HIMACHAL
PRADESH, DEPARTMENT OF HEALTH AND FAMILY WELFARE, DIRECTORATE OF HEALTH SAFETY
AND REGULATION, DEPUTY PUBLIC ANALYST, GROUP-B, RECRUITMENT AND PROMOTION
RULES, 2023
PREAMBLE
In
exercise of the powers conferred by proviso to Article 309 of the Constitution
of India, the Governor, Himachal Pradesh, in consultation with Himachal Pradesh
Public Service Commission, is pleased to make the Recruitment & Promotion
Rules for the post of Deputy Public Analyst, Group-B in the Directorate of
Health Safety and Regulation, Department of Health & Family Welfare,
Himachal Pradesh, as per Annexure-"A" attached to this notification,
namely :-
Rule - 1. Short title and commencement.
(1) These rules may be
called the Himachal Pradesh, Department of Health & Family Welfare,
Directorate of Health Safety and Regulation, Deputy Public Analyst, Group-B,
Recruitment and Promotion Rules, 2023.
(2) These rules shall
come into force from the date of their publication in Rajpatra (e-Gazette),
Himachal Pradesh.
ANNEXURE A
RECRUITMENT AND PROMOTION RULES FOR
THE POST OF DEPUTY PUBLIC ANALYST, GROUP-B IN THE DIRECTORATE OF HEALTH SAFETY
AND REGULATION, DEPARTMENT OF HEALTH & FAMILY WELFARE, HIMACHAL PRADESH.
1 |
Name of Post |
Deputy Public Analyst |
2 |
Number of Post |
01 (One) |
3 |
Classification |
Group-B |
4 |
Scale of Pay |
(I) Pay scale for regular incumbents: Level-12 of the pay matrix attached with the time scale
of the post as per HP Civil Services (Revised Pay) Rules, 2022. (II) Emoluments for contract employee(s) 60% of the first
cell of the applicable level of Pay Matrix of the corresponding cadre, as per
HP Civil Services (Revised Pay) Rules, 2022. |
5 |
Whether "Selection" post or
"Non-Selection" Post |
Non-Selection |
6 |
Age for direct recruitment |
Between 18 to 45 years |
Provided that the upper age limit for direct recruits
will not be applicable to the candidates already in service of the Government
including those who have been appointed on adhoc or on contract basis: Provided further that if a candidate appointed on adhoc
or on contract basis had become over-age on the date when he was appointed as
such, he shall not be eligible for any relaxation in the prescribed age-limit
by virtue of his such adhoc or contract appointment: Provided further that upper age limit is relaxable for Scheduled
Castes /Scheduled Tribes / Other Backward Classes and Other categories of
persons to the extent permissible under the general or special order(s) of
the Himachal Pradesh Government: Provided further that the employees of all the Public
Sector, Corporations and Autonomous Bodies who happened to be Government
servant before absorption in Public Sector Corporations/Autonomous Bodies at
the time of initial constitution of such Corporations/ Autonomous Bodies
shall be allowed age concession in direct recruitment as admissible to
Government servants. This concession will not, however, be admissible to such
staff of the Public Sector Corporations/Autonomous bodies who were/are
subsequently appointed by such Corporation/Autonomous Bodies and who are/were
finally absorbed in the service of such Corporations/Autonomous Bodies after
initial constitution of the Public Sector Corporations/ Autonomous Bodies. Note: Age limit for direct recruitment will be reckoned
on the first day of the year in which the post(s) is/are advertised for
inviting applications or notified to the Employment Exchanges or as the case
may be. |
||
7 |
Minimum Educational and other qualifications required for
direct recruit(s) |
(a) Essential Qualification(s):- (i) Post Graduate Degree in Chemistry or Biochemistry or
Dairy Chemistry or Food Technology or Microbiology or Food and Drugs with the
Analysis of food as one of the subject from a University established in India
by law or an Associate of the Institution of Chemist (India). (ii) Minimum three years experience in the analysis of
food from a Laboratory/Institution/Organization recognized by the Central/
State Government. (b) Desirable Qualification: Knowledge of customs, manners and dialects of Himachal
Pradesh and suitability for appointment in the peculiar conditions prevailing
in the Pradesh. |
8 |
Whether age and educational qualification(s) prescribed
for direct recruit(s) will apply in the case of promotee(s) |
Age: Not applicable. Educational qualification : Yes, as prescribed against
Column No. 7(a) above. |
9. |
Period of probation, if any |
1. Direct Recruitment: (a) Two years subject to such further extension for a
period not exceeding one year as may be ordered by the competent authority in
special circumstances and reasons to be recorded in writing. (b) No probation in case of appointment on contract
basis. 2. Promotion: 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 methods: |
100% by promotion failing which by direct recruitment on
regular basis or by recruitment on contract basis, as the case may be. |
11 |
In case of recruitment by promotion/secondment/transfe,
grade from which promotion/ secondment/transfer is to be made. |
By promotion from amongst the Sr. Scientist (Food)
subject to possessing of educational qualification prescribed for direct
recruitment against Column No.7 (a) above with 03 (three) years regular
