JHARKHAND WELFARE SERVICE RULES, 2013 [1]

PREAMBLE

In exercise of the powers conferred by the Proviso to Article 309 of the Constitution of India and in supersession of all the previous rules, resolutions, circulars relating to State Welfare Officers, the Governor of Jharkhand is pleased to make the following rules for Recruitment, fixation of cadre strength, probation, promotion and other service conditions of State Welfare Officers under the control of Welfare Department.

Rule 1. Short Title and commencement.--

(I)      These Rules may be called the Jharkhand Welfare Service Rules, 2013.

 

(II)     These Rules shall apply to entire State of Jharkhand.

 

(III)   It shall be deemed to have come into force with effect from the date of issue of the Notification in the Gazette.

Rule 2. Definition.--

In these rules unless the context otherwise requires:--

(I)      "Appointing Authority" means Principal Secretary/Secretary in the context of Block Welfare Officer and Governor of Jharkhand for other higher post of the service.

 

(II)     "Service" means Block/Sub-Division/District/Division level officers of Welfare Department, Jharkhand.

 

(III)   "Commission" means the Jharkhand Public Service Commission/Jharkhand State Staff Selection Council.

 

(IV)   "Government" means the Government of Jharkhand.

 

(V)     "Governor" means the Governor of Jharkhand.

 

(VI)   "Department" means the Welfare Department.

 

(VII)  "Member" means the Member of Jharkhand Welfare Service under it comes Block Welfare Officer/Sub-Divisional Welfare Officer/District Welfare Officer/Special Officer, Paharia Welfare/Deputy Director, Welfare and its equivalent posts.

 

(VIII)    "Probation" means a Block Welfare Officer appointed to the service against sanctioned posts on probation.

Rule 3. Service.--

The following posts will be under this service. Their classification, qualifying years of service and appointing authority will be as per the criteria to be fixed by the Government from time to time.

Sl. No.	Post	Existing Scale of Pay	Gazetted/Non-Gazetted	Appointing Authority
1.	Block Welfare Officer	9300-34800 GP-4200	Non-Gazetted	Principal Secretary/Secretary, Welfare Department
2.	Sub-Divisional Welfare Officer	9300-34800 GP-4200	Gazetted Group-B	Governor of Jharkhand
3.	District Welfare Officer/Special Officer, Paharia Welfare/Additional Director, ITDA	9300-34800 GP-5400	Gazetted Group-B	Governor of Jharkhand
4.	Dy. Director, Welfare	15600-39100 GP-6600	Gazetted Group-A	Governor of Jharkhand

NB: Pay Scale fixed by the Finance Department for above posts will be acceptable to the department.

Rule 4. Strength of cadre.--

The strength and composition of every category of post shall be as determined by the State Government on this behalf from the date of publication of notification in the Gazette and until such determination is made, shall be as in force immediately before commencement of these Rules.

Rule 5. Creation of Post.--

Additional temporary and permanent posts of the service will be created as per the requirement.

Rule 6. Entry Post in Service and Confirmation Procedure.--

I.         The Entry post of the service will be Block Welfare Officer. They will, be recruited by joint competitive exams. They will be recruited on the basis of a panel of merit list forwarded by the Commission. The panel will be valid for one year from the date of receiving.

 

II.       Minimum qualification for direct recruitment will be as per

.

 

III.     The Commission will be informed about the vacancy for direct recruitment from time to time. All higher gazetted post of the service above the rank of Block Welfare Officer will be filled by promoting just below rank officers.

 

IV.      Period of Probation:--Block Welfare Officer will be treated probationer from the date of joining of this post. The Probation period will be for two years. They will be confirmed on the post of Block Welfare Officer on satisfactory completion of probation period.

Rule 7. Criteria for Promotion.--

Promotion on higher posts will be granted on the basis of merit cum seniority. Minimum qualifying period of service for promotion to next higher post will be determined by the Personnel Department.

Rule 8. Classification of Promotional Posts.--

I.         From the post of Block Welfare Officer to Sub-Divisional Welfare Officer.

 

II.       From the post of Sub-Divisional Welfare Officer to District Welfare Officer/Special Officer, Paharia Welfare/Additional Project Director, ITDA.

 

III.     From the post of District Welfare Officer/Special Officer, Paharia Welfare/Additional Project Director, ITDA to Dy. Director, Welfare.

Rule 9. Procedure for Promotion.--

The State Government will constitute a Departmental Promotion Committee for granting promotion to suitable candidates. The basis of suitability of candidate for regular promotion shall be seniority-cum-merit which will be determined by the Departmental Promotion committee.

