ASSAM SECRETARIAT SUBORDINATE SERVICE RULES, 1963
PREAMBLE
In exercise of the power conferred by the proviso to Article 309 of the
Constitution of India, the Governor of Assam is pleased to make the following
rules regulating recruitment and condition of service of persons appointed to
the non-gazetted ministerial staff of the Assam Secretariat: -
Rule - 1. Short title and commencement.
(1)
These rules may be called the Assam Secretariat
Subordinate Service Rules, 1963.
(2)
They shall come into force from the date of this
notification.
Rule - 2. Definitions.
In these rules
unless there is anything repugnant in the subject or context -
(1)
"Appointing Authority" means the Chief Secretary
to the Government of Assam.
(2)
"Commissioner" means the Assam Public Service
Commission.
(3)
"Committee" means the selection Committee
constituted under Rule 11 of these rules.
(4)
[***]
(5)
"Government" means the Government of Assam.
(6)
"Secretariat" means all the Departments of the
Government Secretariat including the Chief Minister's Secretariat and the
public Works Department Secretariat.
[(5-A)
"Selection Committee" means the Committee constituted under Rule 11
under Rule 11-A, as the case may be].
(7)
"Service" means the Assam Secretariat
Subordinate Service
(8)
"Year" means Calendar Year.
Rule - 3. Status of the Service.
The status of the
members of the service is that of class III non-gazetted ministerial service.
CADRE
Rule - 4. The Service.
(1)
The Service shall comprise of the following four
categories of posts:
(a)
Deleted vide Notification NO. ABP. 140/76/5 Dt. 5.1.77.
(b)
Upper Divisional Assistants.
(c)
Lower Division Assistants.
(d)
Typists-
(a)
Selection Grade.
(b)
Ordinary Grade.
(2)
Each of the [three]
categories of posts in sub-rule (I) shall from an independent cadre. Members of
a lower cadre shall have no claim for appointment to any of he higher cadres
except in accordance with provisions made in these rules.
Rule - 5. Strength of the Service.
(1)
The number of posts, permanent as well as temporary,
under each of the cadre mentioned in sub-rule (1) of Rule 4 shall be such as
may be determined by Government from time to time.
(2)
At the commencement of these rules the strength of the
service permanent as well as temporary shall be as shown in schedule I.
Rule - 6.
Deleted vide and
the amendment took effect from the date of notification.
Rule - 7. Upper Division Assistant.
Appointment to the
post of Upper Division Assistant shall be made: -
(1)
By promotion from the select list prepared under Rule 12
from among the Lower Division Assistants of the Secretariat who:
(i)
have remdered not less than 4 years of service on the
first day of the year in which Selection is made,
(ii)
have successfully undergo the training mentioned in rule
24 and have passed such examination as may be prescribed by the Appointing
Authority.
(2)
By selection on the basis of merit from among persons of
outstanding ability [if
available] not exceeding 40 years of age and having at their credit at least 3
years of continuous service as Under division Assistant or [***]
7 years of continuous service as Lower Division Assistant in the offices of the
Heads of Department, District and Sub-Divisional offices and other subordinate
offices under Government.
(3)
By directed recruitment on the results of combined
competitive examination conducted by the Commission for recruitment to the
Assam Civil Services.
[NOTE: The
promotion of vacancies to be filled in a year according to sub-rules (1), (2)
and (3) above shall be as below: -
[(a)
a minimum of 70 percent of the vacancies in a year from a person to be promoted
under sub-rule (1) above],
[(b)
upto a maximum of 20 percent of the vacancies in a year from a persons to be
selected, if available, under sub-rule (2) above],
(c)
upto a maximum of 10 percent of the
vacancies in a year from persons to be directly recruited, if available, under
sub-rule (3) above;
If the vacancies
or any part of it cannot be filled up by selection/ direct recruitment as
envisaged under sub-rules (2) (3) above within the year in which the vacancies
arise the same shall not be carried forward for recruitment in the next year
from the same source but shall be filled up by promotion according to sub-rule
(1) above in addition to 70 percent fixed under (a) above. Here vacancies
include both permanent and temporary vacancies].
Rule - 8. Lower Division Assistant.
