THE ANDHRA PRADESH PUBLIC SERVICE COMMISSION REGULATIONS, 1963

PREAMBLE

In exercise of the powers conferred by the Article 318 and the proviso to clause (3) of Article 320 of the Constitution of India and in supersession of the Regulations and Orders specified in the table below, the Governor of Andhra Pradesh hereby makes the following Regulations:

PART I

PRELIMINARY

Regulation - 1.

These Regulations may be called the Andhra Pradesh Public Service Commission Regulations, 1963.

Regulation - 2.

In these Regulations unless the context otherwise requires:

(a)      'Commission' means the Andhra Pradesh Public Service Commission;

(b)      'Constitution' means the Constitution of India;

(c)      'Member' means the Member of the Commission and includes the Chairman thereof.

PART II

COMPOSITION, CONDITIONS OF SERVICE, ETC., OF THE COMMISSION AND ITS STAFF

Regulation - 3.

The Commission shall consist of a Chairman and such other Members not exceeding nine in number.

Regulation - 4.

[1][(1) The Chairman shall be paid a salary calculated at the rate of Rs. 26,000/- (Rupees twenty six thousand only) (inclusive of pension, if any) per mensum and all the other members a salary calculated at the rate of Rupees 24,500/- (Rupees twenty four thousand five hundred only) (inclusive of pension, if any) per mensum.]

(2)   (i) A person who at the date of his appointment to the Commission is holding a post under the Government of India or the Government of a State, or the Government Aided Educational Institutions shall, on appointment as Chairman or other Member, receive the salary which he would have drawn under the relevant rules had he continued to hold that post or the salary mentioned in clause (1), whichever is higher.

(ii) If a person, on ceasing to hold office as.

(a)      The Chairman of any other State Public Service Commission; or

(b)      A member other than the Chairman of the Union or of any other State Public Service Commission, is appointed as the Chairman of the Commission, he shall be eligible only for the salary mentioned in clause (1).

(3)   A member, who is appointed under clause (1-A) of Art. 316 of the Constitution to perform the duties of the Chairman shall be paid a charge allowance calculated at the rate of rupees five hundred per mensem in addition to his salary.

[2][(4) The Chairman and Members of the Commission as the case may be, shall be entitled to Dearness Allowance as applicable to All India Service Officers from time to time and House Rent Allowance at the rate of 15% of the basic pay without any ceiling and City Compensatory Allowance at the rate of Rs. 240/- (Rupees two hundred and forty only) per month and the members who have not been provided with vehicle of the Commission shall be entitled and conveyance allowance of Rs. 9,000/- (Rupees nine thousand only) per month to use their own Vehicles in connection with the official work of the Commission.]

[3][(5) The Chairman and the Members of the Commission, as the case may be, shall be entitled to the benefits of Leave Travel Concession as admissible to All India Service Officers].

(6)   The Chairman and the Members of the Commission, as the case may be, who, prior to the date of their appointment as Chairman or Members were in the service of State or Central Government shall be and shall be deemed always to have been entitled to the benefits of liberalised leave rules as envisaged in G.O.Ms. No. 415, Finance and Planning (FW-F.R.-I] Dept., dated 30th November, 1977.

Regulation - 5.

A Member may be granted leave as follows.

[4][(a) (i) Leave on leave salary equivalent to full pay up to 30 days spent on duty as Member for a calendar, year in advance in two installments of 15 days on 1st January and July of every year, subject to a maximum of four months at one time and subject to a maximum leave salary of Rs. 26,000/- (Rupees twenty six thousand) (inclusive of pension, if any) per month in the case of. Chairman and Rs. 24,500/- (Rupees twenty four thousand five hundred only) (inclusive of pension, if any) per month in the case of other Members].

(ii) The leave at the credit of the employee afforded under clause (i) above shall be reduced by l/10th of the period of extraordinary leave only availed of during the previous half-year, subject to maximum of 15 days.

(iii) Where the Chairman or any Member is appointed on or after 1st January, 1978, earned leave shall be credited to his leave account at the rate of 2 1/2 days for each completed month of service which is likely to render in the calendar half-year in which he is appointed e.g., if he is appointed on 13th March, the number of completed months of his service in that half-year will be 3 and the credit will be 3 x 5/2 = 7 1/2 days rounded to 8 days. If he is appointed on 20th April, the number of completed months will be only 2 and the credit will be 2 x 5/2 = 5 days.

(iv) The credit for the half-year in which the Chairman or any Member is due to retire or resigns from the service shall, be afforded only at the rate of 2 1/2 days per completed month in that half-year up to the date of retirement/resignation. If in the case of the Chairman or any Member who resigns from the service, the leave already availed of is more than the leave at the credit so due to him, necessary adjustment shall be made in respect of leave salary overdrawn, if any.

(b)    Leave on medical certificate on leave salary equivalent to half pay up to a total period of three months.

(c)   Extraordinary leave without allowances, subject to a maximum of three months at any one time.

Explanation. All or any two of the kinds of leave mentioned in this clause may be granted in combination at any one time:

Provided a Member who, on the date of entering on his duties as such, was in the service of, or held a post under the Government of India or the Government of a State or the Government Aided Educational Institutions or who enters on his duties as such immediately after his retirement from the service of or a post under the Government of India or the Government of a State or Government Aided Educational Institutions shall be entitled to carry forward in the case of an officer belonging to the All-India Service, the entire earned leave and half-pay leave at his credit immediately prior to his entering on his duties as Member, and in any other case, the leave up to a maximum of six months expressed in terms of leave on average pay, and to take that leave in such terms and on such conditions as were admissible to him under the rules in accordance with which it was earned in combination with any or all the kinds of leave mentioned in this regulation;

(d)   A Member, who prior to his appointment as such was in the service of State or the Centre or Government Aided Educational Institutions shall be eligible for commuted leave for a maximum period of 240 days provided that the unexpired commuted leave which such member carries forward and the commuted leave which he will avail while serving as a Member of the Commission shall not however exceed a limit of 240 days and the availment of such commuted leave shall be subject to the provisions of Rule 15-B of A.P. Leave Rules in Annexure III to Fundamental Rules.

Regulation - 5-A.

A Member shall be entitled to the benefits of surrendered leave under such terms and conditions as are applicable to the Government Servants from time to time.

Regulation - 6.

A Member shall be entitled to travelling allowance for journeys made by him in the performance of his functions at the rates, and subject to the conditions, specified in the Andhra Pradesh Travelling Allowance Rules.

For the purpose of those rules, the Chairman shall be the Head of Department in respect of the Members of the Commission other than the Chairman.

[Regulation - 6-A.

Every Member (including the Chairman) shall submit to the Government, a return of his assets and liabilities as on the 31st day of December of each year in the Forms in Annexure III to these Regulations on or before the 31st day of March of the year immediately following the year to which the return relates giving the full particulars regarding:][5]

(a)      the immovable property inherited by him, or owned or acquired by him or held by him, on lease or mortgage either in his own name or in the name of any member of his family or in the name of any other person;

(b)      shares, debentures and cash including bank deposits inherited by him or similarly owned, acquired or held by him; and

(c)      other movable properties inherited by him or similarly owned, acquired or held by him, and,

(d)      debts and other liabilities incurred by him, directly or indirectly:

Provided that every Member (including the Chairman), shall, within three months from the date of his appointment, submit a return of his assets and liabilities as on the date of his appointment in the Forms aforesaid.

