MADHYA PRADESH JUNIOR ADMINISTRATIVE SERVICE, (RECRUITMENTS AND SERVICE CONDITIONS OF SERVICE) RULES, 2011

PREAMBLE

In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Madhya Pradesh, hereby, makes the following rules relating to the recruitments and service conditions of members of the Madhya Pradesh Junior Administrative Service, namely:

Rule - 1. Short title and commencement.-

(1)     These rules may be called the Madhya Pradesh Junior Administrative Service, (recruitments and service conditions of Service) Rules, 2011

(2)     They shall come into force from the date of their publication in the "Madhya Pradesh Gazette".

Rule - 2. Definitions.-

In these rules, unless the contest otherwise requires,

(a)      "appointing authority" in respect of the service means the Government,

(b)      "Commission" means the Madhya Pradesh Public Service Commission,

(c)      "Departmental Promotion Committee" means committee as such constituted under these rules,

(d)      "examination" means the competitive examination contained in rule 11 of these rules,

(e)      "Government" means the Government of Madhya Pradesh,

(f)       "Governor" means the Governor of Madhya Pradesh,

(g)      "Limited Competitive Examination" means limited competitive examination conducted under rule 13 of these rules,

(h)     "Other Backward Classes" means Other Backward Classes of citizens as specified by the State Government vide notification........... No. F-85-XXV-4-84, dated 26th December, 1984, as amended from time to time;

(i)       "Schedule" means the Schedule appended to these rules;

(j)       "Scheduled Castes" means any caste, race of tribe or part of, or group within caste, race or tribe specified as Scheduled Castes with respect to the State of Madhya Pradesh under Article 341 of the Constitution of India;

(k)      "Scheduled Tribes" means any tribes or tribal community or part of or group within such tribe or tribal community with respect to the State of Madhya Pradesh under Article 342 of Constitution of India;

(l)       "Service" means the Madhya Pradesh Junior Administrative Service;

(m)    "State" means the State of Madhya Pradesh.

Rule - 3. Scope and application.

without prejudice to the generality of the provisions contained in the Madhya Pradesh Civil Services (General conditions of Services) Rules. 1961, these rules shall apply to every member of service as mentioned in Schedule 1.

Rule - 4. Constitution of the Service.

The Service shall consist of the following person, namely:

(i)       Persons, who at the time of the commencement of these rules are holding substantively or in officiating capacity the post as specified in the Schedule 1;

(ii)      Persons recruited to the Service before the commencement of these rules; and

(iii)     Persons recruited to the Service in accordance with the provisions of these rules.

Rule - 5. Classification, Scale of pay etc.

(1)     The classification of the service, the scale of pay attached thereto and number of posts included in the service shall be in accordance with the provisions contained in the Schedule 1:

Provided that the Government may, from time to time, add to or reduce the number of posts included in the either in a permanent or temporary basis.

(2)     Members of service shall be entitled for time-scale of pay scale according to the provisions of the circular of finance department dated 24-1-2008.

Rule - 6. Method of recruitment.

(1)     Recruitment to the services, after the commencement of these rules, shall be made by the following methods, namely.

(a)      Recruitment to the posts of Naib Tahsildars

(i)       60% posts will be filled by direct recruitment on the basis of combined competitive examination conducted by the commission.

(ii)      5% posts will be filled by direct recruitment after selection from amongst the clerical staff of the office of the Revenue Board, Commissioner, Land Records and Settlement and office of Commissioner and Collectors, as provided in Schedule V.

(iii)     25% posts will be filled by promotion of Revenue Inspectors as provided in Schedule II and IV.

(iv)    10% posts will be filled from the Graduate Patwari's and Revenue Inspectors by the limited competitive examination according to the provisions made in Schedule II.

(b)      Recruitment to the posts of Tahsildar shall be made by the promotions a Naib Tahsildars, as provided in Schedule II and IV.

(c)      By transfer of the person who held posts in a substantive officiating capacity in such post in such services, as may be specified by the State Government in this behalf.

(2)     The number of persons, recruited under clause (a), (b) and (c) of sub-rule (1) shall not, at any time, exceed, the percentage shown in Schedule II of the number of posts specified in Schedule I.

