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State of Rajasthan - Act

The Rajasthan Rules for the Grant of Stipend to Unemployed Engineering Graduates and Diploma Holders in Engineering, 1973

RAJASTHAN
India

The Rajasthan Rules for the Grant of Stipend to Unemployed Engineering Graduates and Diploma Holders in Engineering, 1973

Rule THE-RAJASTHAN-RULES-FOR-THE-GRANT-OF-STIPEND-TO-UNEMPLOYED-ENGINEERING-GRADUATES-AND-DIPLOMA-HOLDERS-IN-ENGINEERING-1973 of 1973

  • Published on 12 February 1973
  • Commenced on 12 February 1973
  • [This is the version of this document from 12 February 1973.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Rajasthan Rules for the Grant of Stipend to Unemployed Engineering Graduates and Diploma Holders in Engineering, 1973Published vide Notification No. F(5)(41) Plan/71, dated 12-2-1973, published in Rajasthan Gazette Part 4-C(1), dated 7-3-1974, page 135(261)Planning (Manpower) DepartmentG.S.R. 81(92). - The Governor of Rajasthan has been pleased to make the following rules for construction of a pool of unemployed Engineering Graduates and Diploma Holders in Engineering and regulating the grant of stipends to them-

1. Short title & Commencement.

(1)These rules may be called the rules for the grant of stipend to unemployed Engineering Graduates and Diploma Holders in Engineering, Rajasthan;
(2)These rules shall come into force atonce.

2. Definitions.

(a)"Director-cum-Deputy Secretary to Government" means Director man power and Deputy Secretary to the Government Planning (Man power) Department, Rajasthan;
(b)"Engineering Department concerned" means the Engineering Department to which a selected candidate is allotted;
(c)"Misconduct" - The following act will tantamount to misconduct under these rules:-
(i)Commission of any offence under the I.P.C. involving moral turpitude:
(ii)Membership of any organisation declared unlawful by the Government:
(iii)Commission of any offence involving breach of peace and disturbance to law and order;
(d)"Resident of Rajasthan" means bonafide resident of Rajasthan;

3. Scope.

- These rules shall be applicable to the Engineering Graduates and Diploma Holders selected for the formation of a Pool of unemployed Engineering Graduates and Diploma Holders and allotted to various Government/Semi Government Engineering Departments as Apprentice Engineering subordinate to gain necessary experience to find regular employment under the Government or elsewhere or to seek avenues of self employment.

4. Eligibility for selection to the Pool.

(a)A candidate must possess Degree/Diploma in Civil/Mechanical/Electrical/Agriculture Engineering.
(b)Candidate should be registered in Planning (Manpower) Department of the Government of Rajasthan;
(c)Candidate should not be more than 28 years of age on the first day of January next following the last date fixed for receipt of applications, provided that this upper age limit shall be relaxed by 5 years in the case of candidates belonging to Scheduled Castes or Scheduled Tribes;
(d)Candidate must have good moral conduct:
(e)Candidate should be bonafide resident of Rajasthan. The candidate will produce a certificate from the District Magistrate to this effect.
(f)No candidate who has passed his Degree or Diploma in the year under award will be taken in the Pool Scheme in that very year.

5. Conditions for award of stipend.

- Every selected candidate shall be given a stipend for a period of three years or till he gets employment whichever is earlier at the following rates or as announced or amended by the State Government from time to time:-
(i)Engineering Graduates Rs. 250/-P.M.
(ii)Engineering Diploma Holders Rs. 150/-P.M.
Provided that:-
(i)Reservation of number of stipends for Scheduled Castes and Scheduled Tribes candidates shall be in accordance with the orders of Government in respect of reservations of vacancies in Government services in force at the time of selection for such stipend:
(ii)such person is not prosecuting further studies in any University or College or other recognised institution and is not otherwise gainfully employed engaged and has not been awarded stipend by the Government of India/State Government/other institutions. The selected candidate shall cease to draw stipend with effect from the date he becomes ineligible for the stipend or otherwise as ordered by the authority of the concerned Engineering Department.
(iii)The period of employment of these persons as and when required in Famine Works will be counted towards stipen-dary period.

