Himachal Pradesh Elementary Education Department, Drawing Master,
Group-C, Recruitment And Promotion Rules, 2025
[18th
February 2025]
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 Himachal Pradesh Public Service
Commission, is pleased to make the following Recruitment and Promotion Rules
for the post of Drawing Master, Group-C, in the Department of Elementary
Education, Himachal Pradesh, as per Annexure-'A' appended to this notification,
namely.
Rule 1. Short title and Commencement.
(1)
These rules may be called the "Himachal
Pradesh Elementary Education Department, Drawing Master, Group-C, Recruitment
and Promotion Rules, 2025".
(2)
These rules shall come into force from the
date of publication into the Rajpatra (e-Gazette), Himachal Pradesh.
Rule 2. Repeal & saving.
(1)
The Himachal Pradesh Elementary Education
Department Drawing Master, (Class-III) Recruitment and Promotion Rules, 2010
notified vide this Departments Notification No. EDN-C-A (3)2/2009, dated
17-05-2010, are hare by repealed.
(2)
Notwithstanding such repeal, any appointment
made or anything done under the Rules so repealed under sub-rule (1) supra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 DRAWING MASTER, GROUP-C IN THE DEPARTMENT
OF ELEMENTARY EDUCATION, HIMACHAL PRADESH
(1)
Name of post.-Drawing Master
(2)
Number of post(s).-4127 (Four thousand one hundred
and twenty seven)
(3)
Classification.-Group-C
(4)
Pay Scale .-
(i)
Pay Band for regular incumbent(s):-
" Level 9 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):-
"60 % of the first cell
of the applicable level of the pay Matrix of the corresponding cadre, as per
Civil Services (Revised Pay) Rules, 2022".
(5)
Whether selection post or non-selection
post.-Not Applicable
(6)
Age for direct recruitment.-18 to 45 years:
Provided that the upper age
limit for direct recruits will not be applicable to the candidates already in
service of Government including those who have been appointed on adhoc basis or
on contract basis:
Provided further that if a
candidate appointed on adhoc basis or on contract basis had become overage 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 adhoc or contract
appointment:
Provided further that the
upper age limit is relaxable for Scheduled Caste /Scheduled Tribe/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 Servants 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 where/are subsequently appointed by such
Corporations/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:-
"10+2 with 50% marks
with two years diploma in Arts & Crafts Teacher from a recognized
Institution/ University.
OR
Bachelor of Arts with Fine
Arts/Visual Arts (Painting or Sculpture or Applied Arts) as an elective subject
with at least 50% marks from a recognized University.
OR
Master Degree in Fine
Arts/Visual Arts(Painting and Sculpture) with at least 55% marks from a
recognized University.
Note.-The minimum
qualification as prescribed by NCTE on the date of publication of the
Advertisement shall also be considered as part and parcel of these R&P
Rules and the Government ( in the Department of Elementary Education, H.P.)
shall provide such changes in the minimum essential qualification to the
recruiting agency till the date of publication of advertisement.
Provided that a candidate
must have passed Matriculation and 10+2 from any School/Institution situated
within Himachal Pradesh:
Provided this condition
shall not apply to Bonafide Himachalis.
(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.-
(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. Tenure basis, re-employment after superannuation and
absorption.
(2)
Promotion. Not Applicable
(10)
Method(s) of recruitment whether by direct
recruitment or by promotion/ secondment/transfer and percentage of post(s) to
be filled in by various methods.-
100% by direct recruitment
on regular basis or on contract basis, as the case may be, in the following
manners:-
(a)
50% through Himachal Pradesh Rajya Chayan
Aayog, Hamirpur/other recruiting agency/authority as the case may be on regular
basis or on contract basis.
(b)
45% through batch wise basis.
(c)
5% through Limited Direct Recruitment (LDR)
through Himachal Pradesh Rajya Chayan Aayog, Hamirpur /other recruiting agency/
authority as the case may be on regular basis or on contract basis, as the case
may be, from amongst in service SMC Teachers[with at least five (05) years of
service] engaged under SMC Policy dated 17-07-2012, amended from time to time,
possessing the requisite Educational qualification as prescribed in the Col.
