PREAMBLE
In
exercise of the powers conferred by the proviso to Article 309 of the
Constitution of India and in supersession of all recruitment rules notified
prior to this notification by Works Department, the Governor of Arunachal
Pradesh hereby makes the following rules to regulate the method of recruitment
to the posts of Assistant Engineer, Group-B in the Department of PWD, POWER
(Electrical), RWD, IFC, PHE, POWER (Civil) etc. under the Government of
Arunachal Pradesh, namely:-
Rule - 1. Short title and commencement.
(1) These rules may be called "the Recruitment to the posts of
Assistant Engineer Rules, 2005".
(2) They shall come into force on the date of their publication in the
Arunachal Pradesh Gazette.
Rule - 2.
These rules shall apply to the
posts as specified in column 1 of the Schedule annexed to this rules.
Rule - 3. Number of posts, classification and scale of pay.
The number of posts, their
classification and the scale of pay attached thereto shall be as specified in
columns 2 to 4 in the Schedule aforesaid.
Rule - 4. Method of recruitment, age limit and other qualifications etc.
The method of recruitment to
the said post, age limit, qualifications and other matters relating thereto,
shall be as specified in columns 5 to 14 of the Schedule aforesaid.
Rule - 5. Disqualification.
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 said posts.
Provided that the Governor of
Arunachal Pradesh may, if satisfied that such marriage is permissible under the
personal law applicable to such person and the other party to the marriage and
there are other grounds for so doing, exempt any person from the operation of
this rule.
Rule - 6. Power to relax.
Where the Governor of
Arunachal Pradesh is of the opinion that it is necessary or expedient so to do,
he may by order for reasons to be recorded in writing and in consultation with
the Selection Board relax any of the provisions of these Rules with respect to
any class or category of persons.
Rule - 7. Repeal &Savings.
All rules and procedures
corresponding to these rules and procedures in force immediately before the
commencement of those rules are hereby repealed, provided that any order made
or action taken under the rules so repealed shall be deemed to have been
validly made or taken under the corresponding provisions of these Rules.
Nothing in these rules shall
affect reservations/relaxation of age limit and other concessions required to
be provided for the Scheduled Castes and Scheduled Tribes and other special
categories of persons in accordance with the orders issued by the Government of
Arunachal Pradesh from time to time in this regard.
SCHEDULE
|
Name
of post
|
No.
of post
|
Classification
|
Scale
of pay
|
Whether
selection or non-selection post
|
|
1
|
2
|
3
|
4
|
5
|
|
Assistant Engineer/
ASW
|
Sanctioned posts
existing in all Works Department
|
Arunachal Engineering
Service, Group-B, (Non-Ministerial)
|
Rs. 8,000-275-13,500
p.m.
|
Selection by merit
|
|
Age limit for direct
recruits.
|
Whether benefit of
added years of service admissible under rule 30 of the CCS (pension) Rules,
1972
|
Educational and other
qualifications required for direct recruits.
|
Whether age and
educational qualifications prescribed for direct recruit will apply in the
case of promotees.
|
Period of probation,
if any.
|
|
6
|
7
|
8
|
9
|
10
|
|
Between 18 to 28 years
of age
|
Not applicable
|
1. Bachelor of
Engineering/Technology in Civil/Mechanical/Electrical/Agriculture/Electronic/Computer,
or equivalent degree from a recognised University.
N.B.: The
trade/subject as mentioned above shall be as per the requirement of the
respective Department.
|
Not applicable
|
2 (two) years
|
|
Method of recruitment
whether by direct recruitment, or by deputation/transfer and percentage of
the vacancies to be filled by various methods.
|
In case of recruitment
by promotion/deputation/transfer, grades from which
promotion/deputation/transfer to be made.
|
If a DPC exists, what
is its composition.
|
Circumstances in which
PSC is to be consulted in making recruitment.
|
|
|
11
|
12
|
13
|
14
|
|
(i)
|
50% by promotion and
50% by direct recruitment from the select list prepared on the basis of
written examination followed by viva-voce test by the Commission.
|
By Promotion from
amongst the Junior Engineers of the department who have 8 (eight) years of
regular service for diploma holders and 5 (five) years of regular service for
degree holders in the grade.
Provided that irrespective
of seniority in the cadre of Junior Engineer, promotion to the post of
Assistant Engineer shall be considered in order of seniority of completion of
respective qualifying services.
|
Group-B DPC
1. Commissioner/-
Chairman Secretary of the department
2. Commissioner/-
Member Secretary not connected with the work of the department.
3. Head of
office-Member
4. One, Group-A 'APST'
officer if none of the above member belong to APST-Member
|
As per the A.P.P.S.C.
(Limitation of functions) Regulations, 1988.
|