[29th February 2024] In
exercise of the powers conferred by proviso to article 309of the Constitution
of India, the Governor, Himachal Pradesh, in consultation with the Himachal
Pradesh Public Service Commission, is pleased to frame the Recruitment and
Promotion Rules for the post of Kanungo, Group-C in the Himachal Pradesh Public
Works Department, as per Annexure-'A' attached to this notification, namely:- (1)
These
rules may be called the Himachal Pradesh Public Works Department, Kanungo, Group-C,
Recruitment and Promotion Rules, 2024. (2) These rules shall come into force from the date of publication in the
Rajpatra (e-gazettee), Himachal Pradesh. (1)
The
Himachal Pradesh Public Works Department, Kanungo (Class-III Non-gazetted),
Recruitment and Promotion Rules, 1995, notified vide notification
No.PW-(A)-B-(13)-30/94, dated 27th December, 1995, are hereby repealed.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any action taken under the rules so repealed under sub-rule (1) supra shall be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 these rules. ANNEXURE "A" RECRUITMENT AND PROMOTION RULES FOR THE POST OF KANUNGO, GROUP-C, IN THE
DEPARTMENT OF PUBLIC WORKS, HIMACHAL PRADESH (1)
Name
of the post.- Kanungo (2)
Number
of post(s).- 22 (Twenty Two) (3)
Classification.-
Group-C (4)
Scale
of Pay.- Level -8 of the pay matrix, as per Himachal Pradesh Civil Services
(Revised Pay) Rules, 2022. (5)
Whether
"Selection" post or "Non- Selection" post.-Non- Selection (6)
Age
for direct recruitment.-Not applicable (7)
Minimum
educational andother qualifications required for direct recruit(s).- (a)
Essential
Qualification(s): Not applicable. (b)
Desirable
qualification(s).-Not applicable (8) Whether age and educational qualification(s) prescribed for direct
recruit(s) will apply in the case of the promotee(s).- Age: Not applicable. Educational
Qualification(s): Not applicable (9) Period of probation, if any.-Direct Recruitment: Not applicable Promotion
: 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. (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 on secondment basis. (11)
In
case of recruitment by promotion / secondment / transfer, grade for which
Pomotion/secondment/transfer is to be made.-By promotion from amongst the
Patwaries who have qualified the Departmental Examination of Kanungo as
prescribed in column No. 17 with at least 6 years regular or regular combined
with continuous adhoc service if any, in the grade, failing which on secondment
basis from amongst the Kanungos working in the Revenue Department: (I) Provided that for the purpose of promotion every employee shall have to
serve atleast one term in the Tribal / Difficult / Hard areas and remote /
rural areas subject to adequate number of post(s) available in such areas: Provided
further that the proviso (I) supra shall not be applicable in the case of those
employees who have five years or less service, left for superannuation.
However, such incumbents may be posted / transferred to remote / rural areas in
their promotion: Provided
further that Officer / Official who has not served atleast one tenure in Tribal
/ Difficult / Hard areas and remote / rural areas shall be transferred to such
area strictly in accordance with his / her seniority in the respective cadre. Explanation
I.-For the purpose of proviso (I) supra the "term" in
Tribal/Difficult/ Hard areas/remote /rural areas shall mean normally three
years or less period of posting in such areas keeping in view the
administrative exigencies / convenience. Explanation
II.-For the purpose of proviso (I) supra the Tribal/Difficult Areas shall be as
under:- (1)
District
Lahaul & Spiti (2)
Pangi
and Bharmour Sub-Division of Chamba District (3)
Dodra
Kawar Area of Rohru Sub-Division (4)
Pandrah
Bis Pargana, Munish Darkali and Gram Panchayat Kashapat, Gram Panchayat of
Rampur Tehsil of District Shimla. (5)
Pandrah
Bis Pargana of Kullu District (6)
Bara
Bhangal Areas of Baijnath Sub Division of Kangra District (7)
District
Kinnaur (8)
Kathwar
and Korga Patwar Circles of Kamrau Sub-Tehsil, Bhaladh Bhalona andSangna Patwar
Circles of Renukaji Tehsil and Kota Pab Patwar Circle of Shillai Tehsil, in
Sirmour District. (9)
Khanyol-Bagra
Patwar Circle of Karsog Tehsil, Gada-Gussaini, Mathyani, Ghanyar, Thachi,
Baggi, Somgad and Kholanal of Bali-Chowki Sub-Tehsil, Jharwar, Kutgarh, Graman,
Devgarh, Trailla, Ropa, Kathog, Silh- Badhwani, Hastpur, Ghamrehar and Bhatehar
Patwar Circle of Padhar Tehsil, Chiuni, Kalipar, Mangarh, Thach-Bagra, North
Magru and South Magru Patwar Circles of Thunag Tehsil and Batwara Patwar Circle
of Sunder Nagar Tehsil in Mandi District. Explanation
III.-For the purpose of proviso (I) supra the Remote / Rural Areas shall be as
under: (i)
All
stations beyond the radius of 20 Kms. from Sub Division / Tehsil headquarter (ii)
All
stations beyond the radius of 15 Kms. from State Headquarter and District head
quarters where bus service is not available and on foot journey is more than 3
(three) Kms. (iii)
Home
town or area adjoining to area of home town within the radius of 20 Kms. of the
employee regardless of its category. (II)
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 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 considered 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 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 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 Service) 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 posts 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. (12)
If a
Departmental Promotion / Conformation Committee exists, what is its
composition.-Departmental Promotion / Confirmation Committee:As may be
constituted by the Government from time to time. (13)
Circumstances
under which the Himachal Pradesh Public Service Commission (H.P.P.S.C.) is to
be consulted in making recruitment.-As required under the Law. (14)
Essential
requirement for a direct recruitment.-Not applicable (15) Selection for appointment to the post by direct recruitment.-Not
applicable (15- A) Selection for appointment to the post by contract
appointment.-Not applicable (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.- (1)
A
Patwari shall be eligible to appear in the Kanungo examination as prescribed
and conducted by the Revenue Department, provided such Patwari has put in four
(04) years services as Patwari on the date of submitting an application to sit in
the said examination. (2)
A
Patwari shall be required to pass the Kanungo examination in three chances.
However, after availing three chances, an additional chance can be given by the
Government after due consideration of the case. (3)
The
syllabus for the Kanungo examination will be as prescribed in the Himachal
Pradesh Land Records Manual by the Government. (18) Power 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).Himachal Pradesh
Public Works Department, Kanungo, Group-C, Recruitment And Promotion Rules,
2024