Loading...
Do check our products such as, LIBIL: litigation check tool to mitigate legal risk, Patrol: case management tool to monitor and collaborate on cases, and legal research tool to access largest legal database.

THE ANDHRA PRADESH URBAN DEVELOPMENT AUTHORITIES SERVICE RULES

THE ANDHRA PRADESH URBAN DEVELOPMENT AUTHORITIES SERVICE RULES

THE ANDHRA PRADESH URBAN DEVELOPMENT AUTHORITIES SERVICE RULES

 

PREAMBLE

In exercise of the powers conferred by sub-section (2) of Section 4-B read with Section 58 of the Andhra Pradesh Urban Areas (Development) Act, 1975 (Act No. I of 1975), and in supersession of the rules issued in G.O.Ms.No. 533, M.A., dated the 1st May, 1987, the Governor of Andhra Pradesh hereby makes the following Rules, namely

Rule - 1. Short title, application and commencement

(1)     These rules may be called the Andhra Pradesh Urban Development Authorities Service Rules, 1988.

(2)     They shall apply to the categories of the posts referred to in Rule 2.

(3)     They shall come into force on the 28th November, 1988.

Rule - 2. Constitution

The Andhra Pradesh Urban Development Authorities Service shall consist of the following categories of offices, namely

Categories

(1)     (a) Secretary

(b) Deputy Secretary

(2)     (a) Chief Planning Officer

(b) Planning Officer

(c) Assistant Planning Officer

(3)     (a) Chief Engineer/Superintending Engineer

(b) Executive Engineer

(c) Deputy Executive Engineer

(4)     (a) Chief Accounts Officer

(b) Deputy Chief Accounts Officer

(5)     (a) Research Officer

(b) Deputy Research Officer

(6)     (a) Estate Development and Management Officer

(b) Deputy Estate Development and Management Officer

(7)     Public Relations Officer

Rule - 3. Recruitment.

Recruitment to the following categories shall be made as follows

Category

Method of Recruitment

(1)

(2)

1. (a) Secretary

By deputation from among the officers of the I.A.S. cadre, or Special Grade Deputy Collector, Or

 

By promotion from the categories 1(b), 2(b), 3(b), and 5(a).

(b) Deputy Secretary

By Direct Recruitment or by promotion from the categories 2(c), 3(c), 5(b), 6(a) and 7.

2. (a) Chief Planning Officer

By promotion from category (b) or by deputation from the category of Senior Joint Director of Town Planning of the Andhra Pradesh State Town Planning Service Or by direct recruitment if no qualified and suitable person is available for appointment by promotion.

(b) Planning Officer

By promotion from category (c) or by deputation from the category of Joint Director of Town Planning of the Andhra Pradesh State Town Planning Service Or by direct recruitment if no qualified and suitable person is available for appointment by promotion.

(c) Assistant Planning Officer

By promotion from the category of Junior Planning Officer or by deputation from the category of Assistant Director of Town Planning of the Andhra Pradesh Town Planning Subordinate Service Or by direct recruitment if no qualified and suitable person is available for appointment by promotion.

3. (a) Chief Engineer (Superintending Engineer Cadre)

By promotion from category (b) or by deputation from the category of Superintending Engineer of the Andhra Pradesh Public Health engineering service Or the Andhra Pradesh Public Works Department Service Or by direct recruitment if no qualified and suitable person is available for appointment by promotion or by deputation.

(b) Executive Engineer

By Promotion from category (c) or by deputation from the category of Executive Engineer from the Andhra Pradesh State Service referred to in category (a) Or by direct recruitment if no suitable and qualified person is available for appointment by promotion.

(c) Deputy Executive Engineer

By promotion from the category of Assistant Executive Engineer/Assistant Engineer or by deputation from the category of Deputy Executive Engineer of the Andhra Pradesh Engineering Service referred to in category (a) Or by direct recruitment if no qualified and suitable person is available for appointment by promotion or by deputation.

4(a) Chief Accounts Officer

By deputation from the State Works and Accounts Service or from the Finance Department of the Government of Andhra Pradesh.

(b) Deputy Chief Accounts Officer

By deputation from the State Works and Accounts Service or from the Finance Department of the Government of Andhra Pradesh.

5(a) Research Officer

By promotion from the category (b) or by deputation from the equivalent posts from the Office of the Director, Bureau of Economics and Statistics or Universities of the State or Recognised Research Institutions Or by direct recruitment, if no qualified and suitable person is available for appointment by promotion or by deputation.

