Ministry of Mines, Central Geological Service Group 'A' Rules, 2010

PREAMBLE

Exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Geological Survey of India including Exploration Wing (Class I and Class II posts) Recruitment Rules, 1967 in so far as they relate to the posts of Director (Selection Grade), Director, Regional Geologist, Geologist (Senior) and Geologist (Junior) and the Geological Survey of India (Director General, Senior Deputy Director General (Operations) and Senior Deputy Director General (Scientific and Technical Support Services) Recruitment Rules, 2002 in so far as they relate to the post of Senior Deputy Director General (Operations), except as respects things done or omitted to be done before such supersession, the President hereby makes the following rules, namely:-

1. Short title and commencement.--

(1)     These rules may be called the Ministry of Mines, Central Geological Service Group 'A' Rules, 2010.

 

(2)     They shall come into force on the date of their publication in the Official Gazette.

2. Definitions.--

In these rules, unless the context otherwise requires,-

(a)     "Commission" means the Union Public Service Commission;

 

(b)     "Controlling Authority" means the Central Government in the Ministry of Mines;

 

(c)      "Departmental Promotion Committee" means a committee constituted under Schedule IV to consider promotion or confirmation in any duty post of the Service;

 

(d)     "duty post" means the post included in Schedule I;

 

(e)     "Examination" means the Geologists' Examination conducted by the Commission for recruitment to the Service in Geological Survey of India, as specified in Schedule III;

 

(f)      "Government" means the Central Government;

 

(g)     "grade" means a grade of a duty post specified in column 2 of Schedule I;

 

(h)     regular service" in relation to any grade, means the period of service in that grade rendered after appointment thereto on a regular basis and includes any period ?

 

(i)       taken into account for purpose of seniority in the case of those already in that grade at the time of commencement of these rules;

 

(ii)      during which an officer would have held a duty post in that grade hut for being on leave or otherwise not being available for holding such post.

 

(i)       "Schedule" means a Schedule to these rules;

 

(j)      "Screening Committee" means a committee constituted under Schedule IV to consider the Non-Functional Upgradation of any duty post in pay band - 3 or pay band - 4 of the Service.

 

(k)     "Service" means the Ministry of Mines, Central Geological Service Group 'A' in the Geological Survey of India constituted under rule 3;

3. Constitution of Service.--

(1)     On and from the date of commencement of these rules, the Geology stream of the Geological Survey of India, a Central Organised Group 'A' Service is hereby constituted as "the Ministry of Mines, Central Geological Service Group 'A'.

 

(2)     On the date of commencement of these rules, the Service shall consist of persons who have already been appointed on a regular basis to duty posts of Geological Survey of India in Geology, stream namely, Senior Deputy Director General (Operations), Deputy Director General (Geology), Director (Geology) (Non-Functional Selection Grade), Director (Geology), Geologist (Senior) and Geologist (Junior),

 

(3)     Thereafter the Service shall consist of persons appointed to the Service in terms of these rules.

 

(4)     For the officers referred to in sub-rule 2, the regular service rendered before the commencement of these rules, shall be taken into account as regular service for seniority, confirmation, promotion, pension, etc.

 

(5)     All the duty posts in the Service, as specified in Schedule I, shall be classified as Group 'A' posts.

4. Name, grade, authorised strength and its review.--

(1)     The name, grade, number (sanctioned strength), pay band and grade pay or pay scale of the duty posts on the date of commencement of these rules shall be as specified in Schedule I.

 

(2)     Notwithstanding anything contained in sub-rule (1), the Government may by notification in Official Gazette,-

 

(i)       make additions, alterations, substitutions or modifications to the number of duty posts or grades, designation, pay band and grade pay or pay scale specified in Schedule I;

 

(ii)      in consultation with the Commission and the Department of Personnel and Training, include in the Service any duty post or exclude from the Service any duty post included in Schedule I.

 

(3)     If any State or Union territory or autonomous body or public sector enterprise of the Government or State Government or any foreign country, having an agreement in this regard with the Government, desire to requisition an officer of the Service on long term or permanent basis, the Controlling Authority may in public interest, provide the services of such officer on deputation or absorption basis.

5. Members of Service.--

The following persons shall be the members of the Service, namely:-

(i)       persons covered under sub-rule(2) of rule 3;

 

(ii)      persons appointed to duty posts in terms of rule 6.

6. Future maintenance of Service and method of recruitment.--

(1)     After the commencement of these rules, the initial appointment to the Service shall be made in the Junior Time Scale, as specified in Schedule I.

 

(2)     The method of recruitment to the Junior Time Scale shall be seventy-five percent. by direct recruitment through Examination and twenty-five percent. by promotion failing which by deputation, in accordance with the provisions specified in Schedule II.

