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Sections
Rule - 1. Short title and commencement.
JAILOR AND ASSISTANT JAILOR, RECRUITMENT RULES, 2006
PREAMBLE
In
exercise of the powers conferred by the proviso to Article 309 of the
Constitution of India, the Governor of Arunachal Pradesh is pleased to make the
following rules to regulate the method of recruitment to the post (s) of
General Arunachal Pradesh Group 'B' Non-Gazetted, Non-Ministerial in Jail
Administration (Home Department) under the Government of Arunachal Pradesh,
namely:-
Rule - 1. Short title and commencement.
(i) These rules may be called " The Jailor and Assistant Jailor,
Recruitment Rules, 2006".
(ii) They shall come into force on the date of their publication in the
Arunachal Pradesh Gazette.
(iii) These rules shall apply to the posts as specified in column 1 of the
Schedule annexed to the rules.
Rule - 2. Number of posts, classification and scale of pay.
The number of posts, their
classification and the scale of pay attached thereto, shall be as specified in
columns 2 to 4 in the Schedule aforesaid.
Rule - 3. Method of recruitment, age limit and other qualifications, etc.
The method of recruitment to
the said posts, age limit, qualifications and other matters relating thereto
shall be as specified in columns 5 to 14 of the Schedule aforesaid.
Rule - 4. 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 eligible for appointment to the said posts.
Provided that the Governor of
Arunachal Pradesh may if 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 person from the operation of
the rules.
Rule - 5. Power to relax.
Where the Governor of
Arunachal Pradesh is of opinion that it is necessary or expedient so to do, he
may, by order for reasons to be recorded in writing and in consultation with
the Arunachal Pradesh Public Service Commission, relax any of the provisions of
these rules with respect to any class or category of person.
Rule - 6. Repeal and saving.
All rules and procedures
corresponding to these rules and procedures in force immediately before the
commencement of these rules are hereby repealed, provided that any order made
or action taken under the rules so repealed shall be deemed to have been
validly made or taken under the corresponding provisions of these rules.
Nothing in these rules shall
affect reservation/relaxation of age limit and other concessions required to be
provided for the Scheduled Caste and Scheduled Tribes and other special
categories of persons in accordance with the order issued by the Government of
Arunachal Pradesh from time to time in this regard.
(See
Rule 2, 3, 4)
|
Name
of post |
No.
of posts |
Classification |
Scale
of pay |
Whether
selection post or non-selection post. |
|
1 |
2 |
3 |
4 |
5 |
|
1. Jailor |
2 (two)*2006 subject
to variation dependant on workload. |
General Arunachal
Pradesh Jail Service Group-'B' Non-Gazetted, Non-Ministerial. |
Rs. 6500-200-10,500/-
p.m. |
Selection |
|
Whether benefit
of added years of service admissible under Rule 30 of CCS (Pension) Rules,
1972 |
Age limit for direct
recruitment |
Educational and other
qualifications required for direct recruits. |
Whether age and
educational qualifications prescribed for direct recruitment will apply in
the case of promotion. |
Period of probation if
any. |
|
6 |
7 |
8 |
9 |
10 |
|
Not applicable. |
Not applicable |
Not applicable |
Not applicable |
2 years (in case of
new recruitment). |
|
Method of recruitment
whether by direct recruitment or by deputation/transfer and percentage of the
vacancies to be filled by various methods. |
In case of recruitment
by promotion/deputation/transfer, grades from which
promotion/deputation/transfer to be made. |
If a DPC exists, what
is its composition. |
Circumstances in which
APPSC is to be consulted in making recruitment. |
|
11 |
12 |
13 |
14 |
|
By promotion failing
which transfer on deputation. |
1.
Promotion:-Promotion amongst the Assistant Jailor of the cadre who have
completed 3 years of regular service in the grade. 2. Transfer on
Deputation:-Officers of Central Government/State Govern-ment/UT holding
analogous post on regular service or with 3 years service in the post of
Assistant Jailor. |
1. Commissioner/Secretary
(Home)-Chairman. 2.
Commissioner/Secretary not connected to the work of the Depart ment.-Member 3. Head of
Office-Member. 4. One APST Group 'A'
Officer if none of the member belong to APST-Member. |
As per APPSC
(Limitation of functions) Regulations, 1988. |
|
Name
of post |
No.
of posts |
Classification |
Scale
of pay |
Whether
selection post or non-selection post. |
|
1 |
2 |
3 |
4 |
5 |
|
2. Assistant Jailor |
6 (six)*2006 (Male-4 +
Female-2 subject to variation dependant on workload. |
Recruitment for the
Group-'B' post(s) of Jailor and Assistant Jailor |
Rs. 5500-175-9000/-
p.m. |
Selection |
|
Whether benefit of
added years of service admissible under Rule 30 of CCS (Pension) Rules, 1972 |
Age limit for direct
recruitment |
Educational and other
qualifications required for direct recruits. |
||||||
|
6 |
7 |
8 |
||||||
|
Not applicable. |
Between 20 years and
25 years |
Graduation in
Science/Arts/Commerce from a recognized University. 1. Physical
Standard:-Male 5 feet 5 inches for Non-APST. and 5 feet 3 inches for APST. Chest 31 inches normal
and 33 inches expanded. (b) Female Height 5 feet 1 inches Chest 30 inches normal
and 32 inches expanded. 2. Medical Standard:- Eyesight
|
||||||
|
Whether age and
educational qualification prescribed or direct recruitment will apply in the
case of promotion |
Period of probation if
any. |
Method of recruitment
whether by direct recruitment or by deputation/transfer and percentage of the
vacancies to be filled by various methods. |
|
9 |
10 |
11 |
|
Not applicable |
2 years (in case of
new recruitment). |
1. 50% direct
recruitment 2. 50% promotion
failing which transfer on deputation. |
|
In case of recruitment
by promotion/deputation/transfer, grades from which
promotion/deputation/transfer to be made. |
If a DPC exists, what
is its composition. |
Circumstances in which
APPSC is to be consulted in making recruitment. |
|
12 |
13 |
14 |
|
1.
Promotion:-Promotion amongst the Chief Head Warden of the cadre who have
completed 10 years of regular service in the grade. 2. Transfer on
Deputation:-Officers of Central Government/State Government/UT holding
analogous post on regular service or with 10 years service in the post of
Chief Head Warden. |
1.
Commissioner/Secretary (Home)-Chairman. 2.
Commissioner/Secretary not connected to the work of the Department-Member 3. Head of
Office-Member. 4. One APST Group 'A'
Officer if none of the member belong to APST-Member. |
As per APPSC
(Limitation of functions) Regulations, 1988. |