Do check our products such as, LIBIL: litigation check tool to mitigate legal risk, Patrol: case management tool to monitor and collaborate on cases, and legal research tool to access largest legal database.

Jaipur Development Authority (General Terms & Conditions Of Transfer Of Officers And Employees) Rules, 1994

Jaipur Development Authority (General Terms & Conditions Of Transfer Of Officers And Employees) Rules, 1994

Jaipur Development Authority (General Terms & Conditions Of Transfer Of Officers And Employees) Rules, 1994

[28 May 1994]

Published vide Notification No. F. 4(1) UDH/2/93, G.S.R. 30, dated 19-5-1994, published in Rajasthan Gazette Extraordinary, Part 4(Ga)(1), dated 28-5-94, page 33(3)

In exercise of the powers conferred by section 95 read with section 90 A of the Jaipur Development Authority Act, 1982 the State Government hereby makes the following rules, namely:-

Rule 1. Short title and commencement :-

 

(i)       These Rules may be called the Jaipur Development Authority (General Terms & Conditions of Transfer of Officers and Employees) Rules, 1994.

(ii)        They shall come into force from the date of their publication in the Rajasthan Rajpatra.

Rule 2. Applicability :-

 

These Rules shall be applicable to all the officers and employees of Jaipur Development Authority appointed under the provisions of Jaipur Development Authority Employees (Recruitment and General Conditions) Regulations, 1984.

Rule 3. Power to Transfer :-

 

The State Government shall have powers to transfer the Officers and employees of Jaipur Development Authority to any Urban Improvement Trust in the State.

Rule 4. Nature of Transfer. :-

 

Such transfer/posting of Jaipur Development Authoritys Officers and Employees to any Urban Improvement Trust in the State shall be deemed to be a temporary transfer, which shall not in any way affect their confirmation, seniority, lien, promotion and other service benefits etc.

Rule 5. Lien and Seniority :-

 

The officers and employees so transferred shall retain their lien and seniority in the Jaipur Development Authority.

Rule 6. Maintenance of Records :-

 

The records relating to contribution towards GPF/CPF etc. and any other recoveries/deductions of the officers/employees so transferred shall be maintained in the Jaipur Development Authority and such recoveries/deductions alongwith the employers contribution and all other monthly deductions shall be remitted by the concerned Urban Improvement Trust to the Jaipur Development Authority within 15 days from the date of payment of salary.

Rule 7. Disciplinary action :-

 

Disciplinary action, if any, against such transferred officers and employees shall be taken by Jaipur Development Authority itself under the provisions of their relevant regulations.