CENTRAL POWER ENGINEERING (GROUP ?A?) SERVICE RULES, 2005
CENTRAL POWER ENGINEERING (GROUP ?A?) SERVICE RULES, 2005
Preamble - CENTRAL POWER ENGINEERING (GROUP ?A?) SERVICE RULES, 2005
CENTRAL POWER ENGINEERING (GROUP ?A?) SERVICE RULES, 2005
PREAMBLE
In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Central Power Engineering (Group A) Service Rules, 1990, except as respect things done or omitted to be done, the President hereby makes the following rules, namely :--
Rule 1 - Short title and commencement
(1) These rules may be called the Central Power Engineering (Group "A") Service Rules, 2005
(2) They shall come into force on the date of their publication in the Official Gazette.
Rule 2 - Definitions
In these rules, unless the context otherwise requires,-
(a) "Authority" means the Central Electricity Authority and includes all its subordinate offices,
(b) "Commission" means the Union Public Service Commission,
(c) "Controlling Authority" means the Government of India in the Ministry of Power;
(d) "Departmental Promotion Committee" means a Committee constituted under these rules to consider the promotion and confirmation in any grade
(e) "duty post" means any post included in Schedule I;
(f) "examination" means the Combined Engineering Services Examination conducted by the Commission for recruitment to various duty posts as may be specified by the Commission from time to time;
(g) "Government" means the Government of India;
(h) "grade" means a grade of the Service;
(i) "regular service", in relation to any grade, means the period or periods of service in that grade rendered after selection according to the specified procedure for long term appointments to that grade and includes any period or periods-
i) taken into account for purposes of seniority in case of those appointed at the initial constitution of the Service;
ii) during which an officer would have held a duty post in that grade but for being on leave or otherwise not being available for holding such posts;
(j) "Schedule" means a Schedule appended to these rules;
(k) "Scheduled Castes" and "Scheduled Tribes" shall have the same meanings as assigned to them respectively in clauses (24) and (25) of article 366 of the Constitution;
(l) "Other Backward Classes" shall be as determined as per the provisions contained in clause (3) of the article 15 of the Constitution;
(m) "Service" means the Central Power Engineering (Group A) Service constituted under rule 3:
Rule 3 - Constitution of the Central Power Engineering (Group A) Service
(1) On and from the commencement of these rules, there shall be constituted a Service known as the Central Power Engineering (Group A) Service consisting of persons appointed to the Service under rules 6,7 and 8.
(2) All the duty posts included in the Service shall be classified as Group 'A' posts.
Rule 4 - Grades, strength and its review
(1)
The duty posts included in the various grades, their numbers and scales of pay
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 strength of the duty posts in various grades;
(b)
in consultation with the Commission, include in the Service any duty post other
than those included in Schedule I or exclude from the Service a duty t post
included in the said Schedule;
(c)
in consultation with the Commission, appoint an officer in a duty post included
in the Service under clause (b) to the appropriate grade in a temporary
capacity or in a substantive capacity, and fix his seniority in the grade after
taking into account continuous regular service in the analogous grade.
Rule 5 - Members of the Service
(1) The following persons shall be the members of the Service:
(2) A person appointed under clause (a) of sub-rule (1) shall, on such appointment, 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) or clause (c) of sub-rule (1), shall be the member of the Service in the appropriate grade applicable to him in Schedule I, from the date of such appointment.
Rule 6 - Initial Constitution of Service
(1) All existing officers holding (Group A) duty posts on regular basis, in the Central Power Engineering (Group A) Service on the date of commencement of these rules, shall be members of the Service in the respective grades.
(2) The regular continuous service of officers referred to in sub-rule (1) before the commencement of these rules shall count for the purpose of probation, qualifying service for promotion, confirmation and pension in the Service.
(3) To the extent, the Controlling Authority is not able to fill the authorized regular strength of various grades in accordance with the provisions of this rule; the same shall be filled in accordance with the provisions of rules 7 and 8.
