Section 9(1A) in Haryana Municipal Corporation Employees (Recruitment and Conditions) Service Rules, 1998
(1A)Recruitment to the Services shall be made, -(I)in the case of Senior Town Planner, -(i)by promotion from amongst Deputy Town Planners; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(II)in the case of Superintending Engineer, -(i)by promotion from amongst Executive Engineers; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(III)in the case of Senior Architect, -(i)by promotion from amongst Assistant Architects; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(IV)in the case of Medical Officer of Health, -(i)by promotion from Medical Officer; or(ii)by direct recruitment; or(iii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(V)in the case of District Attorney, -(i)by promotion from amongst Assistant District Attorney; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(VI)in the case of Administrative Officer, -(i)by promotion from amongst Zonal and Taxation Officers, Establishment Officer, Assistant Estate Officer or Social Welfare Officer; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(VII)in the case of Executive Engineer, -(i)by promotion from amongst Assistant Engineers (Civil) Assistant Engineer (Mechanical), Assistant Engineer (Electrical); or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(VIII)in the case of Deputy Town Planner, -(i)by promotion from amongst Assistant Town Planners; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(IX)in the case of Chief Accounts Officer, -(i)by promotion from amongst Accounts Officers; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(X)in the case of Medical Officer, -(i)by direct recruitment; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XI)in the case of Assistant Engineer (Civil), -(i)by promotion from amongst Junior Engineers (Civil), Building Inspectors or Circle Head Draftsmen; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XII)in the case of Assistant Engineer (Mechanical), -(i)by promotion from amongst Junior Engineers (Mechanical); or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XIII)in the case of Assistant Engineer (Electrical), -(i)by promotion from amongst Junior Engineers (Electrical; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XVI)in the case of Assistant Engineer (Horticulture), -(i)by promotion from amongst Junior Engineers (Horticulture); and(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XV)in the case of Assistant Town Planner, -(i)by promotion from amongst Planning Assistants; or(ii)by direct recruitment; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XVI)in the case of Assistant Architect, -(i)by promotion from amongst Architectural Assistants; or(ii)by direct recruitment; or(iii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XVII)in the case of Purchase Officer, -(i)by promotion from amongst Superintendents, Land and Licensing Officers, Treasurer or Personal Assistant; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XVIII)in the case of Zonal and Taxation Officer, -(i)by promotion from amongst Superintendents, Land and Licensing Officers, Treasurer or Personal Assistant; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XIX)in the case of Establishment Officer, -(i)by promotion from amongst Superintendents, Land and Licensing Officers, Treasurer or Personal Assistant; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XX)in the case of Assistant Estate Officer, -(i)by promotion from amongst Superintendents, Land and Licensing Officers, Treasurer or Personal Assistant; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XXI)in the case of Social Welfare Officer, -(i)by promotion from amongst Superintendents, Land and Licensing Officers, Treasurer or Personal Assistant; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XXII)in the case of Accounts Officer, -(i)by promotion from amongst Assistant Accounts Officers; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XXIII)in the case of Assistant Divisional Fire Officer, -(i)by promotion from amongst Fire Station Officers; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XXIV)in the case of Assistant District Attorney, -(i)by promotion from amongst Legal Assistant; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XXV)in the case of Assistant Accounts Officer, -(i)by promotion from amongst Superintendents, Land and Licensing Officers, Treasurer or Personal Assistant; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XXVI)in the case of Tehsildar, -(i)by promotion from amongst Naib Tehsildars; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XXVII)in the case of Circle Head Draftsman, -(i)by promotion from amongst Head Draftsmen and Junior Architectural Draftsmen; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XXVIII)in the case of Architectural Assistant, -(i)by promotion from amongst Head Draftsmen and Junior Architectural Draftsmen; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XXIX)in the case of Planning Assistant, -(i)by promotion from amongst Head Draftsmen and Junior Architectural Draftsmen; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XXX)in the case of Naib Tehsildar, -(i)by promotion from amongst Kanungost; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XXXI)in the case of Superintendent, -(i)80 per cent by promotion from amongst Assistants and 20 per cent by promotion from amongst Senior Scale Stenographers; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XXXII)in the case of Land and Licensing Officer, -(i)80 per cent by promotion from amongst Assistants and 20 per cent by promotion from amongst Senior Scale Stenographers; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XXXIII)in the case of Treasurer, -(i)80 per cent by promotion from amongst Assistants and 20 per cent by promotion from amongst Senior Scale Stenographers; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XXXIV)in the case of Personal Assistant, -(i)by promotion from amongst Senior Scale Stenographers; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XXXV)in the case of Fire Station Officer, -(i)by promotion from amongst Assistant Fire Station Officers; or(ii)by transfer or deputation of an officer already in the service of any State Government or Government of India;(XXXVI)in the case of Head Draftsman, -(i)by promotion from amongst Draftsman; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XXXVII)in the case of Junior Architectural Draftsman, -(i)by promotion from amongst Draftsman; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XXVIII)in the case of Junior