ARUNACHAL PRADESH CIVIL SERVICE RULES, 2018

PREAMBLE

In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, and in supersession of Arunachal Pradesh Civil Service Rules, 2006, except as respects things done or omitted to be done before such supersession, the Governor of Arunachal Pradesh hereby makes the following rules namely:-

Rule - 1. Short title and commencement.

(i)       These Rules may be called the Arunachal Pradesh Civil Service Rules, 2018.

(ii)      They shall come into force on the date of their publication in the Arunachal Pradesh Gazette.

Rule - 2. Definitions.

In these Rules, unless the context otherwise require -

(a)      "Commission" means the Arunachal Pradesh Public Service Commission;

(b)      "Committee" means the Selection Committee as constituted under Rule 7(2)(d)(ii) of these Rules;

(c)      "Government" means Government of Arunachal Pradesh;

(d)      "Appointing Authority" in relation to any grade, means the authority empowered to make appointments to that grade;

(e)      "State" means the State of Arunachal Pradesh;

(f)       "Member of Service" means a person appointed on a regular basis;

(g)      " Duty Post" means any post specified in Schedule-I;

(h)     "Departmental Promotion Committee", means a Committee constituted to consider promotion and confirmation in any grade as Specified in Schedule-II;

(i)       The expression "Schedule Tribe" shall have the same meaning as are assigned to them by clause 25 of Article 366 of Constitution of India;

(j)       "Service" means the Arunachal Pradesh Civil Service.

Rule - 3. Composition of service and its composition.

(1)     There shall be constituted a Service known as Arunachal Pradesh Civil Service consisting of Persons appointed to the Service under Rules 6 and 7.

(2)     The Service shall have the following 6 (six) grades namely:-

(a)      Entry Grade.

(b)      Senior Grade.

(c)      Selection Grade.

(d)      Administrative Grade

(e)      Senior Administrative Grade

(f)       Super Time Scale.

(3)     The posts specified in all Grades shall be State Civil Services Group-"A" posts.

Rule - 4. Grades, strength and their review.

(1)     The duty posts included in the various Grades, their number and the scales of pay attached to them on the date of commencement of these rules shall be as specified in Schedule-I:

(2)     Notwithstanding anything contained in sub rule(1), the Government may -

(a)      from time to time, make temporary additions or alterations to the duty posts in various grades;

(b)      in consultation with the Commission include into the Service such posts as are deemed to be equivalent to the posts included in the Service in Status, Grade, Scale of Pay and Professional content or exclude from Service a duty post already included in the Service.

Rule - 5. Member of service.

(1)     The Following persons shall be the members of the Service:

(a)      Persons appointed to Duty posts under Rule 6; and

(b)      Persons appointed to Duty posts under Rule 7

(2)     A person appointed under clause (a) of sub-rule (1), on such appointment, shall be deemed to be the Member of the Service in the appropriate Grade applicable to him in Schedule-I.

(3)     A person appointed under clause (b) of sub-rule (1) shall be the Member of the Service in the appropriate Grade applicable to him in Schedule - I from date of such appointment.

Rule - 6. Initial constitution of service.

(1)     All existing officers holding Duty posts on regular basis in the following Grades shall be Members of the Service in the respective Grades:

(a)      Entry Grade.

(b)      Senior Grade.

(c)      Selection Grade.

(d)      Administrative Grade

(e)      Senior Administrative Grade

(f)       Super Time Scale.

(2)     The regular continuous service of officers referred to in sub-rule (1) before commencement of these rules shall count for the purpose of Probation and Qualifying service for Promotion, Confirmation and Pension (NPS) in the Service.

(3)     To the extent, the Cadre Controlling Authority is not able to fill up the authorized regular strength of various grades in accordance with the provisions of this Rule, the same shall be filled in accordance with provisions of Rule 7 & 8.

Rule - 7. Future maintenance of service.

(1)     The vacancies in any of the Grade referred to in Schedule -I after the initial constitution under Rule 6, shall be filled in the manner herein after provided in this Rule.

(2)     Method of recruitment to the post of Entry Grade:

(a)      80% of the substantive vacancies which occur from time to time in the authorized strength of the Entry Grade of the Service shall be filled by Direct Recruitment as per the provisions laid down in Arunachal Pradesh Public Service Combined Competitive Examination Rules 2001 amended from time to time to be conducted by Arunachal Pradesh Public Service Commission (APPSC); and

(b)      20 % of the posts of the Entry Grade shall be filled up by Selection on the basis of merit adjudged from amongst departmental candidates nominated by the prescribed authorities on the basis of the grading in their ACRs/APARs and Viva Voce test to be conducted by the Arunachal Pradesh Public Service Commission (APPSC) through Lateral Entry.