Rule 7 - Future maintenance of the Service
(1) The vacant duty posts in any of the grades referred to in Schedule I, after the initial constitution under Rule 6, shall be filled in the manner hereinafter provided in this rule.
(2) The method of recruitment, the field of promotion and the field of selection for deputation (including short-term contract) for appointment to duty posts included in the Service shall be as specified in Schedule II:
Provided that recruitment to duty posts included in the Service may also be made by occasional induction of other qualified persons appointed by the Government in consultation with the Commission in accordance with the provisions of Rule 8.
(3) The selection of officers for promotion to the various functional grades of the Service shall be made by selection on the recommendations of the Departmental Promotion Committee in accordance with Part A of Schedule III and the provisions in Schedule IV.
Provided that the appointment to duty posts in the Senior Time Scale (Non-Functional) of the Service shall be made according to seniority based on suitability on the recommendations of the Selection Committee constituted in accordance with Part B of Schedule III.
(4) Union Public Service Commission shall be consulted in case of amendment any of provision in these Service Rules. The circumstances of consultation with UPSC for filling posts shall be in accordance with Schedule IV.
2[(5) Whenever an Indian Administrative Service Officer of the State of Joint Cadre is posted at the Centre to a particular grade carrying a specific grade pay in Pay Band- 3 or Pay Band - 4, the officers belonging to the batches of -Central Power Engineering (Group "A") Service that are senior by two years or more and have not been promoted to that particular grade would be granted the same grade on non-functional basis from the date of posting of the Indian Administrative Service officers in that particular grade at Centre in accordance with provisions contained in the Department of Personnel and Training's O.M. No. AB.14017/64/2008-Estt.(RR) dated 24th April, 2009 as amended from time to time on the basis of the recommendations of the Screening Committee to be constituted in accordance with Part (C) of Schedule III.]
Rule 8 - Recruitment by advertisement
Notwithstanding the method of recruitment prescribed in Schedule-11, where the Government in consultation with the Commission decides that any duty post in the Service, requiring certain special qualifications and experience is required to be filled, such post shall be filled by advertisement and selection through the Commission after deciding the age-limit, qualifications and experience for appointment in consultation with the Commission on each occasion.
Rule 9 - Seniority
(1) The relative seniority of members of the Service appointed to a grade at the time of initial constitution under rule 6 shall be as obtaining on the date of the commencement of these rules:
Provided that if the seniority of any such member had 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.
(2) The seniority of persons recruited to the Service after the initial constitution shall be determined in accordance with the general instructions issued by the Government in the matter from time to time.
(3) In the cases not covered by sub-rules (1) and (2), seniority shall be determined by the Government in consultation with the Commission.
Rule 10 - Probation
(1) Every officer appointed to the grade of Junior Time Scale of the Service, either by direct recruitment or by promotion, shall be on probation for a period of two years. Every officer appointed to the grade of Senior Time Scale, Junior Administrative Grade and Senior Administrative Grade of the Service by direct recruitment shall be on probation for a period of one year:
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:
Provided further that any decision for extension of a probation period shall be taken ordinarily within eight weeks after the expiry of the previous probationary period and communicated in writing to the concerned officer together with the reasons for so doing, within the said period.
(2) On the completion of the period of probation or any extension thereof, officers shall be considered for confirmation in terms of the extant orders of the Government.
(3) If, during the period of probation, or any extension thereof, as the case may be, Government is of the opinion that the officer is not fit for confirmation, Government may discharge or revert the officer to the post held by him prior to his appointment in the Service, as the case may be.
(4) During the period of probation or any extension thereof, candidates may be required by Government to undergo such courses of training and instructions and to pass examinations and tests (including examination in Hindi) as Government may deem fit, on such conditions as may be prescribed by the Government.
(5) As regards other matters relating to probation, the matters of the Service will be governed by the instructions issued by the Government in this regard from time to time.
