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NCT Delhi - Act

The National Capital Territory of Delhi, Andaman and Nicobar Islands, Lakshadweep, Daman and Diu and Dadra and Nagar Haveli (Civil Service) Rules, 2003

DELHI
India

The National Capital Territory of Delhi, Andaman and Nicobar Islands, Lakshadweep, Daman and Diu and Dadra and Nagar Haveli (Civil Service) Rules, 2003

Rule THE-NATIONAL-CAPITAL-TERRITORY-OF-DELHI-ANDAMAN-AND-NICOBAR-ISLANDS-LAKSHADWEEP-DAMAN-AND-DIU-AND-DADRA-AND-NAGAR-HAVELI-CIVIL-SERVICE-RULES-2003 of 2003

Published on 6 August 2003
Commenced on 6 August 2003
[This is the version of this document from 6 August 2003.]
[Note: The original publication document is not available and this content could not be verified.]

The National Capital Territory of Delhi, Andaman and Nicobar Islands, Lakshadweep, Daman and Diu and Dadra and Nagar Haveli (Civil Service) Rules, 2003Published vide Notification No. G.S.R. 634(E), dated 6th August, 2003Ministry of Home AffairsG.S.R. 634(E). - In exercise of the powers conferred by the proviso to article 309 of the Constitution, and in supersession of Delhi, Andaman Nicobar Islands, Lakshadweep, Daman & Diu and Dadra & Nagar Haveli Civil Services Rules, 1996, except as respects things done or omitted to be done before such superSession, the President hereby makes the following rules, namely:-

1. Short tide and commencement.

(1)These rules may be called the National Capital Territory of Delhi, Andaman and Nicobar Islands, Lakshadweep, Daman and Diu and Dadra and Nagar Haveli (Civil Service) Rules, 2003.

(2)Save as otherwise provided in sub-rule (2) of rule 3, they shall come into force on the date of their publication in the Official Gazette.

2. Definitions.

- In these rules, unless the context otherwise requires,-

(a)"Administration" means the Government of the National Capital Territory of Delhi in respect of the National Capital Territory of Delhi and the Union territory Administration in respect of the Union territories of (i) the Andaman and Nicobar Islands, (ii) Lakshadweep, (iii) Daman and Diu and (iv) Dadra and Nagar Haveli;

(b)"Administrator" means the administrator appointed under article 239 of the Constitution for the Union territories of (i) the National Capital territory of Delhi, (ii) the Andaman and Nicobar Islands, (iii) Lakshadweep, (iv) Daman and Diu and (v) Dadra and Nagar Haveli, as the case may be;

(c)"Appointing Authority", in relation to any grade, means the authority empowered under the Central Civil Services (Classification, Control and Appeal) Rules, 1965 to make appointments to that grade;

(d)"appointed day" means the date of publication of these rules in the Official Gazette;

(e)"Approved Service", in relation to any grade, means the period or periods of regular service rendered in that grade, including period or periods during which a member of the Service could have held a post on regular basis in that grade but for his being On leave or otherwise not being available to hold such posts, from the 1st day of July of the year-

(a)following the year in which the examination was held in respect of an officer appointed directly to that grade;

(b)for which the recruitment was made on regular basis in respect of an officer appointed to that grade by promotion;

(f)"Cadre" means the group of posts in the grades as specified in rule 3;

(g)"Cadre Controlling Authority" means the Government of India in the Ministry of Home Affairs;

(h)"Commission" means the Union Public Service Commission;

(i)"Departmental Promotion Committee" means a Committee constituted to consider promotion and confirmation in any grade as specified in Schedule IV;

(j)"duty post" means any post included in Schedule I;

(k)"Government" means the Government of India;

(l)"grade" means any of the grades specified in rule 3;

(m)"Schedule" means a Schedule appended to these rules;

(n)"Scheduled Castes" and "Scheduled Tribes" shall have the same meaning as are assigned to them by clause (24) and clause (25) respectively of article 366 of the Constitution of India;

(o)"Service" means the National Capital Territory of Delhi, Andaman and Nicobar Islands, Lakshadweep; Daman and Diu and Dadra and Nagar Haveli Civil Service constituted under rule 3.

