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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Chattisgarh - Subsection

Section 52(2) in The Chhattisgarh Municipal Service (Executive) Rules, 1973

(2)Nothing in these rules shall operate to deprive any person to whom these rules apply of any right of appeal which had accrued to him under the rules repealed by sub-rule (1) in respect of any order passed before the commencement of these rules.First Schedule[See note below sub-rule (1) of Rule 4]The provisional strength of the service is as follows :-Select Grade-IClass 1-19Class 11-71Class 111-94.Second Schedule[See sub-rule (c) of Rule 5]
S. No. Name of Posts No. of posts Classification of Grade
(1) (2) (3) (4)
1 Chief Municipal Officer 1 Select Grade
2 Chief Municipal Officer 19 Class 1
3 Chief Municipal Officer 71 Class 11
4 Chief Municipal Officer 94 Class III
 
Scale of pay as per Chhattisgarh MunicipalServices (Scale of Pay and Allowances) Rules, 1967 Mode of Recruitment Minimum age limit Maximum age limit
By direct recruitment By promotion
(5) (6) (7) (8) (9)
Rs. 300-300-25-400-EB-30- 550-550-25-700-700-EB- 25-850 ....... 100.00% ....... .......
Rs. 275-275-300-15-405-EB-20-425-25-550-550-EB -25-700 ....... 100.00% ....... .......
Rs. 250-10-290-15-350-EB-20-450 50.00% 50.00% 21 years [30 years] [Substituted by Notification No. F-4-367/2004/18, dated 27-8-2005]for direct recruits.
Rs. 170-170-8-250- EB -10-290 50.00% 50.00% 21 years 28 year for direct recruits.
        38 years for Ministerial employees of MunicipalCouncils and of State Government.
Educational qualification
For direct recruitment For promotion
(10) (11)
  By promotion of C.M.Os. of Class AM.Cs. having at least 7years experience on that post.
  By promotion of revenue officers of Class AA, or Class AMunicipal Councils and CMOs of Class B Municipal Councils havingat least 7 years experience on the respective posts of RO/CMO.
(a) [ Graduation in Public Administration from any recognized University;] [Substituted by Notification No. F-4-367/2004/18, dated 24-9-2007.] By promotion of CMOs of Class C Municipal Councils, RevenueInspectors of Select Grade, Class I and Class II MCs. havingexperience of at least 7 years of the respective posts ofCMO/Revenue Inspector.
(b) [ Preference shall be given to Diploma or Degree holder from any recognized University in - [Substituted by Notification No. F-4-367/2004/18, dated 24-9-2007.](1) MBA (Master of Business Administration)(2) Public Administration(3) LL.B.] -do-
[Note. - Minimum Second Class]  
  By promotion of Supdts. of Class A MCs. having at least 7-½years experience, Rls. of Class C MSc. having at least 7 yearsexperience and Revenue Sub-Inspectors having at least 9 yearsexperience and the Ministerial employee of the Municipal Councilshaving at least 10 years experience possessing requiredqualifications. [x x x].
Note. - Class AA, A, B and C Municipal Councils are those as are classified according to the M.P. Municipal Services (Scales of Pay and Allowances) Rules, 1967.Third Schedule[See sub-rule (2) of Rule 26]The departmental examination referred to in sub-rule (2) of Rule 26 shall be in the subjects given in the table below :-
Service Subject
(1) (2)
State Municipal (Executive) Service (i) Laws connected with local bodies -
  (a) M.P. Municipalities Act, 1961
  (b) M.P. Town Planning Act, 1948.
  (c) M.P. Town (Periphery) Control Act, 1960-
  (d) M.P. Town Improvement Trusts Act, 1960
  (e) M.P. Local Authorities (Loans) Act, 1914, or M.P. LocalAuthorities (Loans) Act, 1950
  (f) M.P. Local Fund Audit Act.
  (g) M.P. Public Health Act.
  (h) M.P. Land Revenue Code and the Revenue Book Circularconnected with Nazul, transfer of property, acquisition etc.
  (ii) Accounts.
  (iii) Hindi.
Form I and II*(Prescribed under Rule 12)(Not reproduced here)Form III(See Rule 16)Medical Certificate of FintessI hereby certify that I have examined Shri/Shrimati/Kumari .... a candidate for appointment to the State Municipal Service............... and cannot discover that he/she has any disease (communicable or otherwise) constitutional weakness or bodily infirmity except..............I do not consider this a disqualification for employment on the post of..............Condition of............