In exercise of the power conferred by the proviso to article 309 of the constitution and all other powers enabling him in this behalf, the President hereby makes the following rules, namely: -
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* Published with the Government of India, Ministry of Home Affaire Notification No. 60/61-III-cs (A), dated the 28th September, 1962, as amended from time to time in extra ordinary Gazette of India vide GSR No. 1306 dated 28th September, 1962.
Rule 1 - Short title and commencement
(1) These rules shall be called the Central Secretariat Clerical Service Rules, 1962.
(2). They shall come into force on the 1st November, 1962.
Rule 2 - Definition
In these rules, unless the context otherwise requires, --
(a) "appointing authority" in relation to any grade means the authority empowered under the Central Civil Services (Classification, Control and Appeal) Rules, 1965, to make appointments to that Grade;
(b) "appointed day" means the date on which these rules come into force;
+(c) "approved services" in relation to any grade means-
i) in respect of an officer recruited directly to that grade, period or periods of service rendered in that grade, but for his being on leave or otherwise not being available, from first July of the year, following the year in which the examination for direct recruitment was held, provided that where there is a delay of more than three months in the appointment of any candidate, such delay is not due to any fault on his part;
ii) in respect of an officer recruited through departmental examination, period or periods of service rendered in that grade, but for his being on leave or otherwise not being available, from first July of the year for vacancies of which such examination was held;
Provided that the officer so recruited was appointed against the vacancies of the same year for which such examination had been held;
(iii) in respect of an officer recruited through departmental examination who was appointed to the grade against the vacancies of any year later than the year for which such examination had been held, the period or periods of services rendered in that grade, but for his being on leave or otherwise not being available, from first July of the year against the vacancies of which they were appointed;
(iv) in respect of an officer recruited on the basis of Length of service in the lower grade/service, the period or periods of service rendered in that grade but for his being on leave or otherwise not being available, from first July of the year for which the recruitment was made;
1(d) "Authorised Permanent Strength" in relation to grade of cadre means the number of sanctioned posts that Grade, against which regular appointments may be made;
(e) "Cadre" means the group of posts in Upper Division and Lower Division Grade of the service in any of the Ministries or offices specified in column (2) of the First Schedule and in all the offices specified against it in column (3) of that Schedule;
(f) "Cadre Authority" in relation to any cadre means the Ministry or Office specified in respect of that cadre in column (2) of the First Schedule;
Note. - For the purpose of disciplinary matters, "Cadre Authority" in relation to any cadre, however, means the Ministry or Office, specified in respect of that cadre in column 2 or the Office specified in column 3 of the First Schedule.
2(g) "Cadre Officer" in relation to any grade of the service, means a member of the Service of that grade;
(h) Omitted vide Department of Personnel & Administrative Reforms No. 6/2/70-CS.II(i) dated the 10th November, 1970;
(hh) "Common Seniority List" in relation to any Grade means the seniority list of officers of that Grade serving in all the cadres specified in the First Schedule as on the appointed day and revised from time to time in accordance with the regulations to be framed in this behalf by the Central Government;
(i) "Direct Recruit" means a person recruited to the Lower Division Grade on the basis of a competitive examination held by the Staff Selection Commission;
3(j) "Duty Post" in relation to any Grade, means a post sanctioned in that Grade;
(k) "Grade" means any of the Grades specified in rule 3;
(l) Omitted vide Department of Personnel & Training Notification No. 12/3/93-CS.II dated the 22nd November, 1995;
(m) "Ministry" means a Ministry in the Government of India and includes a Department of a Ministry or other Office specified in column (2) of the First Schedule;
(n) Omitted vide Department of Personnel & Training Notification No. 12/3/93-CS.II dated the 22nd November, 1995;
4(o) "Probationer" means a direct recruit appointed to the lower division grade on probation in or against a regular vacancy, in that grade;
5(oo) "Range of Seniority" in relation to any grade means the range specified by the Central Government in the Department of Personnel and Training in the Ministry of Personnel, Public Grievances & Pensions for additional to Select;
(p) "Schedule" means a Schedule to these Rules;
(q) "Service" means the Central Secretariat Clerical Service;
(r) "Select List" means the Select List under sub-rule (3) of rule 11;
(rr) "Staff Selection Commission" means the Staff Selection Commission set up in pursuance of the Resolution of the Government of India in the Cabinet Secretariat (Department of Personnel) No. 46/1/ (s)/74-Estt (B), dated the 4th November, 1975;
(s) Omitted vide Department of Personnel & Training Notification No. 12/3/93-CS.II dated the 22nd November, 1995;
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2. 2. Amended vide Department of Personnel & Training Notification No. 12/3/93-CS.II dated 22nd November, 1995 - Published in the Gazette of India vide GSR No. 538 dated 9th December, 1995.
