PART I GENERAL
Rule 1. Short title and commencement.
(1)
These cules may be called the Haryana State Cooperative (Group B)
Service Rules, 1997.
(2)
They shall be come into force at once.
Rule 2. Definitions.
In these rules, unless the
context otherwise requires, -
(a)
"Administrative Secretary" means the Secretary to
Government Haryana, Cooperation Department;
(b)
"Commission" means the Haryana Public Service
Commission;
(c)
"Direct Recruitment" means an appointment made otherwise
than by promotion from within the service or by transfer of an official
already in the service of the Government of India or any State Government;
(d)
"Government" means the Haryana Government in the
Administrative Department.
(e)
"institution" means, -
(i)
any institution established by law in force in the State of
Haryana; of
(ii)
any other institution recognized by the Government for the purpose
of these rules;
(f)
"recognized University" means -
(i)
any University incorporated by law in India; or
(ii)
in the case of a degree, diploma or certificate obtained as a
result of an examination held before the 15th August, 1947, the Punjab, Sind or
Dacca University, or
(iii)
any other University which is declared by the Government to be a
recognized University, for the purpose of these rules;
(g)
"recruiting authority" means the Haryana Public Service
Commission;
(h)
"Register" means the Registrar, Cooperative Societies,
Haryana;
(i)
"Service" means the Haryana State Cooperative (Group B)
Service.
PART II RECRUITMENT
TO SERVICE
Rule 3. Number and character of posts.
The service shall comprise the
posts shown in Appendix A to these rules:
Provided that nothing in these
rules shall affect the inherent right of the Government to make additions to,
or reductions in, the number of such poss or to create new posts with different
designations and scales of pay, either permanently or temporarily.
Rule 4. Nationality, domicile and character of candidates appointed to Service.
(1)
No person shall be appointed to any post in the Service, unless he
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 day of
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), (c), (d) or (e) shall be a person fn 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 an 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 appointed to any post in the service by direct
recruitment, unless he 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. Age.
No person shall be appointed to
any post in the Service by direct recruitment who is less than twenty-one years
or more than thirty-five years of age, on or before the last date of submission
of application to the Commission:
Provided that in the case of
Training and Leather Expert, no person shall be appointed to Service by direct
recruitment who is less than twenty-seven years or more than forty years of
age, on or before the last date of submission of application to the
Constitution.
Rule 6. Appointing Authority.
(1)
Appointments to the posts in the Service shall be made by the
Government.
Rule 7. Qualifications.
No person shall be appointed to
any post in the Service unless he is a possession of qualifications 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 person appointed other than by direct recruitment:
Provided that in the case of
direct recruitment, the qualifications regarding experience shall be relaxable
to the extent of 50% at the discretion of the Commission or any other
recruiting authority in case sufficient number of candidates belonging to
Scheduled Castes, Scheduled Tribes, Backward Classes, Ex-Servicemen and
Physically Handicapped categories, possessing the requisite experience, are not
available to fill up the vacancies reserved for them, after recording reasons
for so doing in writing.
Rule 8. Disqualifications.
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 a contracted a
marriage with any Ý person 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.
Rule 9. Method of recruitment.
(1)
Recruitment to the Service shall be made, -
(a)
in the case of Assistant Registrar, -
(i)
66-2/3% by promotion from amongst Inspectors and Statistical
Assistants:
Provided that promotion shall be
made in the ratio of 8 : 1 respectively i.e. in every slab of the nine
vacancies to be filled in by promotion, the vacancy at number 9 will go to the
Statistical Assistant:
Provided further that if a
Statistical Assistant gets promotion as Statistical Officer before the
occurrence of 9th vacancy, this vacancy will also be filled in by promotion
from the post of Inspector; and
(ii)
33-1/3% by direct appointment; or
(iii)
by transfer or deputation of an official already in service of any
State Government or the Government of India;
(b)
in the case of Audit Officer, -
(i)
66-2/3% by promotion from amongst Senior Auditor of Cooperative
Societies; and
(ii)
33-1/3% by direct recruitment; or
(iii)
by transfer or deputation of an official already in service of any
State Government or the Government of India;
(c)
in the case of Statistical Officer, -
(i)
66-2/3% by promotion from the post of Statistical Assistant; and
(ii)
33-1/3% by direct recruitment; or
(iii)
by transfer or deputation of an official already in service of any
State Government or the Government of India;
(d)
in the case of Tanning and Leather Expert, -
(i)
by direct recruitment; or
(ii)
by transfer or deputation of an official already in service of any
State Government or the Government of India;
(e)
in the case of Establishment Officer, -
(i)
by promotion from amongst the Superintendents in the office of
Registrar; or
(ii)
by transfer or deputation of an official already in service of any
State Government or the Government of India; Note :- The post of Establishment
Officer involves the assumption of duties and responsibilities of greater
importance than those of
(f)
Superintendent: in case of Superintendent, -
(i)
by promotion from amongst the Deputy Superintendent or Personal
Assistant of the office of Registrar and Deputy Superintendent of the office of
Deputy Registrar. Cooperative Societies; or
(ii)
by transfer or deputation of an official already in the service of
any State Government or the Government of India;
(2)
All promotions unless otherwise provided, shall be made on
seniority- cum-merit basis and seniority alone shall not confer any right to
such promotions.
