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THE ANDHRA PRADESH TREASURY AND ACCOUNTS SERVICE RULES, 1962

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THE ANDHRA PRADESH TREASURY AND ACCOUNTS SERVICE RULES, 1962

PREAMBLE

In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India and of all other powers hereunto enabling the Governor of Andhra Pradesh hereby makes the following special rules for the Andhra Pradesh Treasury and Accounts Service.

Rule - 1. Short title and Commencement.

(1)     These rules maybe called the Andhra Pradesh Treasury and Accounts Service Rules, 1962.

(2)     They shall be deemed to have come into force on the 1st April, 1958.

Rule - 2. Constitution:

The service shall consist of the following categories of Officers, namely :

Category 1 :

Director of Treasuries and Accounts.

Category 2 :

(Repealed by G.O.Ms.No. 314, Fin. & PI., dated 7-12-79).

Category 3 :

[1][(i) Deputy Directors of Treasuries and Accounts.

(ii)   Chief Accounts Officers In the Heads of Department and Chief Accounts Officers, P.P.O.

(iii) (Repealed).

Category 4 :

(i)       District Treasury Officers.

(ii)      Accounts Officers.

(iii)     Pension Payment Officers.

Branch I

[2][(iv) Joint Pension Payment Officers.

(v) Principal, Accounts Training College.

[3][(vi) Assistant Director of Treasuries and Accounts

Branch II

(Repealed by G.O.Ms.No. 314. Fin. & PI., dated 7-12-1979).

Category 5 :

[4][Assistant Treasury Officers and the Assistant Accounts Officers, Assistant Lecturers in the Training College and School.

Rule - 3. Appointment.

Appointment to the several categories shall be made as follows :

Categories

Method of Appointment

(1)

(2)

1. Director of Treasuries and Accounts

By promotion from Category 2 or 3 ; or if no suitable and qualified member is available for promotion from Category 2 or 3 by recruitment by transfer of a member holding the post of Deputy Secretary to Government in the Finance Department or Financial Adviser to Government in any Department of the Secretariat.

[5][2. Examiner of Local Fund and P.R. Accounts

 

(i) Deputy Director of Treasuries and Accounts

By promotion from Category 4, provided that promotion to the post of Deputy Director of Treasuries and Accounts and C.A.Os, in the Heads of Departments and the Chief Accounts Officer.

3. (ii) Chief Accounts Officer in the Heads of Departments and C.A.O., Pension Payments Office, Hyderabad

P.P.O., Hyderabad shall be from Category 4, Branch I and that promotion to the post of Dy.Examiner of Local Fund Accounts shall be from Category 4, Branch II.

(iii) Deputy Examiner of Local Fund Accounts

P.P.O.. Hyderabad shall be from Category 4, Branch I and that promotion to the post of Dy.Examiner of Local Fund Accounts shall be from Category 4, Branch II.

[6][4. Branch I

 

(i) District Treasury Officers

Recruitment by transfer or by promotion from Category 5 or Section Officers in the Finance Department of Secretariat:

(ii) Accounts Officer

Recruitment by transfer or by promotion from Category 5 or Section Officers in the Finance Department of Secretariat:

(iii) Pension Payment Officer

Recruitment by transfer or by promotion from Category 5 or Section Officers in the Finance Department of Secretariat:

(iv) Joint Pension Payment Officer.

Recruitment by transfer or by promotion from Category 5 or Section Officers In the Finance Department of Secretariat:

(v) Principal, Accounts Training College

Recruitment by transfer or by promotion from Category 5 or Section Officers in the Finance Department of Secretariat:

[7][(vi) Assistant Director of Treasuries and Accounts

Recruitment by transfer or by promotion from Category 5 or Section Officers in the Finance Department of Secretariat:

[8][Provided that out of every seven successive vacancies In this category the third vacancy shall be filled in by Section Officer in the Finance and Planning (Fin. Wing) Department of Secretariat and the remaining six vacancies shall be filled in by promotion from Category 5;

[9][Provided further that the posts of Lecturers in the Accounts Training Schools may also be filled by transfer of an Officer of Category 4 of Branch II subject to the condition that there shall not be more than one such Officer at any time from the L.F.A. Branch.

