THE ANDHRA PRADESH PUBLIC SERVICE COMMISSION RULES

The Andhra Pradesh Public Service Commission hereby makes the following Rules regulating its procedure and relation to performance of its functions in supersession of the Rules issued in Proceedings 348-B/61, dated 31-7-1962 and amended from time to time.

Rule - 1. Title.

These rules shall be called the Andhra Pradesh Public Service Commission Rules of Procedure and shall come into force on and from 1-1-1988.

Rule - 2. Definitions.

In these Rules:

(a)      'Commission' means Andhra Pradesh Public Service Commission;

(b)      'Member' means a Member of the Commission and includes the Chairman thereof.

PROCEDURE IN REGARD TO RECRUITMENTS

A. Direct Recruitment

Rule - 3.

Where any Competitive examination is to be conducted by the Commission for the purpose of direct recruitment to a State or Subordinate Service, the Commission shall

(i)       announce

(a)      the number of vacancies, subject to variation, and invite applications;

(b)      the conditions of admission to the examination;

(c)      the subjects, schemes or syllabi of the examination;

(ii)      make necessary arrangements for the conduct of the examination;

(iii)     constitute where necessary, Interview Boards for interviewing candidates selected for such interview with one or more Members of the Commission;

Note 1. In the case of recruitment to any State Service, the Selection Board or Boards shall consist of not less than two Members and in the case of recruitment to any Subordinate service the Commission may decide to constitute Single Member Selection Board as and when it is considered necessary.

Note 2. Chairman shall preside in all Interview Boards whenever he is associated and when two or more Members are associated the Senior most Member shall preside.

(iv)    invite, whenever it considers necessary, any University Professor or Professors or any other person or persons with expert knowledge in particular subjects, to be on its Interview Board. Such advisers may take part in the deliberations of the Commission and help the Commission in grading the candidates but shall not be entitled to award marks;

(v)      invite the Head of the Department concerned to be present or nominate an officer ordinarily of a rank immediately below the Head of the Department to be present at such interview; and the person present may take part in the deliberations of the Commission but shall not be entitled to award marks;

(vi)    arrange the candidates selected by it in the order of merit;

(vii)   announce the results on the notice board of the Commission; and

(viii)  forward the list of candidates selected to the appointing authority, simultaneously communicating the result to the successful candidates and releasing the notification to be published in the Andhra Pradesh Gazette.

Rule - 4.

Where a direct recruitment is to be made by selection, i.e., after interview only, and where the number of qualified applicants is unduly large having regard to the actual number of vacancies available, the Commission may restrict the number of candidates to be called for interview to such extent as it may deem fit. Such short listing may be done by the Commission either by holding a written test or on the basis of preferential or higher qualifications and experience and after taking into account the requirements with reference to the Rule 22, 22-A of the General Rules for State and Subordinate Services and the Rule of reservation in favour of local candidates where they are applicable.

Rule - 5.

In the exercise of the functions under clause (3) of Article 320 of the Constitution of India, the Commission shall observe the rules made by the State Government regarding the constitution of or recruitment to the State or Subordinate Services concerned.

Rule - [6.

The list of the candidates approved/selected by the Commission shall be equal to the number of vacancies only including those for reserve Communities/Categories notified by the Unit Officers/Government. The fallout vacancies if any due to relinquishment and non-joining etc., of selected candidates shall be notified in the next Recruitment].[1]

Rule - 7.

Any candidate whose name has been included in a selection list in a direct recruitment prepared by the Commission, on enquiry by the Commission, may relinquish his claim for appointment in writing in the proforma prescribed by the Commission. The Commission shall thereupon remove the name of such candidate from the selection list and select another candidate according to rules. The candidate whose name has been so removed from the selection list shall be informed for such removal by the Commission and shall have no right for the said appointment in future with reference to the said selection.

B. RECRUITMENT BY TRANSFER/PROMOTION

Rule - 8.

