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The Indian Administrative Service (Regulation of Seniority) Rules, 1987

UNION OF INDIA
India

The Indian Administrative Service (Regulation of Seniority) Rules, 1987

Rule THE-INDIAN-ADMINISTRATIVE-SERVICE-REGULATION-OF-SENIORITY-RULES-1987 of 1987

Published on 6 November 1987
Commenced on 6 November 1987
[This is the version of this document from 6 November 1987.]
[Note: The original publication document is not available and this content could not be verified.]

The Indian Administrative Service (Regulation of Seniority) Rules, 1987The original Rules viz. IAS (Regulation of Seniority) Rules, 1954 were repealed and replaced vide Notification No. 14014/76/84-AIS(I) dated 6.11.1987 - GSR No. 896(E) dated 6.11.1987

1. Short title and commencement.

(1)These rules may be called the Indian Administrative Service (Regulation of Seniority) Rules, 1987.

(2)They shall come into force on the date of their publication in the official gazette.

2. Definitions.

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

(a)'Cadre' means the Indian Administrative Service Cadre constituted in accordance with rule 3 of the Cadre Rules;

(b)'Cadre Rules' means the Indian Administrative Service (Cadre) Rules, 1954;

(c)[Deleted] [Deleted vide Notification Np.14014/14/2000-AIS(I) dated 30.8.2005 - GSR Mp.549(E) dated 30.8.2005]

(d)'Commission' means the Union Public Service Commission;

(e)'competitive examination' means the examination referred to in rule 7 of the Recruitment Rules;

(f)'direct recruit officer' means an officer appointed to the Service through a competitive examination in accordance with rule 7 of the Recruitment Rules;

(g)'gradation list' means the gradation list prepared under rule 5 of these rules;

(h)'officer' means a member of the Service;

(i)'officer appointed by selection' means an officer appointed to the Service in accordance with the provisions of the Indian Administrative Service (Appointment by Selection) Regulations, 1956;

(j)'promotee officer' means an officer appointed to the Service in accordance with the provisions of the Indian Administrative Service (Appointment by Promotion) Regulations, 1955;

(k)'Recruitment Rules' means the Indian Administrative Service (Recruitment) Rules, 1954;

(l)'Select List' means the Select List prepared in accordance with the Indian Administrative Service (Appointment by Promotion) Regulations, 1955;

(m)[Deleted] [Deleted vide Notification Np.14014/14/2000-AIS(I) dated 30.8.2005 - GSR Mp.549(E) dated 30.8.2005]

(n)'Service' means the Indian Administrative Service;

(o)'State Cadre' and `Joint Cadre' have the meanings respectively assigned to them in the Cadre rules;

(p)[Deleted] [Deleted vide Notification Np.14014/14/2000-AIS(I) dated 30.8.2005 - GSR Mp.549(E) dated 30.8.2005]

(q)'State Government concerned', in relation to a Joint cadre, means the Joint Cadre Authority.

3. Assignment of year of allotment.

(1)Every officer shall be assigned a year of allotment in accordance with the provisions hereinafter contained in these rules.

(2)The year of allotment of an officer in Service at the commencement of these rules shall be the same as has been assigned to him or may be assigned to him by the Central Government in accordance with the orders and instructions in force immediately before the commencement of these rules.

(3)The year of allotment of an officer appointed to the Service after the commencement of these rules shall be as follows:-

(i)the year of allotment of a direct recruit officer shall be the year following the year in which the competitive examination was held:

Provided that if a direct recruit officer is permitted to join probationary training under rule 5(1) of the IAS (Probation) Rules, 1954, with direct recruit officers of a subsequent year of allotment, then he shall be assigned that subsequent year as the year of allotment.

(ii)[ The year of allotment of a promotee officer shall be determined with reference to the year for which the meeting of the Committee to make selection, to prepare the select list on the basis of which he was appointed to the Service, was held and with regard to the continuous service rendered by him in the State Civil Service not below the rank of a Deputy Collector or equivalent, up to the 31st day of December of the year immediately before the year for which meeting of the Committee to make selection was held to prepare the select list on the basis of which he was appointed to the Service, in the following manner:- [Substituted vide Notification No. 14015/54/96-AIS(I)-A dated 31.12.1997 - GSR No. 736(E) dated 31.12.1997.]

a. for the service rendered by him upto twenty one years, he shall be given a weightage of one year for every completed three years of service, subject to a minimum of four years;b. he shall also be given a weightage of one year for every completed two years of service beyond the period of twenty one years, referred to in sub-clause (a), subject to a maximum of three years.]Explanation. - For the purpose of calculation of the weightage under this clause, the fractions, if any, are to be ignored:Provided that he shall not be assigned a year of allotment earlier than the year of allotment assigned to an officer senior to him in that select list or appointed to the service on the basis of an earlier select list:

(iii)[ the year of allotment of an officer appointed by selection shall be determined with reference to the year for which the meeting of the Committee to make the selection to prepare the select list, on the basis of which he was appointed to the Service, was held and with regard to the continuous service rendered by him in a post [equivalent to the post of Deputy Collector or a higher post, up to the 31st December of the year] [Amended vide Notification No. 14014/14/2000-AIS(I) dated 30.8.2005 - GSR No. 549(E) dated 30.8.2005] for which the meeting of the Committee to make the selection was held to prepare the select list on the basis of which he was appointed to the service, in the following manner:-

(a)[ for the service rendered by him up to twelve years, he shall be given a weightage of one year for every completed four years of service, subject to a minimum of three years; [Substituted by Notification No. G.S.R. 495 (E), dated 5.5.2016 (w.e.f. 6.11.1987).]

