HARYANA
INDUSTRIES & COMMERCE DEPARTMENT (GROUP D) STATE SERVICE (AMENDMENT) RULES,
2018
PREAMBLE
In Exercise of the Powers Conferred by the Proviso
to Article 309 of the Constitution of India, the Governor of Haryana hereby
makes the following rules further to amend the Haryana Industries &
Commerce Department (Group D) State Service Rules, 2015, namely:-
Rule 1.
These
rules may be called the Haryana Industries & Commerce Department (Group D)
State Service (Amendment) Rules, 2018.
Rule 2.
In the
Haryana Industries & Commerce Department (Group-D) State Service Rules,
2015 (hereinafter called the said rules) for rule 5, the following shall be
substituted, namely:-"5. As specified in section 6 of the Haryana Group D
Employees (Recruitment and conditions of service) Act, 2018 (5 of 2018).
Rule 3.
In the
said rules, for Appendices B, C and D, the following appendices shall be
substituted, namely:-
APPENDIX-B
[SEE
RULE-7]
|
Sr. No.
|
Description of posts
|
Academic Qualification
and experience for direct recruitment
|
Academic Qualifications,
experience, if any, for appointment other than by direct recruitment
|
|
1
|
2
|
3
|
4
|
|
A. Headquarter
|
|
|
|
1
|
Peon
|
As specified in the
Haryana Group D Employees ( Recruitment and Conditions of Service) Act, 2018
|
As specified in the Haryana
Group D Employees (Recruitment and Conditions of Service) Act, 2018
|
|
2
|
Chowkidar
|
As specified in the
Haryana Group D Employees ( Recruitment and Conditions of Service) Act, 2018
|
As specified in the
Haryana Group D Employees(Recruitment and Conditions of Service) Act, 2018
|
|
3
|
Sweeper
|
As specified in the
Haryana Group D Employees ( Recruitment and Conditions of Service) Act, 2018
|
As specified in the
Haryana Group D Employees(Recruitment and Conditions of Service) Act, 2018
|
|
B. District Industries
Centre
|
|
1
|
Peon
|
As specified in the
Haryana Group D Employees ( Recruitment and Conditions of Service) Act, 2018
|
As specified in the
Haryana Group D Employees(Recruitment and Conditions of Service) Act, 2018
|
|
2
|
Chowkidar
|
As specified in the
Haryana Group D Employees ( Recruitment and Conditions of Service) Act, 2018
|
As specified in the
Haryana Group D Employees(Recruitment and Conditions of Service) Act, 2018
|
|
3
|
Sweeper
|
As specified in the
Haryana Group D Employees ( Recruitment and Conditions of Service) Act, 2018
|
As specified in the
Haryana Group D Employees(Recruitment and Conditions of Service) Act, 2018
|
|
C. Boiler Organisation
|
|
1
|
Peon
|
As specified in the
Haryana Group D Employees ( Recruitment and Conditions of Service) Act, 2018
|
As specified in the
Haryana Group D Employees(Recruitment and Conditions of Service) Act, 2018
|
|
2
|
Chowkidar
|
As specified in the
Haryana Group D Employees ( Recruitment and Conditions of Service) Act, 2018
|
As specified in the
Haryana Group D Employees(Recruitment and Conditions of Service) Act, 2018
|
|
D. Quality Marking, Heat
Treatment & Industrial Development Centres
|
|
1
|
Peon
|
As specified in the
Haryana Group D Employees ( Recruitment and Conditions of Service) Act, 2018
|
As specified in the
Haryana Group D Employees(Recruitment and Conditions of Service) Act, 2018
|
|
2
|
Laboratory Boy
|
As specified in the
Haryana Group D Employees ( Recruitment and Conditions of Service) Act, 2018
|
As specified in the
Haryana Group D Employees(Recruitment and Conditions of Service) Act, 2018
|
|
3
|
Helper
|
As specified in the
Haryana Group D Employees ( Recruitment and Conditions of Service) Act, 2018
|
As specified in the
Haryana Group D Employees(Recruitment and Conditions of Service) Act, 2018
|
APPENDIX-C
[SEE RULE-14(1)]
|
Sr. No.