3. 2. Amended vide Department of Personnel & Training Notification No. 12/3/93-CS.II dated 22nd November, 1995 - Published in the Gazette of India vide GSR No. 538 dated 9th December, 1995.
4. 3. Modified vide Department of Personnel & Training Notification No. 12/1/91-CS II dated 16th April, 1993 Published in the Gazette of India vide GSR No.234 dated 15th May, 1993.
5. 3. Modified vide Department of Personnel & Training Notification No. 12/1/91-CS II dated 16th April, 1993 Published in the Gazette of India vide GSR No.234 dated 15th May, 1993.
6. 3. Modified vide Department of Personnel & Training Notification No. 12/1/91-CS II dated 16th April, 1993 Published in the Gazette of India vide GSR No.234 dated 15th May, 1993.
Rule 3 - Composition of the Service
(1) There shall be two Grades in the Service, namely:-
(i) The Upper Division Grade; and
(ii) The Lower Division Grade.
(2) The posts in both the Grades shall be non-gazetted posts classified as Central Civil Service, Class III Ministerial.
Rule 4 - Constitution of separate cadres
(1) A separate cadre in respect of the two Grades of the services shall be constituted for each Ministry or office specified in column (2)of the first Schedule and all the offices specified against such Ministry or office in column (3) of that Schedule, and officers of these Grades in each cadre shall be born on a separate gradation list drawn up for that cadre.
Rule 5 - Authorised sanctioned strength
(1) 1[The authorized sanctioned strength of the two grades of the service in each cadre as on the 3rd October, 2003, shall be as specified in the Second Schedule.
(2) After the 3rd October, 2003, the authorised sanctioned strength of the two grades in each cadre shall be such as may be determined by the Central Government from time to time.]
Any duty post in a Grade may be declared by the cadre authority with the concurrence of the Department of Personnel and Training in the Ministry of personnel, Public Grievances and Pensions to be excluded from the cadre-
(i) if such post is required, for the time being, to be filled by the appointment of persons possessing special or technical qualifications or experience; or
(ii) if it is necessary, for the time being, to fill such post by a person other than a cadre officer of the appropriate Grade;
and the post shall remain excluded from the cadre so long as such declaration remains in force.
Rule 7 - Initial Constitution of each cadre
The permanent and temporary officers of each Grade in each cadre on the appointed day shall be as determined by the Deptt. of Personnel and Training in the Ministry of Personnel, Public Grievances and Pensions.
Rule 8 - Posting of Cadre officers
Every cadre officer shall, unless he is on leave or otherwise not available for holding a duty post, be posted against a duty post of the appropriate Grade in the cadre.
Rule 9 - Duty posts to be held by the cadre officers
Every duty post in a cadre shall, unless declared to be excluded from the cadre under rule 6 or held in abeyance for any reason, be held by a cadre officer of the appropriate Grade.
Rule 10 - Appointments to the service
1[All appointments shall be made to the appropriate grade of the service and not against any specified duty post in that Grade.
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1. Modified vide Department of Personnel and Training Notification No.6/3/81 -CS II dated 1st January, 1990- Published in the Gazette of India vide GSR No. 56 dated 3rd February, 1990.