Explanation 1. For the purpose of this Regulation, "member of the family" in relation to the Chairman or Member includes:

(i)       the wife or husband, as the case may be, of the Chairman or the Member, whether residing with the Chairman or the Member or not but does not include a wife or husband, as the case may be, separated from the Chairman or the Member by a decree or order of a Competent Court;

(ii)      son or daughter or step-son or step-daughter of the Chairman or the Member and wholly dependent on him, but does not include a child or step-child who is no longer in any way dependent on the Chairman or the Member or of whose custody the Chairman or the Member has been deprived of by or under any law;

(iii)     any other person related whether by blood or marriage to the Chairman or the Member or to the Chairman's or the Member's wife or husband and wholly dependent on the Chairman or the Member.

Explanation 2. In all returns the value of items of movable property worth less than Rs. 1,000/- may be added and shown as lumpsum. The value of articles of daily use such as clothes, utensils, crockery and books need not be included in such return,

Regulation - 7.

(1)     (a) A member who, on the date of his appointment as a member to the Commission, was in the service of the Central or a State Government or Aided Educational Institutions shall be deemed to have retired from such service with effect from the date of his appointment as member of the Commission.

(b) A member who, at the time of his appointment as such, was in the service of the Central or State Government or Aided Educational Institutions shall, at his option which shall be final and irrevocable to be exercised within a period of six months from the date of his appointment, be entitled to draw his pension and other retirement benefits under the rules applicable to the service to which he belonged, with effect from.

(i)       the date his appointment as Member; or

(ii)      the date on which he would have superannuated under the said rules: Provided that, in any such event, his pay as member shall be reduced by an amount equivalent to the gross pension (including any portion of the pension which may have been commuted) and the pension equivalent of other retirement benefits and he shall be entitled to draw his pension and other retirement benefits separately.

[6][Explanation.

(1)     In respect of a Member who is serving as such immediately before the 20-4-1977, the period of six months shall be computed from the said date.

(2)     In respect of a Member who is appointed on 17-2-1981, the period of six months shall be computed from 5-11-1981].

(c) Where any such member does not exercise the option mentioned in clause (b)(i) he shall count his service as member for pension and retirement benefits under the rules applicable to the service to which he belonged immediately before such appointment:

Provided that his services as member beyond the date on which he would have superannuated under the rules applicable to the service to which he belonged immediately before such appointment shall not count towards pension and other retirement benefits.

(d) In the case of an appointment as a member a person who has retired from service under the Central or a State Government or Aided Educational Institutions, a local body, a University, or any other body wholly or substantially owned or controlled by the Government and who is in receipt of or has received or has become entitled to receive any retirement benefit by way of pension, gratuity, contributory provident fund or otherwise, the pay specified in Regulation - 4 shall be reduced by the gross amount of pension (including any portion of the pension which may have been commuted, and the pension equivalent of other forms of retirement benefits, if any.

(2)     In the case of any other Member, no pension or special additional pension shall attach to the office of Member as such.

(3)     Every Member may, at his option, subscribe to the General Provident Fund, in accordance with the General Provident Fund (Andhra Pradesh) Rules, 1935 or orders governing that Fund:

Provided that a member who on the date of his appointment was in the service of the Central or a State Government or Aided Educational Institutions, and who had been admitted to the benefits of any other Provident Fund may, instead, be allowed to continue to subscribe to that Fund in accordance with the rules or regulations applicable to that Fund, until he reaches the date on which he must compulsorily retire from service in accordance with the rules applicable to him in his service and thereafter his accumulated balance in that fund, including the Government's contribution, if any. shall, if the member has exercised his option, in favour of subscribing to the General Provident Fund, be transferred to the said General Provident Fund.

Regulation - 8.

(a)      There shall be a Secretary, an additional Secretary, three Deputy Secretaries and nine Assistant Secretaries to the Commission who shall be appointed by the Commission with the previous approval of the Governor:

Provided that a member of All India Service or Andhra Pradesh Administrative Service posted as Secretary to the Commission, shall carry his own scale of pay, and in case any member of other State Service is appointed as such, he shall be given the same scale of pay as the Additional Secretary to the Commission.

(b)      There shall be an Accounts Officer to the Commission who shall be appointed by the Commission.

Regulation - 9.

(1)     There shall be paid to the holders of the following posts a monthly salary calculated in the scale of pay mentioned against each post or such scale of pay as may be sanctioned from time to time.

(2)     The initial salary of a person appointed to any of the posts mentioned in clause (1) above shall be fixed in accordance with the provisions of the Fundamental Rules for the time being in force and the previous sanction of the Governor shall be necessary for fixing the initial salary of any such person otherwise than in accordance with those rules.

(3)     The Commission shall not without the previous sanction of the Governor grant any premature increment of pay to a person holding any of the posts mentioned in

Regulation - 10.

Subject to the provisions of Regulations 9 and 21, the Secretary, Additional Secretary, the Deputy Secretary, the Assistant Secretary and the Accounts Officer shall, in the matter of their pay, allowances, including travelling allowances, leave, leave salary, pension and other conditions of services be governed by the Fundamental Rules, the Andhra Pradesh Leave Rules, the Pension Rules, the A.P. Provident Fund PensionInsurance Rules and the Andhra Pradesh Civil Services (Conduct) Rules for the time being in force.

For the purpose of the above rules, the Chairman shall be the Head of Department.

Regulation - 11.

(1)     The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules shall apply to the Secretary, Additional Secretary, Deputy Secretaries, Assistant Secretaries and the Accounts Officer who shall for that purpose be deemed to be officers classified in one of the State Services.

(2)     The Authority which may impose any of the penalties specified in items (i) and (iii) to (viii) in Rule 8 of those rules on the Secretary, Additional Secretary, Deputy Secretary, Assistant Secretary or Accounts Officer and the appellate authority therefore, shall be as specified in the Table below:

TABLE

Regulation - 11-A.

Notwithstanding anything contained in Regulations 10 and 11, an Officer borne on the cadre of I.A.S/I.P.S/A.P.A.S., if any when appointed to the post of Secretary to Commission, shall be governed by the Rules applicable to the Officers of the I.A.S./I.P.S/A.P.A.S. cadre in respect of the matters mentioned in those Regulations.

Regulation - 12.

(1)     The Commission may, and it is hereby authorised to employ in addition to the Officers mentioned in Regulation - 8, the permanent non-gazetted staff sanctioned by the Governor from time to time.

(2)     The Commission may, and it is hereby empowered to employ in addition to the staff referred to in clause (1) subject to the provisions given below, such temporary staff as it may be deemed necessary to cope with occasional or periodical pressure of work:

(a)      The temporary staff employed under this Regulation - shall be of the description of the permanent staff sanctioned by the Governor from time to time.

(b)      The Commission is authorised to create temporary additional posts in terms of a section for a period of 3 months without reference to the Governor and without reference to budget provision in accordance with the following criteria:

(i)       The Commission is authorised to create one additional temporary Section in the accounts branch whenever 3 additional Sections are created on temporary basis in the entire office.

