenty five years of service or such period of service as the State Government may prescribe for its employees from time to time, or attains fifty years of age or such age as the State Government may prescribe for its employees from time to time or on any date thereafter to be specified in the notice, but no employee under suspension shall retire from service except with the specific approval in writing of the appointing authority.

18. Leave, travelling allowance, joining time, suspension, medical facilities, fees and honoraria and other matters.

- In respect of leave, travelling allowances, joining time, suspension, medical facilities, fees, honoraria, house rent allowance, dearness allowance, fixation of pay, grant of increment, crossing of efficiency bar, deputation and other matters not expressly provided in these rules, member shall be governed by the corresponding provisions contained in the rules applicable to Haryana Government employees. The authority competent to sanction casual leave, earned leave, increment and efficiency bar shall be as indicated against each category of Services of Appendix D:Provided that a person on transfer shall draw his travelling allowance and joining time benefits from the committee to which he is transferred.

19. Contributory Provident Fund.

(1)The Members shall be entitled to subscribe to the Provident Fund of the Committee where they are employed for the time being like other subscribers of the committee and shall be governed by the provisions contained in Chapter XVI of the Municipal Account Code, 1930, as applicable to the State of Haryana:Provided that on transfer of a member from one committee to another the balance of Provident Fund at his credit along with interest accrued thereon up to date shall within a period of fifteen days from the date of his transfer, be transferred to the committee to which such a member has been transferred.
(2)A separate account of Provident Fund shall be maintained for each member by the Committee where he may be serving for the time being :Provided that the Government may, if it so decides, make arrangements for centralised accounting of the Provident Fund of members.

20. Departmental Examination.

- The Government may, by notification, direct that the persons appointed to any post in a Service, as may be specified, shall be required to pass departmental examination the details and syllabus for which and the consequences for failure to pass it shall be as may be notified by the Government.

21. Payment of leave salary.

- Leave salary shall be payable to a member by a committee where he happens to serve at the time of proceeding on leave.

22. Record of service.

(1)There shall be a personal file for every member in which shall be placed all papers, record and other documents relating to his service. The file shall contain in particular a service book giving history of service from the date of his appointment, particulars of increment, promotion, reward, punishment and all other special events of his career. The service book shall also contain the leave account form showing a complete record of leave except casual leave.
(2)A confidential file shall also be maintained for each member:Provided that Government may, if it so decides, make such arrangements as it may deem necessary to maintain, in addition, a centralised record of leave, pay and service of members.

23. Vaccination.

- Every member shall get himself vaccinated or re-vaccinated when the appointing authority so directs by a special or general order.

24. Oath of allegiance.

- Every member, unless he has already done so, shall be required to take the oath of allegiance to India and to the Constitution of India as by law established.

25. [ Reservations. [Substituted by Haryana Government Notification No. GSR 70/HA/24/73/Section 38, 39, 41 dated 13.12.1985.]

- Nothing contained in these rules shall affect reservations and other concessions required to be provided for Scheduled Castes, Backward Classes, Ex-servicemen, Physically handicapped persons or any other class or category of persons in accordance with the orders issued by the State Government, in this regard, from time to time:Provided that the total percentage of the reservations so made shall not exceed fifty per cent at any time.] [Substituted by Haryana Government Notification No. GSR 86/HA 24/73/Section 38, 39 & 41, dated 25.9.1987.]

