DELHI AGRICULTURAL MARKETING BOARD (METHOD OF RECRUITMENT,
SCALE OF PAY AND OTHER CONDITIONS OF SERVICE) REGULATIONS, 1979
Regulation - 1. Short Title, Commencement and Application.
(1)
These regulations shall be called the
Delhi Agricultural Marketing Board (Method of Recruitment, Scale of Pay and
Other Conditions of Service) Regulations, 1979.
(2)
They shall come into force at once.
(3)
(a) They shall apply to-
(i)
all officers and servants who are
appointed under the control of the Board and whose pay and allowances are
chargeable to the Marketing Development Fund under Section 38;
(ii)
a government servant whose services
are lent to the Board.
(iii)
an officer and servant of the Board
whose services may be lent to a market committee and whose pay and allowances
may be charged to the market fund under clause (e) of Section 40 while
remaining on deputation to a market committee;
(iv)
secretary of a market committee as
defined in clause (s) of Section 2.
(b) Nothing in these regulations shall apply to
(i)
a person who is not in whole-time
employment of the Board;
(ii)
a person engaged on contract by the
Board;
(iii)
a person engaged on daily wages by the
Board;
(iv)
such other persons not falling within
sub-clause (a) as may be specified by the Board.
Regulation - 2. Definitions.
(1)
In these regulations unless the
context otherwise require
(a)
'Act' means the Delhi Agricultural
Produce Marketing (Regulation) Act, 1976 (No. 87 of 1976);
(b)
'Appointing Authority' means an
authority competent to make an appointment to a post under the board in
accordance with the provisions of these rules;
(c)
'Article' means an article of these
regulations;
(d)
'Board' means the Delhi Agricultural
Marketing Board constituted under Section 5;
(e)
'Direct Recruitment' means an
appointment made otherwise than by promotion or by transfer on deputation;
(f)
'Employee' means a person in the
employment of the Board to whom these regulations are applicable under sub-clause
(a) of clause (3) of Article 1;
(g)
'Government rules' means the rules
made under the proviso to Article 309 of the Constitution of India by the
Central Government or by the Administration governing the terms and conditions
of service of the employees of the Delhi Administration including all orders or
instructions issued by the Central Government or by the Administrator
thereunder or concerning them or the instructions issued by the Comptroller and
Auditor General of India and any reference to any such rule in these
regulations shall include a reference to such orders and instructions;
(h)
'Market Committee' means a committee
constituted for a market area in the Union Territory of Delhi under Sections 7
or 8;
(i)
'Schedule' means the Schedule appended
to these regulations;
(j)
'Secretary" means a secretary of
a market committee as defined in clause (a) of Section 2;
(k)
'Secretary of the Board' means the
secretary appointed under sub-sec. (2) of Section 5;
(1)
'Section' means section of the Act.
(2)
All other terms and expressions used
in these regulations but not defined shall have the same meaning as are
assigned to them in the Act, or the rules made thereunder.
Regulation - 3. Classification of Post.
Subject to such exceptions as the Board may, by general or
special order make, all posts in the Board to which an employee may be
appointed shall be classified as under
|
"A"
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Grade.
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a post carrying a pay or a scale of pay with a maximum of not less than
Rs. 1300/-.
|
|
"B"
|
Grade.
|
a post carrying a pay or a scale of pay with a maximum of not less than
Rs. 900/- but less than Rs. 1300/-.
|
|
"C"
|
Grade.-
|
a post carrying a pay or a scale of pay with a maximum of over Rs.
290/- but less than Rs. 900/-.
|
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"D"
|
Grade.
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a post carrying a pay or a scale of pay the maximum of which is Rs.
290/- or less.
|
Explanation. For the purposes of this Article
(i)
'Pay' shall have the meaning assigned
to it in F.R.9 (21)(a);
(ii)
'Scale of pay' means the scale
prescribed under the Central Civil Services (Revised Pay) Rules, 1973.
Regulation - 4. Appointing Authority.
