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State of Uttar Pradesh - Act

The U.P. Extension Educators Service Rules, 1985

UTTAR PRADESH
India

The U.P. Extension Educators Service Rules, 1985

Rule THE-U-P-EXTENSION-EDUCATORS-SERVICE-RULES-1985 of 1985

  • Published on 18 January 1986
  • Commenced on 18 January 1986
  • [This is the version of this document from 18 January 1986.]
  • [Note: The original publication document is not available and this content could not be verified.]
The U.P. Extension Educators Service Rules, 1985Published vide Notification No. 1446/16-2-85-69-70, dated May 9, 1985, published in U.P. Gazette, Part 1-ka, dated 18th January, 1986

Part I – General

1. Short title and commencement.

- These rules may be called the Uttar Pradesh Extension Educators Service Rules, 1985.
(2)They shall come into force at once.

2. Status of the service.

- The Uttar Pradesh Extension Educators Service is a subordinate service comprising group 'C' post.

3. Definitions.

- In these rules unless there is anything repugnant in the subject or context,-
(a)'Appointing Authority' means the Regional Joint Director, Medical, Health and Family Welfare Department ;
(b)'Citizen of India' means a person who is or is deemed to be a citizen of India under Part II of the Constitution;
(c)'Commission' means the Uttar Pradesh Public Service Commission ;
(d)'Constitution' means the Constitution of India ;
(e)'Extension Educator' includes the posts of District Extension Educator, Extension Educator (Rural/Urban) and Extension Educator;
(f)'Governor' means the Governor of Uttar Pradesh ;
(g)'Government' means the State Government of Uttar Pradesh ;
(h)'Member of the Service' means a person substantively appointed under these rules or the rules or orders in force prior to the commencement of these rules to a post in the cadre of the service ;
(i)'Service' means the Uttar Pradesh Extension Educators Service ;
(j)'Substantive Appointment' means an appointment, not being an ad hoc appointment to a post in the cadre of the service, made after selection in accordance with the rules and, if there are no rules, in accordance with the procedure prescribed for the time being by executive instruction, issued by the Government ;
(k)'Year of recruitment' means a period of twelve months commencing from the first day of July of a calendar year.

Part II – Cadre

4. Cadre of service.

(1)The strength of the service and of each category of post therein shall be such as may be determined by the Governor from time to time.
(2)The strength of service and of each category of the posts therein shall, until orders varying the same are passed under sub-rule (1) shall be as given in Appendix 'A' :Provided that-
(i)the appointing authority may leave unfilled or the Governor may hold in abeyance any vacant post, without thereby entitling any person to compensation;
(ii)the Governor may create such Additional, permanent or temporary posts as he may consider proper.

Part III – Recruitment

5. Source of recruitment.

- Recruitment to the posts of District Extension Educator/Extension Educator (Rural/Urban) and Extension Educator shall be made from the following sources :
(i)by direct recruitment ;
(ii)by promotion from amongst permanent State Family Welfare Health Assistants and permanent Male and Female Social Workers who possess Bachelors Degree :
Provided that the recruitment shall be so arranged that 75 per cent posts in the cadre are held by direct recruitment and 25 per cent by promotion.Note. - For the purpose of promotion a combined eligibility list shall be prepared by arranging the names in order of seniority as determined from the date of their substantive appointment.

6. Reservation.

- Reservation for the candidates belonging to Scheduled Castes, Scheduled Tribes and other categories shall be in accordance with the orders of the Government in force at the time of recruitment.

Part IV – [Qualification] [On the basis of Hindi version.]

7. Nationality.

- A candidate for direct recruitment to a post in service must be-
(a)a citizen of India ; or
(b)a Tibetan refugee who came over to India before the 1st January, 1962 with the intention of permanently settling in India ; or
(c)a person of Indian origin who has migrated from Pakistan, Burma, Sri Lanka or any of the East African countries of Kenya, Uganda and the United Republic to Tanzania (formerly Teganyika and Zanzibar) with the intention of permanently settling in India :
Provided that a candidate belonging to category 'D' or 'C' above must be a person in whose favour a certificate of eligibility has been issued by the State Government :Provided further that a candidate belonging to category 'B' will also be required to obtain a certificate of eligibility issued by the Deputy Inspector-General of Police, Intelligence Branch, Uttar Pradesh :Provided also that if a candidate belongs to category 'C' above, no certificate of eligibility will be issued for a period of more than one year and the retention of such a candidate in service beyond a period of one year, shall be subject to his acquiring Indian citizenship.Note. - A candidate in whose case a certificate of eligibility is necessary but the same has neither been issued nor refused, may be admitted to examination or interview and he may also be provisionally appointed subject to the necessary certificate being obtained by him or issued in his favour.

