In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Indian Statistical Service Rules, 2013, except as respects things done or omitted to be done before such supersession, the President hereby makes the following rules, namely:-
Rule 1 - Short title and commencement
(1) These rules may be called the Indian Statistical Service Rules, 2016.
(2) They shall come into force on the date of their publication in the Official Gazette.
Rule 2 - Definition
In these rules, unless the context otherwise requires,-
(a) ?Board? means the Indian Statistical Service Board referred to in sub-rule (2) of rule 5;
(b) ?Commission? means the Union Public Service Commission;
(c) ?Controlling Authority? means the Controlling Authority referred to in sub-rule (1) of rule 5;
(d) ?DPC? means ?Departmental Promotion Committee? constituted to consider the promotion to or confirmation in any grade as specified in Schedule-III annexed to these rules;
(e) ?duty post? means any post, whether temporary or permanent, included in rule 4.
(f) ?Government? means the Central Government;
(g) ?Grade? means any of the grades specified in sub-rule (1) of rule 4;
(h) ?MOSPI? means the Ministry of Statistics and Programme Implementation;
(i) ?Regular service? in relation to any grade means the period of service in that grade rendered after selection to the grade and includes any period,-
(i) taken into account for the purpose of seniority in the case of those already in service at the time of notification of these rules,
(ii) during which an officer would have held a post in that grade but for being on leave or otherwise not being available for holding such posts.
(j) ?Schedule? means a Schedule appended to these rules;
(k) ?Scheduled Castes? means such castes, races or tribes or parts of or groups within such castes, races or tribes as are deemed under article 341 of the Constitution to be the Scheduled Castes for the purposes of the Constitution;
(l) ?Scheduled Tribes? means such Tribes or Tribal Communities or parts of or groups within such Tribes or Tribal Communities as are deemed under article 342 of the Constitution to be the Scheduled Tribes for the purposes of the Constitution; and
(m) ?Service? means the Indian Statistical Service (Group ?A?) constituted under rule 3.
Rule 3 - Constitution of the Service
There shall be a Service known as the Indian Statistical Service constituted vide G.S.R. 1320, dated 1st November, 1961 consisting of persons appointed to the Service.
Rule 4 - Grade, authorised strength and its review
1[(1)The duty posts included in various grades of the Service, their numbers and scales of pay, on the date of commencement of these rules shall be the following, namely:-
TABLE
Sl. No.
Grade, Level in pay matrix as per 7th Central Pay Commission
Designation
Number of Posts
1
Higher Administrative Grade Plus (HAG Plus)
Level-16
Director General (Social Statistics), Central Statistics Office, MoSPI, New Delhi.
Director General (Economic Statistics), Central Statistics Office, MoSPI, New Delhi.
Director General (Survey), National Sample Survey Office, MoSPI, New Delhi.
Director General (Statistics), Ministry of Labour and Employment, New Delhi.
Director General (Statistics), Ministry of Health and Family Welfare, New Delhi.
05
2
Higher Administrative Grade (HAG ) Level-15
Additional Director General
18
3
Senior Administrative Grade (SAG ) Level-14
Deputy Director General
136
4
Non Functional Selection Grade (NFSG) Level-13
Director
30 percent of Senior duty posts (namely posts in Senior Time Scale and above)
5
Junior Administrative Grade (JAG) Level-12
Joint Director
176
6
Senior Time Scale (STS) Level-11
Deputy Director
179
7
Junior Time Scale (JTS) Level-10
Assistant Director
250
8
Leave/Training Reserve.
50
.............................
814
..........................
Note: The Statement of the duty posts of Indian Statistical Service on the date of commencement of these rules in various Ministries or Departments is as specified in the Schedule-IV annexed to these rules.]
Note: The Statement of the duty posts of Indian Statistical Service on the date of commencement of these rules in various Ministries or Departments is as specified in the Schedule-IV annexed to these rules.
(2) Notwithstanding anything contained in sub-rule (1), the Government may,-
(a) from time to time, by order make temporary additions or alterations to the strength of the duty posts in various grades, for such period as may be specified therein;
(b) in consultation with the Commission, include in the Service such posts which are equivalent in terms of pay band or grade pay or pay scale to the posts included in sub-rule (1); and
(c) in consultation with the Commission, appoint an officer to a duty post included in the Service under clause (b) to the appropriate grade in a temporary capacity or in a substantive capacity, as it considers necessary.
1. Substituted by the Indian Statistical Service (Amendment) Rules, 2017 vide Notification No. GSR1004(E) dated 04.08.2017 for the following:-
"(1) The duty posts included in various grades of the Service, their numbers and scales of pay, on the date of commencement of these rules, shall be the following, namely:-
Sl. No.
Grade, Pay Band and Grade Pay or Pay Scale
Designation
Number of posts
1.
Higher Administrative Grade plus (HAG Plus)
Pay scale Rs. 75,500-increment at the rate of 3 per cent-80,000/-
Director General (Social Statistics), Central Statistics Office,
MOSPI, New Delhi.
Director General (Economic
Statistics), Central Statistics Office,
MOSPI, New Delhi.
Director General (Survey), National
Sample Survey Office,
MOSPI, New
Delhi.
Director General (Statistics),
Ministry of Labour and Employment,
New Delhi.
Director General (Statistics),
Ministry of Health and Family Welfare, New Delhi.
05
2.
Higher Administrative Grade (HAG)
Pay scale Rs. 67,000-increment at the rate of 3 per cent- 79,000/-
Additional Director General.
