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State of Goa - Act

The Goa State Information Commission (Salaries, Allowance, Terms and Conditions of Services of Officers and other Employees) Rules, 2006

GOA
India

The Goa State Information Commission (Salaries, Allowance, Terms and Conditions of Services of Officers and other Employees) Rules, 2006

Rule THE-GOA-STATE-INFORMATION-COMMISSION-SALARIES-ALLOWANCE-TERMS-AND-CONDITIONS-OF-SERVICES-OF-OFFICERS-AND-OTHER-EMPLOYEES-RULES-2006 of 2006

  • Published on 1 November 2006
  • Commenced on 1 November 2006
  • [This is the version of this document from 1 November 2006.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Goa State Information Commission (Salaries, Allowance, Terms and Conditions of Services of Officers and other Employees) Rules, 2006Published vide Notification No. DI/INF/RTI/2006/4531, dated 1st November, 2006DI/INF/RTI/2006/4531. - In exercise of the powers conferred by section 27 read with sub-section (6) of section 16 of the Right to Information Act, 2005 (Central Act No. 22 of 2005), the Government of Goa hereby makes the following rules, namely:-

1. Short title and commencement.

(1)These rules may be called the Goa State Information Commission (Salaries, Allowance, Terms and Conditions of Services of Officers and other Employees) Rules, 2006.
(2)They shall come into force at once.

2. Definitions.

- In these rules, unless the context otherwise requires,-
(a)"Act" means the Right to Information Act, 2005 (Central Act No. 22 of 2005);
(b)"Commission" means the Goa State Information Commission constituted under section 15 of the Act;
(c)"Government" means the Government of Goa;
(d)"Secretariat" means the Secretariat of the Government;
(e)"Secretary" means the Secretary to the Commission;
(f)Words and expressions used herein but not defined shall have the same meaning as assigned to them in the Act.

3. Secretary.

(1)There shall be a Secretary to the Commission who shall be appointed by the Government.
(2)The Secretary shall be appointed on deputation from amongst the Officers belonging to the Senior Scale of the Goa Civil Service or holding analogous posts, with 3 years regular service, on terms and conditions as may be laid down by the Government.
(3)The Secretary shall be a Group "A" Officer in the pay scale of Rs. 10,000-325-15,200 or as may be revised by the Government from time to time.
(4)The Secretary shall draw his other allowances as applicable to the post to which he belongs.
(5)The Secretary shall be governed by the same service conditions and the same service rules, which are applicable to the cadre to which he belongs.

4. Under Secretary-cum-Registrar.

(1)There shall be an Under Secretary-cum-Registrar to the Commission who shall be appointed by the Government. The Under Secretary-cum-Registrar shall be a Group "A" post in the pay scale of Rs. 8,000-275-13,500.
(2)The Under Secretary shall be appointed on deputation from amongst the Officers belonging to the Junior Scale of the Goa Civil Service or holding analogous posts, with 3 years regular service, on terms and conditions as may be laid down by the Government.
(3)The Under Secretary-cum-Registrar shall be governed by the Goa Civil Service Rules, 1997, as applicable to the Officers of the Junior Scale of the Goa Civil Service.
(4)The Under Secretary-cum-Registrar shall be governed by the same service conditions and service rules as applicable to the Officers of the Junior Scale of the Goa Civil Service. The Under Secretary-cum-Registrar shall be entitled to draw all allowances, medical reimbursement, leave travel concessions and other benefits as applicable to the officers of equivalent cadre in the Government.

5. Other Employees.

(1)The Government shall provide the State Chief Information Commissioner and the State Information Commissioners with such officers and employees, for the efficient performance of their functions under the Act, as may be necessary.
(2)The pay scales of the employees referred to in sub-rule (1) shall be the same as applicable to the employees of equivalent grade/rank in the Government.
(3)The employees referred to in sub-rule (1) shall be on deputation or transfer from the Department of Information and Publicity, Government of Goa and the salaries and allowances payable to and the terms and conditions of service of employees of the Commission shall be the same as applicable to the employees of equivalent grade/rank in the Government.

6. Controlling, Disciplinary and Appellate Authority.

(1)Subject to the provisions of sub-section (4) of section 15 of the Act, the Secretary shall be the Controlling and Disciplinary authority for officers and employees referred to in rules 4 and 5 and the State Chief Information Commissioner shall be the Appellate Authority.
(2)The Secretary shall exercise the powers of the Head of the Department under the relevant rules in force and as applicable to the employees referred to in rule 5.