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State of Jammu-Kashmir - Section

Section 13 in Jammu and Kashmir Accountability Commission Regulations, 2005

13. Staff of the Commission

— (1) The strength and composition of the staff of the Accountability Commission shall consist of such officers as are specified in Annexure-A and such other officers/employees as the Governor may determine from time to time in consultation with the Commission.
(2)The appointments to the posts specified in the Schedule-A shall be made :
(a)By direct recruitment;
(b)By promotion; and
(c)By deputation.
as prescribed in the Schedule against each post.
(3)The staff of the Commission shall be subject to exclusive administrative and disciplinary control and directions of the Commission.
(4)The Jammu and Kashmir Civil Services Classification and Control (Appeal) Rules, 1956 and the orders of the Commission, issued from time to time, shall apply to the recruitment, posting and promotion to the posts of the staff of the Commission.
(5)The conditions of service of a person on the staff of the Commission shall be governed by the J&K Civil Services Regulations, J&K Civil Services Classification and Control (Appeal) Rules, 1956 and the orders of the Commission issued from time to time m respect of Government servants holding corresponding appointments.Annexure 'A'
S. No Category of Post No of Posts Method of recruitment Minimum Qualification
1 2 3 4 5
Administrative Wing
1. Secretary 1 By deputation from Government or High Court or by directrecruitment if retired. Who is or has been IAS Officer or Distt. & Sessions Judge.
2. Deputy Secretary 1 By deputation from Government  
3. Accounts Officer 2 By deputation from Finance Department  
4. P.A./Sr.Stenographer 2 By deputation or by direct recruitment Who is or has been P.A./Stenographer in Government of J&Kor Judicial services of the State.
5. S.O. 2 By deputation.  
6. Head Assistant 2 By deputation.  
7. Account Assistant 4 By deputation.  
8. Sr. Assistant 2 By deputation.  
9. Jr. Assistant 10 75% by deputation or by direct recruitment and 25% bypromotion from Class IV Employees In case of direct appointees must be graduates with knowledgeof typewriting having not less than 35 words speed per minutewith six months certificate course in Computer Applications froma recognized institute and by promotion from Class IV employeehaving 10+2 qualification type knowing with six monthscertificate course in Computer Applications.
10. Computer Operator 4 By direct recruitment Must possess three years Diploma Engineering.
11. Librarian 2 By direct recruitment Must be B.Lib.
12. Telephone Operator/ Receptionist 2 By direct recruitment As prescribed by the Government of J&K.
13. Drivers 7 75% by direct recruitment and 25% by promotion from categoryNo. 16 who possess valid driving licence. As prescribed by the Government of J&K.
14. Despatch Rider 2 By direct recruitment As prescribed by the Commission.
15. Jamadar 1 By deputation from Government or judicial services or bypromotion from category 16. do.
16. Orderlies 25 By direct recruitment As prescribed by the Government of J &K.
17. Home Orderlies 4 By direct recruitment As prescribed by the Government of J &K
18. Chowkidars 4 By direct recruitment As prescribed by the Government of J &K
19. sweeper 2 By direct recruitment As prescribed by the Government of J &K
20. gardeners 2 By direct recruitment As prescribed by the Government of J &K
Legal Wing +
1. Principal Secretary to Chairpersons 1 By deputation from the J&K High Court if in service and bydirect recruitment if retired. Must be or has been a Distt. & Sessions Judge.
2. Deputy Registrar 2 By deputation from the J&K High Court if in service and bydirect recruitment if retired. Who is or has been a Deputy Registrar in J&K High Court.
3. Asstt. Registrar 2 By direct recruitment Must be a Law Graduate having at least 5 years of experienceat the Bar.
4. Public Prosecutor 2 By direct recruitment Must be a Law Graduate having at least 5 years of experienceat the Bar.
5. Asstt. Public Prosecutor 2 By direct recruitment Must be a Law Graduate having at least 5 years of experienceat the Bar.
6. Judgement Writers 4 By deputation from High Court or by direct recruitment. Who is or has been a Judgement Writer in J&K JudicialServices.
7. Court Officers/ Master 2 By deputation from High Court or by direct recruitment. Who is or has been a Judgement Writer in J&K JudicialServices.
8. Translators 2 By deputation from High Court or Government.  
9. Copyist 2 By deputation or by direct recruitment. Who is Jr. Asstt. if in service or who is eligible to beappointed as Jr. Asstt.
Investigation Wing
1. Addl. DG/IGP 1 By deputation  
2. DIG 2 By deputation  
3. SPs 4 By deputation  
4. DSPs 4 By deputation  
5. Inspectors 6 By deputation  
6. Sub-Inspectors 12 By deputation  
7. ASIs 12 By deputation  
8. Head Constables 24 By deputation  
9. Constables 40 By deputation  
10. Police Clerks 6 By deputation  
11. Police Drivers 7 By deputation  
Technical Wing
1. Superintending Engineer 1 By deputation  
2. Executive Engineer 2 By deputation  
TABLE ENDNotifications, Circulars, Orders, ETC.Date of commencement of Accountability Commission Act, 2002SRO No. 17, dated 21st January, 2003In exercise of the powers conferred by sub-section (3) of section (1) of the Jammu and Kashmir Accountability Commission Act, 2002 (Act No. XXXVIII of 2002), the Government hereby appoints 25th January, 2003 as the date on which the said Act shall come into force.Appointment of Accountability CommissionSRO 154 dated 2nd June, 2005In exercise of the powers conferred by sub-section (1) Section 3 of the Jammu and Kashmir Accountability Commission Act, 2002 (Act NO. XXXVIII of 2002), the Government hereby establish the 'Accountability Commission' to exercise the powers conferred upon and to perform the functions assigned to it under the said Act.Warrant of appointment of ChairpersonSRO 255, dated 16-08-2011, Department of Law, Justice and Parliamentary AffairsIn exercise of the powers vested in me under section 4 of the J&K Accountability Commission Act, 2002, I, N.N. Vohra, Governor of Jammu and Kashmir hereby appoint Shri Justice (Retd) Yash Paul Nargotra as Chairperson of the Jammu and Kashmir Accountability Commission for three years with effect from the date he assumes charge of his office or until he attains the age of seventy years, whichever is earlier.Warrant of appointment of MembersSRO 256, dated 16-08-2011, Department of Law, Justice and Parliamentary AffairsIn exercise of the powers vested in me under section 4 of the J&K Accountability Commission Act, 2002, I, N.N. Vohra, Governor of Jammu and Kashmir hereby appoint Shri Justice (Retd) Hakim Imtiyaz Hussain as Member of the Jammu and Kashmir Accountability Commission for three years with effect from the date he assumes charge of his Office or until he attains the age of seventy years, whichever is earlier.