(ii)      The Commission is also authorised to create one temporary additional post of Assistant Secretary if three temporary Sections are created for the work relating to any single item of work but not when three Sections are created in the Office as a whole.

(iii)     The Commission is also authorised to create two posts of Attenders (one at the Chambers and the other at the residence) as and when a temporary additional post of Assistant Secretary is created in its Office.

Note. For purpose of this Regulation, 'Section' means, staff consisting of one Superintendent, 2 Senior Assistants (U.D.Cs), 3 Junior Assistants (L.D.Cs), 2 Typists for three Sections and 1 Attender for 2 Sections.

(3)     The Conditions of service of the members of the staff of the Commission shall, save as expressly provided in these Regulations, be the same as those prescribed by the State Government in respect of Government servants holding corresponding appointments elsewhere than in the office of the Commission. The provisions in Annexure II to these Regulations shall apply to the members of the staff of the Commission mentioned therein.

(4)     The Andhra Pradesh Contributory Provident Fund-Pension-Insurance Rules, shall, where applicable, apply to the members of the staff of the Commission.

Regulation - 13.

(1)     The Commission may, and it is hereby authorised to, incur such expenses as may be necessary

(a)      for the employment of the staff which it is authorised to employ under Regulation - 12:

(b)      for contingencies and honoraria to examiners; and

(c)      for other items connected with it including the travelling allowance of the Members of the Commission, the Secretary, the Additional Secretary, the Deputy Secretary and the Assistant Secretaries and other members of its staff.

[7][Provided that the Commission may authorities such of its officers as may be necessary, to incur or sanction expenditure on contingencies and honoraria to examiners and such other related expenditure as specified in sub-clause (b) or sub-clause (c)].

(2)     The amount to be included in respect of such expenses in any estimates of expenditure laid before the Houses of the Legislature shall be fixed by the Governor.

Regulation - 14.

In respect of any matter for which special provision is not made by these Regulations, the conditions of services of a person serving as a Member of the Commission or of its staff shall be governed by the rules and orders applicable to such classes of Government Servants as shall be specified by the Governor.

EXECUTIVE ORDERS ON REGULATION - 14

1.        In pursuance of the Regulation - 14 of the A.P. Public Service Commission Regulations, 1963, the Governor of A.P. hereby direct that the Chairman and Members of the A.P.P.S.C. who, prior to the date of their appointment as Chairman or Members were in the services of State or Central Government or Aided Educational Institutions shall be entitled and shall be deemed always to have been entitled to the benefits envisaged in G.O.Ms. No. 415, Fin. & Plg. (F. Wing), Dept., dated 30-11-77.

2.        In pursuance of the Regulation - 14 of the A.P.P.S.C. Regulations, 1963, the Governor of A.P. hereby direct that the Chairman and the Members of the A.P.P.S.C. shall be entitled to the benefits envisaged in G.O.Ms. No. 15, Fin. & Plg. (F.Wing) (PC) Dept., dated 17-1-73, on par with State Government Officers.

3.        The Chairman and the Members of the A.P.P.S.C. shall be entitled to the benefits of Leave Travel Concession Rules admissible to All India Service Officers on par with Judges of High Court.

4.        It shall not be necessary for the Andhra Pradesh Public Service Commission to be consulted in regard to the appointment of the spouse of the deceased Government Servant or the dependent children of the deceased Government employee for the Ministerial posts such as Clerks, Typists and Steno-typists in respect of the matter specified in sub-clauses (a) and (b) of clause (3) of Article 320 of the Constitution of India

[8][PART II-A

MATTERS IN RESPECT OF RECRUITMENT

Regulation - 14-A.

It shall be necessary for the Commission in the matter of recruitment to the posts and services to strictly adhere to wherever applicable the provisions contained.

(i)       in the General Rule 22 and 22-A;

(ii)      the Andhra Pradesh Public Employment (Organisation of Local Cadres and Regulation - of Direct Recruitment) Order, 1975;

(iii)     the instructions issued by the Government in regard to selection of candidates both by direct recruitment and recruitment by transfer for the various services; and

(iv)    such other rules and orders issued by the Government from time to time governing such recruitment].

PART III

MATTERS IN RESPECT OF WHICH IT SHALL NOT BE NECESSARY FOR THE COMMISSION TO BE CONSULTED

Regulation - 15.

It shall not be necessary for the Commission to be consulted

(a)      as respects any of the matters mentioned in sub-clauses (a), (b) and (c) of clause (3) of Article 320 of the Constitution of India in the case of posts in the Andhra Pradesh Police Subordinate Service.

(b)      as respects any of the matters mentioned in sub-clause (a) to (c) of clause (3) of Article 320 of the Constitution of India in the case of officers of the Armed Forces of the Union holding posts in connection with the affairs of the State;

(c)      as respects any of the matters mentioned in sub-clauses (a) and (b) of clause (3) of Article 320 of the Constitution of India in the case of the posts specified in Annexure I to these Regulations and other posts in respect of which the State Government have directed or may with the concurrence of the Commission, direct that the appointments may be made without reference to the Commission;

[9][(cc) as respects any of the matters mentioned in sub-clauses (a) and (b) of clause (3) of Article 320 of the Constitution when recruitment by transfer to all the first gazetted category of posts is made, except in the matter of promotion from the first gazetted category to the next higher gazetted category under the relevant rules.

Note. A.P.P.S.C. should be consulted in regard to suitability of officers for appointment by transfer with retrospective effect from a date prior to 18-10-1975 against any of the first gazetted categories of posts.

(d)      in regard to the suitability of candidates

(i)       for promotion within the same service except in the matter of promotion from the second gazetted categories to the next higher categories of posts.

(ii)      for transfer from one subordinate service to another such service.

(e)      in regard to the making of any appointment to

(i)       any honorary post; or

(ii)      any post, the terms of which are to be governed by contract.

Provided that in every case of appointment on contract which may involve a total period of service on contract in excess of five years either in the same post or in another post under the State Government the Commission shall be consulted before the contract is made or renewed.

Explanation. For the purpose of sub-clause (i) of this clause 'honorary post' means a post the holding of which does not carry with it the right to receive any emoluments or remuneration for services rendered other than an allowance for defraying travelling and other expenses incurred in the performance of duty;

(f)       in regard to the making of any appointment by ordinary inter-State transfer to any service or post in this State of a member of a service in any of the other States;

(g)      Omitted;

(h)     in regard to the re-employment of persons who have retired on a civil pension or gratuity or who, while in service, were subscribers to a Contributory Provident Fund, in posts borne on the cadre of the same service to which they belonged before their retirement or to posts in other Department requiring the same qualifications and involving responsibilities of the like importance:

(i)       in regard to the employment in any service or posts of a person who is a member of an All-India Service;

(j)       (i) in any case falling under sub-clause (c) of clause (3) of Article 320 of the Constitution of India in which an enquiry has been held by a Judge of the High Court of Judicature at Madras up to the 4th July, 1954 and thereafter by a Judge of the Andhra Pradesh High Court at Guntur; or of the Andhra Pradesh High Court at Hyderabad from the 1st day of November, 1956.

(ii) in any case falling under clause (i) above in which the State Government revise an order passed by them.