26. Power of relaxation.

- Where the Government is of the opinion that it is necessary or expedient to do so, it may, by order, for reasons to be recorded in writing relax any of the provisions of these rules with respect to any class or category of persons.Appendix A[See rule 2(1), 3 and 1(2)]
Sr. No. Name of Service Class of Municipal Committees Approximate No. of posts varying from time totime Scale of Pay
1 2 3 4 5
Haryana Municipal State Level Services Of
1. Executive Officers A 6 Rs.900-40-1,100-EB 50-1,400-60-1,700(T.S)Rs.1,200-50-1,500-60-1,860 (S.G. for 20% posts)
B 2 Rs.700-30-850/900-40-1,100-EB 50-1,250
2. Secretaries A 15 Rs.700-30-850/900-40-1,100-EB 50-1,250
B&C 45 Rs.600-20-700-30-850/900-40-1,100
3. Medical Officers of Health A 9 Rs.900-40-1,100-EB-50-1,500-60- 2,000 plus N.P.A. of 25 % toM.B.B.S. only
4. Engineers A 14 Rs.900-40-1,100-EB-50-1,500-60-2,000 *[-]
5. Sectional Officers A B & C 51 With effect from 1st April,1979-Rs525-15-600-20-660/700-30-850-EB-890-40-1,050 (T.S.) Rs.600-20-700-30-850/900-40-1,100 (S.G. for 20% posts)
With effect from 1st February,1981,Rs.600-20-700-30-850/900-40-1,100 (T.S.)
Rs. 700-30-850/900-40-1,100-EB-50-1,250 (S.G. for 20% posts)
6. Superintendents (Office) A 6 Rs.600-20-700-30-850/900-40-1,100
B 3 Rs.525-15-600-20-660/700-30-850-EB-40-1,1050
7. Superintendents (Tax and Octroi) A 30 Rs.600-20-700/30-850/900-40- 1,100
B&C 39 Rs. 525-15-600-20-660/700-30-850-EB-40-1,050Rs. 420-10-490/525-15-600-EB-20-700 (Personal for persons drawing lesserthan grade Rs.160-400)
8. Accountants A, B & C 31 Rs.525-15-600-20-660/700-30-850-EB-40- 1,050Rs.420-10-490/555-15-600-EB-20-700 (Personal for persons drawinggrade lesser than Rs. 160-400)
9. Chief Sanitary Inspectors A, B & C 17 Rs.525-15-600-EB-20-700-30- 760 (Forunqualified)Rs.480-15-600-20-660/700-30-850-EB-1350 (Forunqualified)
10. Fire Station Officers A & B 15 Rs.600-20-700-30-850/900-40-1,100 (ForGraduates)Rs.525-15-600-20-660/700-30-850-EB 40-1,050 (For Non-Graduates)
*The words "for degree holder only" omitted by Legislative Supplement Part III dated 9.8.1985.Haryana Municipal District Level Services
1. Assistant Surgeon A 1 Rs.900-40-1,100-EB-50-1,400-60-1,700
2. Superintendent, Waterworks/Incharge, Waterwork A 2 Rs.900-40-1,100-EB-50-1,400-60-1,700 (General forDegree-holders)Rs.525-15-600-20-700/750-30-900 (Personal fornon-degree- holders and drawing grade lesser than Rs. 225-500)
3. Vaidyas A 3 Rs.700-30-850/900-40-1,100-EB-50-1,250
4. Agriculture Development Officer A 1 Rs.600-20-700-30-850/900-40-1,100
5. Naib Tehsildars A 2 Rs.600-20-700/30-850/900-40-1,100
6. Sanitary Superintendent A 1 Rs.525-15-600/20-660/700-30-850-EB-890-40- 1,050
7. Garden Superintendent A 1 Rs.525-15-600-20-660/700-30-850-EB-890-40- 1,050
8. Stock Verifier A 1 Rs.525-15-600-20-660/700-30-850-40-1,050
9. Inspectors (Technical) including Building Inspectors, RoadInspectors, Works Inspectors and Encroachment Inspectors A & B 25 Rs.525-15-600/20- 660/700-30-850-EB-890/40-1,050 (ForDiploma-holders)
  Personal grades for unqualified incumbents :-
(a) Building Inspectors ... ... Rs.400-10-490/540-15-600-EB-20-660 (Personal) (Persons drawinggrade lesser than Rs.150-350)Rs.420-10-490/525-15-600-EB-20-700(Personal) (for those at present in grade of Rs. 150-350)
(b) Road Inspectors .. ... Rs.350-5-400/10-500 (Personal) (for persons in grade less thanRs. 150-350)Rs.480-15-600-EB-20-700-30-760 (Personal) (forpersons at present in the grade of Rs. 150-350)
(c) Works Inspectors ... ... Rs.400-10-490/540-15-500-EB-20-660 (Personal for those drawingless than Rs. 150-350)
10. Dispensers A 4 Rs.525-15-600-20-660/700-30-850-EB-890-40-1050
11. Land Officers A 4 Rs.525-15-600-20-660/700-30-850-EB-890-40-1050(General)Rs.400-10-490/540-15-600-EB-20-660 (Personal forunqualified)
12. Superintendent Fire Brigade A 1 Rs.525-15-600-20-660/700-30-850- EB-890-40-1050
13. Senior Librarian A 1 Rs.525-15-600-20-660/700-30-850-EB-890-40- 1050
14. Project Officer A 1 Rs.525-15-600-20-660/700-30-850-EB-890-40- 1050
15. Sub-Fire Officer A&B 8 RS.525-15-600-20-660/700-30-850-EB-890-40-1050
16. Draftsmen A 6 Rs.525-15-600-20-660/700-30-850-EB-890-40-1050 (General)Rs.480-15-600-EB-20-700-30-760 (Personal for unqualified)
17. Revenue Inspector A 1 Rs.525-15-600-20-660/700-30-850-EB 890-40- 1050 (Forpromotees) Rs.525-15-600-20-700/750-30-900 (For direct)
18. Stenographers Senior Scale A 6 Rs.525-15-600-20-700/750-30-850-EB 890- 40-1050
  Junior Scale     Rs. 480-15-600-EB 20-700-30-760
19. Assistants (including Assistant, OctroiSuperintendents, Assistants, Assistant Accountants, SeniorAccounts Clerks, Head Cashier, Water Rate Assistants and PublicHealth Assistants) A, B & C 37 Rs.525-15-600-20- 660/700-30-850-EB-890-40-1050
20. Light Inspectors A & B 16 Rs.400-10-490/540-15-600-EB-20-660 (Personal for those drawinggrade lesser than Rs. 160-400 but more than Rs. 90-140.Rs.350-5-400/10-500 personal for those drawing Rs. 90-140 orlesser.
21. Foremen A&B 3 Rs.525-15-600-30-700/750-20-900-800
22. Lady Health Visitors A 2 Rs.480-15-600-EB-20-700-30-760
23. Inspectors (Non-Technical Grade I)Including Sanitary Inspectors, Octroi Inspectors, Tax A,Inspector, Licence Inspectors,Vaccination Inspectors A, B&C 124 Rs.420-10-490/525-15-600-EB-20- 700 (General)
    Personal grades
    (i) Sanitary Inspectors Rs. 400-10-490/540-15-600-EB 20-600for unqualified
    (ii) Octroi Inspectors (i) Rs. 525-15-600-20-700/750-30-900
    Tax Inspectors (for those in grade of Rs.160-400)
    Rs.400-10-490/540-15-600-EB-20-660 for those in grade ofRs.110-225
    (iii) Licence Inspectors Rs. 400-10-490-540-15-600-EB-20-660for those in grade of Rs.110-225