|
Designation of the posts
|
Appointing Authority
|
Nature of Penalty
|
Authority
empowered to make the
order
|
Appellate Authority
|
|
1
|
2
|
3
|
4
|
5
|
6
|
|
A. Headquarter
|
|
1
|
Peon
|
Director General/Director
|
I. Minor Penalties
As specified in the
Haryana Civil services (Punishment and Appeal) Rules, 2016.
II. Major Penalties
As specifies in the
Haryana Civil services (Punishment and Appeal) Rules, 2016.
|
Additional Director/Joint
Director (Admn.) (HQ).
Director
General/Director.
|
Director General/Director
Government
|
|
B. District Industries
Centre
|
|
1
|
Peon
|
Director
General/
Director
|
I. Minor Penalties
As specifies in the
Haryana Civil services (Punishment and Appeal) Rules, 2016.
II. Major Penalties
As specifies in the
Haryana Civil services (Punishment and Appeal) Rules, 2016.
|
Joint Director/
Dy. Director (DIC)
Director General/
Director
|
Director
General/
Director
Government
|
|
C. Boiler Organization
|
|
1
|
Peon
|
Director General/Director
|
I. Minor Penalties
As specified in the
Haryana Civil services (Punishment and Appeal) Rules, 2016.
II. Major Penalties
As specifies in the
Haryana Civil services (Punishment and Appeal) Rules, 2016.
|
Joint Director-cum-Chief
Inspector of Boiler(Boiler Organization)
Director General/Director
|
Director General/Director
Government
|
|
D. Quality Marking, Heat
Treatment & Industrial Development Centres
|
|
1
|
Peon
|
Director General/Director
|
I. Minor Penalties
As specified in the
Haryana Civil services (Punishment and Appeal) Rules, 2016.
II. Major Penalties
As specifies in the
Haryana Civil services (Punishment and Appeal) Rules, 2016.
|
Joint Director/Dy.
Director Quality Marking Centre, Heat Treatment and Industrial
Development Centre) for
field offices.
Director General/Director
|
Director General/Director
Government
|
APPENDIX-D
[SEE RULE-14(2)]
|
Sr. No.
|
Designation of the posts
|
Nature of Penalty
|
Authority empowered to
make the order
|
Appellate Authority
|
|
1
|
2
|
3
|
4
|
5
|
|
A. Headquarter
|
|
|
Peon
|
(i) Reducing or
withholding the amount of ordinary/additional pension admissible under the
rules governing pension;
|
Director General/Director
|
Government
|
|
|
|
(ii) Terminating the
appointment of member of the service otherwise than on his attaining the age
fixed for superannuation.
|
|
|
|
B. District Industries
Centre
|
|
1
|
Peon
|
(i) Reducing or
withholding the amount of ordinary/additional pension admissible under the
rules governing pension;
(ii) Terminating the
appointment of member of the service otherwise than on his attaining the age
fixed for superannuation.
|
Director General/Director
|
Government
|
|
C. Boiler Organisation
|
|
1
|
Peon
|
(i) Reducing or
withholding the amount of ordinary/additional pension admissible under the
rules governing pension;
(ii) Terminating the
appointment of member of the service otherwise than on his attaining the age
fixed for superannuation.
|
Director General/Director
|
Government
|
|
D. Quality Marking, Heat
Treatment & Industrial Development Centres
|
|
1
|
Peon
|
(i) Reducing or
withholding the amount of ordinary/additional pension admissible under the
rules governing pension;
(ii) Terminating the
appointment of member of the service otherwise than on his attaining the age
fixed for superannuation.
|
Director General/Director
|
Government
|