(b) Deputy Research Officer

By promotion from the Category of Research Assistants or by deputation from the equivalent posts from the Office of the Director, Bureau of Economics and Statistics or Universities of the State or Recognised Research Institutions Or by direct recruitment, if no qualified and suitable person is available for appointment by promotion or by deputation.

6(a) Estate Development and Management Officer.

By direct recruitment or by deputation from the equivalent posts in the State or Central Government undertakings or State or Central Government Financial Institutions Or by promotion from Category (b).

(b) Deputy Estate Development and Management Officer.

By direct recruitment or by deputation from the equivalent posts in the State or Central Government undertakings or State or Central Government Financial Institutions.

7. Public Relations Officer.

By direct recruitment or by deputation from the Office of the Director of Information and Public Relations of the Government of Andhra Pradesh.

Rule - 4. Appointing Authority

(1)     The appointing authority in respect of the posts included in the service shall be the Government.

(2)     For assisting the Government in selecting persons for appointment through direct recruitment or by promotion, the Government may constitute an Advisory Committee consisting of the following members:

(i) One of the Vice-Chairmen of the Urban Development Authorities

Chairman

(ii) Two Vice-Chairmen of the other Urban Development Authorities

Members

(iii) One Expert i.e., the Director of Town and Country Planning, Chief Engineer, Public Health Engineering Department, Director of Treasuries and Accounts or any other Head of the department depending upon the division for which the post is to be filled

Members

(iv) One representative of the Government in the rank of not less than that of Deputy Secretary to Government.

Member Secretary

(a)      The Committee may be presided over by the Senior most Vice-Chairman.

(b)      The quorum for the meeting shall be four.

(c)      The Committee shall interview the persons who have applied for the posts to be filled by direct recruitment and submit the panel of suitable persons for the consideration by the Government for appointment.

The Committee shall also submit every year before the 30th of June a panel of names of the person who can be considered for promotion to the vacancies existing in each category of the posts.

Rule - 5. Age.

No person shall be eligible for appointment by direct recruitment to the posts in the categories 2(a) or 3(a) if he has attained the age of forty-five years and to the posts in the categories 1(b), 2(b), 3(b), 5(a) or 6(a) if he has attained the age of forty years, and for the categories 2(c), 3(c), 5(b), 6(b), and 7 if he has attained the age of thirty years on the 1st day of July of the year in which the selection for appointment is made.

Rule - 6. Qualifications.

No person shall be eligible for appointment to the service by direct recruitment or by promotion as the case may be, unless he possesses the qualifications specified in column (2) of the Schedule.

Rule - 7. Probation.

Every person appointed to any category of the posts shall, from the date on which he joins duty be on probation for a total period of two yeas on duty within a continuous period of three years if recruited direct and for a total period of one year on duty within a continuous period of two years if appointed by promotion.

Rule - 8. Tests.

A candidate appointed to the service either by direct recruitment or by promotion shall unless he has already passed, pass the Accounts Test as indicated below within the period of probation.

Category

Accounts Test prescribed

1(a) and 1(b), 4(a) and 4(b) and 7

Accounts Test for Subordinate Officers, Part-I conducted by the Andhra Pradesh Public Service Commission.

2(a), 2(b), 2(c), 5(a) and 5(b), 6(a) and 6(b)

Accounts Test for Local Bodies conducted by the Andhra Pradesh Public Service Commission.

3(a), 3(b) and 3(c)

Accounts Test for Public Works Department Officers conducted on the Andhra Pradesh Public Service Commission.

Failure to pass the test within the period specified above shall entail in stoppage of increment in the same scale till such time as the person passes the test, but such stoppages shall not have the effect of postponing the future increments after passing the said test:

Provided that the existing incumbents brought into the service shall pass the said test within a period of two years from the commencement of these rules. Failure to pass the test within the said period shall entail in stoppage of increments in the time-scale till the person passes the test, but such stoppage shall not have the effect of postponing the future increments after passing the said tests.

Rule - 9. Postings and Transfers.

The authority competent to order postings and transfers in respect of the officers belonging to the service from one Urban Development Authority to another in the state shall be the Government of Andhra Pradesh.

Rule - 10. General.

(1)     The provisions of the Fundamental Rules, the Andhra Pradesh Leave Rules, 1933, the Manual of Special Pay and Allowances, the Andhra Pradesh General Rules for State and Subordinate Services, the Andhra Pradesh Pension Code, the Andhra Pradesh Pension Rules, 1980 and the Andhra Pradesh Family Pension Rules and other Rules which are applicable to the Government Servants of similar category in the State shall apply to the personnel appointed to the State.

(2)     Existing Officers already appointed by the respective Urban Development Authorities and holding posts which are equivalent to the categories of the posts in this service shall be deemed to have been appointed under these rules and continued as such provided they satisfy the qualifications prescribed for the respective category of the posts.