(1)
Appointment shall be made in the posts
to be sanctioned by the Board by-
(a)
direct recruitment;
(b)
promotion; or
(c)
transfer on deputation;
in accordance with the provisions of these regulations and
the Schedule.
(2)
Appointment to the post specified in column
(2) of the Table below shall be made by the authorities mentioned against each
in column (3) of the said Table.
Table
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Sl. No.
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Classification of Post
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Appointing Authority
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|
1.
|
All posts in Gd. 'A'
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Chairman of the Board.
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|
2.
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All posts in Gd. 'B'
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|
|
3.
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All posts in Gd. 'C'
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|
|
4.
|
All posts in Gd. 'D'
|
Secretary of the Board.
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Provided that appointment to a post in Grade 'A' shall be
made with the previous approval of the Administrator.
Regulation - 5. Sanction for creation of Posts.
(1)
The Board shall have full powers to
create any permanent or temporary post.
(2)
A post shall be created in the scale
of pay sanctioned for a corresponding post under Delhi Administration carrying
the comparable duties and responsibilities.
Explanation. A declaration as to relative degree of duties
and responsibilities and work attached to a post in the Board and the
corresponding post under the Delhi Administration shall be made by the Board
for the purposes of sanctioning a scale of pay.
(3)
The post shall be sanctioned by the
Board subject to budget provisions and availability of funds. Before
sanctioning a post, the Board shall satisfy itself about the justification of
the post with regard to the work-load and requirement.
(4)
When a post is required to be
sanctioned in relaxation of the provisions of any of the foregoing clauses, the
previous approval of the Administrator shall be obtained by the Board.
(5)
All posts in the Board shall be
non-pensionable.
Regulation - 6. Application of Government Rules.
(1)
All the Government Rules which are
made applicable by these regulations to the employees shall apply with the
following modifications, namely
(a)
The powers of the State Government or
the Administrator or the Government shall vest in the Administrator.
(b)
The powers of the Head of Department
shall vest in the Chairman of the Board.
(c)
The powers of the Head of Office or of
a Controlling Authority for purposes of T A claims shall be exercised by
the Secretary of the Board or such other officer as may be authorised by the
Board.
(2)
The terms and conditions of the
service of the employees for which provision has not been specifically made in
these regulations shall be regulated in accordance with the provisions of the
Fundamental Rules and Supplementary Rules:
Provided that the provisions of Appendix 6 to the
Supplementary Rules containing orders regarding Compensatory (City) Allowance
and house-rent allowance shall be applicable with the following modifications-
(i)
Rate of HRA shall be 30 per cent of
the pay,
(ii)
HRA shall be admissible without reference
to the quantum of rent paid by the employees drawing pay upto Rs. 1000/- per
month.
Explanation.- Nothing contained in these regulations shall
prevent the Administrator from delegating any of the powers of the Head of
Department, Head of Office or the Controlling Authority to any person or
officer of the Board.
Regulation - 7. Medical Attendance.
Central Service (Medical Attendance) Rules, 1944 as amended
from time to time shall be mutatis-mutandis applicable to the employees of the
Board.
Provided that for the purpose of medical treatment and
attendance, an employee shall remain under medical treatment and medical
attendance at a dispensary, hospital, clinic or other institution or of a
medical practitioner as may be specified by the Board from time to time:
Provided further that an employee may elect to claim
reimbursement for expenses incurred by him on his own treatment or treatment of
any member of his family at a flat rate of Rs. 20/- per month without
preferring a claim on the condition that he shall not be entitled to claim any
other benefit which may be admissible under these rules and the option once
exercised shall be final.
Regulation - 8. Temporary Employees.
Temporary employees shall be governed by the provisions of
the Central Civil Service (Temporary Services) Rules, 1965.
Regulation - 9. Discipline and Penalties.
