ASSAM LEGAL METROLOGY SERVICE (AMENDMENT) RULES, 2020

PREAMBLE

In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Assam is pleased to make the following rules further to amend the Assam Legal Metrology Service Rules, 1981 hereinafter called the Principal Rules, in the manner hereinafter appearing, namely:-

Rule - 1. Short title and Commencement.

(i)       These rules may be called the Assam Legal Metrology Service (Amendment) Rules, 2020.

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

Rule - 2. Amendment of Rule 5.

In the Principal Rules (as amended), in Rule 5 for the existing provision of Sub Rule (b), the following shall be substituted, namely:-

"(b) Inspector:-

(i)       By promotion in accordance with Rules 11 and 13 against 25 percent of the strength the cadre; and

(ii)      By direct recruitment in accordance with rules 6 and 17 against 75 percent of the strength of the cadre."

Rule - 3. Amendment of Rule 6.

In the Principal Rules (as amended), in sub-rule (1) of rule 6, for the first paragraph the following shall be substituted, namely:-

"6. Direct Recruitment:-

(i)       Direct recruitment to the cadre of Inspector against 75 percent of the strength of the cadre, shall be made by the Governor on the basis of recommendations made by the Commission in accordance with the procedure hereinafter provided:"

Rule - 4. Amendment of Rule 11.

In the Principal Rules, for Sub rule (3) of rule 11, the following shall be substituted, namely:-

"(3) 25 percent of the strength of the cadre of Inspector shall be filled by promotion subject to availability of suitable candidates, provided that any shortfall of this reservation due to non availability of adequate number of suitable candidates in a particular year or years shall be carried forward to the subsequent year(s)".