Chhattisgarh Women And Child Development Department Executive Class-III (Non-Gazetted) Services Recruitment Rules, 2023

[30th May 2023]

In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Chhattisgarh, hereby, makes the following rules relating to the recruitment and conditions of the service to the Chhattisgarh Women and Child Development Department Executive Class-III (Non-Gazetted) Services, namely:-

Rule - 1. Short title and commencement

(1)     These rules may be called the Chhattisgarh Women and Child Development Department Executive Class-III (Non-Gazetted) Services Recruitment Rules, 2023.

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

Rule - 2. Definitions

In these rules, unless the context otherwise requires,-

(a)      "Appointing Authority" in respect of service means the Commissioner/Director, Women and Child Development, Chhattisgarh;

(b)      "Committee" means a Selection Committee/ Departmental Promotion Committee constituted under rule 9(1) respectively;

(c)      "Examination" means the competitive examination held for recruitment to the service conducted under rule 6 of these rules;

(d)      "Government" means the Government of Chhattisgarh;

(e)      "Governor" means the Governor of Chhattisgarh;

(f)       "Head of the Department" means the Commissioner/ Director of the Directorate of Women and Child Development;

(g)      "Other Backward Classes" means the Other Backward Classes of citizens as specified by the State Government vide Notification No. F-8-5-XXV-4-84, dated 26th December, 1984, as amended from time to time;

(h)     "Schedule" means the Schedule appended to these rules;

(i)       "Scheduled Castes" means the Scheduled Castes as specified in relation to this State under Article 341 of the Constitution of India;

(j)       "Scheduled Tribes" means the Scheduled Tribes as specified in relation to this State under Article 342 of the Constitution of India;

(k)      "Service" means the Chhattisgarh Women and Child Development Department Executive Class-III (Non-Gazetted) Services;

(l)       "State" means the State of Chhattisgarh.

Rule - 3. Scope and application

Without prejudice to the generality of the provisions contained in the Chhattisgarh Civil Services (General Conditions of Service) Rules, 1961, these rules shall apply to every member of the service.

Rule - 4. Constitution of the service

The service shall consist of the following persons, namely:-

(1)     Persons, who at the commencement of these rules are holding substantively the posts specified in Schedule-I;

(2)     Persons, recruited to the service before the commencement of these rules; and

(3)     Persons, recruited to the service in accordance with the provisions of these rules.

Rule - 5. Classification, scale of pay etc

The classification of the service, the number of posts included in the service and the scale of pay attached thereto shall be in accordance with the provisions contained in Schedule-I:

Provided that the Government may, from time to time, add to or reduce the number of posts and pay scale included in the service, either on a permanent or temporary basis.

Rule - 6. Method of recruitment

(i)       Recruitment to the service, after the commencement of these rules, shall be made by the following methods, namely: -

(a)      for the post of supervisors, out of total vacancies 50% of the posts shall be filled by competitive examination held for open direct recruitment;

(b)      50% of remained vacancies shall be filled by competitive examination held for limited direct recruitment from "Anganwadi Workers".

(ii)      The competitive examination for the recruitment to the service shall be held time to time, at such intervals as the Appointing Authority determine, in consultation with the Government.

(iii)     The competitive examination for the recruitment to the service shall be conducted by the Appointing Authority in consultation with Government or by an authorized agency/institution.

(iv)    The competitive examination for the recruitment to the service shall be held separately for rule 6 (i) (a) and 6 (i) (b).

(v)      Anganwadi workers fulfilling the eligibility/conditions of rule 8 (1) of these rules, can participate in competitive examination for open direct recruitment. But in limited direct recruitment, only anganwadi workers fulfilling the eligibility/conditions of rule 8 (2) of these rules, can participate.

(vi)    For limited direct recruitment, the competition shall be only among eligible Anganwadi Workers fulfilling the conditions specified in rule 8 (2) of these rules.

(vii)   On the basis of merit, Government may set conditions for selection to the posts to be recruited, also it will be necessary for the Appointing Authority, to constitute a selection committee, which will follow these conditions with consent of the Government.

