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State of Odisha - Act

Orissa Stipendiary Engineers (Appointment and Conditions of Service) Instructions, 1991

ODISHA
India

Orissa Stipendiary Engineers (Appointment and Conditions of Service) Instructions, 1991

Rule ORISSA-STIPENDIARY-ENGINEERS-APPOINTMENT-AND-CONDITIONS-OF-SERVICE-INSTRUCTIONS-1991 of 1991

  • Published on 5 September 1991
  • Commenced on 5 September 1991
  • [This is the version of this document from 5 September 1991.]
  • [Note: The original publication document is not available and this content could not be verified.]
Orissa Stipendiary Engineers (Appointment and Conditions of Service) Instructions, 1991Published vide Notification Irrigation Department No. 14492 dated 5.9.1991

1. Short title, date of commencement and scope.

- (i) These instructions may be called the Orissa Stipendiary Engineers (Appointment and Conditions of Service) Instructions, 1991.
(ii)They shall apply to the Stipendiary Engineers appointed under the Government of Orissa in pursuance of Planning and Coordination Department Resolution No. 19207 dated 22.9.1990.

2. Definitions.

- In these instructions, unless there is anything repugnant in the subject or context -"Appointing authority" means -
(i)Authority who appoints a Stipendiary Engineers or such other authority as may be notified from time to time by Government, and includes, Director, Pachayatraj Department, Director of Municipal Administration, Chief Engineers of Works, H & UD Irrigation, Energy, Rural Development, Chairman, O.S.E.B. and respective Public Sector Undertakings.
(ii)Stipendiary Engineers means an unemployed engineer appointed by the Government under the scheme notified by the P. & C. Department in their Resolution No. 19207 dated 22.9.1990 after selection from the panel maintained by the said Department.
Note. - Initially, the stipendiary engineers (Civil and Mechanical) are to be appointed by Irrigation Department. Then they will be sent on deputation to other Departments when required for their eventual deployment by the concerned Departments.

3. Leave.

- (i) Leave cannot be claimed as a matter of right;
(ii)Earned leave will accrue at the rate of one day per month.
(iii)Casual leave may be granted at par with employees in regular establishment.
(iv)Maternity leave may be granted to women employees at par with employees in regular establishment.
(v)Quarantine leave maximum upto 30 days at a time may be granted.
(vi)Leave on medical ground may be granted on production of medical certificate against loss of stipend proportionately.
(vii)They may also avail of local holidays declared by the R.D.C. concerned and Optional holidays at par with employees in regular establishment.

4. T.A.

- Travelling Allowances may be granted to a stipendiary engineer who is transferred or undertaking tours in the exigencies of public service. Such allowance shall be limited to actual travelling expenses, along with D.A. the amount of which shall be determined by the appointing authority, but in no case such actual travelling expenses shall exceed the amount admissible to Second Grade Government servants under the Orissa T.A. Rules.