Branch II

[10][4. Assistant Examiner of Local Fund Account

 

[11][5. Assistant Treasury Officer and the Asst. Account Officers/Asst. Lecturers in the Training Colleges and Schools.

By direct recruitment or recruitment by transfer from among the Sub-Treasury Officers, Superintendents of the Directorate of Treasuries and Accounts, Superintendents of other Subordinate offices except Local Fund Accounts Branch and Asst Section Officers of the Finance Department of the Secretariat.

"Provided that at any time there shall not be more than one Assistant Section Officer of the Finance Department, Assistant Treasury Officer and further recruitment from among such Assistant Section Officers shall be made only if a vacancy arises in the post held by such Assistant Section Officer, provided further that out of every 20 successive substantive vacancies in this category the order of rotation shall be as under :

1st Vacancy

Direct Recruitment

2nd Vacancy

Sub-Treasury Officer.

3rd Vacancy

Sub-Treasury Officer.

4th Vacancy

Superintendent.

5th Vacancy

Direct Recruitment

6th Vacancy

Sub-Treasury Officer.

7th Vacancy

Sub-Treasury Officer.

8th Vacancy

Direct Recruitment

9th Vacancy

Superintendent

10th Vacancy

Sub-Treasury Officer.

11th Vacancy

Direct Recruitment

12th Vacancy

Sub-Treasury Officer.

13th Vacancy

Superintendent.

14th Vacancy

Sub-Treasury Officer.

15th Vacancy

Direct Recruitment

16th Vacancy

Sub-Treasury Officer.

17th Vacancy

Superintendent.

18th Vacancy

Direct Recruitment

19th Vacancy

Superintendent

20th Vacancy

Sub-Treasury Officer.

Provided further that for the purpose of this Rule, the expression "Substantive Vacancies" shall mean all vacancies in permanent cadre, all vacancies in the posts which have been In existence for more than 10 years, all vacancies in 75% of the posts which have been In existence for more than three years but less than 10 years and all vacancies In 50% of the posts which have been in existence for more than one year but less than three years ; -

[12][Provided further that the above rotation shall not apply to the post reserved to be filled by the Assistant Section Officer of the Finance Department of Secretariat".

Rule - 3-A. Appointments, Postings and Transfers.

[13][All appointments In respect of Category 5, all postings and transfers in respect of Categories 4 and 5 shall be made by the Director of Treasuries and Accounts.

Rule - 4. Selection Grade Posts.

The posts in Categories 1, 2 and 3 shall be regarded as selection grade posts, and appointment to the said posts shall be made on grounds of merit and ability, seniority being considered only where merit and ability are approximately equal.

Rule - 5. Reservation of Appointment.

[14][The rule of reservation of appointment (General Rule 22) shall apply to the appointment to posts by direct recruitment in category 4, Branch II and Category 5 :

[15]["Provided that the reservation for the physically handicapped (as in General Rule 22) shall be restricted to the orthopaedically handicapped persons only";

[16][Provided further that preference shall be given to women for appointment by direct recruitment to the posts of Assistant Treasury Officers /Assistant Accounts Officers to an extent of 30% of posts in each category of O.Cs., B.Cs., S.Cs., and S.Ts., in accordance with the provisions of General Rule 22-A(2)".

Rule - 6. Qualifications as to age.

No candidate shall be eligible for appointment by direct recruitment to the posts in Category 4, Branch II and Category 5 if he has completed twenty-four years of age on the first day of July of the year in which the selection is made:

[17][Provided that In the case of a candidate who is Chartered Accountant of the United Kingdom or India or Incorporated Accountant (London) he should have not completed 28 years of age on the first day of the July of the year in which the selection is made.

Rule - 7. Special Qualifications.