Rule - 11. Discipline.

(a)      The Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963, applicable to the Government Servants shall apply to the members of this service except to the extent indicated hereunder.

(b)      The authority which may suspend a member of the service pending enquiry into grave charges or impose the following penalties shall be the Vice-Chairman of the Urban Development Authority:

(i)       Censure.

(ii)      With-holding of increments,

(iii)     Recovery from the pay of the whole or any part of the pecuniary loss caused to the Urban Development Authority by negligence or breach of orders while working in the Urban Development Authority:

Provided that the Government who are the appointing authority shall also be the Authority who may suspend a member of the service pending enquiry into grave charges or impose the above said penalties on a member of the service.

The fact that Vice-Chairman of the Urban Development Authority has imposed or declined to impose a penalty in any case or has suspended or declined to suspend a member of the service shall not debar the Government from exercising their power under this rule in respect of the same case.

(c)      The authority which may impose the following penalties on a member of service shall be the appointing authority, namely, the Government

(i)       Withholding of promotions where such penalty is imposed on the ground of some specific lapse or misconduct;

(ii)      Reduction to a lower rank in the seniority list or to a lower post not being lower than to which he was directly recruited, or to a lower time scale not being lower than to which he was directly recruited or to a lower stage in a time scale;

(iii)     Compulsory retirement from service;

(iv)    Removal from service;

(v)      Dismissal from service.

(d)      An appeal from an order passed by the Vice-Chairman of the Urban Development Authority imposing any penalty under these rules shall lie to the Government.

Rule - 12. Conduct.

The Andhra Pradesh Civil Services (Conduct) Rules, 1964, applicable to the Government Servants shall apply to the members of this service.

Rule - 13. Leave and Leave Salary.

The Authority competent to sanction leave including casual leave shall be the Vice-chairman of the Urban Development Authority provided the leave so sanctioned shall not exceed a period of three months. The Government shall have power to sanction leave exceeding three months to any person belonging to the service.

Rule - 14. Repeal.

The Hyderabad Urban Development Authority Staff Recruitment and Service Regulations, 1979, the Visakhapatnam Urban Development Authority Staff Recruitment and Service Regulations, 1982, the Vijayawada Guntur-Tenali Urban Development Authority Staff Recruitment and Service Regulations, 1985 the Tirupathi Urban Development Authority Staff Recruitment and Service Regulations 1985 and the Kakatiya Urban Development Authority Staff Recruitment and Service Regulations, 1985 shall to the extent they govern the method of recruitment and conditions of service of members holding posts specified in Rule 2 stand repealed.

 

SCHEDULE

(See Rule 6)

Category

Promotion

Direct Recruitment

(1)

(2)

(3)

1. (a) Secretary

(1) Must possess a Degree of a recognised University in India established or incorporated by or under a Central Act, a Provincial Act or a State Act or an institution recognised by the University Grants Commission.

(1) Must be a Post-Graduate of any recognised University in India established or incorporated by or under a Central Act, a Provincial Act or a State Act or an institution recognised by the University.

 

(2) Must have served as Deputy Secretary in U.D.As. for a period of not less than eight years.

OR

Grants-Commission and posses in addition, a Post Graduate degree/Diploma in Business Administration from a recognised school of management in India or abroad.

 

Must have served in category 2(b), 3(b) or 5(a) for a period of not less than ten years and has proven administrative ability.

(2) Must have administrative experience of not less than Twelve years in large firm of national repute of which at least five years should be in a Senior Managerial position.

(b) Deputy Secretary

(1) Must possess a degree (1) of a recognised University in India established or incorporated by or under a Central Act, a Provincial Act or a State Act or an Institution recognised by the University Grants Commission.

(2) Must have put in not less than five years service in category 2(c), 3(c), 5(b), 6(a) and (7) in any equivalent post in the Urban Development Authorities.

(1) Must be a graduate possessing a Post-Graduate Degree or Diploma in Business Administration of a recognised school of Management in India or abroad.

(2) Must have put in not less than five years service in a responsible post in any reputed firm or Public Sector Undertaking or Government Department and be conversant with personnel Management.

2. (a) Chief Planning Officer

(1) Post-Graduate Degree or Diploma in Town Planning from a recognised 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.

OR

Post-Graduate Degree or Diploma in Town Planning from a recognised 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.

OR

 

Fellowship-or Associate ship of the Institute of Town Planners India or Equivalent membership of professional institute such as Royal Town Planning Institute (London) or American Institute of Planners.