Rule 11 - Recruitment to the Upper Division Grade of the Service
(1) 1[Vacancies in Upper Division Grade of the service in any cadre shall be filled by regular appointment of persons included in the Select List for the grade in that cadre, such appointment being made in the order of seniority in the Select List except when , for reasons to be recorded in writing, a person is not considered fit for such appointment in his turn;
Provided that any persons appointed to the Lower Division Grade shall be eligible for recruitment to Upper Division Grade only if he has successfully completed the probation and has either passed the typing test, or has been exempted, in accordance with the prescribed procedure, from passing it;
Provided further that, if any person appointed to the Lower Division Grade is considered for promotion in the Upper Division Grade in any cadre in accordance with the provisions of this sub- rule, all persons senior to him in the Lower Division Grade in that cadre shall, if they have successfully completed the probation, also be so considered notwithstanding that they may not have rendered eight years approved service in that Grade;
Provided also that if officers within the range of seniority are not available in a cadre for promotions, the appointments shall be made from a panel, furnished by the Central Government in the Department of Personnel and Training in the Ministry of Personnel, Public Grievances and Pensions of officers serving in the other cadres;
Provided also that while considering the cases of officers belonging to the Scheduled Castes, Schedules Tribes, and other special categories of persons, reservations shall be made in accordance with such instructions as may be issued by the Department of Personnel and Training in the Ministry of Personnel, Public Grievances and Pensions from time to time.
(2) Ad hoc appointments to the Upper Division Grade may be made from the persons included in the Lower Division Grade of a cadre in the order of seniority, if they have completed the length of approved service required for regular promotion to that Grade;
Provided that no such person appointed to the Lower Division Grade would be eligible for ad hoc appointment to Upper Division Grade unless he has successfully completed the probation and has either passed the typewriting test, or has been exempted, in accordance with the procedure prescribed by the Central Government, from passing it;
Provided further that such ad hoc appointments shall not be resorted to or will be terminated when persons included in the select List for Upper Division Grade are available or has become available to fill the vacancies;
Provided also that any adhoc appointments, notwithstanding anything contained in these rules, shall not be deemed to confer on the person so appointed, any right or claim to the Upper Division Grade of service, or to seniority in that Grade;
Provided also that all such ad hoc appointments shall be made and regulated in accordance with such instructions as may be issued by the Department of Personnel and Training in the Ministry of Personnel, Public Grievances from time to time.
(3) For the purpose of this rule, a Select Li9st shall be prepared and may be revised from time to time. The procedure for preparing and revising the Select List shall be as set out in the Third Schedule.
(4) Omitted vide Department of Personnel and Training Notification No. 12/ 3/ 93 - CS II dated the 22nd November, 1995.
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1. Modified vide Department of Personnel and Training Notification No.6/3/81 -CS II dated 1st January, 1990- Published in the Gazette of India vide GSR No. 56 dated 3rd February, 1990.
Rule 11A - RULE 11A
Omitted vide Department of Personnel and Training Notification No. 12/3/93-CS II dated the 22nd Nov. 1995.
Rule 12 - Recruitment to the Lower Division Grade of the Service
1[(1) All the vacant posts in the Lower Division Grade of the service as on the 3rd October, 2003 falling under direct recruitment quota (80% of which were hitherto filled on the basis of competitive examination held by the Staff Selection Commission and 5% on the basis of selection made by the Staff Selection Commission from amongst the outstanding sports-men) shall stand abolished and eighty five percent. of the vacancies falling in the aforesaid categories in the Lower Division Grade in each cadre on the 3rd October, 2003 or subsequently, shall continue to be abolished every year by the cadre controlling authorities till the authorised sanctioned strength in the grade is brought to a level of fifteen percent. of the authorised sanctioned strength as on 3rd October, 2003 in each cadre unit and the remaining number of vacancies every year shall be filled in the Lower Division Grade, in each cadre unit, by appointment of Group 'C' employees having grade pay of Rs. 1800 borne on regular establishments working in the Ministries and offices participating in the Central Secretariat Clerical Service, in the following manner, namely: -
(a) seventy percent. of the said vacancies shall be filled on the basis of seniority, subject to rejection of the unfit, from amongst those Group 'C' employees who have rendered not less than three years' 'regular service' as Group 'C' employee in the posts with Grade Pay of Rs. 1800 having minimum qualification of 10th standard pass or equivalent qualification as prescribed in model recruitment rules for Group 'C' posts.
(b) thirty percent of the said vacancies shall be filled on the basis of 'Limited Departmental Competitive Examination for Group 'C' staff conducted by the Staff Selection Commission in which Group 'C' employees who have passed the 12th standard examination from a recognised Board or equivalent and have rendered not less than three years' 'regular service' as Group 'C' employee having Grade Pay of Rs. 1800 shall be eligible to participate.]