18
3.
Senior Administrative Grade (SAG)
Pay Band-4, Rs. 37,400-67,000/- Grade Pay of Rs. 10,000/-
Deputy Director General.
136
4.
Non-Functional Selection Grade
(NFSG)
Pay Band-4, Rs. 37,400-67,000/- Grade Pay of Rs. 8,700/-
Director.
30 per cent of Senior duty posts (namely posts in Senior Time Scale and above)
5.
Junior Administrative Grade (JAG)
Pay Band-3, Rs. 15,600-39,100/- Grade Pay of Rs. 7,600/-
Joint Director.
176
6.
Senior Time Scale (STS)
Pay Band-3, Rs. 15,600-39,100/- Grade Pay of Rs. 6,600/-
Deputy Director.
179
7.
Junior Time Scale
(JTS)
Pay Band-3, Rs. 15,600-39,100/- Grade Pay of Rs. 5,400/-
Assistant Director.
250
8.
Leave/Training Reserve.
Total
50/
814]
Rule 5 - Controlling Authority
(1) The Government of India, Ministry of Statistics and Programme Implementation shall be the Controlling Authority of the Service.
(2) Major policy matters (cadre review, restructuring of cadre, reviewing the roles and functions of the cadre vis-?-vis other Ministries or Departments or State Governments or Union territories or foreign Governments and United Nation Organisations or any other matter as decided by the Government from time to time) relating to the management of Indian Statistical Service shall be decided by the Cadre Controlling Authority in consultation with the Indian Statistical Service Board which was re-constituted vide MOSPI order No. 11015/1/2011-ISS, dated the 7th February, 2013.
(3) The Board shall be presided over by the Cabinet Secretary and in addition consists of six members of whom at least four shall be the Secretaries of the participating Ministries and the other two members shall be the Secretary, Ministry of Statistics and Programme Implementation and one Director General from Central Statistics Office.
(4) The Board may be assisted in matters which are technical in nature, if so required, by a Committee of members consisting of officials and non-officials, without prejudice to the recognised functions and responsibilities of the Commission.
(5) The administrative management of Indian Statistical Service shall be with the Secretary, MOSPI.
Rule 6 - Encadrement of posts to the Service
(1) The encadrement of posts to the Service and appointment of officers holding duty posts which are encadred into the Service under clause (b) and clause (c) of sub-rule (2) of rule 4 shall be as provided in these rules.
(2) The suitability of the officers for appointment in the Indian Statistical Service under clause (c) of sub-rule (2) of rule 4 is subject to their fulfilling the educational qualification as specified in paragraph 6 of Part-II to the Schedule-I and the other eligibility conditions for appointment to various grades of the Service shall be determined by the Controlling Authority in consultation with the Commission.
(3) The Government, shall constitute a Selection Committee consisting of a Chairperson who shall be the Chairperson or a Member of the Commission, and such other Members who are the Members mentioned in column (2) of Schedule-III for respective grades and the suitability of the officers specified in sub-rule (1) of rule 6 for appointment to the different grades of the Service shall be determined by such Committee.
(4) An officer referred to in sub-rule (1), who is not found suitable for appointment to any grade in the Service, shall continue to hold his parent post and may be reconsidered by the Controlling Authority for appointment to the Service at a subsequent year in consultation with the Commission and the suitability of these candidates for inclusion in the Indian Statistical Service are subject to fulfilling all the educational qualifications as specified in paragraph 6 of Part-II to the Schedule-I whereas the other eligibility conditions for appointment to various grades of the Service shall be determined by the Controlling Authority in consultation with the Commission.
(5) An officer referred to in sub-rule (1), who on selection to any grade in the Service, opts not to be absorbed in the Service, may continue to hold the post held by him immediately before the selection as if he had not been selected.
Explanation.-For the purpose of this rule, the absence of a Member other than the Chairperson or a Member of the Commission shall not invalidate the proceedings of the Selection Committee.
Rule 7 - Future Maintenance of the Service
The duty posts in any of the grades referred to in rule 4, shall be filled in the following manner, namely:
(1) 50 per cent of the total duty posts in the Junior Time Scale shall be filled by direct recruitment through an open competitive examination to be held by the Commission as specified in Schedule-I;
1[(2) Fifty per-cent of the total duty posts in the Junior Time Scale shall be filled by promotion from amongst officers belonging to the Subordinate Statistical Service in Level-7 with three years regular service in the level.]
(3) All substantive appointments of officers recruited to the Service through competitive examination shall be made in the entry grade only, namely, Junior Time Scale of the Service and the date of appointment of direct recruit shall be the date on which he was recommended by the Commission for appointment to the Junior Time Scale whereas the date of appointment of promotee officer shall be the date on which he was included in Select List recommended by the Commission for Promotion to Junior Time Scale or the date on which officer was appointed to the Junior Time Scale whichever is later and the date of appointment of officers encadred to the Service shall be the date on which he was included in Select List recommended by the Commission for inclusion in the Indian Statistical Service or the date on which officer was appointed in the Indian Statistical Service, whichever is later.
(4) The date of appointment of officers promoted to the Senior Time Scale and above shall be the date on which he was included in the Select List as recommended by the Departmental Promotion Committee as specified in Schedule-III for promotion to that grade, or the date on which he was appointed to the grade, whichever is later.
(5) The field of selection and eligibility criteria for promotions to various grades of the Service shall be such as specified in Schedule-II.
