Haryana
Education (College Cadre) Group B Service Rules, 1986 [Amended upto 2022]
[11th April, 1986]
PART I GENERAL
Rule - 1. Short title.
These rules may, be called
the Haryana Education (College Cadre) Group B Service, Rules, 1986.
Rule - 2. Definition.
In these rules, unless the
context otherwise requires,-
(a)
“Commission” means the Haryana Public Service
Commission;
(b)
“direct recruitment” means an appointment
made otherwise than by promotion from within the Service or by transfer of
officer already in the service of Government of India or any State Government.
(c)
“Director” means the Director of Higher
Education, Haryana;
(d)
“Government” means the Haryana Government in
the Administrative Department;
(e)
recognised university” means;-
(i)
any university incorporated by law in India;
or
(ii)
In the case of a degree, diploma or
certificate obtained as reason of the examination held before the 15th August,
1974, the Punjab Sind or Dacca University; or
(iii)
Any other university which is declared by the
Government be recognised university for the purposes of these rules;
(f)
“Service means the Haryana Education (College
Cadre) Group B service.
PART II CONDITIONS OF
RECRUITMENT
Rule - 3. Number and Character of posts
The service shall comprise
the posts shown in Appendix A to these rules.
Decided that nothing in
these rules shall effect the inherent right of Government to make additions to
or reduction in, the number of such posts or to create new posts with different
designations and scales of pay either permanently or temporarily.
Rule - 4. Nationality domicile and character of candidates recruited to the Service.
(1)
No person shall be appointed to any post in
the Service unless the is-
(a)
a citizen of India; or
(b)
a subject of Nepal; or
(c)
a subject of Bhutan; or
(d)
a Tibetan refugee who came over to India
before the 1st January 1962, with the intention of permanently
settling in India; or
(e)
a person of Indian origin who has migrated
from Pakistan, Burma, Sri Lanka or any of the East African countries of Kenya,
Uganda, the United Republic of Tanzania (formerly Tanganyika and Zanzibar),
Zambia, Malawi, Zaire and Ethiopia with the intention of permanently settling
in India;
Provided
that a person belonging to any of the categories (b) to € shall be a person in
whose favour a certificate of eligibility has been issued by the Government.
(2)
A person in whose case a certificate of
eligibility is necessary may be admitted to any examination or interview
conducted by the Commission or any other recruiting authority but the offer of
appointment may be given only after the necessary eligibility certificate has
been issued to him by the Government.
(3)
No person shall be recruited to any post in
the Service by direct appointment unless be produces a certificate of character
from the principal, academic officer of the university, college, school, or
institution last attended, if any, and similar certificate from two other
responsible persons not being his relatives, who are well acquainted with him
in his private life and are unconnected with his university, college, school or
institution.
Rule - 5.
No person shall be appointed
to any post in the Service by direct recruitment who is less than twenty-one
year or more than forty years of age on or before the 15th day of the month
next preceding the last date of submission.
Provided that the age limit
for the teachers working in the Education Department, Haryana shall be 45
years.
Appointing authority
Rule - 6.
Appointments
to any post in the Service shall be made by the Government.
Qualification
Rule - 7.
No
person shall be appointed to any post in the Service unless he is in possession
of qualification and experience specified in column 3 of Appendix B to these
rules in the case of direct recruitment and those specified in column 4 of the
aforesaid Appendix in the case of appointment other than by direct recruitment.
Disqualification
Rule - 8.
No
person-
(a)
Who has entered into or contracted a marriage
with a person having a 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
any post in the service:
Shall be eligible for
appointment to any post in the service:
Provided that the 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 there are
other grounds for so doing, exempt any person from the operation of this rule.
Method of recruitment
Rule - 9.
Recruitment to the Service
shall be made-
(i)
by direct recruitment; or
(ii)
by transfer or deputation of an officer
already in the service of any State Government or the Government of India.
Probation
Rule - 10.
