[26th
September 2022] In exercise of the powers conferred
by proviso to Article 309 of the Constitution of India, the Governor of
Himachal Pradesh, in consultation with the Himachal Pradesh Public Service
Commission, is pleased to make the following rules further to amend the
Himachal Pradesh, Department of Personnel, Junior Office Assistant (Information
Technology), Class-III (Non-Gazetted) Ministerial Services, Common Recruitment
and Promotion Rules, 2017 notified vide this Department Notification No.
Per(AP)-C-A(3)-1/2007-II dated 16th September, 2017, namely:- (1)
These rules may be called the Himachal
Pradesh, Department of Personnel, Junior Office Assistant (Information
Technology), Class-III (Non-Gazetted) Ministerial Services Common Recruitment
and Promotion (Third Amendment) Rules, 2022. (2)
They shall come into force from the date of
publication in the Rajpatra (e-Gazette) Himachal Pradesh. (i)
For the existing provisions against Column
No. 4, the following shall be substituted, namely:- "(a)
Pay Scale for regular incumbent(s): Level 4 of the pay matrix
(Rs. 20600-65500) as per H.P. Civil Services(Revised Pay) Rules, 2022. (b) Level 10 of the pay matrix (Rs. 38100-120400)
as per the H.P. Civil Services (Revised Pay) Rules, 2022 to be given to the 50%
of the total number of posts of Junior Office Assistant (IT) in the cadre after
minimum 5 years of regular service as Junior Office Assistant (IT) in the cadre
and the incumbent of these posts shall be designated as Junior Assistant by
placement. (c) Emoluments for contract Employee(s).- 60% of
the first cell of the level 4 of pay matrix (Rs. 12,360/-) as per the H.P.
Civil Services (Revised Pay) Rules, 2022." (ii)
For the existing provisions against column
No. 7, the following shall be substituted, namely:- (a)
Essential Qualification(s): (i)
Should have passed 10+2 Examination from a
recognized Board of School Education/ University. OR Matriculation form
recognized Board of School Education with one/two years Diploma/Certificate
from an Industrial Training Institute (ITI) in information Technology (IT)
& Information Technology Enabled Sectors (ITES) as notified by Director
General of Employment & Training (Govt. of India) from time to time or
three years Diploma in Computer Engineering/Computer Science/IT from a
Polytechnic as approved by All India Council for Technical Education (AICTE): Provided that the candidate
must have passed matriculation and 10+2 from any school/Institution situated
within Himachal Pradesh: Provided further that this
condition shall not apply to Bonafide Himachalis. (ii)
Computer typing speed of 30 words per minute
in English or 25 words per minute in Hindi: Provided that visually
impaired persons selected/recruited under 1% quota will be exempted from
acquiring Diploma in Computer Science/Computer Application/ Information Technology
and passing of typing test instead they shall be imparted necessary basic
training including computer training course by the Department concerned through
Composite Regional Centre (CRC), Sundernagar or National Institute for the
Visually Handicapped (NIVH), Dehradun or Composite Training Centre (CTC),
Ludhiana. They shall have to complete the above training for which three
chances will be afforded. If the incumbent fails to qualify the same his
services shall be terminated. However, the incumbents already in the service
shall be afforded sufficient number of chances to complete the aforesaid
training: Provided further that
differently abled persons who are otherwise qualified to hold clerical post as
certified being unable to type, by the Medical Board, may be exempted from
passing the typing test. Explanation.-The term,
differently abled persons does not cover visually impaired persons or persons
who are hearing impaired but cover only those whose physical disability/
deformity permanently prevents them from typing. The above criteria for grant
of exemption from passing the typing test shall also be applicable to the skill
test Norms on computers. (b)
DESIRABLE QUALIFICATION(S) : Knowledge of
customs, manners and dialects of Himachal Pradesh and suitability for
appointment in the peculiar conditions prevailing in the Pradesh." (iii)
For the existing provisions against column
No. 8, the following shall be substituted, namely:- "Age : Not Applicable Educational Qualification:
Yes, as prescribed against Column No. 11." (iv)
For the existing provisions against column
No. 10, the following shall be substituted, namely:- "(i)
70% by direct recruitment on regular
basis or by recruitment on contract basis, as the case may be. (ii)
20% by Limited Direct Recruitment from
amongst the regular Class-IV officials possessing 10+2 qualification, through
competitive examination to be conducted by the H.P. Staff Selection Commission,
Hamirpur, having five years regular service or regular combined with continuous
service rendered on daily wages or on contract basis, failing which by direct
recruitment on a regular basis or by recruitment on contract basis, as the case
may be." (iii)
10% by promotion failing which by direct
recruitment on a regular basis or by recruitment on contract basis, as the case
may be." (v) For the existing provisions against column No.
