PREAMBLE
In exercise of the
powers conferred by the proviso to Article 309 of the Constitution of the
India, the Governor of Odisha is pleased to make the following rules further to
amend the Odisha Lower Excise Service (Method of Recruitment and Conditions of
Service) Rules, 2011, namely:
Rule - 1.
(1)
These rules may be called the Odisha Lower Excise Service (Method of
Recruitment and Conditions of Service) Amendment Rules, 2014.
(2)
They shall come into force on the date of their publication in the
Odisha Gazette.
Rule - 2.
In the Odisha Lower Excise Service (Method of
Recruitment and Conditions of Service) Rules, 2011 (hereinafter referred to as
the said rules) in Rule 2, in sub-rule (1),
(i)
for clause (c), the following clause shall be substituted, namely:
'(c) "Committee"
means a Departmental Promotion Committee constituted under sub-rule (1) and
sub-rule (1-a) of Rule 9;'
(ii)
after clause (m), the following clause shall be inserted, namely:
'(n) "E.I. and E.B.
Unit" means Excise Intelligence and Enforcement Bureau of three Excise
Divisional Offices situated at Cuttack, Sambalpur, Berhampur and includes the
Flying Squad situated at the Headquarters at Cuttack;'.
Rule - 3.
In the said rules, in Rule 3, for sub-rule (1), the
following sub-rules shall be substituted, namely:
"(1) The service shall
consists of following posts, namely:
(a)
Excise Constables; and
(b)
Assistant Sub-Inspector of Excise; and
(1-a) There shall be two
cadres, namely:
(a)
District Cadre, and
(b)
E.I. and E.B. unit cadre".
Rule - 4.
In the said rules, in Rule 6,
(a)
for sub-rule (1), the following sub-rule, shall be substituted, namely:
"(1) The Commissioner
shall determine the number of vacancies and the reservation status for the
district cadre and E.I. and E.B. Unit cadre separately and distinctly, and
issue advertisement for all the districts and E.I. and E.B. Unit for
recruitment of Excise Constables:
Provided that the candidates are required to opt
their choice in order of preference in the application form for recruitment
against the post in E.I. and E.B. Unit and the post in different
districts;"
(b)
in sub-rules (4) and (5) for the word "Committee" wherever it
occurs the word "Board" shall be substituted;
(c)
for sub-rule (7), the following sub-rule shall be substituted namely:
"(7) The Board shall,
after conducting the required tests, and taking into consideration the option
exercised by the candidate, prepare a list of qualified candidates in order of
merit for District Cadre and for E.I. and E.B. Unit cadre situated in the
Division separately and also a separate list for the reserved categories
candidates to the extent of number of vacancies reserved for each of such
reserved category and forward the same to the Commissioner along with the marks
secured in physical standard, physical test and written test, the certificates
and mark sheet of Secondary Examinations of such recommended candidates, not
later than one month from the date of examination":
Provided that the list prepared by the Board in
respect of the E.I. and E.B. Unit cadre, shall be forwarded to the State Level
Committee constituted under sub-rule (9) which shall prepare a merit list of
the said unit and send the same to the Commissioner for approval.
(d)
after sub-rule (7), the following sub-rule shall be inserted namely:
"(7a) the appointment
order shall be issued by the Superintendent of Excise on receipt of an order
from the Commissioner for appointment of required number of candidates named
therein in a district from the select list formed under Rule 12."
(e)
after sub-rule (8), the following sub-rule shall be inserted namely:
"(9) There shall be
constituted a State Level Committee in the Office of the Commissioner, which
shall consist of the following members for preparation of final list on the
basis of merit for appointment to the post of Excise constables in E.I. and
E.B. Unit:
|
(a) Excise Commissioner
|
.. Chairman
|
|
(b) Excise Deputy Commissioner of the three Divisions
|
.. Member
|
|
(c) Establishment Officer, office of the Excise Commissioner, Odisha,
Cuttack.
|
.. Member-Convener".
|
"(10) the appointment
order shall be issued by the Excise Deputy Commissioner of the concerned
Divisions where the E.I. and E.B. Unit is situated after receiving an order
from the Commissioner for appointment of required number of candidates named
therein in an E.I. and E.B. Unit from the select list formed under Rule
12".
Rule - 5.
In the said rules, in Rule 9, after sub-rule (1),
the following sub-rule shall be inserted, namely:
"(1-a) There shall be
constituted a Departmental Promotion Committee consisting of the following
members for promotion by way of selection to the rank of Assistant
Sub-Inspector of Excise in E.I. and E.B. Units from among the eligible Excise
Constables of E.I. and E.B. Unit cadre:
|
(a) Excise Commissioner
|
.. Chairman
|
|
(b) Excise Deputy Commissioner of three divisions
|
.. Member
|
|
(c) Establishment Officer, Office of the Excise Commissioner, Odisha,
Cuttack.
|
.. Member-Convener"
|
Rule - 6.
In the said rules, in Rule 10,
(a)
in sub-rule (1), for the words "The Committee", the words, the
figures and brackets, "The Committees constituted under sub-rules (1) and
(1-a) of Rule 9" shall be substituted; and
(b)
in sub-rule (2), for the words "The Committee", the words
"The Committee concerned" shall be substituted.
Rule - 7.
In the said rules, in Rule 12, for the words
"the Board or Committee", the words "the Board or the State
Level Committee constituted under sub-rule (9) of Rule 6 or the Committee"
shall be substituted.