 

(3)     The method of recruitment, field of selection and minimum qualifying service for promotion to the grades above Junior Time Scale shall be as specified in Schedule II.

 

(4)     The field of selection for appointment by promotion to various grades of the Service shall be as specified in Schedule II and the minimum educational qualification for promotion to the entry grade duty post of the Service i.e. Junior Time Scale, shall be as specified in the said Schedule.

 

(5)     The provisions pertaining to the Examination shall be as specified in Schedule III.

 

(6)     The appointment, confirmation and placement on Non-Functional Selection Grade (NFSG) and Non-Functional Upgradation (NFU) applicable to officers of the Service for duty posts in pay band-3 and pay band-4, shall be done by the Controlling Authority on the basis of the recommendations of the Departmental Promotion Committee or the Screening Committee, as the case may be, specified in Schedule IV.

7. Consultation with Commission.--

The Commission shall be consulted in case of any amendment or relaxation of these rules and for appointment to the Junior Time Scale of the Service.

8. Seniority.--

(1)     The seniority of members of the Service appointed before the commencement of these rules, to any grade or duty post, shall be governed by their relative seniority in the respective grade or duty post immediately before the date of the commencement of these rules:

Provided that if the seniority of any such member had not been determined on the said date, the same shall be determined on the basis of the rules as were applicable to such member before the commencement of these rules.

(2)     The seniority of persons appointed to the Service, after the commencement of these rules, in any grade or duty post shall be determined in accordance with the provisions of these rules.

 

(3)     The fixation of inter-se seniority between the direct recruits and the officers promoted to the Junior Time Scale shall be done on pro-rata basis in the ratio of three direct recruit against one promotee.

 

(4)     Where juniors who have completed their qualifying or eligibility service are being considered for promotion, their seniors shall also be considered provided they are not short of the requisite qualifying or eligibility service by more than half of such qualifying or eligibility service or two years, whichever is less, and have successfully completed their probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying or eligibility service.

 

(5)     In cases not covered by sub-rule (1) and sub-rule (2), the seniority shall be determined by the Controlling Authority in consultation with the Commission.

9. Probation and confirmation.--

(1)     Every officer appointed in the grade of Junior Time Scale of the Service either by direct recruitment or by promotion shall be on probation for a period of two years:

Provided that the Controlling Authority may for reasons to be recorded in writing extend the period of probation and such decision shall be taken within eight weeks of the expiry of the aforesaid probation period and communicated in writing to the concerned officer together with the reasons for so doing within the said period.

(2)     During the period of probation or any extension thereof, an officer may be required by the Controlling Authority to undergo an orientation course for Geologist conducted by the Geological Survey of India, Training Institute, Hyderabad and to pass examination at the end of the said orientation course.

 

(3)     If, during the period of probation or any extension thereof, the Controlling Authority is of the opinion that an officer is not fit for confirmation, the Controlling Authority may, discharge or revert the said officer to the post held by him prior to his or her appointment in the Service, as the case may be.

 

(4)     On completion of the period of probation or any extension thereof, the officer, if considered fit, shall be confirmed in the grade of Junior Time Scale.

10. Liability for Service in any part of India or abroad.--

Officers appointed to the Service shall be liable to serve anywhere in India or abroad for duties of fieldwork on land or for offshore duties.

11. Deputation to other Department or organisation.--

(1)     Notwithstanding anything contained in these rules, officers appointed to the Service shall be liable to be sent on deputation or foreign service to any other Ministry or Department of the Government or State Government or Union territory Administration, or to an autonomous body or public sector enterprise of Government or State Government, or to any foreign country, as the case may be, having an agreement in this regard with the Government or State Government, in public interest, subject to the orders issued by the Government in this regard.

 

(2)     The service conditions of the officers during the period they are on deputation or foreign service shall ordinarily be not less than those available to the officers of the same duty post in the Service and shall be governed by orders issued by the Government in this regard:

Provided that the service conditions of such officers while on deputation shall not be varied to their disadvantage.

12. Disqualifications.--

No person,-

(a)     who has entered into or contracted a marriage with a person having a spouse living, or

 

(b)     who, having a spouse living, has entered into or contracted a marriage with any person, shall be eligible for appointment to the Service:

Provided that the Government may, if it is satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this rule.

13. Power to Relax.--

Where the Government is of the opinion that it is necessary or expedient so to do, it may, by an order, for reasons to be recorded in writing and in consultation with the Commission, relax any of the provisions of these rules with respect to any class or category of persons.

14. Residuary matters.--

The conditions of service of the members of the Service in respect of matters for which no specific provision has been made in these rules shall be same as are applicable to organised Group 'A' services of the Government.