Provided that fractions will be rounded off to the nearest whole number with excess or deficit accounted in the next recruitment.

(c)      Academic and other qualifications:

(i)       The incumbent should posses a Bachelors Degree in any discipline from a recognized University for appointment against Direct Recruitment as well as for appointment by Selection from Departmental Candidates through Lateral Entry as specified at Rule 7(2) (a) and (b).

(ii)      For appointment by Selection from Departmental candidates (Lateral Entry), the incumbent should hold an appointment under Government of Arunachal Pradesh in Pay Matrix, Level - 5 (`) 29,200 - 92,300 pm or above as per 7th CPC with not less than 10 years of continuous service from the post carrying pay in the Pay Matrix, Level - 5 (`) 29,200-92,300 pm on the date of submission of nomination. Further he/she should have earned successively 3(three) VERY GOOD reports in his ACRs/APARs during the period of eligibility.

(iii)     No person will be eligible for nomination for appointment by Selection from Departmental candidates (Lateral Entry) if he/she has attained the age of 45 years or more on the date of the application.

(d)      Procedure for appointment by Selection from Departmental candidates (Lateral Entry):- Shall as per Clause (b) of Sub-rule (2) of this rule.

(i)       On receipt of a requisition from the Appointing Authority, the Secretary of the Department/Deputy Commissioner shall make nomination of suitable and qualified persons for selection to the Entry Grade of the service under Lateral Entry quota within the prescribed time limit.

The nomination of Departmental Candidates will be screened by a Screening Committee constituted by the Government. After due scrutiny and verification of all requisite documents and papers of the candidates, the Screening Committee shall submit a list of eligible candidates to the Government. The list of eligible candidates, duly approved by the Competent Authority shall be forwarded to the Arunachal Pradesh Public Service Commission (APPSC) for selecting suitable candidates as per the existing vacancies by holding the interview/viva voce.

(ii)      Recruitment under sub-rule 2(b) of Rule 7 shall be made on the recommendations of a Selection Committee constituted by Arunachal Pradesh Public Service Commission (APPSC).The Principal Secretary/Commissioner/Secretary of Department of Personnel & Administrative Reforms and the Principal Secretary/Commissioner/Secretary of the Department of General Administration/District Administration to the Government of Arunachal Pradesh shall be the Members of the said Selection Committee.

(iii)     The AP PSC shall consider from time to time the cases of officers eligible under sub-rule 2(b) of Rule 7 who have served in the respective cadre or posts, as the case may be, for not less than 10 years of continuous service in the Pay Matrix level 5 and recommend list of officers for appointment to the Government of Arunachal Pradesh after taking into account the actual vacancies at the time of selection and those likely to occur during a year. The selection for inclusion in the list shall be based on merit and it shall be finalized on the basis of performance in the interview/viva voce conducted by the Selection Committee constituted by the AP PSC as per sub rule 2(d) (ii) of Rule 7 and suitability in all respect for appointment to the Service.

(iv)    The Select List so prepared by the Commission shall finally be approved by the Government after taking into account the changes, if any. If any recommendations made by the Commission are not accepted, the reasons for non acceptance shall be intimated to APPSC while communicating the decision of the Appointing Authority, unless it has been decided to with hold the reasons for disagreement in public interest.

(3)     All the vacancies in the following grades shall be filled by promotion from amongst the officers in the immediate lower Grade with minimum qualifying services as specified in Schedule -II.

(a)      Senior Grade.

(b)      Selection Grade.

(c)      Administrative Grade.

(d)      Senior Administrative Grade.

(e)      Super Time Scale.

NOTE: The eligibility list for promotion shall be prepared with reference to the date of completion of the qualifying service in the respective Grade or Post.

(4)     The promotion in each case as mentioned at Rule 7(3) shall be made on the recommendations of the Departmental Promotion Committee as specified at Schedule-III.

Rule - 8. Seniority.

(i)       The relative seniority of Members of the Service appointed to a Grade of the Service, at the time of initial constitution of the Service under Rule 6, shall be as existing on the date of commencement of these rules:-Provided that if the seniority of any such Member has not been specifically determined on the said date, the same shall be as determined on the basis of the Rules governing the fixation of seniority as were applicable to the Members of the Service prior to the commencement of these Rules.

(ii)      The Seniority of the persons recruited to the Service after the initial constitution shall be determined in accordance with the general instruction issued by the Government in this regard from time to time.

Rule - 9. Probation.

(i)       Every Officer on appointment to the Entry Grade of the Service either by Direct Recruitment or by Selection through Lateral Entry shall be on probation for 2 (two) years:

Provided that the Controlling Authority may extend the period of probation in accordance with the instructions issued by the Government from time to time in this behalf.

