In exercise of the powers
conferred by the proviso to Article 309 of the Constitution of India and in
supersession of the Odisha Local Fund Audit (Audit Officers) Rules, 2007,
except as respects things done or omitted to be done before such supersession,
the Governor of Odisha hereby makes the following rules regulating the method
of recruitment and conditions of service of the persons appointed to the Odisha
Local Fund Audit (Group A and B) Service, namely:- (1)
These rules may be called the Odisha Local Fund Audit (Group A and
Group B) Service Rules, 2014. (2)
They shall come into force on the date of their publication in the
Odisha Gazette. (1)
In these rules, unless the context otherwise requires, (a)
"Board" means the Selection Board constituted under
rules; (b)
"Commission" means the Odisha Public Service Commission; (c)
"Department" means Finance Department of the Government; (d)
"Government" means the Government of Odisha; (e)
"Scheduled Castes" and "Scheduled Tribes" shall
mean such castes and tribes as may be notified, from time to time, by the
President of India under Article 341 and Article 342, respectively, of the
Constitution of India; (f)
"Secretary" means the Secretary of the Department; (g)
"Service" means the Odisha Local Fund Audit (Group A and
Group B) Service; and (h)
"Year" means the calendar year. (2) All other words and
expression used but not defined in these rules, unless the context otherwise
requires, shall have the same meaning as respectively assigned to them in the
Odisha Service Code. The service shall consist of such
number of permanent and temporary posts of Assistant Directors (Group A) and
Additional Audit Officers (Group B) as the Government may decide from time to time. (1)
Recruitment to the posts of Assistant Director shall be made by
way of promotion from the posts of Additional Audit Officer. (2)
Recruitment to the posts of Additional Audit Officer shall be made
by way of promotion from the posts of Audit Superintendent of Local Fund Audit
Organisation. (3)
No person shall be eligible for promotion to the post of Assistant
Director unless he has completed two years of continuous service in the post of
Additional Audit Officer on the 1st day of January of the year in which the
Board meets. (4)
No person shall be eligible for promotion to the post of
Additional Audit Officer unless, he has completed twenty years of qualifying
service in the cadre of Audit Superintendent (Local Fund Audit) and Auditor
(Local Fund Audit) taken together, out of which such person must have minimum
five years of experience in the post of Audit Superintendent (Local Fund Audit)
on the 1st day of January of the year in which the Board meets. (1)
There shall be constituted a Selection Board consisting of the
following members for consideration of promotion to the posts Assistant
Director and Additional Audit Officer, namely: (i)
Secretary to Government, Finance Department; - Chairman (ii)
Director of Local Fund Audit, Odisha, Bhubaneswar; - Member (iii)
Deputy Secretary or Joint Secretary to Government, in charge of
Local Fund Audit Establishment in Finance Department. - Member Secretary (2)
The recommendation of the Board shall be valid and can be operated
upon notwithstanding the absence of any one of its members other than the
Chairman: Provided that the member so
absenting must have been duly invited to attend the meeting of the Board and
majority of the members of the Board must have attended the meeting. (1)
The Board shall meet at least once in a year preferably in the
month of January to prepare a list of officers, suitable for promotion to the
next higher grade taking into account the existing vacancies of the year. (2)
Preparation of select list: The Board, while preparing the select
list, shall follow the provisions laid down in the Odisha Civil Services (Zone
of Consideration for promotion) Rules, 1988, the Odisha Civil Services (Criteria
for promotion) Rules, 1992 and the Odisha Civil Services (Criteria for
Selection for Appointment including Promotion) Rules, 2003, and the Odisha
Reservation of Vacancies in posts and services (for Scheduled Castes and
Scheduled Tribes) Act, 1975 and the rules made thereunder. Notwithstanding anything
contained in these rules, reservation of vacancies or posts, as the case may
be, for Scheduled Castes and Scheduled Tribes shall be made in accordance with
the provisions of the Odisha Reservation of Vacancies in Posts and Services
(for Scheduled Castes and Scheduled Tribes) Act, 1975 and the rules made
thereunder. (1)
The list prepared by the Board under rule 6 (1) for filling the
vacancies in the service shall be referred to the Commission by the Government
for recommendation together with the following documents, namely: (i)
The relevant records of officers who are included in the list in
order of their seniority coming within the zone of consideration. (ii)
The relevant records of officer who are not considered by the
Board along with the reason in detail regarding their unsuitability. (2)
The Commission shall consider the list along with the documents
received under sub-rule (1) and shall furnish its recommendations to the
Government. (1)
The recommendation of the Commission in respect of reference made
to it under sub-rule (1) of rule 8 shall be considered by Government and the
list approved by Government shall form the select list. (2)
The list referred to under sub-rule (1) shall ordinarily be in
force for a period of one year from the date of its approval by the Government: Provided that the Government may,
in consultation with the Commission for grave lapse in the conduct or deterioration
in the standard of performance of duties on the part of any officer included in
the select list, not appoint such officer to the service. Appointment to the service shall
be made in the order in which the names appear in the select list. (1)
Every person appointed to any post in the service shall be on
probation for a period of one year from the date of joining: Provided that the Appointing
Authority may, if thing fit in any case or class of cases, extend the period of
probation: Provided further that such period
of probation shall not include, (a)
extra-ordinary leave; (b)
period of unauthorized absence; and (c)
any other period held to be not being on actual duty. (2)
The appointment of a probationer may, for good and sufficient
reasons to be recorded in writing, be terminated by the Government at any time
without previous notice during the period of probation including extension of
such period, if any, and after such termination, the employee shall be deem to
be reverted to the former post. (3)
A probationer, after completing the period of probation to the
satisfaction of the Government, shall be eligible for confirmation subject to
the availability of substantive vacancy in the service. The inter se-seniority of the
officers appointed to the service shall be in the order in which their names
are arranged in the select list. The conditions of service in
regard to matters not covered by these rules shall be the same as are or as may
from time to time be prescribed by the Government. Where the Government are of the
opinion that it is necessary or expedient to do so, they may, by order, and for
reasons to be recorded in writing, relax any of the provisions of these rules
in consultation with the Commission in the interest of public service. If any question arises relating
to the interpretation of these rules, it shall be referred to the Government
for decision. The Government may also issue
instructions not inconsistent with the provisions of these rules as they may
consider necessary to regulate the matters not specifically covered by the
provisions of these rules. All rules, regulations, orders or
instructions in force immediately before the commencement of these rules in
respect of matters relating to the service and covered by these rules are
hereby repealed: Provided that any order or
appointment made, action taken or things done under the rules, regulations,
orders or instructions so repealed shall be deemed to have been made, taken or
done under the corresponding provisions of these rules.ODISHA
LOCAL FUND AUDIT (GROUP A AND GROUP B) SERVICE RULES, 2014
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