Rule - 1. Short title and commencement.
ODISHA STATE
LEGAL SERVICES AUTHORITY (AMENDMENT) RULES, 2017
PREAMBLE
In exercise of the power
conferred by Section 28 of the Legal Services Authorities Act, 1987 (39 of
1987), the State Government in consultation with the Chief Justice of the
Orissa High Court do hereby make the following rules further to amend the
Odisha State Legal Services Authority Rules, 1996 namely:
Rule - 1. Short title and commencement.
(1)
These rules may be called the Odisha State Legal Services Authority
(Amendment) Rules, 2017.
(2)
They shall come into force from the date of their publication in the Odisha
Gazette.
Rule - 2.
In the Odisha State Legal Services Authority Rules,
1996 (hereinafter referred to as the said rules), for rules 6 and 7, the
following rules shall be substituted, namely:
"6. Appointment of officers and other employees
of the State Authority and their eligibility,-
(1)
The State Authority shall have such number of officers and employees to
rendering secretarial assistance in day-to-day work and perform such functions
as specified in the SCHEDULE-A appended to these rules.
(2)
No person shall be eligible for appointment to any post under the State
Authority,
(a)
unless he or she is a citizen of India;
(b)
if he has been convicted of an offence involving moral turpitude;
(c)
if he has entered into or contracted a marriage with a person having a spouse
living;
(d)
if he having a spouse living and has entered into or contracted marriage
with any person:
Provided that if the Appointing Authority is
satisfied that such marriage is permissible under the personal law applicable
to such person or there are other grounds for doing so, exempt any person from
the operation of the rules.
(3)
Notwithstanding anything contained in these rules, Member Secretary of
the State Authority shall consider for promotion of Sr. Gr. Typist of State
Authority having minimum of three years of experience as such, to the post of
Senior Assistant, if eligible Junior Assistants of the State Authority are not
available.
6-A. Reservation: Notwithstanding
anything contained in these rules, reservation of vacancies for,
(a)
Schedule Castes and Schedule Tribes shall be made in accordance with the
provisions of the Odisha Reservation of Vacancies in Posts and Services ( for
Scheduled Castes and Schedules Tribes) Act, 1975 and the rules made thereunder
; and
(b)
SEBC, Women, Sports persons, Ex-Serviceman and Person with Disabilities
shall be made in accordance with the provisions made under such rules, orders,
instructions or Resolution issued in this behalf by the Government from time to
time.
7. The condition of service and the salary and
allowances of officers and other employees of State Authority
(1)
The scale of pay , number of posts, method of appointment ,
qualification and condition of service of the officers and employees of the
State Authority shall be as indicated against each post is specified in the
SCHEDULE-A appended to these rules:
Provided that where the candidates secured same
marks, the candidate who is older in age shall be placed above the other.
(2)
In all the matters relating to service conditions like promotion, age of
retirement, allowances ,leave, medical facility, discipline and conduct ,
provident fund, relaxation of age and other concession ,if any of the officers
and other employees of the State Authority shall be governed by the rules,
regulations, notifications and circulars of the State Government as are
applicable to persons holding equivalent posts in the service of the State
Government.
(3)
Gradation list of the officers and other employees borne in the cadre of
the State Authority shall be prepared on the basis of their position in the
merit list in case of direct recruits and on the basis of select list prepared
by the Departmental Promotion Committee in case of the promotees as approved by
the Appointing Authority.
(4)
In case of direct recruitment relating to the posts as specified in the
SCHEDULE-A appended to these rules, application shall be invited by the Member
Secretary, Odisha State Legal Services Authority in the specific format to be
decided by him and a merit list of candidates shall be prepared after
conducting written test, computer test, wherever, required and Viva Voce test
for different categories of posts.
(5)
The syllabus and standard of examination as may be decided by the
Member-Secretary."
Rule - 3.
In the said rules, rule 11 and 12 shall be omitted.
Rule - 4.
In the said rules, for rule 16, the following rule
shall be substituted namely:
"16.(1) Every person,
whose annual income from all sources does not exceed one lakh shall be entitled
to legal services under clause (h) of Section 12, if the case is before a
court, other than the Supreme Court.
(2) The ceiling of annual income as mentioned under
sub-rule(1) shall not be applicable to
(a)
Transgender and persons living with HIV or AIDS ; and
(b)
Senior Citizens (persons above sixty years of age)."
