In exercise of the powers conferred by the proviso
to Article 309 of the Constitution of India, and of all other powers hereunto
enabling, and in supersession of Special Rules issued under Section 9 of Part III-A,
in Volume II of the Madras Service Manual, 1946 the Governor of Andhra Pradesh
hereby makes the following Special Rules for Andhra Pradesh Excise Service. The
service shall consist of the following categories namely:-- Category
1:--Deputy Commissioner of Excise. Category
2:--Excise Superintendents (including Assistant Secretary, Commissioner of
Excise and Dist. Prohibition Officers. Category
3:--Assistant Excise Superintendents (including Inspectors of Excise and Deputy
Prohibition Officers). Category
4:--Chemical Examiners, [Category
5:--Excise Inspectors.] Appoint
to the several Categories shall be made as follows:-- Category
& Posts Method
of Appointment (1) (2) 1. Deputy Commissioner of
Excise 2. Superintendent of
Excise (including Assistant Secretary, Commissioner of Revenue (Excise) Promotion from the
Category of Assistant Commissioners of Excise. Such promotion shall be on
grounds of merit and ability, seniority being considered only where merit and
ability are approximately equal. (1) Promotion from the
Category of Assistant Excise Superintendents including Inspectors of Excise
and Chemical Examiners who have put in two years of service as Assistant
Excise Superintendent. Such promotion shall be on grounds of merit and
ability, seniority being considered only where merit and ability are
approximately equal: Provided that in a cycle
of every ten vacancies of Assistant Excise Superintendents arising in each
multi-zone, the first eight vacancies shall be reserved to be filled by
transfer from among the category of Excise Inspectors of the Andhra Pradesh
Excise Subordinate Service and the ninth vacancy shall be reserved to be
filled by transfer from the category of Office Superintendents in the Andhra
Pradesh Ministerial Service in Excise Department and the tenth vacancy shall
be reserved to be filled from among the category of Laboratory Assistant in
the Andhra Pradesh Excise Subordinate Service; Provided further that in
every cycle of 3 vacancies to be filled from the category of Office
Superintendent in the Andhra Pradesh Ministerial Service, the first and third
vacancies shall be reserved to be filled from the Office Superintendents in
the Office of the Commissioner of Excise and the second vacancy shall be
reserved to be filled from the Office Superintendents in the Offices of the
Assistant Commissioners of Excise. (2) 25 percent of the
vacancies to be filled by transfer from the category of Deputy Collectors of
Andhra Pradesh Civil Service (Executive Branch). Such appointment by
transfers shall be on tenure basis and for such period as the State
Government may consider necessary. [3. Chemical Examiner [4. Assistant Excise
Superintendents (including Excise Inspectors). A member of the Andhra
Pradesh Civil Service (Executive Branch) appointed to category 2 shall not by
reason only of such appointment cease to be a member of the service from
which he was appointed; nor shall such appointment confer him any claim to
substantive appointment in category 2 or to appointment thereto in and
subsequent, acting or temporary vacancy. By transfer from the
category of Excise Inspector of the Andhra Pradesh Excise Subordinate
Service]. (1) Direct Recruitment: (2) (a) Transfer from the
category of Circle Inspectors (including Assistant Excise Inspectors from the
Andhra Pradesh Excise Subordinate Service: (b) Transfer from the
category of Office Superintendents from the **[Andhra Pradesh Ministerial
Service: and Special Category Stenographers] [Posts Excise Inspector 5. Excise Inspector (c) Transfer from the
category of Laboratory Assistants (I Grade) from the Andhra Pradesh Excise
Subordinate Service substantive vacancies shall be filled by direct
recruitment and transfer in the ratio of 1:3; (d) Transfer from the
category of Chemical Examiners. Unit of Appointment Division concerned.] 1. By promotion from the
category of Excise Sub-Inspector: 2. Transfer from the
category of Senior Assistant from the A.P. Ministerial Service in the Excise Department and from the
category of Assistant Section Officer in the A.P. Secretariat Service all
Departments of the Secretariat except Law and Finance. Provided that in a cycle
of every 10 vacancies of Excise Inspector's arising in each zone 9 vacancies
shall be filled in by promotion of Excise Sub-Inspector and 10th vacancy
shall be filled in by transfer from the Senior Assistants from the A.P.
