HIMACHAL PRADESH, DEPARTMENT OF INDUSTRIES, CHIEF INSPECTOR (BOILERS), CLASS-I (GAZETTED) RECRUITMENT AND PROMOTION RULES, 2022

1

Name of Post

Chief Inspector (Boilers)

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Number of Post

01 (One)

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Classification

Class-I (Gazetted)

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Scale of Pay

(i) Pay Scale for regular incumbents:

Pay Matrix Level-21 (₹ 67400-201200) of H.P. Civil Services (Revised Pay) Rules, 2022.

(ii) Emoluments for contract employee(s):

₹40,440/- as per details given in Column No. 15-A

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Whether "Selection" post or "Non-Selection" post

Selection

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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 he/she was appointed as such, he/she shall not be eligible for any relaxation in the prescribed age-limit by virtue of his/her 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 application 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) B.E./B.Tech. Degree in Mechanical or Production or Power Plant or Metallurgical Engineering from a recognized University or an Institution affiliated to a recognized University or from a deemed University; and

(ii) Ten years experience in the managerial capacity in the field of design, construction, erection, operation, testing, repair, maintenance or inspection of Boilers or in the implementation of the Boilers Act, 1923 and the rules and regulations framed thereunder.

Or

Minimum 4 years experience as Deputy Chief Inspector (Boilers);

Or

Minimum 8 years total experience as Deputy Chief Inspector (Boilers) and Inspector (Boilers);

Or

Minimum 8 years experience as Inspector (Boilers).

(b) Desirable Qualification:

Knowledge of customs, manners and dialects of Himachal Pradesh and suitability for appointment in the peculiar conditions prevailing in the Pradesh.

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

Age : Not Applicable

Educational Qualification: Not Applicable

9

Period of probation, if any

(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. No probation in case of appointment on contract basis.

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 direct recruitment on a regular basis or by on contract basis, as the case may be.

11

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

Not applicable

12

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

(a) Departmental Promotion Committee:

Not applicable

(b) 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

Not applicable

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 or other recruiting agency/authority, as the case may be, so considers 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 Chief Inspector (Boilers), in the Department of Industries, Himachal Pradesh, will be engaged on contract basis initially for one year; which may be extendable on year to year basis.

Provided that for 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 (Industries) to the Govt. of Himachal Pradesh 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.

(II) The selection will be made in accordance with the eligibility conditions prescribed in these Rules.

(III) CONTRACTUAL EMOLUMENTS:

The Chief Inspector (Boilers) appointed on contract basis will be paid consolidated fixed amount @₹40,440/- P.M. (which shall be equal to 60% (sixty percent) of the first cell of the applicable level of the Pay Matrix of H.P. Civil Services (Revised Pay) Rules, 2022).

(IV) APPOINTING/DISCIPLINARY AUTHORITY:

The Administrative Secretary (Industries) to the Government of Himachal Pradesh, will be the appointing and disciplinary authority.

(V) 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, the standard/syllabus, etc. of which, will be determined by the concerned recruiting authority i.e. Himachal Pradesh Public Service Commission.

(VI) 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.

(VII) AGREEMENT:

After selection of a candidate, he/she shall sign an agreement as per Annexure-"B" appended to these Rules.

(VIII) TERMS AND CONDITIONS:

(a) The contractual appointee will be paid consolidated fixed contractual amount @₹40,440/- per month (which shall be equal to 60% (sixty percent) of the first cell of the applicable level of the Pay Matrix of H.P. 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, within 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 05 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 up to the Calendar Year and will not be carried forward for the next Calendar Year.

(d) Unauthorized absence from duty without 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 of 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 counterpart official at the minimum of pay scale.

(h) Provisions of service rules like FRSR, 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 Tribes/Other Backward Classes/other categories of persons issued by the Himachal Pradesh Government from time to time.

17

Departmental Examination

Every member of the service shall pass a Departmental Examination as prescribed in the Himachal Pradesh Departmental Examination Rules, 1997, as amended from time to time.

18

Powers 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).