(1)
Persons appointed to any post in the Service
shall remain on probation for a period of two years, if appointed by direct
recruitment and one year if appointed otherwise.
Provided
that;
(a)
any period after such appointment spent on
deputation on a corresponding or a higher post shall count towards the period
of probation;
(b)
any period of work in equivalent or higher
rank, prior to appointment to the Service may in the case of an appointment by
transfer at the discretion of the appointing authority be allowed to count
towards the period of probation fixed under this rule; and
(c)
any period of officiating appointment shall
be reckoned as a period spent on probation but no person who has so officiated
shall on the completion of the prescribed period of probation be entitled to be
confirmed unless he is appointed against a permanent vacancy.
(2)
If in the opinion of the appointing authority
work or conduct of a person during the period of probation is not satisfactory
it may:-
(a)
if such person is appointed by direct
recruitment, dispense with his services; and
(b)
if such person is appointed otherwise than by
direct recruitment:-
(i)
revert him to his former post; or
(ii)
deal with him in such other manner as the
terms and conditions of this previous appointment permit.
(3)
On the completion of the period of probation
of a person, the appointing authority may:-
(a)
if his work or conduct has in its opinion
been satisfactory
(i)
Confirm such person from the date of his
appointment if a appointed against a permanent vacancy; or
(ii)
Confirm such person from the date from which
a permanent vacancy occurs, if appointed against a temporary vacancy
(iii)
declare that he has completed his probation
satisfactorily, if there is no permanent vacancy ; or
(b)
if his work or conduct has in its opinion not
been satisfactory:-
(i)
dispense with his services, if appointed by
direct recruitment, or revert him to his former post or deal with him in such
other manner as the terms and conditions of his previous appointment permit, if
appointed otherwise; or
(ii)
extend his period of probation and thereafter
pass such orders as it could have passed on the expiry of the first period of
probation;
Provided
that the period of probation including extension, if any, shall not exceeded
three years.
Seniority
Rule - 11.
(1)
The seniority inter se of the members of the
Service shall be determined by the length of continuous services on any post in
the service.
Provided
that in case of members appointed by direct recruitment the order of merit
determined by the Commission or other recruiting authority shall not disturbed
in fixing the seniority:
Provided further that in the
case of two or more members appointed on the same date, their seniority shall
be determined as follows-
(a)
a member appointed by direct recruitment
shall be senior to a member appointed by promotion or by transfer;
(b)
in the case of members appointed by transfer
from different cadres, their seniority shall be determined according to pay,
preference being given to a member who was drawing a higher rate of pay in his
previous appointment: and if the rates of pay drawn are also the same, then by
the length of their service in the appointments and if the length of such
service is also the same, the older member shall be senior to the younger
member.
(2)
On amalgamations of the men and women
branches, the seniority of the members holding the same class of posts and in
the same or identical scales of pay shall be determined by the length of their
continuous service in the post:
Provided that then inter se
seniority in their respective braches shall not be disturbed.
Provided further that in
case two or more members having the same length, or continuous service, the older
member shall be senior to a younger member and if their age is also the same,
the member who was drawing higher rate of pay shall be senior to the member who
was drawing lesser pay.
Liability to service
Rule - 12.
(1)
A member of the service shall be liable to
serve at any place whether within or outside the State of Haryana on being
ordered so to do by the appointing authority
(2)
A member of the service may also be deputed
to serve under-
(i)
a company an association or a body of the
individuals whether incorporated or not which is wholly or substantially owned
or controlled by the State Government, a Municipal Corporation or a Local
authority within the State of Haryana;
(ii)
the Central Government or a company, an
association or a body of individuals, whether incorporated or not, which is
wholly by substantially owned or controlled by the Central Government; or
(iii)
any other State Government, an international
organisation an autonomous body not controlled by the Government or private
body.
Provided
that no member of the Service shall be deputed to the Central or any other
State Government or any organisation or body referred to in clauses (ii) and
(iii) except with his consent.