6. Procedure.

- (i) For selection for the award of stipend under this scheme the Director-cum-Dy. Secretary, Manpower will make selections out of the roster of the unemployed engineering personnel maintained by him or invite fresh applications from unemployed Engineering Graduates and Diploma Holders by issuing an advertisement. The advertisement will contain the last date of receipt of applications, age limit, amount of stipend to be awarded and other salient features of the scheme. All unemployed Engineering Graduates and Diploma Holders who wish to get stipend shall apply in writing to the Director cum Dy. Secretary, Manpower in the prescribed proforma (Appendix I). Such application shall be accompanied by:-
(a)Attested copy of Degree or Diploma examination certificate.
(b)Attested copy of marks obtained in Degree or Diploma Examination.
(c)Attested copy of certificate of bonafide resident in Rajasthan issued/countersigned by the District Magistrate concerned.
(d)A good conduct certificate from a Gazetted Officer/Magistrate.
(ii)The selection of candidates for the Pool will be made by the Director-cum-Dy. Secretary Manpower for award of stipend categoiy-wise on the basis of marks obtained at the University or Board Examination in accordance with the quotas fixed by the Government from time to time.
(iii)The Director-cum-Dy. Secretary, Manpower will allot the selected candidates of the Pool to various Government & Semi-Government Department/private enterprises in the State.
(iv)The sanction for the award of stipend shall be issued by the Director-cum-Dy. Secretary, Manpower.

7. Other terms and Conditions.

- (i) Failure to report by the specified date given in the award letter will make the offer liable to be summarily cancelled, extension of joining dates shall not ordinarily be granted.(ii)The continuance of the stipend shall be subject to satisfactory report of the candidate's work and conduct. The candidate will be entirely under the disciplinary control of the Engineering Department concerned and will abide by the rules and regulations of that Department.(iii)Neither the Government of Rajasthan nor the Engineering Department concerned guarantee any employment at the end of the stipend period.(iv)In case stipend holders are required to move about for Government work after joining duty, T.A./D.A. will be allowed as per Rajasthan Government Travelling allowance rules provided that in case of transfer of headquarters on the candidate's request no T.A./D.A. shall be admissible.(v)The candidate shall be allowed to avail 15 days Casual leave with stipend excluding Sundays and other Gazetted holidays observed by the Engineering Department concerned during one year. Leave in excess of 15 days may be granted for valid reasons by the Engineering Department concerned and this would be Leave without stipend. A candidate shall not absent himself without prior sanction of his Officer Incharge/Competent Authority of the Engineering Department concerned.(vi)For purposes of the workman's Compensation Act or Employees State Insurance Act, the candidates will not be treated as employees of the Engineering Department concerned or the State Government for the period of stipend.(vii)In case, any Engineering Department concerned required the candidates to sign a bond or to produce any surety in the form of cash or otherwise, the candidates will comply with the same.In case of death or injury to the candidate during period of stipend the candidate will not be entitled to any compensation either from Government of Rajasthan or from the Engineering Department concerned.(viii)The candidates after joining the Engineering Department concerned shall submit a copy of joining/and a declaration that they will abide by the conditions of the award through the Engineering Department concerned duly countersigned by the competent authority to the Director-cum-Dy. Secretary, Manpower. (Appendix II).(ix)For claiming payment every month, the candidate shall give an application to the competent authority of the Engineering Department concerned in the prescribed proforma in (Appendix III) declaring that:-(a)He has not been gainfully employed during the period for which stipend is being claimed.(b)He has not been awarded any stipend by the Government of India/State Government/Other Institutions.(c)He did not prosecute further studies as a regular student of University, College or other Institutions during the period for the purpose of obtaining a degree or diploma etc.(d)He is not guilty of any misconduct as defined in the rule during the period. The declaration made may be verified by the Gazetted officer of the Government. M.P. or M.L.A. or Chairman, Municipal Board or Pramukh of Zila Parishad or Pradhan of Panchayat Samiti.(x)Monthly payment of the stipend to the candidates shall be made by the Head of the Engineering Department concerned on receipt of satisfactory progress report from the Officer concerned under whom the candidate is working.(xi)The Engineering Department concerned shall assign specific job to the stipend holders and is required to send a monthly satisfactory report to their head of the Engineering Department concerned on the work and conduct of the candidates at the end of each month. The Engineering Departments concerned shall for this purpose keep a record of progress work of each candidate as proforma at Appendix IV.(xii)The competent authority of the Engineering Department concerned has the power to refuse payment if he is of the view that the candidate is no longer eligible for the stipend.(xiii)The amount of stipend in full or any over payment made on the basis of false information or declaration furnished by the candidate shall be liable to be recovered as arrears of land revenue.(xiv)Action taken prior to the promulgation of these rules shall be considered to have been taken under these rules.Appendix IApplication Form For Award of Stipend Under Pool Scheme
(1)Name of the Applicant.(In Block Capitals).
(2)Father's Name.
(3)Address.
(4)
(a)Date of Birth.
(b)Age as on the date given in the advertisement.
(5)Home District.
(6)Nationality.
(7)Whether you belong to a Scheduled Caste/Tribe.
(8)Technical qualifications.-
Name of Examination Division Subject Date of passing the examination Name of the institution Percentage of marks obtained
1 2 3 4 5 6
           
