In exercise of the powers conferred by the
proviso to Article 309 of the Constitution of India read with clause (a) of
sub-section (7) of Section 12-C of the Andhra Pradesh (Andhra Area) District
Municipalities Act, 1920 (Act V of 1920) and of all other powers hereunto
enabling the Governor of Andhra Pradesh hereby makes the following rules : (1)
These rules
may be called the Andhra Pradesh Municipal Commissioners Service Rules, 1964. (2)
The rules
relating to the recruitment of Selection Grade Municipal Commissioner shall be
deemed to have come into force with effect from 22nd July, 1960. The Service shall consist of the following categories of posts or the
equivalent posts as specified in the Scheduled to these rules :- (1)
Municipal
Commissioner, Selection Grade. (2)
Municipal
Commissioner, Special Grade--Regional Directors. (3)
Municipal
Commissioner, Ist Grade. (4)
Municipal
Commissioner, IInd Grade. Appointment to any of the categories mentioned in Column (1) of the
Table below shall be the method specified in the corresponding entries in
Column (2) thereof :- TABLE Category Method of Appointment (1) (2) (1) Municipal
Commissioner, Selection Grade 1st
Vacancy :-By promotion from the category of Municipal Commissioners, Special
Grade with three years experience of which atleast two years shall be in that
category in regular capacity. [1][2nd Vacancy:- By transfer of Assistant
Secretaries to Government except Law and Finance Departments with three years
experience of which three years shall be in that category, in regular
capacity. 3rd
Vacancy:- By promotion from the category of Municipal Commissioners, Special Grade
with three years, experience of which atleast two years shall be in that
category in regular capacity. 4th
Vacancy :-By promotion from the category of Municipal Commissioners, Special
Grade with three years experience of which atleast two years shall be in that
category in regular capacity. (ii)
Municipal Commissioner, Special Grade including Regional Director of
Municipal Administration and Additional Commissioner, Municipal Corporation
of Hyderabad. By
promotion from the category of Municipal Commissioners, First Grade or from
any of the posts equivalent thereto or by recruitment on tenure basis of
Deputy Collectors for a period not exceeding three years. Note:- The
holders of the posts of Additional Commissioner at the commencement of these
rules shall continue in the said post with the status of Class I (Senior)
Officers. (iii)
Municipal Commissioner, First Grade 1st
Vacancy :-By promotion from the category of Municipal Commissioners of Second
Grade or from any of the posts equivalent thereto. 2nd
Vacancy :- --do-- 3rd
Vacancy :-By recruitment by transfer from the posts of Section Officers of
any Departments of the Secretariat except the Law and Finance Departments. 4th
Vacancy :-By promotion from the category of Municipal Commissioners of Second
Grade or from any of the posts equivalent thereto. 5th
Vacancy :- --do-- 6th
Vacancy :-By recruitment by transfer from the posts of District Panchayat
Officers. 7th
Vacancy :-By promotion from the category of Municipal Commissioners of Second
Grade or from any of the posts equivalent thereto. 8th
Vacancy :- --do-- [2][Provided that the recruitment mentioned against
6th vacancy above shall be stopped after the two District Panchayat Officers
selected by the Andhra Pradesh Public Service Commission upto the 19th May,
1968, are absorbed. (iv)
Municipal Commissioner, Second Grade The
Vacancy shall be filled in the following order of rotation in every cycle of
eight vacancies :- 1st and
5th Vacancy :- By direct recruitment through Open Competition. 2nd, 6th
& 7th Vacancy :- By recruitment by transfer from the category of
Municipal Commissioner, Third Grade and Executive Officers of Third Grade
City Municipalities. [3][3rd Vacancy :-By direct recruitment from
Managers of Selection and Special Grade Municipalities or from the
Secretaries of Defunct District Boards, now working as Managers of Zilla
Parishads or from the Superintendent of Warangal City Municipality or from
the Superintendents of the Municipal Corporation of Hyderabad who have put in
atleast three years of which atleast two years shall be in that capacity. The direct
recruitment specified above should also cover the non-substantive vacancies
of the category. 8th
Vacancy:- By recruitment by transfer from Divisional Panchayat Officers. [4][4th Vacancy :-By recruitment by transfer from
