[29 April 2021] No. HTC-A(3)-2/2020.-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 rules to amend the Himachal
Pradesh Horticultural Services, Class-I (Gazetted), Recruitment and Promotion
Rules, 2018 notified vide this Department's Notification No.
Udyan-Kha(7)-8/92-Vol.-V, dated 30th May, 2018 and published in the Rajpatra,
Himachal Pradesh dated 2nd June, 2018, namely:- (1) These rules may
be called the Himachal Pradesh, Horticultural Services, Class-I (Gazetted)
Recruitment and Promotion (First Amendment) Rules, 2021. (2) These rules shall
come into force from the date of publication in Rajpatra (e-Gazette) Himachal
Pradesh. In Annexure-"A" appended to the
Himachal Pradesh Horticultural Services, Class-I (Gazetted) Recruitment and
Promotion Rules, 2018 (hereinafter referred to as the "said rules"),- (a) for the
provisions against column No. 7, the following shall be substituted , namely:- "(a)
Essential Qualification(s): M.Sc. Horticulture/Agriculture in any one of
thefollowing disciplines/ subjects:-Pomology, Fruit Breeding & Genetic
Resources, Post Harvest Technology/Fruit Technology, Floriculture & Land
Scaping, Mycology & Plant Pathology/Entomology & Apiculture or
Biotechnology, Vegetable Crops, Microbiology, Soil Science & Water
Management, Agriculture Economics & Agriculture Statistics, Agriculture Extension,
M.Sc. Food Technology, Master of Science (Horticulture) Fruit Science, Master
of Science (Horticulture) Vegetable Science, Master of Science (Horticulture)
Floriculture and Land scape Architecture, Master of Science (Agriculture) Plant
Pathology, Master of Science (Agriculture) Entomology, Master of Science
(Agriculture) Nematology, Master of Science (Agriculture), Seed Science and
Technology, Master of Science (Agriculture) Soil Science, Master of Science
(Agriculture), Agricultural Economics, Master of Science Food Technology,
Master of Science Molecular Biology and Biotechnology, Master of Science
Microbiology, Master of Science Statistics and Post Graduate Associate ship in
Fruit and Vegetable Technology equivalent to M.Sc. Horticulture (Post Harvest
Technology) and Master of Science (Agriculture) specialization in Plant
Breeding & Genetics. However, the incumbent should be B.Sc.(Hort.) in four
years degree program. (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."; (c) for the
provisions of first para of Column No. 11, the following shall be substituted,
namely:- "By
promotion from amongst Horticulture Extension Officer/Demonstrator having B.Sc.
Degree in Horticulture/Agriculture from a recognized University with 07 years
regular or regular combined with continuous adhoc service, if any in the
grade": Provided that for
the purpose of promotion a combined seniority list of the eligible incumbents
of the posts of Horticulture Extension Officer and Demonstrator on the basis of
the length of service without disturbing their cadre-wise inter-se seniority
shall be prepared: Provided further
that for filling up the posts of Horticulture Development Officer, the
following 02 point post based roster shall be followed:- Roster
point No Category 1st
Promotee 2nd
Direct
recruitment Note.-The roster
will be repeated after 2nd point till the representation of each category is achieved
by the given percentage and thereafter the vacancy shall be filled up from the
category which vacates the post."; (d) for the
provisions against Column No. 15-A(VII)(b), the following shall be substituted,
namely:- (e) The service of
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."; and (f) for the
provisions against 15-A(VII)(f), the following shall be substituted, namely:- (g) 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.". (a) In
Annexure-"B" appended to the "said rules" for the
provisions of terms and conditions No. 3, the following shall be substituted,
namely:- "3. The service of 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."; and (b) for the
provisions of terms and condition No.7, the following shall be substituted,
namely:- "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 candidate 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."Himachal
Pradesh, Horticultural Services, Class-I (Gazetted) Recruitment And Promotion
(First Amendment) Rules, 2021