(3)     Subject to the provisions of these rules, the method or methods of recruitment to be adopted for the purpose of filling any particular period of recruitment and the number of persons to be recruited by each method, shall be determined on each occasion by the Government in consultation with the Commission.

(4)     Notwithstanding anything contained in sub-rule (1), if in the opinion of the Government the exigencies of the service, so require the Government may with prior concurrence of the General Administration Department adopted such methods of recruitment to the service other than those specified in the said sub-rule, as it may, by orders issued in this behalf prescribe.

Rule - 7. Appointment to the Service.

All appointments to the service after the commencement of these rules shall be made by the appointing authority and no such appointment shall be made except after selection by one of the methods of recruitment specified in rules 6.

Rule - 8. Conditions of eligibility of direct recruitment.

In order to be eligible for selection/examination a candidate must satisfy the following conditions, namely,-

(1)     Age

(a)      He must have attained the age as specified in column (3) of Schedule III and must not have exceed the age specified in column (4) of the said Schedule, on the first day of January, next following the date of commencement of the examination/selection.

(b)      The upper age limit shall be relaxable up to maximum of 5 years, if a candidate belongs to the Scheduled Caste, Scheduled Tribes and Other Backward Classes.

(c)      The upper age limit shall be relaxable in respect of the candidates, who are or have been employees of the Government of Madhya Pradesh to the extent and subject to the conditions specified below:

(i)       A candidate who is a permanent Government servant should not be more than 38 years of age;

(ii)      a candidate who is holding post temporarily and applying for another post should not be more than 38 years of age. This concession shall also be admissible to a candidate who is the contingency paid employees, work charged employee and employees of the Project Implementing Committee;

(iii)     A candidate who is a retrenched Government servant shall be allowed to deduct from his age the period of all temporary service previously rendered by him upto a maximum limit of seven years, even if it represents more than one spell, provided that the resultant age does not exceed the upper age limit by more than three years.

Explanation. The term "retrenched Government servant" denotes a person who was in temporary Government service of this State or any of the constituent units for a continuous period of not less than six months and who was discharged because of reduction in establishment not more than three years prior to the date of his registration at any employment exchange or of application made otherwise for employment in Government service.

(iv)    A candidate, who is an ex-serviceman shall be allowed to deduct from his age the period of all defence service previously rendered by him, provided that the resultant age does not exceed the upper age limit by more than three years.

Explanation. The term "Ex-serviceman" denotes a person who belongs to any of the following categories and who was employed under the Government of India for a continuous period of not less than six months and who was retrenched or declared surplus as a result of the recommendation of economy unit or due to normal reduction in establishment not more than three years before the date of his registration at any employment exchange or of application made otherwise for employment in Government service:

(1)     Ex-serviceman released under mustering out concession;

(2)     Ex-serviceman enrolled for the second time and discharged on

(a)      completion of short-term engagement;

(b)      fulfilling the conditions of enrollment;

(3)     Ex-personnel of Madras Civil Unit;

(4)     Officers (Military and Civil) discharged on completion of their contract (including short service regular commissioned officers);

(5)     Officers discharged after working for more than six months continuously against leave vacancies;

(6)     Ex-serviceman invalidated of services;

(7)     Ex-serviceman discharged on the ground that they are unlikely to become efficient soldiers;

(8)     Ex-serviceman who are medically boarded out on account of gunshot, wounds, etc.

(d)      The upper age limit shall be relaxable up to a maximum of 10 years for woman candidates according to Madhya Pradesh Civil Services (Special provision for appointment of woman) rules, 1997.

(e)      The Upper age limit shall be relaxable up to five years in respect of the widow, destitute and divorcee woman candidates.

(f)       The upper age limit will be relaxable up to maximum 2 years, for the candidates who hold green card under family welfare programme.

(g)      The upper age limit shall be relaxable up to five years in respect of awarded superior caste partner of a couple under the inter-caste marriage incentive programme of the Tribal, Scheduled Castes and Backward Classes Welfare Department.

(h)     The upper age limit shall be relaxable up to five years in respect of Vikram Award holder candidates.

(i)       The upper age limit shall be relaxable up to a maximum of 38 years of age in respect of candidates, who are employee of the Madhya Pradesh State Corporation/Boards.

