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State of Uttar Pradesh - Act

U.P. Zila Panchayat Monitoring Cell Gazetted Officers' Service Rules, 2004

UTTAR PRADESH
India

U.P. Zila Panchayat Monitoring Cell Gazetted Officers' Service Rules, 2004

Rule U-P-ZILA-PANCHAYAT-MONITORING-CELL-GAZETTED-OFFICERS-SERVICE-RULES-2004 of 2004

Published on 12 July 2004
Commenced on 12 July 2004
[This is the version of this document from 12 July 2004.]
[Note: The original publication document is not available and this content could not be verified.]

U.P. Zila Panchayat Monitoring Cell Gazetted Officers' Service Rules, 2004Published vide Notification No. 2085/33-2-2004-83G-91-T.C., dated 12th July, 2004 and published in the U. P. Gazette (Extraordinary), Part 4, Section (Kha), dated 12th July, 2004In exercise of the powers conferred by the proviso to Article 309 of the Constitution and in supersession of all existing rules and orders on the subject, the Governor is pleased to make the following rules regulating recruitment and the conditions of service of persons appointed to the Uttar Pradesh Zila Panchayat Monitoring Cell Gazetted Officers' Service :

Part I – General

1. Short title and commencement.

(1)These rules may be called the Uttar Pradesh Zila Panchayat Monitoring Cell Gazetted Officers' Service Rules, 2004.

(2)They shall come into force at once.

2. Status of the Service.

- The Uttar Pradesh Zila Panchayat Monitoring Cell Gazetted Officers' Service is a Service comprising Group 'A' and Group 'B' posts.

3. Definitions.

- In these rules, unless there is anything repugnant in the subject or context-

(a)"Act" means the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994;

(b)"Appointing Authority" means the Governor;

(c)"Citizen of India" means a person who is or is deemed to be a citizen of India under Part II of the Constitution;

(d)"Commission" means the Uttar Pradesh Public Service Commission;

(e)"Constitution" means the Constitution of India;

(f)"Government" means the State Government of Uttar Pradesh;

(g)"Governor" means the Governor 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)"Other backward classes of citizens" means the backward classes of citizens specified in Schedule I of the Act, as amended from time to time;

(j)"Service" means the Uttar Pradesh Zila Panchayat Monitoring Cell Gazetted Officers Service;

(k)"Substantive appointment" means an appointment, not being an ad hoc appointment, on a post in the cadre of the service, made after selection in accordance with the rules and, if there were no rules, in accordance with the procedure prescribed for the time being by executive instructions issued by the Government;

(l)"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 posts there shall be such as may be determined by the Government from time to time.

(2)The strength of the service and of each category of posts therein shall, until orders varying the same are passed under sub-rule (1), be as given below :

Sl. No.	Name of Post	Number of Posts
Permanent	Temporary	Total
1.	Deputy Director	3	–	3
2.	Engineer	2	–	2
3.	Karya Adhikari	2	–	2
4.	Medical Officer (Allopathic and Ayurvedic or Homeopathic)	2	–	2;

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; or

(ii)the Governor may create such additional permanent or temporary post as he may consider proper.

Part III – Recruitment

5. Source of recruitment.

- Recruitment to the various categories of posts in the service shall be made from the following sources :

(1)	Deputy Director	...	(i)	33 ½ Per cent by promotion through theSelection Committee from amongst substantively appointedEngineers who have completed eight years service as such on thefirst day of the year of recruitment;
			(ii)	33 ½ per cent by promotion through theSelection Committee from amongst substantively appointedKaryaAdhikariswho have completed eight years service as such onthe first day of the year of recruitment;
			(iii)	33 ½ Per cent by promotion through theSelection Committee from amongst substantively appointed MedicalOfficers (Allopathic and Ayurvedic or Homeopathic) who havecompleted eight years service as such on the first day of theyear of recruitment.
(2)	Engineer	...		By direct recruitment through the Commission.
(3)	Karya Adhikari	...		By direct recruitment through the Commission.
(4)	Medical Officer (Allopathic and Ayurvedic or Homeopathic)	...		By direct recruitment through Commission.

6. Reservation.

- Reservation for the candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories shall be in accordance with the Act, the Uttar Pradesh Public Services (Reservation for Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993, as amended from time to time and the orders of the Government in force at the time of the recruitment.

Part IV – Qualifications

7. Nationality.

- A candidate for direct recruitment to a post in the service must be-

(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 has migrated from Pakistan, Burma, Sri Lanka or any of the East African countries of Kenya, Uganda and the United Republic of Tanzania (formerly Tanganyika and Zanzibar) with the intention of permanently settling in India :

Provided that a candidate belonging to category (b) 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 granted 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 an 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 qualification.

- A candidate for direct recruitment to the various posts in the service must possess the following qualifications-

(1)	Engineer	...	Bachelor's degree in Civil Engineering from a Universityestablished by law in India or a qualification recognised by theGovernment as equivalent thereto.
(2)	Kanja Adhikari	...	Bachelor's degree from a University established by law inIndia or a qualification recognised by the Government asequivalent thereto.
(3)	Medical Officer	...	Bachelor's degree in Allopathic and Ayurvedic or Homeopathicmedicine from a University established by law in India or aqualification recognised by the Government as equivalent thereto.

9. Preferential Qualification.

- A candidate who has-

(i)served in the 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 for direct recruitment must have attained the age of 21 years and must not have attained the age of more than 35 years on the first day of July of the calendar year in which vacancies for direct recruitment are advertised by the Commission :Provided that the upper age limit in the case of candidates belonging to the Scheduled Castes, Scheduled Tribes and such other 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 all respects for employment in Government Service. The appointing authority shall satisfy itself on this point.Note. - Persons dismissed by the Union Government or 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 for 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 Government 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 pass an examination by a Medical Board :Provided that a medical certificate of fitness shall not be required from a candidate recruited by promotion.

