Section 22 in Regulations made under the Tamil Nadu Bhoodan Yagna Act, 1958
22. Service conditions of employees of State Board & Local Committee Head Clerk.
- Qualification. - He should have put in not less than three years of service as Assistant under the Bhoodan Yagna Board.Pay and allowances. - He will be paid in the time scale of pay applicable for similar post in Government service .AssistantsQualifications. - (a) They should have completed their probation in the cadre of Junior Assistants.(b)They should have passed the test on the District Office Manual and the Account Test for Subordinate Officers - Part I.Pay and allowances. - They will be Paid in the time scale of pay applicable for similar posts in Government service.ClerksQualification. - They should be eligible for college course.Age. - Should be not less than 18 years and should not exceed 25 years.Pay and allowances. - They will be paid according to the scale prescribed by the Government for similar posts in Government sendee.TypistQualification. - They should be eligible for college course and should have passed the Higher Grade Typewriting examination.Age. - Should not be less than 18 years and should not be more than 25 years.Pay and allowances. - They will be paid according to the Government scale of pay for similar posts in Government Service.Last Grade ServantsQualification. - They should be able to read and write well in Tamil.Age. - Should be not less than 18 years and should not be more than 25 years.Pay and allowances. - They will be paid according to the scale of pay prescribed by the Government for similar posts in Government service.Jeep DriverQualification. - He should hold a driving licence of a light vehicle.Age. - He should be more than 18 years of age and the age should not have exceeded 30 years.Pay and allowances. - He will be paid according to the scale of pay for similar post in Government service.Bhoodan InspectorsQualification. - They should have at least appeared for the S. S. L. C Examination. They should have experience in Sarvodaya Work.Age. - They should be not less than 18 years and not more than 25 years In the case of Sarvodaya Worker, age and qualification will be relaxed at the discretion of the Chairman, State Board.Pay and allowances. - They will be paid according to the scale of pay for lower Division Clerks in the Government Service.Explanation I. - The employees of the State Board, who appointed for the first time to the categories of Junior Assistants, Typists, Bhoodan Inspectors and Jeep Drivers shall be on probation for a total period of two years on duty within a continuous period of three years; and in the case of promotion to a higher post, the period of probation shall be one year on duty within a continuous period of two years .Explanation II. - The employees of the State Board shall, with effect on and from the 12th December 1968, be allowed the benefits of increments and leave as in the case of Government servants. In the matter of emoluments, leave and privileges, they shall not be entitled to concessions or benefits in excess of those enjoyed by Government servants of equal status and standing.Explanation III. - Tire requirement of probation shall be waived in the case of those who have put in not less than three years of service in the State Board; and they shall be deemed to have completed their probation, provided that their conduct has been found satisfactory by the State Board.Explanation IV. - The Special Officer shall be the appointing authority for the posts of Junior Assistants, Typists, Bhoodan Inspectors, Jeep Drivers and peons under the Statue Board. Appointment to the said posits shall be made from among the candidates selected by a Committee consisting of the Chairman, Secretary and the Special officer. All appointments to the posts of Junior Assistants, Typists, Jeep Drivers and peons in the State Board shall be made only from the list of candidate furnished by the District Employment Exchange concerned.Explanation V. - An appeal shall lie to the Chairman of the State Board against any orders of the Special Officer.Explanation VI. - Any employees aggrieved by the orders of the Chairman shall be entitled to prefer a revision petition so the Government within sixty days from the date of receipt of the orders of the Chairman.AnnexureThis Agreement entered into this ................ day of One thousand nine hundred and.............. Between The Tamil Nadu State Bhoodan Yagna Board (hereinafter called "the Board" which expression shall, where the context admits, include its successors and assigns) of the one part......And The..............Sarvodaya Panchayat, a Sarvodaya Panchayat, constituted under the Tamil Nadu Bhoodan Yagna Act, 1958 (Tamil Nadu Act XV of 1958), having its registered office at. hereinafter called The Sarvodaya Panchayat which expression shall, where the context admits, include its successors and assigns) of the other part;Whereas the Sarvodaya Panchayat has applied to the Board for an advance of a sum of Rs........for the purchase of pumpsets/ agricultural implements/Bulls/Sheep for the purpose of bee keeping/poullry farming/hand-loom weaving and for deepening of wells and for sinking of new wellsAnd Whereas the Board has agreed to advance the said sum on and subject to the terms and conditions hereinafter contained.Now This Indenture Witnesseth As Follows:-
