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 for the Andhra
Pradesh Registration Service Rules issued in G.O.Ms. No. 360, Revenue (Regn. I)
Department, dated 26-04-1991 the Governor of Andhra Pradesh hereby makes the
following Special Rules for the Andhra Pradesh Registration Service;
Rule - 1. Short Title.
These rules may be called the Andhra Pradesh Registration Service Rules.
Rule - 2. Constitution.
The Service shall consist of the following Classes and Categories of
officers:-
CLASS-I
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Commissioner
and Inspector General of Registration and Stamps.
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CLASS-II
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Category-1
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Additional
Inspector General, Registration and Stamps.
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Category-2
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Joint
Inspector General of Registration and Stamps.
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Category-3
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Deputy
Inspector General of Registration and Stamps.
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Category-4
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District
Registrars/Assistant Inspector General, Registration and Stamps.
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Category-5
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Assistant
District Registrar in Registration and Stamps Department.
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Note:-In G.O.Ms. No. 46, Finance (SMPC) Dept., dated 8-2-2008 all the 41
posts of Asst. District Registrars have been abolished but those who did not
get promotion as District Registrars on account of charges/bad record are still
continuing. Hence, the category-5 shall cease to exist only after all the
existing Asst. District Registrars are either promoted to next higher cadre or
retire or otherwise.
Rule - 3. Method of Appointment.
Subject to other provisions in these rules, the method of appointment
for the several classes shall be as follows:-
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CLASS
|
CATEGORY
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METHOD OF
APPOINTMENT
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APPOINTMENT
AUTHORITY
|
|
(1)
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(2)
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(3)
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(4)
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Class I
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Commissioner
and Inspector General of Registration and Stamps.
|
CADRE POST
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Government
|
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Class II
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|
Category-1
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Additional
Inspector General, Registration and Stamps.
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By
promotion from the category-2
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Government
|
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Category-2
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Joint
Inspector General of Registration and Stamps.
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By
promotion from the category-3
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Government
|
|
Category-3
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Deputy
Inspector General of Registration and Stamps.
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By
promotion from the category-4
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Government
|
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Category-4
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District
Registrars/Assistant Inspector General, in the Office of the Commissioner and
Inspector General of Registration and Stamps.
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1) By
Direct Recruitment
2) By
Promotion from the category-5
3) By
appointment by transfer from the category of Sub-Registrars Grade-I in the
Andhra Pradesh Registration Subordinate Services.
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Government
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Note:-(a) One third number of substantive vacancies in the category of
District Registrars (Category-4) shall be filled by direct recruitment.
(b) In the matter of Direct Recruitment to the posts of District
Registrars, Category-4 for which women and men are equally suited, other things
being equal, reservation shall be given to women and they shall be selected to
an extent of at least 33 1/3% of the posts in each category of O.C., B.C., S.C.
and S.T. quota.
Rule - 4. QUALIFICATIONS
No person shall be eligible for appointment to the posts in
Class/Category specified in column (1) and (2) of the table below by the method
specified in the corresponding entry in column (3) unless he possesses the
qualifications specified against the corresponding entry in column (4) thereof-
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CLASS
|
CATEGORY
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METHOD OF
APPOINTMENT
|
QUALIFICATION
|
|
(1)
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(2)
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(3)
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(4)
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Class II
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(District
Registrar)
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Direct
Recruitment
By
Promotion from Category-5 (fill all the ADRs working are exhausted); By
appointment by transfer from the category of Sub-Registrar Grade-I
|
Must hold
a bachelor degree of a Recognized University in India Established or
incorporated by or under a Central Act, Provincial Act, or a State Act or an
Institution Recognized by the University Grants Commission or any other
equivalent qualification.
(i) Must
hold a bachelor degree of Recognized University in India Established or
incorporated by or under a Central Act, Provincial Act, or a State Act or an
Institution Recognized by the University Grants Commission or any other
equivalent qualification.
(ii) Must
have passed the Account Test for Executive Officers or Account Test for
Sub-ordinate Officers (Part I and II).
(iii) Must
have passed the Second Class Language Test in Telugu.
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Note:-A person who has passed the SSC or its equivalent examination or
any other higher examination with Telugu as the medium of instruction and
examination or with Telugu as one of the subject, shall be exempted from
passing the 2nd class language test in Telugu.
Rule - 5. AGE.
No person shall be eligible for appointment by direct recruitment, if he
has completed 34 years of age on the first day of July of the year in which the
notification for selection is made.
Rule - 6. Minimum Service.
No person shall be eligible for appointment by transfer or promotion
unless he is an approved probationer and has put in not less than three years
of service in the Class/Category from which promotion or appointment by
transfer is made.
Rule - 7. Probation.
(a)
Every person
appointed by direct Recruitment shall be on probation for a total period of two
years on duty within a continuous period of three years and
(b)
Every person
appointed by promotion or on appointment by transfer shall be on probation for
a period of one year on duty within a continuous period of two years from the
date on which one commences probation.
Rule - 8. Tests.
Every person appointed by direct recruitment to category 4 of Class II
namely District Registrars, shall pass the following tests within the period of
probation.
(i)
Registration
Department Tests Group I, II and III.
(ii)
The Account
Tests for Executive Officer or Account Test for sub-ordinate officers (Parts I
and II); and
(iii)
Second Class
Language Test in Telugu.
Rule - 9. Training.
(a)
Every person
appointed by direct recruitment to the post of District Registrar shall
undergo, immediately after appointment, a course of training for a period of
one year as per such programme and syllabus as may be prescribed by the
Commissioner and Inspector General of Registration and Stamps.
(b)
Every person
appointed by direct recruitment shall, before the commencement of training,
execute an agreement that he shall serve the Department for a period of three
years after the completion of training referred to in sub-rule (a). Every such
candidate appointed by direct recruitment shall 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.
(i)
if he fails
to serve the Department for a period of three years after the completion of his
training for any reasons; or
(ii)
if he
discontinues the training or is discharged from the training course for
misconduct or for any other reasons; or
(iii)
if he
secures any other employment elsewhere than under the State Government.
(c)
The period
of training shall count for purposes of Probation, Increments, Leave and
Pension.
(d)
A candidate
who is appointed by direct recruitment 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 - 10. Savings.
Notwithstanding any thing contained in the above rules or any rules for
the time being in force, the existing incumbents in the posts of Assistant
District Registrar prior to issue of these rules shall be continued till all
Assistant District Registrars are promoted/retired or otherwise and they will
be promoted along with Sub-Registrar Grade-I. The seniority of the remaining
Assistant District Registrars will be shown above all the Sub-Registrar Grade-I
for approval of the panel for filling up the post of District Registrars by the
Departmental Promotion Committee.