[01st
March 2024] In exercise of the
powers conferred by clause (3) of article 166 of the Constitution of India, the
Governor, Himachal Pradesh, is pleased to make the following rules further to
amend the Business of the Government of Himachal Pradesh (Allocation) Rules,
2021, notified vide Notification No. GAD-C-A(3)2/2019, dated 10th December,
2021 and published in the Rajpatra (e-Gazette), Himachal Pradesh, dated 13th
December, 2021, namely:- (1)
These rules may be called
the Business of the Government of Himachal Pradesh (Allocation) (4th Amendment)
Rules, 2024. (2)
These rules shall come into
force from the date of publication in the Rajpatra (e-Gazette), Himachal
Pradesh. In the Business of
the Government of Himachal Pradesh (Allocation) Rules, 2021 (hereinafter to be
referred as the "said rules"), in SCHEDULEA.- (a)
In Sr. No. 23 in Column No.
2 for the heading "Labour and Employment Department" the heading
"Labour Employment and Overseas Placement Department" shall be
substituted. (b)
In Sr. No. 23 after
sub-heading "(b) Employment" new sub-heading "(c) Overseas
Placement" shall be added. In the said rules, in
SCHEDULE-B.- (a)
for the heading "23.
LABOUR AND EMPLOYMENT DEPARTMENT" the heading "23.LABOUR, EMPLOYMENT
AND OVERSEAS PLACEMENT DEPARTMENT" shall be substituted (b)
after sub-heading 23 (b),
following new sub-heading and items shall be added, namely.- "(c)
OVERSEAS PLACEMENT (1)
Department shall coordinate
with the recognized overseas placement agencies to place the trained &
skilled candidates. (2)
Department will develop
strategies to enhance opportunities for overseas placement of the youth of
Himachal Pradesh. (3)
Identifying Potential
Employers and new employment opportunities for the Himachali youth across the
globe. (4)
Department will provide hand
holding and necessary skill training to youth based upon their aspirations and
prospective job profile. Department shall help connecting the employers to the
corresponding line department of the Government for trained human resources in
specific fields such as IT, Agriculture, Education, etc. trained under various
departmental skill programmes. (5)
Department will provide
guidance and skilling to the job seekers and thereby bridging the gap between
requirements of organizations and qualifications acquired by individuals. (6)
Promoting foreign and
domestic employment by introducing aspirants to the domestic and international
job market. Department shall undertake personality development and orientation
programmes for the job seekers. (7)
Department shall initiate a
contractual agreement between the employer and the candidate, with regard to an
employment relationship, which will benefits both the parties. (8)
Assess potential job market
and skilling requirements of youth. (9)
Engagement with NSDC and
various other Skill providing and assessing agencies. Liaising with key
internal and external stakeholders to ensure coordination and proper placement
of the youth. (10)
Department will engage with
various others states working on overseas placement. Also engagement will be
maintained with Department of External Affairs, GoI. (11)
Providing suitable guidance
in Visa formalities and Travel regulations. (12)
Providing add-on skill
training to prospective job seekers. Department shall prepare and execute a
short-term orientation training. (13)
Department will also provide
training in foreign languages like Japanese and German together with training
in IELTS, OET etc. Department will engage with recognized agencies to provide
such trainings.".Business
Of The Government Of Himachal Pradesh (Allocation) (4Th Amendment) Rules, 2024