Rule - 5.
In the said rules after rule 17, the following rule
shall be inserted, namely:
"18. Relaxation: where
the State Government are of the opinion that it is necessary or expedient to do
so in the public interest, it may , by order, for reasons to be recorded in the
writing , relax any of the provisions relating to condition of service of the
officers and other employees of the State Authority , District Authority and
Taluk Legal Services Committee in consultation with the Chief Justice of the
Orissa High Court."
Rule - 6.
In the said rules, for SCHEDULE-A the following
SCHEDULE shall be substituted, namely:
SCHEDULE-A
See rule 6(1) and 7(1)
|
Sl. No. |
Name of the Post |
Classification |
Scale of Pay |
No of post |
Appointing Authority |
Method of Recruitment/ appointment |
Age - limit for direct recruit ment |
Educational & Other qualification for direct recruits/ promotes |
Period of Probation, if any |
Composition of D.P.C. |
JOB DESCRIPTION |
REMARKS |
|
1 |
2 |
3 |
4 |
5 |
6 |
7 |
8 |
9 |
10 |
11 |
12 |
13 |
|
1 |
Member Secretary in the Cadre of District Judge. |
Group-'A' |
Own Scale of pay ( He shall be entitled to special pay as admissible
to officers of that Grade) |
1 (One) |
The Law Department, Govt. of Odisha |
The Power and Functions as described in rules 4 & 5 of OSLSA
Rules, 1996 |
||||||
|
2 |
Deputy Secretary in the Cadre of Senior Civil Judge. |
Group-'A' |
Own Scale of pay ( He shall be entitled to special pay as admissible
to officers of that Grade) |
1 (One) |
The Law Department, Govt. of Odisha |
To render Secretarial assistance to the Member Secretary |
||||||
|
3 |
Assistant Secretary in the Cadre of Civil Judge (Jr. Divn). |
Group-'A' |
Own Scale of pay (He shall be entitled special pay as admissible to
officers of that Grade.) |
1 (One) |
The Law Department, Govt. of Odisha |
To render Secretarial assistance to the Member Secretary and Deputy
Secretary |
||||||
|
4 |
Accounts Officer in the Cadre of O.F.S (Jr.Br.) |
Group-'A' |
Rs. 15,600-39,100 Plus G.P. Rs. 5400 |
1 (One) |
The Finance Department, Govt. of Odisha |
To monitor the financial matters of the State Authority and its field
units |
||||||
|
5 |
Establishment Officer |
Group-'A' |
Rs. 9,300-34,800 Plus G.P. Rs. 5400 |
1 (One) |
Member Secretary OSLSA |
By promotion from Superintendent, Level-I of O/o OSLSA |
By Promotion of the employee who has worked as Superintendent Level-I
at least for a period of one year. |
One Year |
Member Secretary, Deputy Secretary and another officer to be nominated
by the Member Secretary |
To remain in charge of Office Establishment |
||
|
6 |
Superintendent Level-I |
Group-'B' |
Rs. 9,300-34,800 Plus G.P. Rs. 4800 |
1 (One) |
Member Secretary OSLSA |
By promotion from Superintendent, Level-II of O/o OSLSA |
The employee must have worked as a Superintendent, Level-II for at
least two years. |
One Year |
Member Secretary, Deputy Secretary and another officer to be nominated
by the Member Secretary |
To remain in overall charge of the work of Class-III and Class-IV
employees. Besides, his primary duty shall be in relation to correspondence,
maintenance of records, statistics and information of legal aid activities
and dealing with legal aid activities and dealing with urgent important
matters, or, the duty as may be assigned by the Member Secretary. |
||
|
7 |
Superintendent Level-II |
Group-'B' |
Rs. 9,300-34,800 Plus G.P. Rs. 4600 |
1 (One) |
Member Secretary OSLSA |
By promotion from Senior Assistant of O/o OSLSA |
The employee must have worked as Senior Assistant for a period of 9
years. |
One Year |
Member Secretary, Deputy Secretary and another officer to be nominated
by the Member Secretary |
He will perform the duties as assigned by the Member Secretary. |
||
|
8 |
Senior Assistant (One being accounts knowing) |
Group-'B' |
Rs. 9,300-34,800 Plus G.P. Rs. 4200 |
3 (Three) |
Member Secretary |
By promotion from Jr. Asst. of O/o OSLSA and from Sr. Gr. Typist if
eligible Jr. Assts. are not available . |