(viii)  Separate merit list of the written examination shall be prepared for open direct recruitment and limited direct recruitment.

(ix)    In open direct recruitment and limited direct recruitment the post shall be reserved for the candidates who are the member of Scheduled Castes, Scheduled Tribes and other Backward Classes (non - creamy layer), according to the provisions of Chhattisgarh Lok Seva (Anusuchit Jatiyon, Anusuchit Jan Jatiyon Aur Anya Pichhade Vargon Ke Liye Arakshan)) Adhiniyam, 1994 (No. 21 of 1994) and guidelines of the circulars issued by General Administration Department of the Government shall apply.

(x)      For recruitment to the service, reservation for persons with disability shall be according to the provisions of General Administrative Department.

(xi)    According to the conditions of these rules and provisions of Chhattisgarh Civil Services (General Conditions of Service) Rules 1961, candidates will be considered for appointment against the available vacancies in the order of their names as mentioned in the merit list.

(xii)   The selection list for the post of supervisor, shall be in the order of seniority of the merit list, prepared from the result of the examination for each category.

(xiii)  While filling up the vacancies reserved for the candidates of Scheduled Castes, Scheduled Tribes and Other Backward Classes, appointment shall be considered, in the order of their name as appear in the merit/ selection list.

(xiv)  The Syllabus, duration of examination, maximum marks etc for open direct recruitment and limited direct recruitment shall be decided by the Appointing Authority.

(xv)   Only inclusion of the candidates name in merit list does not confer any right to appointment, unless the is satisfied after such inquiry as it may consider necessary, that the candidate is suitable/ eligible in all aspects for appointment to the services.

(xvi)  After the verification of eligibility related original documents of the candidates included in the selection list prepared category wise (Unreserved, Scheduled Castes, Scheduled Tribes, Other Backward Classes and Persons with disabilities classes), appointment letter to the suitable candidates shall be issued. Verification of eligibility related original documents shall be done by Appointing Authority or any authority, nominated by the Appointing Authority.

(xvii) The waiting list shall be valid up to one year from the date of issuing selection list.

(xviii)   Seniority list shall be determined as per the merit list. In case of equality of marks, the procedure decided by the Government would be adhered to for the same. Supervisors selected from limited direct recruitment will be placed after the supervisors, selected from open direct recruitment in the same seniority list.

Rule - 7. Appointment in service

All appointments to the service, after the commencement of these rules, shall be made by the Appointing Authority and no such appointment shall be made except after selection by one of the methods of recruitment specified in rule 6.

Rule - 8. Conditions of eligibility for direct recruitment

(1)     For open direct recruitment- In order to be eligible for open direct recruitment/ selection, a candidate must satisfy the following conditions, namely:-

(I)      Age –

(a)      The candidate must have attained the age as specified in column (3) of Schedule-III and must not have attained the age as specified in column (4) of the said Schedule on the first day of January of the year in which the advertisement for the post is published.

(b)      The upper age limit shall be relaxable upto maximum of 5 years, if a candidate belongs to Scheduled Castes, Scheduled Tribes or Other Backward Classes (Non-creamy-layer).

(c)      The upper age limit shall also be relaxable upto a maximum of 10 years for a women candidate in accordance with the provisions of the Chhattisgarh Civil Services (Special Provision for Appointment of Women) Rules, 1997.

(d)      The upper age limit shall also be relaxable in respect of candidates who are or have been employees of the Government of Chhattisgarh, to the extent and subject to the conditions specified below:-

(i)       A candidate, who is a permanent or temporary Government servant should not be more than 38 years of age;

(ii)      A candidate, holding a post temporarily /permanently and applying for another post should not be more than 38 years of age. This concession shall also be admissible to the contingency paid employees, work charged employees and employees working in the Project Implementing Committee;

(iii)     A candidate who is a "retrenched Government servant" shall be allowed to deduct from his age the period of all temporary service previously rendered by him up to a maximum limit of 7 years even if it represents more than one spell provided that the resultant age does not exceed the upper age limit by more than three years.

