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
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Category
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Method of
Recruitment
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(1)
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(2)
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1. (a)
Secretary
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By
deputation from among the officers of the I.A.S. cadre, or Special Grade
Deputy Collector, Or
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By
promotion from the categories 1(b), 2(b), 3(b), and 5(a).
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(b) Deputy
Secretary
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By Direct
Recruitment or by promotion from the categories 2(c), 3(c), 5(b), 6(a) and 7.
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2. (a)
Chief Planning Officer
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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.
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(b)
Planning Officer
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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.
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(c)
Assistant Planning Officer
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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.
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3. (a)
Chief Engineer (Superintending Engineer Cadre)
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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.
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(b)
Executive Engineer
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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.
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(c) Deputy
Executive Engineer
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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.
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4(a) Chief
Accounts Officer
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By
deputation from the State Works and Accounts Service or from the Finance
Department of the Government of Andhra Pradesh.
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(b) Deputy
Chief Accounts Officer
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By
deputation from the State Works and Accounts Service or from the Finance
Department of the Government of Andhra Pradesh.
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5(a)
Research Officer
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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.
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(b) Deputy
Research Officer
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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.
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6(a)
Estate Development and Management Officer.
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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).
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(b) Deputy
Estate Development and Management Officer.
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By direct
recruitment or by deputation from the equivalent posts in the State or
Central Government undertakings or State or Central Government Financial
Institutions.
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7. Public
Relations Officer.
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By direct
recruitment or by deputation from the Office of the Director of Information
and Public Relations of the Government of Andhra Pradesh.
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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:
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(i) One of
the Vice-Chairmen of the Urban Development Authorities
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Chairman
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(ii) Two
Vice-Chairmen of the other Urban Development Authorities
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Members
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(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
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Members
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(iv) One
representative of the Government in the rank of not less than that of Deputy
Secretary to Government.
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Member
Secretary
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(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.
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Category
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Accounts
Test prescribed
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1(a) and 1(b),
4(a) and 4(b) and 7
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Accounts
Test for Subordinate Officers, Part-I conducted by the Andhra Pradesh Public
Service Commission.
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2(a),
2(b), 2(c), 5(a) and 5(b), 6(a) and 6(b)
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Accounts
Test for Local Bodies conducted by the Andhra Pradesh Public Service
Commission.
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3(a), 3(b)
and 3(c)
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Accounts
Test for Public Works Department Officers conducted on the Andhra Pradesh
Public Service Commission.
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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)
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Category
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Promotion
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Direct
Recruitment
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(1)
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(2)
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(3)
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1. (a)
Secretary
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(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.
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(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.
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(2) Must
have served as Deputy Secretary in U.D.As. for a period of not less than
eight years.
OR
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Grants-Commission
and posses in addition, a Post Graduate degree/Diploma in Business
Administration from a recognised school of management in India or abroad.
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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.
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(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.
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(b) Deputy
Secretary
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(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.
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(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.
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2. (a)
Chief Planning Officer
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(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
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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
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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.
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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.
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(2) Must
have served in Urban Development Authorities for atleast a period of ten
years of which five years should be as Planning Officer.
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(2) Not
less than ten years service in a responsible position in an organisation
pertaining to Urban and Regional Planning.
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(b)
Planning Officer
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(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
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(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
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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.
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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.
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(c)
Assistant Planning Officer
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(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
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(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
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Associate
of the Institute of Town Planners, India or equivalent membership of a
foreign professional Institute such as Royal
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Associate
of the Institute of Town Planners, India or equivalent membership of a
foreign professional Institute such as Royal Town Planning Institute (London)
or
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Town
Planning Institute (London) or American Institute of Planners. and
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American
Institute of Planners.
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(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
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(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.
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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.
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3. (a)
Chief Engineer in Super-intending Engineer (Cadre)
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1. Degree
in Civil Engineering.
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1. Must
possess Post Graduate Degree in Civil Engineering or Structural Engineering
or
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2. Ten
years experience as Executive Engineer in Urban Development Authority or any
Government or public sector organisation or undertakings.
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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.
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(b)
Executive Engineer.
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(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.
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(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.
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(c) Deputy
Executive Engineer.
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(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
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(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.
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of
Graduates or Ten years of Service in the case of Licenciate Civil Engineering
Diploma holders.
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4(a) Chief
Accounts Officer.
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(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.
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(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.
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(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.
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(b) Deputy
Chief Accounts Officer.
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1. Must be
a graduate with three years experience in a re-
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1. Must be
a graduate from a recognised University and must have passed the
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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.
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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.
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5. (a)
Research Officer
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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.
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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
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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.
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(b) Deputy
Research officer.
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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.
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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.
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6(a)
Estate Development and Management Officer.
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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
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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.
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(2) Must
have put in three years of service as Deputy Estate Development and
Management Officer in Urban Development Authorities or Housing Boards.
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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.
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(b) Deputy
Estate Development and Management Officer.
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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
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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.
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7. Public
Relations Officers.
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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.
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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.
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