All matters concerning discipline suspension penalties and
appeals in respect of an employee shall be regulated by the Central Civil
Service (Classification, Control and Appeal) Rules, 1965 with the following
modifications:
(a)
The Disciplinary Authority shall be
the appointing authority as specified in Article 4 in respect of all the
penalties.
(b)
In case of an employee appointed on
transfer on deputation, major penalty shall not be imposed but the enquiry
report and the recommendations of the appointing authority on such report shall
be forwarded to the lending authority for such action as it may deem fit.
(c)
Where the order imposing a penalty has
been made by the Secretary of the Board, an appeal against such order shall lie
to the Chairman of the Board but where any such order is made by the Chairman
the appeal shall lie to the Administrator.
Regulation - 10. Conduct.
The Central Civil Services (Conduct) Rules, 1964 shall be
applicable to the employees with the modifications that the Secretary of the
Board shall exercise the power of the competent authority or prescribed
authority for purposes of property returns and information and granting
permission concerning acquisition and disposal or property by sale, gift or any
other mode of transfer.
Regulation - 11. Seniority.
Inter-se seniority of employees shall be determined in
accordance with the Delhi Administration (Seniority) Rules, 1965 with the
following modifications:
(a)
'Competent Authority means the
Appointing Authority as defined in regulation No. 4;
(b)
For the expression Class I, II, III
and IV the expression Grade-A', 'B', 'C, and 'D' shall respectively be
substituted.
Regulation - 12. Provident Fund.
(1)
There shall be established an
'Employees Provident Fund' (hereinafter referred to as the Provident Fund) by
the Board.
(2)
The management of the Provident Fund
shall vest in the Board.
(3)
The Provident Fund shall be
administered by the Board.
(4)
The Contributory Provident Fund Rules,
1962 shall mutatis mutandis apply to the Provident Fund particulars with the
following modifications; namely-
(a)
'Accounts Officer' shall mean the
Accounts Officer of the Board.
(b)
'Contribution by Government' shall
mean the contribution by the Board.
(c)
The authority competent to sanction
advances or withdrawal shall be the Chairman of the Board.
(d)
Provisions of rule 19 to rule 32 (both
inclusive) shall not be applicable to the Provident Fund.
Regulation - 13. Leave.
The Central Civil Service (Leave) Rules, 1972 shall mutatis
mutandis apply to the employees with the following modifications, namely
(a)
Authority competent to sanction leave
shall means the appointing authority referred to in Article 4.
(b)
Department of the Central Government
shall mean the Chairman of the Board.
Regulation - 14. Appointment to the Posts under the Board.
(1)
Posts specified in Schedule I and
Schedule II shall comprise a separate unit of establishment. The
qualifications, method of recruitment and other requirements shall be the same
as are specified in Schedule I and Schedule II against each post and the notes
given therein;
Provided nothing in this Article shall affect the right of
the Board to add or to reduce the number of such posts or to create new posts
whether permanent or temporary with different designations and scales of pay:
Provided further that where a post is created subsequently
and such post is likely to continue for a period of more than one year the
Board with the previous approval of the Administrator shall prescribe the
method of recruitment and qualifications and other requirements first before
filling up the post. In that event the post shall be added to the regular
establishment of the Board.
(2)
All appointments shall be made
initially on probation for a period herein specified namely
(a)
By direct recruitment-Two years.
(b)
By promotion/transfer on
deputation-One year. Provided that
(i)
any period after such appointment
spent on deputation on a corresponding or a higher post shall count towards the
period of probation;
(ii)
continuous previous service in the
post or in an equivalent or higher post whether such equivalent/higher post was
under government or a market committee shall count towards the period of
probation.
(3)
If, in the opinion of the appointing
authority referred to in Article 4, the work or, conduct of an employee during
the period of probation is not satisfactory, it may either extend the
period not exceeding one year in aggregate or-
(i)
if such employee was appointed by
direct recruitment, dispense with his service; or
(ii)
if such employee was appointed
otherwise then by direct recruitment, revert him to the former post.