the Superintendents of the Office of the Director of Municipal Administration
and offices of the Regional Director of the Municipal Administration who have
served for not less than three years of which atleast two years shall be in
that capacity. Provided that the recruitment by transfer from the Divisional Panchayat
Officers to the category shall be recruited to two vacancies in the said
category (Municipal Secretaries, II Grade) which have arisen upto the 19th May,
1968. [5]["All appointments-to the category of Municipal Commissioners II
Grade shall be made to a particular Multi Zone I and Multi Zone II separately
and the allotment made to a particular Multi Zone at the time of first
appointment shall be final." Rule 22 of the Andhra Pradesh State and Subordinate Service Rules, shall
apply to appointments by direct recruitment to the post of the Municipal
Commissioners, Second Grade. In the matter of appointment by direct recruitment to the posts of
Municipal Commissioners, Grade II 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 30% of the posts in each category of Open
Competition, Backward Classes, Scheduled Castes and Scheduled Tribes quota,
interms of sub-rule (2) of Rule 22-A of the Andhra Pradesh State and
Subordinate Service Rules. No person shall be eligible for appointment to the service unless he-- (i)
possesses a
B.A. or B.Sc. Degree of a University in India or any other equivalent
qualification recognised by the Government; and (ii)
[7][has not attained the age of 26 years on the 1st day of July of the year
in which the selection is made if appointed by direct recruitment through open
competition: [8][XXX] : [9][Provided that Section Officers working in the Departments of
Secretariat except Law and Finance Departments are eligible for appointment as
I Grade Municipal Commissioners if they have already passed the Account Test,
Part I Examination for Subordinate officers or the Account Test for Local Body
employees prescribed in G.O.Ms.No. 2308, L.A, dated 22nd November, 1952. For purpose of promotion each category shall be considered as selection
category or selection grade. It shall strictly be regulated according to merit
and ability. Seniority shall be taken into consideration only where merit and
ability are approximately equal. Any person appointed to the service 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 : Provided that a person appointed by transfer from any other service or
promoted from a lower category to a higher category shall be on probation for a
total period of one year on duty within a continuous period of two years ; Provided further that a person who has already commenced probation in a
category before the commencement of these rules shall complete his probation in
accordance with these rules. A candidate selected for appointment as Municipal Commissioner, Second
Grade by direct recruitment shall before appointment undergo such course of
practical training as may be prescribed by the Government for a period of three
months. The period of such training shall however be counted towards the period
of probation after appointment. [10][A person appointed to a service shall, if he has not already passed the
Account Test, Part I examination for subordinate officers or the Account Test
for Executive Officers or the Account Test prescribed for local body employees
in G.O.Ms.No.2308, L.A., dated the 22nd November, 1952 pass the Account Test
prescribed for local body employees within the period of probation. The Andhra Pradesh General Service Rules, Class XIV issued in G.O.Ms.No.
1619, General Administration (Rules), dated 12th November, 1959 and the Andhra
Pradesh Municipal Commissioners Service Rules, 1959 issued in G.O.Ms.No. 112,
dated 10th December, 1959 are hereby repealed. [1] ?(Substituted by G.O.Ms.No.342,
Housing & M.A. & U.D. (M.A), dated 5-4-1982) [2] (Substituted by G.O.Ms.No.885, M.A., dated 21-11-1969 w.e.f.
21-11-1969) [3] (G.O.Ms.No.853, H & M.A., dated 12-12-1980 w.e.f. 19-8-1974) [4] (Inserted by G.O.Ms.No.495, M.H., dated 20-11-1975 w.e.f. 20-11-1975
& G.O.Ms.No.853, H. & M.A., dated 12-12-1980) [5] (Inserted by G.O.Ms.No.401, H.M.A., & U.D., (Ma), dated 26-7-1988) [6] (G.O.Ms.No.304, Housing, M.A, dated 26-5-1988) [7] (G.O.Ms.No.444, H & M, dated 15-9-1976) [8] Omitted by G.O.Ms.No. 782. HMA & UD (MA). dated 7-9-1987 [9] (Inserted by G.O.Ms.No. 346 (M.A) dated 15-4-1968 [10] (Inserted by G.O.Ms.No.509. M.A, dated 9-6-1972 w.e.f. 9-6-1972)ANDHRA PRADESH MUNICIPAL
COMMISSIONERS SERVICE RULES, 1964
PREAMBLE