(k)      as respects any of the matters mentioned in sub-clauses (a) and (b) of clause (3) of Article 320 of the Constitution of India in the case of appointment of meritorious sportsmen for the posts of Assistant Section Officer, Typist-cum-Assistant, Junior Stenographer in the Departments of Secretariat and Senior Assistant, Junior Assistant. Typist, Junior Stenographer in the Offices of the Heads of Departments.

Regulation - 16.

(1)     It shall not be necessary to consult the Commission regarding the appointment of a person temporarily for a total period not exceeding three months in the case of each individual to a post borne on the cadre of a service to which appointment has to be made after consulting the Commission.

(i)       where it is necessary in the public interest owning to an emergency which has arisen to fill immediately a vacancy in the post and there would be undue delay in making the appointment after such consultation; or

(ii)      where it is necessary to fill a short vacancy in the post, and the appointment of the person who is entitled to appointment under the general and special rules applicable to the service would involve excessive expenditure on travelling allowance or exceptional, administrative inconvenience.

[10][(2) Concurrence of the Commission for continuance of the temporary appointment of a person beyond the first three months shall be obtained sufficiently in advance, if in any individual case, it becomes essential to continue such appointment beyond a total period of one year. Further continuance shall be obtained at intervals of every six months the first being at the end of eighteen months, if in any individual case, it becomes essential to continue such appointment beyond one year.

Request for such further continuance shall in the first instance (at the end of 18 months) be submitted by the Heads of Departments or the Administrative Department of the Secretariat as the case may be and thereafter by the Secretariat Department.]

Regulation - 17.

(1)     It shall not be necessary for the Commission to be consulted on any disciplinary matter affecting a person serving under the State Government in a civil capacity, except:

(a)      where the State Government propose to pass an original order imposing any of the following penalties:

(i)       reduction to a lower rank in the seniority list or to a lower post or time-scale whether in the same service or in another service, State or Subordinate or to a lower stage in a time-scale;

(ii)      recovery from pay of the whole or part of any pecuniary loss caused to the Government or to a local body by negligence or breach of orders;

(iii)     compulsory retirement otherwise that under Article 465(2) or under Note 1 to Article 465-A of the Civil Service Regulations;

(iv)    removal from service;

(v)      dismissal; or

[11][(vi) the penalty of stoppage of increment (s) with cumulative effect.]

(b)      where the State Government propose to pass an order, on appeal or in revision against an order of a subordinate authority which results in the imposition of any penalty higher than the one imposed by a subordinate authority; or

(c)      where the State Government propose to allow a memorial or a petition against an order on appeal passed by a subordinate authority; or

(d)      where the State Government propose to review an order passed by them in consultation with the Commission; or

(e)      where the State Government propose to pass an order, under Article 351 or Article 351-A of the Civil Service Regulations in the Andhra Pradesh Pension Code or under Rule 238 or 239 of the Hyderabad Civil Service Rules Manual.

(2)     Nothing in Clause (1) shall be deemed to make it necessary for the State Government to consult the Commission in any case;

(a)      relating to the termination of probation of any person before the expiry of the prescribed or extended period of probation or to the discharge of a person after the expiry of such period on the ground that he is unsuitable for full membership of the service;

(b)      relating to the discharge or reversion of an officer otherwise than as a penalty;

(c)      relating to the termination of the employment of any person in accordance with the terms of his contract of employment;

(d)      relating to compulsory retirement under Article 465(2) or under Note 1 to Article 465-A of the Civil Service Regulations, of any person who has rendered 25 years of qualifying service or more;

(e)      relating to the imposition of any penalty laid down in any rule or order for failure to pass any test or examination within the specified time;

(f)       in which the Commission, has, at any previous stage, given advice in regard to the order to be passed and no fresh question has thereafter arisen for determination;

(g)      in which the State Government propose to pass an order, on an appeal or in revision reducing or annulling any penalty impose by a subordinate authority;

(h)     in which an enquiry has been held by the Tribunal for Disciplinary proceedings;

(i)       where the State Government pass orders of compulsory retirement under the Andhra Pradesh Civil Services (Safeguarding of National Security) Rules, 1962;

(j)       in which the State Government propose to revise their orders passed under sub-clause (h);

(k)      in which the State Government propose to pass an order rejecting a memorial or petition relating to any disciplinary matter;

(l)       in which an enquiry has been held by the Lokayukta or the Upa-Lokayukta.

[12][(m) in which orders are passed on the ground of conduct which has led to conviction on a criminal charge.

Explanation. For the purposes of sub-clauses (h) and (i) of this clause, the Tribunal for Disciplinary Proceedings shall also include the Public Servants Tribunal of Inquiry constituted under Section 3 of the Hyderabad Pubic Servants (Tribunal of Inquiry) Act, 1950 (Hyderabad Act XXIII of 1950).

Regulation - 18.

[13][xxxx]

Regulation - 19.

It shall not be necessary for the Commission to be consulted in any case referred to in sub-clause (d) of clause (3) of Article 320 of the Constitution, if the State Government or any subordinate authority competent to sanction payment of the cost of the defence purposes to admit the claim in full.

Explanation. Nothing contained in this Regulation - shall be deemed to preclude a reference to the Commission being made in any case in which the State Govt. feel a doubt as to the admissibility of a claim in whole or in part.

Regulation - 20.

It shall not be necessary for the Commission to be consulted in respect of any of the matter mentioned in sub-clauses (a) to (c) of clause (3) of Article 320 of the Constitution of India in any case in which the Madras Public Service Commission or the Hyderabad Public Service Commission had been duly consulted before the 1st day of October, 1953, and 1st day of November, 1956 respectively, although the State Government may actually pass orders thereon on or after the said dates.

Explanation. Nothing in this Regulation - shall be deemed to preclude a reference being made to the Commission in any case covered by this Regulation - in which the State Government consider for reasons to be recorded by them, that such a reference should be made.

PART IV

SAVINGS IN RESPECT OF CERTAIN PERSONS

Regulation - 21.

(1)     [Omitted].

(2)     A person who was serving in the office of the erstwhile Hyderabad Public Service Commission as Assistant Secretary or, Registrar or on its staff prior to the 1st November, 1956 and who is now serving in the office of the Commission shall be entitled to be governed by the leave rules and other rules relating to conditions of service which are applicable to him immediately before the 1st November, 1956 in terms of orders in G.O.Ms. No. 252, Finance, dated 3-1-1959 and such other orders issued by Government from time to time.

(3)     [Omitted].

Regulation - 22.

The provisions of Regulations 4, 5 and 7 shall be deemed to apply:

(i)       to the person who held the Office of Member during the period beginning from 4-12-1953 and ending with 14-1-1960;

(ii)      to the person who is holding office as Chairman or Member at the commencement of these Regulations as they apply to the Chairman or Member:

Provided that the provision relating to the salary in Regulation - 4 shall be deemed never to have applied to the person referred to in clause (i), but shall be deemed to have applied to the person referred to in clause (ii) with effect from the 1st November, 1961.

