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State of Tamilnadu- Act

The Chennai Corporation General Service Rules, 1970

TAMILNADU
India

The Chennai Corporation General Service Rules, 1970

Rule THE-CHENNAI-CORPORATION-GENERAL-SERVICE-RULES-1970 of 1970

  • Published on 20 April 1970
  • Commenced on 20 April 1970
  • [This is the version of this document from 20 April 1970.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Chennai Corporation General Service Rules, 1970Published vide Notification G.O. Ms. No. 701, Rural Development and Local Administration, dated 20th April, 1970

1. Short title.

- These rules may be called the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of blame) Act, 1996 (Tamil Nadu Act 28 of 1996).] Corporation General Service Rules, 1970.

2. Constitution.

- This service shall consist of the following classes and categories of officers, namely:-
ClassI-A    
Category-1 Revenue Officer
Category-2 Chief Accounts Officer
ClassI-B    
  Secretary to Council
ClassII    
Category-1 Assistant Revenue Officer
Category-2 Assistant Accounts Officer
Category-3 Superintendent of Parks.

3. Appointment.

- Appointments to the posts specified in column (1) of the Table below shall be made by the methods specified in the corresponding entries in column (2) thereof
Posts Method of Appointment
(1) (2)
  Class I-A
Category-1 Revenue Officer (a) By promotion from Category-1 in Class-II; or
(b) By appointment from Municipal Commissioners,Special Grade, Selection Grade and First Grade in the Tamil NaduMunicipal Commissioner's Service on deputation basis; or
(c) By appointment from the Tamil Nadu Civil Service(Executive Branch) Officers Selection Grade on deputationbasis.
Category-2 Chief Accounts Officer (a) By promotion from the Category-1 in Class II; or
(b) By appointment from Class II of the Tamil NaduState Treasury and Accounts Service on deputation basis; or
(c) By appointment from any other State Service ondeputation basis.
  Class I-B
Secretary to Council (a) By promotion from among Class II Officers of theCorporation of Chennai who have served as such officers for aperiod of not less than five years; or
(b) By appointment on deputation from among theOfficers not below the rank of a Section Officer in theSecretariat of the Government of Tamil Nadu who have served assuch Officers for a period of not less than five years---
(i) from the Law department in the Government ofTamil Nadu or from Tamil Nadu Legislative Assembly orLegislative Council Secretariat; or
(ii) from any of the Municipal CorporationService in the State of Tamil Nadu; or
(iii) From the Ministry of Parliamentary Affairsin the Government of India; or
(c) By the direct recruitment from among the membersof the Bar who have been practising for a period of not lessthan seven years in a District Court or above. (G.O. No.36, RDarid LA)

1. Tamil Nadu Legislative Council already been abolished.

Posts Method of Appointment
(1) (2)
  Class II
Category-1 Assistant Revenue Officer (a) By promotion from the category ofSuperintendents of Taxes and Assessors in Class III in theCorporation Establishment; or
(b) By appointment from the category ofMunicipal commissioners, Second Grade and Third Grade in theTamil Nadu Municipal Commissioner Service who have put in notless than five Bears of service.
Category-2 Assistant Accounts Officer (a) By promotion from the category ofSuperintendents and Assistant Accounts Head clerks, CouncilSection in dais III in the Corporation Officer Establishment whohave put in three years of service as such; or (G.O. Ms.No. 735,RD and LA dated 24.4.1984)
(b) By appointment on deputation from thecategory of District Inspectors of Local Funds, Junior AccountsOfficers, Sub-Treasury Officers Grade I, Assistant TreasuryOfficers, and Accountants Grade I of the Treasuries and AccountsSubordinate Service in their respective posts.
Category-3 Superintendents of Parks (a) By promotion from the category ofSuperintendent, Sewage Superintendent farm or from the categoryof Park Supervisor in Class III of Parks of corporationestablishment, or
(b) By appointment Upper Subordinate with 5Years service in the Agricultural Subordinate Service of theState Government on deputation basis.

