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State of Uttarakhand - Act

Uttaranchal Amendments of the Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976

UTTARAKHAND
India

Uttaranchal Amendments of the Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976

Rule UTTARANCHAL-AMENDMENTS-OF-THE-ALLAHABAD-HIGH-COURT-OFFICERS-AND-STAFF-CONDITIONS-OF-SERVICE-AND-CONDUCT-RULES-1976 of 1976

  • Published on 14 June 2001
  • Commenced on 14 June 2001
  • [This is the version of this document from 14 June 2001.]
  • [Note: The original publication document is not available and this content could not be verified.]
Uttaranchal Amendments of the Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976[1] Notification No. 75/UHC-2001, dated 14th June, 2001.

1.

In exercise of the powers conferred by Clause (2) of Article 229 of the Constitution of India and all other powers enabling in that behalf, the Hon'ble Chief Justice, has been pleased to make the following Amendments in Allahabad High Court and Staff (Conditions of Service and Conduct) Rules, 1976, applicable to Uttaranchal under Section 30 of the U.P. Reorganisation Act, 2000 :AmendmentsSubstitute the following for the existing Clauses (a) to (c) of Rule 8 :
"(a) Telephone Operators (i) By direct recruitment through competitive examinationconducted by the appointing authority or in any manner sodirected by the Chief Justice.
    (ii) By selection from amongst the persons who apply for suchappointments.
(b) Lower Division Assistants (i) By direct recruitment through competitive examinationconducted by the appointing authority or in any manner sodirected by the Chief Justice.
    (ii) By promotion from class IV employees.
    (iii) By selection from amongst the persons who apply for suchappointment or as may be deemed fit and expedient by the ChiefJustice.
    (iv) By promotion from amongst the telephone operators who havecompleted 3 years to the maximum extent of 20% at the discretionof the Chief Justice:
    Provided :
    (a) That nothing in this rule shall be construed as affecting thepromotion of Routine Grade Assistants and typists appointedbefore the coming into force of this rule.
    (b) That all available vacancies may, in the discretion of theChief Justice, be filled from any of the above sources.
(c) Upper Division from Assistants (i) By promotion from amongst Lower Division Assistants havingthree years experience as L.D.A. on the basis ofseniority-cum-suitability.
    (ii) By direct recruitment through competitive examination.Notwithstanding anything contained in Clauses (i) and (ii) above,any U.D.A. may also be appointed by the Chief Justice as he deemsfit and expedient."
The following Rules be deleted :
"Rule 9 (i) : Deleted
Proviso (a) : Deleted
Rule 10 : Deleted
Rule 13-A : Deleted
Rule 22-III : Deleted
Substitute Rule 9 (ii) as under:
"Rule 9 (ii) Lower Division Assistants Must possess a Bachelor's degree ofa University established by law in India or qualificationrecognized as equivalent thereto.Preference will be given to those having sufficient knowledgeof typing in English and Hindi as well as of operation ofComputers."
Substitute the existing Clauses (a) to (e) of Rule 16 as under:
"(a) Section Officer, General Office By promotion from amongst Upper Division Assistants.
(b) Bench Secretaries, Grade I By promotion from Bench Secretaries Grade II.
(c) Stamp Reporter By transfer of one of the Section Officers of General Officeor Bench Secretary, Grade I.
(d) Private Secretaries By promotion from amongst Personal Assistants.
(e) Asstt. P.P.S. to C.J. Deleted.
Explanation. - Persons selected for the post of Private Secretary and Private Secretary to Senior Judge will maintain his seniority on the post of Private Secretary and shall be liable to be transferred back to the post of Private Secretary."Substitute the following Clauses (a) to (e) of Rule 20 :The source of recruitment to the various class I posts in the establishment shall be as follows :
"(a) Principal Private Secretary to Hon'ble the Chief Justice By promotion of Private Secretary having threeyears experience as such.
(b) Deputy Registrar (i) By promotion from amongst Section Officers ofGeneral Office who have three years experience as Section Officerand Bench Secretaries as Section Officer and Bench Secretaries,Grade I and Private Secretaries:
    Provided :
    (1) That the appointment shall be so regulated thatout of the existing posts of Deputy Registrars 50% of the postsshall be filled from amongst the Section Officers, 25% formamongst Bench Secretaries, Grade I and 25% from amongst thePrivate Secretaries. In case of a fraction of a post, the matteras to whom it should go shall vest in the discretion the ChiefJustice.
    (2) Notwithstanding anything contained in proviso(1) above, any Deputy Registrar may also be appointed by theChief Justice as he deems fit and expedient."
(c) Joint Registrar By deputation of anofficer of Higher Judicial Service or by promotion from amongstthe Deputy Registrars and P.P.S.Notwithstandinganything contained hereinabove, any Joint Registrar may also beappointed by the Chief Justice as he deems fit and expedient.Notwithstanding anything contained hereinbefore,the incumbent to the post of Joint Registrar must be a LawGraduate of a recognized University.
(d) Additional Registrar By deputation of an officer of Higher JudicialService.
(e) Registrar By deputation of an officer from amongst themembers of Higher Judicial Service."
The following will be substituted in Clauses I and II of Rule 22 :"22. Method of selection for the post of Principal Private Secretary to Chief Justice and Deputy Registrar.-I. Whenever it is required to make selection or promotion to the post of Principal Private Secretary to the Chief Justice, Principal Private Secretary/Head Private Secretary, Private Secretary in the same pay scale as Principal Private Secretary and Joint Principal Private Secretary, the Registrar shall prepare a list of candidates eligible for promotion under these Rules. The list shall be drawn according to the inter se seniority of the candidates on the post from which the promotion is made.II. Whenever it is required to make selection or promotion to the post of Deputy Registrar, the Registrar shall prepare three separate lists one each of-