ANNEXURE I

[See Regulation - 15(c)]

Posts in respect of which it shall not be necessary for the Commission to be consulted in the matter of Recruitment, Appointment, Promotion and Transfer:

ASTATE SERVICES

(1)     Administrator-General and Official Trustee, Andhra Pradesh

(2)     Law Officers in the City And Muffasal

(3)     Law Reports

(4)     Assistant Directors of Municipal Administration when recruited by transfer from the Andhra Pradesh Civil Service (Executive Branch) or from Class IX (Assistant Secretaries to Government) of the Andhra Pradesh General Service.

(5)     Secretary to Government, Law Department and Remembrances of Legal Affairs.

(6)     Regional Directors of Municipal Administration when recruited by transfer from Andhra Pradesh Civil Service Executive Branch or of Class IX (Assistant Secretaries to Government) of the Andhra Pradesh General Service.

(7)     Chief Accountants in the Andhra Pradesh General Service when recruited from among the staff of the Indian Audit Department.

(8)     Superintendents of Central and District Jails when filled by retired Government Officers.

(9)     Temporary posts of Personal Assistant to the Superintending Engineer (High Ways).

(10)   Officers constituting the Tribunal for Disciplinary Proceedings.

(11)   Posts in the Andhra Pradesh Medical Service when filled temporarily by the re-employment of medical officers who have retired on a military person or gratuity].

[14][(11-A) Except the post of child psychologist in the A.P. Medical Service.

(12)   Under Secretary to Government in Law Department in the Andhra Pradesh General Service.

(13)   and

(14)   Omitted.

(15)   Community Project Officer (Industries) in the Andhra Pradesh General Service.

(16)   [Omitted]

(17)   Any post when filled by Judicial Officer recommended by the High Court.

(18)   Temporary post of Special Officer in the Planning and Panchayati Raj Department in the Andhra Pradesh General Service.

(19)   Joint Secretaries and Deputy Secretaries to Govt. in all Departments of the Secretariat other than Law not borne on the Indian Administrative Service Cadre in the A.P. General Service.

(20)   Judicial Second Class Magistrates in the Andhra Pradesh State Judicial Service, when recruited by transfer.

(21)   Municipal Commissioners in the Andhra Pradesh Municipal Commissioners Service when recruited by transfer from Andhra Pradesh General Service (Class XIV) or Andhra Pradesh Civil Service (Executive Branch) or from any of the posts of former Hyderabad Government equated with similar categories of Municipal Commissioners.

(22)   Private Secretary to the Governor in the Andhra Pradesh General Service.

(23)   Chairman, Jagirdars' Debt Settlement Board in the Andhra Pradesh General Service.

(24)   Director (Samithis and Parishads) in the Pancyayati Raj Department in the Andhra Pradesh General Service.

(25)   Temporary post of Deputy Manpower Officer in Planning and Panchayati Raj Department in the Andhra Pradesh General Service.

(26)   Principals of M.R. Government Music College, Vizianagaram, Government College of Music & Dance, Hyderabad, Government Music College, Vijayawada, Government College of Music & Dance, Secunderabad and Vice-Principal, Government College of Music & Dance, Hyderabad.

(27)   Temporary posts of Assistant Editors in the Office of the State Editor, District Gazetteers in the A.P. General Service, when recruited by transfer.

(28)   Temporary post of Director of the Upgraded Department of History of Medicine, Osmania Medical College, Hyderabad.

(29)   Public Relations Officers in the Office of the Chief Engineer (General), Public Works Department, in the Andhra Pradesh General Service.

(30)   Temporary posts of Manager, Special Branch C.I.D. in the Andhra Pradesh General Service.

(31)   Posts of Joint Registrars in the Andhra Pradesh Co-operative Service when filled by transfer of Deputy Collectors in Andhra Pradesh Civil Service (Executive Branch) or of Assistant Secretaries to Government in Class IX of the Andhra Pradesh General Service.

(32)   Section Officers in the A.P. Secretariat Service.

(33)   Posts of Private Secretary to the Chief Justice, A.P. High Court, when recruited by transfer from the A.P. State Judicial Service.

(34)   Section Officers in the Legislature Department.

(35)   Temporary Post of Personal Secretary to the Governor.

(36)   Officer-in-charge, Records Office, Non-Indian State Forces, Hyderabad.

(37)   Post of Secretary, Government Pleader's Office.

(38)   The temporary Gazetted posts of Registrar, Deputy Registrar, Assistant Registrars including the Secretary to the Chairman-cum-Assistant Registrar, Security Officers, Section Officers, Court Officers, Personal Assistants and Court Masters in the Andhra Pradesh Administrative Tribunal.

(39)   Posts of Gazetted Instructor, Ship-Modeling and Gazetted Instructor, Aero Modeling in the National Cadet Corps.

[15][(39-A) Posts of Reporters and Translators of the Legislature Department, Gazetted Private Secretaries to the Honourable Speaker, Honourable Chairman, Honourable Deputy Speaker, Honourable Deputy Chairman, Leaders of the Opposition in the Legislative Assembly and Legislative Council, Government Chief Whips and Whips in the Legislative Assembly and the Legislative Council when appointment is made by recruitment by transfer.

(40)   Chief Engineers in the A.P. (R&B) Engineering Service, the A.P. Public Health and Municipal Engineering Service and the A.P. Panchayat Raj Engineering Service. [G.O.Ms. No. 622-A, G.A. (Ser.-A) Dept., dated 7-9-1979]

(41)   Post of Manager, Anti-Corruption Bureau.

(42)   [16][x x x x]

(43)   Posts of Reserve Inspectors, District Armed Reserve; Reserve Inspector including Senior Reserve Inspectors, Andhra Pradesh Special Police; Inspectors, Short Hand Bureau; Inspectors. Police Communications and Inspectors, Police Transport Organisations, and Administrative Officer, Intelligence Branch in the Police Department.

(44)   Post of Secretary to the Director General of Police, A.P. Hyderabad.

(45)   Agama Sastra Pandit in the Endowments Department.

(46)   Post of Assistant Comptroller, Governor's Household, Raj Bhavan, Hyderabad.

(47)   Posts of Advisers and Assistant Advisers (Personnel and Industrial Relations/Finance/Production and Inventory Management) in Public Enterprises Management Board.

(48)   Posts of Civil Asst. Surgeons in the A.P. Medical and Health Service.

(49)   [17][x x x x]

(50)   Temporary Post of Manager, Catering and House Keeping in Government House Department.

(51)   Posts of Veterinary Assistant Surgeons in the Andhra Pradesh Animal Husbandry Service.

[18][(52) The posts of Medical Officers in the Indian Medicine and Homoeopathy Department.]

[19][(53) The post of Immunologist in Andhra Pradesh Medical and Health Services].

[20][(54) The posts of Civil Assistant Surgeons in Andhra Pradesh Tribal Health Services].

(55) Munsif Magistrates in A.P. Judicial Service.

[21][(55A) The posts of Tutors/Assistant Professors (Clinical & Non-clinical) in Andhra Pradesh Medical & Health Services].

B. SUBORDINATE SERVICES

1.        (A) The following posts in the Andhra Pradesh Ministerial Service:

(i)       Ministerial posts in the Office of the Secretary to the Governor (Household Establishment).

(ii)      Managers and Clerks in the Special Branch of the Criminal Investigation Department.

(iii)     Readers.

(iv)    Copyists.

