Assistant Director, Integrated Social Security Extension Officer And Assistant Statistical Officer, Departmental Training And Examination Rules, 2021

 

[25th May 2022]

In exercise of the powers conferred by article 309 of the Constitution of India, the Governor of Madhya Pradesh, hereby, makes the following rules for the Departmental Examinations in Social Justice and Disabled Persons Welfare Department, namely:-

Rule - 1. Short title, commencement and application.

(1)     These rules shall be called the Assistant Director, Integrated Social Security Extension Officer and Assistant Statistical Officer, Departmental Training and Examination Rules, 2021.

(2)     They shall come into force from the date of their publication in the Official Gazette.

(3)     These rules shall apply to the post, of Assistant Director, Integrated Social Security Extension Officer and Assistant Statistical Officer working in the department.

Rule - 2. Definitions.

(a)      "Academy" means the R.C.V.P. Noronha Administration Academy;

(b)      "Annexure" means the Annexure annexed with the rules;

(c)      "Course" means the course as prescribed in Annexure-A;

(d)      "Department" means the Social Justice And Disabled Welfare Department;

(e)      "Departmental Examination means the examination as provided in these rules.

Rule - 3. Date and place of departmental examination.

(1)     R.C.V.P. Noronha Administration Academy shall conduct two months training lor Assistant Director, Integrated Social Security Extension Officer and Assistant Statistical Officer within a period of six months.

(2)     The departmental examination shall be concluded by the Academy at least twice in a year.

Rule - 4. Subjects of Departmental Examination.

The following shall be the subjects for departmental examination for-

(1)     Administrative and Financial Law and Procedure.

(2)     knowledge of Acts/Rules by which the Department is governed.

(3)     knowledge of departmental schemes.

(4)     Official process and practical studies.

Rule - 5. Course of Departmental Examination.

The course of departmental examination is annexed as Annexure-A.

Rule - 6. Minimum marks for passing the departmental examination.

Any candidate who appears in the departmental examination shall be required to obtain minimum marks as given below:-

Note : The academy shall provide an Assistant/Scribe/Reader, Writer free of cost for the candidates who have vision impairment and he shall not be equivalent or more educationally qualified than the candidate and shall not be a Government Servant of the Departmental Service, They shall be given extra 20 minutes in every one hour.

Rule - 7. Regulation of increment.

After passing the departmental examination, the candidate who qualify the examination shall be given one increment by the department.

Rule - 8. Agency and Operation of examination.

(a)      The examination shall be conducted by the Academy.

(b)      The examination shall be operated under the control of Academy.

(c)      All the question papers shall be prepared in Hindi only.

(d)      50 % of the questions, shall be objective type and remaining 50 % of questions shall be descriptive type.

(e)      The responsibilities of preparations of Question Paper, evaluation of the Answer Sheets, declaration of results and maintenance of confidentiality in the entire process shall be of the Academy.

ANNEXURE – A

COURSE OF DEPARTMENTAL TRAINING AND EXAMINATION

(Question Paper - One)

(Administrative and Financial Law and Procedure)

(1)     ADMINISTRATIVE.-

- General Book Circular.

- Madhya Pradesh Civil Services Conduct Rules, 1965.

- Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966.

- Right To Information Act, 2005.

- Madhya Pradesh Lok Seva Praday Guarantee Adhiniyam, 2010.

- Madhva Pradesh Fundamental Rules.

(2)     Financial.-

- Pay Fixation.

- Madhya Pradesh New Leave Rules, 1977.

- Travel Allowance/Dearness Allowance.

- Medical Reimbursement.

- Financial powers.

- Financial Books/Registers maintained as per the departmental Directions.

(Question Paper - Two)

(Knowledge of those Acts/Rules by which the Department is governed)

(1)     Rights of Persons with Disabilities Act, 2016.

(2)     Madhya Pradesh Rights of Person with Disabilities Rules, 2017.

