1.

Name of the post:

Fly Boy (Offset)

2.

Number of posts:

07 (Seven).

3.

Classification:

Group-C (Non ministerial Services).

4.

Scale of Pay:

(i) Pay Scale for regular incumbent(s):

Level-3 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 pay matrix of the corresponding cadre, as per H.P. Civil Service (Revised Pay) Rules, 2022.

5.

Whether "Selection" post or "Non-selection" post

Non-selection.

6.

Age for direct recruitment.

Between 18 to 45 years:

Provided that the upper age limit for direct recruits will not be applicable to the candidates already in service of the Government including those who have been appointed on adhoc 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 was appointed as such, he shall not be eligible for any relaxation in the prescribed age-limit by virtue of his such adhoc or contract appointment:

Provided further that upper age limit is relaxable for Scheduled Castes/Scheduled Tribes/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 Servant 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 the Government servants. This concession will not, however, be admissible to such staff of the Public Sector Corporations/ Autonomous Bodies who are/were 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(s):

(i) Matriculation from a recognized Board of School Education.

Provided that the candidate must have passed Middle or Matriculation from any School/ Institution situated within the Himachal Pradesh

Provided this condition shall not apply to Bonafide Himachalis.

(ii) At least two years experience in the trade from Government/ Semi- Government Printing Press or private offset printing press duly registered with the Central/ State Government, where work of the concerned trade is executed.

(b) Desirable qualification(s) :

Knowledge of customs, manners 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 promote(s).

Age: Not applicable.

Educational Qualification: Yes, as prescribed under Column No.11 below.

9.

Period of probation, if any.

(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.

10.

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:

(i) 90% direct recruitment on a 'regular' basis or by a recruitment on contract basis, as the case may be.

(ii) 10% by promotion.

11.

In case of recruitment by promotion/ Secondment/ transfer, grade(s) from which promotion/ Secondment/ transfer is to be made.

By promotion from amongst the Press Mazdoors who are Matriculate with practical test on the offset Printing machines having three years regular service or regular combined with continuous adhoc service rendered, if any, in the grade.

For the purpose of direct recruitment and promotion following 7 point roster shall be followed:-

Roster Point No. Category

1st to 6th By Direct recruitment

7th By promotion

Note: the roster will be rotated after every 7th point till the representation to all categories is achieved by the given percentage. Thereafter, the vacancy to be filled up from the category which vacates the post.

(i) 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:

(ii) Provided that in all cases, where a junior person becomes eligible for consideration by virtue of his total length of service (including the service rendered on adhoc basis followed by regularservice/appointment) in the feeder post in view of the provisions 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 consideration for promotion on account of the requirements of the preceding proviso, 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 person 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 there under.

(iii) 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 provisions 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.

12.

If a Departmental Promotion 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 H.P.P.S.C. is to be consulted in making recruitment.

As required under the law.

14.

Essential requirement for 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 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 H.P. Public Service Commission, Shimla/ 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(s) to the post will be made subject to the terms and conditions given below:

(I) CONCEPT:-

(a) Under the policy the Fly Boy (Offset) in the Printing and Stationery Department will be engaged on contract basis initially for one year, which may be extendable, one year to year basis:

Provided that for 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 the period of contract is to be renewed/extended.

(b) POST FALLS WITHIN THE PURVIEW OF HPPSC:

The Controller, Printing & Stationery Department, 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 Public Service Commission, Shimla.

(c) The selection will be made in accordance with the eligibility conditions prescribed in these rules;

(II) CONTRACTUAL EMOLUMENTS:

The Fly Boy (Offset) appointed on contract basis will be paid consolidated fixed contractual amount Rs.12,120/- (which shall be equal to 60% (Sixty percent) of the first cell of the appilicable level of pay matrix of the corresponding cadre).

(III) APPOINTING/DISCIPLINARY AUTHORITY

The Controller, Printing and Stationery H.P. will be the appointing and disciplinary authority.

(IV) SELECTION PROCESS:

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, Shimla/ other recruiting agency/ authority, as the case may be.

(V) COMMITTEE FOR SELECTION OF CONTRACTUAL APPOINTMENTS:

As may be constituted by the concerned recruiting agency i.e. Himachal Pradesh Public Service Commission, Shimla 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 contractual appointee will be paid consolidated fixed contractual amount Rs.12,120/- P.M. (which shall be 60% (Sixty percent) of the first cell of the applicable level of 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 order 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, with in a period of 45days, from the date on which a copy of termination orders is delivered to him/her.

(c) The contract appointee will be entitled for one day's casual leave after putting one month's 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 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, the contract appointee shall not be entitled for contractual amount for this 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 a 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 counter part officials at the minimum of the payscale.

(h) Provisions of service rules like FR SR, Leave Rules, GPF Rules, Pension Rules & 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.

Powers 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).