Rule 11 - Posting
Officers appointed to the Service shall be liable to serve anywhere in India or abroad.
Rule 12 - Deputation
(1) Notwithstanding anything contained in rule 11, officers appointed to the Service or duty posts borne on the cadre of the Service shall be liable to be sent on deputation or on absorption to any other Government Department or to any other Central Service or to a Union Territory or on foreign service to a body whether incorporated or not, which is wholly or substantially owned or controlled by the Government, subject to the Government instructions/orders in force from time to time ordinarily for a period not exceeding three years at a time, which may be extended, where considered necessary, up to a further period of two years:
Provided that nothing in this sub-rule shall apply to such officers as are appointed to the Service on deputation from any State Government or any Central or State Government Undertakings or any Semi-Government Department.
(2) The conditions of service of officers during the period they are on deputation or on foreign service from the Authority under these rules shall be governed by such orders as may be issued by the Government from time to time:
Provided that the conditions of service applicable to such officers immediately before deputation or on foreign service, shall not be varied to their disadvantage during the period they are on deputation or on foreign service.
Rule 13 - Saving
Nothing in these rules shall affect reservations, relaxation of age limit and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes, Other Backward Classes and other special categories of persons in accordance with the orders issued by the Government from time to time, in this regard.
Rule 14 - Liability to serve Defence Services or posts connected with Defence
Every person appointed to the Service, if so required, be liable to serve in any Defence Service or post connected with the Defence of India, for a period of not less than four years including the period spent on training, if any:
Provided that such person -
(a) shall not be required to serve as aforesaid after the expiry of ten years from the date of appointment to the Service;
(b) shall not ordinarily be required to serve as aforesaid after attaining the age of forty years.
Rule 15 - Disqualifications
No person, -
(a) who has entered into or contracted a marriage with a person having 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 Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this rule.
Rule 16 - Residuary matters
The conditions of service of members of the Service in respect of matters for which no provision is made in these rules, shall be the same as are applicable, from time to time, to officers of other Central Civil Service (Group A).
Rule 17 - Power to relax
Where the Government is of 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.
Rule 18 - Interpretation
If any question arises relating to the interpretation of these rules, it shall be decided by the Government.
Name, number and scale of pay of duty posts included in the various grades of the Central Power Engineering (Group A) Service.
Sl. No.
Grade
Name of the duty posts included in the grade
Number of duty posts
Scale of pay
(1)
(2)
(3)
(4)
(5)
1.
Senior Administrative Grade
Chief Engineer/ Member Secretary (Regional Electricity Board)/ Secretary, Central Electricity Board
32
1[Pay Band - 4 Rs. 37400-67000 with Grade Pay Rs. 10,000/-]
2.
Junior Administrative Grade
Director (Engineering)/ Superintending Engineer/ System Engineer
100
2[Pay Band - 4 Rs. 37400-67000 with Grade Pay Rs. 8,700/-]
3.
3[Senior Time Scale (Non-Functional Second Grade)]
Deputy Director (Engineering)/ Executive Engineer/ Assistant Secretary, Regional Electricity Board/ Secretary, North Eastern Regional Electricity Board/ Pert Analyst / Senior Data Analyst/ Deputy Director (Editor)/ Deputy System Engineer (Non-functional)
@
4[Pay Band - 3 Rs. 15600-39100 with Grade Pay Rs. 7,600/-]
4.
Senior Time Scale
Deputy Director (Engineering)/ Executive Engineer/ Assistant Secretary, Regional Electricity Board/ Secretary, North Eastern Regional Electricity Board Pert Analyst / Senior Data Analyst/ Deputy Director (Editor) Deputy System Engineer
211
5[Pay Band - 3 Rs. 15600-39100 with Grade Pay Rs. 6,600/-]
5.
Junior Time Scale
Assistant Director, (Engineering) (Grade-l)/ Assistant Executive Engineer/ Junior Data Analyst/ Assistant System Engineer
158
6[Pay Band - 3 Rs. 15600-39100 with Grade Pay Rs. 5,400/-]
Note 1: The posts included in a particular grade in this Schedule are interchangeable with one another.