11, the following shall be substituted, namely:- "(i)
20% by limited direct recruitment from
amongst the regular Class-IV officials possessing 10+2 qualification through
competitive examination to be conducted by the Himachal Pradesh Staff Selection
Commission, Hamirpur, having five years regular service or regular combined
with continuous service rendered on daily wages or on contract basis. The
eligible Class-IV officials will also qualify the typing test with the minimum
speed of 25 words per minute in English Typewriting OR 20 words per minute in
Hindi Typewriting on Computer to be conducted by the Staff Selection
Commission, Hamirpur. (ii)
10% by promotion from amongst the
Class-IV officials who have passed 10+2 examination from a recognized Board of
School Education/ University and possess five years regular service or regular
combined with continuous adhoc service rendered, if any, in the grade: Provided that the Class-IV
officials so promoted as JOA(IT) will have to qualify the typing test with a
minimum speed of 30 words per minute in English typewriting or 25 words per
minute in Hindi Typewriting on computer within the probation period which will
be conducted by the concerned Department and the incumbents will get three
chances during the probation period. If the candidate fails to qualify the
typing test within the prescribed period, his probation will be extended.
During this period the incumbents will get one more chance. If the candidate
still fails to qualify the typing test in the extended period, he will be
reverted from JOA(IT) to Class IV post. For the purpose of
promotion, a combined seniority of eligible Class-IV officials on the basis of
length of service without disturbing their cadre-wise inter-se-seniority shall
be maintained: Provided that for filling up
the posts of JOA(IT), the following 10 points recruitment roster shall be
followed:- Roster
Point No. Category 1st , 2nd
, 3rd , 4th , 6th , 7th , & 8th Direct
Recruit 5th &
10th Limited
direct recruit 9th Promotee Note.-The roster will be
rotated after every 10 points till the prescribed percentage if achieved
whereafter the point vacated will be filled up from the respective category to
which the point belongs. (I)
Provided that for the purpose of promotion
every employee shall have to serve at least 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
Official who has not served at least 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
area/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 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 Sirmaur 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, 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: (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. (II)
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
Recruitment & Promotion 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 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 NonTechnical Services) Rules, 1972 and having been given
the benefit of seniority thereunder or recruited under the provisions of rule-3
of Ex-Servicemen (Reservation of Vacancies in the Himachal Pradesh Technical
Service) Rules, 1985 and having been given the benefit of seniority thereunder. (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." (vi)
For the existing provisions against
column No. 15, the following shall be substituted, namely:- "Selection for
appointment to the post in the case of direct recruitment shall be made on the
basis of merit of written examination having 70% syllabus relating to Computer
Science/Computer Application/Information Technology Enabled Sectors
(ITES)/Information Practices (IP) and practical test or skill test the
standard/ syllabus, etc. of which, will be determined by the Himachal Pradesh
Public Service Commission /Himachal Pradesh Staff Selection Commission,
Hamirpur/ other recruiting agency/ authority, as the case may be. " (vii)
For the existing provisions against
column No.15-A(II), the following shall be substituted, namely:- "The Junior Office
Assistant (Information Technology) appointed on contract basis will be paid
consolidated fixed contractual amount @ Rs. 12,360/- per month (which shall be
60% of the first cell of the level 4 of pay matrix)." (viii)
For the existing provisions against
column No.15-A(IV), the following shall be substituted, namely:- "Selection for
appointment to the post in the case of contract appointment shall be made on
the basis of merit of written examination having 70% syllabus relating to
Computer Science/Computer Application/Information Technology Enabled Sectors
(ITES)/ Information Practices (IP) and practical test or skill test the
standard/ syllabus, etc. of which, will be determined by the Himachal Pradesh
Public Service Commission/Himachal Pradesh Staff Selection Commission,
Hamirpur/ other recruiting agency/ authority, as the case may be." (ix)
For the existing provisions against
column No.15-A(VI), the following shall be substituted, namely:- "After selection of a
candidate, he/ she shall sign an agreement as per Appendix-(I) appended to
these rules." (x) For the existing provisions against column
No.15 A(VII) (a), the following shall be substituted namely:- "The Junior Office
Assistant (information Technology) appointed on contract basis will be paid
consolidated fixed contractual amount @ $12360/- per month which shall be 60 %
of the first cell of the applicable level of pay matrix of the corresponding
cadre." "The contractual amount
of the FIRST PARTY will be Rs. 12360/-.".Himachal
Pradesh, Department Of Personnel, Junior Office Assistant (Information
Technology), Class-III (Non-Gazetted) Ministerial Services Common Recruitment
And Promotion (Third Amendment) Rules, 2022
In Annexure-A of the Himachal Pradesh, Department of Personnel, Junior Office
Assistant (Information Technology), Class-III (Non-Gazetted) Ministerial
Services Common Recruitment and Promotion Rules, 2017,-
In Appendix-I of Annexure-A of the said rules for condition No. 2 the following
shall be substituted namely:-