Himachal Pradesh Elementary Education Department, Special Educator (For
Pre Primary To Class-V), Group-C, (Nongazetted), Recruitment And Promotion
Rules, 2024
[10th
October 2024]
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 Special Educator (For Pre-Primary to Class-V), Group-C
(Non-Gazetted) 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, Special Educator (For Pre Primary to
Class-V), Group-C, (NonGazetted), Recruitment and Promotion Rules, 2024.
(2)
These rules shall come into force from the
date of publication in the Rajpatra (eGazette), Himachal Pradesh.
Annexure-"A"
RECRUITMENT
AND PROMOTION RULES FOR THE POST OF SPECIAL EDUATOR (FOR PRE-PRIMARY TO
CLASS-V), GROUP-C (NON-GAZATTED) IN THE DEPARTMENT OF ELEMENTARY EDUCATION,
HIMACHAL PRADESH.
1. |
Name of post: |
Special Educator ( For Pre-Primary to Class-V) |
2. |
Number of Post(s): |
138 (One hundred thirty eight) |
3. |
Classification: |
Group-C |
4. |
Scale of Pay (Be given in expanded notation): |
(i) Pay Band for regular incumbent(s): “Level 8 of pay matrix attached with time scale of the
post, as per H.P. Civil Services (Revised Pay) Rules, 2022”. (ii) Pay Band for contractual incumbent(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 Nonselection post: |
Non-Selection |
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 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 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 were /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. |
Educational Qualifications: |
(a) ESSENTIAL QUALIFICATION: (1) Special Educator(Pre-Primary to Class-V): (i) 10+2 from recognized Board with atleast 50% marks
or Graduation in any stream from Recognized University. (ii) D.Ed. in Special Education from a Rehabilitation
Council of India(RCI) approved Institute and possess a valid RCI &
CRR number. OR D.El.Ed. with a recognized qualification
(Certificate/Diploma) from a Rehabilitation Council of India(RCI) approved
Institution and possess a valid RCI & CRR Number. (iii) Six-month training of teaching in cross
disability area in inclusive education(**) AND (iv)Pass in Teacher Eligibility Test (TET) duly
conducted by H.P. Board of School Education Dharamshala, District Kangra or
any other Agency authorized by the Government. (**) If the proposed programme (cross disability/top up
courses being developed by RCI as on in service training is not available
same may be dropped from the qualification with a condition that those
recruited with D.Ed./B.ED. Special Education have to compulsory undergo
aforesaid training as soon as same is conducted. Note.— 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 prescribed
for direct recruits will apply in the case of promotees: |
Age: Not Applicable Educational qualification(s): 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. 2. Promotion:—Not Applicable |
10. |
Method(s) of recruitment whether by direct recruitment
or by promotion/ secondment/ transfer and percentage of posts to be filled in
by various methods: |
100% by direct recruitment, on regular basis or by
recruitment on contract basis, as the case may be. |
11. |
In case of recruitment by promotion/ Secondment/
transfer, grade(s) from which promotion/ Secondment/ transfer is to be made: |
Not Applicable |
12. |
If a Departmental Promotion committee exists. What is
its Composition: |
(i) Departmental Promotion Committee:— Not Applicable (ii) Departmental Confirmation Committee:— As may be constituted by 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: |
Selection for appointment to the post in 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 Public Service Commission/Himachal
Pradesh Rajya Chayan Aayog/ other recruiting agency/ authority, as the case
may be. |
15 - A. |
Selection for appointment to the post by contract
recruitment: |
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 Special Educator(For
Pre-Primary to Class-V), Group-C, (Non Gazetted) 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 Director, Elementary Education, H.P. 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) The selection will be made in accordance with the
eligibility condition prescribed in these Rules. (II) CONTRACTUAL EMOLUMENTS:— The Special Educator(for Pre-Primary to Class-V)
appointed on contract basis will be paid consolidated fixed contractual
amount @ Rs. 17,820/-PM(which shall be 60% of the first cell of the
applicable level of the pay Matrix of the corresponding cadre). (III) APPOINING/ DISCIPILANARY AUTHORITY:— The Director, Elementary Education, Himachal Pradesh
will be appointing and disciplinary authority. (IV) SELECTION PROCESS: (a) FOR POST(S) FALLING WITHIN THE PURVIEW OF
HPRCA/OTHER RECRUITING AGENCY: Selection for appointment to the post in the case of
Contract Appointment 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 Public
Service Commission/Himachal Pradesh Rajya Chayan Aayog/ other recruiting
agency/authority, as the case may be. (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. (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 Special Educator(For Pre-Primary to Class-V)
will be paid consolidated fixed contractual amount @ Rs.17,820/P.M. (which
shall be 60% 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’s
casual leave after putting one month’s service, 10 day’s medical leave and 5
day’s 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, 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 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 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 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 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 Special Educator( For
Pre-Primary to Class-V) (Name of the post) 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 Special Educator (for Pre-Primary to Primary)
( 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. 17,820/- 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 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. 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)