HIMACHAL
PRADESH, TRANSPORT DEPARTMENT, MOTOR VEHICLE INSPECTOR, CLASS-III
(NON-GAZETTED), RECRUITMENT & PROMOTION RULES, 2021
PREAMBLE
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 and Promotion Rules for the post
of Motor Vehicle Inspector, Class-III (Non-Gazetted) in the Transport
Department, 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, Transport
Department, Motor Vehicle Inspector, Class-III(Non-Gazetted), Recruitment &
Promotion Rules, 2021.
(2)
These rules shall come into force from the date of publication in
the Rajpatra(e-Gazette), Himachal Pradesh.
Rule - 2. Repeal and savings.--
(1)
The Himachal Pradesh, Transport Department, Motor Vehicle
Inspector Class-III (Non Gazetted) Recruitment and Promotion Rules, 2006
notified vide this Department Notification No. TPT-B(2)4/94-Vol-7, dated
18-07-2007 are hereby repealed.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or any action taken under the rules so repealed under sub-rule 2(1) supra shall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 MOTOR VEHICLE INSPECTOR, CLASS-III (NON-GAZETTED) IN THE
DEPARTMENT OF TRANSPORT, HIMACHAL PRADESH
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1
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Name of Post
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Motor Vehicle Inspector
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2
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Number of Post(s)
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14 (Fourteen)
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3
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Classification
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Class-III (Non-Gazetted)
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4
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Scale of Pay
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(i) Pay band for regular incumbent(s):
` 10300-34800+ ` 3600/- Grade Pay
(ii) ` 10300-34800+ ` 3800/- Grade Pay will be given after 2 years of
regular service.
(iii) Emoluments for Contract employee(s):
` 13900/- P.M. as
per details given in Column No. 15-A.
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5
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Whether "Selection" Post or
"Non-Selection" post;
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Not applicable
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6
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Age for direct recruitment
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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
or on contract basis has become over-age 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 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 Corporation/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.
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7
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Minimum Educational and other qualification required for
direct recruit(s):
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a) Essential Qualification (s):
(i) 10th standard pass from a recognised Board;
and
(ii) Must possess three years regular Full time Diploma
in Automobile Engineering Or Mechanical Engineering from an
Institution/University duly approved/recognized by the AICTE/UGC; and
(iii) Holding a valid driving license authorising to
drive motor cycle with gear and light motor vehicles.
b) Desirable Qualification(s):
(i) Holding a valid driving license authorising him to
drive heavy goods vehicle and heavy passenger motor vehicle.
(ii) Knowledge of customs, manner and dialects of Himachal
Pradesh and suitability for appointment in the peculiar conditions prevailing
in the Pradesh.
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8
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Whether age and educational Qualification prescribed for
direct recruit(s) will apply in the case of the promotee(s):
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Age : Not Applicable
Education Qualification (s): Not applicable
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9
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Period of Probation, if any:
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(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.
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(b) No probation in case of appointment on contract
basis.
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10
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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:
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100% by direct recruitment on regular basis or by
recruitment on contract basis, as the case may be.
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11
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In case of recruitment by promotion/secondment/transfer,
grade (s) from which promotion/secondment/transfer is to be made:
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Not applicable
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12
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If a Department Promotion Committee exists, what is its
composition:
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a) Departmental Promotion Committee: Not applicable
b) Departmental Confirmation Committee: As may be
constituted by the Government from time to time.
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13
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Circumstances under which the Himachal Pradesh Public
Service Commission (HPPSC) is to be consulted in making recruitment:
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As required under the Law.
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14
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Essential requirement for a direct recruitment:
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A candidate for appointment to any service or post must
be a citizen of India.
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15
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Selection for appointment to the post by direct
recruitment:
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Selection for appointment to the post in the case of
direct recruitment shall be made on the basis of merit of written examination
followed by evaluation as specified in Appendix-I appended to these rules, or
if the Himachal Pradesh Public Service Commission or other recruiting
agency/authority, as the case may be, so considers necessary or expedient on
the basis of merit of written examination followed by evaluation as specified
in Appendix-I appended to these rules, preceded by a screening test
(objective type) or practical test or skill test, the standard/syllabus, etc.
of which, will be determined by the Himachal Pradesh Public Service
Commission/other recruiting agency/authority, as the case may be.
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15-A Selection for appointment to the
post by contract appointment:
Notwithstanding anything contained in
these rules, contract appointment to the post will be made subject to the terms
and conditions given below:-
(I)
CONCEPT:
(a)
Under this policy the
Motor Vehicle Inspector in Department of Transport, 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 be
renewed/extended.
(b)
POST FALLS WITHIN THE
PURVIEW OF HPSSC:
The Director (Transport) 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 Staff Selection Commission, Hamirpur.
(c)
The selection will be made
in accordance with the eligibility conditions prescribed in these rules.