Note 2: Number of posts indicated against Serial No. 5 includes 120 (one hundred twenty) posts kept as deputation/leave/training reserve posts.
@ The number of posts in Senior Time Scale (Non-Functional) shall be thirty per cent of the senior duty posts, i.e. at the level of Senior Time Scale and above in the cadre) limited to the number of posts in the Senior Time Scale. However, there shall be no increase in the overall strength of the cadre.
Method of Recruitment, field of promotion and the field of selection for deputation (including short term contract) for appointment to the duty posts included in the Central Power Engineering (Group A) Service.
Sl. No
Grade
Method of recruitment
Field of promotion
Field of selection for deputation (including short term contract)
(1)
(2)
(3)
(4)
(5)
1.
Senior Administrative Grade
By Promotion failing which by deputation (including short-term contract)
1[Director (Engineering)/ Superintending Engineer/System Engineer (PB-4 Grade Pay of Rs. 8,700/-) with three years regular service in the grade or officers with seventeen years regular service in Group A posts in the service out of which atleast one year regular service should be in the PB-4 Grade Pay of Rs. 8,700/-, possessing three years field experience or three years experience of investigation in any grade of the service.
Provided that for the members of the Service appointed to the Service prior to 21st August, 1990 (i.e. the date of notification of the now superseded Central Power Engineering (Group A) Service Rules, 1990), the requirement of field experience or experience of investigation shall be two years in any grade of the service.]
Officers under the Central Government/ State Government/ Union territories/ Public Sector Undertakings/ Semi-Government/ Statutory/ Autonomous organizations :
(a)(i) holding analogous posts on regular basis in the parent cadre/department; or
(ii) with two years' service in the grade rendered after appointment thereto on regular basis in posts in scale of pay of 2[Pay Band 3 of Rs. 15600-39100 with Grade Pay of Rs. 7,600/-] or equivalent in the parent cadre/department; or
(iii) with three years' service in the grade rendered after appointment thereto on regular basis in posts in the scale of pay of 3[Pay Band 4 of Rs. 37400-67000 with Grade Pay of Rs. 8,700/-] or equivalent in the parent cadre/department; and
(b) possessing educational qualifications and experience as specified in Part -B of Schedule II.
2.
Junior Administrative Grade
By Promotion failing which by deputation (including short term contract)
4[Deputy Director (Engineering)/Executive Engineer/Assistant Secretary, Regional Electricity Board/Secretary, North Eastern Regional Electricity Board/Pert Analyst /Senior Data Analyst/Deputy Director (Editor)/Deputy System Engineer who have completed thirteen years regular service in Group A posts in the service and regular service of four years in the grade including the service rendered in the Non-Functional Second Grade or nine years of regular service in the grade including regular service, if any, rendered in the Non-Functional Second Grade for Senior Time Scale of service.]
Officers under the Central Government/ State Government/ Union territories/ Public Sector Undertakings/ Semi-Government/ Statutory/ Autonomous organizations :
(a)(i) holding analogous posts on regular basis in the parent cadre/department; or
(ii) with five years' service in the grade rendered after appointment thereto on regular basis in posts in the scale of pay of 5[Pay Band 3 of Rs. 15600-39100 with Grade Pay of Rs. 7,600/-] or equivalent in the parent cadre/department; and
(b) possessing educational qualifications and experience as specified in Part - B of Schedule II.
3.
Senior Time Scale (Non-Functional)
By placement on the basis of seniority based on suitability
Deputy Director (Engineering)/ Executive Engineer/ Assistant Secretary, Regional Electricity Board/ Secretary, North Eastern Regional Electricity Board/ Pert Analyst / Senior Data Analyst/ Deputy Director (Editor)/ Deputy System Engineer (Rs. 10000-1 5200) with five years' regular service in the grade of the Service.