Subject to the provisions of Part III of the Andhra Pradesh Public Service Commission Regulations, 1963, where recruitment to a State Service is made either by transfer from a Subordinate Service from which such recruitment is normally made or by promotion from such of the first gazetted categories as are specified in the Third Schedule of the A.P. Public Employment (Organisation of Local Cadres and Regulation of Direct Recruitment) Order, 1975 to the next higher gazetted category, the Commission shall:

(i)       consider the claims of as many candidates eligible in its opinion for such transfer or promotion as it considers necessary, together with any recommendations made by the Head of the Department; and

(ii)      forward to the appointing authority a list arranged in order of merit consisting of such number, as such authority may fix, of the candidates whom the Commission considers suitable for appointment.

Rule - 9. Disciplinary Action Cases, Rules, ETC..

The procedure with respect to the Disciplinary cases, Rules and other matters referred to the Commission and the concurrence of the commission for temporary appointments shall be governed by Chapter IX and X of Office Manual respectively.

The procedure with regard to conduct of Departmental Tests, Half-yearly Examinations for I.A.S. and I.P.S. Officers and Proficiency Test for All India Service Officers and for admission to R.I.M.C. Dehra-Dun, shall be governed by Chapters XI and XII respectively of the Commission's Office Manual.

Rule - 10. Departmental Tests.

When any examination is to be held to test the proficiency of Government servants in the subjects prescribed for Departmental Test and Half Yearly Examinations for I.A.S. and I.P.S. Officers and Proficiency Test for All India Service Officers, the Commission shall

(i)       advise in regard to the prescribing of

(a)      the conditions of admission to the examination;

(b)      the syllabus of the test; and

(c)      the percentage of marks to be obtained for passing the examination;

(ii)      make arrangements for the conduct of the examination; and

(iii)     publish the results on the notice board of the Commission and in the Andhra Pradesh Gazette.

MEETINGS

Rule - 11.

There shall be meeting of the Commission on every Wednesday and if that happens to be a holiday, on the next working day.

Rule - 12.

The quorum for a meeting of the Commission shall be three, but any business at a meeting may be adjourned by the Commission for reasons to be recorded.

Rule - 13.

The Secretary shall place before the Commission all matters which it has to decide along with the subjects suggested by the Members with agenda notes, wherever necessary. The agenda and notes shall be circulated to the Chairman and Members of the Commission at least one day in advance.

Rule - 14.

Every question at a meeting of the Commission shall be determined by a majority of the votes of the Members present and voting on the question, and in case of an equal division of votes, the Chairman shall have a second or casting vote.

Rule - 15.

All decisions of the Commission shall be recorded in such manner as the Commission may direct. It shall be open to any Member who dissents from a decision to record his dissent and if he thinks fit, also his reasons for such dissent.

Rule - 16.

Where the Chairman is absent on leave or is unable to be present at a meeting of the Commission, the Chairman shall authorise the senior most Member to preside over the meeting and perform the functions of the Commission:

Provided that a list of eases on which decisions have been arrived at and those in respect of which action has been taken during his absence on leave shall be placed before him immediately on his return from leave, by the Secretary.

ALLOCATION OF BUSINESS AMONG MEMBERS

Rule - 17.

The various items of the work of the Commission shall be allocated to Members by the Chairman as indicated in the Annexure. Any matter not covered in the Annexure may also be allocated to one or more Members by the Chairman. Notwithstanding any allocation made in the Annexure, Chairman may, in any particular case, direct that the matter be placed before all the Members of the Commission for the decision.

Rule - 18.

The decisions of any sub-committee to which powers have been allocated under Rule 17 shall be reported to the Commission. Lists of such cases shall be prepared and circulated by the Secretary to the Chairman and the Members at least one day prior to each meeting of the Commission.

Rule - 19.

The Chairman, or in his absence, any other Member designated by him in this behalf, may deal with any urgent matter appearing to him to require immediate action. Such action shall be reported to the Commission as early as possible.