Appointment to the
post of Lower Division Assistant shall be made: -
[(1)
By direct recruitment on the basis of a competitive examination [and
an interview as per Schedule II.]]
[(2)
By selection from among the typists of the Secretariat who [are
matriculates or passed the equivalent examination and] have rendered at least 4
years of continuous service on the first day of the year in which selection is
to be made.
(3)
By selection from among the Grade IV
staff and Record Suppliers of the Secretariat who have passed the Matriculation
Examination or the High School Leaving Certificate Examination or the Higher
Secondary or equivalent examination and have rendered at least 7 years of
continuous service in the Secretariat on the first day of the year in which
selection on the first day of the year in which selection in made.]
NOTE:- The
proportion of vacancies to be filled in any year according to sub-rules (1),
(2) and (3) above shall be [60:30:10]
respectively. This means that recruitment of Lower Division Assistant will be
60% by direct recruitment, 30% by promotion from eligible typist by selection
and 10% by selection from amongst Grade IV staff and Record Suppliers. In the
event of sufficient qualified or suitable people not belonging available in
category (3) the balance would be made up from category (2) i.e. by promotion
from eligible typists by selection. Here vacancies include both permanent and
temporary vacancies [and
typists mean both selection Grade and Ordinary grade typists].
(ii) [The
syllabus for the examination is given in Schedule -II.]
(iii) Appointment
by selection under Sub-Rules (2) and (3) will be made from the Selection List
prepared under Rule - 12.
Rule - 9. Typists.
(Selection Grade):
Appointment to the
post of typist (Selection Grade) will be made by selection on the basis of
seniority-cum-merit from among the [***]
typists (ordinary Grade) who have rendered a minimum of [4]
years of service as typist in the Secretariat on the first day of the year in
which the selection is made. Appointment will be made from the select list
prepared under Rule -12.
Rule - [10. Typists.
(Ordinary Grade):
Appointment to the
post of Typist (Ordinary Grade) shall be made:-
(1)
By direct recruitment on the result of competitive
examination conducted by the selection committee.
(2)
By selection from among the Grade IV staff and Record
Suppliers of the Secretariat who have specified qualification such as knowledge
of typing and have attained the typing speed of not less than 20 W.P.M. and have
rendered at least 4 years of service as Grade IV and or Record Supplier of the
Secretariat on the first day of the year in which selection is made:
Provided that
recruitment under Sub-Rule (2) shall not exceed 5 percent of the cadre strength
of the Typist (Ordinary Grade).]
Rule - 11. Procedure for Selection.
For the purpose of
preparing the select lists mentioned in [***]
Rule 7 (1), Rule 8 (2), Rule 8 (3) and Rule 9 there shall be Selection
Committee consisting of the following members: -
(i)
Two Secretaries to the Government to be nominated by the
Chief Secretary one of whom shall be the Chairman of the Committee.
(ii)
Joint Secretary or Deputy Secretary to Government in the
Secretariat Administration Deptt. or any other officer nominated by the Chief
Secretary in this behalf who shall act as convener and Secretary to the
Committee.
Rule - [11A.
The competitive
examination and interview mentioned in Rule 8 (1), 8(2), and 10 shall be held
in the manner and conditions notified by the Appointing Authority or under his
directions from time to time. The Appointing Authority may constitute a
selection Committee for the purpose of preparing a list of suitable candidates
for appointment under Rule 8 (1), 8 (2), and 10.]
Rule - 12.
The Appointment
Authority shall refer to the Committee, the approximate number of vacancies
likely to occur in each of the categories and furnish the Committee with the
Character Rolls and personal files of all eligible candidates. The Committee
shall examine the character Rolls and personal files of the candidates, take
into consideration the seniority and merit of the candidates and prepare
separate lists of names in order of preference for recruitment under
Rules [***]
7 (1), 8 (2), 8 (3) and 9. These lists shall be forwarded by the committee to
the Appointing Authority. The Appointing Authority shall consider the lists
prepared by the Committee along with character Rolls and personal files of the
Candidates and approve the list unless it considers any change necessary. If
the Appointing Authority consider it necessary to make any change in the list
received from the committee, he shall inform the committee of the changes
proposed and after taking into account the comments, if any of the committee
may approve the list finally with such modification, if any, as may in his
opinion be just and proper. The list so finally approved by the Appointing
Authority shall for select lists for the purpose of appointments under the
aforesaid Rules.