3. Composition of the Service and its classification.

(1)There shall be constituted a Service known as the National Capital Territory of Delhi, Andaman and Nicobar Islands, Lakshadweep, Daman and Diu and Dadra and Nagar Haveli Civil Service consisting of persons appointed to the Service under rules 6 and 7.

(2)The Service shall be deemed to have and have four grades as specified in Schedule I with effect from the 1st day of January, 1996.

(3)The posts in Junior Administrative Grade-1, Junior Administrative Grade-II and Selection Grade shall be Central Civil Services Group "A" posts and those in the Entry Grade shall be Central Civil Services Group "B" posts.

4. Grades, strength and their review.

(1)The duty posts included in the various grades, their number and the scales of pay attached to them on the date of commencement of these rules shall be as specified in Schedule I:Provided that ten per cent and twenty per cent of the sanctioned strength of the posts in the Service shall be non functional grades of Junior Administrative Grade-I and Selection Grade respectively, and these shall be operated within the respective number of posts specified in Parts B and C of Schedule I:Provided further that the number of posts in in Junior Administrative Grade I shall not exceed the total number of sanctioned posts in the Junior Administrative Grade in the scale of pay of Rs. 12,000 - 16,500.

(2)Notwithstanding anything contained in sub-rule (1), the Government may -

(a)from time to time, make temporary additions or alterations to the duty posts in various grades;

(b)in consultation with the Commission include in the Service such posts as are be deemed to be equivalent to the posts included in the Service in status, grade, scale of pay and professional content or exclude from the Service a duty post already included in the Service; and

(c)in consultation with the Commission appoint the regular incumbent of the post which has been included in the Service as a duty post to the appropriate grade of the Service and fix his seniority taking into account the regular service rendered by him in the said post or analogous grade.

(3)Notwithstanding anything contained in clauses (b) and (c) of sub-rule (2), in case any regular incumbent of the post which has been encadred in the Service is not found suitable for appointment to the Service under clause (c) of sub-rule (2), he shall continue to hold the post and for the purpose the post shall be treated to have been excluded from the Service till such time it is held by such incumbent The suitability of such persons for induction into the Service will be reviewed every year.

5. Member of the Service.

(1)The following persons shall be the members of the Service:-

(a)persons appointed to duty posts under rule 6; and

(b)persons appointed to duty posts under rule 7.

(2)A person appointed under clause (a) of sub-rule (1) shall, on such appointment, be deemed to be the member of the Service in the appropriate grade applicable to him in Schedule I.

(3)A person appointed under clause (b) of sub-rule (1) shall be the member of the Service in the appropriate grade applicable to him in Schedule I from the date of such appointment.

6. Initial constitution of the Service.

(1)All existing officers holding duty posts on regular basis in Junior Administrative Grade, Grade-I and Grade-II of Delhi, Andaman and Nicobar Islands, Lakshadweep, Daman and Diu and Dadra and Nagar Haveli Civil Service shall be members of the Service in the respective grades.

(2)All the existing officers of Lakshadweep, Daman and Diu and Dadra and Nagar Haveli Administrations holding posts, on regular basis which have been encadred in the Service shall continue to be in their respective posts and grades as existed before the appointed day till they become members of the Service after their suitability has been assessed by the Commission. In case they are assessed suitable, they shall be deemed to have been appointed to the appropriate grade from the date(s) of their regular appointment to such grades. In case any officer is not found suitable for appointment to the Service, the encadred post held by him regularly shall be treated as ex-cadre till he is inducted into the Service or vacates the post and his case shall be reviewed every year.

(3)The regular continuous service of officers referred to in sub-rules (1) and (2) before the commencement of these rules shall count for the purpose of probation and qualifying service for promotion, confirmation and pension in the Service.

(4)To the extent the Cadre Controlling Authority is not able to fill up the authorised regular strength of various grades in accordance with the provisions of this rule, the same shall be filled in accordance with the provisions of rules 7 and 8.

7. Future maintenance of the Service.

(1)The vacancies in any of the grades referred to in Schedule I, after the initial constitution under rule 6, shall be filled in the manner hereinafter provided in this rule.

