Himachal
Pradesh Printing & Stationery Department Fly Boy (Offset) (Class-lll)
(Non-Gazetted) Group-C, Recruitment & Promotion Rules, 2023
[26th
July 2023]
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 Recruitment & Promotion Rules
for the post of Fly Boy (Offset), (Non-Gazetted) Group-C, in the Department of
Printing and Stationery, Himachal Pradesh as per Annexure-"A"
attached to this notification, namely:-
Rule - 1. Short titled and commencement
(1)
These rules may be called the Himachal
Pradesh Printing & Stationery Department Fly Boy (Offset) (Class-lll)
(Non-Gazetted) Group-C, Recruitment & 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, Fly Boy (Offset) Class-lll (Non-Gazetted), Recruitment and
Promotion Rules, 2007 notified vide this department notification No. Mudran
(A)4-22/93, dated 01-11-2007 and published in the Rajpatra, Himachal Pradesh,
Dated 13-11-2007 are hereby repealed.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made or anything done or any action taken under the rules, so repealed under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 FLY BOY (OFFSET) (NON-GAZETTED) GROUP-C IN
THE DEPARTMENT OF PRINTING AND STATIONERY, HIMACHAL PRADESH
(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 overage 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 promotee(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 regular
service/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
thereunder.
(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, 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 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 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
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 weeksstanding 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
pay scale.
(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).
Annexure-B
Form
of contract/agreement to be executed between the Fly Boy (Offset) and the
Government of Himachal Pradesh through the Controller, Printing and Stationery
Department H.P.
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 (here-in-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 Fly Boy (Offset) 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 Fly Boy (Offset) for a period of one 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 further
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 was satisfactory during the year and only then the period of contract
is to be renewed/extended.
(2)
The contractual amount of the First Party
will be Rs.12,120/- P.M. (which shall be 60% of the first cell of the
applicable level of pay matrix of the corresponding cadre).
(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)
Contractual Fly Boy(Offset) 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 appointment 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 Fly Boy (Offset) 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
weeksstanding 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.
(8)
Contract appointee shall 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 Official at the minimum of pay
scale.
(9)
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).
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)
_____________________________
_____________________________
_____________________________
(Name and Full Address).
IN THE PRESENCE OF WITNESS :
(2)
_____________________________
_____________________________
_____________________________
(Name and Full Address).
(Signature of the SECOND PARTY)
_____________________________
_____________________________
_____________________________
(Name and Full Address)