No person shall be eligible for appointment to the category specified In column (1) of the Annexure, by the method specified in the corresponding entry in column (2) thereof, unless he possess the qualifications specified in the corresponding entry in column (3) thereof.

[18][(a) Provided that all members of the Treasuries and Accouts Service who were in service as on 14-12-88 including those who were appointed by transfer shall be exempted from passing the treasuries and Accounts service examination Part I and Part II for promotion to the next higher categories.

Note. The employees who were in service as on 14-12-1988 and appointed by transfer to the category 4 and 5 should possess the qualification of Accounts Test for Subordinate Officers Part I and Part 11:1

Rule - 8. Probation.

[19][(a) Every person appointed to any category either by promotion or by transfer 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.

[20][Provided that the service rendered prior to 1st November, 1961 in the category of Assistant Treasury Officer (Non-Gazetted) shall be deemed as duty in category 5 for the purpose of this rule.

[21][(b) Every person appointed to Category 4, Branch II and Category 5 by direct recruitment shall, from the date on which he Joins duty, be on probation for a total period of 2 years on duty within a continuous period of three years.

[22][(c) Every person appointed to any post in Category 4, Branch II and Category 5, 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.

[23][(d) Every person appointed to Category 4 or 5 either by promotion or by recruitment by transfer 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.

Rule - 9. Training.

A person appointed by direct recruitment to the service shall undergo such training for a period of six months as may be specified by the Government, from time to time and the period of such training shall count towards probation and increments.

Rule - 9-A. Unit of Appointment.

For purposes of recruitment appointment, discharge for want of vacancy, seniority, promotion, transfer and appointment as full member, [24][the unit of appointment shall be as specified in the Table below:

TABLE

Category/Class

Post

Unit of Appointment

(1)

(2)

(3)

Category-5

 

 

Branch II

Asst. Treasury

Multi Zone-I:

 

Officer/Asst. Ac-

Srikakulam, Visakhapatnam, East

 

counts Officers/

Godavari, West Godavari and Krishna

 

Asst. Lecturers in

Districts.

 

the training Col-

Multi Zone-II:

 

lege and School

Guntur, Prakasam Nellore, Chittoor,

 

 

Cuddapah; Anantapur and Kurnool

 

 

Districts.

 

 

Multi Zone-Ill:

 

 

Adilabad, Karimnagar, Warangal,

 

 

Khammam, Hyderabad, Nizamabad,

 

 

Mahaboobnagar, Medak and

 

 

Nalgonda Districts.

Rule - 10. Tests.

(a)      The following tests are prescribed for directly recruited members of service:

Category

Tests

Conditions

Category 4, Branch II

S.A.S. Examination

To be passed within the

 

 

period of probation.

Category 5.

[25][The Treasuries & Ac-

To be passed within the

 

counts Service Examina-

period of probation.

 

tion Part I]

 

[26][(b) No person shall be eligible for recruitment by transfer to Category 4 and Category 5 unless he has passed the regional language test or 2nd class language test specified by Government in this behalf.

(c)    For purposes of recruitment, appointment, discharge for want of vacancy, seniority, promotion, transfer and appointment as full member, the unit of appointment shall be specified in the Table below :

THE TABLE

Category/Class

Post

Unit of Appointment

(1)

(2)

(3)

Category 4,

Branch II

Asst. Examiner of

Multi Zone-I:

 

Local Fund Accounts.

Srikakulam, Visakhapatnam, East Godavari, West Godavari and Krishna Districts.

 

 

Multi Zone-II:

 

 

Guntur, Prakasam, Nellore, Chittoor, Cuddapah; Anantapur and Kurnool Districts.

 

 

Multi Zone-Ill:

 

 

Adilabad, Karimnagar, Warangal, Khammam, Hyderabad, Nizamabad, Mahaboobnagar, Medak and Nalgonda Districts.

[27][Note. The posts of Assistant Examiners of Local Fund Accounts In the Office of the Examiner of Local Fund and Panchayati Raj Accounts shall be filled In by drafting the personnel from different units of appointment In proportion to their respective basic cadre strength.

