PREAMBLE
In exercise of the
powers conferred by the proviso to Article 309 of the Constitution of India and
in supersession of the special rules issued in G.O.Ms.No. 1198, General
Administration (Rules) Department, dated the 8th August, 1959 In so far as they
relate to Andhra Pradesh Town Planning Service, and the adhoc rules for the
post of Administrative Officer Issued in G.O.Ms.No. 790, M.A. dated 10th
August, 1966 and the adhoc rules for the post of Statistical Officer issued in
G.O.Ms.No. 511, M.A., dated 7th December, 1973 and as amended subsequently from
time to time, the Governor of Andhra Pradesh hereby makes the following Special
Rules for the Andhra Pradesh Town Planning Service
Rule - 1. Short title.
These rules may be called the Andhra Pradesh Town
Planning Service Rules, 1992.
Rule - 2. Constitution.
The service shall consist of the following
categories of posts namely:
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Category 1
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Director.
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Category 2
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Joint Director (formerly designated as Senior Joint Director)
including City Planner in the Municipal, Corporation of Hyderabad.
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Category 3
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Deputy Director (formerly designated as Joint Director) including
Regional Deputy Director and Deputy City Planners in the Municipal
Corporations in the State belonging to the Town Planning Directorate.
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Category 4
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Assistant Director including Assistant City Planner in the Municipal
Corporations belonging to the Town Planning Directorate and Selection Grade
Town Planning Officers of the Selection Grade Municipalities.
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Category 5
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Administrative Officer.
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Category 5
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Statistical Officer.
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Rule - 3. Method of Appointment.
Subject to the other provisions In these rules, the
method of appointment to the various categories of posts specified in column
(1) in the Table below shall be as specified In column (2) thereof:
TABLE
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Category of Posts
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Method of appointment
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(1)
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(2)
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1, Director
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By promotion from the category of the Joint Director.
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2. Joint Director
3, Deputy Director
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By promotion from the Deputy Director By promotion from the category
of the Assistant Director.
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4. Assistant Director
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(i) By appointment by transfer from the category of the Town Planning
Assistant In Andhra Pradesh Town Planning Subordinate Service:
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(ii) by direct recruitment from the Special Grade Town Planning
Officers belonging to Andhra Pradesh Municipal Town Planning Subordinate
Service.
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(iii) by direct recruitment
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5. Administrative Officer
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By appointment by transfer of the Superintendent in the Andhra Pradesh
Ministerial Service in the Town Planning Department
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6. Statistical Officer.
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By appointment by transfer of the Statistical Assistant in Andhra
Pradesh Town Planning Subordinate Service.
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Provided that the Superintendent belonging to the Andhra Pradesh Ministerial
Service in the Town Planning Department may be considered for appointment by
transfer In case no suitable Statistical Assistant from the Andhra Pradesh
Town Planning Subordinate Service is available.
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Note:The vacancies In the category 4 shall be filled up In the
following order of rotation In every unit consisting of 9 vacancies.
1st vacancy
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From Town Planning Assistant
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2nd vacancy
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By Direct Recruitment
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3rd vacancy
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From Town Planning Officer (Spl. Grade)
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4th Vacancy
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From Town Planning Assistant
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5th vacancy
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By Direct recruitment.
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6th vacancy
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From Town Planning Assistant
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7th vacancy
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From Town Planning Officer (Special Grade).
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8th vacancy
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By Direct recruitment
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9th vacancy
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From Town Planning Assistant
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Notwithstanding anything contained in these rules,
the seniority of a person appointed as Assistant Director shall be governed by
the provisions of General Rule 33 of the Andhra Pradesh State and Subordinate
Services Rules.
Rule - 4. Qualifications.
