[29th February 2024] 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 frame the Recruitment and
Promotion Rules for the post of Naib-Tehsildar, Group-B 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, Naib-Tehsildar,
Group-B, Recruitment and Promotion Rules, 2024. (2) These rules shall come into force from the date of publication in the
Rajpatra (e-Gazette), Himachal Pradesh. (1)
The
Himachal Pradesh Public Works Department, Naib-Tehsildar (Class-III
Non-gazetted), Recruitment and Promotion Rules, 1995, notified vide
notification No.PW-(A)-B-(13)-30/94, dated 18 th 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repealed.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any action taken under the rules so repealed under sub-rule (1) supra shall be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 NAIB TEHSILDAR, GROUP-B,
IN THE DEPARTMENT OF PUBLIC WORKS, HIMACHAL PRADESH. (1)
Name
of the post.- Naib Tehsildar (2)
Number
of post(s).- 11 (Eleven) (3)
Classification.-
Group-B (4)
Scale
of Pay.- Level -12 of the pay matrix, attached with time scale of the post, as
per Himachal Pradesh Civil Services (Revised Pay) Rules, 2022. (5)
Whether
"Selection" post or "Non- Selection" post.- Selection (6)
Age
for direct recruitment.-Not applicable (7)
Minimum
educational and other 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.-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. No probation for secondment
basis. (10)
Method(s)
of recruitment, whether by direct recruitment or by direct recuitment or by
promotion/secondment/transfer and the percentage of post(s) to be filled in by
various methods.-100% by promotion failing which by secondment from the Revenue
Department. (11)
In
case of recruitment by promotion/secondment/transfer, grade for which
Pomotion/secondment/transfer is to be made.-By promotion from amongst the
Kanungos who have qualified the Departmental Naib-Tehsildar Examination as
prescribed by the Revenue Department with atleast 3 years regular service in
the grade, failing which by secondment from 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 and Sangna
Patwar Circles of Renukaji Tehsil and Kota Pab Patwar Circle of Shillai Tehsil,
in Sirmaur 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/Confirmation Committee exists, what is its
composition.-Departmental Promotion / Confirmation Committee:DPC to be presided
over by the Chairman, Himachal Pradesh Public Service Commission or a member
thereof to be nominated by him. (b)
Departmenta Confirmation Committee : As may be consitituted 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 (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.-Every member of the service shall pass a Departmental Examination
as prescribed in the Himachal Pradesh Departmental Examination Rules, 1997, as
amendment from time to time. (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, Naib-Tehsildar, Group-B, Recruitment And Promotion
Rules, 2024