(j)       The upper age limit shall be relaxed in the case of voluntary home guard and non-commissioned officers of home guard for the period of service rendered so by them subject to the limit of eight years but in no case their age should exceed 38 years.

(k)      The upper age limit shall be relaxable to the destitute candidates as per instructions issued by the State Government, from time to time.

Note (1).Candidates who are found eligible for the examination, selection under the age concessions mentioned in above rule 8(1)(c)(i) and (ii) above shall not be eligible for appointment if after submitting the application, they resign, from service either before or after examination/selection. They will, however, continue to be eligible if they are retrenched from the service or post after submitting the applications. In no other cases this age limit will be relaxed.

(2) Departmental candidates must obtain previous permission of the appointing authority to appear for the examination/selection.

(2)     Educational qualification.

Candidate must have possess the educational qualifications specified for the service as shown in Schedule III:

Provided that

(a)      in exceptional cases appointing authority, may treat as qualify any candidate, who though not possessing any of the qualifications prescribed in these rules, but has passed examination conducted by other Institutions/Universities by such a standard for which the appointing authority considers the candidates eligible to appear in the examination/selection;

(b)      candidates who are otherwise qualified but have taken degree from foreign Universities being Universities not specifically recognised by the Government may also be considered for appearing in the examination/selection at the discretion of the appointing authority.

(3)     Fee.

Candidate must pay the fees prescribed by the appointing authority.

Rule - 9. Disqualifications.

(1)     Any attempt on the part of a candidate to obtain support for his candidature by any means may be held by the appointing authority to disqualify him for appearing in the examination/selection.

(2)     In accordance with the provisions of rule 5 of the Madhya Pradesh Civil Services (General Conditions of Services) Rules, 1961, no candidate shall be eligible for appointment in any service or post who has married before the minimum age fixed for the marriage.

(3)     A candidate shall not be eligible for another service or post who has more than two living children, one of them is born on or after 26th January, 2001:

Provided that no candidate shall be disqualified for appointment to a service or post, who has already had one living child and in the next delivery takes place on or after the 26th January, 2001, in which tow or more than two children are born.

(4)     Any candidate shall not be eligible for appointment to service, who has been convicted of an offence against woman provided that where such case is pending in court against a candidate, his case of appointment shall be kept pending till the final decision of the Court.

(5)     No candidate shall be eligible for appointment to the post if he has two living wives and any candidate shall not be eligible for appointment if she has married to a person who has one wife already.

(6)     No Government servant, who has one living wife shall marry without prior permission of the Government.

(7)     No female Government servant without prior permission of the Government shall marry to a person who has one living wife.

Rule - 10. Decision about the eligibility of candidates shall be final.

The decision of the appointing authority as to the eligibility or otherwise of a candidate for selection/examination shall be final and no candidate to whom a certificate of admission has not been issued by the appointing authority shall be allowed to appear for interview.

Rule - 11. Direct Recruitment by competitive examination to the post of Naib Tahsildar by selection (except selection from Ministerial Service and from Patwari/Revenue Inspectors).

(1)     A competitive examination for recruitment to the service shall be held at such intervals as the Commission may, in consultation with the Government, from time to time, determine.

(2)     The examination shall be conducted by the commission in accordance with such orders as the Government, may time to time issue in consultation with the commission.

(3)     There shall be reserved posts for the candidates belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes at the stage of direct recruitment in accordance with the provisions contained in the Madhya Pradesh Lok Seva (Anusuchit Jatiyon, Anusuchit Janjatiyon Aur Anya Pichhade Vargon Ke liye Arakshan) Adhiniyam, 1994 (No. 21 of 1994) and as per the order and instructions issued by the State Government, from time to time.

(4)     There shall be the reserved posts for woman candidates in accordance with the Madhya Pradesh Civil Services (Special Provision for Appointment of Woman) Rules. 1997.

(5)     In filling the vacancies so reserved, candidates who are members of the Scheduled Castes and the Scheduled Tribes and Other Backward Classes shall be considered for appointment in the order in which their names appear in the list referred to in rule 12 irrespective of their relative rank as compared with other candidates.