A jr. Asst. must have worked for 3 years as such and must have passed
Accounts Training. In case of Sr. Grade Typist , he must have three years
experience as such. |
One Year |
Member-Secretary, Deputy Secretary and another officer to be nominated
by the Member Secretary |
(1) To remain in charge of State Budget, preparing all types of Bills
and handling of Cash as available in shape of Permanent Advance etc. (2) To remain in charge of accounts of Grants received from NALSA and
State Govt. and Other Agencies towards legal services activities etc. 3) To
remain in charge of statistics information, figures and progress report,
library and other works as assigned by the Member Secretary |
||
|
9 |
Junior Assistant |
Group-'C' |
Rs. 5,200-20,200 Plus G.P. Rs. 1900 |
6 (Six) |
Member Secretary |
By Direct Recruitment |
The Candidate must not be less than 18 years and not more than 32
years of age |
The candidate must possess a degree in any discipline from a
recognized University with Diploma in Computer Application from any
recognised Institution. |
Two Years |
(1) To remain in charge of Stationery, Stock of Furnitures and forms,
vehicles, R.R.T. R.C.M etc. (2) To deals with District Authorities, High
Court Committee, and Taluk Legal Services Committees regarding Accounts
matter and preparing the annual accounts. 3) To deals with preparing the bills and maintain all register
relating to bills 4) To maintain cash book of all the grants and General Cashbook 5)To maintain Legal Aid Application and its registers etc 6) To deals with schemes formulated by the State Govt. and NALSA. |
Recruitment shall be made by Odisha Staff Selection Commission or in
consultation with OSSC, recruitment shall be made by the State Authority |
|
|
10 |
Personal Assistant |
Group-'B' |
Rs. 9,300-34,800 Plus G.P. Rs. 4600 |
1 (One) |
Member Secretary |
By promotion from Senior Stenographer of O/o OSLSA / Deputation from
State Govt. / Subordinate Judiciary in case of non availability.. |
The employee must have worked for 5 years as Senior Stenographer |
One Year |
Member-Secretary, Deputy Secretary and another officer to be nominated
by the Member-Secretary. |
He will function as the Personal Assistant to the Member Secretary |
|
|
|
11 |
Senior Stenographer |
Group-'B' |
Rs. 9,300-34,800 Plus G.P. Rs. 4200 |
1 (One) |
Member Secretary |
By Promotion from Jr. Stenographer of O/o OSLSA / Deputation from
State Govt. / Subordinate Judiciary in case of non availability.. |
The employee must have worked for 3 years as Junior Stenographer |
One Year |
Member-Secretary, Deputy Secretary and another officer to be nominated
by the Member-Secretary. |
He will function as the Stenographer to the Deputy Secretary |
|
|
|
12 |
Junior Stenographer |
Group-'C' |
Rs. 5,200-20,200 Plus G.P. Rs. 2400 |
1 (One) |
Member Secretary |
By Direct recruitment |
The Candidate must not be less than 18 years and not more than 32
years of age |
The candidate must possess a Degree in any discipline from a
recognized University with a speed 80 w.p.m. both in English & Odia
Shorthand and 40 w.p.m. in English type writing and 20 w.p.m. in Odia
typewriting and must have passed DCA from any registered Institution |
Two Years |
He will perform the duties as assigned by the Member Secretary |
Recruitment shall be made by Odisha Staff Selection Commission. |
|
|
13 |
Senior Grade Typist |
Group-'C' |
Rs. 5,200-20,200 Plus G.P. Rs. 2400 |
1 (One) |
Member Secretary |
By deputation from State Government. |
The employee must have worked as Junior Grade Typist for at least
three years in the State Govt. |
Two years |
Member-Secretary, Deputy Secretary and another officer to be nominated
by the Member-Secretary. |
To remain in charge of despatch and postal accounts and type work of
State Authority and duties assigned by the Member Secretary |
||
|
14 |
Diarist |
Group -'C' |
Rs. 5,200-20,200 Plus G.P. Rs. 1900 |
1 (One) |
Member Secretary |
By Promotion from Class-IV employees of O/o OSLSA/ Deputation of such