Explanation. For purposes of this Article, it is provided
for renewal of doubts that if an employee successfully completes the period of
probation including the extended period, he shall not be deemed to have been
confirmed in the post until he is substantively appointed in a permanent post
by order in writing of the appointing authority and nothing contained in these
regulations shall debar him from absorbing those employees permanently in the
posts under the Board who are appointed by transfer on deputation.
(4)
There shall be a Selection Committee
to be constituted by the Board. All appointments shall be made by the
appointing authority on the recommendations of the Selection Committee.
(5)
The panel of selection drawn by the
Selection Committee shall be published and made public. The appointments shall
be made strictly in accordance with the order assigned to each candidate in the
said panel.
(6)
No person will be appointed to the
service of the Board who
(a)
is less than 18 years of age or more
than 30 years of age unless otherwise stated in the Schedule;
(b)
is not a citizen of India;
(c)
is convicted of an offence involving
moral turpitude;
(d)
is insane or of unsound mind;
(e)
if married has more than one living
spouse;
(f)
who does not satisfy the appointing
authority that his character and antecedents are such as justify him for
employment in the service.
(7)
The procedure for making appointment
by direct recruitment shall be regulated as under.-
(i)
case of a vacancy, the duration of
which is not more than 89 days the appointing authority shall make the
appointment without advertising posts and notifying the vacancies to the
Employment Exchange;
(ii)
In case of vacancy the duration of
which is more than 89 days the appointment shall not be made unless the post
has been duly advertised in a widely read newspaper in the Union Territory of
Delhi and notified to the Employment Exchange;
(iii)
The applications received in response
to an advertisement and the list of candidates received from Employment
Exchange will be scrutinised by the Secretary of the Board and the list of
eligible candidates shall be put up to the Selection Committee;
(iv)
The candidates for various posts may,
if considered necessary by the Board be subjected to a test and/or interview;
(v)
After the preparation of results of
interview or the test, as the case maybe, the recommendations of the Selection
Committee shall be submitted to the Chairman of the Board for approval;
(vi)
The appointment letters to the
candidates approved by the Chairman of the Board shall be issued by the
appointing authority.
(8)
The procedure for making appointment
by promotion shall be regulated asunder
(i)
When a promotion is made to a
non-selection post it shall be made according to seniority subject to
rejection of the un-fit;
(ii)
When a promotion is made to a
selection post, it shall be made according to merits with due regard to
seniority.
(9)
The procedure for filling up of the
posts on transfer on deputation from a government Department shall be regulated
on foreign service terms as given in F. Rs. and S. Rs. The Board shall be
liable for pension and leave salary contributions to the lending authority
calculated according to rules of incidence of that authority. Where the post is
filled up by transfer from any other undertaking or statutory body, the terms
and conditions of deputation shall be mutually agreed to and settled with the
approval of the Chairman of the Board.
(10)
Every employee of the Board shall be liable
to serve on the establishment of a market committee and the Chairman of the
Board shall have the powers to transfer any employee to the establishment of
any market committee even without his consent.
(11)
When the services of an employee are
lent under sub-section (1) of Section 32 or under the foregoing clause, the
market committee shall, out of its Market Fund, pay every month to the Board, a
sum equal to that exlained from the market development fund for payments
referred to in clause (viii) of sub-section (4) of Section 38 for and in
respect of such employee for the period during which he serves the market
committee.
(12)
Neither a market committee shall pay
any amount to an employee whose services are lent to it, nor shall he accept
from it any amount except with the previous approval of the Board.
(13)
The reservation and concessions as are
in force from time to time in favour of the Scheduled Castes and Scheduled
Tribes in filling up the vacancies in posts or services under the Central
Government, shall be applicable to the filling up of the vacancies in the posts
or service in the Board and all the provisions of the instructions, orders, or
directions issued by the Central Government in respect thereof from time to
time and the procedure laid down for maintenance of roster of reserved posts
and submission of statements, shall, so far as may be, apply accordingly for
the purposes of filling up the vacancies in the posts or service in the Board.