service or regular combined with continuous adhoc service rendered, if any,
in the grade. |
Provided that for the purpose of promotion 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. However, such incumbent may be posted /
transferred to remote/rural areas in their promotion: Provided further that Officers / Official who has 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 Kawar Area of Rohru Sub-Division. 4. Pandrah Bis Pargana, Munish Darkali and Gram Panchayat
Kashapat, 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 Sangna 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
Padhar Tehsil, Chuini, 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: i. All stations beyond
the radius of 20 Kms. from Sub Division / Tehsil headquarter. ii. 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. iii. Home town or area adjoining to area of home town
within the radius of 20 Kms. of the employee regardless of its category. In all cases of promotion, 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 promotion subject to the condition that the adhoc appointment
/ promotion in the feeder category had been made after following proper
acceptable process of selection in accordance with the provisions of R &
P Rules: 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 adhoc basis followed by regular service /
appointment) in the feeder post in view of the provisions 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 that all incumbents to be considered for
promotion shall possess the minimum qualifying service of at least three
years or that prescribed in the Recruitment & Promotion Rules for the
post, whichever is less: Provided further that where a person becomes ineligible
to be considered for promotion 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 promotion. Explanation:- The last proviso shall not render the
junior incumbents ineligible for consideration for promotion if the senior
ineligible persons 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
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 the
Ex-Servicemen (Reservation of vacancies in the Himachal Pradesh Technical
Service) Rules, 1985 and having been given the benefit of seniority there
under. (ii) Similarly, in all cases of confirmation, continuous
adhoc service rendered on the feeder post if any, prior to the regular
appointment against such posts shall be taken into account towards the length
of service, if the adhoc appointment / promotion had been made after proper
selection and 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 shall remain
unchanged. |
||
12 |
If a Departmental Promotion Committee / Departmental
Committee exists, what is its composition? |
Departmental Promotion Committee / Departmental
Confirmation Committee: As may be constituted by the Government from time to time. |
13 |
Circumstances under which the Himachal Pradesh Public
Service Commission (H.P.P.S.C.) 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: |
Selection for appointment to the post in the case of
direct recruitment shall be made on the basis of Interview / Personality test
or if the Himachal Pradesh Public Service Commission / other recruiting
authority, as the case may be, so consider necessary or expedient on the
basis of Interview / Personality test preceded by a Screening test (objective
type) / Written test or Practical test or Physical Test, the standard /
syllabus, etc. of which, will be determined by the Himachal Pradesh Public
Service Commission / other recruiting agency / authority, as the case may be. |
15- A |
Selection for appointment to the post by contract
appointment |
Notwithstanding anything contained in these rules,
contract appointment(s) to the post will be made subject to the terms and
conditions given below:- I. CONCEPT: a. Under this policy the Deputy Public Analyst, in
Directorate of Health & Safety Regulation, Department of Health &
Family Welfare, Himachal Pradesh, will be engaged on contract basis initially
for one year, which may be extendable on year to year basis: Provided that for further extension / renewal of contract
period on year to year basis the concerned HOD shall issue a certificate that
the service and conduct of the contract appointee is satisfactory during the
year and only then his period of contract is to be renewed / extended. (b) POST FALLS WITHIN THE PURVIEW OF HPPSC: The Administrative Secretary (Health) to the Government
of H.P. after obtaining the approval of the Government to fill up the vacant
post(s) on contract basis will place the requisition with the concerned
recruiting agency i.e. Himachal Pradesh Public Service Commission. (c) The selection will be made in accordance with the
eligibility conditions prescribed in these rules. CONTRACTUAL EMOLUMENTS The Deputy Public Analyst appointed on contract basis
will be paid consolidated fixed amount @ 25,800/- P.M (which shall be equal
to 60% of the first cell of the applicable level of Pay Matrix of the
corresponding cadre, as per HP Civil Services (Revised Pay) Rules, 2022). (III) APPOINTING/DISCIPLINARY AUTHORITY: The
Administrative Secretary (Health) will be the appointing and disciplinary
authority. (IV) SELECTION PROCESS: Selection for appointment to the post in the case of
