In exercise of the powers conferred by the proviso to Article 309 of the
Constitution of India and in supersession of the Special Rules relating to
District panchayat Officers issued with G.O.Ms.No. 1512, L.A., dated 11-7-1958,
the Governor of Andhra Pradesh hereby makes the following rules for the Andhra
Pradesh Panchayat Service. These rules shall be deemed to have come into force
on 5-5-1956 so far as Panchayat Services in Andhra area of the State are
concerned. The service shall consist of District Panchayat Officers. Appointment to the posts of District Panchayat Officers shall be made by
direct recruitment and recruitment by transfer from category of Divisional
Panchayat Officers of Andhra Pradesh Panchayat Raj (Executive Subordinate)
Service, The section Officers of all Departments of the Secretariat, the
Superintendent belonging to the establishment of the Commissioner of Panchayat
Raj attached to the Panchayat Raj Department, Secretariat and the
Superintendents working in the offices of the District Panchayat Officers in
the Andhra Pradesh Ministerial Service in the following order of rotation in a
cycle of 5 vacancies.][1] 1. 1st
Vacancy By
transfer from Divisional Panchayat Officers. 2. 2nd
Vacancy By direct
recruitment. [2][3. 3rd Vacancy By
transfer from Divisional Panchayat Officers.] 4. 4th
Vacancy By
transfer from the Section Officers of all Departments of the Secretariat, the
Superintendents belonging to the establishment of the Commissioner of
Panchayat Raj attached to the Panchayat Raj Department of the Secretariat and
the Superintendents working in the Offices of the District Panchayat
Officers. 5. 5th
Vacancy By
transfer from Divisional Panchayat Officers. [3][[4]Note
I :-The 4th vacancy in the first cycle of five vacances
shall filled infrom among the Section Officers of the Secretariat and in the
next cycle of five vacancies, the 4th vacacny shall be filled in from among the
Superintendents belonging to the establishment of the Commissioner of Panchayat
Raj attached to the Panchayat Raj Department of the Secretariat and the
Superintendents working in the office of the District Panchayat Officers in
Andhra Pradesh Ministerial Service and so on.] [5]Note II:30% of the vacancies intended to
be filled by direct recruitment shall be filled by Women as per the provisions
contained in Rule 22-A (2) of the Andhra Pradesh State and Subordinate Service
Rules. For the purposes of appointment, discharge for want of vacancy,
appointment, seniority, promotion, transfer and appointment as full
member, for the posts of District Panchayat Oficers each multi-zone specified
below comprising the districts mentioned against It shall constitute a separate
unit. Multi-Zone I. Srikakulam, Visakhapatnam, East Godavari, West Godavari, Krishna,
Guntur, Prakasham, Nellore, Chittoor, Cuddapah, Ananthapur and Kurnool
districts. [6][Multi-Zone II. Adilabad, Karimnagar, Warangal, Khammam, Hyderabad, Nizamabad,
Mahaboodnagar, Medak and Nalgonda districts. Except in so far as it relates to physically handicapped persons, the
rule of reservation of appointments (General RUle 22) shall apply to the
appointment of District Panchayat Officers by direct recruitment. It shall also
apply to appointment to those posts by recruitment by transfer so far as
candidates of Scheduled Castes and Scheduled Tribes are concerned.][7] A list of approved candidates for appointment to the post of District
Panchayat Officers shall be drawn by the Andhra Pradesh Public Service
Commission separately for recruitment by transfer and for direct recruitment. The Commissioner of Panchayat Raj shall issue order of first appointment
to the post of District Panchayat Officer in respect of a candidate included in
the list of approved candidates mentioned in Rule 4.][8] A candidate for direct recruitment as District Panchayat Officer must
not complete or must not have completed 26 years of age on the first day of
July of the year in which the selection is made.][9] (i)
No person
shall be eligible for appointment by direct recruitments the post of District