(v)      Any post in which the pay is

(a)      lower than Rs. 80/- a month, if on a fixed rate of pay;

(b)      lower than the scale of Rs. 425-10-455-15-650 if on a time scale of pay-

(vi)    (a) Any posts of Junior Assistant in the Revenue Department when such post is filled by the appointment of a person who was recruited direct as a Probationary Revenue Inspector and whose probation has been terminated for failure to pass the prescribed tests or for failure to complete his training to the satisfaction of the Collector.

(b) Any post of Junior Assistant in the Office of the Board of Revenue, when filled by the appointment of a person who was recruited direct as a Senior Assistant in that office and whose probation was terminated for failure to pass the Revenue Test, Parts I, II and III within the prescribed period of probation.

(c) Any post of clerk in the Local Fund Audit Department when filled by the appointment of a person who was recruited direct as an apprentice in the Andhra Pradesh Local Fund Audit Subordinate Service and whose probation was terminated for failure to pass the prescribed tests or for failure to complete his training satisfactorily.

(d) Any post of a Junior Assistant in the Hindu Religious and Charitable Endowments (Administration) Department when filled by the appointment of a person who was recruited direct as a Senior Assistant in that Department and whose probation was terminated for failure to pass the Account Test for the Subordinate Officers, Part I, Hindu Religious and Charitable Endowments (Administration) Department Test within the prescribed period of probation.

(vii)   Ministerial posts in the National Cadet Corps Offices.

(viii)  Ministerial posts in the Andhra Pradesh Government Guest House at New Delhi.

(ix)    Temporary posts of Typists and Steno-typists in the office of the Agent to Government of Andhra Pradesh at New Delhi.

(x)      Telephone Operators.

(xi)    Junior Assistant in the Persian Research Section of the State Archives.

(xii)   [22][x x x x]

(xiii)  Superintendent and Office Assistants in the Records Office, Non-I.S.F., Hyderabad.

(xiv)  Supervisor in the Guest House at Kurnool.

(B) The following posts of the Legislature Secretariat in the Andhra Ministerial Service Rules as adopted by the Legislature Secretariat

(i)       Personal Assistant to the Speaker of the Andhra Pradesh Legislative Assembly and the Chairman of the Andhra Pradesh Legislative Council.

(ii)      Posts of temporary clerks, typists, steno-typists and reporter in the Secretariat of the Andhra Pradesh Legislature sanctioned from time to time by the Secretary to the Legislature on pay not exceeding the minimum of the time-scale of pay applicable to the post concerned to be paid out of the lump allotment sanctioned for the purpose.

2.        The following posts in the Andhra Pradesh Judicial Ministerial Service:

(i)       Examiners in the City Small Causes Court and the City Civil Court.

(ii)      Shroff in the City Small Causes Court.

(iii)     Other Bailiffs in the Small Causes Courts and the City Civil Court.

(iv)    Readers of the City Small Causes Court and the City Civil Court.

(v)      Copyists in the City Small Causes Court, City Civil Court and the Courts of the City Magistrates.

(vi)    Assistant Superintendents of Copyists in Mofussal Court and Official Receiver's Offices.

(vii)   Examiners in Mofussal Courts and Official Receivers Offices.

(viii)  Amins in Mofussal Courts.

(ix)    Readers in Mofussal Courts

(x)      Copyists in Mofussal Courts

(xi)    Court Clerk of the Office of the Administrator-General and Official Trustee when held by an Advocates' Clerk or an estate clerk.

(xii)   Part-time Official Receivers in the City and Mofussal.

2-A. All Ministerial Posts in the Andhra Pradesh Administrative Tribunal.

3.        Non-Gazetted posts (other than the posts in Heads of Departments included in the Andhra Pradesh Ministerial Service and the posts included in Andhra Pradesh Judicial Ministerial Service) except the following namely

(a)      (i) Assistant Lecturers (men or women) in Arts, Engineering, Medical and Training Colleges, other than Assistant Lecturer in Languages (Junior), [23][x x x x], Deputy Inspectors of Schools, Head Masters and Head Mistresses, Grade II, Physical Directors, Grade II, (men or women) and the upgraded School Assistants, in the Andhra Pradesh Educational Subordinate Service.

(ii) Lecturers (Category 2 of Class I) and teachers in Hindustani Music (Vocal), Government School of Music and Dance, Hyderabad and Superintendent, Government Industrial School, Kakinada in Andhra Pradesh Technical Subordinate Service.

(iii) Temporary posts of Assistant Lecturers in the Secretarial Course in the Government Girls' Polytechnic, Kakinada included in the Andhra Pradesh Technical Education Subordinate Service.

(iv) Temporary posts of Assistant Lecturer in Architectural Course Government Girls' Polytechnic, Kakinada in the Andhra Pradesh Technical Education Subordinate Service.

(v) Associate Lecturers in Engineering Colleges in the Andhra Pradesh Technical Education Subordinate Service.

(vi) Assistant Lecturer and Demonstrators in Sugar Technology in the Government Polytechnics at Visakhapatnam, Tirupathi and Nizamabad.

(vii) Junior Lecturers in the Govt. Junior and Degree Colleges in the A.P. Education Subordinate Services.

(viii) Deleted.

(aa) The following posts in the Andhra Pradesh Information Subordinate Service, namely:

(1)     Translator, Grade I.

(2)     Translator, Grade II.

(3)     Scriptwriter.

(4)     Media Officer.

(5)     Assistant Translator.

(6)     Translator-cum-Hindi Reader.

(7)     Superintendent (Exhibition).

(8)     Audio Visual Organiser.

(9)     Sales Assistant.

(10)   Receptionist.

(11)   Field Assistant.

(b)      Forest Apprentices in the Andhra Pradesh Forest Subordinate Service.

(c)      The following posts in the Andhra Pradesh Local Fund Audit Subordinate Service and Andhra Pradesh Treasuries and Accounts Subordinate Service, Andhra Pradesh Government Life Insurance Subordinate Services in the Andhra Pradesh Pay and Accounts Subordinate Service, namely:

(i)       Senior Accountants in Branches I, II, VI and VII of the Andhra Pradesh Treasuries and Accounts Subordinate Service and Junior Accountants in Branch I of Andhra Pradesh Treasuries and Accounts Subordinate Service.

(ii)      Sub-treasury Officers in Branch-II of the Andhra Pradesh Treasuries and Accounts Subordinate Service.

(iii)     Senior Auditors in the Andhra Pradesh Local Fund Audit Subordinate Service.

(iv)    Auditors and Assistant Auditors in the Andhra Pradesh Pay and Accounts Subordinate Service.

(v)      Senior Accountants in the Andhra Pradesh Government Life Insurance Subordinate Service and Junior Accountants in the Directorate of Insurance.

(d)      Inspectors, Research Assistants, Laboratory Assistants and Assistant Inspectors of Fisheries including operators in the Andhra Pradesh Fisheries Subordinate Service.

(e)      Laboratory Assistants, Sub-Inspectors, Circle Inspectors in the Andhra Pradesh Excise Subordinate Service.

(f)       Posts Included in the Andhra Pradesh Pradesh Secretariat Service other than the following namely:

(1)     Telephone Operators.

(2)     Ministerial posts in the Secretariat Staff of the Governor.