Contract Appointment will be made on the basis of Interview / Personality
test or if considered necessary or expedient on the basis of Interview /
Personality test preceded by a Screening test (objective type) / Written test
or Practical test or Physical test, thestandard / syllabus, etc. of which,
will be determined by the concerned recruiting agency i.e. Himachal Pradesh
Public Service Commission. (V) COMMITTEE FOR SELECTION OF CONTRACTUAL APPOINTMENTS: As may be constituted by the concerned recruiting agency
i.e. Himachal Pradesh Public Service Commission from time to time. AGREEMENT: After selection of a candidate, he / she shall sign an
agreement as per Annexure "B" appended to these Rules. (VII) TERMS AND CONDITIONS: a. The contractual
appointee will be paid consolidated fixed contractual amount @ Rs.25,800/-
P.M. (which shall be equal to 60% of the first cell of the applicable level
of Pay Matrix of the corresponding cadre, as per HP Civil Services (Revised
Pay) Rules, 2022). b. The service of the Contract Appointee will be purely
on temporary basis. The appointment is liable to be terminated in case the
performance / conduct of the contract appointee is not found satisfactory. In
case the contract appointee is not satisfied with termination orders issued
by the Appointing Authority, he / she may prefer an appeal before the
Appellate Authority who shall be higher in rank to the Appointing Authority,
with in a period of 45 days, from the date on which a copy of termination
orders is delivered to him / her. c. The contract appointee will be entitled for one- day's
casual leave after putting one-month's service, 10 days' medical leave and 5
days' special leave, in a calendar year. A female contract appointee with
less than two surviving children may be granted maternity leave for 180 days.
A female contract appointee shall also be entitled for maternity leave not
exceeding 45 days (irrespective of the number of surviving children) during
the entire service, in case of miscarriage including abortion, on production
of medical certificate issued by the authorized Government Medical Officer. A
contract employee shall not be entitled for Medical Re-imbursement and LTC
etc. No leave of any other kind except above is admissible to the contract
appointee. Un-availed Casual Leave, Medical Leave and Special Leave
can be accumulated upto the calendar year and will not be carried forward for
the next calendar year. (d) Unauthorized absence from the duty without the
approval of the controlling officer shall automatically lead to the
termination of the contract. However, in exceptional cases where the
circumstances for un-authorized absence from duty were beyond his / her
control on medical grounds, such period shall not be excluded while
considering his / her case for regularization but the incumbent shall have to
intimate the controlling authority in this regard well in time. However, the
contract appointee shall not be entitled for contractual amount for this
period of absence from duty: Provided that he / she shall submit the certificate of
illness / fitness issued by the Medical Officer, as per prevailing
instructions of the Government. (e) An official appointed on contract basis who has
completed three years tenure at one place of posting will be eligible for
transfer on need based basis wherever required on administrative grounds. (f) Selected candidate will have to submit a certificate
of his / her fitness issued by a Medical Board in the case of a Gazetted
Government servant and by Government Medical Officer in the case of a
Non-Gazetted Government Servant. In case of women candidates who are to be
appointed against posts carrying hazardous nature duties, and in case they
have to complete a period of training as a condition of service, such woman
candidate, who as a result of tests is found to be pregnant of twelve weeks'
standing or more shall be declared temporarily unfit and her appointment
shall be held in abeyance until the confinement is over. Such woman candidate
be re-examined for medical fitness six weeks after the date of confinement,
and if she is found fit on production of medical fitness certificate from the
authority as specified above, she may be appointed to the post kept reserved
for her. (g) Contract appointee will be entitled to TA / DA if
required to go on tour in connection with his / her official duties at the
same rate as applicable to regular counter part official at the minimum of
pay scale. (h) Provisions of service rules like FR SR, Leave Rules,
GPF Rules, Pension Rules & Conduct Rules etc. as are applicable in case
of regular employees will not be applicable in case of contract appointees.
The Employees Group Insurance Scheme as well as EPF / GPF will also not be
applicable to contract appointee(s). |
16 |
Reservation |
The appointment to the service shall be subject to orders
regarding reservation in the service for Scheduled Castes / Scheduled Tribal
/ 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). |
ANNEXURE B
Form of contract/agreement to be executed between the (Name of the
post) and the Government of Himachal Pradesh through (Designation of the
Appointing Authority).