(ii)      On completion of the period of Probation or any extension thereof, Directly Recruited officers shall, if considered fit for confirmation in the Service, be confirmed in terms of the orders of the Government for the time being in force.

(iii)     If during the period of Probation or any extension thereof, as the case may be, Government is of the opinion that an officer is not fit for confirmation in the service, Government may discharge the officer or revert him to the post held by him prior to his appointment in the Service, as the case may be.

(iv)    During the period of Probation or any extension thereof, an officer may be required by Government to undergo such courses of training or to pass such examination or test as the Government may deem fit as condition for satisfactory completion of probation.

(v)      As regards to other matters relating to probation, the members of the Service shall be governed by the orders or instructions issued by the Government in this regard from time to time.

Rule - 10. Appointment to the service.

All appointments to the Service shall be made by the Appointing Authority to the following Grades and not against any specific post included in the Service.

(a)      Entry Grade.

(b)      Senior Grade.

(c)      Selection Grade.

(d)      Administrative Grade.

(e)      Senior Administrative Grade.

(f)       Super Time Scale.

Rule - 11. Special provision for the members of schedule tribes and other categories of person.

Appointments to the Service made by the Direct Recruitment/Selection from Departmental candidates shall be subject to orders regarding special representation in the Services for Scheduled Tribes and other special category of persons issued by the Government of Arunachal Pradesh from time to time.

Rule - 12. Posting.

(i)       Every member of the Service shall, unless he is appointed to an ex-cadre post, or is otherwise not available for holding a duty post owing to the exigencies of the public service, be posted against a Duty post under the Government of Arunachal Pradesh in or outside the State by the Government.

(ii)      A member in the service shall have to serve compulsorily a minimum tenure of period in Duty posts as prescribed by the Government from time to time.

Rule - 13. Disqualification.

No person:-

(a)      who has entered into or contracted a marriage with a person having a spouse living, or

(b)      who, having a spouse living, has entered into or contracted a marriage with any person, shall be eligible for appointment to the Service:

Provided that the State Government may, if satisfied that such marriage is permissible under personal Law applicable to such person and other party to the marriage and that there are other grounds for so doing, exempt any person from operation of this Rule.

Rule - 14. Other conditions of service.

The other conditions of Service of members of the Service in respect of matters for which no specific provision has been made in these rules shall be the same as are applicable, from time to time, to the employees of Government of Arunachal Pradesh.

Rule - 15. Power to relax.

Where the Government is of the opinion that it is necessary or expedient so to do, it may, by order, for reasons to be recorded in writing, and in consultation with the Commission, relax any of the provisions of these rules with respect to any class or category of persons or posts.

Rule - 16. Saving.

Nothing in these rules shall affect reservations and other concessions required to be provided for the Arunachal Pradesh Scheduled Tribes and other special categories of persons in accordance with the orders issued by the Government from time to time in this regard.

Rule - 17. Repeal.

The Arunachal Pradesh Civil Service Rules 2006 amended from time to time is hereby repealed.

Rule - 18. Interpretations.

If any question arises relating to the interpretation of these rules, it shall be decided by the Government in consultation with the Commission if required.

SCHEDULE - I

[See Rule-4(1)]

Part - A

NAME NUMBER AND SCALE OF PAY OF DUTY POSTS IN THE GRADES OF THE ARUNACHAL PRADESH CIVIL SERVICE (APCS).

PART - B

LEVEL OF POST IN THE SUPER TIME SCALE IN LEVEL - 13 A ( (`) 1,31,100 - 2,16,600 + (`) 1,000 SPECIAL PAY PER MONTH).

PART - C

LEVEL OF POSTS IN SENIOR ADMINISTRATIVE GRADE SCALE IN LEVEL - 13 A

((`) 1,31,100- 2,16,600)

PART - D

LEVEL OF POSTS IN ADMINISTRATIVE GRADE SCALE IN LEVEL - 13

(`) 1,23,100- 2,15,900 (67 POSTS )

 

PART - E

LEVEL OF POSTS IN SELECTION GRADE SCALE IN LEVEL - 12 ( (`) 78,800- 2,09,200 (63 - POSTS) )

PART - F

LEVEL OF POSTS IN SENIOR GRADE SCALE IN LEVEL - 11

(`) 67,700-2,08, (126 POSTS )

PART - G

LEVEL OF POSTS IN ENTRY GRADE SCALE IN LEVEL - 10

(`) 56, 100 - 1,77,500 (220 POSTS )

TOTAL POSTS IN APCS CADRE INCLUDING RESERVE STRENGTH

SCHEDULE - II

[See Rule-7(3)]

NB: The crucial date for determining the eligibility of an officer for promotion shall be 1st January of the year in which the vacancy has occurred.

SCHEDULE - III

[See Rule-7(4)]