1.

Name of the post:

Fly Boy (Offset)

2.

Number of posts:

07 (Seven).

3.

Classification:

Group-C (Non ministerial Services).

4.

Scale of Pay:

(i) Pay Scale for regular incumbent(s):

Level-3 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 pay matrix of the corresponding cadre, as per H.P. Civil Service (Revised Pay) Rules, 2022.

5.

Whether "Selection" post or "Non-selection" post

Non-selection.

6.

Age for direct recruitment.

Between 18 to 45 years:

Provided that the upper age limit for direct recruits will not be applicable to the candidates already in service of the Government including those who have been appointed on adhoc 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 was appointed as such, he shall not be eligible for any relaxation in the prescribed age-limit by virtue of his such adhoc or contract appointment:

Provided further that upper age limit is relaxable for Scheduled Castes/Scheduled Tribes/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 Servant 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 the Government servants. This concession will not, however, be admissible to such staff of the Public Sector Corporations/ Autonomous Bodies who are/were 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(s):

(i) Matriculation from a recognized Board of School Education.

Provided that the candidate must have passed Middle or Matriculation from any School/ Institution situated within the Himachal Pradesh

Provided this condition shall not apply to Bonafide Himachalis.

(ii) At least two years experience in the trade from Government/ Semi- Government Printing Press or private offset printing press duly registered with the Central/ State Government, where work of the concerned trade is executed.

(b) Desirable qualification(s) :

Knowledge of customs, manners 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 promote(s).

Age: Not applicable.

Educational Qualification: Yes, as prescribed under Column No.11 below.

9.

Period of probation, if any.

(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.

10.

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:

(i) 90% direct recruitment on a 'regular' basis or by a recruitment on contract basis, as the case may be.

(ii) 10% by promotion.

11.

In case of recruitment by promotion/ Secondment/ transfer, grade(s) from which promotion/ Secondment/ transfer is to be made.

By promotion from amongst the Press Mazdoors who are Matriculate with practical test on the offset Printing machines having three years regular service or regular combined with continuous adhoc service rendered, if any, in the grade.

For the purpose of direct recruitment and promotion following 7 point roster shall be followed:-

Roster Point No. Category

1st to 6th By Direct recruitment

7th By promotion

Note: the roster will be rotated after every 7th point till the representation to all categories is achieved by the given percentage. Thereafter, the vacancy to be filled up from the category which vacates the post.

(i) 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:

(ii) Provided that in all cases, where a junior person becomes eligible for consideration by virtue of his total length of service (including the service rendered on adhoc basis followed by regularservice/appointment) in the feeder post in view of the provisions 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 consideration for promotion on account of the requirements of the preceding proviso, 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 person 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 there under.

(iii) 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 provisions 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.

12.

If a Departmental Promotion 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 H.P.P.S.C. is to be consulted in making recruitment.

As required under the law.

14.

Essential requirement for 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 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 H.P. Public Service Commission, Shimla/ 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(s) to the post will be made subject to the terms and conditions given below:

(I) CONCEPT:-

(a) Under the policy the Fly Boy (Offset) in the Printing and Stationery Department will be engaged on contract basis initially for one year, which may be extendable, one year to year basis:

Provided that for 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 the period of contract is to be renewed/extended.

(b) POST FALLS WITHIN THE PURVIEW OF HPPSC:

The Controller, Printing & Stationery Department, 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 Public Service Commission, Shimla.

(c) The selection will be made in accordance with the eligibility conditions prescribed in these rules;

(II) CONTRACTUAL EMOLUMENTS:

The Fly Boy (Offset) appointed on contract basis will be paid consolidated fixed contractual amount Rs.12,120/- (which shall be equal to 60% (Sixty percent) of the first cell of the appilicable level of pay matrix of the corresponding cadre).

(III) APPOINTING/DISCIPLINARY AUTHORITY

The Controller, Printing and Stationery H.P. will be the appointing and disciplinary authority.

(IV) SELECTION PROCESS:

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, Shimla/ other recruiting agency/ authority, as the case may be.

(V) COMMITTEE FOR SELECTION OF CONTRACTUAL APPOINTMENTS:

As may be constituted by the concerned recruiting agency i.e. Himachal Pradesh Public Service Commission, Shimla 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 contractual appointee will be paid consolidated fixed contractual amount Rs.12,120/- P.M. (which shall be 60% (Sixty percent) of the first cell of the applicable level of 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 order 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, with in a period of 45days, from the date on which a copy of termination orders is delivered to him/her.

(c) The contract appointee will be entitled for one day's casual leave after putting one month's 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 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, the contract appointee shall not be entitled for contractual amount for this 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 a 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 counter part officials at the minimum of the payscale.

(h) Provisions of service rules like FR SR, Leave Rules, GPF Rules, Pension Rules & 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.

Powers 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).