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State of Rajasthan - Act

Rajasthan Urban Infrastructure Development Project (RUIDP) Rules, 2012

RAJASTHAN
India

Rajasthan Urban Infrastructure Development Project (RUIDP) Rules, 2012

Rule RAJASTHAN-URBAN-INFRASTRUCTURE-DEVELOPMENT-PROJECT-RUIDP-RULES-2012 of 2012

Published on 4 February 2013
Commenced on 4 February 2013
[This is the version of this document from 4 February 2013.]
[Note: The original publication document is not available and this content could not be verified.]

Rajasthan Urban Infrastructure Development Project (RUIDP) Rules, 2012Published vide Notification No. G.S.R. 104, dated 4.2.2013G.S.R. 104. - In exercise of the powers conferred by the proviso to Art. 309 of the Constitution of India, the Governor of Rajasthan hereby makes the following rules laying down the procedure for Special Selection and Special Conditions of Service for appointment of persons in the Rajasthan Urban Infrastructure Development Project (RUIDP), namely:-

1. Short title and commencement.

(1)These rules may be called the Rajasthan Civil Services (Special Selection and Conditions of Service for appointment of persons in the Rajasthan Urban Infrastructure Development Project (RUIDP) Rules, 2012.

(2)They shall come into force with immediate effect.

2. Scope and Application.

- These rules shall apply to the appointment of persons in the Rajasthan Urban Infrastructure Development Project (RUIDP) of the Government.

3. Definitions.

- In these rules, unless the context otherwise requires,-

(a)"Appointing Authority" for the purpose of State Services means the Government in the Department of Local Self Government and for the purpose of other than State Services means Project Director, or such other officer to whom the power may be delegated by the Government with or without any condition;

(b)"Committee" means the Committee referred to in Rule 10;

(c)"Central Government" means the Government of India;

(d)"Government" means the Government of Rajasthan;

(e)"Project Director" means the Project Director of the Rajasthan Urban Infrastructure Development Project (RUIDP);

(f)"Central Public Enterprises" means an undertaking wholly or substantially owned by the Government of India;

(g)"State" means the State of Rajasthan;

(h)"State public enterprises" means an undertaking wholly or substantially owned by the Government of Rajasthan;

(i)"Schedule" means the Schedule appended to these rules; and (j) "Year" means the financial year.

4. Interpretation.

- Unless the context otherwise requires, the Rajasthan General Clauses Act, 1955 (Rajasthan Act VIII of 1955) shall apply for the interpretation of' these Rules, as it applies for the interpretation of a Rajasthan Act.

5. Composition, Nature and Strength of Posts.

(1)There shall be four categories of posts as specified in Schedule-I to be held on tenure basis,

(2)The strength of the posts of each category shall be such as may be sanctioned by the Government, from time to time:Provided that the Government may leave unfilled or hold in abeyance or abolish any post, without thereby entitling any person to any compensation.

6. Determination of vacancies.

- The Appointing Authority shall determine, as soon as possible, before 1st April of every year, the number of vacancies anticipated to be filled in each category during the next twelve months or as and when such contingency arises.

7. Tenure.

(1)The posts enumerated in Schedule-I shall be held by an officer for a tenure ordinarily not exceeding three years which may be extended by the Appointing Authority for further term not exceeding one year at a time hut the total tenure shall no? exceed five years in any case.

(2)All appointment to the posts, as specified in Schedule-1 shall, in the first instance, be on temporary transfer from the parent Department Service for a period of two years which may be extended for the period indicated by the Appointing Authority from time to time subject to the condition that such extension shall not be beyond the date of his/her retirement according to the condition of service of his/her parent Department service. The officer so appointed shall not be reverted to the parent cadre or permitted to go to any other post before completion of a tenure of two years. However, the Project Director reserves the right to revert back any officer/employee so appointed under these rules before completion of such tenure period without assigning any reasons with the approval of Principal Secretary/Secretary Incharge of the Local Self Government Department, with concurrence of parent department.

(3)In case of reversion/transfer to parent department, the person so appointed shall not have any right to protection of Grade pay or status held by him/her on the post in the RUIDP unless otherwise provided in these rules:Provided that a person may on his/her will, resign or seek retirement according to the conditions of service of his/her parent Department Service which shall not confer upon him/her any right other than these ordinarily admissible under the Rajasthan Service Rules, 1951:Provided further that as soon as the person is promoted in the parent cadre on post carrying higher pay scale, he/she shall be reverted back to the parent department.

