HIMACHAL PRADESH, INDUSTRIES DEPARTMENT,
DAFTRI (CLASS-IV) (NON GAZETTED) RECRUITMENT AND PROMOTION (FIRST AMENDMENT)
RULES, 2021
PREAMBLE
In exercise of the powers conferred by proviso to Article
309 of the Constitution of India, the Governor, Himachal Pradesh, is pleased to
make the following rules, further to amend Department of Industries, Daftri
(Class-IV), Recruitment and Promotion Rules, 2000 notified vide this
department's Notification No. Udyog-II(kha)2-26/95 dated 13.11.2000, namely:-
Rule - 1. Short title and Commencement.
(1)
These rules may be called the Himachal
Pradesh, Industries Department, Daftri (Class-IV) (Non Gazetted) Recruitment
and Promotion(First Amendment), Rules, 2021.
(2)
These rules shall come into force from
the date of publication in the Rajpatra, (e-Gazette) Himachal Pradesh.
Rule - 2. Amendment of Annexure-A.
In Annexure "A" to the Himachal Pradesh,
Industries Department, Daftri (Class-IV), Recruitment and Promotion Rules,
2000:-
(a)
For the existing provision against
Column No. 4, the following shall be substituted, namely:-
"Pay band for regular incumbent (s):
Rs. 4900-10680+1650/- Grade Pay ",
(b)
For the existing Column No. 10, the
following shall be substituted, namely:-
"Method(s) of recruitment, whether by direct
recruitment or by promotion/secondment/transfer and the percentage of post(s)
to be filled in by various methods "
(c)
For the existing Column No. 11, the
following shall be substituted, provision in Column No. 11, the following shall
be substituted, namely:-
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"In case of recruitment by promotion/secondment/transfer.
Grade(s)from which promotion/secondment/transfer is to be made:
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" By promotion amongst the Peon(s) who possess 03 (three)
years regular service or regular combined with continuous adhoc service, if
any, in the grade"
(1) 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 rules
for promotion subject to the condition 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 total length of service (including the service
rendered on adhoc basis, followed by regular service/appointment) in the
feeder post in view of the provision referred to above, all persons senior to
him 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
provision, the person(s) junior to him shall also be deemed to be ineligible
for consideration for such promotion.
Explanation:- The last proviso shall not render the junior incumbents
ineligible for consideration for promotion if the senior ineligible persons
happened to be Ex- servicemen who have joined Armed Forces during the period
of emergency and recruited under the provisions of Rule-3 of Demobilised
Armed Forces Personnel (Reservation of Vacancies in Himachal State Non-
Technical Services) Rules, 1972 and having been given the benefit of
seniority thereunder or recruited under the provisions 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 post 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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(d)
For the existing provision in Column
No. 12, the following shall be substituted, namely:-
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If a Departmental Promotion confirmation Committee/exists, what is its
composition.
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Departmental Promotion Committee
As may be constituted by the Government from time to time.
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Departmental Confirmation Committee
Not applicable".
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(e)
For the existing provision against
Column No. 16, the following shall be substituted, namely:-"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".