Explanation- The term "retrenched Government servant" denotes a person who was in temporary Government service of this State or of any of the constituent units, for a continuous period of not less than six months and who was discharged because of reduction in establishment not before three years from the date of his registration at the employment exchange or application made otherwise for employment in Government service.

(e)      A candidate who is an ex-serviceman shall be allowed to deduct from his age the period of all defense service previously rendered by him, provided that the resultant age does not exceed the upper age limit by more than three years.

Explanation- The term "Ex-serviceman" denotes a person who belongs to any of the following categories and who was employed under the Government of India for a continuous period of not less than 6 months and who was retrenched or declared surplus as a result of the recommendation of the Economy Unit or due to normal reduction in establishment not more than three years before the date of his registration at any employment exchange or application made otherwise for employment in Government service, namely:-

(i)       Ex-servicemen released under mustering out concessions;

(ii)      Ex-servicemen enrolled for the second time and discharged on-

(a)      Completion of short term engagement;

(b)      Fulfilling the conditions of the enrolment;

(iii)     Ex-personnel of Madras Civil Unit;

(iv)    Ex-servicemen (Military and Civil) who are discharged on completion of their contract (including Short-Service Regular Commissioned Officers);

(v)      Ex-servicemen discharged after working for more than six months continuously against leave vacancies;

(vi)    Ex-Servicemen invalidated out of service;

(vii)   Ex-servicemen discharged on the ground that they are unlikely to become efficient soldiers;

(viii)  Ex-servicemen who are medically boarded out on account of gun-shot, wounds, etc.

(f)       The upper age limit shall be relaxable upto 5 years in respect of awarded superior caste partner of a couple under Inter-Caste Marriage Promotional Scheme under the Untouchability Eradication Rules, 1984.

(g)      The upper age limit shall also be relaxable upto 5 years in respect of Shaheed Rajiv Pandey Award, Gundadhur Award, Maharaja Praveerchand Bhanjdeo Awards holder candidates and National Youth Award holder young candidates.

(h)     The upper age limit shall be relaxed up to 38 years of age in respect of candidates who are the employees of the Chhattisgarh State Corporations /Boards.

(i)       The upper age limit shall be relaxed in case of voluntary Home Guards and NonCommissioned Officers of Home Guards for the period of Home Guard service previously rendered so by them subject to the limit of 8 years but in no case their age should exceed 38 years.

(j)       Candidates obtaining the benefit of relaxation in maximum age limit on the basis of their category (Scheduled Castes/ Scheduled Tribes/ Women/ Widow/ Divorcee etc.) shall be given additional relaxation available in maximum age limit as usual, but in any case the maximum age shall not exceed 45 years irrespective of age relaxation under one or more than one category mentioned above.

(k)      Apart from above in respect of age limit, the directions issued by the General Administration Department of the Government, from time to time, shall also be applicable.

Note- (1) The candidates who are admitted to the examination/ selection under the age concessions mentioned in para (i) and (ii) of sub-clause (d) of clause I of sub-rule (1) of rule 8 above shall not be eligible for appointment if after submitting the application, they resign from service either before or after taking the examination/selection. They shall, however, continue to be eligible if they are retrenched from the service or post after submitting the application.

(2) In no other case these age limits shall be relaxed. The departmental candidates must obtain previous permission of the Appointing Authority to appear for the examination/ selection.

(II)     Educational qualifications- The candidate must possess the educational qualifications as prescribed for the service as shown in column (5) of Schedule-III.

(III)   Fees:- The candidate must pay the fees as prescribed by the Appointing Authority.

(IV)   Other Conditions-

(a)      Only female candidates shall be eligible.

(b)      Candidate shall be domicile in the State of Chhattisgarh.

(2)     For limited direct recruitment- Only working Anganwadi Workers can apply for the post of supervisor under limited direct recruitment. An Anganwadi Worker must satisfy the following conditions, namely:-

(i)       Age limit- The candidate must have attained the age as specified in column (3) of Schedule-III and must not have attained the age as specified in column (4) of the said Schedule on the first day of January of the year in which the advertisement for the post is published. Guidelines issued by General Administration Department regarding age limit shall also be effective.