(6)     Candidates belonging to the Scheduled Castes or the Scheduled Tribes and Other Backward Classes considered by the Commission to be suitable for appointment in the service with due regard to the maintenance of efficiency of administration, may be appointed to the vacancies reserved for the candidates of the Scheduled Castes, Scheduled Tribes and Other Backward Classes, as the case may be.

(7)     There shall be reserved posts for the disabled candidates in accordance with the directions issued by the General Administration Department.

(8)     In such cases, where the experience for some period has been prescribed as essential conditions for the posts to be filled in by direct recruitment and it is found in the opinion of appointing authority that sufficient number of candidates belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes may not be available, the appointing authority may relax the condition of experience to the candidates of Scheduled Castes, Scheduled Tribes and Other Backward Classes after consultation with State Government.

(9)     If sufficient number of candidates belonging to the Scheduled Castes, Scheduled Tribes and other Backward Classes are not available for filling all the vacancies reserved for them, the remaining vacancies shall not be filled by the other candidates and vacancies, as the case may be, shall be reserved for the candidates belonging to the Scheduled Castes, Scheduled Tribes and Other Backward Classes to the next selection.

Rule - 12. List of candidates recommended by the commission.

(1)     The Commission shall prepare and forward a list to the Government arranged in order of merit of the candidates, who have qualified by such standards, as the commission may determine and of the candidates belonging to the Scheduled castes, Scheduled Tribes and Other Backward Classes, who though not qualified by that standard, declared by the Commission to be suitable for appointment to the service with due regard to the maintenance of efficiency in administration. The list shall also be published for general information.

(2)     Subject to the provisions of these rules and of the Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961, candidates shall be considered for appointment to the available vacancies in the order in which their names appear in the list.

(3)     The inclusion of a candidate's name in the list confers no right to appointment unless the Government is satisfied, after such enquiry, as may be considered necessary, that the candidate is suitable in all respects of appointment to the service.

(4)     The selection list will be valid for a period of one year from the date of its issue.

Rule - 13. Selection by Direct Recruitment through limited competitive examination to the post of Naib Tahsildar from the Ministerial Service and Patwari/Revenue Inspectors cadre.

Only such members of Ministerial Services of the offices of Revenue Board, Commissioner, Land Records and Settlement, Commissioners and Collectors and Patwari and Revenue Inspector will be eligible to get benefit of this scheme who have been serving for at least 5 years as a clerk of Patwari/Revenue Inspectors in permanent or officiating capacity in the Revenue Department and who are holding Graduate degree in Arts, Science (including technical and engineering), Commerce, Agriculture from any recognized University.

(1)     For filling up the posts of Naib Tahsildar by selection from amongst the Ministerial Services of Revenue Board. Commissioner. Land Records and Settlement, Commissioners and Collectors, appointing authority shall hold annually, at such time, as he may determine, a limited competitive examination in accordance with the scheme laid down in Schedule V.

(2)     The post shall be kept reserved respectively for the candidate of Scheduled Castes, Scheduled Tribes and Other Backward Classes from abailable vacant posts for direct recruitment according to the provisions of Madhya Pradesh Public Service (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 (No. 21 of 1994) and order issued by the State Government from time to time.

(3)     In filling the vacancies so reserved candidates who are members of Scheduled Castes and Scheduled Tribes and Other Backward Classes, shall be considered for appointment in the order in which their names appear in the list referred to in rule 12(1) above irrespective of their relative rank as compared with other candidates.

(4)     As the case may be, candidates of Scheduled Castes, Scheduled Tribes and Other Backward Classes who are although not eligible according to the standard mentioned in Schedule V but appointing authority regards them to be suitable for appointment to the service with due regard to the maintenance of efficiency of administration; may be appointed on the posts kept reserve for Scheduled Castes, Scheduled Tribes and Other Backward Classes.

(5)     on the available vacant post, consideration for appointment of candidates shall be done according to the order in the list subject to these rules.

(6)     The inclusion of a candidate's name in the list confers no right to appointment unless the Government is satisfied, after such enquiry as may be considered necessary, that the candidate is suitable in all respects of appointment to the service.

Rule - 14. Probation.

Every person directly recruited to the service shall be appointed on probation for a period of two years.

Rule - 15. Appointment by promotion.