(14)
In case suitable Scheduled
Castes/Scheduled Tribes candidates are not available to fill the vacancies
reserved for them, such vacancies shall not be de-reserved except with the
previous approval of the Administrator.
Regulation - 15. Liveries or uniform.
Drivers or other Grade 'D' employees shall be supplied by
the Board liveries on the scale and subject to the conditions specified in the
liveries rules applicable to the drivers and Grade 'D' employees of Delhi
Administration.
Regulation - 16. Record of Service.
(1)
The Secretary of the Board shall be
responsible for keeping the record of service of the employee including that of
a Secretary of a market committee.
(2)
The record of service referred to in
the preceding sub-clause shall include-
(a)
service book in which every event in
the service of an employee shall be recorded chronologically;
(b)
Annual Confidential Report on the work
and conduct of the employee including a secretary of a market Committee which
shall be written by the reporting officer and countersigned by the reviewing
authorities to be specified by order in writing by the Chairman of the Board.
Regulation - 17. Terms and conditions of existing employees.
Notwithstanding anything contained in these regulations-
(1)
The salary and other terms and
conditions of an existing employee shall not be varied to his disadvantage:
Provided that every such employee shall be entitled to opt
for terms and conditions of service as contained in these regulations and the
option once exercised shall be final.
(2)
If any existing employee is not
covered by the provisions of these regulations as to qualifications, age, mode
of recruitment, he shall be deemed to have been appointed in relaxation of
these provisions.
Explanation. For purposes of this regulation existing
employee shall mean employee appointed by the Chairman of the Board or the Board
immediately before the commencement of these regulations including a secretary
of a market committee.
Regulation - 18. Powers to relax.
Where the Board is of opinion that it is necessary or
expedient so to do, it may with the previous approval of the Administrator,
relax any of the provisions of these regulations with respect to any class or
category of persons or post.
SCHEDULE I
The Delhi Agricultural Marketing
(Method of Recruitment, Scale of Pay and Other Conditions of Service)
Regulations, 1979
Posts, Scale of Pay, Qualifications
and Method of Recruitment
[See Regulation No. 14]
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SI. No.
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Name of the post
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Scale of pay
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Whe- ther sele- ction or non- sele- ction
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Age limit mini- mum & max- imum in years
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Qualifi- cations
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Whe- ther age limit & qualif- ications pres- cribed in Col.(5)
&(6) shall apply in the case of prom- otion/ transfer
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Method of Recrui- tment
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In case of recruitment by promotion/transfer grade from which to be
made
|
|
1
|
2
|
3
|
4
|
5
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6
|
7
|
8
|
9
|
|
1
|
Joint Secretary
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Rs. 1200-50-1600+ Spl. Pay ofRs. 150 P.M.
|
Selection
|
NA.
|
NA.
|
NA.
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By promotion failing which by transfer on deputation.
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Promotion;
Officers in the scale of Rs. 650-1200 having eight years' Service.
Transfer:
DANI Civil Service officer having 8 years' service including service in
an equivalent grade.
|
|
2.
|
Asstt. Scretary
|
Rs. 650-30-740-35- 810-EB-35- 880-40-1000- EB-40-1200.
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Selection
|
NA.
|
NA.
|
NA.
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By promotion failing which by transfer on deputation.
|
Promotion:
Superintendent, having 5 years service in the grade. Transfer:
Grade I officer of Delhi Administration subordinate service.
|
|
3.
|
Marketing Officer
|
Rs. 650-
30-740-35-
810-EB-
880-40-
1000-EB-
40-1200
|
Selection
|
18-35
|
(i) Master degree in Agriculure or Economics or Statistics, (ii)
Diploma in Marketing
|
NA.
|
By promotion failing which by transfer on deputation failing which by
direct recruitment.
|
Promotion:
Enforcement and vigilance Inspector having seven years service in the
grade. Transfer:
Grade I or Grade II officers of Delhi Administration Subordinate
service having qualifications prescribed for the direct recruitment.