Part V – Procedure for Recruitment

14. Determination of vacancies.

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

15. Procedure for direct recruitment for the posts of Karya Adhikari and Engineer.

(1)Application for permission to appear in the competitive examination shall be called by the Commission in the prescribed proforma published in the advertisement issued by the Commission.

(2)No candidate shall be admitted to the examination unless he holds a certificate of admission, issued by the Commission.

(3)After the results of the written examination have been received and tabulated, the Commission shall, having regard to the need for securing due representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes and others under Rule 6, summon for interview such number of candidates as, on the result of the written examination, have come up to the standard fixed by the Commission in this respect. The marks awarded to each candidate at the interview shall be added to the marks obtained by him in the written examination.The Commission shall prepare a list of candidates in order of their proficiency as disclosed by the aggregate of marks obtained by each candidate at the written examination and interview and recommended such number of candidates as they consider fit for appointment. If two or more candidates obtain equal marks in the aggregate, the name of the candidate obtaining higher marks in the written examination shall be placed higher in the list. In case two or more candidates obtain equal marks in the written examination also, the Commission shall forward the list to the appointing authority.

16. Procedure for direct recruitment for the posts of Medical Officer, Allopathic and Ayurvedic or any Medical Officer (Homeopathic).

(1)Application for being considered for selection shall be called by the Commission in the proforma published in the advertisement issued by the Commission.

(2)The Commission shall, having regard to the need for screening due representation of the candidates belonging to the Scheduled Castes, Scheduled Tribes and other categories in accordance with Rule 6, call for interview such number of candidates, who fulfil the requisite qualifications, as they consider proper.

(3)The Commission shall prepare a list of candidates in order of their proficiency as disclosed by the marks obtained by each candidate in the interview. If two or more candidates obtain equal marks, the candidate senior in age shall be placed higher in the list. The Commission shall forward the list to the appointing authority.

17. Procedure for Deputy Director recruitment by promotion.

(1)Recruitment by promotion shall be made on the basis of the criterion laid down in the Uttar Pradesh Government Servants Criterion for Recruitment by Promotion Rules, 1994, as amended from time to time, through the selection committee constituted in accordance with the provisions of the Uttar Pradesh Constitution of Departmental Promotion Committee for Posts Outside the Purview of the Service Commission Rules, 1992, as amended from time to time.Note. - Nomination of officers for giving representation to Scheduled Castes, Scheduled Tribes and Other Backward Classes of citizens in the Selection Committee shall be made in accordance with the order made under Section 7 of the Act as amended from time to time.

(2)The appointing authority shall prepare eligibility lists of the candidates in accordance with the Uttar Pradesh Promotion by Selection (On Posts Outside the Purview of the Public Service Commission) Eligibility List Rules, 1986, as amended from time to time and place the same before the Selection Committee alongwith their character rolls and such other records, pertaining to them, as may be considered proper.

(3)The Selection Committee shall consider the cases of candidates on the basis of records, preferred to in sub-rule (2), and, if it considers necessary, it may interview the candidate also.

(4)The Selection Committee shall prepare a list of selected candidates in order of seniority as it stood in the Cadre from which they are to be promoted and forward the same to the appointing authority.

Part VI – Appointment, Probation, Confirmation and Seniority

18. Appointment.

(1)The appointing authority shall make appointment by taking the names of candidates in the order in which they stand in the lists prepared under Rule 15, 16 or 17, as the case may be.

(2)If more than 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 it stood in the cadre from which they are promoted.

19. Probation.

(1)A person on substantive appointment to a post in the service 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 circumstances, 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 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, rendered 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.

(1)Subject to the promotions of sub-rule (2) a probationer shall be confirmed in his appointment at the end of the period of probation or the extended period of probation if-

(a)his work and conduct is reported to be satisfactory, and

(b)his integrity is certified.

(2)Where, in accordance with the provisions of the Uttar Pradesh State Government Servants Confirmation Rules, 1991, confirmation is not necessary the order under sub-rule (3) of Rule 5 of those rules declaring that the person concerned has successfully completed the probation shall be deemed to be the order of confirmation.

21. Seniority.

- The seniority of persons substantively appointed in any category of posts shall be determined in accordance with the Uttar Pradesh Government Servants Seniority Rules, 1991, as amended from time to time.

Part VII – Pay, Etc.

22. Scales of pay.

(1)The scales of pay admissible to persons appointed to the various categories of posts in the service shall be such as may be determined by the Government from time to time.

(2)The [scales of pay] [See now Revised Pay Scale.] at the time of the commencement of these rules are given as follows :

Name of post		Scale of pay
1.	Deputy Director	...	Rs. 10,000-325-15,200
2.	Engineer	...	Rs. 8,000-275-13,500
3.	Karya Adhikari	...	Rs. 8,000-275-13,500
4.	Medical Officer (Allopathic and Ayurvedic or Homeopathic)	...	Rs. 8,000-275-13,500

23. Pay during probation.

(1)Notwithstanding any provision 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, has passed departmental examination and undergone training, where prescribed, and second increment after two years service when he has completed the probationary period and is also confirmed.

(2)The pay during probation of a person as already holding a post under the Government, shall be regulated by the relevant fundamental rules.

(3)The pay during probation of a person already in permanent government service shall be regulated by the relevant rules, applicable generally to government servants serving in connection with the affairs of the State.

24. Criterion for crossing efficiency bar.

- No person shall be allowed to cross the efficiency bar unless his work and conduct is found 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 or service 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 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 persons 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 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 rules sire 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 or persons in accordance with the orders of the Government issued from time to time in this regard.

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State of Uttar Pradesh - Act