Himachal Pradesh Printing And Stationery
Department, Office Daftri, Class-Iv (Non-Gazetted), Ministerial Services
Recruitment And Promotion Rules, 2023
[08th May 2023]
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
Recruitment and Promotion Rules for the post of Office Daftri, Class-lV
(Non-Gazetted) Ministerial Services, in the Department of Printing and
Stationery, Himachal Pradesh as per Annexure-"A" attached to this
notification, namely:-
Rule - 1. Short title and commencement
(1)
These
rules may be called the Himachal Pradesh Printing and Stationery Department,
Office Daftri, Class-IV (Non-Gazetted), Ministerial Services Recruitment and
Promotion Rules, 2023.
(2)
These
rules shall come into force from the date of publication in Rajpatra
(e-Gazette), Himachal Pradesh.
Rule - 2. Repeal and savings
(1)
The
Himachal Pradesh Printing and Stationery Department, Office Daftri,
Class-lV(Non-Gazetted), Recruitment and Promotion Rules, 2000 notified vide
this department notification No. Mudran (B)2-12/98, dated 03-07-2000 and
published in Rajpatra, Himachal Pradesh, on 16-09-2000 are hereby repealed.
(2)
Notwithstanding
such repeal, any appointment made or anything done or any action taken under
the rules so repealed under sub-rule (1) supra shall be deemed to have been
validly made or done or taken under the corresponding provisions of these
rules.
ANNEXURE-A
Recruitment and Promotion Rules for
the post of Office Daftri Class-IV (Non-Gazetted) in the Department of Printing
and Stationery, Himachal Pradesh
(1)
Name
of the post.-Office Daftri
(2)
Number
of posts.-01(One)
(3)
Classification.-Class-IV
(Non-Gazetted) Ministerial Services
(4)
Scale
of Pay.-
(i)
Pay
Band for regular incumbent(s): Level-1, Pay Matrix Rs. 18000- 56900 P.M.
(ii)
Emoluments
for Contract employee(s): Rs.10800/- (60 % of the first cell of the applicable
level of pay matrix of the corresponding cadre, of employees appointed/working
on regular basis as per Himachal Pradesh 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 overage on the date when he was appointed as such, he shall not be
eligible for any relaxation in the prescribed age limit by virtue of his/her
such adhoc or contract appointment:
Provided
further that upper age limit is relax-able for Scheduled Castes/Scheduled
Tribes/Other Backward Classes/ 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 the 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.
(1)
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
qualifications : Should have passed Matriculation Examination from a Board
recognized University or an institution affiliated to a recognized Board or
University or from a deemed University.
(b)
Desirable
qualifications : 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 promotee(s).-Age : Not applicable.
Educational
Qualification : Not applicable.
(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 for
reasons to be recorded in writing.
(b)
No
probation in case of appointment on contract basis.
(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.-100% by promotion, failing which, by the direct recruitment on a
regular basis or on contract basis, as the case may be.
(11)
In
case of recruitment by promotion, deputation/transfer, grades from which
promotion/deputation/ transfer is to be made.-By promotion from the Packer
category who possess 03 years regular service or regular combined with
continuous adhoc service rendered, if any, in the grade, failing which by
promotion from amongst the Peon/Chowkidar/ Mali who possess at least 6 years
regular service or regular combined with continuous adhoc service, if any, as a
Packer and Peon/Chowkidar/ Mali, combined out of which 2 years essential
service must be as a Packer, failing which the post will be filled up by direct
recruitment on a regular basis or by recruitment on contract basis, as the case
may be.
Provided,
that for the purpose of promotion a combined seniority of eligible incumbents
of the feeder categories shall be prepared based on service rendered in the
respective cadre on the basis of length of service without disturbing their
cadre wise inter-se-seniority.
(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:
Provided
that in all cases where a junior person becomes eligible for consideration by
virtue of his/her total length of service (including the service rendered on
adhoc basis, followed by regular service /appointment) in the feeder post in
view of the provisions referred to the above, all persons senior to him/her 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 and 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 proviso, the person(s) junior
to him /her shall also be deemed to be ineligible for consideration for such
promotion.