(1A) Notwithstanding anything contained in sub rule (1) recruitment to the Lower Division Grade of the Services may also be made from amongst persons holding post of Telephone Operators in any Ministry or office specified in column (2) and (3) of the First Schedule and who are declared qualified for induction to the service on the results of the qualifying examination held for this purpose by the Staff Selection Commission.
(IB) The rules for the examination refereed to in sub-rule (1-A) shall be as determined by regulations made by the Central Government in the Department of Personnel and Training in the Ministry of Personnel, Public Grievances and Pensions.
(2) Omitted vide Department of Personnel & Training Notification No. 12/3/93 -CS.II dated the 22nd November, 1995.
(3) Omitted vide Department of Personnel & Training Notification No.12/3/93-CS. II dated the 22nd November, 1995.
(4) The rules for the competitive examinations refereed to in sub-rule (1) shall be as determined by regulations made by the Central Government in the Department of Personnel and Training in the Ministry of Personnel, Public Grievances and Pensions and the allotment of candidates from the results of such examinations to each cadre shall be made by the said Department.
1[Notwithstanding anything contained in rule 12, the cadre authority may fill not more than 5% of the vacancies in the Lower Division Grade arising in a year, otherwise than as provided for in these rules, by appointment of a son or daughter or wife or husband or brother or sister of a Government servant who dies during the period of his service or is retired on medical grounds under rule 38 of the Central Civil Services (Pension) Rules, 1972, before attaining the age of 55 years (57 years for Group 'D' employees). Provided that the aforesaid limit of5% mentioned above may be relaxed in exceptional cases with the approval of the Department of Personnel and Training in the Ministry of Personnel, Public Grievances and Pensions.
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1. 6. Modified vide Department of Personnel & Training Notification No.12/5/90-CS.II dated 1st February, 1991-Published in the Gazette of India vide GSR No. 111 dated 23rd February, 1991.
Rule 12B - Re-employment of officers
Notwithstanding anything contained in rules 11 and 12, if the exigencies of public interest so demand, any vacancy in any grade may, subject to the instructions issued by the Department of Personnel and Training in the Ministry of Personnel, Public Grievances and Pensions from time to time, in this behalf, be filled by reemployment of an officer of that grade who has retired from service.
Rule 13 - RULE 13
Omitted vide Department of Personnel and Training Notification No. 12/3/93-CS. II dated 22nd November 1995.
Rule 14 - Probation
(1) Every direct recruit to the Lower Division Grade of the Service shall initially be appointed on probation, the period of probation being two years from the date of appointment.
(2) Every person shall, when first appointed to the Upper Division Grade, be on trial' for a period of two years from the date of appointment.
(3) The period of probation or trial specified in sub-rule (1) and (2) may, if the appointing authority deems fit, be extended or curtailed in any case, but the total period of extension of probation or trial shall not, save where it is necessary by reasons of any departmental or legal proceedings pending against the officers, exceed one year.
(4) During probation or trial, a member of the Service may be required to undergo such training and to pass such tests as the Department of Personnel and Training in the Ministry of Personnel, Public Grievances and Pensions may from time to time prescribe.
Rule 15 - Confirmation
(1) 1[When a member of the service appointed to Lower Division Grade on Probation has passed the prescribed tests (including typewriting tests held by the Staff Selection Commission) or has been specifically exempted from passing the typewriting test in consultation with Department of Personnel and Training in the Ministry of Personnel, Public Grievances and Pensions, and completed his probation to the satisfaction of the appointing authority, he shall become eligible for being confirmed in that grade. Until a probationer is confirmed under this rule or is discharged or reverted under the provisions of rule 16, he shall continue to have the status of a probationer.
(2) Omitted vide Department of personnel & Training Notification No. 12/3/93-CS.II dated 22nd November, 1995.
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1. Amended vide Department of Personnel & Training Notification No. 12/3/93-CS.II dated 22nd November, 1995 - Published in the Gazette of India vide GSR No. 538 dated 9th December, 1995.
Rule 16 - Discharge or reversion
(1) An officer appointed to the Lower Division Grade of the Service who has no lien on any post under the Central Government or any State Government shall, while on probation, be liable to be discharged from the Service at any time without notice; if
(i) On the basis of his performance or conduct during probation , he is considered unfit for further retention in the service; or
(ii) If on the receipt of any information relating to his nationality, age, health, or antecedents, the appointing authority is satisfied that he is ineligible or otherwise unfit for being a member of the Service.