Panchayat Officer unless he has obtained the B.A., B.S.c., or an equivalent or
higher degree of the Andhra, Venkateshwara, Annamalai, Madras or Osmania
University: (ii)
No person
shall be eligible for appointment by transfer to the post of District Panchayat
Officer unless he has been declared to have satisfactorily completed probation
in the post of Divisional Panchayat Officer or Section Officer or
Superintendent as the case may be and unless he has completed 5 years of
service in that category. (iii)
in the case
of direct recruitment, other things being equal, possession of Local Self
Government Diploma recognised by the Government of Andhra Pradesh will be
deemed as a preferential qualification: Provided that this rule shall not apply to persons who held the posts of
District Panchayat Officers, Grade I before 5-5-1956.][10] Every person appointed to the post of District Panchayat Officer shall
be on probation from the date on which he joins duty which Includes any period
of training undergone with reference to Rule 8. (a)
for a total
period of two years on duty within a continuous period of three years. If he is
appointed by direct recruitment; or (b)
for a total
period of one year on duty, within a continuous period of two years, If he is
appointed by transfer.][11] A candidate selected for appointment by direct recruitment shall before
appointment undergo such course of practical training as may be prescribed by
the Government and shall receive a stipend of Rs. 100 per mensum during such
period of training. (a)
A direct
recreuit shall pass the Account Test prescribed for the employees of Local
bodies in G.O.Ms.No. 2308, L.A., dated 22-1-1952 within the period of probaiton
: Provided that the Government may, at their discretion, extend the period
of probation by a period not exceeding two years so as to enable the persons to
pass the test aforesaid. Provided also that the increments other than the first
increment due to the person shall not be granted unless he passes the said
Accounts Test. (b)
Every person
appointed to the service by transfer, If he has not lalready passed the Account
Test for Subordinate Officers, Part I, or the Account Test prescribed for the
Employees of Local Bodies, shall pass the Account Test prescribed for the
Employees of Local Bodies in G.O.Ms.No. 2308, L.A., dated 22-11-1952, within
the period of probation.][12] Subject to the powers of control and revision by the Government,
transfers and postings of District Panchayat Officers from one district to
another within the unit shall be made by the Commissioner of Panchayat Raj.][13] Notwithstanding anything contained in these rules, the Class II
Officers, who were working as District Panchayat Officer-cum-District Board
Executive Officers on the 8th September, 1958, and who opted to be members of
the Andhra Pradesh Panchayat Serivice, shall be absorbed as District Panchayat
Officers.][14] [1] (Substituted by G.O.Ms.No. 499, P.R., dated
22-7-1971). [2] (Substituted by G.O.Ms.No. 499, P.R., dated
22-7-1971). [3] (Substituted by G.O.Ms.No. 499, P.R., dated
22-7-1971). [4] Original Note renumbered as Note I, and Note II
added by G.O.Ms.No. 461, P.R. & R.D., dated 20-7-1987 [5] Original Note renumbered as Note I, and Note II
added by G.O.Ms.No. 461, P.R. & R.D., dated 20-7-1987 [6] (G.O.Ms.NO. 1023, P.R.C.S.P.F., dated 26-11-1979). [7] (Substituted by G.O.Ms.No.432, P.R., dated
15-11-1973). [8] (G.O.Ms.No. 259, P, & P.R., Dt 19-5-1969). [9] (G.O.Ms.No. 313, P.R., (Est.IV), dated 22-6-1974)
and Substituted by G.O.Ms.No. 272, P. & P.R., dated 2-3-1960 and Amended in
G.O.Ms.No. 759, P.R., dated 31-12-1970). [10] (Inserted by G.O.Ms.No. 490, P. & L.A., dated
24-3-1961). [11] (Substituted by G.O.Ms.No. 499, P.R., dated
22-7-1971). [12] (Substituted by G.O.Ms.No. 499, P.R., dated
22-7-1971). [13] (Rule 10 Substituted G.O.Ms.No. 499, P.R.,
(Est.IV), dated 16-10-1982). [14] Inserted by G.O.Ms.No.556 P.L.A., dated 23-4-1962THE ANDHRA PRADESH PANCHAYAT SERVICE RULES
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