Rule 10. Training, departmental examination and drivel of increments.
(1)
An officer appointed to the Service by direct recruitment
shall pass a Higher Diploma in Cooperative Management as may be prescribed by
the National Council for Cooperative Training of National Cooperative Union of
India and shall undergo the practical training prescribed by the department
from time to time but the total training period and diploma period shall not
exceed 2 years:
Provided that if an officer has
already passed Higher Diploma in Cooperative Management, such officer shall be
exempted from passing such diploma but he will have to undergo the practical
training prescribed by the department.
(2)
An officer appointed to the Service by promotion or by transfer
shall pass a Higher Diploma in Cooperative Management from National Cooperative
Union of India, but in case an officer has already passed such diploma he will
not be required to do so again.
(3)
Notwithstanding anything contained in sub-rule (1) above, every
member of the Service shall pass the higher standard departmental examination
in accounts from time to time prescribed by Government for the members of the
Service within two years from the date of this appointment to the Service
otherwise he will not be entitled to draw annual increment.
(4)
If a person appointed to the Service passes the departmental
examination before the expiry of two years, he shall be entitled to all the increments
which would have otherwise fallen due to him at the end of the prescribed
period of two years with effect from the last day on which the departmental
examination were completed. The benefit is not of a cumulative nature and the
later increments will be due to him only on the dates on which they would have
otherwise become due.
(5)
No increment of the member appointed to the Service shall be
withheld until the period prescribed for clearing the departmental examination
is over.
(6)
If a member of the Service passes the departmental examination
after the prescribed period, then the increment for the period subsequent to
that within which the departmental examination was to be passed, shall be
released to him from the datefol lowing the last day on which the departmental
examination is completed and the increment shall be released with retrospective
effect from the date it was otherwise due but no arrears shall be paid for the
past period.
(7)
If a member of the Service fails to pass the departmental
examinations or any part thereof his increment for the period subsequent to
that within which the departmental examination was to be passed, shall be
released from the date he is given such exemption. The increment shall be
released with retrospective effect from the date it was due but no arrears
shall be paid for the past period.
Rule 11. Probation.
(1)
Persons appointed to any post in the Service shall remain on
probation for a period of two years, including the period of training 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 the
appointment to any post in 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 rules; and
(c)
any period of officiating appointment shall be reckoned as a
period spent or 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.
(3)
If, in the opinion of the appointing authority, the 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
the previous appointment permit.
(4)
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 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; or
(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, been not satisfactory
-
(i)
dispense with his services, if appointed by direct recruitment, if
appointed otherwise, revert him to his former post or deal with him in such
other manner as the terms and conditions of his previous appointment permit; 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 total period of
probation, including extension if any, shall not exceed three years.
Rule 12. Seniority.
Seniority, inter se of the
members of the Service shall be determined by the length of continuous service
on any post in the Service:
Provided that where there are
different cadres in the Service, the seniority shall be determined separately
for such cadre:
Provided further that in the case
of a member appointed by direct recruitment, the order of merit determined by
the Commission or any other recruiting authority, as the case may be, shall not
be 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)
a member appointed by promotion shall be senior to a member
appointed by transfer;
(c)
in the case of members appointed by promotion or by transfer
seniority shall be determined according to the seniority, of such members in
the appointments from which they were promoted or transferred; and
(d)
in the case of members appointed by transfer from the 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 rate of pay drawn are also the same, then by the length of 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.
Rule 13. Liability to serve.
(1)
A member of the Service shall be liable to serve at any
place, whether within or outside State of Haryana, on being ordered so to
do so by the appointing authority.