Rule - 11. Savings.

(1)     Notwithstanding anything in these rules or In the General Rules, a person who was eligible for appointment to any of the posts In Category 4 under the rules In force prior to the 1st April, 1958 but was not appointed on temporary basis for any reason or a person who has been appointed on temporary basis to any of the posts In Category 4 after the 1st November, 1956 with the concurrence of the A.P. Public Service Commission In pursuance of the General Administration Department's Notification No. 22, 19-F, SRC 52, dated the 18th April, 1965, shall be eligible for appointment in accordance with these rules governing the post, after consultation with the Commission.

(2)     Notwithstanding anything in the rules:

[28][(a) the Senior Superintendent of APLI Department, shall not be eligible for appointment to Category 4, Branch I of the service during the period from 1st April, 1958 to 31st October, 1961.

(b)   The special rules in force for the appointment to the posts of Accounts Officers/District Treasury Officers in Category 4, Branch I of the service existing prior to their amendment in G.O.Ms.No. 114, Fin. (Admn.I), dated 6-6-1965 shall govern in respect of the appointment to those posts upto 31-10-1961.

Rule - 12. Repeals.

The Cadre and Recruitments Rules of the Hyderabad Accounts Service published in the erstwhile Hyderabad Government Notification No. 52-GAD-19-F-SRC-52, dated 18th April, 1956 and the Special rules relating to the Officers of the Local Fund Audit Department contained in the Madras General Service, Published in Madras Service Manual, Vol. 11 (State Service) are hereby repealed.

ANNEXURE

(Referred to In Rule 7)

Category

Method of

Qualifications

 

Appointment

 

0/

(2)

(3)

1. Category 4,

Recruitment by

[29]["A pass in the Treasuries and

Branch I

Transfer

Accounts Service Examination Part I and II".

(i) District Treasury Officers

 

 

(ii) Accounts Officers

 

 

(iii) Pension Payment Officers

 

 

(iv) Joint Pension Payment Officer

 

 

(v) Principal, Accounts Training College

 

 

[30][[31][(vi) Asst Director of Treasuries and Accounts

 

 

2. Category 4,

 

 

Branch II,

 

 

Assistant Examiner of Local Fund Accounts.

 

 

3. Category 5

Assistant Treasury Officers and the Assistant Accounts Officer/ Asst. Lecturers in the Training College and School

Direct Recruitment

[32][A degree in Commerce or Economics recognised by the University Grants Commission with at least a second class in the subject:

Provided further that the Lecture in the training schools recruited by transfer from Category 4 of Branch II must have passed the S.A.S. Examination conducted by the Andhra Government or Andhra Pradesh Government for subordinates in the Local Fund Audit Department [or a pass in Post Graduate Diploma Course in Public Accountancy of any University recognised by the University Grants Commission].

 

Recruitment by transfer

[33]["A pass in the Treasuries and Accounts Service Examination

Part-I".

 

 

[34][Provided that the Sub-treasury Officers, Huzur Head Accountants and Superintendents in the Andhra Pradesh Treasury and Accounts (Subordinate) Service must have put in a total service of not less than four years including the service in the next lower category;

 

 

Provided further that a senior Assistant in Finance Department of the Secretariat must have put in not less than 4 years of service as such.

 


[1] (Inserted by G.O.Ms.No. 277, Fin. (Admn)., dated 18-10-1979).

[2] (Inserted by G.O.Ms.No. 277, Fin. (Admn)., dated 18-10-1979).

[3] (Amended In G.O.Ms.No. 114, Fin. (Admn.), dated 6-5-1965 w.e.f. 6-5-1965).

[4] (Inserted by G.O.Ms.No. 114, Fin. (Admn)., dated 6-5-1965 w.e.f. 6-5-1965).

[5] (Repealed by G.O.Ms.No. 314, Fin & Pig., dated 7-12-1979).