(2) An officer appointed to the Lower Division Grade of the Service who holds a lien on a post under the Central Government or any State Government may, while on probation be reverted to such post at any time in any of the circumstances specified in sub-rule (1).
(3) An officer appointed to the Lower Division Grade of the Service who is not considered for confirmation or continuance in the Grade as the case may be, during or at the end of the period of probation prescribed in sub-rule (1) of rule 14 or at the end of the extended period of probation, if any, under sub-rule (3) of that rule, shall be discharged or reverted in accordance with sub-rule (1) or sub-rule (2), as the case may be.
(4) A member of the Service on trial in the Upper Division who is not considered suitable for continuance in that Grade during or at the end of the period of trial prescribed in sub-rule (2) of rule 14 or the extended period. If any, under sub-rule (3) of that rule, shall be reverted to the lower Division Grade.
Rule 17 - Seniority
(1) The relative seniority of members of the Service appointed to any Grade before the appointed day shall be regulated by their relative seniority as determined before that day.
Provided that if the seniority of any such officer had not been specifically determined before the appointed day it shall be as determined by the Department of Personnel and Training in the Ministry of Personnel, Public Grievances and Pensions.
Provided further that the seniority of an officer referred to in the proviso to clause(s) of rule 2 shall be determined by the Department of Personnel and Training in the Ministry of Personnel and Training in the Ministry of Personnel, Public Grievances and Pensions by taking into account the continuous length of regular service rendered before the appointed day by such officer in the grade of Lower Division or any higher grade in the offices of the Central Government.
(2) All permanent officers included in the initial constitution of a Grade under rule 7 shall rank senior to all persons substantively appointed to that Grade with effect from a date after the appointed day, and all temporary officers included in the initial constitution of a Grade under that rule shall rank senior to all temporary officers appointed to that Grade after the appointed day.
1[(3) Save as otherwise provided in sub rule (5), the seniority of persons appointed to the two Grades of the service shall be determined in the following manner, namely:-
I. UPPER DIVISION GRADE
The seniority inter se of officers regularly appointed to the Grade shall be regulated by the order in which their names are included in the select list.
Provided that seniority of a person included in the Select List who refuses at any time to be appointed to the Grade for reasons acceptable to the appointing authority, shall, on his appointment to the Grade any time thereafter, be as per his position in the Select List on the basis of which he is eventually appointed to the Grade.
The inter-se seniority of persons appointed on regular basis to the Grade shall be regulated in the following manner, namely:-
(a) those appointed under clause (a) of sub-rule (1) of rule 12 shall rank inter-se in the order of their seniority in the lower Grade;
(b) those appointed under clause (b) of sub-rule (1) of rule 12 shall rank inter-se in the order as recommended by the Staff Selection Commission;
(c) the inter-se seniority of persons referred to in clauses (a) and (b) shall be regulated according to the quota fixed for each of the two groups, in accordance with a roster maintained by each cadre authority, starting with seven persons referred to in clause (a) followed by three from clause (b) above and so on.]
(4) Omitted vide Department of Personnel & Training Notification No. 12/3/93- CS.II dated 22nd November, 1995.
(5) The seniority of a member of the Service transferred from one cadre to another under the third proviso to sub-rule (1) of rule 11 or under rule 20 shall be determined in accordance with the regulations made by the Department of Personnel and Training in the Ministry of Personnel, Public Grievances and Pensions.
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1. Amended vide Department of Personnel & Training Notification No. 12/3/93-CS.II dated 22nd November, 1995 - Published in the Gazette of India vide GSR No. 538 dated 9th December, 1995.
2. Substituted by the Central Secretariat Clerical Service (Amendment) Rules, 2010 vide Notification No. GSR901(E) dated 08.11.2010 w.e.f. 08.11.2010 for the following : -
Rule 18 - Pay
1[The scales of pay attached to the two Grades of the service shall be determined by the Central Government in the Department of Personnel and Training in the Ministry of Personnel, Public Grievances and Pensions, from time to time.
The scales of pay of the two Grades are :
(i) Upper Division Grade Rs 1200-30-1560-EB-40-2040; and
(ii) Lower Division Grade Rs 950-20-1150-EB-25-1500.