Fellowship or Associate-ship of the Institute of Town Planners India or Equivalent membership of professional institute such as Royal Town Planning Institute (London) or American Institute of Planners.

 

(2) Must have served in Urban Development Authorities for atleast a period of ten years of which five years should be as Planning Officer.

(2) Not less than ten years service in a responsible position in an organisation pertaining to Urban and Regional Planning.

(b) Planning Officer

(1) Post-Graduate or Diploma in Town Planning from a recognised 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.

OR

 

(1) Post-Graduate Degree or Diploma in Town Planning from a recognised University in India established or incorporated by or under a Central Act or a Provincial Actor a State Act or an institution recognised by the University Grants Commission.

OR

 

Associate of the Institute of Town Planners India or a equivalent membership of a. Foreign Professional Institute such as Royal Town Planning Institute (London) or American Institute of Planners.

(2) Must have served as Assistant Planning Officer for atleast a period of three years.

Associate of the institute of Town Planners India or equivalent membership of a foreign professional institute such as Royal Town Planning Institute (London) or American Institute of Planners.

(2) Not less than six years experience in a responsible post in Town Planning Department or Local Planning Authority or institution.

(c) Assistant Planning Officer

(i) Post-Graduate Degree or Diploma in Town Planning from a recognised 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.

OR

(i) Post-Graduate Degree or Diploma in Town Planning from a recognised University in India established or incorporated by or under a Central Act or a provincial Act or an State Act or an institution recognised by the University Grants Commission.

OR

 

Associate of the Institute of Town Planners, India or equivalent membership of a foreign professional Institute such as Royal

Associate of the Institute of Town Planners, India or equivalent membership of a foreign professional Institute such as Royal Town Planning Institute (London) or

 

 

Town Planning Institute (London) or American Institute of Planners. and

American Institute of Planners.

 

(ii) One year experience in Planning wing of Urban Development Authorities. (2) (i) Must be an Associate of the Indian Institute of Architects.

OR

Note: Must possess an equivalent degree or diploma in Architecture of a recognised 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.

OR

(2) Two years experience in preparation of housing Schemes and regional or and Development Schemes in Town Planning Department or in any local Planning Authority or in any organisation pertaining to Urban and Regional Planning.

OR

In a reputed Architectural and Planning firm.

OR

In a research and training Institution.

 

Must be a graduate in Civil Engineering or hold Diploma in Civil Engineering: and

(ii) Must have served as Junior Planning Officer for a period of five years in Urban Development Authority.

Note: The persons with qualifications referred to in item No. 2 can be preferred only when the persons with the qualifications referred to in item No. 1 are not available.

 

 

3. (a) Chief Engineer in Super-intending Engineer (Cadre)

1. Degree in Civil Engineering.

1. Must possess Post Graduate Degree in Civil Engineering or Structural Engineering or

 

2. Ten years experience as Executive Engineer in Urban Development Authority or any Government or public sector organisation or undertakings.

Public Health Engineering of any recognised University in India established or incorporated by or under a Provincial Act or a Central Act or a State Act or an institution recognised by the University Grants Commission.

2. Degree or Diploma in Industrial or Business Management will be an additional qualification.

3. Must have had atleast 15 years experience in a responsible position in Government or Public Sector undertakings or any private construction agency in the construction of buildings, roads, water supply, sewerage etc.

(b) Executive Engineer.

(1) Must have a degree in Civil Engineering, and

(2) Should have atleast five years experience as Deputy Executive Engineer or

(3) Must hold a recognised diploma of Licenciate Civil Engineering with atleast ten years experience as Deputy Executive Engineer.

(1) Must hold a Degree in Civil Engineering.

(2) Post Graduate Specialisation in any of the Civil Engineering subjects will be considered as additional qualification.

(3) Must have Ten years experience in civil construction work in a Government or Public Sector undertaking or reputed construction agency/ firm.

(c) Deputy Executive Engineer.

(1) Must hold a degree in Civil Engineering or a diploma in civil Engineering/Licenciate Civil Engineering.

(2) Must have put in five years of service as Assistant Executive Engineer in the case

(1) Must possess a Degree in Civil Engineering.

(2) Must have worked atleast for a period of five years in Civil Engineering, Public undertakings or reputed construction agency.

 

of Graduates or Ten years of Service in the case of Licenciate Civil Engineering Diploma holders.

 

4(a) Chief Accounts Officer.

(1) Must be a graduate with five years experience in a responsible position in accounts side of State or Central Government Department, or reputed public or private Commercial undertakings.

OR

(2) Must be a Chartered Accountant or Costs Accountant or Subordinate Accounts Services Accountant with atleast five years experience in a public or Private Commercial Undertakings.

and

Must have served a Deputy Chief Accounts Officer atleast for a period of three years.