Rule 10. The Departmental Promotion Committee shall be constituted as follows.--

I. From the post of Block Welfare Officer to Sub-Divisional Welfare Officer:--
a. Principal Secretary/Secretary, Welfare Department	: Chairman
b. Special Secretary/Joint Secretary	: Member
c. Tribal Welfare Commissioner, Jharkhand, Ranchi	: Member
d. Dy. Secretary (Establishment), Welare Department	: Member-Secretary
e. Not below the rank of a Deputy Secretary rank officer nominated by Personnel and Administrative Reforms Department as representative of SC and ST	: Member
II. For Promotion to the post of District Welfare Officer/Special Officer, Paharia Welfare/Additional Project Director, ITDA:--
a. Member Board of Revenue	: Chairman
b. Principal Secretary/Secretary, Personnel and Administrative Reforms Department or An officer nominated by him who will be not below the rank of Joint Secretary	: Member
c. Principal Secretary/Secretary, Welfare Department	: Member
d. Tribal Welfare Commissioner, Jharkhand, Ranchi	: Member
e. Not below the rank of a Deputy Secretary rank officer nominated by Personnel and Administrative Reforms Department as representative of SC and ST	: Member
III. For the Post of Dy. Director, Welfare:--
a. Chairman, Jharkhand Public Service Commission or any Member of the Commission nominated by him	: Chairman
b. Principal Secretary/Secretary, Personnel and Administrative Reforms Department or an officer nominated by him who will be not below the rank of Joint Secretary	: Member
c. Principal Secretary/Secretary, Welfare Department	: Member
d. Tribal Welfare Commissioner, Jharkhand, Ranchi	: Member
e. Not below the rank of a Deputy Secretary rank officer nominated by Personnel and Administrative Reforms Department as representative of SC and ST	: Member

NB : Above Departmental Committees will work as per the amendments done from time to time.

Rule 11. Mandatory for Promotion in service.--

I.         Passing of Hindi Noting and Drafting exams as well as tribal language will be compulsory for promotion from the post of Block Welfare Officer to Sub-Divisional Welfare Officer.

 

II.       Promoted Sub-Divisional Welfare Officer will undergo four weeks treasury training within one year of promotion which will be approved by the Board of Revenue, Govt. of Jharkhand. Passing of departmental examination will be compulsory. This will be relaxed till the holding of examination. Only successful candidates of this exam will be eligible for promotion to the next higher post of District Welfare Officer and its equivalent post.

The syllabus of the exam will be as follow.

Sl. No.	Subject	Full Marks	Pass Marks	Time
1.	Hindi (written)	200	120	3hrs
2.	Hindi (oral)	100	60	will be decided by Board of Revenue
3.	Accounts (without book)	100	60	11/2 hrs (equivalent to JAS)
4.	Accounts (with books)	100	60	11/2 hrs (equivalent to JAS)
5.	Departmental Law (without book)	100	60	11/2 hrs

Syllabus for departmental law:--

I. ?????Scheduled Cast and Scheduled Tribe (Prevention of Atrocities) Act, 1989 and 1995.

II. ????Protection of Civil Rights Act, 1955.

III. ???ST and Other Traditional Forest Dwellers Act, 2006 and 2008.

IV: ???Planning:--

a)        Assistance Planning,

 

b)        National Scavenger Liberation and Rehabilitation Scheme.

Rule 12. Reservation.--

Clearance of reservation roster meant for appointment and promotion in State Government Services will be mandatory.

Rule 13. Cadre Control.--

The Department of Welfare shall be the cadre controlling department for the service/cadre.

Rule 14. Notification of Appointment and Transfer Posting.--

The notification of all appointment and transfer posting except non-Gazetted officers will be published in Govt. Gazette.

Rule 15. Fixation of Seniority.--

The fixation of seniority in this service shall be as per the circulars and orders of the Government.

Rule 16. Disciplinary Proceedings.--

a)        The Provisions of Jharkhand Civil Services (Classification, Control and Appeal) Rules shall be applicable in matters of disciplinary proceedings relating to any member of Jharkhand Welfare Service.

 

b)        The Provisions of Jharkhand Service Code and other Rules, Regulations, Resolutions, Circulars and Letters etc. issued by the State Government from time to time with regard to other State Services shall also govern the service conditions of members of Jharkhand Welfare Service Class.

Rule 17. Miscellaneous Accounts.--

It has been established by this recruitment rule that salary, allowances, leave, pension and other service conditions of all category of officers of this service shall be regulated as per the orders of the Government from time to time.

Rule 18. Interpretation.--

If any question arises as to the interpretation of these Rules, the State Government shall decide the same.

Rule 19. Repeal and saving.--

All Rules corresponding to these Rules and in force immediately before the commencement of these Rules are hereby repealed.

Annexure-I

NB: After the creation of ITDA the post of District Welfare Officer in 15 TSP areas have been merged with Additional Project Director, ITDA.