(2)

(a)Fifty per cent of the posts in Entry Grade shall be filled by direct recruitment and the remaining fifty per cent by promotion.

(b)The vacancies in the direct recruitment quota shall be filled on the basis of the Civil Services Examination conducted by the Commission.

(c)The vacancies in the promotion quota shall be filled by selection from amongst officers holding posts mentioned in Schedule II with three years regular service in the grade on the basis of the reCommendations of the Departmental Promotion Committee.

(3)All the vacancies in the grades of Junior Administrative Grade-I, Junior Administrative Grade-II and Selection Grade shall be filled by promotion from amongst the officers in the immediate respective lower grade with the minimum qualifying service as specified in Schedule III.

(4)

(a)The promotion to the Junior Administrative Grade-II shall be made by "selection" subject to the bench mark grade prescribed by the Government from time to time for this level of posts under the Government.

(b)The induction by promotion to the Entry Grade shall be made by "selection" subject to the bench mark grade prescribed by the Government from time to time for this level of posts under the Government.

(c)The promotion to the Junior Administrative Grade-I and Selection Grade shall be made in the order of seniority subject to rejection of unfit.

(5)The selection in each case under sub-rule( 4) shall be made on the recommendations of the Departmental Promotion Committee.

(6)If any officer appointed to any grade of the Service is considered for the purpose of promotion to the higher post, his senior would also be considered provided they are not short of the requisite qualifying or eligibility service by more than half of such qualifying or eligibility service or two years, whichever is less, and have successfully completed their probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying or eligibility service.Note - The eligibility list for promotion shall be prepared with reference to the date of completion of the qualifying service in the respective grade or post. If the crucial date for one or more officers coming from different sources is one and the same, the officer senior in age will be placed higher in the eligibility list.

8. Filling of duty posts by deputation.

(1)Notwithstanding anything contained in rule 7, where the Government is of the opinion that it is necessary Or expedient to do so, it may, for reasons to be recorded in writing and in consultation with the Commission, fill a duty post in any grade by transfer on deputation, (including short term contract) for such period as per the instructions of the Government issued from time to time.

(2)The qualification, experience and the eligibility service required for appointment to any grade of the Service under these rules shall be decided by the Government in consultation with the Commission on earn occasion.

9. Seniority.

(1)The relative seniority of members of the Service appointed to a grade of the Service, at the time of initial constitution of the Service under rule 6, shall be as obtaining on the date of commencement of these rules:Provided that if the seniority of any such member has not been specifically determined on the said date, the same shall be as determined on the basis of the rules governing the fixation of seniority as were applicable to the members of the Service prior to the commencement of these rules.

(2)The seniority of the persons recruited to the Service after the initial constitution shall be determined in accordance with the general instructions issued by the Government in the matter from time to time.

10. Probation.

(1)Every officer on appointment to the Entry Grade of the Service either by direct recruitment or by promotion shall be on probation for a period of two years:Provided that the Controlling Authority may extend the period of probation in accordance with the instructions issued by the Government from time to time in this behalf.

(2)On completion of the period of probation or any extension thereof, directly recruited officers shall, if considered fit for confirmation in the Service, be confirmed in terms of the orders of the Government for the time being in force.

(3)If, during the period of probation or any extenSion thereof, as the case may be, Government is of the opinion that an officer is not fit for confirmation in the Service, Government may discharge the officer or revert him to the post held by him prior to his appointment in the Service, as the case may be.

(4)During the period of probation or any extension thereof, an officer may be required by Government to undergo such courses of training or to pass such examination or test (including examination in Hindi) as the Government may deem fit as condition for satisfactory completion of probation.

(5)As regards other matters relating to probation, the members of the Service shall be governed by the orders or instructions issued by the Government in this regard from time to time.

11. Appointment to the Service.

- All appointment to the Service shall be made by the Appointing Authority to the Junior Administrative Grade-I or Junior Administrative Grade-II or Selection Grade or Entry Grade of the Service and not against any specific post included in the Service.

12. Posting.

- Every member of the Service allocated to an Administration shall, unless he is appointed to an ex-cadre post, or is otherwise not available for holding a duty post owing to the exigencies of the public service, be posted against a duty post under the Administration by the Administrator concerned.