(6) The promotion of officers to various grades shall be made by the method of ?selection?, except placement of officers in the Non-Functional Selection Grade of the Junior Administrative Grade, which shall be on Non-selection basis, on the basis of the recommendations of the Departmental Promotion Committee constituted in accordance with Schedule-III.
2[(7) Whenever any Indian Administrative Service officer of the State or Joint Cadre is posted at the Centre to a particular Grade at any of the levels 11, 12, 13, 14 or 15 the members of the Service, who are senior to such Indian Administrative Service officer by two years or more and have not so far been promoted to that particular grade, shall be appointed to the same grade on Non-functional basis from the date of posting of the Indian Administrative Service officer in that particular grade and this shall be subject to satisfaction of eligibility criteria for promotion to the relevant Grade and other instructions issued by the Central Government from time to time and based on the recommendations of the Screening Committee constituted in accordance with Schedule-V"]
"(2) 50 per cent of the total duty posts in the Junior Time Scale shall be filed by promotion from amongst officers belonging to the Subordinate Statistical Service with Grade Pay Rs. 4,600 in the pay scale of Rs. 9,300-34,800/- in Pay Band-2 with three years regular service in the grade."
"(7) Whenever any Indian Administrative Service officer of the State or Joint Cadre is posted at the Centre to a particular Grade carrying a specific Grade Pay in Pay Band-3 or Pay Band-4, or on the Higher Administrative Grade Scale, the members of the Service, who are senior to such Indian Administrative Service officer by two years or more and have not so far been promoted to that particular grade, shall be appointed to the same grade on Non-Functional basis from the date of posting of the Indian Administrative Service officer in that particular grade and this shall be subject to satisfaction of eligibility criteria for promotion to the relevant Grade and other instructions issued by the Central Government from time to time and based on the recommendations of the Screening Committee constituted in accordance with Schedule-V
Rule 8 - Probation
(1) Every officer appointed to the Service, either by direct recruitment or by promotion in Junior Time Scale shall be on probation for a period of two years:
Provided that the Controlling Authority may extend the period of probation in accordance with the instructions issued by the Government from time to time:
Provided further that any decision for extension of a probation period shall be taken ordinarily within eight weeks after the expiry of the previous probationary period and shall also be communicated in writing to the concerned officer together with reasons for so doing, within the said period.
(2) On completion of the period of probation or any extension thereof, officers shall, if considered fit for permanent appointment, be retained in their appointments on regular basis and be confirmed in due course against the available substantive vacancies, as the case may be.
(3) If, during the period of probation or any extension thereof, as the case may be Government is of the opinion that an officer is not fit for permanent appointment, Government may discharge or revert the officer to the post held by him prior to his appointment in the Service, as the case may be.
(4) During the period of probation, or any extension thereof, candidates may be required by the Government to undergo such courses of training and instructions and to pass such examinations and tests (including examination in Hindi) as it may think fit, as a condition to satisfactory completion of probation.
(5) As regards to other matters relating to probation, the members of the Service shall be governed by the instructions issued by the Government in this regard from time to time.
Rule 9 - Seniority
(1) The seniority of the officers of the Service, appointed to any grade shall be governed by their relative seniority obtained immediately before the date of commencement of these rules:
Provided that if the seniority of any officer of the Service has not been determined before the commencement of these rules, the same shall be determined in accordance with the Indian Statistical Service Rules, 2013 applicable to officers of the Service before the commencement of these rules.
(2) The seniority of persons appointed to the grade of Junior Time Scale shall be determined as follows:
(i) The inter-se seniority amongst the officers promoted from the Subordinate Statistical Service shall be determined in the order of their selection for such promotion and the officer promoted on the basis of an earlier selection shall rank senior to those promoted on the basis of subsequent selection;
(ii) The inter-se seniority amongst the direct recruits shall be in the order of their selection by the Commission and any person appointed on the basis of an earlier selection to the Service shall rank senior to all other persons appointed on the basis of any subsequent selection to the Service.
(3) The inter-se seniority of officers appointed to the Service under rule 6 (namely encadred to the service) after the commencement of these rules to the entry grade (namely grade at which officer is encadred to) shall be determined in the order of their position in the respective select lists for inclusion in the Indian Statistical Service to such grade and any person appointed on the basis of an earlier selection to the Service shall rank senior to all other persons appointed on the basis of any subsequent selection to that grade of the Service.
(4) The inter-se seniority of officers appointed to the Senior Time Scale and above of the Service shall be determined in the order of their position in the respective select lists for inclusion into such grades of the Service and those included on the basis of an earlier selection shall rank senior to those promoted on the basis of a subsequent selection in the Service.
Rule 10 - Other Conditions of Service
(1) Officers appointed to the Service shall be liable to serve anywhere in India, including field service, in or out, of India and the Controlling Authority may provide for-
(i) suitable transfer and relieving policy for its officers for the smooth functioning of the Service; and
(ii) suitable professional training course for officers of any grade to qualify for confirmation in the grade or for promotion to a higher grade.
(2) The conditions of the service of the officer of the Service in respect of matters for which no provision has been made under these rules shall be the same as are applicable from time to time, to the officers of equivalent rank of the Central Government.