No. 7:
Provided that the upper age
limit for direct recruits will not be applicable to the SMC Teachers already in
service of Government.
Note.-The 5% Limited Direct
Recruitment Quota will cease automatically after the absorption of all SMC
Teacher engaged under SMC Policy dated 17-07-2012, amended from time to time,
in the Elementary Education Department and thereafter, the 5% quota meant for
LDR recruitment shall be considered as part and parcel of quota for direct
recruitment through batchwise.
(11)
In case of recruitment by promotion,
secondment/ transfer, grade from 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.-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.-
(a)
Direct recruitment through HPRCA/other
recruiting agency/authority.
Selection for appointment in
the case of direct recruitment shall be made on the basis of merit of written
examination and/ or practical test or skill test or physical test, the
standard/syllabus etc. will be determined by the Himachal Pradesh Rajya Chayan
Aayog/ other recruiting agency/ authority, as the case may be.
(b)
Direct recruitment through Batch-Wise.
Selection for appointment to
the post in the case of direct recruitment on batchwise shall be made by the
Deputy Director of Elementary Education of the concerned district, on the basis
of batch-wise merit/inter-se-seniority of the candidate of a particular batch
passed out from the University/institution duly recognized by the State/Central
Government.
The date recorded by the
concerned University/Institution on the original Detailed Marks Certificate of
final professional examination shall be deemed date for reckoning the batch of
the candidate.
If more than one candidate
has been issued the final professional examination certificate on the same date
in that event the candidate who is senior in age will be placed above the
candidate junior in age. If date of Birth is also same, in that event the
candidate having higher percentage of marks in professional examination will be
considered senior and if percentage of marks in professional examination is
also same in that event candidate having higher percentage in 10+2
level/Bachelor Degree/Master Degree be considered senior. If still there is a
tie, in that event candidate having Higher Educational Qualification will be
considered senior and if candidates having similar Higher Educational
Qualification in that event the candidate having higher percentage of marks
will be considered senior.
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 Drawing Master Group-C
in the Department of Elementary Education 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/her period of
contract is to be renewed/extended.
(b)
POST FALLS WITHIN THE PURVIEW OF HIMACHAL
PRADESH RAJYA CHAYAN AAYOG (HPRCA)/OTHER RECRUITING AGENCY:
The Deputy Director,
Elementary Education, H.P. of the concerned district, 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 Rajya Chayan Aayog/other recruiting Agency/authority, as the case may
be.
(c)
POST FALLS OUT OF THE PURVIEW OF HPRCA/OTHER
RECRUITING AGENCY:-
The Deputy Director,
Elementary Education, H.P. concerned district, after obtaining the approval of
the Government to fill up the vacant posts, on contract basis, will advertise
the detail of the vacant posts in at least two leading newspapers and invite
applications from candidates having the prescribed qualification and fulfilling
the other eligibility conditions as prescribed in these Rules.
(d)
The selection will be made in accordance with
the eligibility condition prescribed in these Rules.
(II)
CONTRACTUAL EMOLUMENTS:-
The Drawing Master appointed
on contract basis will be paid consolidated fixed contractual amount @
Rs.21,360/-PM (which shall be 60% (sixty percent) of the first cell of the
applicable level of the pay Matrix of the corresponding cadre).
(III)
APPOINTING/ DISCIPLINARY AUTHORITY:-
The Deputy Director,
Elementary Education, H.P. concerned district, will be appointing and
disciplinary authority.
(IV)
SELECTION PROCESS:-
(a)
FOR POST(S) FALLING WITHIN THE PURVIEW OF
HPRCA/OTHER RECRUITING AGENCY/ AUTHORITY :
Selection for appointment to
the post in the case of Contract Appointment, recruitment shall be made on the
basis of merit of written examination and/ or practical test or skill test or
physical test, the standard/syllabus etc. will be determined by the Himachal
Pradesh Rajya Chayan Aayog/ other recruiting agency/authority, as the case may
be.