(3)     Posts in the Law Department when filled from among the non-gazetted members of the High Court Service.

(4)     Posts of Assistants in the Finance Department when filled from among the Senior Assistants of the Office of the Accountant-General, Hyderabad.

(5)     Personal Assistants to Ministers; and

(6)     Establishments employed in any temporary posts sanctioned by the Government in connection with any Committee appointed or constituted by either Chamber of the Legislature or by the Government.

[24][(ff) Posts included in the Andhra Pradesh Legislature Secretariat Service other than Telephone Operators.

(g)      Sub-registrars in the Andhra Pradesh Registration Subordinate Service.

(h)     Statistical Assistant, Assistant Bio-Chemist in the Beri-Beri Research Unit at Visakhapatnam, Entomological Assistants, Health Inspectors (except when filled by the appointment of Plague Inspectors selected by the Commission after 12-2-1942) and Librarian in the Office of the Director of Public Health in the Andhra Pradesh Public Health Subordinate Service.

(i)       The following posts in the Indian Medicine Subordinate Service, namely:

1.        Chemist.

2.        Temporary posts of Ayurvedic Assistants.

(j)       Co-operative Sub-registrars, Milk Tester Dairy Chemist, Junior Inspectors and Dairy Assistant in the Andhra Pradesh Co-operative Subordinate Service.

(k)      Supervisors and Radio Supervisors in the Andhra Pradesh Engineering Subordinate Service, Supervisors in the Highways Engineering Subordinate Service, Supervisors (Electric) II Grade, Supervisor (Mechanical) II Grade, Junior Engineers (Electrical) and Junior Engineer (Mechanical) in the Andhra Pradesh Electrical Subordinate Service, Supervisors and Junior Engineers in the Andhra Pradesh Panchayat Raj Engineering Subordinate Service, Supervisors and Junior Engineers in the Andhra Pradesh Health and Municipal Engineering Subordinate Service.

(l)       Posts of Research Assistants, Observers and Computers in the Andhra Pradesh Engineering Subordinate Service - Research Branch.

(m)    Superintendent, Ceramic School, Gudur; Lecturers, Ceramic School, Gudur; Assistant Works Supdt., Government Ceramic Factory, Gudur; Propaganda Officer, Office of the Director of Industries and Commerce; Supervisors, temporary posts of Industrial Inspectors and Inspectors in the C.S.P.D. and Inspectors for Weights and Measures; Supervisors and temporary Junior Analytical Chemists and temporary Technical Assistants for the development of Cottage, Village and Small Scale Industries in the Community Project, Community Development areas, and the posts of Assistant Manager, Production Assistant and Sales Assistant, Nirmal Industry, Hyderabad in the Andhra Pradesh Industries Subordinate Service.

(n)     [25][x x x x] Soil Conservation Assistants, Statistical Assistant, Kakinada Cotton Scheme and Supervisors in the Research Engineering of the Andhra Pradesh Agricultural Subordinate Service.

(o)      Veterinary Assistant Surgeon and temporary Demonstrators in the Andhra Pradesh Animal Husbandry Subordinate Service.

(p)      The following posts in the Andhra Pradesh General Subordinate Service, namely:

(1)     Posts of Assistant Inspectors of Labour Department.

(2)     Posts of Power House Superintendent in the Education Department except the posts of Librarians in Govt. Junior Colleges.

(3)     Posts of Minor Vehicles Inspectors and Assistant Motor Vehicles Inspectors in the Transport Department.

(4)     Temporary posts of Assistant Telugu Translators in Andhra Pradesh Legislature Secretariat.

(5)     Temporary posts of Laboratory Assistants in the Scientific Section of the Criminal Investigation Department.

(6)     (Omitted)

(7)     Posts of Assistant Women Welfare Officers in the Women Welfare Department.

(8)     Temporary posts of Welfare Organisers in the Labour Department.

(9)     Posts of Archivists, Assistant Archivists and Librarian in the State Archives, Andhra Pradesh.

(10)   Post of Librarian in the Research Department, (Ayurveda) in Indian Medicine and Homoeopathy Department.

(q)      [Deleted]

(r)      [Deleted]

(s)      Posts of Municipal Engineers of III Grade in the Andhra Municipal Engineering Subordinate Service.

(t)       The following posts in the Andhra Pradesh Economic and Statistical Subordinate Service, namely:

(1)     [Deleted]

(2)     [Deleted]

(3)     Punch Operators,

(4)     Junior Computers.

(u)     Municipal Commissioner in the Andhra Pradesh Municipal Commissioners Subordinate Service.

(v)      Temporary posts of Supervisors and Overseers in the Andhra Pradesh Panchayat Engineering Subordinate Service.

(w)     [Deleted]

(x)      Temporary posts of Statistical Assistants in the Andhra Pradesh National Employment Subordinate Service in the Department of Employment and Training.

(y)      Posts of Supervisors and Laboratory Assistants in the Andhra Pradesh Mining Subordinate Service.

(z)      Social Education Organisers and Mukhya Sevikas in the Andhra Pradesh Panchayat Raj Subordinate Service (General Branch).

[26][(z-1) The following posts in the Marketing Department

1.        Marketing Assistants.

2.        Price Reporters, Grade-II.

(z-2) Posts of Computers (Vital Statistics) & Statistical Clerks (Vital Statistics) in the Andhra Pradesh Public Health Subordinate Service.

(z-3) Posts of Social Welfare Organisers 2[and Assistant, Social Welfare Officers] Welfare Department].

[27][(z-4) The following posts in the Andhra Pradesh Industries Subordinate Services

1.        Marketing Analyst.

2.        Display Artist.

3.        Sales Girls.

4.        Superintendent, Quality Marking Scheme.

5.        Examiner, Quality Marking Scheme.

6.        Extension Officers (Industries).

7.        Supervisors (Ceramics).

8.        Chemists, Quality Marking Scheme.

9.        Junior Chemist, Industrial Testing and Development Laboratory, Hyderabad.

10.     Junior Chemist, Mineral and Chemical Testing and Development Laboratory, Hyderabad.

11.     Scientific Assistant, Industrial Testing and Development Laboratory, Hyderabad.

12.     Testing Assistant, Industrial Testing and Development, Hyderabad.

13.     Laboratory Assistant, Testing Laboratory, Visakhapatnam.

(z-5) [Deleted]

(z-6) Posts of Town Planning Assistant and Town Planning Supervisor (Survey Section) in the Town Planning Department.

(z-7) [Deleted]

(z-8) Post of Assistant Chemist (Drainage Disposal Works) Municipal Corporation of Hyderabad, Hyderabad in the Andhra Pradesh Public Health Municipal Engineering Subordinate Service.

(z-9) Posts of the Technical Assistants (Hydrogeology), Technical Assistants (Hydrology), Technical Assistants (Geophysics), Technical Assistants (Agronomy) and Supervisor in the Ground Water Department.

(z-10) Posts of Computers and Statistical Investigators in the Animal Husbandry Department.

(z-11) Posts of Chemists, Assistant Chemists and Laboratory Technicians in the Chemical Laboratory of the Department of Archaeology and Museums.

(z-12) The following posts in the Andhra Pradesh Lokayukta and Upa-Lokayukta.

(1)     Junior Assistants.