(3)     Madhya Pradesh Nirashriton Evam Nirdhan Vyaktiyon Ki Sahayata Adhiniyam, 1970, as amended from time to time.

(4)     Madhya Pradesh Nirashriton Evam Nirdhan Vyaktiyon Ki Sahayata Niyam, 1970.

(5)     Maintenance and Welfare of Parents and Senior Citizens Act, 2007.

(6)     Madhya Pradesh Maintenance and Welfare of Parents and Senior Citizens Rules, 2009.

(7)     Departmental Recognition and Grant to Non-government Institutions, Rule 2017.

(8)     Madhya Pradesh Bhiksha vritti Nivaran Adhiniyam, 1973.

(9)     Madhya Pradesh Bhiksha vritti Nivaran Niyam, 1977.

(10)   Lok Seva Praday Guarantee Adhiniyam, 2010.

(11)   Madhya Pradesh Store Purchase Rules and Service Procurement Rules, 2015.

(12)   The Transgender Persons (Protection of Rights) Act, 2019.

(13)   Criminal Probation Act, 1958 and Rules made there under.

(Question Paper - Three)

(Knowledge of Departmental Policies)

 

* Indira Gandhi National Old age Pension Scheme.

* Indira Gandhi National Widow Pension Scheme.

* Indira Gandhi National Disable Pension Scheme.

* National Family Benefit Scheme.

* Integrated Social Security Pension Scheme.

* Financial Assistance to the Multi-disabled/Mentally Retarded Persons with disabilities.

* Mukhya Mantri Kanya Abhibhavak Pension Scheme.

* Mukhya Mantri Kalyani Pension Scheme.

* Mukhya Mantri Kanya Vivah Scheme.

* Mukhya Mantri Nikah Scheme.

* Mukhya Mantri Kalyani Vivah sahayta Scheme.

* Mukhya Mantri Nishaktjan vivah protsahan Scheme.

* Mukhya Mantri Nishaktjan shiksha protsahan Scheme.

* Scholarship for Disabled Students Scheme.

* Hostel for Disabled Students Scheme.

* Residence Assistance for Complete Hearing Impaired and Blind Students Scheme.

* Fees, Maintenance Allowance, Travelling Allowance payable to the Disabled Students of Higher Education.

* Scholarship To Study In Foreign Countiy of Disabled Students.

* Civil Services Incentive For Disabled Persons Scheme.

* Grant of Prosthetic Organ Device and Treatment of Operation Assistance to the Disabled Persons.

* Operation of Kalapathak, Old Age Homes/Day Care Center/Shatau Samman,

* Madhya Pradesh Assistance to Destitute and Poor People Scheme.

* Scheme of Assistance for Prevention of Alcoholism and Substance (Drugs) Abuse.

* Operation of Public Awareness Program Beggars Center.

* District Disability Rehabilitation Center (D.D.R.C.).

* Schemes Run By National Trust.

* Deendayal Disabled Rehabilitation Scheme (D.D.R.S.).

* Scheme of Assistance to Disabled Persons for Purchase/Fitting of Aids and Appliances (ADIP Scheme).

* SIPADA Scheme.

* Awareness Generation And Publicity Scheme (A.G.P.).

* Distribution of Assisting Equipment To Old Age People.

* Integrated Senior Citizen Program Central Grants Scheme.

* De-addiction Program.

* Madhya Pradesh Integrated Social Security Program.

* Departmental Award - Indira Gandhi Social Service Award.

* Maharshi Dadhichi Award Scheme.

* Vivekananda De-addiction Award Scheme.

* Other Schemes Operated By the Central/State Government.

(Question Paper - Four)

(Official Process and Practical Studies)

Knowledge of different words which are used in the department (Eg. Receipt, Dispatch, Destitute Fund etc.), Official Correspondence, Note Writing, Maintenance of File and the vocabulary used in it. Practical knowledge and Operating Schemes working under different Government and Non-government organization/association.