Rule - 13.
For the purpose of
selection under Rule 7 (2), the Selection Committee shall prepare a list in the
manner provided in Rule 12 and forward the same to the Appointing Authority.
The list so prepared shall be forwarded to the Commission along with the
character Roles and Service Records of the candidates and observation of the
Appointing Authority on the recommendation of the Committee. The commission
shall consider the list along with other documents received and approve the
list unless it considers any change necessary in the list received, then the
commission shall inform the Appointing Authority of the changes proposed and
after taking into consideration the comments, if any, of the Appointing
Authority shall approve the list finally with such modification, if any, as the
commission may think to be just and proper. The list so finally approved by the
commission shall form the select list for purposes of appointment under Rule 7
(2).
Rule - 14.
The Selection
Committee shall meet once a year and review and revise the select list every
year.
Rule - 15.
A Select list
shall ordinarily be in force until it is reviewed or revised under Rule 14
provided that in the event of any great lapse in the conduct or performance of
duties on the part of any candidate in the Select list, the Appointing Authority
may, if it so thinks fit, remove any such candidate from the select list. In
removing a name of the candidate from the select list prepared under Rule 13,
the commission shall be consulted.
Rule - 16.
Appointment shall
be made from the select list in the order in which the names appear in the
list, provided that a temporary appointment for a period not exceeding two
months may be made by the appointing authority at his own discretion.
Rule - 17.
Appointment by
competitive Examination:
The competitive Examination
for appointment under Rule 7(3) [***]
shall be conducted by the commission in the manner notified by the Appointment
Authority from time to time. The dates on which and the places at which the
examination shall be held shall be fixed by the commission.
Rule - 18. Conditions of eligibility.
In order to be
eligible to complete in the examination, a candidate must satisfy the following
conditions, namely: -
(i) Nationality:
-
He must be a
citizen of India.
(ii) Age:
-
If he is a
candidate for post of typist or Lower Division Assistant, he must have attained
the age of 18 years and not attained the age of 25 years on the first day of
the year in which the examination is held. If he is a candidate for the post of
Upper Division Assistant he must have attained the age of 21 years and not
attained the age of 25 years on the first day of the year in which the
examination held:
Provided that the
Upper age limit in any individual case may be relaxed by the Appointing
Authority in accordance with any general or special order issued by Government
from time to time. Provided further that in the case of candidates belonging to
the Scheduled Castes or Scheduled Tribes, the upper age limit will be subject
to any relaxation made by Government from time to time.
(iii) [Educational
qualification: -
If he is a
candidate for the post of typist, he should have passed the Higher Secondary
Examination conducted by the Government or any examination declared equivalent
there to. If he is a candidate for the post of Lower Division Assistant or
Upper Division Assistant he must possess a degree of University recognized by
Government.]
(iv)
He must pay the fees prescribed by the Commission [or
by the Appointing Authority].
(v)
He should not have more than one wife living provided
that Government may, for good and sufficient reasons exempt any candidate from
the operation of this sub-rule.
Rule - 19.
The decision of
the Commission [or
the Appointing Authority as the case may be] to the eligibility or otherwise of
a candidate for admission to the examination shall be final and no candidate to
who a certificate of admission has not been issued by the Commission [or
the Appointing Authority as the case may be] shall be admitted to the
examination.
Rule - 20.
The Commission or
the [selection
committee] as the case may be shall forward to the Appointing Authority a list
arranged in order of merit of the candidates who have qualified by such
standard as the Commission or the [Selection
Committee] as the case may be, may determine in respect of each of the
categories of post mentioned in Rule 7 (3), 8 (1) and 10. The list shall also
be published for general information.
Rule - 21.
Subject to the
provisions of Rules 19 and 20 candidates will be considered for appointment in
the order in which their names appear in the list subject to reservation for
Scheduled Castes, Scheduled Tribes, etc. as prescribed by Government from time
to time.
Rule - 22.