24. Head Clerks A, B & C 16 Personal grades :(i) Rs.525-15-600-20-660/700-30-850-EB-890-40-1050 (for those at present in grade ofRs.225-500 and above)(ii) Rs.525-15-600-20-700/750-30-900 (forthose at present in grade lesser than Rs. 225-500 but not lessthan Rs. 160-400)
25. Driver A&B 11 Rs.420-10-490/525-15-600-EB 20-700
26. Garden Supervisor A 1 Rs.420-10-490/525-15-600-EB 20/700
27. Sub-Overseer A 1 Rs.420-10-490/525-15-600-EB 20-700
28. Welder A 1 Rs.420-10-490/525-15-600-EB 20-700
29. Leading Firemen A&B 44 Rs.420-10-490/525-15-600-EB-20-700
30. Fire Brigade Drivers A&B 4 Rs.420-10-490/525-15-600-EB-20-700
31. Librarians A,B & C 21 Rs.420-10-490/525-15-600-EB-20-700
32. Steno-typists A,B & C 13 Rs.400-10-490/540-15-600-EB-20-660 plus Rs.50 p.m. as Specialpay
33. Inspectors (Non-Technical) GradeII(including Traffic Inspectors, VehicleInspectors, Wheel Tax Inspectors, Pound Inspectors, Water RateInspectors, Street Light Inspectors, Assistant SanitaryInspectors and Assistant Octroi Inspectors) A,B & C 13 Rs.400-10-490/540-15- 600-EB-20-660 (General)
    Rs.525-15-600-20- 700/750-30-900 (Personal to presentincumbent of Assistant Sanitary Inspector in 'B' Class MunicipalCommittee)
34. Cashiers A&B 11 Rs.400-10-490/540-15-600-EB-20-660 plus Rs.25 or Rs. 30 p.m.as Special pay.
35. Clerks (including Account Clerks, Assistant Cashiers, WaterMeter Readers, Tax/House Tax Clerks, Rent Collectors, FeeCollectors, Octroi Rent Clerk-cum-Sub-Inspectors, TaxCollectors, General Clerk, Record Keepers, Typists,Store-Keepers, Audit Clerks, Assistant Record Keepers, TaxClerks, Clerks Compost Keeper, Octroi Moharrirs/Clerks,Tehbazari Moharrirs, Cattle Pound Moharrirs/Clerks LibraryMoharrirs, Perokars) A,B & C 2,127 Rs.400-10-490/540-15-600-EB-20-660
36. Patwaris A 6 Rs.400-10-490/540-15-600-EB-20-660
37. Vaccination Supervisors/Malaria Supervisors A 3 Rs.400-10-490/540-15- 600-EB-20-660
38. Vaccinators A,B & C 49 Rs.400-10-490/540-15-600-EB-20-660 (For qualified)Rs.350-5-400/10-500 (For unqualified - Personal to presentincumbents)
39. Tracers A 2 Rs.400-10-490/540-15-600-EB 20-660
40. Electricians A,B & C 4 Rs.400-10-490/540-15-600-EB-20-660 (Forqualified)Rs.350-5-400/10-500 (For unqualified - Personal topresent incumbent)
41. Head Mechanic Water Works C 1 Rs.400-10-490/540-15-600-EB-20/660
42. Fitter for Tractors A 1 Rs.400-10-490/540-15-600-EB-20-660
43. Masons A 9 Rs.400-10-490/540-15-600-EB-20-660
44. Works Head Mistri A 1 Rs.400-10-490/540-15-600-EB-20-660
45. Mechanics/Charge Mechanics A 5 Rs.400-10-490/540-15-600-EB-20-660
46. Surveyor A 1 Rs.400-10-490/540-15-600-EB-20-660
47. Road Roller Driver A 1 Rs.400-10-490/540-15-600-EB-20-660
48. Pump Operators (including Electric Motor Drivers andOperators of Tubewells/Sewerages and PumpOperators/Drivers-cum-Fitters) A,B& C 71 Rs.400-10-490/540-15-600-EB-20-660
49. Tractor Drivers A,B & C 24 Rs.400-10-490/540-15-600-EB-20-660
50. Line Mistries A 6 Rs.400-10-490/540-15-600-EB-20-660
51. Social Education Workers A 2 Rs.400-10-490/540-15-600
52. Work Mistries A 1 Rs.400-10-490/540-15-600
53. Carpenter A 1 Rs.400-10-490/540-15-600 (From 1st February, 1981)
54. Plumbers A&B 4 Rs.400-10-490/540-15-600
55. Works Supervisor A 1 Rs.400-10-490/540-15-600
56. Firemen A & B 233 Rs. 400-10-490/540-15-600 (General) Rs.350-5- 400/10- 500(Personal to present incumbents of grades lesser than Rs.100-160)
57. Oil Engine Drivers A 13 Rs.400-10-490/540-15-600
58. Hand Pump Mistri A 1 Rs.400-10-490/540-15-600
59. Head Mali, Head Chowkidar, Jamadar, *[-] A&B 7 Rs.350-5- 400/10- 500
60. Dog Shooter A 1 Rs.350-5-400/10-500
61. Light Moharrir B 1 Rs.350-5-400/10-500
62. Daftries A&C 3 Rs.350-5-400/10-500
63. Blacksmiths A 2 Rs.350-5-400/10-500
64. Trained Dai A 1 Rs. 300-5-400/10-500
65. Peons A,B & C 1988 Rs.300-5-400/10-430
  (including Peons Office/Octroi/Tax/Libraries, Octroi Guards,Orderlies, Chowkidars, Lightmen Water Cooler Attendents, BillDistributors, Process Servers, Belders, Mashki/WaterCarrier-cum-Mashki, Bahasties, Cartmen, Boatmen, Keymen,Donkeymen, Chain Pullers, Chargemen, Oilmen, Oilmencum-Beldars)      
66. Mates/Coolies (including Road mates. Roadgangman, MotorMates, Works Mates, Malaria Mates, Anti-Malaria Coolies,Fitter Coolies, Coolies/Trech Coolies, *[-] Supervisors andHelpers) A, B & C 247 Rs.300-5-400/10-430
67. Malies/Gardners A,B &C 239 Rs.300-5-400/10-430
68. Assistant Pump Operators A,B & C 31 Rs.300-5-400/10-430
*Omitted by Legislative Supplement Part III dated 20.11.1984.Note :- (i) Personal grade being given to unqualified persons will cease to exist with the exist of the persons holding such post at present.
(ii)The employees/officers drawing better pay scales than the general scales, provided under these rules, shall continue to draw higher scales of pay as personal to them.
Appendix B[See rules 6 and 10(1)]
Sr. No. Name of post Class of Municipal Committee Qualifications and experience for directrecruitment Qualifications and experience for promotion
1 2 3 4 5
  Haryana Municipal State Level Services Of
1. Executive Officers A Post-Graduate in any subject or Graduate in Law, Preferenceshall be given to those with Diploma in Higher Officers' Coursein the Local Government Should be a Graduate and have worked as Secretary in A ClassCommittee for at least five years or as Executive Officer in BClass Committee for at least five years
B Same as for A Class Committee : provided that candidates nextin order of merit after providing for vacancies in A ClassCommittees would be considered Should be a Graduate and should have worked as Secretary in BClass and C Class Committees for at least three years