Rule 11 - Deputation
(1) Notwithstanding anything contained in rule 7, where the Government is of the opinion that it is necessary or expedient so to do, it may for reasons to be recorded in writing and in consultation with the Commission, fill-up duty posts in any grade by deputation for period not exceeding three years, which may in special circumstances be extended up to five years, as the Government may think fit and the qualification, experience and the qualifying service for appointment to any grade of the Service under this rule shall be decided by the Government in consultation with the Commission on each occasion.
(2) The Controlling Authority may depute, from time to time, members of the Service to work in posts under any State Government or Non-Governmental Organization or International Organization including foreign Governments for a specified period to enable them to enrich their experience and make them more suitable for holding duty posts in the Service.
Rule 12 - Disqualification
No person, (a) who has entered into or contracted a marriage with a person having a spouse living; or (b) who, having a spouse living, has entered into or contracted a marriage with any person,
shall be eligible for appointment to the Service:
Provided that the Government may, if it is satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and there are other grounds for so doing, exempt any such person from the operation of this rule.
Rule 13 - Residuary matters
The conditions of Service of the members of the Service in respect of matters for which no provision is made in these rules shall be the same as are applicable from time to time to officers of equivalent rank of the Central Government.
Rule 14 - Power to relax
The Government may, in consultation with Commission, and for reasons to be recorded in writing, relax any of the provisions of these rules with respect to any class or category of persons.
Rule 15 - Interpretation
If any question relating to the interpretation of these rules arises, it shall be decided by the Government.
Rule 16 - Saving
Nothing in these rules shall affect reservations, relaxation of age-limit and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes, Other Backward Classes, ex-service men and other special categories of persons in accordance with the orders issued by the Government from time to time in this regard.
DIRECT RECRUITMENT THROUGH THE UNION PUBLIC SERVICE COMMISSION
1. Direct recruitment to Junior Time Scale of the Service shall be made through an open competitive examination (hereafter in this Schedule referred to as ?examination?) in the manner prescribed in Part-II of this Schedule.
2. A candidate for the examination must be a citizen of India or he must belong to such categories of persons as may from time to time be notified by the Government.
3. Any attempt on the part of a candidate to obtain support for his candidature by any unfair means may be held by the Commission to disqualify him for admission to the examination.
4. Success in the examination confers no right for appointment, unless Government is satisfied, after conducting enquiry, as may be considered necessary, that the candidate is suitable in all respects for appointment to the Service.
5. No candidate shall be appointed to the Service, who after such medical examination, as the Government may prescribe, is not found to be in good mental or bodily health and free from any mental or physical defect likely to interfere with the discharge of the duties of the Service.
6. No person,-(a) who has entered into or contracted a marriage with a person having a spouse living, or (b) who, having a spouse living, has entered into or contracted a marriage with any person,
shall be eligible for appointment to the Service:
Provided that the Government may, if it is satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and there are other grounds for so doing, exempt any such person from the operation of this rule.
PART?II
RECRUITMENT THROUGH COMPETITIVE EXAMINATION TO JUNIOR TIME SCALE OF THE SERVICE:
1. Holding of examination.-An examination (hereafter in this Schedule referred to as ?examination?) for appointment to Junior Time Scale of the Service shall be held at such time and places as may be prescribed in the notice issued by the Commission for the purpose and every such notice shall announce the number of vacancies to be filled on the result of the examination.
2. Conduct of Examination.-Every examination shall be conducted by the Commission in such manner as may be notified by the Government from time to time.
3. Combined Examination.-If an examination held under this part is a combined examination for the purpose of making appointments to more than one service, the following provisions shall apply, namely:-
(a) Any person may apply to be admitted as a candidate for appointment in all or any of the services for which he is eligible. If he wishes to be considered for appointment in more than one service, he shall state in his application the names of the services for which he wishes to be considered, and the order of his preferences for them and in such cases only one application form shall be necessary and one payment of the fee referred to in paragraph 7 shall be sufficient.
(b) The Government shall assign successful candidates to each service on a consideration of all circumstances, including any personal preference expressed by the candidates.
4. Form of Making Application.-A candidate must apply for admission to the examination, before such date, in such manner and in such form, as may be notified by the Commission.
5. Age Limit.-A candidate must have attained the age of 21 years and must not have attained the age of 30 years on the first day of August of the year during which the examination is held:
Provided that the upper age limit may be relaxed in respect of such categories as may be notified by the Government from time to time to the extent and subject to the conditions notified in respect of each category.
6. Educational Qualifications.-A candidate must have obtained-
(i) a Bachelor?s degree with Statistics or Mathematical Statistics or Applied Statistics as one of the subject or a Master?s degree in Statistics or Mathematical Statistics or Applied Statistics from a University incorporated by an Act of the Central or State Legislature in India or other Educational Institutes established by an Act of the Parliament or declared to be deemed as University under section 3 of the University Grants Commission Act, 1956 (3 of 1956) or a foreign University approved by the Central Government from time to time.
Note: In exceptional cases, the Commission may treat a candidate not possessing the qualification prescribed above, as educationally eligible provided that he has passed examinations conducted by other Institutions, the standard of which in the opinion of the Commission justified his admission to the examination.
(ii) Candidates who are otherwise eligible but who have taken degrees from foreign Universities which are not recognized by the Government may also apply for admission to the examination and may be admitted at the discretion of the Commission.
(iii) A candidate who has appeared or intends to appear at such qualifying examination, the passing of which would render him eligible to appear at the examination may apply for admission to the examination and such a candidate may be admitted to the examination, as otherwise eligible, but the admission would be deemed to be provisional and subject to cancellation if he does not produce the proof of having passed the examination as soon as possible and in any case not later than two months after the commencement of the examination.