8. Academic qualifications.

- (i) A candidate for direct recruitment must possess a Master's Degree from a recognised University in Sociology or any subject of Social Science.
(ii)A candidate having the following qualification snail be preferred :
(i)Experience of Extension Work.
(ii)Training under Family Welfare.

9. Preferential qualifications.

- A candidate who has-
(i)served in Territorial Army for a minimum period of two years, or
(ii)obtained a 'B' certificate of National Cadet Corps, shall, other things being equal, be given preference in the matter of direct recruitment.

10. Age.

- A candidate tor direct recruitment to a post in the service must have obtained the age of 21 years and must not have attained the age of more than 35 years, on January 1st of the year in which recruitment is to be made if the posts are advertised during the period January 1 to June 30 on July 1 if the posts are advertised during the period July 1 to December 31 ;Provided that the upper age limit in the case of candidates belonging to the Scheduled Castes, Scheduled Tribes and such categories as may be notified by the Government from time to time, shall be greater by such number of years as may be specified.

11. Character.

- The character of a candidate for direct recruitment to a post in the service must be such as to render him suitable in ail respects for employment in Government service.The appointing authority shall satisfy itself on this point.Note. - Persons dismissed by the Union- Government or by a State Government or by a local authority or a Corporation or Body owned or controlled by the Union Government or a State Government shall be ineligible tor appointment to any post in the service. Persons convicted of an offence involving moral turpitude shall also be ineligible.

12. Marital status.

- A male candidate, who has more than one wife living or a female candidate who has married a man already having a wife living shall not be eligible for appointment to a post in the service ;Provided that the Governor may, if satisfied that there exist special grounds for doing so, exempt any person from the operation of this rule.

13. Physical fitness.

- No candidate shall be appointed to a post in the service unless he be in good mental and bodily health and free from any physical defect likely to interfere with the efficient performance of his duties. Before a candidate is finally approved for appointment he shall be required to produce a Medical Certificate of fitness in accordance with the rules framed under Fundamental rule 10 contained in Chapter III of the Financial Handbook, Volume If, Part III :Provided that a medical certificate of fitness shall not be required from a candidate required by promotion.

Part V – Procedure for Recruitment

14. Determination of vacancies.

- The appointing authority shall determine and intimate to the Commission the number of vacancies to be filled during the course of the year as also the number of vacancies to be reserved for candidates belonging to Scheduled Castes, Scheduled Tribes and other categories under Rule 6.

15. Procedure for direct recruitment.

(1)Application for being considered for selection by direct recruitment shall be invited by the Commission in the prescribed form, which may be obtained from the Secretary to the Commission on payment if any.
(2)The Commission, snail, having regard to the need for securing due representation of the candidate belonging to the Scheduled Castes/Scheduled Tribes and other categories in accordance with Rule 6, call for interview such number of candidates, as it considers proper.
(3)The Commission shall prepare a list of candidate in order of their merit as disclosed by the marks obtained by each candidate in the interview. If two or more candidates obtain equal mark, the Commission shall arrange their names in order of merit on the basis of their general suitability for service. The number of the names in the list shall be larger (but not larger by more than 25 per cent) than the number of the vacancies, the Commission shall forward the list to the appointing authority.

16. Procedure for recruitment by promotion.

- Recruitment by promotion shall be made on the basis of seniority subject to the rejection of the unfit in accordance with the Uttar Pradesh Promotion by Selection in Consultation with Public Service Commission (Procedure) Rules, 1970.