Ministerial Service in Excise Department and Assistant Section Officers of
A.P. Secretariat Service except Finance and Law Departments [xxx]. Provided further that in
a cycle of 3 vacancies of Excise Inspectors in each zone to be filled in by
transfer from the members of A. P. Ministerial Service in Excise Department,
and the A.P. Secretariat Service the 1st and 3rd shall be filled in by Senior
Assistants in the Office of the Commissioner of Prohibition and Excise and
Director of Distilleries and Breweries and Assistant Section Officers of A.P.
Secretariat except Finance and Law Departments **[in the ratio of 1 : 1 by
following seniority in their respective categories] and the 2nd vacancy shall
be filled in by Senior Assistants working in the zone.] Appointing
Authority:--The Commissioner of Excise shall be the appointing authority to the
category of Assistant Excise Superintendents. [The
Commissioner of Prohibition and Excise shall be the appointing authority to the
post of Excise Inspector]. Except in
so far as it relates to physically handicapped persons, the rules of special representation
(Rule 22 of the General Rules for the Andhra Pradesh State and Subordinate
Services) shall apply for the appointment of Asst. Superintendents of Excise
(including Inspectors of Excise and Deputy Prohibition Officers in Category 3
by direct recruitment. "Provided
that other things being equal, preference shall be given to women in the matter
of appointment by direct recruitment to the posts of Assistant Excise
Superintendents to the extent of 30% in the each category of O.C., B.C., S.C.
and S.T. quota in terms of General Rule 22 (A) (2)". 3. (i)
Rule of reservation of appointments (General Rule 22) shall apply separately to
the appointment of Excise Inspector by transfer.] Qualifications:-- (a) A
candidate for appointment by promotion as Deputy Commissioner of Excise should
have put in three years of service as Superintendent of Excise. (b) A
candidate for appointment by promotion as Superintendent of Excise: (i) must have
served to the satisfaction of the Commissioner of Excise as Assistant Excise
Superintendent or Excise Inspector for a period of two years; (ii) must have
passed the following tests: (A) Civil and
Criminal Law: (B) The
Andhra Pradesh Excise Act and the Rules made thereunder; (C) Excise
Manual; (D) Distillery
Manual; (E) Account
Test for Subordinate Officers-Part-I. (F) Account
Test for Executive Officers; (G) Third
Class Language Test, viva-voce Parts B, C and D in any two of the following
languages of which one shall be Telugu. Telugu,
Hindi or Urdu. Explanation:--A
pass in the test, examination or examinations specified in Item (1), Item (2)
or Item (3) below shall be regarded as equivalent to a pass in Test (A)
Criminal Law:-- (1) The
Pleadership examination first or second grade, (2) (a) The
examination, for a degree in Law of a recognised University (b) Part
II (Criminal) of the Apprentices Examination held by the High Court or of the
Examination in the Law of Practice and Procedure held by the Bar Council. (3) The
Criminal Judicial Test conducted by the Andhra Pradesh Public Service
Commission: Provided
that persons who immediately before the 1st November, 1956 were members of
Hyderabad General Service and who were absorbed thereafter into this service
and who have passed the test prescribed in the former Hyderabad State for
appointment as Excise Superintendents shall not be required to pass the test,
mentioned in this rule. A
candidate for appointment as Assistant Superintendent of Excise:- (1) By direct
recruitment: (i) must not
have completed 26 years of age on the first day of July of the year in which
the selection is made; (ii) must hold
a degree of any University in India established or incorporated by or under a
Central Act, a Provincial Act or a State Act or of an Institution recognised by
the University Grants Commission. (iii) must be
at least 165 cm, in height and atleast 81 cm. round the chest on full
expiration with a chest expansion of atleast 5 cm. (2) By
transfer: (a) from the
category of Circle Inspectors and Assistant Inspectors of Excise: (i) must have
put in at least three years of service in the category; and (ii) must have
passed the following tests:-- A.
Criminal Law. B.
Account Test for Subordinate Officers, Part I. C.
Third Class Language Test in any two of the following languages of
which one shall be Telugu:--Telugu, Hindi or Urdu, (b) From the
category of Office Superintendents: (i) must hold
a degree of any University in India established or incorporated by or under a
Central Act, a Provincial Act or a State Act or of an Institution recognised by
the University Grants Commission. (ii) must have
put in atleast 3 years of service in the category; (iii) must be
atleast 165 cm. in height and atleast 81 cm. round the chest on full expiration
with a chest expansion of atleast 5 cm. (iv) must have
passed the following tests; A.
Civil and Criminal Law; B.
The Andhra Pradesh Excise Act and the Rules made thereunder; C.
Excise Manual; D. Distillery
Manual; E.