7. Fee.-
A candidate must pay the fee specified by the Commission, unless exempted there from or granted concession thereof in accordance with the exemption or concessions in this respect notified from time to time.
8. The decision of the Commission as to the eligibility or otherwise of a candidate for admission to the examination shall be final and no candidate to whom a certificate of admission has not been issued by the Commission shall be admitted to the examination.
9. Penalty for misconduct.-
A candidate who is or has been declared by the Commission guilty of impersonation or of submitting fabricated document or documents which have been tampered with, or of making statements which are incorrect or false, or of suppressing material information or otherwise resorting to any other irregular or improper means for obtaining admission to the examination, or of using or attempting to use unfair means in the examination hall, may, in addition to rendering himself liable to criminal prosecution,-
(a) be debarred permanently or for a specified period by the Commission from admission to any examination or appearance at any interview held by the Commission for selection of candidates;
(b) be debarred by the Government from employment under them; and
(c) be liable to disciplinary action under the appropriate rules, if he is already in service under the Government.
10. Preparation of list of successful candidates.-
After the examination, the candidates shall be arranged by the Commission in the order of merit as disclosed by the aggregate marks finally awarded to each candidate; and in that order so many candidates as are found by the Commission in their discretion to be qualified in the examination shall be recommended for appointment up to the number of unreserved vacancies decided to be filled on the result of the examination:
Provided that any candidate belonging to Scheduled Castes, Schedule Tribes or Other Backward Classes, who though not qualified by the standard specified by the Commission is declared by them to be suitable for appointment thereto with due regard to the maintenance of efficiency of administration, shall be recommended for appointment to vacancies reserved for the respective groups.
11. The examination shall comprise written examination, followed by viva voce of such candidates, as may be called by the Commission, subject to the condition that the marks allocated for viva voce shall not exceed 20 per cent of the total marks allocated for the written examination.
12. The details of standard and syllabi for the examination, and other aspects of conducting the examination shall be such as may be specified by the Commission from time to time.
The method of recruitment, selection and the minimum qualifying service in the next higher grade, for appointment of officers on promotion to posts included, in the various grades of Indian Statistical Service (Group ?A?)
Sl. No.
Name of the Grade
Method of recruitment
Whether promotion is on selection or non-selection basis
Field of selection and the minimum qualifying service for promotion
(1)
(2)
(3)
(4)
(5)
1
Higher
Administrative Grade Plus
By promotion
Selection
Officers of the Higher Administrative Grade with at least one year of regular service in the grade.
2
Higher
Administrative
Grade
By promotion
Selection
Officers of the Senior Administrative Grade with three years regular service in the Grade or with twenty five years regular service with one year regular service should be in the Senior Administrative Grade.
3.
Senior
Administrative
Grade
By promotion
Selection
Officers in the Junior Administrative Grade with eight years regular service in the Grade inclusive of service, if any, rendered in the Non-Functional Selection Grade or with seventeen years of regular service inclusive of four years of regular service in the Junior Administrative Grade (including service rendered in the Non-Functional Selection Grade).
4
Non-Functional Selection Grade (NFSG)
Appointed by placement in the Grade on non-selection basis.
Non-selection
Officers in the Junior Administrative Grade on entering the fourteenth year of overall regular service on the 1st January of the year calculated from the year following the year of examination on the basis of which the officer was recruited.
5
Junior
Administrative
Grade
By promotion
Selection
Officers in the Senior Time Scale with five years regular service in the grade.
6
Senior Time Scale
By Promotion
Selection
Officers in the Junior Time Scale with four years regular service in the grade.
(i) 50 percent of the vacancies in the Grade by direct recruitment.
Selection
Through an open competitive examination held by the Commission in the manner prescribed in Schedule-I
(ii) 50 percent of the vacancies in the Grade by promotion.
By promotion from amongst officers belonging to the Sub-ordinate Statistical Service in level 7 with three years regular service in the level.]
Note 1: For the purpose of promotions to Senior Time Scale (STS), Junior Administrative Grade (JAG), Senior Administrative Grade (SAG) and Higher Administrative Grade (HAG), the length of service shall be reckoned from the 1st of January of the year following the year of the examination through which the member was recruited.
Note 2: Where juniors who have completed their qualifying or eligibility service are being considered for promotion, their seniors would also be considered provided they are not short of the requisite qualifying or eligibility service by more than half of such qualifying or eligibility service or two years, whichever is less, and have successfully completed their probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying or eligibility service.
Note 3: For the purpose of computing minimum qualifying service for promotion, the service rendered on a regular basis by an officer prior to the 1st of January, 2006 i.e. the date from which the revised pay structure based on the sixth central pay commission recommendations has been extended, shall be deemed to be service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the pay commission.
(i) 50 per cent of the vacancies in the Grade by direct recruitment
(ii) 50 per cent of the vacancies in the Grade by promotion.
Selection
Through an open competitive examination held by the Commission in the manner prescribed in Schedule-I.
By promotion from amongst officers belonging to the Sub-ordinate Statistical Service with Grade Pay Rs. 4,600/- in Pay Band-2 in the scale of pay of Rs. 9,300-34,800/-with three years regular service in the grade."