(9)Registration No.
(a)Manpower Department
(b)Employment Exchange.
(10)Date from which unemployed.
(11)Are you already getting stipend from the State/Central Government.
(12)Declaration by the applicant.I declare that the statement given above is correct to the best of my knowledge.
Place Signature of the applicant
Date with full postal address.
Note. - Please attach the true copies of the following:-
(1)Metric or Higher Secondary Certificate.
(2)Copy of Degree or Diploma Examination Certificate.
(3)Marksheet of the final examination of the Engineering Course.
(4)Copy of the bona fide resident Certificate issued and countersigned by the District Magistrate.
(5)In the case of Scheduled Caste/Tribe candidates, a copy of certificate from the competent authority to the effect that he belongs to Scheduled Caste or Scheduled Tribes.Instruction
(1)Application which do not contain full particular is liable to be rejected.
(2)A candidate desiring to have his application acknowledged should sent it by "Registered post In Acknowledged Due" or should obtain receipt from the office personally.Appendix IIDeclaration by The CandidateI.................S/o Shri...........age Caste.................. bonafide resident of........Village/Town............Tehsil......District .................................................Rajasthan ............... hereby solemnly affirm that:-
(1)I have applied for a stipend under the Pool Scheme of Unemployed Engineering Graduates & Diploma Holders and joined the Pool Scheme on............in Department at place.
(2)That I am at present nowhere gainfully employed/engaged.
(3)That as soon as i am employed/engaged, I will inform the Department where 1 am presently posted and also the Director-cum-Dy. Secretary, Manpower, Jaipur and stop to draw stipend from the date of joining employment/engagement.
(4)That I am not prosecuting further studies in any University or College or other recognised institutions.
(5)That I am not drawing any other stipend/award by the Government of India/State Government/other institution.
(6)That I shall abide by the terms and conditions for award of stipend under Pool Scheme of Manpower Department.
(7)That I have worked for........... months in the Famine during the year 1973-74.
(8)That I have taken/not taken the benefit of Pool Scheme from.........to.......... (indicate to date) till the date of joining the Pool in the current year.Whatever has been stated above in paras 1 to 8 is true to the best of my knowledge and belief.Signature of the ApplicantRegistration No. on ManpowerRoster at S. No.............in........... EngineeringGraduates/Diploma holder list.Signature with seal of the Attesting Gazetted Officer.Appendix IIIForm For Claiming Monthly StipendThe...................competent authority of the Engineering Department concerned........Sub:-Stipend for the month of.............Sir,I.............S/o Shri...........Age.........Resident...........of......... Village ...........Tehsil ............. District............ do hereby state that I have been sanctioned stipend @ Rs............dated......I hereby declare that:-
(a)I was not gainfully employed during the period for which the stipend is being claimed.
(b)I did not prosecute further studies as regular student of University/College or other Institution during the period for the purpose of obtaining a degree or diploma etc.
(c)I have not been awarded stipend by the Government of India/other Institutions.
(d)I was not guilty of any misconduct as defined in the rules during the period.
The stipend for the month of.............amounting to Rs....... @ Rs..........P.M. may kindly be paid to me.Yours faithfully.Signature of the Applicant.Verified by Gazetted Officer/MP/MLA/Chairman Municipal Board/Pramukh of Zila Parishad/Pradhan of Panchayat Samiti.Appendix IVGovernment of Rajasthan...................Department/Section.Assessment Sheet of Shri ................S/o Shri............. Engineering Graduate/Diploma holder Civil/Electrical/Mechanical/Agriculture working under the Pool Scheme since............
Name of the month Remarks by the officer incharge of theEngineering Department concerned and his signature   Remarks by the competent authority of theEngineering Department concerned and his signature.
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