Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Tamilnadu- Act

Ad Hoc Rules Relating to The Temporary Post of Statistical, Assistant in Market Committees

TAMILNADU
India

Ad Hoc Rules Relating to The Temporary Post of Statistical, Assistant in Market Committees

Rule AD-HOC-RULES-RELATING-TO-THE-TEMPORARY-POST-OF-STATISTICAL-ASSISTANT-IN-MARKET-COMMITTEES of 1989

  • Published on 5 July 1989
  • Commenced on 5 July 1989
  • [This is the version of this document from 5 July 1989.]
  • [Note: The original publication document is not available and this content could not be verified.]
Ad Hoc Rules Relating to The Temporary Post of Statistical, Assistant in Market CommitteesPublished vide Notification No. G. O. Ms. No. 473, Agriculture (AM-3), Dated 5th July 1989) - No. SRO B-191 (a-4)/89In exercise of the powers conferred by sub-section (4) of section 22 of the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (Tamil Nadu Act 27 of 1989) and the proviso to Article 309 of the Constitution of India, the Governor of Tamil Nadu hereby makes the following rules:The rules hereby made shall be deemed to have come into force on the 17th November 1981.

1.

The General and Special Rules applicable to the. holders of the permanent posts of Statistical Assistant in Class I of the Tamil Nadu Agricultural Subordinate Service shall apply to the holders of temporary posts of Statistical Assistants sanctioned, from time to time in the Market Committees in the Agricultural Marketing Department subject to the modifications specified in the following rules:-

2. Constitution.

- The post shall constitute a separate category in the said class of the said service.

3. Appointment.

- Appointment to the post shall be made as follows:-
(i)By recruitment by transfer from Assistants in Agricultural Marketing Department under the Tamil Nadu Ministerial Service; or
(ii)By recruitment by transfer from among the holders of the posts of Junior Assistant in Market Committees in the Tamil Nadu Ministerial Service, if no qualified persons are available in clause (i); or
(iii)By direct recruitment.

4. Appointing authority.

- The appointing authority for the post shall be the Director of Agricultural Marketing.

5. Qualification.

(a)Age. - No person shall be eligible for appointment to the post by direct recruitment, if he has completed or will complete 28 years of age on the first day of July of the year in which the selection for appointment is made:
Provided that the age limit shall be increased by five years in the case of candidates belonging to the Scheduled Castes and Scheduled Tribes and Backward Classes.
(b)Other Qualification. - No person shall be eligible for appointment to the posts unless he possesses a degree in Statistics, Mathematics or Economics as the main subjects:
Provided that preference shall be given to candidates who possess experience in statistical investigation.

6. Probation.

- Every person appointed to the post by direct recruitment shall be on probation for a total period of two years on duty within a continuous period of three years.Provided that every person appointed to the post by recruitment by transfer, shall be on probation for a total period of one year on duty within a continuous period of two years.

7. Test.

- Every person appointed to the post shall within the period of his probation Pass the following tests:
(i)The Departmental Test for Agricultural Marketing Department Employees.
(ii)Account Test for Subordinate Officers - Part 1.

8. Pay.

- There shall be paid to the holders of the post a monthly pay calculated in the scale of pay Rs. 525-25-675-30-855-35-925 and in the scale of pay of Rs. 905-45-1445-50-1545-with effect from 1st October 1984.