17. Combined Select list.

- If in any year of recruitment appointments are to be made both by direct recruitment and by promotion, a combined select list shall be prepared by taking the names of candidates from the relevant lists, in such manner that the prescribed percentage is maintained, the first name in the list being of the person appointed by promotion.Illustrations
(i)Suppose, in a service, appointment is made both by direct recruitment (D) and promotion (P) in the ratio of 75 : 25 and, in a particular year, there are 20 vacancies. In such a case, 15 vacancies will go to the direct recruits and 5 vacancies to promotees. After the Selections are made the Combined Select List shall be prepared in the following cyclic order :
(1) (2)
1. P 11. D
2. D 12. D
3. D 13. P
4. D 14. D
5. P 15. D
6. D 16. D
7. D 17. P
8. D 18. D
9. P 19. D
10. D 20. D
(ii)If, in the above case, instead of recruitment, in any year (X), being in accordance with the prescribed quota, 8 persons are recruited by promotion and 12 directly and the rules or where there are no rules, the relevant orders in force for the time being do not permit the unfilled vacancies of any source being filled from other sources and the deficiency in the quota of direct recruits is made good in the next year (Y) by recruiting 18 direct recruits and 2 promotees out of 20 vacancies, the combined select list in (X) and (Y) year shall be prepared in the following cyclic order :
    (X) Year   (Y) Year
(1) (2) (3)   (4)
1. P 10. D 1. D Unfilled 11. D
2. D 11. D 2. D Quota of 12. P Excess of (X) Year
3. D 12. D 3. D (X) Year    
4. D 13. P 4. P Excess of (X) Year    
5. P 14. D 5. D   13. D
6. D 15. D 6. D   14. D
7. D 16. D 7. D   15. D
8. D 17. P 8. P Excess of (X) Year 16. P
9. P     9. D   17. D
        10. D   .18. D
              19. D
              20. P
              21. D
              22. D
              23. D
(iii)If, in the case mentioned in illustration (ii), the rules or, where there are no rules, the relevant order, in force for the time being, provided for the unfilled vacancies of any source being filled from the other sources in specified contingency and the unfilled 3 vacancies of direct recruits are so filled by promotion, the combined select list shall be in the following cyclicorder :
(1) (2) (3) (4)
1. p 7. D 13. P 19. P
2. D 8. D 14. D 20. P
3. D 9. P 15. D    
4. D 10. D 16. D    
5. P 11, D 17. P    
6. D 12. D 18. P    

Part VI – Appointment, Probation, Confirmation and Seniority

18. Appointment.

(1)Subject to the provisions of sub-rule (2) the appointing authority shall make appointment by making the name of candidates in the order iii which they stand in the list prepared under Rule 15, 16 or 17 as the case may be.
(2)Where, in any year of recruitment, appointments are to be made both by direct recruitment and by promotion, regular appointments shall not be made unless selections are made from both the sources and a combined lists is prepared in accordance with Rule 17.
(3)If more than one order of appointment are issued in respect of any one selection, a combined order shall also be issued, mentioning the names of the persons in order of seniority as determined in the selection or, as the case may be, as is stood in the cadre from which they are promoted. If the appointments are made both by direct recruitment and by promotion names shall be arranged in accordance with the cyclic order, referred to in Rule 17.
(4)The appointing authority may make appointments in temporary or officiating capacity also from the lists referred to in sub-rule (1). If no candidate borne on these lists is available, he may make appointments in such vacancy from amongst persons eligible for appointment under these rules. Such appointments shall not last for a period exceeding one year or beyond the next selection under these rules, whichever be earlier, and the provisions of Regulation 5 (a) of the U.P. Public Service Commission (Limitation of Functions) Regulations, 1954, shall apply.

19. Probation.

(1)A person on appointment to a post in the service in or against a substantive vacancy shall be placed on probation for a period of two years.
(2)The appointing authority, may for reasons to be recorded, extend the period of probation in individual cases specifying the date up to which the extension is granted :Provided that, save in exceptional circumstance, the period of probation shall not be extended beyond one year and, in no circumstance, beyond two years.
(3)if it appears to the appointing authority at any time during or at the end of the period of probation or extended period of probation that a probationer has not made sufficient use of his opportunities or has otherwise failed to give satisfaction, he may be reverted to his substantive post, if any, and if he does not hold a lien on any post his services may be dispensed with.
(4)A probationer who is reverted or whose services are dispensed with under sub-rule (3) shall not be entitled to any compensation.
(5)The appointing authority may allow continuous service, tendered in an officiating or temporary capacity in a post included in the cadre or any other equivalent or higher post, to be taken into account for the purpose of computing the period of probation.

20. Confirmation.

- A probationer shall be confirmed in his appointment at the end of the period of probation or extended period of probation if-
(a)his work and conduct is reported to be satisfactory ;
(b)his integrity is certified ; and
(c)the appointing authority is satisfied that he is otherwise fit for confirmation.