13. Allocation of members of the Service.

- The Government shall, from time to time, allocate a member of the Service to any Administration for posting in terms of rule 12.

14. Disqualification.

- No person,-

(a)who has entered into or contracted a marriage with a person having a spouse living, or

(b)who, having a spouse living, has entered into or contracted a marriage with any person,

shall be eligible for appointment to the Service:Provided that the Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this rule.

15. Other conditions of service.

- The other conditions of service of members of the Service in respect of matters for which no specific provision has been made in these rules shall be the same as are applicable, from time to time, to officers of equivalent rank of the Central Government.

16. Power to relax.

- Where the Government is of the opinion that it is necessary or expedient so to do, it may, by order, for reasons to be recorded in writing, and in consultation with the Commission, relax any of the provisions of these rules with respect to any class or category of persons.

17. Saving.

- Nothing in these rules shall affect reservations, relaxation in age-limit and other concessions required to be provided for the scheduled Castes, the Scheduled Tribes, Other Backward Gasses and other special categories of persons in accordance with the orders issued by the Government from time to time in this regard.

18. Interpretation.

- If any question arises relating to the interpretation of these rules, it shall be decided by the Government in consultation with the Commission.

I

[See rule 4(1)]Name, number and scale of pay of duty posts in the grades of the National Capital Territory of Delhi, Andaman and Nicobar Islands Lakshadweep, Daman and Diu and Dadra and Nagar Haveli Civil Service.

Part A	Grades and sanctioned strength of the Service
(a)	Grades of the Service	Scales of pay
1.	Junior Administrative Grade I (Group A)	Rs. 14,300-400-18,300
2.	Junior Administrative Grade II (Group A)	Rs. 12,000-375-16,500
3.	Selection Grade (Group A)	Rs. 10,000-325-15,200
4.	Entry Grade Group B)	(i) Rs. 6,500-200-10,500 (on initial appointment)
		(ii) Rs. 8,000-275-13,500 (on completion of 4 years approvedservice subject to vigilance and integrity clearance).
(b)	Sanctioned strength
1.	Specific posts under the Government of the National CapitalTerritory of Delhi.	256
2.	Specific posts under the Andaman and Nicobar IslandsAdministration.	17
3.	Specific posts under the Lakshadweep Administration	13
4.	Specific posts under the Daman and Diu and Dadra and NagarHaveli Administration	16
5.	Deputation, Leave and Training Reserves	96
	Total	398
(c)	Reserves
1.	Deputation reserve at 12% of 302	36
2.	Leave reserve at 10% of 302	30
3.	Training reserve at 10% of 302	30
	Total	96
Part B	Posts in the Junior Administrative Grade I and JuniorAdministrative Grade II
(a)	Posts under the Government of the National Capital Territoryof Delhi
1.	Joint Director of Social Welfare	2
2.	Joint Director of Education (Administration)	1
3.	Joint Director of Education (Finance)	1
4.	Joint Registrar of Cooperative Societies	2
5.	Joint Director of Training and Technical Education	1
6.	Joint Director of Industries	2
7.	Joint Director (Administration/Vigilance), Prevention of FoodAdulteration	1
8.	Joint Director of Health Services	1
9.	Joint Director (UTCS)	1
10.	Joint Director of Transport.	1
11.	Joint Director of Administrative Reforms.	1
12.	Joint Director of Agriculture and Marketing	1
13.	Deputy Commissioner of Excise.	1
14.	Chief of Rehabilitation Services	1
15.	Secretary to Chief Executive Councillor/Executive Councillors	4
16.	Deputy Commissioner of Food and Supplies	4
17.	Deputy Commissioner of Sales Tax	2
18.	Deputy Development Commissioner	1
19.	Deputy Secretary (Metropolitan Council)	1
20.	Assistant Commissioner of Sales Tax	9
21.	Additional District Magistrate	2
22.	Deputy Medical Superintendent/ Director (Administration), LNJPHospital	1
23.	Additional Director of Transport	1
24.	Joint Director of Industries	1
25.	Deputy Commissioner of Sales Tax Enforcement	1
26.	Deputy Medical Superintendent-cum-Director (Administration) inthe G.B. Pant Hospital	1
27.	ADM-cum-Director (Panchayat)	1
28.	Competent Authority (Urban Land Ceiling Act)	1
	Total	47
(b)	Posts under Andaman and Nicobar Administration
1.	Additional District Magistrate, Port Blair	1
2.	Registrar of Cooperative Societies	1
3.	Director of Rural Development	1
4.	Director of Tribal Welfare	1
5.	Director (Transport)	1
6.	Deputy Secretary (Pradesh Council)	1
	Total	6
	Total of (a) and (b)	53

