[06th
December 2023] 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 Junior Office Assistant (Library), Group-C in the Department of Education,
Himachal Pradesh, as per Annexure-"A", namely:- (1)
These rules may be called the Junior Office
Assistant (Library), Group-C, Department of Education Himachal Pradesh,
Recruitment & Promotion Rules, 2023. (2)
These rules shall come into force from the
date of publication in the Rajpatra (e-Gazette), Himachal Pradesh. ANNEXURE
"A" RECRUITMENT
AND PROMOTION RULES FOR THE POST OF JUNIOR OFFICE ASSISTANT (LIBRARY) GROUP-C,
IN THE DEPARTMENT OF HIGHER EDUCATION, HIMACHAL PRADESH (1)
Name of post.- Junior Office Assistant
(Library) (2)
Number of post.- 771 (Seven hundred seventy
one) (3)
Classification.- Group-C (4)
Scale of Pay.- (i)
Pay Scale for regular incumbent(s): Level - 4
of the pay matrix attached with time scale of the post, as per H.P. Civil
Services (Revised Pay) Rules, 2022. (ii)
Emoluments for contract employee(s): 60% of
the first cell of the applicable level of pay matrix of the corresponding cadre,
as per H.P. Civil Services (Revised Pay) Rules, 2022. (5)
Whether "Selection" post or
"Non- Selection" post.- Non-Selection (6)
Age for direct recruitment.-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 basis or on contract basis had become overage on
the date he/she was appointed as such he/she shall not be eligible for any
relaxation in the prescribed age-limit by virtue of his / her 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 servants 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
Corporations/Autonomous bodies and who are/were finally absorbed in the service
of such Corporations/Autonomous 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 application or notified to the Employment
Exchanges or as the case may be. (7)
Minimum educational and other qualifications
required for direct recruit(s).- ESSENTIAL QUALIFICATION(S) (a) Should be 10+2
with 50% marks in any discipline from a recognized Board/University and one
year Diploma in Library Science/Library and information Science, OR Bachelor in Library
Science/Library and Information Science: Provided that the candidate
must have passed Matriculation or 10+2 from any School/Institution situated
within Himachal Pradesh: Provided further that this
condition shall not apply to Bonafide Himachalis (b) DESIRABLE QUALIFICATION:
Knowledge of customs, manners and dialects of Himachal Pradesh and suitability for
appointment in the peculiar conditions prevailing in the Pradesh. (8)
Whether age and educational qualification(s)
prescribed for direct recruit(s) will apply in the case of the
promotee(s).-Age: Not applicable. Educational Qualifications:
Not applicable (9)
Period of probation, if any.- (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. (b)
No probation in the case of appointment on
contract basis (10)
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.- 100% by direct recruitment in the following
manner:- (1)
50% by direct recruitment on regular basis or
recruitment on contract basis as the case may be; and (2)
50% by batch-wise recruitment on regular
basis or recruitment on contract basis, as the case may be: (11)
In case of recruitment by promotion/secondment/transfer,
grade for which promotion/ secondment / transfer is to be made.-Not applicable. (12)
If a Departmental Promotion/Confirmation
Committee exists, what is its composition.- (a)
Departmental Promotion Committee : Not
applicable. (b)
Departmental Confirmation Committee: As may
be constituted by the Government from time to time. (13)
Circumstances under which the Himachal
Pradesh Public Service Commission (H.P.P.S.C.) is to be consulted in making
recruitment.-As required under the Law. (14)
Essential requirement for a direct
recruitment.-A candidate for appointment to any service or post must be a
citizen of India. (15)
Selection for appointment to the post by
direct recruitment.-Direct Recruitment through the Himachal Pradesh Rajya
Chayan Aayog (HPRCA) : Selection for appointment to the post in case of direct
recruitment shall be made on the basis of merit of written Examination and/ or
practical test or skill test or physical test, the standard/syllabus etc. will
be determined by the Himachal Pradesh Public Service Commission/Himachal
Pradesh Rajya Chayan Aayog/other recruiting agency/authority, as the case may
be. (b) Direct Recruitment on
batch-wise through the concerned recruiting authority : Selection for
appointment to the post in the case of direct recruitment on batch-wise shall
be made by the Director of Higher Education on the basis of batch-wise
merit/inter-se-seniority of the candidates of a particular batch has passed out
from the University/Institutional duly recognized by the State/Central
Government. The date recorded by the
concerned University/Institution on the original Detail Marks Certificate of
Bachelor in Library Science/Library and Information Science/Diploma in Library
Science/Library and Information Science shall be deemed date for reckoning the
batch of the candidate. The batch-wise
merit/inter-se-seniority of a particular batch shall be determined on the basis
of marks obtained in the diploma/degree course. In case, the marks obtained in
the diploma/degree course by two or more candidates are same, the
inter-se-merit would be decided on the basis of marks obtained in +2 level and
if there is still a tie, the candidates senior in age would be placed above the
junior in the merit /inter-se-seniority. Note.-First posting to the
candidates shall be offered in remote and difficult areas of the district,
where they shall have to serve atleast for 5 years. (15-A)
Selection for appointment to the post by contract appointment.- Notwithstanding anything
contained in these Rules, contract appointment(s) to the post will be made
subject to the terms and conditions given below:- (I)
CONCEPT: (a)
Under this policy the Junior Office Assistant
(Library), in the Department of Higher Education, 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 to be renewed/extended. (b)
POST FALLS WITHIN THE PURVIEW OF HIMACHAL
PRADESH RAJYA CHAYAN AAYOG (HPRCA) : The Director of Higher Education 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 Rajya Chayan Aayog (HPRCA). (c)
POST FALLS OUT OF THE PURVIEW OF HIMACHAL
PRADESH RAJYA CHAYAN AYOG (HPRCA) : The Director of Higher Education after
obtaining the approval of the Government to fill up the vacant posts on
contract basis will advertise the details of the vacant posts in at least two