15. Saving.--

Nothing in these rules shall affect reservation, relaxation of age limit and other concessions required to be provided for the Scheduled Castes, Scheduled Tribes, and other special categories of persons in accordance with the orders issued by the Government from time to time in this regard.

 

 

SCHEDULE I

[See rule 2 (d), rule 2 (g), rule 3 (5), rule 4 (1), rule 4 (2) and rule 6(1)]

 

SCHEDULE II

[See rule 6 (2), rule 6 (3) and rule 6(4)]

Note I: First January of the year for which the vacancies pertain shall be the date for determining the eligibility of officers for promotion to various grades.

Note II: Educational Qualifications prescribed for induction by promotion into the Service at the Junior Time Scale level shall not be applicable in the case of feeder grade officers in position on the date of notification of these Rules.

Note III: Whenever any Indian Administrative Service officer of the State or Joint Cadre is posted at the Centre to a particular grade carrying a specific grade pay in Pay band-3 or Pay band-4, the members of the Service, who are senior to such officers by two years or more and have not so far been (promoted to that particular grade, would be granted the same grade on Non-Functional Upgradation (NFU) basis from the date of posting of the Indian Administrative, Service officer in that particular grade at the Centre.

Note IV: For the purpose of computing minimum qualifying service for promotion, the service rendered on a regular basis by a officer prior to 1st January, 2006 or the date from which the revised pay structure based on the recommendations of the Sixth Central Pay Commission has been extended, shall be deemed to be service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said Pay Commission and for purposes of appointment on deputation basis, the service rendered on a regular basis by a officer prior to 1st January, 2006 or the date from which the revised pay :structure based on the recommendations of the Sixth Central Pay Commission has been extended, shall be deemed to be service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said Pay Commission except where there has been merger of more than one pre-revised scale of pay into one grade with a common grade pay or pay scale, and where this benefit will extend only for the post (s) for which that grade pay or pay scale is the normal replacement grade without any up-gradation.

Note V: Where juniors who have completed their qualifying or eligibility service are being considered for promotion, their seniors shall also be considered provided they are not short of the requisite qualifying or eligibility service by more than half of such qualifying or eligibility service or two years, whichever is less, and have successfully completed their probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying or eligibility service.

SCHEDULE III

[See rule 2(e) and rule 6(5)]

PROVISIONS FOR DIRECT RECRUITMENT THROUGH EXAMINATION

PART I.

General

1.       Direct recruitment to the entry Grade (Junior Time Scale), i.e. to the post of Geologist of the Service shall be made through Examination.

 

2.       A candidate must be a citizen of India or he or she must belong to such categories of persons as may be notified by the Government from time to time.

 

3.       Any attempt on the part of a candidate to obtain support for his or her candidature by any means may make the candidate liable for being disqualified by the Commission from admission to the Examination, or selection.

 

4.       Success in the Examination, or selection confers no right to appointment, unless the Government, after enquiry in all respects regarding the medical fitness, character, antecedents and verification of Schedule Caste or Schedule Tribe or Other Backward Class status, of the candidate is satisfied that the candidate is suitable for appointment to the Service.

 

5.       A candidate who, after such physical examination as the Government may specify, is not found to be in good mental or bodily health and free from any mental or physical defect likely to interfere with the discharge of the duties of the Service, shall not be appointed to the Service.

PART II

Recruitment through Examination

1.       Open competitive examination for appointment to the Junior Time Scale (entry grade duty post) of the Service, that is to the post of Geologist shall be held by the Commission at such time and place as may be specified in the advertisement published in the Employment: News or leading newspapers and in the website of the Commission and the approximate number of vacancies to be filled up on the basis of Examination may be indicated in the said advertisement.

 

2.       The candidates shall apply for admission to the Examination before such date, in such manner, in such form and to such office as the Commission may specify in the aforesaid advertisement.

 

3.       Age limit shall be as follows:-

 

(a)     A candidate must have attained the age of 21 years but must not have attended the age of 32 years on the first day of January of the year in which the Examination is to be held.

 

(b)     The Commission shall accept the proof of date of birth as entered in the Matriculation Certificate or Secondary School Leaving Certificate.

 

4.       The minimum educational qualification for admission to the Examination shall be as follows:-

 

(a)     Master's degree in Geological Science or Geology or Applied Geology or Geo-Exploration or Mineral Exploration or Engineering Geology or Marine Geology or Earth Science and Resource Management or Oceanography and Coastal Areas Studies or Petroleum Geosciences or Geochemistry from a University incorporated by an Act of the Central or State Legislature in India or an educational institution established by an Act of Parliament or declared to be deemed University under section 3 of the University Grants Commission Act, 1956 (3 of 1956).