GENERAL

Rule - 20.

The Commission may, at any time, call for any record, report or information which may in its opinion be necessary to enable it to discharge its functions, from the State Government or from any head of a department or other authority subordinate to the State Government; and such record, report or information shall be furnished to the Commission without undue delay by the State Government or authority concerned unless the Governor certifies that the same

(a)      cannot be furnished without undue labour; or

(b)      should be withheld in the public interest.

Rule - 21.

Whenever the Commission is required to give advice or to forward proposals to, or to be consulted by any authority, the decision of the Commission shall be communicated in a letter approved by the Secretary, Additional Secretary or the Deputy Secretary concerned.

Rule - 22. Annual Report.

The Commission shall present to the State Government by the 1st October of each year a report of its proceedings during the preceding financial year.

Rule - 23. Regulation of Matters not Included.

In any matter for which no provision is made in these rules the Commission may regulate its proceedings in such manner as it decides.

ANNEXURE

(Rule 17)

Statement showing allocation of business among Chairman and Members of the Commission

The following functions shall be discharged by the full Commission;

(1)     Calling of candidates for interviews.

 

(2)     Approval of Results of Examinations and selections from valid lists.

 

(3)     Cases when there is disagreement among Members.

 

(4)     Proposals for amendments to A.P. Public Service Commission Regulations.

 

(5)     Proposals for exclusion from Commission's purview of extension of functions of the Commission.

 

(6)     Approval of Annual Report of the Commission.

 

(7)     Recognition of Qualifications.

The decision of a Member or the Committee shall be communicated to the Chairman before action is taken. The Chairman may thereupon direct that such decision shall be referred to a meeting of the Commission for further consideration and decision; and where, no such direction is given by the Chairman, the decision of the Member or the Committee shall be deemed to be the decision of the Commission.

NOTE: Though this Act was repealed by A.P. Societies Registration Act, 2001 (35 of 2001) we are giving the same, for the sake of Reference.

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THE ANDHRA PRADESH PUBLIC SERVICE COMMISSION RULES

The Andhra Pradesh Public Service Commission hereby makes the following Rules regulating its procedure and relation to performance of its functions in supersession of the Rules issued in Proceedings 348-B/61, dated 31-7-1962 and amended from time to time.

Rule - 1. Title.

These rules shall be called the Andhra Pradesh Public Service Commission Rules of Procedure and shall come into force on and from 1-1-1988.

Rule - 2. Definitions.

In these Rules:

(a)      'Commission' means Andhra Pradesh Public Service Commission;

(b)      'Member' means a Member of the Commission and includes the Chairman thereof.

PROCEDURE IN REGARD TO RECRUITMENTS

A. Direct Recruitment

Rule - 3.

Where any Competitive examination is to be conducted by the Commission for the purpose of direct recruitment to a State or Subordinate Service, the Commission shall

(i)       announce

(a)      the number of vacancies, subject to variation, and invite applications;

(b)      the conditions of admission to the examination;

(c)      the subjects, schemes or syllabi of the examination;

(ii)      make necessary arrangements for the conduct of the examination;

(iii)     constitute where necessary, Interview Boards for interviewing candidates selected for such interview with one or more Members of the Commission;

Note 1. In the case of recruitment to any State Service, the Selection Board or Boards shall consist of not less than two Members and in the case of recruitment to any Subordinate service the Commission may decide to constitute Single Member Selection Board as and when it is considered necessary.

Note 2. Chairman shall preside in all Interview Boards whenever he is associated and when two or more Members are associated the Senior most Member shall preside.