leading newspapers and invite application from candidates having the prescribed
the qualification and fulfilling the other eligibilities condition as
prescribed in these rules. (d)
The selection will be made in accordance with
the eligibility conditions prescribed in these Rules. (II)
ONTRACTUAL EMOLUMENTS: The Junior Officer Assistant
(Library) appointed on contract basis will be paid consolidated fixed
contractual amount 60% of the first cell of the applicable level of pay matrix
of the corresponding cadre, as per H.P. Civil Services (Revised Pay) Rules,
2022. (III)
APPOINTING / DISCIPLINARY AUTHORITY: The Director of Higher
Education HP will be the appointing & disciplinary authority (IV)
SELECTION PROCESS: (a)
Recruitment through the Himachal Pradesh
Rajya Chayan Aayog (HPRCA).- Selection for appointment to the post in case of
contract appointment shall be made on the basis of merit of written Examination
screening test/skill test, the standard/ syllabus etc. of which will be
determined by the concerned recruiting agency i.e. HPPSC/Himachal Pradesh Rajya
Chayan Aayog (HPRCA)/other recruiting agency/ authority, as the case may be. (b)
Direct recruitment on batch wise through the
concerned recruiting authority.- Selection for appointment to
the post in the case of direct recruitment on batch-wise shall be made by the
Director of Higher Education on the basis of batch-wise merit/
inter-se-seniority of the candidates of a particular batch has passed out from
the University/Institutional duly recognized by the State/Central Government.
The date recorded by the concerned University/Institution on the original
Detail Marks Certificate of Bachelor in Library Science/Library and Information
Science/ Diploma in Library Science/Library and Information Science shall be
deemed date for reckoning the batch of the candidate. The batch-wise
merit/inter-se-seniority of a particular batch shall be determined on the basis
of marks obtained in the diploma/degree course. In case, the marks obtained in
the diploma/ degree course by two or more candidates are same, the
inter-se-merit would be decided on the basis of marks obtained in +2 level and
if there is still a tie, the candidates senior in age would be placed above the
junior in the merit/inter-se seniority. (V)
COMMITTEE FOR SELECTION OF CONTRACTUAL
APPOINTMENTS: (a)
FOR POST(S) FALLING WITHIN THE PURVIEW OF
HPPSC/HPRCA.-As may be constituted by the concerned recruiting agency i.e.
Himachal Pradesh Rajya Chayan Aayog (HPRCA), from time to time. (b)
FOR POST(S) FALLING OUT SIDE THE PURVIEW OF
HPRCA.-As may be constituted by the concerned recruiting authority from time to
time. (VI)
AGREEMENT: After selection of a
candidate, he/she shall sign an agreement as per Annexure-B appended to these
Rules. (VII) TERMS
AND CONDITIONS: (a)
The contractual appointee will be paid
consolidated fixed contractual amount 60% of the first cell of the applicable
level of pay matrix of the corresponding cadre, as per H.P. Civil Services
(Revised Pay) Rules, 2022. (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, form the date on which a copy of order(s) appealed,
is delivered to him / her. (c)
The contract appointee will be entitled for
one-days casual leave after putting one month service, 10 days medical leave
and 05 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 candidates 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 12 (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 reexamined 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 counterpart 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 to contract appointee(s). (16)
Reservation.-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. (17)
Departmental Examination.-Not applicable. (18)
Power to relax.-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). ANNEXURE-"B" This agreement is made on
this _______________day of______________ in the
year______________________between
Sh./Smt.__________________________________s/o, d/o Shri_______________________
r/o______________________________. Contract appointee (hereinafter called the
FIRST PARTY), AND The Governor of Himachal Pradesh
through_________________(Designation of the appointing authority) Himachal
Pradesh/ Head of the Institution _____________ (hereinafter the SECOND PARTY).
Whereas, the SECOND PARTY has engaged the aforesaid FIRST PARTY and the FIRST
PARTY and SECOND PARTY has agreed to serve as Junior Office Assistant (Library)
on contract basis on the following terms & conditions:- (1)
That the FIRST PARTY shall remain in the
service of the SECOND PARTY as a Junior Office Assistant (Library) 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
if-so-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. 12360/-per month (which shall be 60% of the first cell of the
applicable level of pay matrix of the corresponding/ cadre). (3)
The service of the FIRST PARTY 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. (4)
The contract appointee will be entitled for
one days casual leave after putting one month service, 10 days medical leave
and 5 days special leave in a calendar year. A female contract appointee with
less than two serviving 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 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 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 and Medical Officer in case of Non-Gazetted Government
Servant. In case of women candidates 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 women 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 women 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 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 officer/ 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). 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)
_______________________________ _______________________________ _______________________________ (Name and full address) IN THE PRESENCE OF WITNESS: (1)
_______________________________ _______________________________ _______________________________ (Name and full address)
(Signature of the SECOND PARTY) (2)
_______________________________ _______________________________ _______________________________ (Name and full address)Junior
Office Assistant (Library), Group-C, Department Of Education Himachal Pradesh,
Recruitment & Promotion Rules, 2023
Form of contract/agreement to be executed between the Junior Office Assistant
(Library) and the Government of Himachal Pradesh through Director of Higher
Education (Designation of the Appointing Authority).