[6] (Substituted by G.O.Ms.No. 277. Fin. (Admn.) dated 18-10-1979).

[7] (Amended in G.O.Ms.No. 114 Fin. (Admn), dated 6-5-1965 w.e.f. 6-5-1965, and Sub. by G.O.Ms.No. 309, Finance (Admn.), dated 22-9-1964).

[8] (Inserted by G.O.Ms.No. 141, (Admn.), dated 27-5-1975, w.e.f. 27-5-1975.)

[9] (Inserted by G.O.Ms.No. 32, Fin., (Admn.), dated 13-2-1974, w.e.f. 13-5-1968)

[10] (Repealed by G.O.Ms.No. 314, Fin & Pig., dated 7-12-1979).

[11] (Amended In G.O.Ms.No. 114, Fin. (Admn.), dated 6-5-1965 w.e.f. 6-5-1965).

[12] (Substituted by G.O.Ms.No. 286, F. & Pig., dated 25-6-90 w.e.f. 13-2-87). .

[13] (G.O.Ms.No. 155, Fin. & Pig., dated 3-7-1981).,

[14] (Inserted by G.O.Ms.No. 114, Fin. (Admn)., dated 6-5-1965 w.e.f. 6-5-1965).

[15] (Inserted by G.O.Ms.No. 271, Fin. (Admn.), dated 8-1-1968 w.e.f. 30-3-1967 and in force upto 28-7-1971).

[16] (Inserted by G.O.Ms.No. 169, F & Pig. (F.W. Admn.I), dated 6-7-1987).

[17] (Substituted by G.O.Ms.No. 114, Fin. (Admn.), dated 6-5-1965 w.e.f. 6-5-1965).

[18] Provisos added by G.O.Ms.No! 327, Finance & Planning (F.W. Admn.I), dated 23-9-1994 (vide A.P.; Gazette Part I dated 20-10-1994 at page 1232 and substituted by G.O.Ms.No. 15 Finance & Planning (F.W. Admn 1) dated 20-1-1996.

[19] (Amended In G.O.Ms.No. 114, Fin. (Admn.), dated 6-5-1965 w.e.f. 6-5-1965).

[20] (Inserted G.O.Ms.No. 308, Fin. (Admn.), dated 24-12-68 w.e.f. 24-12-68)

[21] (G.O.Ms.No. 114, Fin. (Admn.), dated 6-5-1965 w.e.f. 6-5-1965).

[22] (G.O.Ms.No. 114, Fin. (Admn.), dated 6-5-1965 w.e.f. 6-5-1965).

[23] (G.O.Ms.No. 114, Fin. (Admn.), dated 6-5-1965 w.e.f. 6-5-1965).

[24] (Rule 9-A as added by G.O.Ms.No. 155, Fin. & Pig., dated 3-7-1981).

[25] Substituted by G.O.Ms.No. 327 Finance & Planning (F.W. Admn. 1) dated 23-9-1994.

[26] Omitted by ibid.

[27] (G.O.Ms.No. 155, Fin. & Pig., dated 3-7-1981).,

[28] (Inserted by G.O.Ms.No. 46, Fin. (Admn.), dated 18-2-1974 w.e.f. 18-2-1974).

[29] (Substituted by G.O.Ms.No. 327 Fin. & Ping. dated 23-9-94)

[30] (Amended In G.O.Ms.No. 114, Fin. (Admn.), dated 6-5-1965 w.e.f. 6-5-1965).

[31] (Repealed by G.O.Ms.No. 314, Fin. & Pig. dated 7-12-1979).

[32] (G.O. 269, F.S. Pig., dated 7-10-1986) (Inserted by G.O.Ms.No. 32 F &A., dated 13-2-1974 w.e.f. 134-5-1968)

[33] (Substituted by G.O.Ms.No. 372 Fin & Pig dated 23-9-1994)

[34] (Amended in G.O.Ms.No. 114, Fin. (Admn.), dated 6-5-1965 w.e.f. 6-5-1965)