staff from O/o DLSA/TLSC/PLA only in case of non-availability of eligible
Class-IV employee of the O/o OSLSA |
Promotion from among the Class-IV employees in order of Seniority and
suitability |
Two Years |
Member-Secretary, Deputy Secretary and another officer to be nominated
by the Member-Secretary. |
To maintained diary and Other relevant to the correspondences,
received. |
||
|
15 |
Driver (Heavy Vehicle) |
Group -'C' |
Rs. 5,200-20,200 Plus G.P. Rs. 2000 |
1 (One) |
Member Secretary |
By direct Recruitment |
The Candidate must not be less than 18 years and not more than 32
years of age. The Member-Secretary may relax the upper age limit up to 45
years taking into consideration the experience and the quality of driving
possessed by the candidate |
The candidate must have passed HSC or equivalent examination with at
least two years experience in driving heavy vehicle and having a licence for
driving transport vehicles with P.S.V. The Member-Secretary may exempt a
person from appearing the selection test who has once qualified in a Regular
Selection Test for any temporary appointment conducted by the OSLSA |
Two Years |
To drive legal Service Van to all the district for conducting Lok
Adalats and legal awareness camps in remote areas |
Recruitment shall be made by the Member Secretary of OSLSA in
consultation with MVI, Cuttack. |
|
|
16 |
Driver |
Group-'C' |
Rs. 5,200-20,200 Plus G.P. Rs. 1900 |
3 (Three) |
Member Secretary |
By direct Recruitment |
The Candidate must not be less than 18 years and not more than 32
years of age |
The candidate must have passed 9th class and must have a valid license
to drive Light Motor Vehicle and must have five years experience in driving
Light Motor Vehicle |
Two Years |
The Duty provided for equal post in the State Government Office. |
Recruitment shall be made by the Member Secretary of OSLSA in
consultation with MVI, Cuttack. |
|
|
17 |
Projector Operator |
Group -'C' |
Rs. 5,200-20,200 Plus G.P. Rs. 2000 |
1 (One) |
Member Secretary |
By direct Recruitment |
The Candidate must not be less than 18 years and not more than 32
years of age. |
The candidate must have passed +2 Exam and I.T.I. in T.V. and Radio /
Diploma in Sound and T.V./Diploma in Audio Visual Technique |
Two Years |
To operate the projectors, LED, and sound systems fitted in Mobile
Legal Services Van and display the telefilms/ documentaries and slides based
on different legal services activities. |
The Recruitment shall be made by the Member Secretary of OSLSA in
consultation with an expert on the subject |
|
|
18 |
Peon |
Group-'D' |
Rs. 4,750-14,680 Plus G.P. Rs. 1700 |
5 (Five) |
Member Secretary |
By direct Recruitment |
The Candidate must not be less than 18 years and not more than 32
years of age |
The candidate must not be below of M.E. standard and must know cycling |
Two Years |
To assist and the files, registers and papers from one place to
another in the office. To carry and distribute local daks and help the
Accountant in respect of Bank and treasury transaction. To serve notice and
process and the work assigned by the Member Secretary. |
Recruitment shall be made by the Member Secretary of OSLSA |
|
|
19 |
Sweeper-cum-Watchman |
Group-'D' |
Rs .4,750-14,680 Plus G.P. Rs. 1700 |
1 (One) |
Member Secretary |
By direct Recruitment |
The Candidate must not be less than 18 years and not more than 32
years of age |
The candidate must not be of below M.E. standard. |
Two Years |
He is to watch the office building and sweep the rooms of the office. |
Recruitment shall be made by the Member Secretary of OSLSA |
|
|
20 |
Helper |
Group - |
Rs. 4,750-14,680 |
1 |
Member |
By direct |
The |
The candidate |
Two |
|
He shall sweep |
Recruitment |
|
|
|
'D' |
Plus G.P Rs. 1700 |
(One) |
Secretary |
Recruitment |
Candidate must not be less than 18 years and not more than 32 years of
age |
must not be of below M.E. standard. |
Years |
the Mobile Legal Services Vehicle and assist the Driver on journey to
different parts of the State. |
shall be made by the Member Secretary of OSLSA |