ANDHRA PRADESH PROHIBITION AND EXCISE SUBORDINATE SERVICE RULES

PREAMBLE

In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, and in supersession of the Special Rules issued with G.O. Ms. No. 202, General Administration (Rules) Dept, dated the 16th February, 1961, and as subsequently amended, issued from time to time, the Governor of Andhra Pradesh hereby makes the following Rules for the Andhra Pradesh Excise Subordinate Service.

Rule - 1. Short Title:

(i)       These Rules may be called the Andhra Pradesh Prohibition and Excise Subordinate Service Rules.

(ii)      They shall come into force with immediate effect.

Rule - 2. Constitution:

The Service shall consist of the following categories of posts in the Andhra Pradesh Prohibition and Excise Subordinate Service:

Category:(i) Assistant Chemical Examiner.

Category:(ii) Prohibition and Excise Sub-Inspector.

Category:(iii) Prohibition and Excise Head Constable.

Category:(iv) Prohibition and Excise Constable. (Including Free Marker).

Category:(v) Steward-cum-Caretaker.

Rule - 3. Method of Appointment and appointing authority:

Subject to the other provisions in these rules, the method of appointment and appointing authorities for the several categories shall be as specified in the table.

Table

1[Note:(1) (a) 50% of the substantive vacancies in the category of Prohibition and Excise Sub-Inspector shall be filled by direct recruitment.

(b) The remaining 50% of the vacancies to be filled up by the following method:

(i)       25% of the vacancies to be filled up by transfer from the Junior Assistants/Typists/Junior Stenos from the Andhra Pradesh Ministerial Service working in the Excise Department.

(ii)      25% of the vacancies to be filled up by promotion from the category of Nakedars, Petty Officers (Andhra) and Head Constables.

(c) In the matter of appointment to the post of prohibition and Excise Sub-Inspector in a cycle of (20) vacancies, the first to fifth and twelfth to sixteenth vacancies shall be filled by direct recruitment, the 6th, 7th, 10th, 17th and 18th vacancies shall be filled by promotion of Head Constables, the 8th, 9th, 11th, 19th and 20th vacancies shall be filled by appointment by transfer of Junior Assistants/Typists/Junior Stenos as shown below:

1st Vacancy : By direct recruitment

2nd Vacancy :-do-

3rd Vacancy :-do-

3rd Vacancy :-do-

4th Vacancy :-do-

5th Vacancy :-do-

6th Vacancy : By promotion of Prohibition and Excise Head Constable

7th Vacancy :-do-

8th Vacancy : By appointment by transfer of Junior Assistant/Typist/Junior Steno.

9th Vacancy :-do-

10th Vacancy : By promotion of Prohibition and Excise Head Constable.

11th Vacancy : By appointment by transfer of Junior Assistant/Typist/Junior Steno

12th Vacancy : By direct recruitment

13th Vacancy :-do-

14th Vacancy :-do-

15th Vacancy :-do-

16th Vacancy :-do-

17th Vacancy : By promotion of Prohibition and Excise Head Constable

18th Vacancy :-do-

19th Vacancy : By appointment by transfer of Junior Assistant/Typist/Junior Steno

20th Vacancy :-do-

Note: (2)(a) In a cycle of (10) vacancies in the category of Prohibition and Excise Head Constables the first nine vacancies shall be filled by appointment by promotion of Prohibition and Excise Constables and the 10th vacancy shall be filled by appointment by transfer from the category of Drivers.

(b) For purposes of appointment by transfer of Drivers as Prohibition and Excise Head Constables a combined seniority list of Heavy motor vehicles drivers and light motor vehicles drivers will be prepared in which the Heavy vehicles drivers shall be placed on top of the list arranged in the order of seniority in that category, followed by light motor vehicle drivers who will be in the order of seniority in that category.

Note : (3) In the category of Prohibition and Excise Constables, in a cycle of (20) vacancies the first nine and 11th to 18th vacancies shall be filled by direct recruitment and the 10th, 19th and 20th vacancies shall be filled by appointment by transfer of Attenders of the Andhra Pradesh Last Grade Service working in the Excise Department.

