HIMACHAL PRADESH ANIMAL HUSBANDRY DEPARTMENT, CHIEF VETERINARY PHARMACIST, CLASS-III (NON-GAZETTED), RECRUITMENT AND PROMOTION RULES, 2019

1.

Name of Post

Chief Veterinary Pharmacist

2.

Number of Post(s)

58 (Fifty Eight)

3.

Classification

Class-III (Non-Gazetted)

4.

Scale of Pay

Pay Band ` 10300-34800+ ` 4200/- Grade Pay.

5.

Whether "Selection" Post or "Non-Selection" Post;

Non-Selection

6.

Age for direct recruitment

Not applicable

7.

Minimum Educational and other qualifications required for direct recruit(s):

(a) Essential Qualification(s):

Not applicable

(b) Desirable Qualification(s):

Not applicable

8.

Whether age and educational qualification(s) prescribed for direct recruit(s) will apply in the case of the promote(s)

Age: Not applicable.

Educational Qualification:-

Not applicable

9.

Period of Probation, if any:

Not applicable

10.

Method(s) of recruitment, whether by direct recruitment or by promotion/secondment/transfer and the percentage of post(s) to be filled in by various method:

100% by placement

11.

In case of recruitment by promotion/secondment/transfer, grade from which promotion/secondment/transfer is to be made:

By placement (on the basis of seniority subject to rejection of unfit) from amongst the Animal Husbandry Assistants who possess 03 (three) years regular service or regular combined with continuous adhoc service rendered, if any, in the grade:

(1) Provided that for the purpose of placement every employee shall have to serve atleast one term in the Tribal/Difficult/Hard areas and remote/rural areas subject to adequate number of post(s) available in such areas:

Provided further that the proviso (I) supra shall not be applicable in the case of those employees who have five years or less service, left for superannuation, except posting/transfer in remote/rural area. However, this condition of five years shall not be applicable in cases of promotion:

Provided further that Officers/Officials who have not served atleast one tenure in Tribal/Difficult/Hard areas and remote/rural areas shall be transferred to such area strictly in accordance with his/her seniority in the respective cadre. Explanation-I:- For the purpose of proviso (I) supra the "term" in Tribal/Difficult/Hard areas/remote/rural areas shall mean normally three years or less period of posting in such areas keeping in view the administrative exigencies/convenience.

Explanation-II:- For the purpose of proviso (I) supra the Tribal/Difficult Areas shall be as under:-

1. District Lahaul & Spiti.

2. Pangi and Bharmour Sub Division of Chamba district.

3. Dodra Kwar Area of Rohru Sub Division.

4. Pandrah Bis Pargana, Munish Darkali and Gram Panchayat Kashapath, Gram Panchayats of Rampur Tehsil of District Shimla.

5. Pandrah Bis Pargana of Kullu District.

6. Bara Bhangal Areas of Baijnath sub Division of Kangra District.

7. District Kinnaur.

8. Kathwar and Korga Patwar Circles of Kamrau sub Tehsil, Bhaladh Bhalona and Sangra Patwar Circles of Renukaji Tehsil and Kota Pab Patwar Circle of Shillai Tehsil in Sirmour District.

9. Khanyol-Bagra Patwar circle of Karsog Tehsil, Gada-Gussaini, Mathyani, Ghanyar, Thachi, Baggi, Somgad and Kholanal of Bali-Chowki sub Tehsil Jharwar, Kutgarh, Graman, Devgarh, Trailla, Ropa, Kathog, Silh-Badhwani, Hastpur, Ghamrehar and Bhatehar Patwar Circle of Pathar Tehsil, Chiuni, Kalipar, Mangarh, Thach-Bagra, North Magru and South Magru Patwar Circles of Thunag Tehsil and Batwara Patwar Circle of Sunder Nagar Tehsil in Mandi District.

Explanation III:- For the purpose of proviso (I) supra the Remote/Rural Areas shall be as under: 1. All Stations beyond the radius of 20 Kms. from sub Division/Tehsil headquarter.

2. All stations beyond the radius of 15 Kms. from State Headquarter and District head quarters where bus service is not available and on foot journey is more than 3 (three) Kms.

3. Home town or area adjoining to area of home town within the radius of 20 Kms. of the employee regardless of its category.

(II) In all cases of placement, the continuous adhoc service rendered in the feeder post if any, prior to regular appointment to the post shall be taken into account towards the length of service as prescribed in these rules for placement subject to the conditions that the adhoc appointment/placement in the feeder category has been made after following proper acceptable process of selection in accordance with the provisions of R&P Rules:

(i) Provided that in all cases where a junior person becomes eligible for consideration by virtue of his total length of service (including the service rendered on ad-hoc basis followed by regular service/appointment) in the feeder post in view of the provision referred to above, all persons senior to him in the respective category/post/cadre shall be deemed to be eligible for consideration and placed above the junior person in the field of consideration :

Provided further that all incumbents to be considered for placement shall possess the minimum qualifying service of at least 3 years or that prescribed in the R & P Rules for the post whichever is less:

Provided further that where a person becomes ineligible to be considered for placement on account of the requirements of the preceding proviso, the person(s) junior to him shall also be deemed to be ineligible for consideration for such placement.

Explanation:- The last proviso shall not render the junior incumbents ineligible for consideration for placement if the senior ineligible person happened to be Ex-servicemen who have joined Armed Forces during the period of emergency and recruited under the provisions of rule-3 of Demobilized Armed Forces Personnel (Reservation of Vacancies in Himachal Pradesh State Non-Technical Services) Rules, 1972 and having been given the benefit of seniority there under or recruited under the provisions of rule-3 of Ex-servicemen (Reservation of vacancies in Himachal Pradesh State Technical Services) Rules, 1985 and having been given the benefit of seniority there under.

(ii) Similarly, in all the cases of confirmation, continuous ad-hoc service rendered on feeder post, if any, prior to the regular appointment against such post shall be taken into account towards the length of service, if any adhoc appointment/placement had been made after proper selection in accordance with the provision of the Recruitment & Promotion Rules:

Provided that inter-se-seniority as a result of confirmation after taking into account, adhoc service rendered as referred to above shall remain unchanged.

12.

If a Departmental Promotion/Confirmation Committee exists, what is its composition:

As may be constituted by the Government from time to time.

13.

Circumstances under which the Himachal Pradesh Public Service Commission (HPPSC) is to be consulted in making recruitment:

As required under the Law.

14.

Essential requirement for a direct recruitment:

A candidate for appointment to any service or post must be a citizen of India.

15.

Selection for appointment to the post by direct recruitment:

Not applicable.

16

Reservation:

The appointment to the service shall be subject to orders regarding reservation in the service for Scheduled Castes/Scheduled Tribes/Other Backward Classes/other categories of persons issued by the Himachal Pradesh Government from time to time.

17

Departmental Examination:

Not applicable.

18

Power to Relax:

Where the State 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 and in consultation with the Himachal Pradesh Public Service Commission relax any of the provision(s) of these Rules with respect to any class or category of person(s) or post(s).