PREAMBLE
In exercise of the powers conferred by the
provision to Article 309 of the Constitution of India and of all powers
hereunto enabling and in supersession, of the rules issued with G.O.Ms. No.
1218, General Administration (Rules), dated the 12th August, 1959, the Governor
of Andhra Pradesh hereby makes the following Special Rules for the Andhra
Pradesh Factories Service.
Rule - 1. Short title.--
These rules may be
called the Andhra Pradesh Factories Service Rules.
[1][Rule - 2. Constitution.--
The services shall consist of the
following category of posts :
Category 1:
Director of
Factories.
Category 2:
Joint Chief Inspector
of Factories.
Category 3:
Deputy Chief
Inspector of Factories.
Category 4:
Senior
Inspectress of Factories (The category of Inspectress of Factories from Andhra
Pradesh Factories Service Rules is deleted with effect from 4-12-93, i.e. date
on which the incumbent assumed charge of the post of Senior Inspectress of
Factories.
Category 5:
Inspector
of Factories.
Rule - 3. Method of appointment.--
(1) The method of
appointment for the categories of posts mentioned in column (1) of the Table
below shall be as specified in column (2) thereof.
TABLE
|
Category
|
Method of appointment
|
|
1
|
2
|
|
1. Director of Factories
|
By promotion from Category 2
|
|
2. Joint Chief Inspector of Factories
|
By promotion from Category 3
|
|
3. Deputy Chief Inspector of
Factories
|
By promotion from Category 5
|
|
4. Senior Inspectress of Factories
|
By promotion from the category of
Inspectress of Factories for minimum two years of service as Inspector of
Factories.
|
|
[5. Inspector of
Factories
|
(1) By direct recruitment.]
|
(2) [In the matter of
appointment by direct recruitment to the posts of Inspector of Factories for
which women and men are equally suited, other things being equal, preference
shall be given to women and they shall be selected to an extent of
atleast [thirty
three and one third percent (33.1/3%)] of posts in each category of Open
competition, Backward Class, Scheduled Caste and Scheduled Tribe as per quota
prescribed in terms of sub-rule (2) of Rule 22-A of the Andhra Pradesh State
and Subordinate Service Rules:
Provided that if
sufficient number of women candidates are not available such vacancies shall be
filled in by men candidates.
[xxx]
(3) [The rule of
reservation shall be followed in promotion direct recruitment as per the Rule
22 of Andhra Pradesh State and Subordinate Service Rules, 1996.
(4) Reservation of
appointment.--Except in so far as it relates to physically handicapped persons
the rule of reservation of appointments (General Rule 22) shall apply to the appointments
by direct recruitment to the post of Inspector of Factories.]
Rule - 4. Qualifications.--
(1) [No person shall be
eligible for appointment to the post specified in column (1) of the annexure by
the method specified in the corresponding entry in column (2) unless he/she
possesses the qualifications specified in the corresponding entry in column (3)
thereof.
(2) [No person shall be
eligible for appointment to the post of Inspectors of Factories by direct
recruitment without having minimum two years of industrial work experience in
the medium and large scale manufacturing process industries preferably in the
field of Industrial Safety, Occupational Safety, Health and Environment
management". The experience certificate shall be issued by the Chief
Executive of the concerned industry in which the applicant is employed.]
Rule - 5. Age.--
No person shall be
eligible for appointment by direct recruitment to the post if he/she has completed or completes [thirty
four years] of age on the first day of July of the year in which the
notification for selection is made.
Rule - 6. Probation.--
Every person
appointed by direct recruitment to the post shall be on probation for a total
period of two years on duty within a continuous period of three years; and
every person appointed by
promotion to any of the posts shall be on probation for a total period of one
year on duty within a continuous period of two years from the date on which one
commences probation.
Rule - 7. Minimum service.--
No member of the
service shall be eligible for promotion to the next higher category of post
unless he/she is an approved probationer and has put in not less than three
years of service in the category from which promotion is made.
Rule - 8. Training.--
(1) A person appointed as
Inspector [x
x x] shall, undergo a preliminary training for a period of [one
year] as per the programme and syllabus prescribed by the Director of
Factories.
(2) Every person
appointed to the post by direct recruitment to [category
5] shall, before the commencement of training, execute an agreement bond to the
extent that he/she shall serve the Department for a period of not less than
three years after the completion of training referred to in sub-rule (1),
failing which:
(i) he/she shall be
liable to refund to the Government the pay and allowances or any other
remuneration received by him/her in addition to the amount spent by the
Government on his/her training;
(ii) if he/she fails to
serve the Department for a period of three years after the completion of
his/her training for any reason; or
(iii) if he/she
discontinues the training or is discharged from training course for misconduct
or any other reason; or
(iv) if he/she secures any
other employment elsewhere than under the State Government.
The terms and
conditions laid down in G.O.Ms. No. 268, Finance (FRI) Department, dated the
8th September, 1980 shall be followed.
(3) A person appointed as
Inspector of Factories shall also undergo, as and when deputed by the Director
of Factories, a course of instruction in the principles of sanitation at the
Medical College, Hyderabad, Kurnool, Visakhapatnam or Guntur [which
is a prerequisite for next higher promotion/ appointment by transfer.]
(4) The period of
training shall count for purposes of probation, increments, pension and leave.
Rule - 9. Tests.--
[Every person
appointed by direct recruitment [xxx]
as Inspector of Factories shall pass the following tests within the period of
probation.]
(i) Accounts Test for
Executive Officers;
(ii) Labour, factories and
Boilers Departmental Test (parts B and C);
Provided that a
person who has already passed the Accounts Test for Subordinate Officers part-I
and part-II shall not be required to pass the Accounts lest for Executive
Officer.
ANNEXURE
[See Rule 4]
|
Category
|
Method of Appointment
|
Qualification
|
|
1
|
2
|
3
|
|
Category 3 :
|
|
|
|
Deputy Chief Inspector of Factories.
|
By promotion
|
Must possess a degree in Mechanical
or Electrical or Chemical or Industrial or Electronics Engineering of a
University in India established or incorporated by or under a Central Act,
Provincial Act, or a State Act or any institution recognised by the
University Grants Commission or any other equivalent recognised
qualification.
|
|
[Category 5
|
|
|
|
Inspector of Factories.
|
(1)By direct recruitment
[xxx]
|
Must possess a degree in Mechanical
or Electrical or Chemical or Industrial Engineering of a University in India
established or incorporated by or under a Central Act, Provincial Act or a
State Act or of any institution recognised by the University Grants Commission
or any other equivalent recognised qualification.]
|