This agreement is made on this ________________ day of
________________ in the year ________________ Between Sh./Smt. ________________
S/o/D/o Shri R/o
________________________________________________________________________________________________________________
Contract appointee (hereinafter called the FIRST PARTY), AND The Governor of
Himachal Pradesh through ________________ (Designation of the Appointing
Authority) Himachal Pradesh (here-in-after referred to as the SECOND PARY).
Whereas, the SECOND PARTY has engaged the aforesaid FIRST PARTY
and the FIRST PARTY as agreed to serve as a (Name of the post) on contract
basis on the following terms & conditions:-
(1) That the
FIRST PARTY shall remain in the service of the SECOND PARTY as a Deputy Public
Analyst for a period of one year commencing on day of ________________ and
ending on the day of ________________ It is specifically mentioned and agreed
upon by both the parties that the contract of the ________________ FIRST PARTY
with SECOND PARTY shall ipso-facto stand terminated on the last working day
i.e. on ________________ and information notice shall not be necessary:
Provided that for further extention/renewal of contract period the
HOD shall issue a certificate that the service and conduct of the contract
appointee was satisfactory during the year and only then the period of contract
is to be renewed/extended.
(2) The
contractual amount of the FIRST PARTY will be Rs. 25,800/- per month.
(3) The
service of the Contract Appointee will be purely on temporary basis. The
appointment is liable to be terminated in case the performance /conduct of the
contract appointee is not found satisfactory. In case the contract appointee is
not satisfied with the termination orders issued by the Appointing Authority,
he/she may prefer an appeal before the Appellate Authority who shall be higher
in rank to the Appointing Authority, with in a period of 45 days, from the date
on which a copy of termination orders is delivered to him /her.
(4) The
contract appointee will be entitled for one day's casual leave after putting
one month service, 10 days' medical leave and 5 days' special leave, in a
calendar year. A female contract appointee with less than two surviving
children may be granted maternity leave for 180 days'. A female contract
appointee shall also be entitled for maternity leave not exceeding 45 days
(irrespective of the number of surviving children) during the entire service,
in case of miscarriage including abortion, on production of medical certificate
issued by the authorized Government Medical Officer. A contract employee shall
not be entitled for medical re- imbursement and LTC etc. No leave of any other
kind except above is admissible to the contract appointee:
Un-availed casual leave, medical leave and special leave can be
accumulated upto the calendar year and will not be carried forward for the next
calendar year.
(5) Unauthorized
absence from the duty without the approval of the Controlling Officer shall
automatically lead to the termination of the contract. However, in exceptional
cases where the circumstances for un-authorized absence from duty were beyond
his/her control on medical grounds, such period shall not be excluded while
considering his/her case for regularization but the incumbent shall have to
intimate the controlling authority in this regard well in time. However, the
contract appointee shall not be entitled for contractual amount for this period
of absence from duty:
Provided that he/she shall submit the certificate of
illness/fitness issued by the Medical Officer, as per prevailing instructions
of the Government.
(6) An
official appointed on contract basis who has completed three years tenure at
one place of posting will be eligible for transfer on need based basis wherever
required on administrative grounds.
(7) Selected
candidate will have to submit a certificate of his/her fitness issued by
Medical Board in the case of a Gazetted Government servant and by Government
Medical Officer in the case of a Non-Gazetted Government servant. In case of
women candidates who are to be appointed against posts carrying hazardous
nature duties, and in case they have to complete a period of training as a
condition of service, such woman candidate, who as a result of tests is found
to be pregnant of twelve weeks' standing or more shall be declared temporarily
unfit and her appointment shall be held in abeyance until the confinement is
over. Such woman candidate be re-examined for medical fitness six weeks after
the date of confinement, and if she is found fit on production of medical
fitness certificate from the authority as specified above, she may be appointed
to the post kept reserved for her.
(8) Contract
appointee shall be entitled to TA/DA if required to go on tour in connection
with his/her official duties at the same rate as applicable to regular
counter-part official at the minimum of pay scale.
(9) The
Employees Group Insurance Scheme as well as EPF/GPF will not be applicable to
contractual appointee(s).
IN WITNESS the FIRST PARTY AND SECOND PARTY have herein to set
their hands the day, month and year first, above written.
IN THE PRESENCE OF WITNESS:
1. ______________________________
________________________________
________________________________
(Name and Full Address)
(Signature of the FIRST PARTY)
2. ______________________________
________________________________
________________________________
(Name and Full Address)
(Signature of the SECOND PARTY)