Part C – Posts in Entry Grade and Selection Grade (a) Posts under the Government of National Capital Territory of Delhi

SI. No.	Name of posts	No.of posts
1.	Deputy Registrar of Cooperative Societies	2
2.	Assistant Director, Civil Supplies	1
3.	Deputy Secretary	7
4.	Under Secretary	5
5.	Assistant Development Commissioner	2
6.	Revenue Assistant	1
7.	Land Acquisition Collector	5
8.	District Collection Officer	1
9.	Deputy Employment Officer/Sub-Regional EmploymentOfficer/Employment liaison Officer	18
10.	Executive Magistrate	21
11.	Sales Tax Officer	81
12.	Entertainment Tax Officer	1
13.	District Excise Officer	3
14.	Assistant Housing Commissioner	7
15.	Deputy Director of Industries	2
16.	Administrative Officer, N.C.C./R.C.C.	1
17.	Administrative Officer, Maulana Azad Medical College	1
18.	Assistant Director of Employment	1
19.	Nazarat Officer	1
20.	Land Reforms-rum-Land Management Officer	1
21.	Assistant Registrar of Cooperative Societies	11
22.	Assistant Commissioner of Excise	1
23.	Additional Entertainment Tax Officer	1
24.	Collector of Stamps/District Stamps and Registration Officer	1
25.	Administrative Officer, Drug Control Organization	1
26.	Administrative Officer, Din Dayal Upadhyay Hospital	1
27.	Administrative Officer, Nehru Homoeopathic College andHospital	1
28.	Administrative Officer, Family Welfare	1
29.	Vigilance Officer, Directorate of Training and TechnicalEducation	1
30.	Excise Officer	2
31.	Administrative Officer (Directorate of Education)	10
32.	Deputy Director of Transport (Enforcement)	1
33.	Assistant Director of Training (UTCS)	2
34.	Administrative Officer (Department of Prevention of FoodAdulteration)	1
35.	Assistant Commissioner of Food and Supplies	3
36.	Estate Officer, Maulana Azad Medical College	1
37.	Settlement Officer	1
38.	Deputy Director of Social Welfare	1
39.	Administrative Officer, College of Arts	1
40.	Officer-in-charge (Manual and Litigation)	1
41.	Deputy Registrar, Board of Technical Education	1
42.	Administrative Officer, Directorate of Technical Education	1
43.	Administrative Officer, Officer of the Chief Engineer(Irrigation and Food)	1
	Total	209

(b)Posts under the Andaman and Nicobar Administration

S.No.	Name of the Posts	No.of posts
1.	Assistant Commissioner, North and Middle Andaman, Mayaburdar	1
2.	Assistant Commissioner, Nicobar	1
3.	Assistant Commissioner, Settlement	1
4.	Industries Officer	1
5.	Assistant Commissioner, South Andaman	1
6.	Supply Officer	1
7.	Controller of Andaman Labour Force	1
8.	Assistant Secretary, Planning	1
9.	Assistant Commissioner, Tribal Welfare	1
10.	Publicity Officer	1
11.	Employment Officer	1
	Total	11

(c)Posts under the Lakshadweep Administration

S.No.	Name of the posts	No. of posts
1.	Secretary (Administration)/Settlement Officer/DeputyCollector	3
2.	District Employment Officer	1
3.	Registrar, Co-operative Societies	1
4.	Information Officer	1
5.	Director (Industries)	1
6.	Vigilance Officer	1
7.	Senior Administrative Officer (Education)	1
8.	Director of Social Welfare	1
9.	Secretary, Pradesh Council	1
10.	Assistant Director (planning)	1
11.	Social Welfare Officer	1
	Total	13