(b)
FOR POSTS(S) FALLING OUT OF THE PURVIEW OF
HPRCA/OTHER RECRUITING AGENCY/ AUTHORITY :
Selection for appointment to
the post in the case of contract appointment, recruitment on batch-wise shall
be made by the Deputy Director of Elementary Education of the concerned
district, on the basis of batch-wise merit/inter-se seniority of the candidate
of a particular batch passed out from the University/institution duly
recognized by the State/Central Government.
The date recorded by the
concerned University/Institution on the original "Detailed Marks
Certificate" of final professional examination shall be deemed date for
reckoning the batch of the candidate.
If more than one candidate
has been issued the final professional examination certificate on the same date
in that event the candidate who is senior in age will be placed above the
candidate junior in age. If date of Birth is also same, in that event the
candidate having higher percentage of marks in professional examination will be
considered senior and if percentage of marks in professional examination is
also same in that event candidate having higher percentage in 10+2
level/Bachelor Degree/Master Degree be considered senior. If still there is a
tie, in that event candidate having Higher Educational Qualification will be
considered senior and if candidates having similar Higher Educational
Qualification in that event the candidate having higher percentage of marks
will be considered senior.
(V)
COMMITTEE FOR SELECTION OF CONTRACTUAL APPOINMENTS:-
(a)
FOR POST(S) FALLING WITHIN THE PURVIEW OF
HPRCA/OTHER RECRUITING AGENCY:-
As may be constituted by the
concerned recruiting agency i.e. Himachal Pradesh Rajya Chayan Aayog /other
recruiting agency, from time to time.
(b)
FOR POSTS(S) FALLING OUTSIDE THE PURVIEW OF
HPRCA/OTHER RERUITING AGENCY:-
As may be constituted by the
Government from time to time.
(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 Drawing Master appointed on contract
basis will be paid consolidated fixed contractual amount @ Rs. 21,360/-P.M.
(which shall be 60% (sixty percent) of the first cell of the applicable level
of the pay Matrix of the corresponding cadre.
(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 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, within a
period of 45 days, from the date on which a copy of termination orders is
delivered to him/her.
(c)
Contract appointee will be entitled for one
day casual leave after putting one months 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 day (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, contract appointee shall not be
entitled for contractual amount for the 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 fiton 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 FR-SR, Leave
Rules, GPF Rules, Pension Rules and 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.
(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 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 Drawing Master and the
Government of Himachal Pradesh through Director of Elementary Education.
(Designation
of the Appointing Authority)
This agreement is made on
this _______________ day of ____________ in the year____________ between
Sh./Smt.___________________ s/o Shri ______________ r/o
___________________________________________Contract appointee (hereinafter
called the FRIST PARTY), AND The Governor of Himachal Pradesh through Director
of Elementary Education (Designation of the Appointing Authority)/Head of the
Institution i.e Principal/Headmaster ( here-in-after the SECOND PARTY).
Whereas, the SECOND PARTY has engaged the aforesaid FIRST PARTY and the FIRST
PARTY has agreed to serve as a Trained Graduate Teacher (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 Drawing Master (Name of the post) for a period
of 1 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
extension/renewal of contract period on year to year basis the Head of the
Institution shall issue a certificate that the service and conduct of the
contract appointee was satisfactory during the year and only then his/her
period of contract is to be renewed/extended.
(2)
The contractual amount of the FIRST PARTY
will be Rs. 21,360/- 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 FIRST PARTY 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, within a
period of 45 days, from the date on which a copy of termination orders is
delivered to him/her.
(4)
Contract appointee will be entitled for one
day casual leave after putting one months 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 day (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.
(5)
Un-authorized 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. Provided that he/she shall
submit the certificate of illness/fitness issued by the Medical Officer, as per
prevailing instructions of the Government. However, contract appointee shall
not be entitled for contractual amount for the period of absence from duty.
(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 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 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.
(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)
IN THE PRESENCE OF WITNESS:
(1)
__________________________
___________________________
(Name and full Address)
(Signature of the Second
PARTY)
(2)
__________________________
____________________________
(Name and full Address)