(2)
A member of the Service may also be deputed to serve so under:
(i)
a company, an association or a body of individuals whether
incorporated or not, which is wholly or substantially owned or controlled by
the State Government, a municipal corporation or a local authority or
University 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 or 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 a private body :
Provided that no member of the
Service shall be deputed to serve the Central or any other State Government or
any organisation or body referred to in clause (ii) or clause (iii) except with
his consent.
Rule 14. Pay, leave, pension and other matters.
In respect of pay, leave, pension
and all other matters not expressly provided for in these rules the members of
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 the
Constitution of India or under any law for the time being in force made by the
State Legislature.
Rule 15. Discipline, penalties and appeals.
(1)
In matters relating to discipline, penalties and appeals, members
of the Service shall be governed by the Haryana Civil Services (Punishment and
Appeal) Rules, 1987, as amended from time to time :
Provided that the nature of
penalties which may be imposed, the authority 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 9 of the Haryana Civil Services (Punishment
and Appeal) Rules, 1987, and appellate authority shall be as specified in Appendix
D to these rules.
Rule 16. Vaccination.
Every member of the Service,
shall get himself vaccinated and re-vaccinated as and when the Government so
directs by a special or general order.
Rule 17. Oath of allegiance.
Every member of the Service,
unless he has already done so, shall be required to take the oath of allegiance
to India and to the Constitution of India as by law established.
Rule 18. Power of relaxation.
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 19. Special provisions.
Notwithstanding 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 20. Reservations.
Nothing contained in these rules
shall effect reservations and other concessions required to be provided for
Scheduled Castes, Backward Classes, Ex-Servicemen, Physically Handicapped
persons or any other class or category of persons in accordance with the orders
issued by the State Government in this regard, from time to time :
Provided that the total
percentage of reservations so made shall not exceed fifty percent, at any time.
Rule 21. Repeal and savings.
The Punjab State Cooperative
Service, Class II Rules, 1958 in their application to the State of Haryana are
hereby repealed:
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.
APPENDIX - A
(See rule 3)
|
Sr.No.
|
Designation of posts
|
Number of Posts
|
Scale of Pay (Rs.)
|
|
Permanent
|
Temporary
|
Total
|
|
|
1
|
2
|
3
|
4
|
5
|
6
|
|
1.
|
Assistant Registrar
|
25
|
9
|
34
|
2000-60-2300-75-2900-EB-100-3500
|
|
2
|
Audit Officer 1
|
1
|
9
|
10
|
2000-60-2300-75-2900-EB-100-3500
|
|
3
|
Statistical 1 Officer
|
1
|
1
|
2
|
2000-60-2300-75-2900-EB-100-3500
|
|
4
|
Training 1 Leather Expert
|
1
|
|
1
|
2000-60-2300-75-2900-EB-100-3500
|
|
5
|
Establishment 1 Officer
|
1
|
|
1
|
2O00-60-2300-75-29OO-EB-100-3500
|
|
6
|
Superintendent 1
|
1
|
|
1
|
20O0-60-230O-75-290O-EB-100-3500
|
APPENDIX B
(See rule
7)
|
Serial No.
|
Designation of post
|
Academic qualifications
and experience, if any, for direct recruitment
|
Academic qualifications
and experience,, if any, for appointment other than by direct
recruitment
|
|
1
|
2
|
3
|
4
|
|
1.
|
Assistant Registrar
|
(a) Bachelors degree of a
recognized university;
|
(a) Bachelors degree of a
recognized university;
|
|
|
|
(b) Knowledge of Hindi
upto Matric Standard
|
(b) Having atleast seven
years experience as Inspector/Statistical Assistant including training
period.
|
|
2.
|
Audit Officer
|
(a) Master of commerce
with 2nd division or above. -Persons holding Higher Diploma in Cooperation
will be given preference;
|
(a) Bachelors degree of
recognized university;
|
|
|
|
(b) Knowledge of Hindi
upto Matric standard
|
(b) having atleast eight
years experience as Senior Auditor, Cooperative Societies; or
|
|
|
|
|
(c) having atleast eight
years experience as Senior Auditor working under Government of India or State
Government;
|
|
3.
|
Statistical Officer
|
(a) M.A. in Economics or
Statistics;
|
having atleast eight
years experience as Statistical Assistant in the Cooperation Department.
