PREAMBLE
In exercise of the
powers conferred by the proviso to Article 309 of the Constitution of India and
of all powers hereunto enabling and in supersession of the Special Rules in
Section 22 of Part III-A in Volume II of the Madras Services Manual 1946, the
Governor of Andhra Pradesh hereby makes the following Special Rules for the
Andhra Pradesh Survey and Land Records Service.
Rule - 1. Constitution.
This service shall consist of the following classes
and categories of officers, namely:
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[Class I
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Category 1:
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Director of Survey and Land Records.
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Category 2:
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Joint Director of Survey and Land Records.
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Category 3:
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Deputy Director of Survey and Land Records which includes the post of
Deputy Director of Survey, Settlement and Land Records in the erstwhile State
of Hyderabad.
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Category 4:
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Assistant Director of Survey and Land Records which includes the posts
of Assistant Directors of Survey, Settlement and Land Records in the
erstwhile State of Hyderabad.
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Class II
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Photographic and Printing Expert, Central Survey Office.
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Rule - 2. Appointment.
Appointment to the several categories shall be made
as follows:
Category and Method of
Recruitment
[1. Director
of Survey and Land Records:By promotion from the post of Joint Director of
Survey and Land Records.
[2. Joint
Director of Survey and Land Records:Promotion from Deputy Director of Survey
and Land Records on grounds of merit and ability, seniority being considered
only where merit and ability are approximately equal. Provided that a Deputy
Director of Survey and Land Records shall ordinarily have put in five years of
service in that category for promotion to the post of Joint Director of Survey
and Land Records.
3. Deputy Director of Survey and Land
Records:Promotion from Assistant Director of Survey and Land Records on grounds
of merit and ability, seniority being considered only where merit and ability
are approximately equal.
4. Assistant Director of Survey and Land
Records:Recruitment by transfer from Inspectors of Survey and Land Records and
Senior Auditors in the Andhra Pradesh Survey and Land Records Subordinate
Service; or by direct recruitment.
Substantive vacancies shall be filled by direct
recruitment and transfer in the ratio of 1: 2. The first vacancy shall go to
candidates by direct recruitment and the second and third vacancies shall go to
candidates by transfer:
["Provided that in the matter of direct
recruitment other things being equal, preference shall be given to women and
they shall be selected to an extent of at least 30% of the posts in each
category."
Note.(1) The Deputy Collectors of the erstwhile State of Hyderabad deputed to
work as Assistant Directors of Survey and Settlement and Land Records shall
continue as such on tenure basis and they shall be replaced gradually by the
Assistant Directors of Survey and Land Records as and when they are available.
The deputation on tenure basis of the Deputy Collectors shall not entitle them
to become members of this service.
(2) A Unit of appointment, for discharge,
re-appointment, seniority, appointment of full member shall be as follows:
For the purpose of appointment to category 3 of the
service, namely Assistant Director of Survey and Land Records, discharge for want
of vacancy, reappointment, seniority, and appointment as a full member, each
multi-zone comprising of the districts mentioned against it shall constitute a
separate unit,
Multi-Zone JSrikakulam, Visakhapatnam, East
Godavari, West Godavari and Krishna Districts;
Multi-Zone IIGuntur, Prakasam, Nellore, Chittoor,
Cuddapah, Anantapur and Kurnool Districts;
Multi-Zone IIIAdilabad, Karimnagar, Warangal,
Khammam, Hyderabad, Nizamabad, Mahaboobnagar, Medak and Nalgonda Districts;
[Provided that the posts of Assistant Directors of
Survey and Land Records in Mobile Survey Party, Traverse Survey Party,
Hyderabad, Central Survey Office, Hyderabad and the Office of the Director of
Settlements, Survey and Land Records shall be filled on a tenure basis by
drafting persons from the three Multi-Zones in such ratio as may be prescribed
by Government from time to time for a period not exceeding three years at a
time.
[Photographic and Printing Expert(Central Survey
Office, Andhra Pradesh): Recruitment by transfer of Manager (Printing) of the
Central Survey Office, in the Andhra Pradesh Survey and Land Records
Subordinate Service; or if he is not qualified and suitable, by direct
recruitment.
Rule - [2-A.
The Commissioner of Survey, Settlements and Land
Records' shall be the appointing authority in respect of the post of Assistant
Director of Survey and Land Records (Category 4 in Class 1) and Photographic
and Printing Expert in Central Survey Office (Class II)".
Rule - 3. Rule of Special Representation.
Except in so far as it relates to physically
handicapped persons, the rule of special representation (General Rule 22) shall
apply to the appointment of Assistant Directors of Survey and Land Records:
[Provided that with respect to appointments to be
made by recruitment by transfer, the application of the rule of special
representation shall be limited to the Scheduled Castes and Scheduled Tribes
candidates only.
Rule - 4. Qualifications.
No person shall be eligible for appointment to the
class and category and by the method specified below unless he possesses the
qualification specified in the corresponding entries thereof:
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Category
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Method of Recruitment
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Qualifications
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(1)
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(2)
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(3)
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Assistant Directors of Survey and Land Records
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Direct Recruitment
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[(1) Must not have attained
the age of 26 years. The age limit shall be reckoned with reference to
the first day of July of the year in which the selection is made.