---------------
4.
Senior Time Scale
By Promotion failing which by deputation (including short-term contract)
Assistant Director (Engineering) (Grade-l)/ Assistant Executive Engineer/ Junior Data Analyst/ Assistant System Engineer with four years' regular service in the grade in the Service
Officers under the Central Government/ State Government/ Union territories/ Public Sector Undertakings/ Semi-Government/ Statutory/ Autonomous organizations :
(a)(i) holding analogous posts on regular basis in the parent cadre/ department; or
(ii) with five years' service in the grade rendered after appointment thereto on regular basis in posts in the scale of pay of 6[Pay Band 3 of Rs. 15600-39100 with Grade Pay of Rs. 5,400/-] or equivalent in the parent cadre/department; and
(b) possessing educational qualifications and experience as specified in Part - B of Schedule II.
5.
Junior Time Scale
(i) 50% of 1[vacancies] by promotion failing' which by deputation (including short-term contract).
(ii) 50% of the 1[vacancies] by Direct Recruitment through Combined Engineering Services Examination conducted by Union Public Service Commission. The age limit, educational qualifications and plan examination shall be such as may be provided by the Government from time to time in the rules of Combined Engineering Services Examination
Assistant Director (Engineering) (Grade-Il)/Assistant Engineer in the Central Power Engineering (Group B) Service with two years' regular service in the grade and possessing a Diploma in Engineering from a recognized Institute or equivalent
Officers under the- Central Government/ State Government/ Union territories/ Public Sector Undertakings/ Semi-Government/ Statutory/ Autonomous organizations :
(a)(i) holding analogous posts on regular basis in the parent cadre/department; or
(ii) with two years' service in the grade rendered after appointment thereto on regular basis in posts in the scale of pay of 7[Pay Band 2 of Rs. 9300-34800 with Grade Pay of Rs. 4,800/-] or equivalent in the parent cadre/department; and
(b) possessing educational qualifications and experience as specified in Part - B of Schedule II.
Note 1: In the event of suitable officer being not available for appointment to the Grades of Senior Administrative Grade, Junior Administrative Grade, Senior Time Scale, in accordance with the method of recruitment, prescribed under Column 3 above, the posts may be filled by recruitment by advertisement and selection through the Commission under rule 8 of these rules.
Note 2: No officer shall have claim for promotions as of right.
Note 3: Where juniors who have completed their qualifying/eligibility service are being considered for promotion, their seniors would also be considered provided they are not short of the requisite qualifying/eligibility service by more than half of such qualifying/eligibility service or two years, whichever is less, and have successfully completed their probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying/eligibility service.
Note 4: The period of deputation to the duty posts mentioned at serial numbers 1 and 2 shall not be more than five years and to the duty posts mentioned at serial numbers 4 and 5 shall not ordinarily exceed three years.
PART - B
Minimum Educational Qualification and experience required for appointment to the various grades of the Service by deputation (including short term contract)
Sl. No
Grade
Qualification
Practical experience required
Period of experience
(1)
(2)
(3)
(4)
(5)
1.
Junior Time Scale
A candidate shall possess a degree in Engineering in Electrical/Mechanical/Telecommunication/Electronics from a recognized University/Institution or equivalent
(a) Planning or design and Engineering or construction or operation or maintenance of Hydro Electric Power Projects or Thermal Power projects
Or
(b) Planning or design and Engineering or construction or operation or maintenance or transmission lines and sub stations of 66 KV and above
Or
(c) Analysis and modelling of power planning and operational problems and development of computer software for the same or planning of programmes for the off line and on line computer facility for integrated power systems and control and other fields of power development.
Composition of Group 'A' Departmental Promotion Committee for considering cases of promotion and confirmation of Group 'A' posts included in the Central Power Engineering (Group A) Service.