(ii)      Educational qualification and experience- The candidate must have such educational qualification and experience as specified in column (5) of Schedule-III.

Rule - 9. Selection committee

(1)     A selection committee shall be constituted by the Appointing Authority. In the committee representation of Scheduled Castes, Scheduled Tribes and Other Backward Classes and Women Member shall mandatory (See column (6) of Schedule-III).

(2)     Selection Committee shall be prepared separate list for candidates of Scheduled Castes, Scheduled Tribes, Other Backward Classes and persons with disabilities, in addition to the integrated list in order to merit of the candidates, for rule 6 (i)(a) and 6 (i)(b) for each.

(3)     Selection Committee, shall provide selection list of candidates along with his recommendation to Appointing Authority on the basis of appointment order shall be issued.

Rule - 10. Disqualification

(1)     Any attempt on the part of a candidate to obtain support for his candidature by any means, directly or indirectly, shall be held by the Appointing Authority to be a disqualification for appearing in the examination/selection.

(2)     Any female candidate who has married a man, who is already having a living wife, shall not be eligible for appointment in any service or post:

Provided that if the Government is satisfied that there were specific reasons for doing so, then the Government may give relaxation in the enforcement of this rule to such candidates.

(3)     Any candidate shall not be appointed to any service or post until he/ she is declared mentally or physically fit and free from any mental or physical disability which can hinder the fulfillment of duty of any service or post in such medical examination as may be prescribed:

Provided that in exceptional cases a candidate may be given temporary appointment on any service or post before his medical examination under a condition that if he is found medically unfit, then his services may be terminated immediately.

(4)     Any candidate shall not be eligible on such condition to any service or post, if the Appointing Authority is satisfied that, after due enquiry, which is considered necessary, she is not fit for such service or post.

(5)     Any candidate who is convicted for any offence against women shall not be eligible for any service or post:

Provided that if such matter is pending in a court against the candidate, then matter of his appointment shall be kept in abeyance till the criminal matter is finally determined by the court.

(6)     Any candidate, who is married, before the minimum age fixed for marriage shall not be eligible for any service or post.

Rule - 11. Appointing Authoritys decision about the eligibility of candidates shall be final

(1)     The decision of the Appointing Authority as to the eligibility or otherwise of a candidate for examination/selection shall be final and candidate to whom a certificate of admission has not been issued by the Appointing Authority shall not be allowed to appear in the examination.

(2)     At any time of selection process or even after submission of selection list to the Government, if it comes to the notice of the Appointing Authority that a candidate has given wrong information or any discrepancy is found in the documents submitted by him, then he will be disqualified and his selection/appointment shall be terminated by the Appointing Authority.

Rule - 12. Probation

Every person recruited directly to the service shall be appointed on probation for a period of 3 years.

Rule - 13. Reservation

In the recruitment made under these service rules, reservation for Scheduled Castes, Scheduled Tribes, Other Backward Classes (non-creamy layer) and persons with disabilities shall be subject to the reservation rules of the concerned category and the guidelines issued by the General Administration Department of the Government from time to time.

Rule - 14. Interpretation

If any question arises relating to the interpretation of these rules, it shall be referred to the State Government, whose decision thereon shall be final.

Rule - 15. Relaxation

Nothing in these rules shall be construed to limit or abridge the power of the Governor to deal with the case of any person to whom these rules apply, in such manner as may appear to him to be just and proper:

Provided that the case shall not be dealt with in any manner less favourable to him then that provided in these rules.

Rule - 16. Repeal and saving

(1)     All rules corresponding to these rules and in force immediately before the commencement of these rules are hereby repealed in respect of matters covered by these rules:

Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.

(2)     Nothing in these rules shall affect reservation and other conditions required to be provided for the Scheduled Caste, Scheduled Tribes and Other Backward Classes in accordance with the orders issued by the State Government from time to time in this regards.

SCHEDULE-I

(See rule 5)

SCHEDULE-II

(See rule 6)

SCHEDULE-III

(See rule 6)