Pay, leave pension and other matters
Rule - 13.
In respect of pay leave,
pension and all other matters not expressly provided for in these rules, the
members or the Service shall be governed by such rules and regulations, as may
have been, or may hereafter be adopted or made by the competent authority under
article 309 of the Constitution of India or under any law for the time being in
force made by the State Legislature.
Discipline Penalties and
Appeals
Rule - 14.
(1)
In matter relating to discipline, penalties
and appeals, members of the Service shall be governed by the Punjab Civil
Services (Punishment and Appeal) Rules,1952 as amended from time to time.
Provided that the nature of
penalties which may be imposed the authorities empowered to impose such
penalties and appellate authority shall subject to the provisions of any law or
rules made under article 309 of the Constitution of India, be such as are
specified in Appendix C to these rules.
(2)
The authority competent to pass an order
under clause (c) or clause (d) of sub-rule (1) of rule 10 of the Punjab Civil
Service (Punishment and Appeal) Rules, 1952 and the appellate authority shall
be as specified in Appendix) D to these rules.
Vaccination
Rule - 15.
Every member of the Service
shall get himself vaccinated and revaccinated if and when the Government so
directs by a special or general order.
Oath of allegiance
Rule - 16.
Every member of the Service,
unless he has already done so, shall be required to take the oath of allegiance
to India and the Constitution of India as by Law established.
Rule - 17.
Where the Government is of
the opinion that it is necessary or expedient to do so, it may by order for
reasons to be recorded in writing relax any of the provisions of these rules
with respect to any class or category of persons.
Rule - 18.
Not withstanding anything
contained in these rules, the appointing authority may impose special terms and
conditions in the order of appointment if it is deemed expedient to do so.
Rule - 19.
A member of the Service as a
part of his duty shall be obliged to do without any remuneration any
examination work including invigilation, setting of papers, examination of
papers that may be assigned to him by the college authority or by any
university having jurisdiction within the State of Haryana.
Rule - 20.
The Punjab Educational
Services (Class-II) Rules, 1934 and Punjab Subordinate Educational Service
Class III Rules, 1937, so far as they relate to college lecturers which are in
force immediately before the commencement of these rules are hereby repealed:
Provided that any order made
or action taken under the rules so repeated, shall be deemed to have been made
or taken under the corresponding provisions of these rules.
APPENDIX
A
(See
rule (3))
COLLEGE
CADRE
|
Sr. No. |
Particulars of posts |
Number
of Posts |
Total |
Scale
of Pay |
|
|
Permanent |
Temporary |
||||
|
1 |
2 |
3 |
4 |
5 |
6 |
|
1. |
College
Lecturers |
551 |
885 |
1436 |
700-40-1,100-EB-50-1,300- Assessment-50-1,600 |
|
2. |
Assistant
Director of Higher Education |
2 |
- |
2 |
700-40-1,100-EB-50-1,300- Assessment-50-1,600 |
[1]["Note
1.- As per the Haryana Government, Education Department, Notification No.
22/112-2000-C1(4), dated the 07th October, 2010, the member of Service drawing
pay in the pay scale of PB-3=15,600-39,100+AGP 7000 (revised to Academic Level
11, Rs. 68,900-2,05,500 with effect from 01.01.2016) shall become the member of
the Haryana Education (College Cadre) Group A Service.
Note 2.- A member of service
whenever he is placed in the PB- 4, Rs.37400-67000+ AGP 9,000/- (now revised to
Academic Level 13A, Rs.1,31,400-2,17,100 with effect from 01.01.2016) shall be
re-designated as Associate Professor subject to the fulfillment of other terms
and conditions as specified by the University Grants Commission.]".