(1)     there shall be constituted a committee consisting of the members as mentioned in Schedule IV for making preliminary selection for promotion of eligible candidates:

Provided that if the nominating members other than the member presiding the Departmental Promotion Committee in respect of the posts to be filled up by promotion do not represent the category of Scheduled Castes or Scheduled Tribes, then one member belonging to Scheduled Castes or Scheduled Tribes category of the same status shall be included in the Departmental Promotion Committee and the numbers of Departmental Promotion Committee shall be extended to that limit.

(2)     The promotion of members of service mentioned in column (2) of Schedule IV to the posts mentioned in column (4) thereof in the eligibility of candidate, selection process reservation in the promotion according to the provisions as specified in Madhya Pradesh Public Service (Promotion) Rules, 2002.

(3)     Appointing authority, shall endorse on the promotion order to be issued by him endorsed certificate to that effect that he has complied with the provisions of Madhya Pradesh Lok Seva Anusuchit Jatiyon, Anusuchit Janjatiyon Aur Anya Pichhade Vargon Ke Liye Arakshan Adhiniyam, 1994 (No. 21 of 1994) and Madhya Pradesh Public Service (Promotion) Rules, 2002 and the instructions issued in the light of the provisions of the said Adhiniyam and rules made by the State Government and he is fully cognizance of provisions of sub-section (1) of Section 6 of above Act.

(4)     Meeting of Departmental Promotion Committee will be held on such interval as appointing authority will direct, but ordinarily not exceed one year.

Rule - 16. Conditions of eligibility for promotion.

(1)     Subject to the provisions of sub-rule (2), the Committee shall consider the cases of all persons, who on the 1st day of January of that year had completed such number of years of service (whether officiating or substantive) on the post from which promotion is to be made or any other post/posts declared equivalent thereto by the Government as specified in column (4) of Schedule IV and are within the zone of consideration in accordance with the provisions of sub-rule (2):

Provided that any junior person after giving preference to the senior person will not be considered for promotion only on the basis that he has completed duration of service specified under this sub-rule.

Explanation. Manner of computation of eligibility for promotion. The period of qualifying service as on 1st January of the relevant year in which Departmental Promotion Committee is convened shall be counted from the calendar year in which public servant has come into feeder cadre/part of service/pay scale of post and from the date of joining into cadre/part of service/pay scale of post.

(2)     For consideration zone for promotion the provisions of Madhya Pradesh Public Servant (Promotion) Rules, 2002 will be applicable.

Rule - 17. Preparation of list of suitable candidates.

(1)     The Departmental Promotion Committee shall prepare lists of such persons who satisfy the conditions prescribed in rule 16 above and are held by the Committee to be suitable for promotion to the service according to the provisions of Madhya Pradesh Public Service (Promotion) Rules, 2002. The List shall be sufficient to cover the anticipated vacancies on account of retirements and promotions during the course of one year from the date of preparation of the select list. A reserve list consisting of 25% of the number of persons, included in the said select list shall also be prepared to meet the unforeseen vacancies occurring during the course of the aforesaid period.

(2)     The criteria of preparation for select list shall be as per the provisions of Madhya Pradesh Public Service (Promotion) Rules, 2002.

(3)     The names of persons included in the select list shall be arranged in order of seniority in the service or post as specified in column (2) of Schedule IV at the time of preparation of each select list. Wherever promotion is to be made on the basis of merit-cum-seniority the select list shall be prepared as per the provisions of Madhya Pradesh Public Service (Promotion) Rules, 2002.

Explanation.As person whose name is included in a select list, but who is not promoted during the validity of select list, shall have no claim to seniority over those considered in a subsequent selection mere by the fact of his earlier selection.

(4)     The lists as prepared shall be reviewed and revised every year.

(5)     If in the process of selection, a review or a revision it is proposed to supersede any member of the service, the committees shall record its reasons for the proposed supersession.

Rule - 18. Consultation with the commission.

The list of Naib Tahsildars fit for trial as Tahsildars prepared in accordance with rules 17 shall then be forwarded to the Commission by the Government along with.

(i)       the records of all persons included in the lists;

(ii)      the records of all members of the service as are proposed to be superseded by the recommendations made in the lists;

(iii)     the reasons as recorded by the Committees for the proposed supersession of any member of respective cadres; and

(iv)    the observations of the Government on the recommendations of the Committees.