(d)Posts under the Daman and Diu Administration

S.No.	Name of the Posts	No. of posts
1.	Assistant Secretary	5
2.	Deputy Collector	1
3.	Assistant Director of Tourism	1
4.	Assistant Commissioner of Sales Tax	1
5.	Assistant Commissioner of Excise	1
6.	Chief Officer	1
	Total	10

(e)Posts under the Dadra and Nagar Haveli Administration

S.No.	Name of the posts	No. of posts
1.	General Manager, District Industries Centre	1
2.	Social Welfare Officer	1
3.	Employment Officer	1
4.	Education Officer (Administration)	1
5.	Joint Block Development Officer	1
6.	Sales Tax Officer	1
	Total	6

(i)	Total of (a), (b), (c), (d) and (e) of Part C	249
(ii)	Total of Parts B and C (53+249)	302
(iii)	Deputation, Leave and Training Reserves	96
	Grand Total	398

II

[See rule 7]Post/grade/service eligible for induction into Entry Grade.

(a)Posts under the Government of the National Capital Territory of Delhi

(i)Grade I of Government of National Capital Territory of Delhi's subordinate Service.

(ii)Hindi Officer.

(iii)Punjabi Officer.

(iv)Urdu Officer.

(v)Senior Stenographer (Grade-I).

(vi)Personal Assistant to Deputy Commissioner of Delhi.

(vii)Reporters of the Legislative Assembly.

(viii)Press Officers.

(b)Posts under the Andaman and Nicobar Administration

(i)Tahsildars.

(ii)Assistant Secretary (Public, Finance, Development and Establishment).

(iii)Treasury Officer and Registrar.

(iv)Block Development Officer.

(v)Superintendent.

(vi)Audit Officer, Co-operative Department.

(vii)Assistant Registrar of Co-operative Societies.

(c)Posts under the Lakshadweep Administration

(i)Block Development Officer.

(ii)Junior EmplOyment Officer.

(d)Posts under the Daman and Diu Administration

(i)Superintendent (Grade-B).

(ii)Mamlatdar.

(iii)Block Development Officer.

(iv)Enquiry Officer, City Survey.

(v)Assistant Sales Tax Officer.

(e)Posts under the Dadra and Nagar Haveli Administration

(i)Superintendent.

(ii)Land Reforms Officer.

(iii)Mamlatdar.

III

[See rule 7 (3)]

SI. No	Grade	Method of promotion	Eligibility for Promotion
(1)	(2)	(3)	(4)
1.	Junior Administrative Grade I	By promotion in the order of seniority subject to rejection ofunfit on the recommendations of the Departmental PromotionCommittee.	A regularly appointed Junior Administrative Grade-II officerwith a minimum of eighteen years approved service shall beeligible to be considered for promotion to the JuniorAdministrative Grade I.
2.	Junior Administrative Grade II	By promotion on selection basis on the recommendations of theDepartmental Promotion Committee.	A regularly appointed Selection Grade officer with a minimumof thirteen years approved service "shall be eligible to beconsidered for promotion to the Junior Administrative Grade II.
3.	Selection Grade	By promotion In the order of seniority subject to rejection ofunfit on the recommendations of the Departmental PromotionCommittee.	A regularly appointed Entry Grade officer with a minimum ofeight years approved service shall be eligible to be consideredfor promotion to the Selection Grade.

Note: The crucial date for determining the eligibility of an officer for promotion shall be the 1st January of the year in which the vacancy has occurred.