|
|
|
|
(b) B.A. in 2nd division additional
qualification
|
|
4
|
Training and Leather
Expert
|
(1) Bachelors degree in
Science;
|
(1) Bachelors degree in
Science;
|
|
|
|
(2) Diploma in Training
Footwear (Preference will be given to those having certificate in Flaying and
carcess recovery);
|
(2) Diploma in Training
Footwear (Preference will be given to those having certificate in Flaying and
carcess recovery);
|
|
|
|
(3) Five years experience
in Flying and carcess recovery;
|
(3) Five years
experiences as Flying and carcess recovery;
|
|
|
|
(4) Knowledge of Hindi
upto Matric Standard
|
(4) Knowledge of Hindi
upto Matric Standard
|
|
5
|
Establishment
Officer
|
|
(1) Atleast two years
experience as Superintendent in the office of the Registrar;
|
|
|
|
|
(2) Knowledge of Hindi
upto Matric Standard.
|
|
6
|
Superintendent
|
|
(1) Atleast three years
experience as Deputy Superintendent of the office of Registrar, Cooperative
Societies, Haryana or Deputy Superintendent of the office of Deputy
Registrar, Cooperative Societies or Personal Assistant of the office of the
Registrar, Cooperative Societies;
|
|
|
|
|
Provided that the
personal Assistant will be eligible for promotion to the post of
Superintendent only if he
|
|
|
|
|
(2) Knowledge of Hindi
upto Matric Standard;
|
|
|
|
|
OR
|
|
|
|
|
Atleast 3 years
experience as Deputy Superintendent/Personal Assistant working under
Government of India or State Government.
|
APPENDIX-C
[See rule
15(1)]
|
Sr.No.
|
Designation of Post
|
Appointing Authority
|
Nature of penalty
|
Authority empowered to
impose Penalty
|
Appellate Authority
|
Second and final
Appellate authority if any
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
|
1
|
Assistant Registrar
|
Director
|
1. MINOR PENALITY
|
Registrar
|
Administrate ive
|
|
|
2
|
Audit Officer
|
|
(i) warning with a copy
on the personal file (character roll),
|
|
|
|
|
3
|
Statistical Officer
|
|
(ii) Censure
|
|
|
|
|
4
|
Tanning Leather Expert
|
|
(iii) with holding of
promotions;
|
|
|
|
|
|
|
|
(iv) recovery from pay of
the whole or part of any pecuniary loss caused by negligence or breach of
orders, to the Central Government or a State Government or to a Company and
association or a body of individuals whether incorporated or not, which is
wholly or substantially owned or controlled by the Government or to a local
authority or University set up by an Act of Parliament or of the Legislature
of a State;,
|
|
|
|
|
|
|
|
(v) withholding of
increments of pay without cumulative effect.,
2,'MAJOR PENALTIES -
(v-a) Withholding of increments of pay with cumulative effect;
|
|
|
|
|
|
|
|
(vi) reduction to a lower
stage in the time scale of pay for a specified period, with further
directions as to whether or not the Government employee will earn increments
of pay during the period of such reduction and whether on the expiry of such
period the reduction will or will not have the effect of postponing the
future increments or his pay;, reduction to a lower scale of pay, grade, post
or service which shall ordinarily be a bar to the promotion of the Government
employee to the time scale of pay, grade, post or service from which he was
reduced, with or without further directions regarding conditions of
restoration to the grade of post or service from which the Government
employee was reduced and his seniority and pay on such restoration to that grade,
post or service;,
|
|
|
|
|
|
|
|
(viii) Compulsory
retirement;
|
|
|
|
|
|
|
|
(ix) removal from service
which shall not be a disqualification for future employment under the
Government.
|
|
|
|
|
|
|
|
(x) dismissal from
service which shall ordinarily be disqualification for future employment
under the Government.
|
|
|
|
|
5
|
Establishment Officer
|
|
|
|
|
|
|
6
|
Superintendent
|
|
|
|
|
|
APPENDIX-D
[See rule
14(2)]
|
Sr. No.
|
Designation of Post
|
Nature of Order
|
Authority empowered to
make the order
|
Appellate order
|
|
1
|
2
|
3
|
4
|
5
|
|
1.
|
Assistant Registrar
|
(i) reducing or
withholding the amount of ordinary or additional pension admissiable
under the rules governing pension;
|
Government
|
|
|
2
|
Audit Officer
|
(ii) terminating the
appointment otherwise than on his attaining the age fixed for superannuation,
|
|
|
|
3
|
Statisical Officer
|
|
|
|
|
4
|
Tanning and (ii) Leather
Expert,
|
|
|
|
|
5
|
Establishment Officer
|
|
|
|
|
6
|
Superintendent
|
|
|
|