Account Test for Subordinate Officers, Part I; F.
Account Test for Executive Officers; G. Third
Class Languages Test in any two of the following languages of which one shall
be Telugu. Telugu,
Hindi or Urdu. (c) (From the
category of Laboratory Assistant (I-Grade). (i) must have
put in atleast three years of service in the category, (ii) must be
atleast 165 cm. in height and atleast 81 cm. round the chest on full expiration
with a chest expansion of atleast 5 cm; and (iii) must have
passed the following tests:-- A.
Civil and Criminal Law; B.
The Andhra Pradesh Excise Act and the Rules made thereunder; C.
Excise Manual; D. Distillery
Manual; E.
Account Test for Subordinate Officers Part-I; F.
Account Test for Executive Officers; G. Third
Class Language Test in any two of the following languages of which one shall be
Telugu. Telugu,
Hindi or Urdu. (iv) The
candidates possessing B, C, G, G-II, certificates of N.C.C. shall be awarded a
weightage of 5% marks of the total aggregate maximum marks at the time of
selection: Provided
that the persons who immediately before the 1st November, 1956 were members of
the Hyderabad General Service and who were absorbed thereafter into this
service and who have passed the tests prescribed in the former Hyderabad State
for appointment as Assistant Superintendent of Excise shall not be required to
pass the test mentioned in the rule. (d) By
transfer from the category of Chemical Examiners:-- (i) Must have
completed probation in the category of Chemical Examiner; (ii) Must be
atleast 165 cm. in height and atleast 81 cm. round the chest on full expiration
with an expansion of atleast 5 cm; and (iii) Must have
passed the following test:- A.
Civil and Criminal Law; B.
The Andhra Pradesh Excise Act and the Rules made thereunder; C.
Excise Manual; D. Distillery
Manual; E.
Account Test for Subordinate Officers Part-I; F.
Account Test for Executive Officers; G. Third
Class Language Test in any two of the following languages of which one shall be
Telugu. Telugu,
Hindi or Urdu. Provided
that the persons who immediately before the 1st November, 1956 were members of
the Hyderabad General Service and who were absorbed thereafter into this
service and who have passed the tests prescribed in the former Hyderabad State
for appointment as Assistant Superintendent of Excise shall not be required to
pass the tests mentioned in this rule. (4) A
candidate for appointment as Chemical Examiner:-- (1) By
transfer from approved probationers in the category of Assistant Excise
Superintendents including Excise Inspectors and Deputy Probation Officers [and
Excise Inspectors in the Andhra Pradesh Excise Subordinate Service] must
possess a first or second class degree of M.Sc. in Chemistry or M. Pharm of any
University in India established or incorporated by or under a Central Act, a
Provincial Act or a State Act and Institutions recognised by the University
Grants Commission or an equivalent qualification; (2) By
transfer from the category of Laboratory Assistant, Grade I of the Andhra
Pradesh Excise Subordinate Service:-- (i) Must have
put in atleast three years of service in that grade; (ii) Must
possess either: (a) a first
or second class degree of M.Sc. in Chemistry or M. Pharm of any University in
India established or incorporated by or under a Central Act, a Provincial Act
or a State Act and Institutions recognised by the University Grants Commission
or an equivalent qualification; or (b) a degree
of B.A. or B.Sc. in Chemistry or a degree of B. Pharm of any University in
India established or incorporated by or under a Central Act, a Provincial Act
or a State Act and Institutions recognised by the University Grants Commission
or an equivalent qualification and must have worked in a responsible position
for atleast 5 years in any of the following institutions:-- (1) Laboratory
of the Government Analyst, Food and Drugs, Hyderabad; (2) Laboratory of the
Chemical Examiner to the Government of Andhra Pradesh Hyderabad; (3) Forensic
Laboratory, Madras, Bombay or Calcutta; (4) Haffkins Institute, Bombay; (5)
Drug Research Laboratory, Calcutta; (6) Laboratories of the State Excise
Department. (iii) Must have
passed Third Class Language Test in any two of the following languages of which
one shall be Telugu, Hindi or Urdu. (3) By direct
recruitment:-- (i) Must not
have completed 25 years of age on the first day of July of the year in which
the selection is made; (ii) Must
possess a first or second class degree of M.Sc. in Chemistry or M. Pharm of any
University in India established or incorporated by or under a Central Act, a
Provincial Act or a State Act and an Institution recognised by the University
Grants Commission or an equivalent qualification; (iii) Must be
atleast 165 cm. in height and atleast 81 cm. round the chest on full expiration
with a chest expansion of atleast 5 cm. (5) Appointment
to Category 2 by promotion from the Category 3 shall be made by the State
Government from the list of candidates approved by the State Government in
consultation with the Andhra Pradesh Public Service Commission. (6) No person
belonging to Category 3 shall be eligible to be included in the list of
approved candidates for appointment as Excise Superintendents unless he had
acquired the requisite qualifications for inclusion in such list on the 15th
July of the year in which the report of Commissioner of Excise to the Andhra Pradesh
Public Service Commission about his fitness for inclusion in the list is due. (7) *[A
candidate for appointment as Excise Inspector by promotion from the cadre of
Excise Sub-Inspector must posses the following qualifications: (i) Must have
passed the following tests: A.