STATEMENT OF DUTY POSTS FOR THE INDIAN STATISTICAL SERVICE
Sl. No.
sanctioned Posts in
Ministry or Department
HAG+
HAG
SAG
NFSG/JAG*
STS
JTS
Total
1
Ministry of Agriculture
1
8
9
10
13
41
(i)
Commission for Agricultural Costs and Prices, Delhi
1
1
1
3
(ii)
Department of Animal Husbandry and Dairying, Delhi
1
4
3
5
13
(iii)
Department of Agriculture and Co-operation, Delhi
(a)
Department Proper, Delhi
1
2
2
1
3
9
(b)
Directorate of Economics and Statistics, Delhi
2
3
3
2
10
(c)
Directorate of Economics and Statistics, Bengaluru
1
1
(d)
Special Data Dissemination Standard (SDDS), Delhi
1
1
2
(e)
Crop Forecast Coordination Centre, Delhi
1
1
(f)
Mahalanobis National Crop Forecasting Centre, Delhi
1
1
2
2
Ministry of AYUSH
1
1
1
3
3
Ministry of Chemicals and Fertilizers
1
2
3
6
(i)
Department of Chemicals and Petro-Chemicals, Delhi
1
1
2
4
(ii)
Department of Fertilizers, Delhi
1
1
2
4
Ministry of Civil Aviation
1
2
2
5
(i)
Ministry Proper, Delhi
1
1
(ii)
Directorate General of Civil Aviation, Delhi
2
2
4
5
Ministry of Coal
1
1
1
1
4
(i)
Ministry Proper
1
1
2
(ii)
Office of Coal Controller, Kolkata
1
1
2
6
Ministry of Commerce and Industry
1
5
9
12
13
40
(i)
Department of Commerce Proper, Delhi
1
1
(ii)
Directorate General of Foreign Trade
(a)
Delhi
1
1
1
2
5
(b)
Chennai
1
1
(c)
Kolkata
1
1
(d)
Mumbai
1
1
(iii)
Directorate General of Commercial Intelligence and Statistics (DGCIS), Kolkata
1
3
5
6
5
20
(iv)
Directorate General of Supply and Disposal, Delhi
1
2
3
(v)
Office of Economic Adviser, Delhi
1
1
1
3
(vi)
Department of Industrial Policy and Promotion, Delhi
1
1
1
3
(vii)
Directorate of Anti Dumping, Delhi
2
2
7
Ministry of Communications and Information Technology
1
1
2
4
(i)
Department of Telecommunication, Delhi
1
1
2
(ii)
Department of Post, Delhi
1
1
2
8
Ministry of Corporate Affairs
1
1
2
4
(i)
Ministry Proper, Delhi
1
1
2
4
9
Ministry of Culture
1
2
3
(i)
Ministry Proper, Delhi
1
1
(ii)
Anthropological Survey of India, Kolkata
2
2
10
Ministry of Defence
1
3
3
7
14
(i)
Ministry Proper, Delhi
1
1
(ii)
Army Statistical Organisation, Management Information Systems Organisations (MISO), Director General (DG) Infosys, Delhi
1
4
5
(iii)
Directorate General of Resettlement, Delhi
1
1
(iv)
Naval Headquarters, Sena Bhavan, Delhi
1
1
(v)
Additional Director General (ADG) Systems, Delhi
2
2
(vi)
Military Training Directorate, Sena Bhavan, Delhi
1
1
(vii)
Air Headquarters Computer Centre, Delhi
1
1
(viii)
Directorate of Flight Safety, New Delhi
2
2
11
Ministry of Development of North Eastern Region
1
1
2
12
Ministry of Drinking Water and Sanitation
1
1
2
13
Ministry of Environment, Forest and Climate Change
2
1
1
4
(i)
Ministry Proper, Delhi
1
1
2
(ii)
Forest Survey of India (FSI), Dehradun
1
1
2
14
Ministry of Finance
1
5
5
8
4
23
(i)
Department of Economic Affairs, Delhi
1
1
1
3
(ii)
Department of Financial Service, Delhi
1
1
2
(iii)
Department of Expenditure, Delhi
1
1
2
(a)
Pay Research Unit, Delhi
1
1
(iv)
Department of Revenue, Delhi
1
1
(a)
Tax Research Unit, Delhi
1
2
1
4
(b)
Financial Intelligence Unit, Delhi
1
1
(c)
Directorate of Data Management Customs and Central Excise, Delhi
1
1
2
4
(d)
Directorate of Income Tax, Research, Statistics, Publication and Public Relations (RSP and PR), Delhi
1
2
1
1
5
15
Ministry of Food Processing Industries
1
1
2
16
Ministry of Health and Family Welfare
1
7
8
15
16
47
(i)
Department of Health and Family Welfare, Delhi
1
2
5
7
8
23
(ii)
Directorate General of Health Services (DGHS), Delhi
1
1
2
4
(a)
All India Institute of Hygiene and Public Health, Kolkata
1
2
3
(b)
National Centre for Disease Control, New Delhi
1
2
3
(c)
