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 Recruitment & Promotion Rules
for the post of District Tourism Development Officer, Class-I (Gazetted) Non Ministerial
Services in the Department of Tourism & Civil Aviation, Himachal Pradesh as
per Annexure-'A' attached to this Notification, namely:- (1)
These
Rules may be called the Himachal Pradesh, Tourism & Civil Aviation
Department, District Tourism Development Officer, Class-I (Gazetted), Non
Ministerial Services, Recruitment and Promotion, Rules, 2012. (2)
These
Rules shall come into force from the date of publication in the E-Gazette,
Himachal Pradesh. (1)
Himachal
Pradesh Tourism & Civil Aviation Department District Tourism Development
Officer, Gazetted (Class-I) Non Ministerial Services, Recruitment and Promotion
Rules, 1997 notified vide this Department notification No. 2-39/92-TSM (Sectt.)
dated 29.11.1997 are hereby repealed. (2)
Notwithstanding
such repeal, any appointment made or any thing done or any action taken under
the rules 2(1), supra shall be deemed to have been validly made or done or
taken under these Rules. RECRUITMENT AND PROMOTION RULES FOR THE POST OF DISTRICT TOURISM DEVELOPMENT OFFICER
(GAZETTED) CLASS-I, IN THE
DEPARTMENT OF TOURISM & CIVIL AVIATION, HIMACHAL PRADESH 1.
Name of the Post.-- District Tourism Development Officer 2.
Number of post(s).-- 05 (Five) 3.
Classification.-- Class-I (Gazetted) (Non Ministerial Services) 4.
Scale of pay.-- Pay Band Rs. 10300-34800 + Rs.5000/-Grade Pay 5.
Whether Selection 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 promote(s).-- Age: Not applicable. Educational
Qualification: 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 record in writing. 10.
Method(s) of recruitment, whether by direct
recruitment or by promotion, deputation, transfer and the percentage of
post(s) to be filled in by various methods.-- (i)
60%
by secondment. (ii)
40%
by promotion. 11.
In case of recruitment by promotion, deputation,
transfer, grade from which promotion/deputation/transfer is to be made.-- (i)
By
promotion from amongst the Assistant Tourism Development Officers with five
years' regular service or regular combined with continuous adhoc service, if any,
in the grade failing which by promotion from amongst the Assistant Tourism
Development Officer having eight years' regular service or regular combined
with continuous adhoc service, if any, as Assistant Tourism Development Officer
and Inspector (Hotels)/Tourist Information Officer which shall also include two
years' essential service as Assistant Tourism Development Officer....40%. (ii)
On
secondment basis from amongst the H.P. Administrative Service Officers or the
officers of the analogous posts working in the identical pay scale of this post
from other H.P. Government Departments/Boards/Corporations.....60%. Provided
that for filling up the posts of District Tourism Development Officer the
following 05 points "Post" based roster shall be followed :- Roster Point(s) No. Feeder Category 1st & 4th By Promotion. 2nd, 3rd & 5th Secondment basis. Note.-- The roster will
be rotated after every 5th vacancy till the representation to both categories
is achieved up to the prescribed percentage in the cadre of District Tourism
Development Officer. Thereafter, the vacancy will be filled up from the
category which vacates the post. Provided that for the purpose of promotion
every employee shall have to serve at least one term in the Tribal/Difficult
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.
Provided further that Officers/Officials who have not served at least one
tenure in Tribal/difficult area 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 areas shall mean
normally three years or less period of posting in such areas keeping in view
the administrative requirements and performance of the employee. 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 Panchayats 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 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. (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 provision referred to
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
recruited under the provisions of Rule-3 of Demobilized Armed Forces Personnel
(Reservation of vacancies in Himachal State Non-Technical Service) Rules, 1972
and having been given the benefit of seniority there-under or recruited under
the provisions of Rule-3 of the Ex-Serviceman (Reservation of vacancies in the
Himachal Pradesh Technical Services) Rules, 1985 and having been given the
benefit of seniority there-under. (2)
Similarly,
in all cases of confirmation, adhoc service rendered on the feeder post, if
any, prior to the regular appointment/promotion 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 provision of
the Recruitment and Promotion Rules. Provided that inter-se-seniority as a
result of confirmation after taking into account, adhoc service rendered as
referred to above shall remain unchanged. 12. If a Departmental Promotion Committee exists, what is its composition
?.-- D.P.C. to be presided over by the Chairman,
H.P. Public Service Commission or a Member thereof to be nominated by him. 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 a direct recruitment.-- Not applicable. 15.
Selection for appointment to 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 H.P. Departmental Examination
Rules, 1997, as amended from time to time. 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).HIMACHAL PRADESH, TOURISM &
CIVIL AVIATION DEPARTMENT, DISTRICT TOURISM DEVELOPMENT OFFICER, CLASS-I
(GAZETTED), NON MINISTERIAL SERVICES, RECRUITMENT AND PROMOTION, RULES, 2012
PREAMBLE