Civil and Criminal Law; B.
A.P. Excise Act and Rules made thereafter. C.
Excise Manual; D. Distillery
Manual; E.
Account test for Subordinate Officers Part-I. F.
Third class language test in any two of the following languages of
which one shall be Telugu: Telugu, Hindi, Urdu or in the Districts of
Srikakulam, Ananthapur, Chittoor or Adilabad, Oriya, Kannada, Tamil or Marathi
respectively. (ii) Must have
put in 3 years of service in that category. (8) A
candidate for appointment as Excise Inspector on transfer from the category of
Senior Assistant from A.P. Ministerial Service serving in the Excise
Department, and from the category of Assistant Section Officers in the A.P.
Secretariat Service in all Departments of Secretariat except Law and Finance. (i) Must have
passed the following departmental tests: A.
Civil and Criminal Law; B.
A.P. Excise Act and Rules made thereafter. C.
Excise Manual; D. Distillery
Manual E.
Account test for Subordinate Officers Part-I. F.
Third class language test in any two of the following languages of
which one shall be Telugu : Telugu, Hindi, Urdu or in the Districts, of
Srikakulam, Ananthapur, Chittoor or Adilabad, Oriya, Kannada, Tamil or Marathi
respectively. (ii) Must have
put in 3 years of service in that category, (iii) At the
time of appointment by transfer must be atleast 165 cms. height and atleast 81
cms. round the chest on full expiration with chest expansion of atleast 5 cm]. (a) Every
person appointed to Category 3 by direct recruitment shall from the date on
which he joins duty, be on probation for a total period of two years on duty
within a continuous period of three years. Every person appointed to Categories
1, 2 and 3 either by promotion by transfer otherwise than on tenure basis shall
be on probation for a total period of one year on duty within a continuous
period of two years. (b) (i) An
Assistant Excise Superintendent recruited by transfer, other than those
recruited from the category of Circle Inspectors (including Assistant
Inspectors of Excise) from the A.P. Excise Subordinate Service, shall, within
the period of probation undergo such course of training as may be Prescribed by
Government. (ii) An
Assistant Superintendent of Excise (including Deputy Prohibition Officer),
recruited direct shall during the period of probation undergo such course of
training as may be prescribed by the Government and during the period of such
training he shall draw the minimum of the time scale of the post with usual
allowances admissible at the place of training. The period of training shall be
allowed to count as duty for all purposes, like, probation, pension, leave,
increments, etc., subject to the condition that he shall not eligible to draw
the first increment unless he completes the period of training and passes the
prescribed tests. Extension of the period of probation for failure to pass the
tests, shall not however, have the effect of postponing future increments after
he passed the tests and completes the period of probation satisfactorily. A
probationary Assistant Excise Superintendent or chemical examiner recruited by
direct recruitment shall, within the prescribed period of probation, pass the
following tests:-- A.
Civil and Criminal Law; B.
The Andhra Pradesh Excise Act and the Rules made thereunder; C.
Excise Manual D. Distillery
Manual; E.
Account Test for Subordinate Officers, Part I: F.
Account Test for Executive Officers; G. Third
Class Languages Test in any two of the following languages of which one shall
be Telugu. Telugu,
Hindi or Urdu. H. Tests
conducted at the Excise Training School: Provided
that those direct recruits who passed the tests and the examinations conducted
by the Prohibition Training School Hindupur, during 1963-64 shall be deemed to
have passed the tests prescribed under these rules. No person
shall be posted to the Distillery Branch of the Service unless he had passed
Test D. Distillery Manual by the Higher Grade or has acquired an adequate
experience of distillery work as Distillery Officer or Distillery
Superintendent for a period of at least one year.ANDHRA PRADESH EXCISE SERVICE RULES
PREAMBLE