2. Secretaries A *[Graduate with second division], Preference shall be given tothose with Diploma in Higher Officers' Course in the LocalGovernment *[Should have worked as Secretary in B or C Class Committee oras Superintendent on the Office, Tax or Octroi side in A ClassCommittee for at least five years.
B & C Same as for A Class Committees : provided that candidates nextin order of merit after providing for vacancies in A ClassCommittee would be considered Should have worked as Superintendent on the Office, Tax orOctroi side in B and C Class Committee or as Accountant who haspassed the departmental examination of Accountant in A, B and CClass Committee for at least three years.]
3. Medical Officers of Health A Such qualifications as may be prescribed by the StateGovernment from time to time for direct recruitment to identicalposts in the Health Department  
4. Engineers A Such qualifications as may be prescribed by the StateGovernment from time to time for recruitment of Sub-DivisionalEngineer/Assistant Executive Engineer in the State Public WorksDepartments Such qualifications as may be prescribed by the StateGovernment from time to time for promotion to the posts ofSub-Divisional Engineer/Assistant Executive Engineer in the StatePublic Works Departments
5. Sectional Officer A, B & C Such qualifications as may be prescribed by the StateGovernment from time to time for direct recruitment to the postof Sectional Officers in the State Public Works Departments  
6. Superintendents (Office) A ... **[-] At least three years service as Superintendent (Office)in a B Class Committee
B ... Should be a Matriculate with at least three years service asAssistant Head Clerk in A, B and C Class Committees
7. Superintendents Tax and Octroi A ... **[-] At least three years service as Superintendent (TaxOctroi) in B or C Class Committees
B & C ... Should be a Matriculate with at least three years as Asstt.Octroi Superintendent or five years service as TaxInspector/Octroi Inspector/Licence Inspector in A, B or C ClassCommittees.
8. Accountants A, B & C ***[Matric with diploma from I.T.I.] ****[Should be a Graduate with three years service orMatriculate with five years service as AssistantAccountant/Senior Accounts Clerk/Head Cashier in A, B, or C ClassCommittees and have passed the departmental examinationprescribed for Municipal Accountants A Grade or B Grade.]
9. Chief Sanitary Inspectors A, B & C ... Should be Matriculate with at least eight years service asSanitary Inspector in A, B or C Class Committees and possess aCertificate for Sanitary Inspectors' Course
10 Fire Station Officers A & B #[(i) Graduate;(ii) should have passed the Station OfficerInstructor Course from National Fire Service College,Nagpur;orDivisional Officer Course in Fire Engineeringfrom National Fire Service College, Nagpur.]  
*Substituted by Legislative Supplement Part III dated 26.5.1987.**Omitted by Legislative Supplement Part III dated 26.5.1987.***Substituted by Legislative Supplement Part III dated 30.8.1985.**** Substituted by Haryana Government Notification No. G.S.R.80/H.A. 24/73/Section 38, 39, 41 and 257/85, dated 13.9.1985.#Substituted by Haryana Government Notification No. G.S.R.93/H.A.24/73/Section S.38, 39, 41 and 257/95, dated 24th November, 1995.Haryana Municipal District Level Services Of
1. Asstt. Surgeons A Such qualifications as may be prescribed by theState Government from time to time for direct recruitment toidentical posts in the Health Department ...
2. Superintendent, Water-works/Incharge Water works A .Degree in Mechanical Engineering..  
3. Vaidyas A Such qualification as may be prescribed by theState Government from time to time for direct recruitment ofVaidyas in the Ayurveda Department ...
4. Agriculture Development Officer A Such qualification as may be prescribed by theState Government from time to time for direct recruitment ofAgriculture Development Officers in the Agriculture Department ...
5. Naib-Tehsildars A As prescribed by the State Government for directrecruitment of such posts in the Government Department ...
6. Sanitary Superintendents A ... Should be a Matriculate and qualified Sanitary Inspector withfive years' service in A, B or C Class Committees
7. Garden Superintendents A ... Should be a Matriculate with Diploma ofHorticulture with at least five years' service as GardenSupervisor in A Class Committee
8. Stock Verifier A Graduate ...
9. Inspectors (Technical)(including) BuildingInspectors,RoadInspectors, Work Inspectors and encroachmentInspectors), A & B A & B ...Three years' Diploma in Civil/Mechanical Engineering fromany recognised Institutions  
10. Dispensers A Matriculate with a certificate of Pharmacist ...
11. Land Officers A Diploma to Civil Engineering ...
12. Superintendent, Fire Brigade A ... Should be a Matriculate and possess acertificate of Sub-Officers' Course from National Fire ServiceCollege, Nagpur with five years of experience as Leading Firemanin A or B Class Committees
13. Senior Librarian A ... Should be a Matriculate and possess aDiploma/Certificate in Library Science with at least five years'service as Librarian in A, B or C Class Committees
14. Project Officer A Should possess a diploma in Civil Engineering ...
15. Sub-Fire Officers A&B ... Should be a Matriculate and possess acertificate of Sub-Officer's Course from National Fire ServiceCollege, Nagpur, with five years service as Leading Fireman inA or B Class Committees
16. Draftsmen A Matriculate with a diploma in Draftsmanship from a recognisedInstitute Should be a Matriculate and possess a diploma inDraftsmanship with five years service as Tracer/Surveyor in AClass Committees