APPENDIX
B
(See rule 7)
|
Sr. No. |
Designation of Post |
Academic
qualifications and experience, if any, for direct recruitment |
Academic qualifications and experience, if any, the appointment other than by direct recruitment |
|
1. |
College
Lecturers |
(a)
Good academic record with at least second class. (c in the seven point scale)
Master’s degree in a relevant subject from an Indian University or equivalent
degree from a foreign
University; and |
As
in column 3 |
|
2. |
Assistant
Director of Higher Education |
(b) As
M.Phil. degree or a recognized degree beyond the Master’s level or published
work indicating the capacity of a candidate for independent research work.
Provided that the requirement of an M.Phil. degree or a recognised degree
beyond the Master’s level as in (b) above will not be essential in the case
of a candidate who has obtained high second class (55%) or grade B in seven
point scale in the Master’s degree in the relevant subject. However, the
candidate will be required to obtain an M.Phil. degree or a recognized degree
beyond the Master’s level within 8 years of his appointment failing which he
will not be able to earn future increments till he obtains that degree or
gives evidence or equivalent published work of high standard. (c) Adequate
knowledge of Hindi Criteria
for determining good academic record:- for determining good academic record,
a candidate should either have average of 55% in two of the three lower
examinations (not below Matric or equivalent).Prior to master’s degree or 50%
marks in each of these two examinations separately. The
following relaxations will however, operate:- (i) In
the case of those candidates who have obtained more than 55% marks at the
M.A/M.Sc/M.Com level and who also possess a Ph.D. degree, the criterion of
good academic record will not apply at all. (ii) In
case of candidate who have obtained 50%
marks in M.A/M.Sc/M.Com and also possess a Ph.D. degree and |
|
|
|
|
candidates
who have obtained 55% marks in M.A/M.Sc/M.Com and also possess M.Phil.
degree, the requirement of 50% marks will apply only to one of the three
lower examination. (iii)
In case of candidates who have obtained a first class first in M.A/M.Sc/M.Com
the requirement of obtaining 50% marks will apply in the case of any one of
the three lower examination. Note:-For the post of lecturers in the faculty of Arts
and Crafts five year diploma from a recognized University/Institution will
be treated as equivalent to the Master’s degree. In their case, for the
purpose of determining good academic record the performance in Matric and
equivalent examinations and the yearly examination taken during the diploma
course will be considered. Note-II:- While obtaining
50% or 55% marks the fraction of marks of 0.5% or above would be raised to
next higher whole number i.e 54.5% to 54.9% would be raised to 55% marks and
49.5% to 49.9% would be raised to 50% marks. |
|
|
|
Lecturer
Colleges of Education |
(a)
Good academic record with at least second class (C in the seven point scale)
Master’s degree in Education and also Master’s degree in a relevant subject
from an Indian University
or equivalent degree from a foreign University and |
|
APPENDIX-C
(See rule 14)
|
Sr. No. |
Designation of the
post |
Appointing authority |
Nature of penalty |
Authority empowered to impose penalty |
Appellate authority |
|
1. |
College
Lecturers |
Government |
(A) Warning
with a copy on personal file; (B) Censure; |
Director Government |
|
|
2. |
Assistant
Director Higher Education |
|
(C) Withholding
of increment or promotion including stoppage at an efficiency bar; (D) Recovery
from pay or whole or part of any pecuniary loss caused to the Government by
negligence or branch of orders; (E) Reduction
to a lower post or time scale or to a lower stage in the time scale; (F) Removal
from the service which does not disqualify from future employment; (G) Dismissal
from the service which ordinarily disqualify from future employment. |
Government |
|
APPENDIX-D
(See rule 14)
|
Sr. No. |
Designation of post |
Appointing authority |
Nature of order |
Authority empowered to pass order |
|
1. |
College Lecturers |
Government |
(1)
Reducing or withholding the amount
maximum pension admissible under the rules governing
pension. |
Government |
|
2. |
Assistant Director Higher Education |
(2) Terminating the
appointment of a member of the
service otherwise than
upon his reaching the age fixed for superannuation. |