(a) Section Officers 50%
(b) Principal Private Secretary to C.J., Head Private Secretary,Private Secretary in the same pay scale as Principal PrivateSecretary and Private Secretaries. 25%
(c) Bench Secretaries, Grade I. 25%
who are eligible for promotion under these Rules.  
The following will be substituted in the existing Rule 25 of the High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 :"25. Age. - A candidate for direct recruitment must have attained the age of 18 years in case of class IV and Lower Division Assistant posts and 21 years in case of other posts, and has not crossed the age of 35 years on the 1st day of July of the year when the recruitment is undertaken.The maximum age limit as indicated above shall, in the case of candidates of the Scheduled Caste, Scheduled Tribes, dependents of Freedom Fighters and Backward classes, be relaxed by five years :Provided that the Uttaranchal State Government Servants shall be eligible for direct recruitment to the post of Personal Assistant upto the age of 45 years :Provided further that in case of members of the High Court staff, a relaxation by five years may, in suitable cases, be made by five years may, in suitable cases, be made by the Chief JusticeProvided also that no candidate shall, by virtue of relaxation age under this rule, have more than three opportunities to appear at the competitive examination or selection."Note : These amendments will come into force with immediate effect.By order of Hon'ble the Chief Justice(J.C.S. Rawat)Registrar[2] Notification No. 103/UHC (Admn.)-2002, dated 19th August, 2002In exercise of the powers conferred by clause (2) of Article 229 of the Constitution of India and all other powers enabling in that behalf, the Hon'ble Chief Justice, has been pleased to make the following amendments in Allahabad High Court Officers and Staff (Conditions of Services and Conduct) Rules, 1976, applicable to Uttaranchal under Section 30 of the U.P. Reorganization Act, 2000 :AmendmentsThe word "and" be added after the word "thereto" in sub-clause (vi), paragraph (i) of Rule 9 in Chapter IV. Clause (I-a) be added after paragraph (i) of sub-clause (vi) of Rule 9 in Chapter IV as under :"(i-a) The candidate must possess the DOEACC 'A' level or equivalent post-graduate diploma from UGC approved University/Government Polytechnic."Para 1 of sub-clause (vii) of Rule 9 in Chapter IX the word "and" be added after the word "thereto".After paragraph (i) of sub-clause (vii) of Rule 9 in Chapter IV a new paragraph (1-a) be added as follows :"(1-a). The candidate must possess DOEACC B' level or MCA/B.E. (CS/IT)/B.Tech (CS/IT) from UGC approved University/AICTE.".This notification shall come into force with immediate effect.[3] Notification No. I64/UHC-2001, dated 6th October, 2002In exercise of the powers conferred by clause (2) of Article 229 of the Constitution of India and all other powers enabling in that behalf, the court has been pleased to make the following amendments in Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976, applicable to Uttaranchal under Section 30 of the U.P. Reorganisation Act, 2000.AmendmentsThe following amendment be substituted in the rules of the High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976, applicable to Uttaranchal.The following Rule be added in Chapter IV, Rule 8 after sub-clause (c):
(cc) Console Operator-cum-Data Entry Assistant ... (i) By direct recruitment through competitive examinationconducted by the appointing authority or in any manner sodirected by the Chief Justice.
(ccc) System Analyst-cum-Programmer ... (i) By direct recruitment through competitive examinationconducted by the appointing authority or in any manner sodirected by the Chief Justice.
Rule 9, Clause (b) in Chapter IV is deleted and substituted as under :
(b) Personal Assistant ... Must possess good knowledge of EnglishShorthand and Typewriting with minimum speed of 40 words perminute in English and 100 words in English Shorthand dictationper minute. Preference will be given to those having goodknowledge of Hindi Shorthand and Typewriting with minimum speedof 30 words in Hindi Typewriting per minute and 80 words in HindiShorthand dictation per minute and knowledge of Computeroperation.
Sub-clauses VI and VII of Rule 9 in Chapter IV be substituted after sub-clause (v):
"(vi) Console Operator-cum-Data Entry Assistant ... (i) Must possess a Bachelor's Degree of a Universityestablished by law in India or a qualification recognised asequivalent thereto.
    ... (ii) Must possess a speed of not less than 8000 keyDepressions per hour for Data Entry work.
    Note 1 : Qualifications are relaxable at the discretionof the Chief Justice.
    Note 2 : The speed of 8000 key Depressions per hour forData Entry work is to be judged by conducting a speed test on theEDP Machine(s) by the competent authority.
(vii) System Analyst-cum-Programmer ... 1. Must possess a Bachelor's Degree in Engg. orM.Sc. Maths or Statistics of a University established by law inIndia or a qualification recognised as equivalent thereto.
    ... 2. Two years experience in any Institute or anyother establishment or corporation or undertaking or any otherdepartment in the sphere of computer software.
        Degree in Computer Technology by a recognisedInstitute or a University established by law in India or aqualification recognised as equivalent thereto."
Rule 20 (b) (i) is deleted and substituted as under:
"(b)(i) Deputy Registrar ... (i) By promotion from amongst Section Officers ofGeneral Officer, Bench Secretaries Grade I and PrivateSecretaries having three years experience as such :
      Provided-
      (1) That the appointment shall be so regulated thatout of the existing posts of Deputy Registrar 50% of the postsshall be filled from amongst the Section Officers, 25% fromamongst Bench Secretaries, Grade I and 25% from amongst thePrivate Secretaries. In case a fraction of a post, the matter asto whom it should go shall rest in the discretion of the ChiefJustice.
      (2) Notwithstanding anything contained in proviso(1) above, any Deputy Registrar may also be appointed by theChief Justice as he deems fit and expedient."
By order of the CourtRegistrar