1Note : (4) In a cycle of every 22 appointments from the category of Junior Assistants/Typists/Junior Stenos of Special establishment and sub-ordinate offices, the 1st vacancy shall be reserved to be filled in by the Junior Assistants or Typists or Junior Stenos serving in the Special Establishment and the remaining 21 vacancies shall be filled in by the Junior Assistants/Typists/Junior Stenos from the sub-ordinate offices].

Note : 2[(5) (a) Appointment of Prohibition and Excise Sub-Inspectors by transfer or by promotion shall be made by the Deputy Commissioner concerned from a list of candidates approved by the Commissioner.

(b) No addition to or removal from any of the list of approved candidates shall be made without the approval of the Commissioner of Excise.

Provided that notwithstanding anything contained in the above notes, the seniority of persons appointed by different methods to any post in the service shall be governed by General Rule 33 of the Andhra Pradesh State and Subordinate Service Rules.

Rule - 4. Reservation of appointment:

(i)       Except in so far as it relates to physically handicapped persons, the rule of special representation (Genl. Rule 22 of Andhra Pradesh State and Subordinate Service Rules) shall apply to appointments made by direct recruitment to all categories for which there is a provision for direct recruitment.

 

(ii)      The General Rule 22 of the Andhra Pradesh State and Subordinate Service Rules shall also be applicable to appointment by transfer to the post of Excise Sub-Inspectors, except in so far as it relates to physically handicapped persons and Backward Classes,

 

(iii)     (1) In the matter of direct recruitment to posts for which women are better suited than men, preference shall be given to women;

Provided that such absolute preference to women shall not result in total exclusion of men in any category of posts.

(2) In the matter of direct recruitment of posts for which women and men are equally suited, there shall be reservation to women to an extent of 331/3% of the posts in each category of Open Competition, Backward Classes (Group-A), Backward Classes (Group-B), Backward Classes (Group-C), Backward Classes (Group-D), Scheduled Castes, Scheduled Tribes and Ex-Servicemen quota.

(3) In the matter of direct recruitment to posts which are reserved exclusively for being filled by women, they shall be filled by women only.

Rule - 5. Qualifications:

No person shall be eligible for appointment to the categories specified in Col. (1) of the Annexure to these rules by the method specified in Col. (2) thereof, unless he possesses the qualification prescribed in the corresponding entry in Col. (3) thereof.

Rule - 6. Age:

No person shall be eligible for appointment by direct recruitment to the posts of Assistant Chemical Examiner, Proh. & Excise Sub-Inspector, Prohibition and Excise Constable and Steward-cum-Caretaker, if he has completed 28 years of age on the first day of July, of the year in which the notification for selection is made.

Rule - 7. Physical requirements:

(a)      every candidate for appointment by direct recruitment or by transfer or by promotion to the posts of Prohibition and Excise Sub-Inspectors and Prohibition and Excise Constables shall possess the following physical standards:

(a)      For Men 

(i)       Must not be less than 165 cms. in height.

(ii)      Must not be less than 81 cms. round the Chest on full expiration with a minimum expansion of 5 cms;

Provided that in the case of candidates belonging to S.Ts. where the required quota cannot be fully utilised for want of sufficient candidates possessing the requisite height, it may be relaxed by 5 Cms. so that it shall not be less than 160 cms.

Provided further that members of the Andhra Pradesh Ministerial Service working in the Prohibition and Excise Department, Drivers and Attenders shall possess a minimum height of 163 Cms. if they are otherwise qualified to be appointed as Prohibition and Excise Sub-Inspector of Prohibition and Excise Head Constables respectively.

(b)      For Women 

(i)       Must not be less than 152.5 Cms. in height

(ii)      Must not weigh less than 45.5 Kgs.

(iii)     Visual Standards:

All candidates, including women for direct recruitment and appointment by transfer or by promotion as Prohibition and Excise Sub-Inspectors, Prohibition and Excise Constables must be certified by an Ophthalmic Surgeon (of the rank of Civil Surgeon in Government Service) to possess the following visual standards:

(b)      Each eye must have a full field of vision.

(c)      Colour blindness, squint or any bordlid condition of the eyes or lids of either eye, knock, knees, pigeon chest, flat foot vericos veins, hammber-toss, fractured limbs or decayed teeth shall be deemed to be disqualification.