8. Source of Selection.

- Selection for appointment to the posts as specified in column 2 of Schedule-I after commencement of these rules shall be made on the recommendation of the Committee from amongst the persons mentioned in column 3 of Schedule-I who hold lien on the post or who have been appointed on regular basis on the post under the parent department of the Central/State Government/Central Public Undertakings/State Public Undertakings.

9. Eligibility for Selection.

- Only such persons shall be eligible for consideration for the various posts, who fulfill the conditions laid down in Schedule-I, on 1st of April of the year in which they are considered.

10. Selection Committee.

- Selection to the posts enumerated in Schedule-I shall be made on the recommendation of the Committee consisting of the following, namely:-

(a)	For State Services.
	(1) Principal Secretary/Secretary to theGovernment in the Local Self Government.	Chairman
	(2) Principal Secretary/Secretary to theGovernment in the Department of personnelor his nominee notbelow the rank of Deputy Secretary.	Member
	(3) Project Director, RUIDP	Member
	(4) Additional Project Director, not below therank of Chief Engineer	Member Secretary

(b)	For other than State Services:
	(1) Project Director RUIDP	Chairman
	(2) Superintending Engineer RUIDP	Member
	(3) Additional Project Director, RUIDP	Member-Secretary

11. Criteria for Selection.

- Selection shall be made by the Committee after an interview having regard to personality, character, previous record of service and past experience in construction of Infrastructure or in respective services or any other criteria of selection which Committee deem necessary.

12. Procedure for Selection.

(1)As soon as it is decided that selection is to be made to fill a certain number of vacant posts specified in column 2 of Schedule-I from amongst the persons mentioned in column 3 of Schedule-I, the Project Director, RUIDP or such other officer to whom he may direct for this purpose shall send a circular to all concerned department of the Central/Slate Government/Central Public Undertakings! Stale Public Undertakings for inviting application from all the eligible persons by a specified date.Provided that at the time of commencement of these rules all such persons, working on the posts shall be deemed to have applied for such posts as specified in column 2 of Schedule-I and shall be screened for their suitability adjudged for the posts held by them by the respective Committees referred to in Rule 10. Persons not found suitable may be reverted back to their parent departments.

(2)After scrutiny of applications so received, a report on pending Departmental enquiry/prosecution, other service record or any such information for the person applied for, as may deem fit, be obtained from the concerned Department.

(3)On receipt of reports desired under sub rule (2) above, the Project Director, RUIDP or the officer nominated by him, shall prepare a list of all the eligible candidates and shall place the same along with the Reports and other Service record of the candidates whose names are included in the list, before the respective Committees.

(4)The respective Selection Committee shall select candidates equal to the number of vacancies likely to be filled in, in order of their merit and shall prepare a list containing names of the persons found suitable:Provided that the respective Committees may, if suitable persons are available, keep of reserve list more candidates whose number shall not exceed 50% of the vacancies determined. The names of such candidates may be considered for appointment if such vacancies actually occur within six months from the date of selection.

(5)List prepared by the respective Selection Committees under sub- rule (4) above shall be sent to the Appointing Authority together with service records, if any, of all the candidates included in the list as also of those not selected, if any.

13. Appointment.

- Appointment to the post as specified in column 2 of Schedule-I shall be made from amongst the persons included in the list prepared under sub-rule (4) of Rule 12 by the Appointing Authority in the order of merit.

14. Pay and other Conditions.

(1)The scale of pay and initial pay admissible to the post as specified in column 2 of Schedule-I and other conditions relating to increase in pay on promotion in the parent cadre and retirement benefits shall be as laid down in Schedule-II and shall be such as may be sanctioned by the Government with the concurrence of the Finance Department, from time to time.

(2)Except as provided in these rules other service conditions to the post as specified in column 2 of Schedule-I shall be regulated by other rules applicable to the employees of the State Government made by the appropriate authority under the proviso to Article 309 of the Constitution of India and for the time being in force.

15. Induction of exceptionally deserving persons.

- Notwithstanding anything contained in these rules, the Committee may propose induction of any regularly selected, Members of Central/State Government/Central Public Enterprises/State Public Enterprises service for appointment in the Rajasthan Urban Infrastructure Development Project in exceptionally deserving cases for reasons to be recorded in writing.