(iv)    invite, whenever it considers necessary, any University Professor or Professors or any other person or persons with expert knowledge in particular subjects, to be on its Interview Board. Such advisers may take part in the deliberations of the Commission and help the Commission in grading the candidates but shall not be entitled to award marks;

(v)      invite the Head of the Department concerned to be present or nominate an officer ordinarily of a rank immediately below the Head of the Department to be present at such interview; and the person present may take part in the deliberations of the Commission but shall not be entitled to award marks;

(vi)    arrange the candidates selected by it in the order of merit;

(vii)   announce the results on the notice board of the Commission; and

(viii)  forward the list of candidates selected to the appointing authority, simultaneously communicating the result to the successful candidates and releasing the notification to be published in the Andhra Pradesh Gazette.

Rule - 4.

Where a direct recruitment is to be made by selection, i.e., after interview only, and where the number of qualified applicants is unduly large having regard to the actual number of vacancies available, the Commission may restrict the number of candidates to be called for interview to such extent as it may deem fit. Such short listing may be done by the Commission either by holding a written test or on the basis of preferential or higher qualifications and experience and after taking into account the requirements with reference to the Rule 22, 22-A of the General Rules for State and Subordinate Services and the Rule of reservation in favour of local candidates where they are applicable.

Rule - 5.

In the exercise of the functions under clause (3) of Article 320 of the Constitution of India, the Commission shall observe the rules made by the State Government regarding the constitution of or recruitment to the State or Subordinate Services concerned.

Rule - [6.

The list of the candidates approved/selected by the Commission shall be equal to the number of vacancies only including those for reserve Communities/Categories notified by the Unit Officers/Government. The fallout vacancies if any due to relinquishment and non-joining etc., of selected candidates shall be notified in the next Recruitment].[1]

Rule - 7.

Any candidate whose name has been included in a selection list in a direct recruitment prepared by the Commission, on enquiry by the Commission, may relinquish his claim for appointment in writing in the proforma prescribed by the Commission. The Commission shall thereupon remove the name of such candidate from the selection list and select another candidate according to rules. The candidate whose name has been so removed from the selection list shall be informed for such removal by the Commission and shall have no right for the said appointment in future with reference to the said selection.

B. RECRUITMENT BY TRANSFER/PROMOTION

Rule - 8.

Subject to the provisions of Part III of the Andhra Pradesh Public Service Commission Regulations, 1963, where recruitment to a State Service is made either by transfer from a Subordinate Service from which such recruitment is normally made or by promotion from such of the first gazetted categories as are specified in the Third Schedule of the A.P. Public Employment (Organisation of Local Cadres and Regulation of Direct Recruitment) Order, 1975 to the next higher gazetted category, the Commission shall:

(i)       consider the claims of as many candidates eligible in its opinion for such transfer or promotion as it considers necessary, together with any recommendations made by the Head of the Department; and

(ii)      forward to the appointing authority a list arranged in order of merit consisting of such number, as such authority may fix, of the candidates whom the Commission considers suitable for appointment.

Rule - 9. Disciplinary Action Cases, Rules, ETC..

The procedure with respect to the Disciplinary cases, Rules and other matters referred to the Commission and the concurrence of the commission for temporary appointments shall be governed by Chapter IX and X of Office Manual respectively.

The procedure with regard to conduct of Departmental Tests, Half-yearly Examinations for I.A.S. and I.P.S. Officers and Proficiency Test for All India Service Officers and for admission to R.I.M.C. Dehra-Dun, shall be governed by Chapters XI and XII respectively of the Commission's Office Manual.

Rule - 10. Departmental Tests.

When any examination is to be held to test the proficiency of Government servants in the subjects prescribed for Departmental Test and Half Yearly Examinations for I.A.S. and I.P.S. Officers and Proficiency Test for All India Service Officers, the Commission shall

(i)       advise in regard to the prescribing of

(a)      the conditions of admission to the examination;

(b)      the syllabus of the test; and

(c)      the percentage of marks to be obtained for passing the examination;

(ii)      make arrangements for the conduct of the examination; and

(iii)     publish the results on the notice board of the Commission and in the Andhra Pradesh Gazette.

MEETINGS

Rule - 11.

There shall be meeting of the Commission on every Wednesday and if that happens to be a holiday, on the next working day.