17. Revenue Inspector A ... Should be a Matriculate and possess acertificate having passed the Patwar Examination with ten yearsservice as Patwari in A Class Committees.
18. Stenographers A Graduate and should have passed Stenography testprescribed by the Subordinate Service Selection Board, Haryana Should be a Matriculate with at least five yearsservice as Steno-typist in A, B or C Class Committees and havingpassed the Stenographers test prescribed by the SubordinateServices Selection Board, Haryana.
19. Assistants (including Asstt.OctroiSuperintendents,Assistants, Asstt.Accountants, SeniorAccounts Clerks, Head Cashiers, Water Rate Assistants andPublic Health Assistants)   ... Should be a Matriculate with at least five yearsservice in the clerical cadre of A, B or C Class Committees.
20. Light Inspectors A&B ...Matriculate with course ...
21. Foreman A&B ... Matriculate with Diploma from ITI and shouldhave at least five years' service as Fitter in A, B or C ClassCommittees.
22. Lady Health Visitors A Such qualifications as may be prescribed by theState Government from time to time for direct recruitment of LadyHealth Visitors in the Health Department ..
23. Inspectors (non-Technical) (Grade-I) (including SanitaryInspectors, Octroi Inspectors, Tax Inspectors, LicenceInspectors and Vaccination Inspectors) A, B & C Matriculate with course Should be a Matriculate with five years' serviceas Assistant Sanitary Inspector, Octroi Clerks, Tax Clerks,Licence Clerks Licence and Vaccinators)
24. Head Clerks A, B & C ... Should be Matriculate with at least five years service in theClerical Cadre of A, B or C Class Committees.
25. Drivers (including Car/Jeeps/Ambulance Drivers and HeadDriver) A&B Middle or Matric with driving licence Should be Middle/Matric with five yearsexperience as Lorry Driver and possess driving licence
26. Garden Supervisors A ... Should be Middle pass with ten years' experience as Head Maliin A or B Class Committees.
27. Sub-Overseer A Matric with course ...
28. Welders A Matriculate and Diploma of Welding ...
29. Leading Fireman A&B ... Should be Matriculate and efficent in the theoryand practice of fire fighting and rescue having qualified thedepartmental examination for promotion to Leading Fireman, withat least 5 years' service as Fireman in A or B Class Committees.
30. Fire Brigade Drivers A&B Matriculate with driving licence of HeavyVehicles with knowledge of automobile engine and pumps and veryefficient in driving Should be very efficient in driving withknowledge of automobile engine and pumps and possess a licence ofdriving heavy vehicles and at least three years' experience as awhole time firemen in operational fire service in A or B ClassCommittees
31. Librarians A, B & C Matric with Diploma/Certificate in Library Science Should be Matriculate with Diploma/Certificatein Library Science and having at least 2 years' service asLibrary Clerk, Moharrir in A, B or C Class Committees.
32. Steno-typists A, B & C Matric with Short hand speed as specified by the S.S.S. Board,Haryana Should be Matricualte, having at least 2 years'service as a Clerk and qualified the prescribed test ofshorthand.
33. Inspectors (non-Technical), Grade-II(includingTrafficInspectors, VehicleInspectors, Wheel TaxInspectors, PoundInspectors, Water RateInspectors,Street LightInspectors, Assistant SanitaryInspectorsand Assistant Octroi Inspectors) A, B & C ...Matriculate with course  
34. Cashiers A & B ... Should be Matriculate with at least two years' service asAssistant Cashier/Accounts Clerk
35. Clerk (including Accounts Clerk, AssistantCashiers, Water Meter Readers, Tax/House Tax Clerks, RentCollectors, Fee Collectors, Octroi Rent Clerk-cum-Sub-Inspectors, Tax Collectors, General Clerks, Record Keepers,Typists, Store-keepers, Audit Clerks, Assistant RecordKeepers, Tax Clerks, Compost Keepers, OctroiMoharrirs/Clerks/Tehbazari Clerks/Moharrirs, Cattle PoundMoharrirs/Clerks, Library Moharrirs, Perokars) A, B & C ##[He shall have to qualify the departmentaltype test either in Hindi at a speed of 25 words per minute or inEnglish at a speed of 30 words per minute. He will be entitledfor annual increment only after qualifying the type test. Theincrement shall be released from the date of qualifying the typetest but no arrears will be paid to him.]
36. Patwaris A Matric and Patwari Examination passed ...
37. Vaccination Supervisors/Malaria Supervisors A Matriculate  
38. Vaccinators A, B & C Matriculate with Diploma of Vaccinators,  
39. Tracers A Matriculate with drawing  
40. Electricians A, B & C Matriculate with a Certificate of Electrician Trade  
41. Head Mechanic Water Works C Matric with diploma from I.T.I.,  
42. Fitter for Tractors A Matric with Diploma of Fitter from I.T.I.,  
43. Masons A Matric and knowledge in the trade,  
44. Works Head Mistri A Matric and knowing levelling works  
45. Mechanics/Charge Mechanics A Matric with Diploma from I.T.I.,  
46. Surveyor A Matric and qualfied Surveyor from any Government or recognisedI.T.I.  
47. Road Roller Driver A Matriculate and possesses Licence in driving  
48. Pump Operators (including Electric MotorDrivers and operators of Tubewells/Sewages and PumpOperators/Drivers-cum-Fitters) A, B & C Matriculate with Pump Operating Licence ***Matric with diploma from I.T.I.
#[49. Tractor Driver A, B & C Middle with driving licence Should be middle with five years experience assanitation Jamadar or Daroga sanitation with driving licence.]
50. Line Mistries A Matric with diploma from I.T.I.  
51. Social Education Workers A Matriculate and possesses diploma in sewing and craft  