IV

[See rules 7 (21 and (5)]

SI. No.	Grade		Composition of the Departmental PromotionCommittee
1	2		3
(1)	Junior Administrative Grade-I	(i)	Chairman or Member of the Union Public Service Commission -Chairman.
		(ii)	Joint Secretary in-charge of the Union Territories Division inthe Ministry of Home Affairs - Member.
		(iii)	Chief Secretary, Andaman and Nicobar Islands-Member.
		(iv)	Administrator, Lakshadweep - Member.
		(v)	Administrator. Daman and Diu and Dadta and Nagar Haveli -Member.
		(vi)	Principal Secretary/Secretary (Services), Government of theNational Capital Territory of Delhi - Member.
(2)	Junior Administrative Grade-II	(i)	Chairman or Member of the Union Public Service Commission -Chairman.
		(ii)	Joint Secretary in-charge of the Union Territories Division inthe Ministry of Home Affairs - Member.
		(iii)	Chief Secretary, Andaman and Nicobar Islands - Member.
		(iv)	Administrator, Lakshadweep - Member.
		(v)	Administrator, Daman and Diu and Dadra and Nagar Haveli -Member.
		(vi)	Principal Secretary/Secretary (Services), Government of theNational Capital Territory of Delhi - Member.
(3)	Selection Grade	(i)	Chairman or Member of the Union Public Service Commission -Chairman.
		(ii)	Joint Secretary in-charge of the Union Territories Division inthe Ministry of Home Affairs - Member.
		(iii)	Principal Secretary/Secretary (Services). Government of theNational Capital Territory of Delhi- Member.
		(iv)	Secretary (personnel), Andaman and Nicobar Islands - Member.
		(v)	Development Commissioner, Daman and Diu and Dadra and NagarHaveli - Member.
		(vi)	Secretary, General Administration Department, Lakshadweep -Member.
(4)	Entry Grade (on initial appointment by promotion andconfirmation of direct recruits).	(i)	Joint Secretary in-charge of the Union Territories Division inthe Ministry of Home Affairs - Chairman.
		(ii)	Principal Secretary/Secretary (Services), Government ofNational Capital Territory of Delhi - Member.
		(iii)	Secretary (Personnel), Andaman and Nicobar Islands - Member.
		(iv)	Development Commissioner, Daman and Diu and Dadra and NagarHaveli - Member.
		(v)	Secretary, General Administration Department, Lakshadweep -Member.

Note: The absence of a member, other than the Chairman, shall not invalidate the proceedings of the Departmental Promotion Committee if more than half the members, including the Chairman of the Committee had attended its meeting(s).Explanatory MemorandumThe National Capital territory of Delhi, Andaman and Nicobar Islands, Lakshadweep, Daman and Diu and Dadra and Nagar Haveli Civil Service had three grades, namely, Grade-II, (Rs. 2000-3500/-) Selection Grade (Grade-I) (Rs. 3000-4500/-) and Junior Administrative Grade (Rs. 3700-5000/-). In order to improve the grades and pay structure of the Service, the Fifth Central Pay Commission had may certain recommendations which were duly considered by the Government Taking into consideration various relevant factors including the nature of duties and responsibilities of the Service, the Government approved the following grades/scales of pay for the Service retrospectively i.e. with effect from 1st January, 1996:-

(i)	Entry Grade (Group 'B') (On initial appointment)	-	Rs. 6,500-200-10,500.
(ii)	On completion of 4 years approved service (Group 'B')	-	Rs. 8,000-275-13,500.
(iii)	Selection Grade (Group 'A')	-	Rs. 10,000-325-15,200.
(iv)	Junior Administrative Grade II (Group 'A')	-	Rs. 12,000-375-16,500.
(v)	Junior Administrative Grade I (Group 'A')	-	Rs. 14,300-400-18,300.

2. The restructuring of the grades and scales of pay of the Service required appropriate amendments to the provisions contained in the Delhi, Andaman & Nicobar Islands, Lakshadweep, Daman & Diu and Dadra and Nagar Haveli Civil Services Rules, 1996. Further, various provisions of the said rules required amendment to keep in line with the Government decisions contained in Government of India, Ministry of Personnel, Public Grievances and Pensions, Department of Personnel and Training OM No.F.22011/5/86-Estt(D) dated 10.3.1989, OM No. 22011/5/86-Estt(D) dated 10.4.1989, OM No. AB-14017/12/88-Estt(RR) dated 25th March, 1996, OM. No.AB-14017/2/97-(RR) dated 25.5.1998 and Union Public Service Commission (Exemption from Consultation) Regulations, 1958.

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