Section 6 in Haryana Service of Engineers, Group A, Public Works (Buildings and Roads) Department Act, 2010
6. Qualifications.
- No person shall be appointed to the Service on or after die date of publication of this Act in the Official Gazette, unless he,-(a)in case of appointment by direct recruitment, possesses one of the degrees or other qualifications in the respective engineering discipline from a university or from a technical institution approved by All India Council of Technical Education or has passed sections A and B of the Associate Membership Examination of the Institution of Engineers (India). The requisite qualifications shall be possessed by the candidate on or before the last day of submission of application to the Commission:Provided that no degree obtained through correspondence or distance education mode from any university or technical institution shall be considered for appointment by any mode of recruitment to the Service. The degrees awarded must be approved by All India Council of Technical Education:Provided further that the candidates to be appointed for Civil cadre shall be recruited with qualification in Civil Engineering, whereas those to be recruited in the Electrical cadre shall possess qualification in Electrical Engineering and whereas those to be recruited in Mechanical cadre shall be required to possess qualification in Mechanical Engineering;(b)in case of an appointment by promotion from Group B Service, has, in addition to the qualifications provided in clause (a), eight years completed service and passed the departmental examination of Group B-Service:Provided that the Government may relax the condition of eight years service in the case of an officer who has completed five years service and in such case, the officer shall earn the first increment as an Executive Engineer on the completion of nine years service.Explanation. - For the purpose of computing eight years service, the service in Group B, as well as in Group A, shall be counted;(c)is a person with a satisfactory character and antecedents, verification in respect of which shall be arranged through appropriate Government agency, except in case where such verification may have already been made at the time of his entry into Government service;(d)has not more than one wife living or, in the case of a woman, is not married to a person already having a wife living:Provided, that the Government may, if satisfied that there are special grounds for doing so, exempt any person from the operation of this condition;(e)obtains from the Standing Medical Board, a certificate of physical fitness after being examined in accordance with the Punjab Civil Services Rules as applicable to the State of Haryana and is considered by the Standing Medical Board to be fit in all respects for active outdoor duties.