52. Work Mistries A Matriculate and knowing levelling work  
53. Carpenter A Matriculate with diploma of the trade from I.T.I.  
54. Plumbers A & B Middle with I.T.I. Certificate in Plumbering  
55. Works Supervisors A Matric with diploma from I.T.I.  
56. Firemen A & B **[(1) Knows swimming and diving in deepwater:(2) Is capable to run a distance of 100 metres with aload of 50 kilogram, on both shoulders per minute;(3) Iscapable of climbing a rope or a verticle pipe to a height ofthree metres from the ground;(4) Is capable of lifting ahook ladder to verticle position by 3rd to 6th round or capableof pitching an extension ladder properly against the wall;and(5) Passed matric with science from a recognisedUniversity/Board ....
57. Oil Engine Drivers A ***[(i) Middle with diploma from I.T.I., and(ii) Threeyears experience as helper/cleaner] ....
58. Hand Pump Mistri A ***[(i) Middle and(ii) Four years experience in hand-pumpinstallation] ....
59. Head Malies A & B .... Should be a Mali with at least two years service in A, B or CClass Committee.
60. Dog Shooter A Middle with exprerience  
61. Light Moharrir B Middle  
62. Daftries A & B   Should be an office peon with at least two years service in A,B or C Class Committee
63. Blacksmiths A Middle with diploma from I.T.I.  
64. Trained Dai A Middle and should have undergone one year'straining course from a Government Institute  
**** [65. Peons including Peons Office/Octroi/Tax/Libraries, OctroiGuards, Orderlies, Bill Distributors, Process servers,Boatmen, Keymen, Chargemen, Oilmen, Oil-cum Beldars,Mates/Coolies (including Road Mates, Motor Mates, Work Mates,Malaria Mates, Anti-Malaria Mates/Fitter coolies, Supervisorsand Helpers) A, B & C Middle Pass ....
66. Chowkidars, Lightmen, Water Cooler Attendants, Beldar,Mashki/Water Carrier-cum-Mashki, Bahashties, Cartmen,Donkeymen, Chain-pullers, Road gangmen, Coolies, TrenchCoolies A, B & C Should be able to - read and write .....]
67. Lorry Drivers A & C Middle with driving licence  
68. Malies/Gardners A, B & C Middle pass  
69. Assistant Pump Operators A, B & C .... ***[(i) Middle and (ii) one year experience in pump operation]
*Substituted by Legislative Supplement Part III dated 26.5.1987.**Substituted by Legislative Supplement Part III dated 29.9.1987.***Substituted by Legislative Supplement Part III dated 30.8.1985.****Sr.No. 65 & 66 substituted by G.S.R.93/-S.38, 39, 41 and 257/87 dated 6.11.1987.#Substituted by Haryana Government No. G.S.R.73/H.A. 24/73/Section 38, 39, 41 and 257/88, dated 30th September, 1988.##Added by Haryana Government No. G.S.R.99/H.A. 24/73/Section 257/97, dated 5th December, 1997.Appendix C[See rules 2(c), 15(2)]
SI. No. Designation of post Appointing authority Nature of penalty Punishing authority Appellate authority
1 2 3 4 5 6
Haryana Municipal State Level Services Of -
1.2.3. Executive OfficerMedical Officer of HealthEngineers GovernmentGovernmentGovernment Minor penaltiesMajor penalties, Municipal Committee/Administrator Government Government
4. Secretaries Government Minor Municipal Government
*[5. Superintendent (Office)   Minor penalties Municipal Committee/Administrator Director, Local Bodies
6. Superintendent (Tax/Octroi) Director, Local Bodies Major penalties Director, Local Bodies. Government.
7. Accountants        
8. Fire Station Officers        
9. Sectional Officers Director Local Bodies Minor Penalties Municipal Engineer and where this post does not exist or isvacant, Municipal Committee/Administrator Director Local Bodies.
      Major penalties Director, Local Bodies. Government.
10. Chief Sanitary Inspector Director, Local Bodies Minor penalties Medical Officer of Health and where this post does not existor is vacant Municipal Committee/Administrator Director, Local Bodies
      Major penalties Director, Local Bodies Government]
*Substituted by Haryana Government Notification No. G.S.R. 4/H.A.24/73/Sections38, 39, 41 and 257/86, dated 10th January, 1986.
S. No. Designation of Post Appointing authority Nature of penalty Punishing authority Appellate authority
1 2 3 4 5 6
Haryana Municipal District Level Services Of -
1.2.3.4. Asstt. SurgeonVaidyasSanitary SupdtsDispensers D.C. Minor penalties Medical Officer of Health and where this postdoes not exist or is vacant. Municipal Committee, Administrator D.C.
5. Lady Health Visitors
6. Vaccination Supervisors/Malaria Supervisors Major penalties D.C. Government
7. Vaccinators      
8. Trained Dai      
9. Superintendent Water Works/Incharge Water Works D.C. Minor penalties Municipal Engineer and where this post does notexist or is vacant. Municipal Committee, Administrator D.C.
10. Inspectors (Technical) (Including Building Inspectors, RoadInspectors, Work Inspectors and Encroachment Inspectors)   Major penalties D.C. Government
11. Land Officers        
12. Project Officers        
13. Draftsmen        
14. Light Inspectors        
15. Sub-overseers        
16. Welders        
17. Tracers        
18. Electricians        
19. Head Mechanic Water Works        
20. Fitters for Tractors        
21. Masons        
22. Works Head Mistries        
23. Mechanical/Charge Mechanics        
24. Road Roller Driver        
25. Pump Operators (including Electric MotorDrivers and Operators of Tubewells/Sewerages and Pumpoperator/Drivers-cum-Fitters)        
26. Tractor Drivers        
27. Line Mistries        
28. Work Mistries        
29. Carpenters        
30. Plumbers        
31. Works Supervisors        
32. Oil Engine Drivers        
33. Hand Pump Mistries        
34. Light Moharris        
35. Black smiths        