No person shall be eligible for appointment either
by direct recruitment or by promotion or by transfer to any of the categories
specified in column (1) by the method specified In column (2) unless he
possesses the qualifications specified In the corresponding entry in column (3)
of the Table below
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Category
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Method of appointment
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Qualifications
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(1)
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(2)
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(3)
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1. Director
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By promotion
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Must possess a minimum qualification of B.E. Civil or B. Arch, or M.A. (Geography) and must
possess a Post Graduate Degree or Diploma in Town
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and Country Planning from University In India established or
incorporated by or under a Central Act, State Act or Provincial Act, or
Institution or Fellowship or Associate ship of the Institute of Town Planners
of India recognised by the University Grants Commission with 3 years service
as Joint Director.
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2. Joint Director Including City Planner In Municipal Corporation of
Hyderabad.
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By promotion
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Must possess a minimum qualification of B.E. Civil of B. Arch, or M.A.
(Geograpy) and must possess a Post Graduate Degree or Diploma In Town and
Country Planning from a University in India established or incorporated by or
under a Central Act, State Act or Provincial Act or Institution or Fellowship
or Associate ship of the Institute of Town Planners of India recognised by
the University Grants Commission with 3 years service as Deputy Director.
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3. Deputy Director including Dy. City Planners in Municipal
Corporations belonging to the Town Planning Directorate.
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By promotion
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(i) Must possess a minimum qualification of B.E. (Civil) or B. Arch.
or M.A. (Geography) and must possess a Post Graduate Degree or Diploma In
Town and Country Planning from a University In India established or
incorporated by or under a Central Act, State Act or Provincial Act or
Institution or Fellowship or Associate-ship of the Institution of Town
Planners of India recognised by the University Grants Commission with 3 years
service as Assistant Director of Town Planning;
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Or
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Must possess a degree in Civil Engineering or Architecture from a
University in India established or incorporated by or under a Central Act,
State Actor Provincial Act with 5 years service as Assistant Director of Town
Planning;
or
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Must possess a Diploma in Civil Engineering or must have passed the
Andhra Pradesh Government Examination for Certificate in Architecture (new
Rules) or any equivalent examination with 10 years service as Assistant
Director of Town Planning;
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(ii) must have passed Account Test for Local Body Employees.
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Note:A Pass in the Andhra Pradesh Government
Examination in Certificate of Architecture (new Rules) and pass in Government
Examination in Certificate in Architectural Draughtsmanship and Assistantship
will be considered equivalent to Licenciate in Architectural Draughtsmanship
and Assistantship in the case of the present incumbents.
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4. Assistant Director including Assistant City Planners in Municipal
Corporations belonging to the Town Planning Directorate and Selection Grade
Town Planning Officers of Selection Grade Muncipalities.
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(i) By direct recruitment
(ii) By direct recruitment
of Special Grade Town Planning officer of A.P. Municipal Town Planning
Subordinate Service.
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Must possess B.E. (Civil) or B. Arch. or M.A. (Geography) and a Post
Graduate Degree or Diploma in Town Planning from a University in India
established or incorporated by or under a Central Act, State Act or
Provincial Act or Institution Fellowship or Associateship of the Institute of
Town Planners of India or equivalent membership of a professional Institute
of Planner recognised by the University Grants Commission.
Must possess B.E. (Civil) or B.Arch. or M.A. (Geography) and must
possess Post Graduate Degree or Diploma In Town Planning from a University in
India established or Incorporated by or under a Central Act, State Act or
Provincial Act or Institute or Fellowship or Associate-ship of the Institute
of Town Planners of India or an equivalent Membership of a professional
Institute of Planners recognised by the University Grants Commission.
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(iii) By transfer
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or Must be Graduate in Civil Engineering of a University in India
established or incorporated by or under a Central Act, State Actor Provincial
Act or must possess equivalent qualification with 5 years experience In Town
Planning in a responsible capacity In Municipalities or Town Planning
Department or Urban Development Authority;
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or
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Must be an Associate of the Indian Institute of Architects or must
possess equivalent degree or diploma in Architecture of a University in India
established or incorporated by or under a Central Act, State Act or
Provincial Act or an Institute with a minimum experience of 5 years In Town
Planning Work In Municipalities or Town Planning Department or Urban
Development Authorities;
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or
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Must be a licenciate in Civil Engineering from a recognised Institute
and must have a minimum experience of 10 years In Town Planning in a
responsible capacity in Municipalities or Town Planning Department or in
Urban Development Authorities;
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or
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Must have passed In Andhra Pradesh Government Examination for
Certificate In Architecture (new Rules) or any equivalent examination and
must have a minimum experience of 10 years in Town Planning in a responsible
capacity in Muncipalities or Town Planning Department or Urban Development
Authorities.