(1) Must be a Graduate of recognised 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.

(2) Must have passed either the examination of Institute of Chartered Accounts, (ICA) or Chartered Accounts subordinate Accounts service (civil) Examination.

(3) (a) If he is a member of an Institute of Chartered Accounts, (ICA) then he must have not less than 8 years experience in a responsible position of finance side in any State or Central Government Department or public undertaking of repute and good standing.

 

 

(b) If he is of Subordinate Account Service (Civil) conducted by the Comptroller and Auditor General of India he must have not less than fifteen years experience.

(b) Deputy Chief Accounts Officer.

1. Must be a graduate with three years experience in a re-

1. Must be a graduate from a recognised University and must have passed the

 

sponsible position on accounts side in a State or Central Government Department or reputed public or private Commercial undertakings.

OR

2. Must be Chartered Accountant or of Subordinate Accounts Service as Accountant with atleast three years experience in a public or private commercial undertakings.

3. Must have worked as Accounts Officer atleast for a period of three years.

examination of Institute of Accounts of India or Chartered Accounts Subordinate Accounts Services, (Civil) Examination.

2(a) If he is a member of an Institute of Chartered Accountants, he must have experience not less than five years in a responsible position on finance side in any State or Central Government Department or public undertaking of repute and good standing.

(b) If he is" a Subordinate Accounts Service (Civil) conducted by the comptroller and Auditor General of India he must have not less than eight years experience.

5. (a) Research Officer

1. A Post - Graduate in any Social Science or Economics or Mathematics or Statistics or Geography.

2. Should have atleast three years of experience as Deputy Research Officer.

1. Must possess a first or Second class PostGraduate degree in Statistics, Mathematics, Economics, (with Econometrics Sociology with Urban Sociology or Geography (with Quantitative Geography) or any recognised University in India established or incorporated by or under a Central Act or a State Act, or an Institution recognised by the University Grants Commission.

OR

2. Ph. D. Publication in Standard Professional Journals.

and (a) Must have experience of not less than eight years

 

 

in guiding or directing in Government Department, Statistical work involving socio-economic analysis and interpretations or in a University or Research institute or a large business or commercial Organisation. Must have had to his credit publication of papers on Urban and Rural Planning Research in Magazines of professional works and presented papers in professional seminars.

(b) Deputy Research officer.

1. Post-Graduate in any Social Sciences or Mathematics or Statistics or Geography.

2. Experience in analysing and conducting surveys research projects and compilation of statistics for not less than five years.

OR

Must have worked in the category of Research Assistant for not less than three years.

1. Post-Graduate in any Social Science or Mathematics or Statistics or Geography.

2. Experience of five years of Research in Urban Planning or allied subjects.

3. Must have had to his credit publication of papers on Planning/ Research in Magazines or professional works and presented papers in professional Seminars.

6(a) Estate Development and Management Officer.

1. Must be a Graduate with five years experience in a responsible position on accounts side and Estate Management side in State or Central Government Department or a reputed public or private commercial undertaking, and

1. Must be a Graduate of any recognised 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, possessing Masters Degree in Business Administration from a reputed school of Management in India or Abroad.

 

(2) Must have put in three years of service as Deputy Estate Development and Management Officer in Urban Development Authorities or Housing Boards.

2, Should possesses atleast five years experience in the work relating to Estate Development and Management in any large commercial firm of all India reputation or public sector undertakings or Housing Organisations.

(b) Deputy Estate Development and Management Officer.

1. Must be a graduate with atleast three years experience in a responsible position on Accounts and Estate Management side in State or Central Government Department or reputed public or private commercial undertakings, and

2. Must have put in three years of service as Assistant Executive Engineer or Junior Planning Officer

 

1. Must be a Graduate of any recognised University in India established or incorporated by or under a Central Act or Provincial Act or a State Act or an institution recognised by the University Grants Commission, possessing Masters Degree in Business Administration from a reputed School of Management in India or Abroad:

2 Should possess atleast three years experience in the work relating to Estate Development and Management in any large commercial firm of All India repute or public sector undertakings or Housing Boards.

 

7. Public Relations Officers.

1. Must be a Graduate and should also possess Degree or Diploma in Public Relations/ Journalism from a recognised Indian or Foreign University or Institution.

1. Must possess a Degree in Journalism or Public Relations from a reputed recognised Indian or Foreign University.

2. Must have experience in any Government. Quasi-Government or Autonomous body or Commercial Public Sector Undertakings or firm of All India repute for a period of not less than five years with proven experience.