36. Mates/Coolies (including Road Mates,Roadgangmen, Motor Mates, Work Mates, Malaria Mates,Anti-Malaria Mates/Collies/Trench Collies, *[-] Supervisors andHelpers)        
37. Lorry Drivers        
38. Assistant Pump operators        
39. Foremen        
40. Agricultural Development Officer D.C. Minor penalties Executive Officer and where this post does notexist or is vacant Municipal Committee/Administrator as the casemay be Municipal Committee or Administrator or D.C. asthe case may be
41. Naib-Tehsildar        
42. Garden Supdt.        
43. Stock Verifier        
44. Inspectors (Non-Technical) Grade I (includingSanitary Inspectors, Octroi Inspectors, Tax Inspectors,Licence Inspectors and Vaccination Inspectors)   Major penalties D.C. Government
45. Senior Librarian        
46. Revenue Inspector        
47. Stenographers        
48. Asstts. (including Asstt. Octroi Supdts.,Asstts., Asstt./Accountants, Senior Accounts Clerks, HeadCashiers, Water Rate Assistants and Public Health Assistants)        
49. Inspectors (Non-Technical), Grade II(including Traffic Inspectors, Vehicle Inspectors, Wheel TaxInspectors, Pound Inspectors, Water Rate Inspectors, StreetLight Inspectors, Assistant Sanitary Inspectors and AssistantOctroi Inspectors)        
50. Cashier        
51. Clerks (including Accounts Clerks, AssistantCashiers, Water Meter Readers Tax/House Tax Clerks, RentCollectors, Fee Collectors, Octroi RentClerk-cum-Sub-Inspectors, Tax Collectors, General Clerks,Record keeper, Typists, Store-keepers, Audit Clerks,Assistant Record-keepers, Tax Clerks, Clerks, Compost Keepers.Octroi Moharris/Clerks, Tehbazari Moharrirs, Cattle PoundMoharrirs/Clerks. Library Moharris, Perokars)        
52. Patwaris        
53. Surveyors        
54. Social Education Workers        
55. Head Malies        
56. Dog Shooters        
57. Draftries        
58. Peons (including Peons Office/Octroi/Tax/Libraries Octroi Guards, Orderlies, Chowkidars, Lightmen,Water Coolies, Attendants, Bill Distributors, Process Servers,Beldars, Mashkis Bahashties, Cartmen, Boatmen, Keymen,Donkeymen, Chain Pullers, Chargemen, Oilmen,Oilmen-cum-Beldars)        
59. Malies/Gardners        
60. Suprintendent, Fire Brigade        
61. Sub-Fire Officers        
62. Leading Firemen        
63. Fire Brigade Drivers        
64. Firemen        
65. Head Clerks        
66. Garden Supervisors        
67. Librarians        
68. Steno-typists        
69. Drivers (including Cars/Jeeps. Ambulance Drivers and HeadDrivers)        
*Omitted by Legislative Supplement Part III dated 20.11.1984.Note :- (i) Minor penalties mean warning with a copy on personal file, censure, withholding of increments or efficiency bar and recovery from pay of the whole or part of any pecuniary loss to the municipal committee as a result of negligence or contravention of rules.
(ii)Major penalties mean reduction to a lower post or time scale to a lower stage in a time scale, removal from the service which does ordinarily disqualifying from future employment and compulsory retirement.
Appendix D(See rule 18)
Srl. No. Nature of powers Designation of the employee Competent authority Extent
1 2 3 4 5
  Haryana Municipal State Level Services Of
  Sanction of casual leave, earned leave, increment andcrossing of efficiency bar Executive Officers Municipal Engineers and Medical Officers ofHealth President of the Municipal Committee/Administrator Full powers
    Secretaries, Office/Tax, Octroi Superintendents,Accountants and Fire Station Officers Administrators or Executive Officers,Secretaries duly authorised by Administrator or where the post ofExecutive Officers, Secretaries does not exist or is vacant,President of Municipal Committee Full powers
Sectional Officers Municipal Engineer and where this post does notexist or is vacant President of the MunicipalCommittee/Administrator  
Chief Sanitary Inspectors Medical Officers of Health and where this postdoes not exist or is vacant President of MunicipalCommittee/Administrator  
Haryana Municipal District Level Services Of
Sanction of casual leave, earned leave,increment and crossing of efficiency bar Assistant Surgeons, Vaidyas, SanitarySuperintendents Dispensers, Lady Health Visitors, VaccinationSupervisors/Malaria, Supervisors, Vaccinators, Trained Dai Medical Officer of Health and where this postdoes not exist or is vacant, President of the MunicipalCommittee /Administrator Full powers
  Superintendent, Water Works/Incharge, WaterWorks, Inspectors (Technical)(including Building Inspectors RoadInspectors, Works Inspectors) and Encroachment Inspectors) LandOfficers, Project Officers, Draftman, Light Inspectors,Sub-Overseers, Welders, Tracers, Electricians, HeadMechanics, Water Works, Fitter for Tractors, Masons, WorksHead Mistries, Mechanics/Charges Mechanics, Road Roller DriversPump Operators (including Electric Motor Drivers and Operators ofTubewells/Sewages and Pump Operators/Drivers-cum-Fitters),Tractor Drivers Line Mistries, Work Mistries, Carpenters,Plumbers, Works Supervisors, Oil Engine Drivers, Hand PumpMistries Light Moharrirs, Balcksmiths, Mates/Coolies (includingRoad Mates, Work Mates/Coolies/Trench Coolies, *[-] Supervisorsand Helpers), Lorry Drivers, Assistant Pump Operators, Foreman Municipal Engineer and where this post does notexist or is vacant, President or Administrator of the MunicipalCommittee, as the case may be Full powers