Rule - 19. Select list.

(1)     the Commission shall consider the list prepared by the committee along with the other documents received from the Government and unless it considers any change necessary, approve the list.

(2)     If the Commission considers it necessary to make any changes in the lists received from the Government, he shall inform the commission at the change proposed, and after taking into account the comments, if any, of the Committee may approve the lists, finally with such modifications, if any, as may in its opinion be just and proper.

(3)     The lists as finally approved by the Commission shall from the select list for promotion to the post of Naib Tahsildar/Tahsildars.

(4)     (a) The select list prepared for promotion to the post of Naib Tahsildar from Revenue Inspectors in accordance with rule 13 shall be considered by Government who would, unless any changes are considered necessary approve the list.

(b) If Government considers it necessary to make any change in the list received from the Committee, the Government may approve the list finally with such modification as in its opinion be just and proper after recording the reasons thereof.

(5)     The select list shall ordinarily be in force until reviewed or revised in accordance with sub-rule (4) of rule 17, but the validity of these lists shall not be extended beyond a total period of 18 months from the date of its preparation:

Provided that, in the event of a grave lapse in the conduct or performance of duties on the part of any person included in the select list, a special review of the select list may be made at the instance of the Government and the Commission, may, it thinks fit, remove the name of such person from the select list.

Rule - 20. Appointment from the Select List.

(1)     Appointments of the persons included in the select list to post borne on the cadre of the service shall follow the order, in which the names of such persons appear in the select lists.

(2)     It shall not ordinarily be necessary to consult the Commission before appointment of a person whose name is included in the select lists in the service unless during the period intervening between the inclusion of his name in the select lists, and the date of the proposed appointment, there occurs any deterioration in his work which, in the opinion of the appointing authority, is such as to render him unsuitable for appointment to the service.

Rule - 21. Probation.

Every person appointed in the service by promotion shall be appointed on probation for a period of two years.

Rule - 22. Interpretation.

If any questions arises relating to the interpretation of these rules, it shall be referred to Government whose decision thereon shall be final.

Rule - 23. Relaxation.

Nothing in these rules shall be construed to limit or abridge the powers of the Governor to deal with the case of any person to whom these rules shall apply in such manner as may appear him to be just and equitable:

Provided that the case shall not be dealt with in any manner less favourable to person than that provided in these rules.

Rule - 24. Saving.

Nothing in these rules shall affect reservation, relaxation and other conditions regarded to be provided for the Scheduled Castes, Scheduled Tribes and Other Backward Classes in accordance with the orders issued by the State Government from time to time in this regard.

Rule - 25. Repeal.

All rules and orders corresponding to these rules and in force immediately before the commencement of these rules are hereby repealed in respect of matters covered by these rules:

Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or action taken under the corresponding provision of these rules.

 

SCHEDULE I

(See rule 5)

Classification, pay scale and number of posts included in the Service

SCHEDULE II

(See rule 6 and 7)

SCHEDULE III

(See rule 11)

Age and Qualification of the persons to be recruited directly

SCHEDULE IV

(See rule 15)

Method of Recruitment

SCHEDULE V

"Scheme for filling up posts of Naib-Tahsildars by limited competitive examination from amongst the Ministerial Services of the Offices of Revenue Board, Commissioner Land Records and Settlement, Commissioners of Divisions and Collectors and Patwari/Revenue Inspectors Cadre.".

1. Title.

This Scheme will be called "The Scheme for filling up the post of Naib Tahsildars by selection from amongst the Ministerial Services of the Offices of Revenue Board, Commissioner Land Records and Settlement, Commissioners of Divisions and Collectors and Patwari/Revenue Inspectors cadre.

2. Eligibility.

Only such members of Ministerial Services of the Offices of Revenue Board, Commissioner Land Records and Settlement, Commissioner of Divisions and Collectors and Patwari/Revenue Inspectors Cadre will be eligible for getting the benefit of this scheme who possess the following qualifications, namely:

(i)       Who have been working on any Ministerial post in the Revenue Department or as Patwari/ Revenue Inspectors for at least 5 years in permanent or officiating capacity;

 

(ii)      Who are, on the 1st January of that year in which application is made, does not exceed 40 years. Maximum age limit for employees belonging to Scheduled Castes and Scheduled Tribes and Other Backward Classes will be 45 years; and

 

(iii)     No persons will be allowed to appear for more than three times in the examination under this scheme.