National Anti-Malaria Programme (NAMP), Delhi
1
1
(d)
National Tuberculosis Institute (NTI), Bengaluru
1
1
2
(e)
Central Bureau of Health and Intelligence (CBHI)
(a) Bengaluru
1
1
(b) Bhopal
1
1
(c) Jaipur
1
1
2
(d) Patna
1
1
(e) Bhubaneswar
1
1
(f) Lucknow
1
1
(g) Delhi Headquarters
1
1
2
4
17
Ministry of Heavy Industries and Public Enterprises
1
1
2
(i)
Department of Public Enterprises
1
1
2
18
Ministry of Home Affairs
4
3
5
5
17
(i)
Registrar General of India (RGI), Delhi
2
3
3
4
12
(ii)
Intelligence Bureau (IB), Delhi
1
1
2
(iii)
National Crime Records Bureau (NCRB), Delhi
1
1
1
3
19
Ministry of Housing and Urban Poverty Alleviation
1
1
1
3
(i)
Ministry Proper, Delhi
1
1
1
3
20
Ministry of Human Resources Development
2
2
2
6
12
(i)
Department of School Education and Literacy, Delhi
1
1
1
3
6
(ii)
Department of Secondary and Higher Education, Delhi
1
1
1
3
6
21
Ministry of Labour and Employment
1
4
5
7
14
31
(i)
Ministry Proper, Delhi
1
1
2
3
7
(ii)
Directorate General of Employment and Training (DGET), Delhi
1
1
1
3
(iii)
Directorate General of Mines Safety, (DGMS), Dhanbad
1
2
1
1
5
(iv)
Labour Bureau,
(a)
Shimla
2
2
2
6
(b)
Kanpur
1
1
(c)
Kolkata
2
2
(d)
Ahmedabad
1
1
(e)
Chandigarh
1
1
1
3
6
22
Ministry of Micro Small and Medium Enterprises (MSME)
2
6
11
19
(i)
Ministry Proper
1
1
2
(ii)
Development Commissioner, Small Scale Industries
(a)
Delhi Headquarters
1
2
2
5
(b)
Delhi Regional Office
1
1
2
(c)
Agra
1
1
(d)
Ahmedabad
1
1
(e)
Bengaluru
1
1
(f)
Chennai
1
1
(g)
Guwahati
1
1
(h)
Hyderabad
1
1
(i)
Indore
1
1
(j)
Kanpur
1
1
(k)
Kolkata
1
1
(l)
Mumbai
1
1
23
Ministry of Mines
1
2
2
5
10
(i)
Indian Bureau of Mines (IBM), Nagpur
1
2
2
5
10
24
Ministry of Minority Affairs
1
1
2
(i)
Ministry Proper, Delhi
1
1
2
25
Ministry of New and Renewable Energy
1
1
2
26
NITI Aayog
1
2
4
4
9
20
27
Ministry of Petroleum and Natural Gas
1
1
2
28
Ministry of Power
1
1
2
29
Ministry of Road Transport and Highways
1
1
2
30
Ministry of Rural Development
1
1
2
6
10
(i)
Department of Rural Development, Delhi
1
2
5
8
(ii)
Department of Land Resources, Delhi
1
1
2
31
Ministry of Science and Technology
1
1
(i)
Department of Bio-technology, Delhi
1
1
32
Ministry of Shipping
1
1
1
3
33
Ministry of Social Justice and Empowerment
2
2
4
(i)
Department of Social Justice, Delhi
1
1
2
(ii)
Department of Disability Affairs, Delhi
1
1
2
34
Ministry of Steel
1
1
1
3
35
Ministry of Textiles
1
1
1
1
4
(i)
Ministry Proper, Delhi
1
1
(ii)
Development Commissioner, Handicrafts, New Delhi
1
1
(iii)
Textile Commissioner, Mumbai
1
1
2
36
Ministry of Tourism
1
1
2
4
8
(i)
Department of Tourism, Delhi
1
1
2
4
8
37
Ministry of Tribal Affairs
1
1
2
4
38
Ministry of Water Resources, River Development and Ganga Rejuvenation
1
2
6
7
6
22
(i)
Ministry Proper, Delhi
1
1
2
2
2
8
(ii)
Central Water Commission (CWC), Delhi
1
2
3
3
9
(iii)
Central Water and Power Research Station (CWPRS), Pune
1
1
1
3
(iv)
Central Ground Water Board (CGWB), Faridabad
1
1
2
39
Ministry of Women and Child Development
1
3
5
9
40
Ministry of Statistics and Programme Implementation
3
12
66
109
77
151
418
Central Statistics Office (CSO)
2
7
16
39
27
10
101
(i)
Office of Director General, Social Statistics
1
1
(a)
Co-ordination Division
1
1
(i) State Coordination Unit [including Indian Statistical Strengthening Project (ISSP)], Delhi
1
2
3
(ii) Intra, Inter and International Coordination Unit, Delhi
1
2
3
1
7
(iii) Research and Publication Unit, Delhi
1
1
2
(b)
Social Statistics Division
1
1
(i) Social Statistics Unit, Delhi
2
5
5
12
(ii) National Data Bank Unit, Delhi
1
1
(c)
Data Storage and Dissemination Division (including Computer Centre), Delhi