Note: Master degree in the respective discipline means the post graduate degree or post graduate diploma of minimum two years duration after graduation from aforesaid University or Institute in the respective discipline, whether be it an integrated course or otherwise.

(b)     Candidates who have appeared at the final examination of the minimum educational qualification specified in clause (a) of this paragraph, passing of which shall render them eligible to appear at the relevant year Examination, but have not been informed of the result, may also apply for admission to the Examination and in such case his or her admission to the relevant year Examination shall be provisional and subject to obtaining minimum educational qualification specified in clause (a) of this paragraph.

 

(c)      A candidate who is otherwise qualified but who possesses the Master's degree specified in clause (a) of this paragraph from a foreign University approved by the Government may also be admitted to the Examination by the Commission.

 

5.       Candidates who are in Government service, whether in a permanent or in temporary capacity or as work charged employees, other than casual or daily-rated employees, or serving under Public Enterprises, shall be required to submit an undertaking along with the application for the Examination stating that they have informed in writing to their Head of Office or Department that they have applied for the Examination.

 

6.       The fee prescribed by the Commission in the advertisement shall be paid by each applicant in the manner stated therein, unless exempted there from or granted concession thereof in accordance with the exemptions or concessions in this respect notified by the Government from time to time.

 

7.       Scheme of Examination shall be as follows:-

 

(a)     The pattern of examination, number of written papers and syllabus of written papers shall be as decided by the Commission.

 

(b)     The candidate who obtains minimum general standard or qualifying marks in the written examination as may be fixed by the Commission shall be called for viva-voce.

 

(c)      The candidates belonging to the Scheduled Castes, Scheduled Tribes and other special categories of persons may be summoned for viva-voce by the Commission by applying relaxed standards if the Commission is of the opinion that sufficient number of candidates from these communities are not likely to be available for viva-voce on the basis of the general standard in order to fill up the vacancies reserved for them.

 

(d)     After the interview, the general merit list of the candidates shall be prepared by the Commission in the order of their general merit which includes General, Scheduled Caste, Scheduled Tribe, and other special categories of persons on the basis of the aggregate marks finally awarded to each candidate in the written examination as well as interview and from such general merit list, the candidates shall be recommended for appointment up to the number of unreserved vacancies decided to be filled up on the result of the Examination.

 

(e)     For the vacancies reserved for Scheduled Castes, Scheduled Tribes and other special categories of persons, a separate merit list for the reserved vacancies among such reserved category persons (excluding those Scheduled Castes, Scheduled Tribes, and other special categories of persons who have been listed in the general merit), shall be prepared by the Commission and recommended up to the extent of vacancies reserved for Scheduled Castes, Scheduled Tribes and other special categories of persons and as regards the vacancies reserved for Physically Handicapped, if suitable Physically Handicapped candidate is not available in general merit then the Commission may recommend, Physically Handicapped candidate by a relaxed standard decided by the Commission, subject to the fitness of such candidate for appointment to the Service.

 

(f)      The candidates belonging to the Scheduled Castes, Scheduled Tribes and other special categories of persons who have been recommended by the Commission in the general merit without resorting to any relaxations or concessions in the eligibility or selection criteria at any stage of the Examination shall not be adjusted against the vacancies reserved for the Scheduled Castes, Scheduled Tribes and other special categories of persons.

 

(g)     The specified qualifying standards shall be relaxable by the Commission at all the stages of the Examination in favour of physically handicapped candidates in order to fill up the vacancies reserved for them and in case, the physically 'handicapped candidates are selected from the general merit list or merit list for vacancies reserved for Scheduled Castes, Scheduled Tribes and other special categories of persons, any extra physically handicapped candidates that is more than the number of vacancies reserved for them, shall not be recommended by the Commission on the relaxed standards.

 

(h)     The form and manner of communication of the result of the Examination shall be decided by the Commission.

 

8.       The acceptance of the application of a candidate and his or her eligibility for admission to the Examination shall be decided by the Commission and no candidate to whom admission card has not been issued by the Commission shall be admitted to the examination.

 

9.       Candidate who has been declared by the Commission guilty of impersonation, or of submitting fabricated document or documents which have been tampered with, or of making statements which are incorrect or false, or of suppressing material information, or otherwise resorting to any other irregular or improper means for obtaining admission to the Examination, or of using or attempting to use unfair means in the Examination hall, shall in addition to rendering himself liable for criminal prosecution, be liable to be disqualified by the Commission from the Examination for which he or she is a candidate and to be debarred either permanently or for a specified period,-

 

(a)     by the Commission from any Examination or selection held by them;

 

(b)     by the Government from any employment under them; and

 

(c)      if he or she is already in service under the Government, the Government may take disciplinary action against him or her under rules.

SCHEDULE IV

[See rule 2 (c), rule 2 (j) and rule 6 (6)]