Rule - 12.

The quorum for a meeting of the Commission shall be three, but any business at a meeting may be adjourned by the Commission for reasons to be recorded.

Rule - 13.

The Secretary shall place before the Commission all matters which it has to decide along with the subjects suggested by the Members with agenda notes, wherever necessary. The agenda and notes shall be circulated to the Chairman and Members of the Commission at least one day in advance.

Rule - 14.

Every question at a meeting of the Commission shall be determined by a majority of the votes of the Members present and voting on the question, and in case of an equal division of votes, the Chairman shall have a second or casting vote.

Rule - 15.

All decisions of the Commission shall be recorded in such manner as the Commission may direct. It shall be open to any Member who dissents from a decision to record his dissent and if he thinks fit, also his reasons for such dissent.

Rule - 16.

Where the Chairman is absent on leave or is unable to be present at a meeting of the Commission, the Chairman shall authorise the senior most Member to preside over the meeting and perform the functions of the Commission:

Provided that a list of eases on which decisions have been arrived at and those in respect of which action has been taken during his absence on leave shall be placed before him immediately on his return from leave, by the Secretary.

ALLOCATION OF BUSINESS AMONG MEMBERS

Rule - 17.

The various items of the work of the Commission shall be allocated to Members by the Chairman as indicated in the Annexure. Any matter not covered in the Annexure may also be allocated to one or more Members by the Chairman. Notwithstanding any allocation made in the Annexure, Chairman may, in any particular case, direct that the matter be placed before all the Members of the Commission for the decision.

Rule - 18.

The decisions of any sub-committee to which powers have been allocated under Rule 17 shall be reported to the Commission. Lists of such cases shall be prepared and circulated by the Secretary to the Chairman and the Members at least one day prior to each meeting of the Commission.

Rule - 19.

The Chairman, or in his absence, any other Member designated by him in this behalf, may deal with any urgent matter appearing to him to require immediate action. Such action shall be reported to the Commission as early as possible.

GENERAL

Rule - 20.

The Commission may, at any time, call for any record, report or information which may in its opinion be necessary to enable it to discharge its functions, from the State Government or from any head of a department or other authority subordinate to the State Government; and such record, report or information shall be furnished to the Commission without undue delay by the State Government or authority concerned unless the Governor certifies that the same

(a)      cannot be furnished without undue labour; or

(b)      should be withheld in the public interest.

Rule - 21.

Whenever the Commission is required to give advice or to forward proposals to, or to be consulted by any authority, the decision of the Commission shall be communicated in a letter approved by the Secretary, Additional Secretary or the Deputy Secretary concerned.

Rule - 22. Annual Report.

The Commission shall present to the State Government by the 1st October of each year a report of its proceedings during the preceding financial year.

Rule - 23. Regulation of Matters not Included.

In any matter for which no provision is made in these rules the Commission may regulate its proceedings in such manner as it decides.

ANNEXURE

(Rule 17)

Statement showing allocation of business among Chairman and Members of the Commission

The following functions shall be discharged by the full Commission;

(1)     Calling of candidates for interviews.

 

(2)     Approval of Results of Examinations and selections from valid lists.

 

(3)     Cases when there is disagreement among Members.

 

(4)     Proposals for amendments to A.P. Public Service Commission Regulations.

 

(5)     Proposals for exclusion from Commission's purview of extension of functions of the Commission.

 

(6)     Approval of Annual Report of the Commission.

 

(7)     Recognition of Qualifications.

The decision of a Member or the Committee shall be communicated to the Chairman before action is taken. The Chairman may thereupon direct that such decision shall be referred to a meeting of the Commission for further consideration and decision; and where, no such direction is given by the Chairman, the decision of the Member or the Committee shall be deemed to be the decision of the Commission.

NOTE: Though this Act was repealed by A.P. Societies Registration Act, 2001 (35 of 2001) we are giving the same, for the sake of Reference.