Rule - 8. Minimum service:

No person shall be eligible for appointment to transfer or promotion to any category, unless, he has put in not less than (3) years of service in the category from which promotion or appointment by transfer is made.

Rule - 9. Probation:

(a)      Every person appointed by direct recruitment to any of the posts in this service shall from the date of which he joins duty, be on probation for a total period of (2) years on duty within a continuous period of (3) years.

(b)      Every person appointed to any of the posts either by promotion or by transfer shall, from the date on which he joins duty, be on probation for a total period of one year within a continuous period of two years.

Rule - 10. Tests:

Every person appointed by direct recruitment to the post of Prohibition and Excise Sub-Inspector shall pass the following tests within the period of probation,

(i)       Excise Departmental Tests;

 

(ii)      Accounts Test for Executive Officers;

 

(iii)     Third Class language test in any two of the following languages of which one shall be Telugu.

(i)       Telugu

 

(ii)      Urdu

 

(iii)     Hindi

Explanation: A pass in the test, examination or examinations specified in item (1) or (2) below shall be regarded as equivalent to a pass in Test (a) Criminal Law which is included in the Excise Departmental Test.

(1)     (A) The examination of a Degree in Law of a recognised University.

(B) Part-II (Criminal) of the apprentices examination held by the High Court of Andhra Pradesh or the examination in the Law of practice and procedure held by the Bar Council.

(2)     The Criminal Judicial Test conducted by the Andhra Pradesh Public Service commission.

Rule - 11. Training:

(i)       Every person appointed by direct recruitment or by transfer to the categories of Prohibition and Excise Constables, Prohibition and Excise Head Constables, Prohibition and Excise Sub-Inspectors and Assistant Chemical Examiners shall, immediately after appointment, undergo a course of training for such period and as per such programme and syllabus as may be prescribed by the Commissioner of Excise from time to time.

 

(ii)      Every person appointed by direct recruitment shall, before the commencement of training, execute an agreement to the effect that he shall serve that department for a period of three years, after completion of training referred to in sub-rule (i). He will be liable to refund to the Government, the pay and allowances or any other remuneration received by him in addition to the amount spent by the Government, on his training, if;

(a)      he fails to serve the department for a period of (3) years after completion of his training for any reason; or

 

(b)      he discontinues the training or is discharged from training course for misconduct of any other reasons; or

 

(c)      if he secures any other employment elsewhere other than under the State Government,

(iii)     the period of training shall count for purposes of probation, increments, leave and pension.

(iv)    A direct recruit shall be eligible, during the period of training, for the initial pay of the post with usual allowances admissible at the place of training.

Rule - 12. Pre-service posting:

(1)     Every person before appointment as Prohibition and Excise Head Constable by transfer from the category of Driver shall be posted to work as Prohibition and Excise Constable for a period of at least one year before he is posted as Prohibition and Excise Head Constable. During the period of posting as Prohibition and Excise Constable, he shall continue to draw the pay and allowances as a Driver and this period shall not count for probation in the category of Prohibition and Excise Head Constable.

Rule - 13. Unit of appointment:

For the purpose of recruitment, discharge, want of vacancy, seniority, promotion, transfer and appointment as full member, the unit of appointment for the various categories of posts shall be as specified in Column (3) of the Table below:

Table

Provided that the posts of Prohibition and Excise Sub-Inspectors in the offices of the Assistant Commissioner, Distilleries and Distillery Officers, shall be filled on tenure basis by drafting persons, equitably from different zones and the period of tenure shall not ordinarily exceed three years.

Rule - 14. Transfers and Postings:

The appointing authorities specified in Column (3) of the table under Rule 3 shall be competent to effect transfers and postings of persons in the respective categories within the Units referred to in Column (3) in the table in rule 13.

However that the Director of Distilleries and Breweries is competent to effect transfers and postings of persons working in the Distilleries Wing within his jurisdiction.

Rule - 15. Savings:

Nothing in these rules shall affect the appointments made in accordance with the repealed rules prior to the coming into force of these rules.

ANNEXURE

[See Rule 5]