[08th
February 2024] In exercise of the powers
conferred by proviso to Article 309 of the Constitution of India, the Governor,
Himachal Pradesh, in consultation with the Himachal Pradesh Public Service
Commission, is pleased to make the Recruitment & Promotion Rules, for the post
of Assistant Director (Archives), Group-A in the Department of Language, Art
and Culture, Himachal Pradesh, as per Annexure-"A" attached to this
notification, namely:- (1)
These rules may be called the Himachal Pradesh,
Department of Language, Art & Culture, Assistant Director (Archives),
Group-A, Recruitment & Promotion Rules, 2024. (2)
These rules shall come into force from the
date of their publication in the Rajpatra, Himachal Pradesh. (1)
The Himachal Pradesh Language, Art &
Culture Department, Assistant Director (Archives), Class-II (Gazetted),
Recruitment & Promotion Rules, 2017 notified vide notification No.
LCD-B(1)-12/2016, dated 07-04-2017 are hereby repealed. (2)
Notwithstanding such repeal, any appointment
made or anything done or any action taken under the rules so repealed under
sub-rule (1) supra shall be deemed to have been validly made or done or taken
under these rules. ANNEXURE-A RECRUITMENT
AND PROMOTION RULES FOR THE POST OF ASSISTANT DIRECTOR (ARCHIVES), GROUP-A
(GAZETTED), IN THE DEPARTMENT OF LANGUAGE, ART AND CULTURE, HIMACHAL PRADESH (1)
Name of the Post.- Assistant Director
(Archives) (2)
Number of Post(s).-One(1) (3)
Classification.-GROUP-A (4)
Scale of Pay.- (i)
Pay band for regular
incumbent(s).-"Level-16 of the pay matrix attached with time scale of the
post, as per H.P. Civil Services (Revised Pay) Rules, 2022." (ii)
Emoluments for Contract
Employee(s).-Emoluments for contract employees (s): "60% of the first Cell
of the applicable level of pay matrix of the corresponding cadre, as per
H.P.Civil Services (Revised Pay) Rules, 2022" . (5)
Whether " Selection" post or
"Non-Selection " post.-Selection (6)
Age for direct recruitment.-Between 18 to 45 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 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)
M.A. second division in Modern History from a
recognized University. (ii)
Diploma in Archives from a recognized
University /Institute. (b)
DESIRABLE QUALIFICATION(S).-Knowledge of
customs, manner 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 the promotee(s).-
Age: Not Applicable Educational Qualification:
Not Applicable (9)
Period of Probation, if any.-Direct
Recruitment/Promotion: (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 the 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 promotion, failing which by direct
recruitment on a regular basis or by recruitment on contract basis, as the case
may be, failing both on secondment basis. (11)
In case of recruitment by
promotion/secondment/transfer, grade from which promotion/secondment/transfer
is to be made.-By promotion from amongst Technical Assistants (Archives) having
9 (nine) years regular service or regular combined with continuous adhoc
service rendered, if any, in the grade failing which by promotion from amongst
the Junior Technical Assistants (Archives) having 12 (twelve) years regular
service or regular combined with continuous adhoc service combined as Technical
Assistant (Archives) and Junior Technical Assistant (Archives), which shall
include two years essential service as Technical Assistant (Archives), failing
which by direct recruitment, failing both on secondment basis from amongst the
incumbents of this post working in identical pay scale from other Government
Departments. (12)
If a Departmental Promotion Committee exists,
what is its composition.- Departmental Promotion /Confirmation Committee : 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 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 or other recruiting agency/authority
as the case may be, so consider necessary or expedient on the basis of
interview/personality test preceded by a screening test. (15 A)
Selection for appointment to the post by contract appointment.-Notwithstanding
anything contained in these rules, contract appointment to the post will be
made subject to the terms and conditions given below:- (I)
CONCEPT: (a)
Under this policy, the Assistant Director
(Archives) in Language, Art and Culture Department, H.P. 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
Director, Language, Art and Culture, Himachal Pradesh after obtaining the
approval of the Government to fill up the vacant posts 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. (II)
CONTRACTUAL EMOLUMENTS: The Assistant Director
(Archives) appointed on contract basis will be paid consolidated fixed
contractual amount @ Rs.29,220 P.M. [which shall be equal to 60% (sixty
percent) of the first cell of the applicable level of the Pay Matrix under H.P.
Civil Services (Revised Pay) Rules, 2022]. (III)
APPOINTING/DISCIPLINARY AUTHORITY The Director, Language, Art
and Culture, Himachal Pradesh will be the appointing & 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, 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. (V)
COMMITTEE FOR SELECTION OF CONTRACTUAL
APPOINTMENTS: As may be constituted by the
concerned recruiting agency i.e. Himachal Pradesh Public Service Commission. (VI)
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 Assistant Director (Archives) appointed
on contract basis will be paid consolidated fixed amount @ Rs. 29,220 /- P.M.
[which shall be equal to 60% (sixty percent) of the first cell of the
applicable level of the Pay Matrix under 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-days 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. (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 a 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 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 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 Govt. 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 Assistant Director (Archives)
and the Government of Himachal Pradesh through Director, Language, Art and
Culture, Himachal Pradesh. This agreement is made on
this ______________ day of __________ in the year________ between
Sh./Smt._____________s/o/D/o Sh.____________r/o/ _________________ Contract
appointee (hereinafter called the FIRST PARTY), AND The Governor of Himachal
Pradesh through Director, Language, Art and Culture, Himachal Pradesh
(here-in-after referred to as the SECOND PARTY). Whereas, the SECOND PARTY
has engaged the aforesaid FIRST PARTY and the FIRST PARTY has agreed to serve
as an Assistant Director (Archives) on contract basis on the following terms
& conditions:- (1)
That the FIRST PARTY shall remain in the
service of the SECOND PARTY as an Assistant Director (Archives) 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
extension/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.29,220 /- per month (which shall be 60% of the first cell of the
applicable level of pay matrix of the corresponding cadre). (3)
The service of 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 the 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-days 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 a Medical Board in the case of a
Gazetted Government servant and by a 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. (8)
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. (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: (Name and full address) (1)
________________________ ________________________ ________________________ (Name and full address) (2)
________________________ ________________________ ________________________
SIGNATURE OF THE FIRST PARTY IN THE PRESENCE OF WITNESS: (Name and full address) (1)
________________________ ________________________ ________________________ (Name and full address) (2)
________________________ ________________________ ________________________
SIGNATURE OF THE SECOND PARTYHimachal
Pradesh, Department Of Language, Art & Culture, Assistant Director
(Archives), Group-A, Recruitment & Promotion Rules, 2024