|
|
4.
|
Publicity Officer
|
Rs.650-
30-740-35-
810-EB-
35-8880-
40-1000-
EB-40-
1200.
|
Selection
|
NA.
|
NA.
|
NA.
|
By transfer on deputation
|
Transfer: Officers holding anologous post in a government department.
|
|
5.
|
Admini- strative Officer
|
Rs.650-
30-740-35-
810-EB-
35-880-40-
1000-EB-
40-1200
|
Selection
|
NA.
|
NA.
|
NA.
|
By promotion failing which by-transfer on deputation.
|
Promotion:
Suprintendent having five years service in the grade. Transfer:
Grade I officer Delhi Administration Subordinate Services.
|
|
6.
|
Finance Officer
|
Rs. 1100-50-1600
|
Selection
|
NA.
|
NA.
|
NA.
|
By transfer on deputa-tation.
|
Transfer:
Officer of the rank of Assisttant Accountant General of the office of
the Comptroller and Auditor General of India.
|
|
7.
|
Accounts Officer
|
Rs.840-40-1000- EB-40-1200
|
Selection
|
18-35
|
(i) Chartered Accountant, (ii) Experience of five years in in an
accounts department in responsible capacity in Govt, officer or in a reputed
firm.
|
NA.
|
By transfer on deputation failing which by direct recruitment.
|
Transfer: Officers of Accounts cadre holding analogous posts in a
government department.
|
|
8.
|
Superi- ntendent
|
Rs.550 25-750- EB-40-90C
|
Selection
|
NA.
|
NA.
|
NA.
|
By promotion failing which by transfer on deputation.
|
Promotion:
Assistant/ Accountant/ Statistical Assistant having five years' service
Transfer:
Grade I(M) Officer of Delhi Administration Subordinate Services or
Grade II(M) officer of Delhi Administration Subordinate Services having seven
years service in the grade.
|
|
9.
|
Enforcement and vigilance Inspectors
|
Rs. 425- 15-500-EB-15- 560-20-700
|
Selection
|
18-30
|
Graduate of a recognised University with Economics or Commerce.
Desirable: Experience in a reputed market.
|
No
|
By promotion failing which by transfer on deputation failing which by
direct recruitment.
|
Promotion:
UDC
Transfer:
Mandi Supervisor of a market
committee having five years'
service in the grade.
|
|
10.
|
Assistant Accountant
|
Rs.425-15-500-EB- EB-15-560-20-700
|
Selection
|
18-30
|
Graduate in Commerce of a recognised University.
|
No
|
By promotion failing which by transfer on deputation failing which by
direct recruitment
|
Promotion:
UDC/Stenographer having five years' service in the grade and possessing
qualifications prescribed for direct recruitment. Transfer:
Employees of a market committee holding analogous posts and possessing
qualifications prescribed for direct recruitment.
|
|
11.
|
Statistical Assistant
|
Rs. 425- Non-15-500- EB-15-560-20-700
|
Selection
|
18-35
|
(i) Master's degree in Statistics or Mathematics/ Economics/ Commerce/
Operational Research with statistics as
one of the subjects of study of a recognised University or equivalent.
OR (ii) Degree of a recognised University with Statistics as one of the
subject and two years' postgraduate Diploma in Statistics from a recognised
Statistical Institute. Desirable: Experience of Statistical work involving
collection and compilation of Statistical data, or Experience of Field
enquiry.
|
No
|
By promotion failing which by transfer on deputation failing which by
direct recruitmemt.
|
Promotion:
Statistical Investigator/ Computer/Progress Assistant/Operator (Punch
Card)/Key Punching Operator/ Research Investigator in the scale of Rs.
330-10-380-EB-12- 500-EB-15-560.