16. Removal of doubts.

- If any doubt arises relating to the application, interpretation and scope of these rules, it shall be referred to the Government in the Department of Personnel whose decision thereon shall be final.

17. Repeal and Saving.

- All rules and orders in relation to matters covered by these rules and in force immediately before commencement of these rules are hereby repealed:Provided that any action taken under the rules and orders so superseded shall be deemed to have been taken under the provisions of these rules.

I

State Service

S. No.	Name of the Post	Eligibility
1	2	3
1	Additional Project Director/Chief Engineer	Officers of the rank of Chief Engineer, ofCentral/State Government Departments, Central and State PublicUndertakings/Urban Development Housing/ Local Self Government/Public Health Engineering Department.
2	Financial Adviser	Officers of Rajasthan Accounts Service of therank of Chief Accounts Officer.
3	Superintending Engineer	Officers of Indian. EngineeringService/Rajasthan Engineering Services/Central /State GovernmentDepartments, Central and State Public Undertakings of the rank ofSuperintending Engineers.
4	Executive Engineer	Officers of Indian Engineering Service/RajasthanEngineering Services/Central/State Government Departments,Central and State Public Undertakings of the rank of ExecutiveEngineers
5	Statistical Officer	Officers of Rajasthan Economics and StatisticsService/ State Public Undertakings of the rank of StatisticalOfficer
6	Analyst-cum- Programmer	Analyst-cum-Programmer of Information TechnologyDepartment State Public Undertakings
7	Senior Accounts Officer	Officers of Rajasthan Accounts Service/StatePublic Undertakings of the rank of Senior Accounts Officer
8	Assistant Engineer	Officers of Indian Engineering Service/RajasthanEngineering Services/Central/State Government Departments,Central and State Public Undertakings of the rank of AssistantEngineers.

Subordinate Service

S. No.	Name of the Post	Eligibility	Minimum Experience
1	2	3	4
1	Assistant Accounts	Officer Officers of Rajasthan SubordinateAccounts Service/State Public Undertakings of the rank ofAssistant Accounts Officer
2	Accountant	Officers of Rajasthan Subordinate AccountsService/State Public Undertakings of the rank of Accountant.
3	Junior Accountant	Officers of Rajasthan Subordinate AccountsService/State Public Undertakings of the rank of JuniorAccountant.
4	Statistical Assistant	Office rs of Rajasthan Economics and StatisticsSubordinate Service/ State Public Undertakings of the rank ofStatistical Assistant.
5	Assistant Programmer	Assistant Computer Programmer of InformationTechnology Department/State Public Undertakings	5 years' experience.

Ministerial Service

S.No.	Name of the Post	Eligibility	Minimum Experience
1	2	3	4
1	Personal Assistant	Person- holding the post of Personal Assistant.	5 years' experience.
2	Steno	Persons holding the post of Steno.	5 years' experience.
3	Upper Division Clerk	Persons holding the post of Upper Division Clerk	5 years' experience.
4	Lower Division 'Clerk	Persons holding the post of Lower Division Clerk	5 years' experience

Class IV Service

Peon

Persons holding the post of Peon.

II

[See Rule 14]Conditions of Pay, Promotion and other conditions of service

1. Scale of Pay. - On appointment to the post mentioned in schedule-I the officers/officials shall draw the same pay and the same grade pay, which he/she was drawing immediately before appointment (in the substantive or officiating capacity) in the Running Pay Band with Grade Pay prescribed for the existing post. The next date of increment shall remain unchanged.

2. Special Allowance. - All officers/officials appointed on the posts mentioned in Schedule-I, shall be paid special allowance at the rate of 7 1/2% of the basic pay subject to maximum of Rs. 2500/- per month during their tenure in RUIDP.

3. Pension Provident Fund etc. - I. If the person concerned retires while holding the posts under the provisions of these rules, his emoluments for the purpose of calculating pension, gratuity shall be taken at the rates what he would have been entitled to had he not been appointed under these rules.

II. If a person is member of Central/State Govt. Civil Services (Contributory Pension) Rules he shall continue to subscribe to the Scheme on the basis of pay which he should have drawn had he not been appointed on any post under these rules. No subscription of Government contribution to the Central State Govt, of Rajasthan Civil Service (Contributory Pension) Scheme shall be made on the basis of pay drawn under these rules.III. He/She shall continue to subscribe to other contributions which he/she was subscribing before the selection at the rates as prescribed, from time to time.

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State of Rajasthan - Act