Engineer (Civil) or Building Inspector,(i)10 per cent by promotion from amongst Road Inspectors and Surveyors in 6 : 4 ratio; and(ii)90 per cent direct recruitment; or(iii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XXXIX)in the case of Junior Engineer (Mechanical), -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XL)[ in the case of Junior Engineer (Electrical),- [Substituted by Haryana Government, Notification No. S.O.41/H.A16/1994/Section 67/2009 dated 8th April, 2009.](i)33% by promotion from amongst Electrical Foremen/Electricians; and(ii)67% by direct recruitment; or(iii)by transfer or deputation of an official already in the service of any State Government or Government of India.](XLI)in the case of Junior Engineer (Horticulture), -(i)25 per cent by promotion from amongst Horticulture Inspectors; and(ii)75 per cent direct recruitment; or(iii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XLII)in the case of Assistant Fire Station Officer, -(i)by promotion from amongst Leading Firemen; or(ii)by direct recruitment; or(iii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XLIII)in the case of Dispenser, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XLIV)in the case of Senior Sanitary Inspector, -(i)by promotion from amongst Inspectors; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XLV)in the case of Assistant, -(i)66-2/3% by promotion from amongst Inspector (Octroi), Inspector (Taxation), Inspector (Accounts) or Senior Clerk Grade-II; and(ii)33-1/3% by direct recruitment; or(iii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XLVI)In the case of Legal Assistant, -(i)by promotion from amongst Inspector (Octroi), Inspector (Taxation), Inspector (Accounts) or Senior Clerk Grade-II; and(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XLVII)in the case of Senior Scale Stenographer, -(i)50% by promotion from amongst Junior Scale Stenographers; and(ii)50% by direct recruitment; or(iii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XLVIII)In the case of Road Inspector, -(i)20% by promotion from amongst Mates; and(ii)80% by direct recruitment; or(iii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XLIX)in the case of Draftsman, -(i)50% by promotion from amongst Tracers; and(ii)50% by direct recruitment; or(iii)by transfer or deputation of an official already in the service of any State Government or Government of India;(L)in the case of Vehicle Inspector, -(i)by promotion from amongst Vehicle Mechanics, Drivers (Vehicles), Drivers (Fire Brigade) and Road Roller Drivers; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LI)in the case of Electrical Foreman, -(i)by promotion from amongst Electricians; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LII)in the case of Mechanical Foreman, -(i)by promotion from amongst Plumber Fitters Grade-I and Tube- well Mechanics; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LIII)in the case of Senior Librarian, -(i)by promotion from amongst Junior Librarians; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LIV)in the case of Radiographer, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LV)in the case of Laboratory Technician, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XVI)in the case of Leading Fireman, -(i)by promotion from amongst Firemen; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LVII)In the case of Sanitary Inspector, -(i)by promotion from amongst Assistant Sanitary Inspectors; or(ii)by direct recruitment; or(iii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LVIII)In the case of Electrician, -(i)20% by promotion from amongst Assistant Electricians; and(ii)80% by direct recruitment; or(iii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LIX)in the case of Inspector (Octroi), -(i)by promotion from amongst Clerks, Meter Readers or Computer Clerk; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LX)In the case of Inspector (Taxation), -(i)by promotion from amongst Clerks, Meter Readers or Computer Clerk; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXI)in the case of Inspector (Accounts), -(i)by promotion from amongst Clerks, Meter Readers or Computer Clerk; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXII)in the case of Driver (Fire Brigade), -(i)50% by promotion from amongst Assistant Electricians; and(ii)50% by direct recruitment; or(iii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXIII)in the case of Driver (Vehicle), -(ii)50% by direct recruitment; or(iii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXIV)in the case of Kanungo, -(i)by promotion from amongst Patwaris; or(iii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXV)in the case of Sewer Engine Mechanic, -(i)66-2/3% by promotion from amongst Sewer Engine Operators; and(ii)33-1/3% by direct recruitment; or(iii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXVI)in the case of Diesel Engine Mechanic, -(i)66-2/3% by promotion from amongst Sewer Engine Operators; and(ii)33-1/3% by direct recruitment; or(iii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXVII)In the case of Junior Librarian, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXVIII)in the case of Sewer Inspector, -(i)by promotion from amongst Head Sewerman; or(iii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXIX)In the case of Tubewell Mechanic, -(i)by promotion from amongst Tubewell Operators; or(iii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXX)in the case of Vehicle Mechanic, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXXI)in the case of Water Meter Mechanic,(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXXII)in the case of Surveyor, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXXIII)in the case of Plumber Fitter Grade-I, -(i)by promotion from amongst Plumber Fitters Grade-II; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXXIV)In the case of Carpenter, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXXV)In the case of Junior Scale Stenographer, -(i)by promotion from amongst Steno-typists; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXXVI)in the case of Steno-typist, -(i)25% by promotion from amongst Clerks, Meter Readers or Computer Clerk; or(ii)75% by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;Note. - A Steno-typist will be re-designated as Senior Steno- typist Grade-II after putting in regular satisfactory service of ten years and Senior Steno Typist Grade-II will be re-designated as Senior Steno Typist Grade-I after putting in regular satisfactory service of ten years.