Transfer:
Officers holding analogous posts
under Delhi administration.
|
|
12.
|
Upper
Division
Clerk
|
Rs. 330-
10-380-
EB-12-
500-EB-
15-560
|
Non- Selection
|
18-30
|
(i) Graduate of a recognised University.
|
No
|
By promotion failing which by direct recruitment.
|
Promotion:
Lower Division Clerk having having three years' service in the grade.
|
|
13.
|
Personal Assistant/ Stenographer
|
Rs. 330-
10-380-
EB-12-
500-EB-
15-560
|
Non- Selection
|
18-30
|
(i) Graduate of a recognised University.
(ii) English Shorthand speed 100 w.p.m. & 40 w.p.m in English
typing, OR Hindi Shorthand speed 80 w.p.m. & 30 w.p.m. in Hindi typing.
|
No
|
By promotion failing which by direct recruitment.
|
Promotion:
Lower Division Clerk possessing qualifications prescribed for direct
recruitment.
|
|
14.
|
Statistical Investigator/ Computer/ Progress
Assistant/ Research Investitigator
|
Rs. 330-
10-380-
EB-12-
500-EB-
15-560
|
Non- Selection
|
18-30
|
Degree of a recognised University in Statistics.
OR Degree of a recognised University in Mathematics/ Economics/
Commerce with Statistics as a subject.
Desirable: Experience of Statistical work involving collection and
compilation of date OR Experience of field enquiry.
|
No
|
By promotion failing which by direct recruitment.
|
NA.
|
|
15.
|
Lower
Division
Clerk
|
Rs. 260-6-290-EB-6- 326-8-366- EB-8-390-10-400
|
Non- Selection
|
18-30
|
(i) Higher Secondary or Matriculalation of a recognised Board, (ii)
English typing speed of 40 words per minute or Hindi typing speed of 30 words
per minute.
|
NA
|
By promotion 25% failing which by direct recruitment, (ii) By direct
recruitment 75%
|
By promotion:
Grade 'D' employees qualifications prescribed for direct recruitment
|
|
16.
|
Gestet-
nor
Operator
|
Rs. 210-4-250- EB-5-270
|
Non- Selection
|
18-30
|
Middle pass from a recognised school having knowledge of operating the
duplicating machine.
|
NA.
|
By promotion failing which by direct recruitment.
|
By promotion:
Grade 'D' employees possessing qualifications prescribed for direct
recruitment.
|
|
17.
|
Driver
|
Rs. 260-6-290-EB- 6-326-8-350
|
Non- Selection
|
18-30
|
(i) Middle pass. (ii) Driving Licence; and (iii) Two years driving
experience.
|
NA.
|
By promotion failing which by direct recruitment.
|
Promotion:
Grade 'D' employee possessing qualification prescribed for direct
recruitment.
|
|
18.
|
Grade 'D' Employees except Sweeper Farash and Cho-wkidar.
|
Rs. 196-3-220-EB-3-
232
|
N.A.
|
18-30
|
VIIIth Class pass from a recognised school.
|
NA.
|
By direct recruitment.
|
NA.
|
|
19.
|
Sweepers /Farash/ Chowkidar
|
Rs.196-3-220- EB-3- 232.
|
N.A.
|
18-30
|
May be able to read and write Hindi
|
N.A.
|
By direct recruitment.
|
N.A.
|
Notes.-
(1)
For purpose of this Schedule-
(a)
"DANI Civil Service Officer"
means a member of the service constituted under the provisions of the Delhi and
Andaman and Nicobar Islands Civil Service Rules, 1971 made under Article 309 of
the Constitution of India appointed to Grade II of the Service and includes a
person appointed to officiate to a duty post of the service under sub-rule (1)
of rule 25 of the said Rules.
(b)
"Service in equivalent
Grade" means service in any Central Service Class II (Gazetted) post or
posts under Delhi Administration carrying a pre-revised scale of pay for which
a common revised scale of pay of Rs. 650-30-740-35-880-40-1000-EB-40-1200 was
prescribed under the provisions of the Central Civil Service (Revised Pay)
Rules, 1973 whether such service was officiating, temporary, ad-hoc or on
deputation basis.