4. Qualifications.

- No person shall be eligible for appointment to the posts specified in column (1) of the Table below by the methods specified in the corresponding entries in column (2) unless he possesses the qualifications specified in the corresponding entries in column (3) thereof.
Categories of Posts Method of Recruitment Qualifications
(1) (2) (3)
1. Revenue Officer (a) By appointment on deputation. A Graduate of a recognised University.
(b) By promotion from Assistant Revenue Officer. (i) A pass in the Accounts Test for SubordinateOfficers Parts I and II or any other Accounts Test prescribedby the Government as equivalent thereto;
(ii) A pass in the Revenue Test Parts 1 to IIIprescribed for the Tamil Nadu Revenue Subordinates Service; and
(iii) Adequate experience for a period of notless than five years of collection and administration.
2. Chief Accounts Officer. By promotion or by appointment on deputation. (i) A Graduate of a recognised University.
(ii) A pass in the Account Test for SubordinateOfficers, Parts I and II or any other Accounts Test prescribedby the Government as equivalent thereto.
3. Secretary to the Council By direct recruitment or by promotion or by appointment ondeputation (i) B.L.Degree of any of the University in theState of Tamil Nadu or an equivalent degree of an otherUniversity in the Union of India;
(ii) Adequate knowledge of Tamil to write notesand drafts on that language; and
(iii) Must not have completed thirty five yearsof age at the time of making the application in the case of acandidate who is appointed by direct recruitment; (G.O.Ms. No.366 R.D. & L.A., dated 19.3.1986).
4. Assistant Revenue Officer (a) By promotion (i) A Graduate of recognised University.
(ii) Must be an approved probationer in thecategory of Superintendents Taxes or must have served asAssessor for a period of not less than five years;
(iii) A pass in the Account Test forSubordinate Officers Parts I and II or any other Accounts Testprescribed by Government as equivalent thereto; and
(iv) A pass in the Revenue Test Parts I& IIprescribed for the Tamil Nadu Revenue Subordinate Service.
(b) Appointment on deputation (i) A Graduate of recognised University.
(ii) Must have served as Municipal CommissionerSecond Grade or Third Grade for a period of not less than fiveyears.
5. Assistant Accounts Officer. By Promotion or by appointment on deputation (i) A Graduate of recognised University.
(ii) A pass in the Accounts Test forSubordinate Officers Parts 1 and II or any other Accounts Testsprescribed by Government as equivalent thereto; and
(iii) Must have served as Superintendent orHead Clerk in the corporation including Council Section ClassIII for a period of not less than three years. (G.O. Ms. No.735, R.D. & L.A. dated 4.4.1981)
6. Superintendent of Parks By Promotion or by appointment on deputation (i) A degree in Agriculture or Botany.
(ii) A pass in the Accounts Test forSubordinate Officers Part I or any other Account Test prescribedby the Government as equivalent thereto:
Provided that person to be appointed ondeputation must have also served for a period of five years inthe State Agricultural Subordinate Service.
Explanation. - A degree means a degree awarded by any University or Institution recognised by the University Grants Commission for the purpose of its grant.

5. Probation.

- Every person appointed to the post included in Class I-A, Class I-B and Class II either by direct recruitment or by promotion shall, from the date on which he joins duty, be on probation for a total period of two years on duty within a continuous period of three years.

6. Test.

(a)Every person appointed by direct recruitment to the post of Secretary to the Council shall pass within his period of probation, the Account Test for Subordinate Officers Part I and II.
(b)If a probationer in the post of Secretary to Council fails to P7SS the said test, he shall not be deemed to have completed his probation satisfactorily and shall not be entitled to appointment as full member or to increments in the time scale of pay applicable to him unless and until he has passed the said test. But, such ineligibility of increments after he has passed the said test. If such probationer does not pass the said test within a period of five years from the date of his appointment, he shall be discharged from the service.

7. Reservation of appointments.

- The rule relating to reservation of appointment (General rules) governing the corporation service shall apply to appointments to the posts by direct recruitment.

8.

[Omitted by G.O.Ms.No. 366, RD&LA, dated the 19th March 1986.]

9.

[Omitted by G.O.Ms.No. 366, RD&LA, dated the 19th March 1986.]

10. Conveyance allowance.

- There shall be paid to the holders of the posts, conveyance allowance at such rates and subject to such condition as may be determined by the Government, from time to time. The conveyance allowance paid to the holders of the post shall be met from the municipal fund.

11. Pension and provident fund.

(1)Member of this service shall be governed by the Tamil Nadu Liberalised Pension Rules, General Provident Fund (Tamil Nadu) Rules and Tamil Nadu Family Pension Rules, as adopted by the Corporation of Chennai.
(2)Members of the corporation service who opted to any pensionary scheme in the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of blame) Act, 1996 (Tamil Nadu Act 28 of 1996).] shall continue to remain under such scheme.

12. Savings.

- Nothing contained in these rules shall adversely affect any person holding any of the posts referred to in these rules on the date of coming into force of these rules.