No candidate shall
be appointed who after such a medical examination as Government may prescribed
is not found to be in good mental or bodily health and free from any mental or
physical defect likely to interfere in the discharge of his duties. Substituted
vide Notification No. ABP. 128/61 Dated 23-8-65.
Rule - 23.
Inclusion of a
candidate's name in the list mentioned in Rule 20 confers no right to
appointment unless the Appointment Authority is satisfied after such an enquiry
as he may consider necessary that the candidate is suitable in all respect for
appointment.
Rule - 24. Training and confirmation.
Every Lower
Division Assistant appointed under Rule 8 and every Upper Division Assistant
appointed under Rules 7(1), 7 (2) and 7 (3) shall undergo such training and
pass such departmental examinations as may be prescribed by the Appointing
Authority from time to time. (Inserted vide Notification No. ABP. 128/61/277
dated 9-4-64. Provided that every U.D. Assistant appointed under Sub-Rules 7
(2) and 7 (3) shall before undergoing the training meant for U.D. Asstt. first
undergo the training meant for L.D. Assistant (vide Notification No. ABP.
128/61/26, Dated 5-1-65).
NOTE: -The
training and the departmental examination prescribed are in Schedule III.
Rule - 25. Confirmation.
(i)
Subject to availability of a permanent vacancy, every
Member of the service shall be confirmed in the Grade to which he is appointed
if -
(a)
he has completed at least one year of service to the
satisfaction of the Appointing Authority,
(b)
he has successfully undergone the prescribed training and
also passed the prescribed departmental examination, and
(c)
he is otherwise considered fit for confirmation by the
Appointing Authority.
(ii)
Subject to the aforesaid conditions, confirmation shall
be made on the basis of seniority as determined in Rule 26.
Rule - 26. Seniority.
(1)
Deleted vide Notification No. ABP. 140/75/5 Dated 5.1.77
and the amendment is effective from the date of Notification.
(2)
Inter-se-seniority of Upper Division Assistant appointed
under sub-rules 7 (1), 7 (2) and 7 (3) shall be in the order in which their
names appear in the respective Select List and the List mentioned in Rule 20.
Inter-se-seniority between as assistant recruited under any one of the
aforesaid sub-rules and an assistant recruited from any of the other two
sub-rules will be according to the date of appointment. Inter-se-seniority
among the Upper Division Assistants appointed under the aforesaid sub-rules on
the same date shall be according to the following order: -
(i)
Assistant appointed under sub-rule 7(1).
(ii)
Assistant appointed under sub-rule 7 (2).
(iii)
Assistant appointed under sub-rule 7 (3).
[(3)
Inter-se-seniority of Lower Division Assistants appointed under sub-rules (1)
(2) and (3) shall be in the order in which their names appear in the list
mentioned in rule 20 and the respective select list. Inter-se-seniority between
Lower Division Assistants recruited under any one of the aforesaid sub-rules
and Assistants recruited from any of the other two sub-rules in a year shall be
according to the following order, namely: -
(i)
Lower Division Assistants appointed under sub-rule (2) of
Rule 8.
(ii)
Lower Division Assistants appointed under sub-rule (3) of
Rule 8.
(iii)
Lower Division Assistants appointed under sub-rule (1) of
Rule 8].
(4)
Inter-se-seniority of Typists appointed
to the Selection Grade in any year shall be in the order in which their names
appear in the select list for the year.
(5)
Inter-se-seniority of Typists (ordinary
grade) shall be in the order in which their names appear in the list mentioned
in Rule 20.
Rule - 27. Pay.
The scale of pay
admissible to Members of different cadres shall be as shown in Schedule IV
subject to revision from time to time.
Rule - 28. Leave, Pension etc.
Except as provided
in these Rules, all matters relating to pay, allowances, leave, pension,
discipline Rules framed by Government from time to time.
Rule - 29. Power of Government to dispense with or relax any Rule.
Where the
Appointing Authority is satisfied that the operation of any of these rules
would cause undue hardship in any particular case, he may dispense with or
relax the requirement of that rule to such extent and subject to such
conditions, as it may consider necessary for dealing with the case in a just
and equitable manner.
Provided that the
case of any person shall not be dealt with in any manner less favourable to him
than that provided in any of these rules.
