HIMACHAL PRADESH HIGH COURT OFFICERS AND THE MEMBERS OF STAFF (RECRUITMENT, CONDITIONS OF SERVICE, CONDUCT & APPEAL) (4TH AMENDMENT-2017) RULES, 2015

PREAMBLE

Hon'ble the Acting Chief Justice of the High Court of Himachal Pradesh, in exercise of the powers conferred under Article 229 of the Constitution of India and all other enabling powers in this behalf is pleased to make the following amendment(s) in "The Himachal Pradesh High Court Officers and the Members of Staff (Recruitment, Conditions of Service, Conduct & Appeal) Rules, 2015":-

Rule - 1. Short Title.--

These Rules shall be called "The Himachal Pradesh High Court Officers and the Members of Staff (Recruitment, Conditions of Service, Conduct & Appeal) (4th Amendment-2017) Rules, 2015".

Rule - 2.Commencement.--

These shall come into force with immediate effect.

Rule - 3. Amendments.--

(I)      The Part-P of Schedule-III, annexed to the Rules shall stand deleted and substituted by the following:-

PART-P

(See item Nos. 14 & 15 in Part-C of Schedule-III)

(a)      A Screening Test (both in English an Hindi) consisting of MCQs carrying four choices for each question, out of which the correct answer shall have to be given by the candidates on OMR sheets by blackening the appropriate circle or any other mode as suggested in the question paper-OMR sheet. Each question shall carry equal weightage of one mark. The Screening Test will be of 2 hours duration comprising 100 questions of 100 marks in aggregate touching the following topics:-

(i)       Testing the mechanical knowledge of automobiles.

(ii)      Duties and responsibilities as a Driver of the Government vehicles.

(iii)     Duty of driver of motor vehicle to give information to immediate superior/incharge/controlling officer/police, in the event of an accident or an injury to a person.

(iv)    Role, duties and responsibilities as good samaritans.

(v)      Use of flag on vehicle, how and when to use, its maintenance and preservation etc.

(vi)    Maintenance of the vehicle records viz. Log book, Registration certificate, Insurances, accessories, etc.

(vii)   General upkeep and maintenance of the vehicle.

(viii)  Awareness level of traffic Signs, signalling, driving regulations, safety measures, etc.

(ix)    Awareness of emergency numbers, latest technology used in vehicles, pollution compatibility, insurance, etc.

(x)      Testing basic knowledge of first aid.

(xi)    Etiquettes, manners towards family members of dignatries and collegues.

(xii)   General awareness about State of HP, Social, economic, geographical and political aspects etc.

The candidates qualifying the Screening Test shall be called for Proficiency Test, if they fall in the ratio of 1:6 which means 6 candidates against one vacancy.

(b)      Profciency Test for the Post of Driver (Regular and Daily Wages).

Profciency Test of total 40 marks to be held to judge the practical ability of the driver to drive the vehicle and the committee shall allot marks in the profciency test out of forty (40) as per the performance of the candidate in the driving test. The candidate securing less than twenty four (24) marks shall be declared as disqualifed.

(c)      Interview of 10 marks consisting of following:-

Note:- (i) Experience on the post of driver of light motor vehicle and Medium/Heavy vehicle shall be taken into consideration, if there is mention of the experience in the application form and original shown at the time of personal interview.

(ii) The experience as driver in any government body/private sector to drive vehicle shall also be taken into consideration.

(d)      Criterion for awarding marks for Educational Qualification

(e)      Crieterion for awarding marks for Experience

(II)     The word(s) "(Transport)" wherever occuring in Sr. Nos. 14 and 15 "Drivers", "Drivers (Daily wages)" of Schedule-III annexed to the Rules shall stand deleted.