(II)
CONTRACTUAL EMOLUMENTS:
The Motor Vehicle Inspector appointed
on contract basis will be paid consolidated fixed contractual amount @ Rs.
13,900/- P.M. (which shall be equal to minimum of the pay band + grade pay). An
amount of Rs. 417/-(3% of the minimum of pay band + grade pay of the post) as
annual increase in contractual emoluments for the subsequent year(s) will be
allowed, if contract is extended beyond one year.
(III)
APPOINTING/DISCIPLINARY
AUTHORITY
The Director (Transport), Himachal
Pradesh will be the appointing/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 followed by evaluation as specified in Appendix-I appended
to these rules, or if considered necessary or expedient on the basis of merit
of written examination followed by evaluation as specified in appendix-I
appended to these rules, preceded by a screening test (objective type) or
practical test or skill test, the standard/syllabus, etc. of which, will be
determined by the concerned recruiting agency i.e. Himachal Pradesh Public
Service Commission/Himachal Pradesh Staff Selection Commission Hamirpur/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 Staff Selection Commission, Hamirpur,
from time to time.
(VI)
AGREEMENT:-
After selection of a candidate, he/she
shall sign an agreement as per Appendix-II appended to these rules.
(VII)
TERMS AND CONDITIONS:
(a)
The contractual appointee
will be paid fixed contractual amount @ Rs. 13,900/- P.M. (which shall be equal
to minimum of the pay band + grade pay). The contract appointee will be
entitled for increase in contractual amount @ Rs. 417/- (3% of minimum of the
pay band + grade pay of the post) for further extended years and no other
allied benefits such as senior/selection scales etc. will be given.
(b)
The service of 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 orders 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 day's casual leave after putting one month's service,
10 day's 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 Government Medical Officer in
the case of a Non-Gazetted Government servant. In case of women candidate 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 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 official at the
minimum of 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.
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16
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Reservation
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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.
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17
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Departmental Examination
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Not applicable
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18
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Power to Relax
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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).
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APPENDIX-I
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1.
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WRITTEN TEST
{Percentage of marks obtained in written examination to
be calculated out of 85 marks. For example, a candidate getting 50% marks in
written examination will be given 42.5 marks}.
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85 marks
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2.
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Evaluation of candidate to be made in the following
manner:-
i) Weightage for the minimum educational qualification,
prescribed in the Recruitment & Promotion Rules. =2.5 Marks {Percentage
of marks obtained in the educational qualification would be multiplied by
0.025. For example, an individual has secured 50% marks in the required
educational qualification, he/she will be allowed 1.25 marks (50x0.025=1.25)}
ii) Belonging to notified Backward Area or Panchayat, as
the case may be. =01 Mark
iii) Land less family/family having land less than 1
Hectare to be certified by the concerned Revenue Authority. =01 Mark
iv) Non-employment Certificate to the effect that none of
the family members is in Government/Semi-Government service. =01 Mark
v) Differently abled persons with more than 40%
impairment/disability/infirmity. =01 Mark
vi) NSS (atleast one year)/certificate holders in NCC/The
Bharat Scout and Guide/Medal winner in National Level sports competitions.
=01 Mark
vii) BPL family having annual income (from all sources)
below ` 40,000/- or as prescribed by
the Govt. from time to time. =02 Mark
viii) Widow/divorced/destitute/single woman. =01 Mark
ix) Single daughter/Orphan =01 Mark
x) Training of atleast 6 months duration related to the
post applied for from a recognized University/Institution. = 01 Mark
xi) Experience upto a maximum of 5 years in
Govt./Semi-Govt. Organization relating to the post applied for (0.5 marks
only for each completed year) =2.5 Mark
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15 marks
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APPENDIX-II
Form of
contract/agreement to be executed between the Motor Vehicle Inspector Class-III
(Non Gazetted) and the Government of Himachal Pradesh through Director
Transport, HP.
This agreement is made on this
___________ day of year ________ between Sh./Smt.
_____________________________________S/o/D/o
__________________________________________ R/o ______________________________________________________________________
Contract appointee (hereinafter called the FIRST PARTY), AND The Governor of
Himachal Pradesh through __________________ (Designation of the Appointing
Authority) 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
(Name of the post) on contract basis on the following terms & conditions:-
1.
That the FIRST PARTY shall remain in the service of the SECOND
PARTY as a Motor Vehicle Inspector 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 the 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. 13,900/-per
month.
3.
The service of 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 orders 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."
4.
The contract appointee will be entitled for one day's casual leave
after putting one month's service, 10 day's 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 Government Medical Officer in the case of a Non-Gazetted Government
servant. In case of women candidate 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 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 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 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.
The Employees Group Insurance Scheme as well as EPF/GPF will not
be applicable to 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. ____________________________
____________________________
IN THE PRESENCE OF WITNESS:
1. ____________________________
____________________________
(Name and
Full Address)
(Signature
of the SECOND PARTY)
2. ____________________________
______________________________