Sl. No
Name of the duty post
Group 'A' Departmental Promotion Committee (for considering promotion)
Group 'A' Departmental Promotion Committee for considering confirmation of officers appointed by direct recruitment
(1)
(2)
(3)
(4)
1.
Senior Administrative Grade
(i) Chairman or Member, Union Public Service Commission : Chairman
(ii) Secretary or/and Special Secretary/ Additional Secretary in the Ministry of Power : Member
(iii) Chairman or/and Member, Central Electricity Authority : Member
(i) Secretary or/and Special Secretary/Additional Secretary in the Ministry of Power : Chairman
(ii) Chairman or/and Member, Central Electricity Authority : Member
2.
Junior Administrative Grade
(i) Chairman or Member, Union Public Service Commission : Chairman
(ii) Special Secretary /Additional Secretary in the Ministry of Power Member
(iii) Chairman or/and Member, Central Electricity Authority : Member
(iv) Joint Secretary, Ministry of Power to be nominated by Secretary, Ministry of Power : Member
(i) Special Secretary/Additional Secretary in the Ministry of Power : Chairman
(ii) Chairman or/and Member, Central Electricity Authority : Member
(iii) Joint Secretary, Ministry of Power to be nominated by Secretary, Ministry of Power : Member
3.
Senior Time Scale
(i) Chairman or Member, Central Electricity Authority : Chairman
(ii) Joint Secretary, Ministry of Power to be nominated by Secretary, Ministry of Power : Member
(iii)Director(Adm.) / Deputy Secretary(Adm.) in the Ministry of Power : Member
(i) Chairman or Member, Central Electricity Authority : Chairman
(ii) Joint Secretary, Ministry of Power to be nominated by Secretary, Ministry of Power : Member
(iii) Director(Adm.)/ Deputy Secretary(Adm.) in the Ministry of Power : Member
4.
Junior Time Scale
(i) Chairman or Member, Union Public Service Commission : Chairman
(ii) Chairman or/and Member, Central Electricity Authority : Member
(iii) Joint Secretary, Ministry of Power to be nominated by Secretary, Ministry of Power : Member
(iv)Director(Adm.)/Deputy Secretary(Adm.) in the Ministry of Power : Member
(i) Chairman or Member, Central Electricity Authority : Chairman
(ii) Joint Secretary, Ministry of Power to be nominated by Secretary, Ministry of Power : Member
(iii) Director(Adm.) / Deputy Secretary(Adm.) in the Ministry of Power : Member
Note 1: For considering confirmation, the senior-most level officer of the Departmental Promotion Committee (Group A) would be the Chairman of the Committee.
Note 2: The absence of a Member other than the Chairman or a Member of the Commission, shall not invalidate the proceedings of the Committee, if more than half the Members of the Committee had attended its meetings.
Part B
Composition of Selection Committee for considering selection of officers for appointment to posts in Senior Time Scale (Non-Functional) in the Central Power Engineering (Group A) Service.
Sl. No.
Grade
Composition of Selection Committee
(1)
(2)
(3)
1.
Senior Time Scale (Non-Functional)
(i) Chairman, Central Electricity Authority :
Chairman
(ii) Joint Secretary, Ministry of Power to be nominated by Secretary, Ministry of Power :
Member
(iii)Secretary, Central Electricity Authority :
Member
Note: The Absence of a Member other than the Chairman of the Selection Committee shall not invalidate the proceedings of the Committee, if more than half the Members of the Committee had attended its meeting.
1[Part C: Composition of Screening Committee for considering grant of Non-Functional upgradation in terms of the Department of Personnel and Training' O.M. No. AB.14017/64/2008-Estt.(RR) dated 24th April, 2009 shall be as under:
(i)
Secretary, Ministry of Power
Chairman
(ii)
Additional Secretary, Ministry of Power
Member
(iii)
Member, Central Electricity Authority
Member
Note: The absence of a Member, other than the Chairman of the Screening Committee, shall not invalidate the proceedings of the Committee, if more than half the Members of the Committee had attended its meeting.]