1
1
1
1
4
(d)
Training Division
1
1
(i) Training Unit, Delhi
1
1
2
(ii) National Statistical System Training Academy, Greater Noida
1
3
5
9
(ii)
Office of Director General, Economic Statistics
1
1
(a)
Economic Statistics Division
1
1
(i) Economic Statistics Unit, Delhi
1
4
2
1
8
(ii) Industrial Statistics Unit, Kolkata
1
3
2
1
7
(b)
National Accounts Division, Delhi
1
4
12
5
5
27
(c)
Price Statistics Division, Delhi
1
1
2
1
1
6
(iii)
Programme Implementation Division
1
2
2
5
(iv)
National Statistical Commission Secretariat, Delhi
1
1
2
(v)
National Sample Survey Office (NSSO)
1
5
50
70
50
91
267
(a)
Office of Director General (Survey), NSSO, Delhi
1
1
(b)
Survey Design and Research Division (SDRD), Kolkata
1
5
13
4
4
27
(c)
Coordination and Publication Division (CPD), Delhi
1
3
2
2
8
(d)
Data Processing Division (DPD)
Headquarters and Data Processing Centre (DPC), Kolkata
1
4
11
8
2
26
DPC, Delhi
1
2
1
2
6
DPC, Giridih
1
1
1
3
DPC, Nagpur
1
2
1
2
6
DPC, Bengaluru
1
2
1
2
6
DPC, Ahmedabad
1
2
1
2
6
(e)
Field Operations Division (FOD)
Headquarters
(i)
New Delhi
1
4
3
3
4
15
(ii)
Faridabad
1
1
1
1
4
Zonal Offices
(i)
Kolkata
1
1
1
1
4
(ii)
Lucknow
1
1
1
1
4
(iii)
Jaipur
1
1
1
1
4
(iv)
Bengaluru
1
1
1
1
4
(v)
Nagpur
1
1
1
1
4
(vi)
Guwahati
1
1
2
2
6
Regional Offices
(i)
Ahmedabad
1
1
2
(ii)
Ajmer
1
1
2
(iii)
Allahabad
1
1
2
(iv)
Bhopal
1
1
2
(v)
Bhubaneswar
1
1
2
(vi)
Chandigarh
1
1
2
(vii)
Chennai
1
1
2
(viii)
Dehradun
1
1
2
(ix)
Hubli
1
1
2
(x)
Hyderabad
1
1
2
(xi)
Jalandhar
1
1
2
(xii)
Jammu
1
1
2
(xiii)
Kolkata
1
1
2
(xiv)
Patna
1
1
2
(xv)
Pune
1
1
2
(xvi)
Raipur
1
1
2
(xvii)
Ranchi
1
1
2
(xviii)
Shillong
1
1
2
(xix)
Shimla
1
1
2
(xx)
Trivandrum
1
1
2
(xxi)
Agra
1
1
2
(xxii)
Aurangabad
1
1
2
(xxiii)
Bengaluru
1
1
2
(xxiv)
Bareilly
1
1
2
(xxv)
Vadodara
1
1
2
(xxvi)
Burdwan
1
1
2
(xxvii)
Coimbatore
1
1
2
(xxviii)
Cuduppa
1
1
2
(xxix)
Delhi
1
1
2
(xxx)
Dibrugarh
1
1
2
(xxxi)
Gangtok
1
1
2
(xxxii)
Goa
1
1
2
(xxxiii)
Guwahati
1
1
2
(xxxiv)
Gwalior
1
1
2
(xxxv)
Jabalpur
1
1
2
(xxxvi)
Jaipur
1
1
2
(xxxvii)
Kohima
1
1
2
(xxxviii)
Kozhikode
1
1
2
(xxxix)
Lucknow
1
1
2
(xl)
Madurai
1
1
2
(xli)
Malda
1
1
2
(xlii)
Mohali
1
1
2
(xliii)
Mumbai
1
1
2
(xliv)
Muzaffarpur
1
1
2
(xlv)
Nagpur
1
1
2
(xlvi)
Sambalpur
1
1
2
(xlvii)
Srinagar
1
1
2
(xlviii)
Vijayawada
1
1
2
(xlix)
Port Blair
1
1
(l)
Itanagar (for Arunachal Pradesh)
1
1
2
(li)
Imphal (for Manipur and Nagaland)
1
1
2
(lii)
Agarthala (for Mizoram and Tripura)
1
1
2
Sub Regional Offices
(i)
Puducherry
1
1
(ii)
Cochin
1
1
(iii)
Valsad
1
1
(iv)
Rohtak
1
1
(v)
Kanpur
1
1
(vi)
Visakhapatnam
1
1
(vii)
Jodhpur
1
1
(viii)
Cuttack
1
1
(ix)
Tiruchirapalli
1
1
(x)
Tirunelveli
1
1
(xi)
Kollam
1
1
(xii)
Rajkot
1
1
(xiii)
Meerut
1
1
(xiv)
Siliguri
1
1
(xv)
Indore
1
1
(xvi)
Solapur
1
1
(xvii)
Thane
1
1
(xviii)
Warangal
1
1
(xix)
Ludhiana
1
1
(xx)
Jalgaon
1
1
(xxi)
Purnia
1
1
(xxii)
Jorhat
1
1
(xxiii)
Amritsar
1
1
(xxiv)
Chinsurah
1
1
(xxv)
Aligarh
1
1
(xxvi)
Belgaum
1
1
(xxvii)
Tejpur
1
1
(xxviii)
Varanasi
1
1
(xxix)
Virudhunagar
1
1
(xxx)
Silchar
1
1
41
Reserve
50
50
Total
5
18
136
176
179
300
814
1[*Of the total posts at Junior Administrative Grade, 30 percent of the senior duty posts, namely all duty posts at the level of Senior Time Scale and above in the Service will be in the Non Functional Selection Grade operated in level-13.]
"* Of the total posts at Junior Administrative Grade, 30 per cent of the senior duty posts, namely all duty posts at the level of Senior Time Scale and above in the Service will be in the Non-Functional Selection Grade operated in the Pay Band-4, Rs. 37,400-67,000/- Grade Pay of Rs. 8,700/-."