Rule - 30. Interpretation.
If any question
arises relating to the interpretation of these rules, it shall be referred to
the Government in the Appointment Department whose decision there on shall be
final.
Rule - 31. Repeal and Savings.
The Assam
Secretariat Subordinate Service Rules, 1954 published under Notification No.
ABP. 131/54/1 Dated the 8th October, 1955 are hereby repealed.
Provided that any
order made or action taken under the rules so repealed shall be deemed to have
been validly made or taken under the corresponding provisions of these rules.
SCHEDULE I
(Rule 5 (2))
|
Sl. No.
|
Name of Posts
|
Permanent
|
Temporary
|
Total
|
|
1
|
2
|
3
|
4
|
5
|
|
1.
|
Deleted vide
ABP. 140/76/5 dated 5.1.77 and amendment is effective from the date of Notification.
|
|
2.
|
Upper Division
Assistants.
|
251
|
144
|
395
|
|
3.
|
Lower Division
Assistants.
|
374
|
105
|
479 (including
57 leave Reserve post).
|
|
4.
|
Typists
(Selection Grade)
|
17
|
Nil
|
17
|
|
5.
|
Typists
(Ordinary
Grade).
|
139
|
42
|
181.
|
SCHEDULE II
NOTE (ii) Under
Rule 8
The syllabus of
competitive Examination for direct recruitment Lower Division Assistants.
|
Subject
|
|
Marks.
|
|
1. General
English
|
...
|
100
|
|
2. Precise
Writing
|
...
|
100
|
|
3. Drafting
|
...
|
100
|
|
[4. General Assamese
|
...
|
50]
|
|
[5. Interview
|
...
|
100]
|
[(i)
There shall be Assamese Version of question in the question paper of precis
Writing and Drafting along with English.
(ii)
Answers to the question on general
English and general Assamese shall be in English and Assamese respectively.
(iii)
Answers to the questions of precis
Writing and Drafting may be either in English or in Assamese.]
[***]
SCHEDULE III
Note
Under Rule 24
Training
and Departmental Examination
1.
Every
Lower Division Assistant appointed under Rule 8 and Upper Division Assistant
appointed under rule 7 (1), 7 (2) and 7 (3) shall undergo training and pass
Examination prescribed there under.
2.
Training
for Lower Division Assistant shall consist of
(i) Punctuality.
(ii) Discipline and sense
of responsibility.
(iii) Office routing and
procedure, This will generally include.
(a) Noting of arrival and
departure time in attendance Register.
(b) Daily examination of
Tables and sorting out of receipt and files according to urgency viz. Top
Priority, Priority, Immediate, Urgent for prompt action.
(c) Fixed date cases.
(d) Maintenance of receipt
register and other connected registers.
(e) Correct noting of
movement of files and channel of submission.
(f) Arrear Lists.
(g) Issue of reminders.
(iv) Receipt and issues.
(v) Maintenance of Daily
Register and file Register.
(vi) How to proceed to
deal with a case, Noting and Drafting.
(vii) Referencing and
Recording.
(viii) Preliminary
instructions on the Financial setup of Government, on Budget and on important
financial Manuals & Rules.
(ix) How to handle
Government money and deal with proposals involving financial implications.
(x) Secretariat Manual
together with business rules of the Government of Assam.
(xi) Keeping of official
books and manuals corrected upto date.
(xii) Government servant
conduct Rules.
3.
Training
for Upper Division Assistant shall consist of -
(i) Assam Secretariat
Manual together with the business rules of the Government of Assam.
(ii) Government servants
conduct Rules with reference to observance of strict secrecy.
(iii) Fundamental and
subsidiary Rules.
(iv) Financial Rules.
(v) Budget Manual with a
definite out line of Budgeting and control of expenditure and canons of
financial property.
(vi) Contingency Manual.
(vii) Treasury Rules and
Subsidiary orders.
(viii) Assam Pension Manual.
(ix) General Provident
Fund Rules.
(x) Assam Audit Manual.
(xi) Manuals of Executive
Rules and orders.
(xii) Precis writing and
drafting of Memorandum for cabinet Meeting.
SCHEDULE IV
[***]