  Agriculture Development Officer,Naib-Tehsildar, Oarden Supdt., Stock Verifier, Inspectors(Non-Technical) Gr. I (including Sanitary Inspectors, OctroiInspectors, Tax Inspectors, Licence Inspectors, andVaccination Inspectors) Senior Librarian, Revenue Inspectors,Stenographers, Assistant (including Assistant OctroiSuperintendent, Assistants, Assistant Accountants, SeniorAccounts Clerks, Head Cashiers, Water Rate Assistants andPublic Health Assistants) Inspectors (Non- Technical), Gr. II(including Trafic Inspectors, Vehicle Inspectors, Wheel TaxInspectors, Pound Inspectors, Water Rate Inspectors, StreetLight Inspectors, Assistant Sanitary Inspectors and AssistantOctroi Inspectors) Cashiers, Clerks (Including Accounts Clerks,Assistant Cashiers, Water Meter Readers, Tax/House Tax Clerks,Rent Collectors, Fee Collectors, Octroi Rent Clerk-cum-Sub-Inspectors, Tax Collectors, General Clerks, RecordKeepers, Typists, Storekeepers, Audit Clerks, AssistantRecord Keepers, Tax Clerks, Clerks, Compost Keepers, Octroi,Muharrirs/Clerks, Teh-bazari Moharrirs/Clerk, Cattle PoundMoharrirs/Clerks, Library Moharrirs, Perokars) Patwaris,Surveyors, Social Education Workers, Head Malies, DogShooters, Daftries, Peons (including PeonsOffice/Octroi/Tax/Libraries, Octroi Guards, Orderlies,Chowkidars, Lightmen, Water Coolers Attendants, BillDistributors, Process Servers, Beldars, Mashki, BahashtiesCartmen, Boatment, Keymen, Donkeymen Chain Pullers,Chargement, Oilmen Oilmen-cum- Beldars Malies/Gardeners,Superintendent, Fire Brigade, Sub-Fire Officer, LeadingFiremen, Fire Brigade Drivers, Firemen, Head Clerks, GardenSupervisors, Librarians, Stenographer-typists, Drivers,(including Car/Jeeps/Ambulance Drivers and Head Drivers) Executive Officer and where this post does notexist or is vacant, President or Administrator of the MunicipalCommittee, as the case may be Full powers
*Omitted by Legislative Supplement Part III dated 20.11.1984.Form I[See rule 5(2)]Candidates Statement and DeclarationThe candidates must make the statement required below for Medical Examination and must sign the declaration appended. Attention is specially drawn to the warning given below :-
1. State your name in full (in block letters)   |- 2. State your age and place of birth   |- 3. (a) Have you ever had small pox intermittent or anyother fever, enlargement or suppuration of glands, spitting ofblood, asthma, heart disease, fainting attacks, rheumatism,appendicitis?,   |-   Or    
(b) Any other disease or accident requiringconfinement to bed and medical or surgical treatment   |- 4. When were you last vaccinated?   |- 5. Have you or any of your relatives been affectedwith consumption scrofula gout asthma, fits epilepsy or insanity?   |- 6. Have you suffered from any form of nervousnessdue to over work or any other cause?,   |- 7. Have you been examined and declared unfit forMunicipal Service by a Medical Officer or any other dulyconstituted Medical Authority within the last years?,   |- 8. Furnish the following particulars concerning your family :-    
  Father's age if living and state of health   Father's age at death and cause of death
  |  
  Mother's age if living and State of health   Mother's age at death and cause of death
  |  
  No. of brothers living their age and State of health   No. of brothers dead, their age at death and cause of death
  |  
  No. of sisters living, their age and State of health   No. of sisters dead, their age at death and cause of death
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I declare that all the above answers are true to the best of my belief.I also solemnly affirm that I have not received a disability pension certificate, pension on account of any disease or other conditions.Signature of Candidate.Signed in my presenceSignature of Medical OfficerNote. - The candidate will be held responsible for the accuracy of the above statement by wilfully suppressing any information. He will incur the risk of losing the appointment and if appointed of forfeiting all claims to superannuation allowance or gratuity.Form II[See rule 5(2)]Medical Certificate of Fitness on First Entry into Municipal Services (State Level/district Level)I hereby certify that I have examined ______________ a candidate for employment in the Municipal Service, whose signature is given below and cannot discover that he/she has any disease (communicable or otherwise), constitutional weakness or bodily infirmity except _________ I do not consider this a disqualification for employment in the Municipal Service of_________________ His/Her age is according to his/her own statement______________ years and by appearance about _______________ years. The candidate has been vaccinated within the last 12 months, or has been re- vaccinated within the last 13 months, or has already had small-pox and shows obvious scars thereof.Mark of identification __________________Left hand thumb and finger impression of____________________________________
Fourth or Small Finger Third Finger Second Finger First Finger Thumb
         
Taken before _______________________________________________Name of Officer ____________________________________________Designation of Officer _______________________________________Residence _________________________________________________Father's name and residence ___________________________________Date of birth by Christian era as early as can be ascertained _________Exact height by Measurement _________________________________Personal mark for identification _______________________________Signature of Officer ________________________________________Signature of Head of Office __________________________________I do hereby declare that I have not any time been pronounced unfit for Municipal Services by duly constituted medical authority.Signature of Officer ____________Signed in my presence.Signature of Medical Officer ___________