21. Seniority.

(1)Except as hereinafter provided, the seniority of persons in any category or post shall be determined from the date of the order of substantive appointment and if two or more persons are appointed together, by the order in which their names are arranged in the appointment order :Provided that if the appointment order specified a particular back date with effect from which a person is substantively appointed, that date will be deemed to be the dare of order of substantive appointment and in other case, it will mean the date of issue of the order :Provided further that, if more than one orders of appointment are issued in respect of any one selection the seniority shall be as mentioned in the combined order of appointment issued under sub-rule (3) of Rule 18.
(2)The seniority inter se of persons appointed directly on the result of any1 one selection shall be the same as determined by the Commission :Provided that a candidate recruited directly may lose his seniority if he fails to join without valid reasons when vacancy is offered to him, the decision of the appointing authority as the validity of reasons shall be final.
(3)The seniority inter se of persons appointed by promotion shall be the same as it was in the cadre from which they were promoted.
(4)Where appointments are made both by promotion arid direct recruitment or from more than one source and the respective quota of the sources as is prescribed the inter se seniority shall be determined by arranging the name in a cyclic order in a combined list prepared in accordance with Rule 17, in such manner that the prescribed percentage is maintained :Provided that-
(1)Where appointments from any source are made in excess of the prescribed quota, the persons appointed in excess of quota shall be pushed down, for seniority, to subsequent year or years in which there are vacancies in accordance with the quota.
(2)Where appointments from any source fall short of the prescribed quota and appointments against such unfilled vacancies are made in subsequent year or years, the persons appointed shall not get seniority of any earlier year but shall get the seniority of the year in which their appointment are made, so however, that in the combined list of that year, to be prepared under this rule, their names shall be placed at the top followed by the names, in the cyclic order, or the other appointees.
(3)Where, in accordance with the rules or prescribed procedure, the unfilled vacancies from any source could, in the circumstances mentioned in the relevant rule or procedure be filled from the other source and appointment in excess of quota, are so made, the person so appointed shall get the seniority of that very year as it they are appointed against the vacancies at their quota.

Part VII – Pay etc.

22. Scales of pay.

(1)The scale of pay admissible to persons appointed to the various categories of post in the service, whether in a substantive officiating capacity or as a temporary measure, shall be such as may be determined by the Government from time to time.
(2)The scale of pay at the time of the commencement of these rules is Rs. 570-25-770-E.B.-30-980-E.B.-30-1,100.

23. Pay during probation.

(1)Notwithstanding any provisions in the Fundamental Rules, to the contrary, a person on probation, if he is not already in permanent Government service, shall be allowed his first increment in the time-scale when he has completed one year of satisfactory service, and the second increment after two years, service when he has completed the probationary period and is also confirmed :Provided that if the period of probation is extended on account of failure to give satisfaction such extension shall not count for increment unless the appointing authority directs otherwise.
(2)The pay during probation of a person who was already holding a post under the Government shall be regulated by Fundamental Rule :Provided that if the period of probation is extended on account of failure to give satisfaction such extension shall not count for increment unless the appointing authority directs otherwise.
(3)The pay during probation of a person already in permanent Government service shall be regulated by the relevant rules, applicable to Government servants generally serving in connection with the affairs of the State.

24. Criterion for Crossing Efficiency Bar.

- No person shall be allowed to cross-
(i)the first efficiency bar unless his work and conduct are found to be satisfactory and unless his integrity is certified ; and
(ii)the second efficiency bar unless he has worked diligently and to the best of his ability, his work and conduct are reported to be satisfactory and unless his integrity is certified.

Part VIII – Other Provisions

25. Canvassing.

- No recommendations, either written or oral, other than those required under the rules applicable to the post will be taken into consideration. Any attempt on the part of a candidate to enlist support directly or indirectly for his candidature will disqualify him for appointment.

26. Regulation of other matters.

- in regard to the matters not specifically covered by these rules or by special orders, persons appointed to the service shall be governed by the rules, regulations and orders applicable generally to Government servants serving in connection with the affairs of the State.

27. Relaxation from the conditions of service.

- Where the State Government is satisfied that the operation of any rule, regulating the conditions of service of person appointed to the service causes undue hardship in any particular case, it may, notwithstanding anything contained in the rules applicable to the case, by order, dispense with or relax the requirements of that rule to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner ;Provided that where a rule has been framed in consultation with the Commission that body shall be consulted before the requirements of the rule, are dispensed with or relaxed.

28. Savings.

- Nothing in these rules shall affect reservations and other concessions required to be provided for, the candidates belonging to the Scheduled Castes, Scheduled Tribes and other special categories of persons in accordance with the orders of the Government issued from time to time in this regard :Appendix
Name of the posts Service Rules 4(2) Number of posts sanctioned
Permanent Temporary Total
1 2 3 4
1. District Extension Educator. 36 72 108
2. Extension Educators 292 710 1002