(2)     Typists

(3)     [Deleted]

(z-13) Posts of Village Development Officers (men & women) Grade II in Andhra Pradesh Panchayat Raj and Labour, Employment, Nutrition and Technical Education Departments].

[28][(z-14) Temporary Post of Senior Caretaker in Government House Department].

[29][ (z-15) Posts of School Assistants in Panchayati Raj Institutions in Andhra Pradesh Educational Subordinate Service].

[30][(z-16) Posts of Sanitary Inspectors, Grade II of Gram Panchayats in the Andhra Pradesh Gram Panchayats Public Health Subordinate Service].

[31][(z-17) Posts of Gramodaya Officers in the Andhra Pradesh Industries Subordinate Service in the Industries Department].

ANNEXURE II

[See Regulation - 12(3)]

1.        (a) The Secretary shall be

(i)       the Head of Office;

(ii)      assisted by all the officers including the Additional Secretary; and

(iii)     the authority competent

(a)      to allocate work among officers and the various Sections;

(b)      to make appointments, promotions and transfers in respect of the posts of Superintendents, Assistants, Clerks, Accountants, S.C. Stenos, Senior Stenos, Junior Stenos and Typists within the meaning of the Special Rules for Andhra Pradesh Ministerial Service;

(c)      to exercise general supervision and control over the staff and see that they do the work allotted to them efficiently and expeditiously; and

[32][(d) to arrange to conduct various examinations held by the Commission duly maintaining secrecy according to the procedure and programmes prescribed for the purpose].

2.        (a) [Omitted].

(b) A person appointed to the service as Accountant shall within the period of his probation, pass the Account Test for Subordinate Officers, Part I. No member of the service shall be eligible for promotion to the post of Accountant unless he has passed the Account Test for Subordinate Officers, Part I:

Provided that the condition of passing the Account Test for Subordinate Officers, Part I for promotion of members of Service to the above posts shall not apply to the employees of the erstwhile Government of Hyderabad during the period of five years from the first day of November, 1956 who, however, on promotion to the posts shall have to pass the Account Test for Subordinate Officers, Part I within a period of two years from the date of promotion to the above posts, subject to the condition that if the incumbent fails to pass the said test within the said period he shall forthwith be reverted to the lower category from which he was promoted.

(c) Every person appointed to the service shall pass the Departmental Test for Gazetted and Non-gazetted staff of the Andhra Pradesh Public Service Commission and the Account Test for Subordinate Officers, Part I as indicated below:

(i)       Senior Assistants appointed by direct recruitment shall, within the period of probation, pass the tests failing which his probation shall be extended and recruitment in the time scale of pay shall be postponed without cumulative effect, until he passes the test.

(ii)      [33][xxxx] Senior Assistant, Superintendent appointed by transfer from other offices shall pass the test, within a period of two years from the date of appointment, failing which his increment in the time scale of pay shall be postponed without cumulative effect until he passes the test and he shall not be appointed as full member until he passes the test and he shall also be not eligible for promotion or appointment by transfer to next higher category of post.

(iii)     No person appointed to the post of Junior Assistant, Typist, Steno typist, Senior Assistant, Accountant, Statistical Assistant, Senior Stenographer, Special Category Stenographer shall be eligible for promotion, conversion to the post of Senior Assistant, Superintendent and other posts as the case may be until he passes the tests.

[34][(iv) All the employees including Gazetted Staff of the Office of the Andhra Pradesh Public Service Commission who have completed 45 years of age as on or during the period from 4th January, 1980 to 30th November, 1985 shall be exempted from passing the Departmental Tests, and Account Test for Subordinate Officers, part-I:

[35][Provided that the Junior Assistants and members holding posts of equivalent categories shall not be required to pass the Account Test for Subordinate Officers, Part I, during the period of probation].

3.        [36][(a) No member of the staff of the Commission shall be eligible for promotion/appointment by transfer from lower category or post unless he/she has ordinarily put in a service for a minimum period of three years in the category from which he/she is to be promoted/appointed by transfer, but in no case shall it be less than two years in the category from which such promotion/appointment by transfer is made.

[37][(b) Subject to the provisions of clause (a) above, a Deputy Secretary shall be eligible for promotion as Additional Secretary and an Additional Secretary shall be eligible for promotion as Secretary if he is an approved probationer or a full member in the category of the post from which he is considered for promotion.

(c) Subject to the provisions of clause (a) above, a Superintendent of the Commission's office shall be eligible for promotion as Accounts Officer and/or Assistant Secretary and an Assistant Secretary shall be eligible for promotion as Deputy Secretary in the Office of the Andhra Pradesh Public Service Commission if he/she is a full member or approved probationer in the category of post from which he/she is considered for promotion:

Provided that the person promoted as Assistant Secretary, shall pass the Accounts Test for Subordinate Officer's Part-I and Departmental Test for employees of the Andhra Pradesh Public Service Commission. For Accounts Office in addition to the above said Tests, he/she shall also pass the Accounts Test for Subordinate Officer's Part-II].

4.        The authority which may impose suspension pending enquiry into grave charges under the rules of the Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules or any of the penalties prescribed in those rules on a member of the staff of the Commission specified in column (1) of the table below shall be the authority specified in the corresponding entry in column (2), (3), (4), (5), (6), (7) or (8) whichever is relevant or any higher authority. The authority specified in column (9) of the said table shall be the appellate authority.

[Table]

5.        The Chairman shall be the State Government for the purpose of Rule 10 of the Government Servants' Conduct Rules, 1958, in respect of all members of the staff of the Commission.

6.        The Chairman shall be the head of the department within the meaning of the subsidiary definition (ii) to Fundamental Rule 9 in respect of all members of the Staff of the Commission.

7.        The Chairman shall have power under the Subsidiary Rules, under Fundamental Rules 46 and 47 to sanction the grant of honorarium to, or the acceptance of an honorarium by any member of the staff of the Commission.

8.        Officiating pay shall be admissible to a Junior Assistant promoted to officiate as Accountant or Senior Assistant in the Office of the Commission.

ANNEXURE III

[SEE REGULATION - 6-A]

Return of Assets and Liabilities held by Chairman/Member

1.        Name of the Chairman/Member in full (in block letters):

2.        Total length of service up-to-date.

(i)       Prior to appointment as Chairman/Member.

(ii)      As Chairman/Member.

3.        Present post held.

4.        Total annual income from all sources during the calendar year immediately preceding the 1st day of January 19.........

5.        Declaration.

I hereby declare that the return enclosed, namely, Forms I to VI are complete, true and correct as on..................to the best of my knowledge and belief, in respect of information due to be furnished by me under the provisions of Regulation - 6-A of the Andhra Pradesh Public Service Commission Regulations, 1963.

Explanation 1. This return shall contain particulars of all assets and liabilities of the Chairman/Member, either in his own name or in the name of any other person.

Explanation 2. If the Chairman/Member is a member of Hindu Undivided Family with coparcenary rights in the properties of the Family either as a 'Karta' or as a member, he should indicate in the return in Form No. 1 the value of his share in such property and where it is not possible to indicate, the exact value or such share, its approximate value. Suitable explanatory notes may be added whenever necessary.

(Please Note. Forms I to V mentioned above are not printed here)