(LXXVII)in the case of Fireman, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXXVIII)in the case of Assistant Sanitary Inspector, -(i)66-2/3% by promotion from amongst Sanitary Darogas; and(ii)33-1/3% by direct recruitment; or(iii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXXIX)in the case of Multipurpose Health Worker (Female), -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXXX)in the case of Horticulture Inspector, -(i)25% by promotion from amongst Head Malis; and(ii)75% by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXXXI)in the case of Road Roller Driver, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXXXII)in the case of Patwari, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXXXIII)in the case of Plumber Fitter, Grade-II, -(i)50% by promotion from amongst Assistant Plumber Fitters; and(ii)50% by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXXXIV)in the case of Clerk, -(i)20% by promotion from amongst Peons, Chowkidars, Bill Distributors, Khalasis, Fero Khalasis, Library Attendants, Complaint Attendants or Ward Coolies; and(ii)80% by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;Note. - A Clerk will be redesignated as Senior Clerk, Grade-II after putting in regular satisfactory service of ten years and Senior Clerk, Grade-II will be re-designated as Senior Clerk, Grade-I after putting in regular satisfactory service of ten years;(LXXXV)in the case of Meter Reader, -(i)20% by promotion from amongst Peons, Chowkidars, Bill Distributors, Khalasis, Fero Khalasis, Library Attendants, Complaint Attendants or Ward Coolies; and(ii)80% by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXXXVI)in the case of Computer Clerk, -(i)20% by promotion from amongst Peons, Chowkidars, Bill Distributors, Khalasis, Fero Khalasis, Library Attendants, Complaint Attendants or Ward Coolies; and(ii)80% by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXXXVII)in the case of Telephone Operator, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXXXVIII)in the case of Tracer, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(LXXXIX)in the case of Ferro Printer, -(i)by promotion from amongst Ferro Khalasis; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XC)In the case of Welder, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XCI)in the case of Mason, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XCII)in the case of Tubewell Operator, -(i)50% by promotion from amongst Assistant Tube-well Operators; and(ii)50% by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XCIII)in the case of Sewer Engine Operator, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XCIV)in the case of Diesel Engine Operator, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XCV)in the case of Craft Teacher, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XCVI)in the case of Painter, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XCVII)in the case of Switch Operator, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XCVIII)in the case of Generator Operator, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(XCIX)in the case of Assistant Electrician, -(i)50% by promotion from amongst Helpers to Electrician; and(ii)50% by direct recruitment; or(iii)by transfer or deputation of an official already in the service of any State Government or Government of India;(C)in the case of Assistant Plumber Fitter, -(i)50% by promotion from amongst Helpers to Fitter; and(ii)50% by direct recruitment; or(iii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CI)in the case of Assistant Tubewell Operator, -(i)50% by promotion from amongst Helpers to Tubewell Operator; and(ii)50% by direct recruitment; or(iii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CII)in the case of Sanitary Daroga, -(i)by promotion from amongst Safai Karamcharis;(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CIII)in the case of Head Mali, -(i)by promotion from amongst Malis;(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CIV)in the case of Head Sewerman, -(i)by promotion from amongst Sewerman;(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CV)in the case of Mate, -(i)by promotion from amongst Beldars;(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CVI)in the case of Peon, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CVII)in the case of Chowkidar, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CVIII)in the case of Bill Distributor, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CIX)in the case of Khalasi, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CX)in the case of Ferro Khalasi, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXI)in the case of Library Attendant, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXII)in the case of Complaint Attendant, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXIII)in the case of Ward Collie, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXIV)in the case of Mali, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXV)in the case of Mali-cum-Chowkidar, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXVI)in the case of Beldar, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXVII)in the case of Cleaner, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXVIII)in the case of Road Roller Cleaner, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXIX)in the case of Helper to Mechanic, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXX)in the case of Helper to Tubewell Operator, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXXI)in the case of Helper to Welder, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXXII)in the case of Helper to Fitter, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXXIII)in the case of Helper to Electrician, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXXIV)in the case of Laboratory Attendant, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXXV)in the case of Attendant O.P.D., -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXXVI)in the case of Lady Ward Attendant, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXXVII)in the case of Valveman, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXXVIII)in the case of Keyman, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXXIX)in the case of Patrolman, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXXX)in the case of Oilman, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXXI)in the case of Safai Karamchari, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;(CXXII)in the case of Sewerman, -(i)by direct recruitment; or(ii)by transfer or deputation of an official already in the service of any State Government or Government of India;