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Note: A pass in Andhra Pradesh Government
Examination In Certificate of Architecture (new Rules) and pass in Government
examination in certificate In Architectural Draughtsmanship and Assistantship
will be considered equivalent to Licenciate In Architectural Draughtsmanship
and Assistantship in the case of the present incumbents.
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(ii) must have passed Account Test for Local Body Employees;
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5. Administrative Officer.
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By appointment by transfer of Superintendents.
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(i) Must have passed Account Test for Subordinate Officers, Parts I
and II; and
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(ii) must have put in not less than five years of service in the
category from which appointment by transfer is made.
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6. Statistical Officer
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By appointment by transfer of Superintendent or Statistical Assistant
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(i) must possess a Bachelor's Degree In one of the subjects of
Economics, Mathematics, Statistics, Commerce, Applied Economics, Applied
Statistics, Applied Mathematics, Econometrics, Computer Science or Rural
Development from a recognised University In India established or incorporated
by or under a Central Act, Provincial Act or a State Act or an Institution
recognised by the University Grants Commission or an equivalent qualification
with a minimum experience of 5 years as Statistical Assistant or a
Superintendent In the Town Planning Department; and
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(ii) must have passed Account Test for Executive Officers.
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Rule - 5. Reservations and Appointments.
(a)
The rule of Special representation (General Rule 22) shall apply to the
appointments by direct recruitment to the category of Assistant Directors in
this Service.
(b)
30% of the posts in each category of O.C., B.C., S.C., and S.Ts., quota
in terms of General Rule 22A(2) shall be reserved for women for their
selection.
Rule - 6. Age.
No person shall be eligible for appointment by
direct recruitment, If he has completed 28 years of age as on the 1st day
of July, of the years in which the notification for selection is made:
Provided that the age limit shall not apply to the
appointment of Town Planning Officers (Special Grade) of Andhra Pradesh
Municipal Town Planning Subordinate Service by direct recruitment to the
category of Assistant Directors.
Rule - 7. Training.
(a)
Every person appointed by direct recruitment to the post of Assistant
Director or appointed by transfer as Assistant Director of Town Planning shall
undergo Immediately after appointment a course of training for such period as
maybe prescribed by the Director of Town and Country Planning from time to
time.
(b)
Every person appointed by direct recruitment shall, before commencement
of the training, execute an agreement bond that he shall serve the department
for a period of three years after completion of training referred to in
sub-rule (a).
He will be liable to refund to the Government, the
pay and allowances and any other remuneration received by him In addition to
the amount spent by the Government on his training
(i)
if he fails to serve the department for a period of three years after
the completion of training for any reason; or
(ii)
if he discontinues the training or is discharged from training course
for misconduct or any other reason; or
(iii)
if he secures any other employment elsewhere other than under the State
Government, the instructions issued in G.O.Ms.No. 268, Finance and Planning
(Fin. Wing F.R.I.) Department, dated the 8th September, 1990 shall be followed.
(c)
The period of training shall count for purposes of probation,
increments, leave and pension etc.
(d)
A direct recruitee shall be eligible, during the period of training, for
the Initial pay of the post with usual allowances admissible at the place of
training.
Rule - 8. Probation.
(a)
Every person appointed by direct recruitment shall from the date on
which he commences probation be on probation for a total period of two years on
duty within a continuous period of three years;
(b)
Every person appointed to any of the posts by appointment by transfer/
promotion shall from the date on which he commences probation, be on probation
for a total period of one year on duty within a continuous period of three
years.
Rule - 9. Tests.
Every person appointed by direct recruitment to the
post of Assistant Director, shall pass the Account Test for Local Body
Employees within the period of probation.