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State of Rajasthan - Section

Section 7 in The Rajasthan Rules for the Grant of Stipend to Unemployed Engineering Graduates and Diploma Holders in Engineering, 1973

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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