Explanation.-The
last proviso shall not render the junior incumbent(s) ineligible for
consideration for promotion if the senior ineligible person(s) happened to be
Ex-Servicemen who have joined Armed Forces during the period of emergency and
recruited under the provisions of rule-3 of the Demobilized 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 the 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 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.-
Departmental Promotion Committee/ Departmental Confirmation Committee; as may
be constituted by the Government from time to time.
(13)
Circumstances
under which the H.P.S.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 prescribed educational qualification followed by evaluation as specified in
Appendix-I appended to these rules.
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
this policy the Office Daftri in the Printing and Stationery Department,
Himachal Pradesh will be engaged on contract basis initially for one year,
which may be extendable on 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 his period of
contract is to be renewed/extended.
(b)
The
Controller, Printing and Stationery after obtaining the approval of the
Government to fill up the vacant posts on contract basis will advertise the
details of the vacant posts in at least two leading news papers and invite
applications from candidates having the prescribed qualification and fulfilling
the other eligibility conditions as prescribed in these Rules.
(c)
The
selection will be made in accordance with the eligibility conditions prescribed
in these Rules.
(II)
CONTRACTUAL
EMOLUMENTS.-The Office Daftri appointed on contract basis will be paid
consolidated fixed contractual amount equal of Rs. 10800/- equal to 60% (Sixty
percent) of the first cell of the applicable level of the Pay Matrix of the
corresponding cadre of employees, appointed/ working on a regular basis. The
contractual emoluments for the subsequent year(s) will be allowed if
contractual period is extended beyond one year.
(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 prescribed educational
qualification followed by evaluation as specified in Appendix-I appended to
these rules.
(V)
COMMITTEE
FOR SELECTION OF CONTRACTUAL APPOINTMENTS.- As may be constituted by the
concerned recruiting agency i.e. Controller, Himachal Pradesh Printing and
Stationery Department, 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 Government employee who is appointed on contract basis will be
given an amount of Rs. 10,800/- i.e. 60% (Sixty Percent) of the first cell of
the applicable level of the Pay Matrix of the corresponding cadre of employees,
appointed/ working on a regular basis. The Contractual emoluments for the
subsequent years, will be allowed if contractual period is extended beyond one
year.
(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 ordes 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)
The
contract appointee will be entitled for one days 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 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 have completed 03 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 reexamined 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
officials at the minimum of the payscale.
(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)
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
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 Office Daftri and the Government of Himachal Pradesh
through the Controller, Printing and Stationery Department Himachal Pradesh
This
agreement is made on this.............................day
of............................. in the year.............................
between Sh/Smt ............................. s/o/d/o Shri
............................. r/o............................. contract
appointee (hereinafter called the FIRST PARTY), and The Governor of Himachal
Pradesh through Controller, Printing and Stationery Department Himachal Pradesh
(herein-after referred to as the SECOND PARTY).
Whereas,
the SECOND PARTY has engaged the aforesaid FIRST PARTY and the FIRST PARTY has
agreed to serve as a Office Daftri on contract basis on the following terms and
conditions :-
(1)
That
the FIRST PARTY shall remain in the service of the SECOND PARTY as a Office
Daftri 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
concerned HOD shall issue a certificate that the service and conduct of the
contract appointee is satisfactory during the year and only then his period of
contract is to be renewed/extended.
(2)
The
contractual amount of the FIRST PARTY will be Rs.10800/- P.M (which shall be
equal to 60% percent of first cell, of the applicable level of the Pay Matrix
of the corresponding cadre of employees appointed/working on a regular basis.
For further extended years no other allied benefits such as senior/selection
scales etc. will be given.
(3)
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 ordes 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)
The
Contractual Office Daftri will be entitled for one days 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 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.
(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. 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.
(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 based 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 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 serive, 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 official duties at the same rate as applicable to regular counter-part
Official at the minimum of pay scale.
(9)
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 the 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)
APPENDIX-I
For Class-IV Post
|
1 |
Merit of
minimum educational qualification, in terms of the Recruitment &
Promotion Rules, shall be calculated as under: [Percentage
of marks obtained in prescribed educational qulaification to be calculated
out of 85 marks. For example, a candidate getting 50% marks in matric will be
given 42.5 marks]. |
85 Marks
|
|
2 |
Evaluation
of candidate to be made in the following manner: |
15 marks
|
|
(i)
Belonging to notified Backward Area or Panchayat, as the case may be =01Mark |
||