Rule - 1. Short title and commencement.
HIMACHAL
PRADESH, DIRECTORATE OF CONSOLIDATION OF HOLDINGS, DEPARTMENT OF REVENUE,
ASSISTANT CONSOLIDATION OFFICER, CLASS-II (NON-GAZETTED), RECRUITMENT AND
PROMOTION RULES, 2022
PREAMBLE
In exercise of the powers
conferred by proviso to article 309 of the Constitution of India, the Governor,
Himachal Pradesh, in consultation with the H.P. Public Service Commission, is
pleased to make the Recruitment and Promotion Rules for the post of Assistant
Consolidation Officer, Class-II (Non-Gazetted) in the Directorate of
Consolidation of Holdings, Department of Revenue, 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, Directorate of
Consolidation of Holdings, Department of Revenue, Assistant Consolidation
Officer, Class-II (Non-Gazetted), Recruitment and Promotion Rules, 2022.
(2)
These rules shall come into force from the date of publication in
the Rajpatra (e-Gazette), Himachal Pradesh.
Rule - 2. Repeal and Savings.
(1)
The Himachal Pradesh, Directorate of Consolidation of Holdings,
Assistant Consolidation Officer, Class-III (Non-Gazetted), Recruitment and
Promotion Rules, 1997 notified vide this Department's Notification No.
Rev.A(A)3-2/94(ACO) dated 13.06.1997, are hereby repealed.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or any action taken under the rules so repealed under sub-rule (1) supra shall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 validity made or done or taken under these rules.
Recruitment
And Promotion Rules For The Post Of Assistant Consolidation Officer, Class-II
(Non-Gazetted) In The Directorate Of Consolidation Of Holdings, Department Of
Revenue, Himachal Pradesh.
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1 |
Name of Post |
Assistant Consolidation
Officer |
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2 |
Number of Post (s) |
18 (Eighteen) |
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3 |
Classification |
Class-II (Non-Gazetted) |
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4 |
Scale of Pay |
As per Rule 3(j) of the
H.P. Civil Services (Revised Pay) Rules, 2022 |
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5 |
Whether
"Selection" Post or "Non-Selection" post; |
Non selection |
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6 |
Age for direct
recruitment: |
Not applicable. |
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7. |
Minimum Educational and
other qualifications required for direct recruit(s): |
a) Essential
Qualification(s): Not applicable. b) Desirable
Qualification(s): Not applicable. |
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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 |
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9. |
Period of Probation, if
any: |
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. |
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10. |
Method(s) of recruitment,
whether by direct recruitment or by promotion/secondment/transfer and the
percentages of post (s) to be filled in by various methods: |
100% by promotion |
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11. |
In case of recruitment by
promotion/secondment/transfer, grade(s) from which
promotion/secondment/transfer is to be made: |
By promotion from amongst
the following with 05 years regular service or regular combined with
continuous adhoc service in the grade:- (i) Field Kanungo=85% (ii ) Senior
Assistant/Senior Scale Stenographer = 15% Failing which from
amongst the Kanungo/Senior Assistant/Senior Scale Stenographer with 25 years
combined regular service in Class-III feeder posts which shall also include
02 (two) years essential service in the present grade. For the purpose of
promotion, a combined seniority list of eligible incumbents of the post of
Senior Assistant/Senior Scale Stenographer on the basis of length of service
without disturbing their cadre wise inter-se-seniority shall be prescribed.
For the purpose of promotion:- (a) Kanungo should have
passed Naib-Tehsildar examination. (b) In case of Senior
Assistant/Senior Scale Stenographer, they should qualify the Naib-Tehsildar
examination within two years after promotion, failing which they shall be
reverted. (c) In case of promotion
from the grade of Senior Assistant and Senior Scale Stenographer, they shall
have to undergo the training in the settlement and consolidation for six
months and thereafter may be declared qualified by the competent authority. (d) The status of
Class-II Gazetted will be applicable to the Assistant Consolidation Officers
subject to essential training and passing of all papers of departmental
examination meant for Revenue Naib Tehsildar's services and who will perform
the same functions and duties which are being performed by Naib Tehsildars of
the Revenue Department. |
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Provided further that for
filling up the posts of Asstt. Consolidation Officer by promotion the
following 20 points post based roster shall be followed:-
Note:- The roster point
will be rotated after every 20th point till the representation to all
categories is achieved. Thereafter, the vacancy is to be filled up from the
category which vacates the post. |
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(I) 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 except
posting/transfer in remote/rural area. This condition of five years shall not
be applicable in case of promotion:
Provided
further that Officers/Officials who have 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 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 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, 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 (I) Supra the Remote/Rural Areas shall be as under:
(i)
All station beyond the radius of 20 Kms. from Sub Division/Tehsil
headquarters.
(ii)
All stations beyond the radius of 15 kms. from State Headquarter
and District headquarters where bus service is not available and on foot
journey is more than 3 (three) Kms.
(iii)
Home town or area adjoining to area to home town within the radius
of 20 kms. of the employee regardless of its category.
(I) 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 rule for promotion subject
to the conditions 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:
(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/her 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 be render the junior incumbents ineligible for
consideration for promotion if the senior ineligible person(s) 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 benefits of seniority there-under or recruited under
the provision of Rule-3 of Ex-Servicemen (Reservation of vacancies in the
Himachal Pradesh Technical Services) 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.
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12. |
If a Departmental
Promotion Committee/Departmental Confirmation Committee exists, what is its
composition: |
(a) Departmental
Promotion Committee: As may be constituted by
the Government from time to time. (b) Departmental
Confirmation Committee: Not applicable |
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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. |
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14. |
Essential requirement for
a direct recruitment: |
Not applicable |
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15. |
Selection for appointment
to the post by direct recruitment: |
Not applicable |
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16. |
Reservation: |
The appointment to the
service shall be subject to orders regarding reservation in the service for
Scheduled Caste/Scheduled Tribes/Other Backward Classes/Other Categories of
persons issued by the Himachal Pradesh Government from time to time. |
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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. |
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18. |
Power of 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). |