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1. Amended vide Department of Personnel & Training Notification No. 12/3/93-CS.II dated 22nd November, 1995 - Published in the Gazette of India vide GSR No. 538 dated 9th December, 1995.
Rule 19 - Regulation of pay
(1) The pay and increments of officers of the two Grades shall be regulated in accordance with the Fundamental Rules or other similar rules relating to pay for the time being in force.
(2) The pay of a probationer may, on his completing each year of probation to the satisfaction of the appointing authority and passing the prescribed periodical tests, be raised by one stage in the time scale.
Rule 20 - Inter-cadre transfers
The Central Government in the Department of personnel and Training in the Ministry of Personnel, Public Grievances and Pensions may transfer a cadre officer of any grade from one cadre officer of any grade from one cadre to another cadre.
Rule 21 - Constitution of new cadres
The Central Government in the Department of Personnel and Training in the Ministry of Personnel, Public Grievances and Pensions may after the appointed day constitute new cadres of the Service, by-
(i) splitting up an existing cadre into two or more cadres;
(ii) combining two or more existing cadres into one; or
(iii) combining staff drawn partly from two or more cadres.
1[(2) The authorised permanent strength in each Grade, as well as the relative seniority of the officers in any new cadre constituted under sub rule (1), shall be determined by the Central Government in the Department of Personnel and Training in the Ministry of Personnel, Public Grievances and Pensions.
(3) After a new cadre has been constituted under sub-rule (1) and its initial constitution determined under sub-rule (2), all the other provisions of these rules shall apply to such a cadre.
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1. Amended vide Department of Personnel & Training Notification No. 12/3/93-CS.II dated 22nd November, 1995 - Published in the Gazette of India vide GSR No. 538 dated 9th December, 1995.
Rule 22 - Regulations
The Central Government in the Department of Personnel and Training in the Ministry of Personnel, Public Grievances and Pensions may make regulations, not inconsistent with these rules, to provide for all matters for which provision is necessary or expedient for the purpose of giving effect to these rules.
Rule 23 - Residuary matters
In regard to matters not specifically covered by these rules or by regulations or orders made or issued thereunder, or by special orders, the members of the Service shall by governed by the rules, regulations and orders applicable to the Central Civil Services in general.
Rule 24 - Removal of difficulties and power of the Department of Personnel and Training in the Ministry of Personnel, Public Grievances and Pensions to act in special contingencies
(1) The Central Government in the Department of Personnel and Training in the Ministry of Personnel, Public Grievances and Pensions may from time to time issue such general or special directions as may be necessary to remove difficulties in the operation of any of the provisions of these rules.
(2) In the event of a large number of officers of any Grade being rendered surplus on account of reduction of establishment in, or the abolition of cadre, or on account of any schemes of administrative reform or Reorganisation, the Department of Personnel and Training in the Ministry of Personnel, Public Grievances and Pensions may issue special directives to the cadre authorities regarding the absorption of such surplus officers and the cadre authorities shall comply with such special directives.
Rule 24A - Power to relax
Where the cadre authority 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 Department of Personnel and Training in the Ministry of Personnel, Public Grievances and Pensions relax any of these rules with respect with respect of any class or category of persons or posts.
Rule 24B - Saving
Nothing in these rules shall affect reservations, relaxation of age limit and other concessions required to be provided for the Scheduled Castes and Scheduled Tribes and other special categories of persons in accordance with the orders issued by the Central government from time to time in this regards.
Rule 25 - Interpretation
Where a doubt arises as to the interpretation of any of the provisions of these rules , or the regulations made there under, the matter shall be referred to the Central Government whose decision thereon shall be final.
Regulations for the constitution and revision of the Select List for the Upper Division Grade of the Central Secretariat Clerical Service.
1. Constitution.--
The Select List for the Upper Division Grade in each cadre on its initial constitution under rule 7 shall be determined by the Department of Personnel and Training in the Ministry of Personnel, Public Grievances and Pensions.
2. Maintenance.--
(1) Subject to the provisions of clause (2) of this regulation, additions to the Select List in any cadre after its constitution under regulation I shall be made in such numbers as the cadre authority may determine from time to time, keeping in view the existing and anticipated vacancies, and in the proportion of 3:1 from-
1[(a) Officers of the Lower Division Grade in that cadre who have successfully completed the probation and have passed the typewriting test or have been exempted, in accordance with the procedure prescribed by the Central Government from passing it and who have rendered not less than eight years of approved service in that Grade and are within the range of seniority subject to rejection of the unfit :
Provided that where an officer of the Lower Division Grade is rejected as unfit, the reasons for such rejection shall be recorded in writing and communicated to the concerned officer.