(c)
"NA." denotes 'not
applicable'.
(2)
When an appointment is made to a post
in Grade 'A' under the Board from DANI Civil Service Officers, by transfer on
deputation, notwithstanding anything contained in article 14 of these
regulations, the Chairman of the Board shall consider all the eligible officers
and prepare a list of officers recommended for appointment according to the length
of service in Central Service Class II (Gazetted) posts irrespective of the
scale of pay whether such service was officiating, ad-hoc or on deputation
basis under Government with due regard to merits and suitability of the
officers in all respects" and this procedure shall mutatis-mutandis apply
in case of appointments by transfer on deputation to any other grade under the
Board.
(3)
Where the transferee after the expiry
of the period of probation does not elect to be absorbed permanently in the
post, the period of deputation shall not exceed three years from the date of
the commencement of such period.
Schedule I
The Delhi Agricultural Marketing
(Method of Recruitment, Scale of Pay and Other Conditions of Service)
Regulations, 1979
Method of Recruitment for the Post of
Secretary/Assistant Secretary of a Mrket Committee
[See Regulation No. 14]
|
SI.
No.
|
Name of the post
|
Scale of pay
|
Whether selection or non- selection
|
Age limit minimum & maximum in years
|
Qualifications
|
Whether age limit & qualifications prescribed in Col.(5)&(6)
shall apply in the case of promotion/ transfer
|
Method of Recruitment
|
In case of recruitment by promotion/transfer grade from which to be
made
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
9
|
|
1
|
Secretary (Selection Grade)
|
Rs. 1200-50- 1600+spl. pay of Rs. 150 P.M.
|
Selection
|
NA.
|
NA.
|
NA.
|
By promotion failing which by transfer on deputation.
|
Promotion;
Officers in the scale of Rs. 650-
1200 having eight years' service. or more in the grade. Transfer:
DANI Civil Service officer having 8 years' service including service in
an equivalent grade.
|
|
2.
|
Secretary Scretary
|
Rs. 650-
30-740-35-
810-EB-
35-880-40-
1000-EB-
40-1200.
|
Selection
|
NA.
|
NA.
|
NA.
|
By promotion failing which by transfer on deputation.
|
Promotion:
Assistant Secretary or Secretary Grade II. Transfer:
Grade I officer of Delhi Administration subordinate service.
|
|
3.
|
Secretary Grade II Assistant/ Secretary
|
Rs.550-25- 750-EB-30 900.
|
Selection
|
NA.
|
NA.
|
NA.
|
By promotion failing which by transfer on deputation
|
Promotion:
Accountant/Enforcement Inspector/Vigilance Inspector or person holding
posts in the same or equivalent or identical scale of pay in the Board.
Transfer:
Officers of a market Committee holding analogus posts OR Officers of a
market committee in the scale of Rs. 425-700 possessing certificate of
training of market Secretaries conducted by Govt. of India.
|
|
4.
|
Secretary Grade III/ Assistant Secretary
|
Rs.425-15-
500-EB-
15-560-20
|
Selection
|
NA.
|
NA.
|
N.A.
|
By promotion failing which by transfer on deputation.
|
Promotion:
Under Division Clerk having four years' service in the grade, 'OR'
officers of a market committee in the scale of Rs. 330-560 and possessing
certificate of training of market secretaries conducted by Govt. of India.
|
Notes.
(1)
Posts of Market Secretary shall be
transferable. When a Secretary of the Higher grade is transferred to a market
committee having a Secretary, Lower Grade the transferee shall carry with him
this sale of pay in which he was appointed and such transfer shall not be
treated as punishment.
(2)
Posts of Secretary in Selection Grade,
Grade I, Grade II or Grade III shall be sanctioned for a market committee by
the Board in its discretion, taking into account the volume of business and
other circumstances obtaining in a market committee.
(3)
The provisions of notes contained in
the Schedule I shall mutatis mutandis apply to the posts included in the
Second Schedule.