3. Selection.

Selection for appointment shall be based on (i) mark obtained in the written examination held under this scheme and (ii) appraisal of annual confidential reports of the employee concerned of the last five years.

4. Examination.

(1)     There will be written examination which shall be conducted by the Commissioner, Land Records and Settlement, Gwalior every year or at such intervals, on such date or dates and at such place or places as the Commissioner, Land Records and Settlement, Gwalior decide.

 

(2)     In the written examination, there will be two question papers each of 50 marks and 2.30 hours duration. A candidate in order to be successful must obtain at least 50% marks in each paper separately.

 

(3)     Question papers will be essay type and got set by the Commissioner, Land Records and Settlement, Gwalior and evaluation will also be carried out by Commissioner, Land Records and Settlement, Gwalior.

Question Paper I

Maximum Marks-50

Time-2.30 hours

(1)     General Knowledge (15 Marks)

Brief questions based on general information relating to current events, Indian History, Indian Geography and allied topic. Brief questions based on general information about Madhya Pradesh, simple questions relating to General Science. (Only 15 questions).

(2)     General Hindi (15 marks) Only 15 questions.

 

(3)     Elementary Arithmetic (20 marks) Multiplication, division, decimal fraction, percentage, profit and loss, average, area, volume ratio-preparation (only 20 questions).

Question Paper II

Maximum Marks-50

(1)     Knowledge of Government Service (20 marks)

Introductory knowledge of the rules relating to pay allowance, leave, General Provident Fund Scheme, General Knowledge of rules of recruitment in service, introductory knowledge of rules relating to conduct of a Government Service.

(2)     Knowledge of Revenue terminology (15 marks). General Knowledge of different designations in the department and jurisdictions, introductory knowledge of various organizations connected with Revenue Department (Only 15 questions).

 

(3)     Knowledge of the following Acts (15 marks)

(1)     Land Revenue Code, 1959

 

(2)     Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960

 

(3)     Madhya Pradesh Cooperative Societies Act, 1960

 

(4)     Revenue Manual (All Parts).

 

(5)     Applications will be invited from the candidates who are desirous of appearing in examination by Commissioner, Land Records and Settlement, Gwalior before appropriate duration from the date of examination and the candidates who are eligible will be informed of date, time and place of the examination.

 

(6)     Evaluation of answer copies of both question papers will be carried out by the Commissioner, Land Records and Settlement, Gwalior and in this work help of officers of Commissioner, Land Records and Settlement, Revenue Board, Divisional Commissioner and Collectors and other departments will be taken and these officers will be nominated by the Commissioner, Land Records and Settlement Gwalior.

 

(7)     The list of candidates who have obtained 50% or more marks separately in each paper will be prepared according to the mark obtained in both papers.

5. [* * *]

(1)     The appraisal of last 5 years Annual Confidential Report will be carried out by the Departmental Promotion Committee according to Schedule IV column (4) and (5) of those candidates whose names reflect in the list prepared according to the above para (6).

(2)     Each candidate will be given marks out of 20 on each years annual confidential report according to the norms mentioned below:

(3)     Marks given on the basis of the annual confidential report out of 100 and marks obtained in exam will be added.

 

(4)     Final select list will be prepared according to the total marks obtained in the examination and marks obtained in the appraisal of annual confidential report. Promotions of Naib Tahsildar against the quota of 10% will be made from this list according to the order in which their names appear.

 

(5)     The inter se seniority of the ministerial employees appointed as Naib Tahsildars under this Scheme shall be based on this list according to order in which the name appears.

6. Probation.

Every employee appointed under this scheme shall be on probation for two years. During this period, he will have to undergo the training prescribed for Naib Tahsildars recruited directly. If an employee is not found suitable for the post of Naib Tahsildar during the probationary period, may be reverted to his original ministerial post. The period service rendered during the probationary period of such reverted employee will be treated as period of service spend on his ministerial post.