(b) Members of the Lower Division Grade selected on the results of the limited departmental competitive examinations held by the Staff Selection Commission for this purpose from time to time, in the order of their merit.
Persons of the two categories referred to above being included in the Select List by taking alternately three persons from category (a) and one person from category (b) above, and so on, in that order.
Note:-If officers within the range of seniority are not available in a cadre for making additions to the Select List from officers of category (a) above, such additions shall be made from a panel, furnished by the central Government in the Department of Personnel and Training in the Ministry of Personnel, Public Grievances & Pensions of officers serving in the other cadres.
2. Until the results of the first limited departmental competitive examination referred to in the preceding clause are announce, additions to the select List for the Upper Division Grade may to the extent existing vacancies in any cadre, necessitate this, be made by the cadre authority from amongst permanent officers of the Lower Division Grade in that cadre who have rendered not less than eight years' approved service in the Grade, and are within the range of seniority in the order of their seniority, subject to the rejection of the unfit.
Note I:- While considering the cases of officers belonging to the Scheduled Castes and Scheduled Tribes for making additions to the Select List from officers of category (a) above, reservations shall be made in accordance with such instructions as may be issued by the Department of Personnel and Training in the Ministry of Personnel, Public Grievances & Pensions from time to time.
Note II- If officers within the range of seniority are not available in a cadre for making additions to the Select List under sub-regulation (2), such additions shall be made from a panel, furnished by the Central Government in the Department of Personnel and Training in the Ministry of Personnel, Public Grievances & Pensions of officers serving in the other cadres.
(3) The rules for the limited departmental competitive examination referred to in clause (1) shall be as determined by the Department of Personnel and Training in the Ministry of Personnel, Public Grievances & Pensions and the allotment of candidates from the results of this examination to the various cadres shall be made by the said Department.
3. Seniority.--
(1) Officers included in the Select List for the Grade constituted under regulation 1 shall be senior to those included therein after such constitution.
(2) Officers included in the Select List under regulation 2 shall rank inter se in the order in which they are included in the Select List.
Provided that an officer included in the Select List who refuses at any time to be appointed to the grade for reasons acceptable to the appointing authority, shall, on his appointment to the grade at any time thereafter, be placed immediately after the officer who was last appointed to that grade from the Select List.
4. Removal of names from the Select List.--
(1) Subject to the exceptions made under clause (3) of this regulation an officer included in the Select List for the Grade shall continue to be included in such list till he is substantively appointed to that Grade.
(2) Officers included in the Select List for the Grade who cannot be appointed to that Grade or who are reverted therefrom for want of vacancies will continue to be included in such list and retain the seniority assigned to them in the Select List.
(3) The names of persons of the following categories shall be removed from the Select List :-
(a) Persons substantively appointed to the Grade;
(b) Persons transferred to another Service or post;
(c) Persons, who die or retire from service or whose services are otherwise terminated; and
(d) (i) Persons officiating in the Upper Division Grade beyond the period of trial specified in rule 14, who are reverted therefrom as a result of departmental enquiry or proceedings under the Central Civil Services (Classification, Control and Appeal) Rules, 1965; or
(ii) Persons who either during or at the end of the period of trial in the Upper Division Grade prescribed in rule 14, are reverted therefrom under sub-rule (4) of rule 16, on the ground of unfitness to continue in that Grade; or
(iii) Persons not yet promoted on trial to the Upper Division Grade, who on an annual review of the Select List are found, because of deterioration in their record and/or conduct since inclusion in the List, to have fallen below the required standard :
Provided that the removal of the name of a person in category (iii) mentioned above who has been included in the Select List on the results of the limited departmental competitive examination referred to in paragraph 2 shall be made in consultation with the Department of Personnel and Training in the Ministry of Personnel, Public Grievances & Pensions.
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1. Amended vide Department of Personnel & Training Notification No. 12/3/93-CS.II dated 22nd November, 1995-Published in the Gazette of India vide GSR NO. 538 dated 9th December, 1995.