(b)for the service rendered by him beyond twelve years, as referred to in sub-clause (a) and upto 21 years, he shall be given a weightage of one year for every completed three years;

(c)for the service rendered by him beyond 21 years, as referred to in sub-clause (b), he shall be given a weightage of one year for every completed two years of service, subject to a maximum of three years.]

Explanation. - For the purpose of calculation of the weightage under this clause, the fractions, if any, shall be ignored:Provided that he shall not be assigned a year of allotment earlier than the year of allotment assigned to an officer senior to him in that select list or appointed to the Service on the basis of an earlier select list:Provided further that he shall not be allotted a year earlier than the year of allotment assigned to an officer already appointed to the service in accordance with sub-rule (1) of rule 8 of the recruitment rules, whose length of Class I continuous service in the State Civil Service is equal to or more than the length of Class I continuous service of the former in connection with the affairs of the State.Explanation. - The length of the relevant Class I continuous service in either case shall be with reference to the 31st day of December of the year immediately before the year for which the meeting of the Committee to make selection was held to prepare the select list on the basis of which appointments were made in the respective cases.

4. Inter-se seniority of the officers who are assigned the same year of allotment.

- The inter-se seniority of the officers appointed to the Service shall be in the following order and in each category the inter-se seniority shall be determined in the following manner:-i. direct recruit officers shall be ranked inter-se in the order of merit as determined in accordance with rule 10 of the Indian Administrative Service (Probation) Rules, 1954;ii. Promotee officers shall be ranked inter-se in the order in which their names are arranged by the Commission for the purpose of appointment to the Service by promotion;[iii. officers appointed by selection shall be ranked inter-se in the order in which their names are arranged by the Commission for the purpose of appointment to the Service by selection.] [Amended vide Notification No. 14014/14/2000-AIS(I) dated 30.8.2005 - GSR No. 549(E) dated 30.8.2005.][Omitted] [Proviso omitted vide Notification No. 14014/14/2000-AIS(I) dated 30.8.2005 - GSR No. 549(E) dated 30.8.2005]

5. Gradation List.

- There shall be prepared every year for each State Cadre and Joint Cadre a gradation list consisting of the names of all officers borne on that cadre arranged in order of seniority.

6. Fixation of seniority of officers transferred to another cadre.

(1)If a direct recruit officer is transferred from one cadre to another in public interest, his year of allotment shall remain unchanged and his inter-se position among the direct recruits having the same year of allotment in the cadre to which he is transferred shall remain the same as determined in accordance with Rule 10 of the Indian Administrative Service (Probation) Rule, 1954.

(2)If a promotee officer or officer appointed by selection is transferred from one cadre to another in public interest, his year of allotment shall remain unchanged and he shall be ranked inter-se with promotee officers or officers appointed by selection, as the case may be, having the same year of allotment in the cadre to which he is transferred with reference to the date on the basis of which he was assigned the year of allotment under these rules.

(3)If an officer is transferred from one cadre to another at his request he shall be assigned a position in the gradation list of the cadre to which he is transferred below all the officers of his category borne on that cadre who have the same year of allotment: Provided that in the case of a direct recruit officer transferred from one cadre to another at his request, his seniority in the list prepared under Rule 10 of the Indian Administrative Service (Probation) Rules, 1954 shall remain unaffected for the purposes of the said list.

7. Seniority of officers appointed under sub-rule (3) of rule 4 of the Indian Administrative Service (Recruitment) Rules, 1954.

- Notwithstanding anything contained in any of the provisions of these rules, the seniority of officers appointed to the Service in accordance with the provisions of sub-rule (3) of Rule 4 of the Indian Administrative Service (Recruitment) Rules, 1954 shall be determined in accordance with such principles as the Central Government may, after consultation with the State Governments and the Commission, from time to time, determine.

8. Interpretation.

- If any question arises as to the interpretation of these rules, it shall be referred to the Central Government for decision.

9. Repeal and Saving.

(1)The Indian Administrative Service (Regulation of Seniority) Rules, 1954 and all other rules corresponding to the said rules in force immediately before the commencement of these rules are hereby repealed.

(2)The seniority of the officers appointed to the Service prior to the coming into force of these rules shall be determined in accordance with the Indian Administrative Service (Regulation of Seniority) Rules, 1954 in force on the date of their appointment to the Service;Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.

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