MEGHALAYA CIVIL DEFENCE AND HOME GUARDS (SUBORDINATE) SERVICE (AMENDMENT) RULES, 2017

PREAMBLE

In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Meghalaya is pleased to make the following Rules to amend the Meghalaya Civil Defence & Home Guards (Subordinate) Service Rules, 2015 (hereinafter called the principal Rules), namely:-

Rule - 1. Short title and Commencement.

(1)     These Rules may be called the Meghalaya Civil Defence & Home Guards (Subordinate) Service (Amendment) Rules, 2017.

(2)     It shall come into force with immediate effect.

Rule - 2. Addition to Rule - 2.

In the existing Rule 2 of the principal Rules, sub-rule "(k), "TRP" means Transparent Recruitment Process" shall be added after sub-rule (j).

Rule - 3. Amendment of Rule - 6.

The existing sub-rule (iii) of rule 6 of the principal Rules, is to be substituted by the following new sub-rule, namely:-

"(iii) (a) Havildars and Equivalent Ranks:-

Appointment to the post of Havildars and equivalent ranks shall be made by promotion from amongst the members in the ranks of Naiks who have rendered not less than the two years of continuous service in the rank on the first day of the year of promotion and have successfully completed the departmental cadre training course for promotion to Havildars and equivalent rank, except the technical posts of Compounder or Dresser and Draftsman who shall be directly recruited solely on the basis of their performance in the Personal Interview. The minimum educational qualification for applying for the post of a Compounder or Dresser will be a Diploma in nursing and for the post of Draftsman will be a Diploma in Civil Engineering from a recognized institute. No Physical Measurement test, Physical efficiency test and Written Test will be conducted for appointment in these two category of posts".

(b) Havildars Clerk/Demonstrators:-

The posts of Havildar Clerk in the office of Border Wing Home Guards Battalion and District Home Guards Commandants and of Demonstrator in the Central Training Institute which are equivalent to Havildar will be filled up on the basis of Limited Competitive Departmental Exam (LCDE) for which personnel holding the rank of Naik, Lance Naik, Guardsman and their equivalent ranks and Non Combatant Employees having served in the organization for a minimum of 3 years and possessing minimum educational qualification of matriculation will be eligible. The Departmental Promotion Board will conduct the LCDE for the above posts as and when the Director General, Civil Defence & Home Guards decides that the same should be conducted on the basis of the existing or anticipated vacancies.

After conducting the LCDE, the Board will prepare the list of those who have passed the same in order of merit and submit the same to the Director General, Civil Defence & Home Guards alongwith the result sheet, for his approval.

The existing sub-rule (vi) of Rule 6 of the principal Rules is to be substituted by the following new sub-rule, namely:-

(vi) "Guardsman - Appointment to the post of Guardsman and equivalent ranks (as contained in Schedule -II), shall be made 80 % by direct recruitment, 10 % by promotion from Non Combatant Employees (NCE) and 10 % by the lateral entry of Home Guards Volunteers who are already deployed with various requisitioning agencies for a minimum period of one year and above".

Rule - 4. Amendment of Rule - 7.

(i)       In the existing Serial No. (i) of Rule 7 of the principal Rule, the words appearing as "Director General, Civil Defence & Home Guards, Meghalaya, Shillong", are to be substituted by the words "Director of Civil Defence & Commandant General of Home Guards" or "Joint Director of Civil Defence & Joint Commandant General of Home Guards, Meghalaya, Shillong".

(ii)      In the existing Serial No.(ii) of Rule 7 of the principal Rules, the words appearing as "Joint Director of Civil Defence & Joint Commandant General of Home Guards" are to be substituted by the words "Senior Staff Officer, Directorate of Civil Defence & Home Guards, Meghalaya, Shillong".

Rule - 5. Amendment of Rule - 22.

(1)     In the existing sub-rule (3) of Rule 22, the figures and words appearing as "10 Km" and 5.5 Km", are to be substituted by the figures and words "5 Km" and "3 Km", accordingly.

(2)     The existing sub-rule (4) of Rule 22, the figures and words appearing as "10 Km" and "60 minutes" are to be substituted by the figures and words "5 Km" and "24 minutes", accordingly.

Further, the existing table appearing in sub-rule (4) of Rule 22, is to be substituted by the following new table in sub-rule, namely:-

(3)     In the existing sub-rule (5) of Rule 22, the figures and words appearing as "5.5 (five and five)" and "40 minutes" are to be substituted by the figures and words "3 (three)" and "19 (nineteen)" minutes", respectively.

Further, the existing table appearing in sub-rule (5) is to be substituted by the following new table in the sub-rule, namely:-

Rule - 6. Amendment of Rule - 29.

In Rule 29 of the principal Rules, the existing title shall be substituted with the following new title as follows, namely:-

"Procedure for the recruitment to the posts of (1) Guardsman and equivalent ranks (2) Drivers (3) Non-Combatant Employees".

The existing table displaying the criteria for recruitment to the post of Guardsman & Driver at sub-rule (1) of Rule 29, is to be substituted by the following new table, namely:-

Further, the existing table displaying the criteria for recruitment to the post of Non-Combatant Employees (NCE) at sub-rule (6) of Rule 29, is to be substituted by the following new table, namely:-

Rule - 7. Amendment of Rule - 36.

(1)     In the existing sub-rule (3) of Rule 36 of the principal Rules, the figures and words appearing as "10 (ten)" and "60 (sixty)" are to be substituted by the figures and words "5 (five) and "24 (twenty four)", accordingly.

Further, the existing table appearing in sub-rule (3) of Rule 36 of the principal Rules, is to be substituted by the following new table, namely:-

(2)     In the existing sub-rule (4) of Rule 36 of the principal Rules, the figures and words appearing as "5.5 (five and half)" and "40 (forty)" are to be substituted by the figures and words "3 (three)" and "19 (nineteen)", accordingly.

Further, the existing table appearing in sub-rule (4) of Rule 36, is to be substituted by a new table, namely:-

Rule - 8. Amendment of Rule - 38.

In the existing sub-rule (2) of Rule 38 of the principal Rules, the figure appearing as "1.5" is to be substituted by the figure "2".

Rule - 9. Amendment of Rule - 40.

After the existing sub-rule (5) of Rule 40, the following new sub-rule (6) shall be added, namely:-

“(6)10 % of the vacant posts in the rank of Guardsman will be filled up by lateral entry from among the Home Guards Volunteers who are already deployed with various requisitioning agencies for a minimum period of one year and above.

Rule - 10. Amendment of Rule - 52.

In the existing Rule 52 of the principal Rules, the table appearing in the said rule is to be substituted by the following new table, namely:-

Rule - 11. Amendment to Schedule II.

The existing Sl. No. 3 & 6 of the Schedule II as specified under Rule 6 of the principal Rule is to be substituted by the following new entries, namely:-

Rule - 12. Amendment to Schedule - I.

The existing Sl. 3 of the Schedule - I as specified under Rule 6 of the principal Rule is to be substituted by the following new entries, namely:-