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[(2) Must possess a degree
of a University in India established or Incorporated by or under a Central Act
or a Provincial Act, or a State Act or an institution recognised by the
University Grants Commission.
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Recruitment by transfer
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(1) Pass in the Head Surveyor and Sub-Assistant's Test
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(2) A pass in the Account Test for Executive Officers provided that a
person in the service of erstwhile State of Hyderabad absorbed in the Andhra
Pradesh Survey and Land Records Subordinate Service, may be appointed by
transfer in this category even though he has not passed the tests in items 2
and 3, if he is otherwise eligible, subject to his passing the said tests
within three years from the date of Issue of these Rules, in the case of
reversion to his former post, and this concession shall lapse thereafter:
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Provided further that a person who has already passed the Account Test
for Subordinate Officers, Parts I and II, shall not be required to pass the
Account Test for Executive Officers: (3) Must possess the minimum general
educational qualification prescribed In the General Rules contained in Part
II of the Andhra Pradesh State and Subordinate Services Rules.
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Photographic and Printing Expert, Central Survey Office
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Direct Recruitment
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(1) Must not have completed 30 years of age on the first day of July
of the year in which the selection is made;
(2) Degree in Chemistry of a University In the State or an equivalent
qualification.
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Recruitment by transfer
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(1) Training for a period of not less than five years in the Map
Publication Department of the Central Survey Office In Photography,
Zincography, the ferroprusslate process, Vandyke and hollo printing, flatbed
and rotary offset litho machine printing, the adjustment of (sic)tho printing
machines, the principles of black and colour inks with special reference to
their application to (sic)tho printing, colour selection and colour
combination, the use and manipulation of paper and estimating.
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(2) a knowledge of map mounting
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(3) a pass in the Account Test for Executive Officers:
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Provided that a person who has already passed the Account Test for Subordinate
Officers, Parts I and II shall not be required to pass the Account Test for
Executive Officers.
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Rule - 5. Probation.
[(a) Any person appointed as Director of Survey and
Land Records shall from the date on which he Joins duty, be on probation for a
total period of one year on duty within a continuous period of 2 years.
[(b) Any person appointed as Joint Director of
Survey and Land Records shall, from the date on which he joins duty, be on
probation, for a total period of one year on duty within a continuous period of
two years.
(c) Any person appointed as Deputy Director,
Survey and. Land Records shall, from the date on which he joins duty, be on
probation for a total period of one year on duty within a continuous period of
two years;
(d) Any person appointed as Assistant Director,
Survey and Land Records by direct recruitment shall from the date on which he
joins duty, be on probation for a total period of two years on duty within a
continuous period of three years and any person appointed to the post by
transfer shall be on probation for a total period of one year on duty within a
continuous period of two years;
(e) Any person appointed by direct recruitment as
Photographic and Printing Expert, Central Survey Office, Andhra Pradesh, shall
from the date on which he joins duty, be on probation for a total period of two
years and on duty within a continuous period of three years and any person
appointed to that post by transfer shall be on probation for a total period of
one year on duty within a continuous period of two years.
Rule - 6. Training.
[(a) A probationary Assistant Director of Survey
and Land Records shall within the prescribed period of probation undergo a
course of training in Settlement and Land Revenue Works for a period of two
weeks and if recruited direct, a further course of training in Survey for
fifteen months;
(b) A probationary Photographic and Printing
Expert, Central Survey Office, Andhra Pradesh, recruited direct shall within
the prescribed period of probation undergo a course of training in the
photographic, Zincorgraphic and map mounting processes for two years;
(c) A probationary Assistant Director of Survey
and Land Records during the period of training shall draw a pay as may be
specified by the Government from time to time. He shall not however be eligible
for the first increment unless he completes the training and passes the
prescribed tests during or after the training and is declared to have
satisfactorily completed the prescribed period of probation. Failure to pass
the prescribed tests and extension of probation for that reason shall not
however have the effect of postponing future increments.
Rule - 7. Tests.
(a)
A probationer Assistant Director of Survey and Land Records shall within
the prescribed period of probation pass;
(1)
The examination in subjects connected with land revenue administration
held at the end of the course of training prescribed in sub-rule (a) of Rule 6;
(2)
The Account Test for the Executive Officers (if recruited direct):
Provided that a person who has already passed the
Account Test for Subordinate Officers, Parts I and II, shall not be required to
pass the Account Test for Executive Officers;
(3)
The Head Survey or Sub-Assistant's Test (if recruited direct).
(b)
A probationary Photographic and Printing Expert, Central Survey Office,
Andhra Pradesh, recruited direct, shall within the period of his training, pass
the Account Test for Executive Officers.
Rule - 8. Postings and Transfers.
[(a) Posting and transfer of Director of Survey and
Land Records shall be made by the Government
[(b) Postings and transfers of Joint Director of
Survey and Land Records, Deputy Directors, Assistant Directors of Survey and
Land Records and Photographic and Printing Expert, Central Survey Office shall
be made by the Board of Revenue.
(G.O.Ms.No. 1313, Revenue, Dated 8-12-1976).