In exercise of the powers conferred by the proviso to
article 309 of the Constitution and in pursuance of clause (d) of sub-rule 2 of
rule 12 and sub-rule (2) of rule 16 of the Central Secretariat Service Rules,
2009, the President hereby makes the following regulations, namely:- (1)
These regulations may be called the Central
Secretariat Service (Preparation of Select Lists for the Section Officers' and
Assistants' Grades) Regulations, 2013. (2)
They shall be deemed to have come into force
on the 1st day of July, 2009. (1)
In these regulations, unless the context
otherwise requires, - (a)
"Central Government" means the
Department of Personnel and Training in the Ministry of Personnel, Public
Grievances and Pensions; (b)
"Rules" means the Central
Secretariat Service Rules, 2009; (c)
"Eligible Officer" means any
officer who has undergone and successfully completed such mandatory training
programmes as may be prescribed by the Central Government and is eligible for
appointment to the Section Officers' Grade or Assistants' Grade, as the case
may be, under rule 12 of the Central Secretariat Service Rules, 2009, as on the
first of July of the year for which the Select List is prepared; (d)
"Departmental Promotion Committee"
means the Committee constituted in accordance with regulation 5; (e)
"Examination" means Limited
Departmental Competitive Examination; (f)
"zone of consideration" means the
list of eligible officers from which inclusions will be made in the Select
List. (2)
All other words and expressions used in these
regulations and not defined herein shall have the meanings respectively
assigned to them in the Central Secretariat Service Rules, 2009. (1)
The strength of officers to be included in
the Select List for a year shall be determined by the Central Government, from
time to time and, keeping in view the existing regular vacancies, including
carried forward, as on the first of July of the year and anticipated regular
vacancies upto the thirtieth June of the following year. (2)
The zone of consideration shall be as
specified under the Departmental Promotion Committee guidelines and approved by
the Central Government. A.
Section Officers' Grade: (1)
Select List for the Section Officers' Grade
shall be published every year as on the first of July of the year in accordance
with the strength of Select List. (2)
Inclusions in the Select List for the year
shall be made by the Central Government by taking one person each by rotation
from out of the categories of persons specified below and become available
against the strength determined for that year:- (i)
Eligible Officers of the Assistants' Grade
who have rendered not less than eight year's approved service in that Grade and
are in the zone of consideration, in the order of their seniority, subject to
the rejection of the unfit, on the recommendations of the Departmental
Promotion Committee; (ii)
persons selected on the basis of results of
Examination referred to in clause (a) of sub-rule (1) of Rule 12, held by the
Union Public Service Commission, from time to time, in the order of their
merit: Provided that the rotation of persons from each of the
aforesaid category shall be taken only to the extent of the available persons
from any of the stated category and persons from the other category shall,
thereafter, be included enbloc. B.
Assistants' Grade: (1)
Select List for the Assistants' Grade shall
be published every year on the first of July of the year in accordance with the
strength of Select List. (2)
Inclusions in the Select List for the year
shall be made by the Central Government by taking persons by rotation in the
ratio of 3:2 from out of the categories of persons specified below and become
available against the strength determined for that year:- (i)
Eligible Officers of the Upper Division Grade
who have rendered not less than ten year's approved service in that Grade and
are in the zone of consideration, in the order of their seniority in that
grade, subject to the rejection of the unfit, on the recommendations of the
Departmental Promotion Committee; (ii)
persons selected on the basis of results of
the Examination referred to in clause (a) of sub-rule (2) of Rule 12, held by
the Staff Selection Commission, from time to time, in the order of their merit: Provided that the rotation of persons from each of the
category stated in sub-regulation 2 shall be taken only to the extent of the
available persons from any of the stated category and persons from the other
category shall, thereafter, be included enbloc: Provided further that the seniority of officers of the
Upper Division Grade for the purpose of clause (i) of sub-regulation (2) shall
be as assigned in the Common Seniority List of the Upper Division Grade
prepared under the Central Secretariat Clerical Service (Preparation of Common
Seniority List) Regulations, 1971, issued in accordance with the Central
Secretariat Clerical Service Rules, 1962. (1)
A Departmental Promotion Committee for
assessing the suitability of Eligible Officers in the zone of consideration and
making suitable recommendations for inclusions in the Select List of the
Section Officers' Grade or the Assistants' Grade, as the case may be, shall be
constituted by the Central Government from time to time, the composition of
which shall be as follows, namely:- (i)
Joint Secretary level officer Chairperson (ii)
Three Directors or Deputy Secretary level officers Members (iii)
Under Secretary Member (2)
The Departmental Promotion Committee shall
follow the guidelines or instructions as laid down by the Central Government,
from time to time. (1)
Eligible Officers included in the Select List
under regulation 4 shall rank inter-se in the order in which they are included
in the Select List. (2)
The relative seniority of persons regularly
appointed to the Assistants' Grade from the Select List for the Grade and
direct recruits in the Assistants' Grade recruited against the regular
vacancies for the period corresponding to the period for which the Select List
has been prepared shall be determined according to the rotation of quota of
regular vacancies in the Grade earmarked for the appointment of persons
included in the Select List and direct recruitment in the ratio of 1:3,
respectively. (3)
If adequate number of persons appointed to
the Grade on the basis of seniority or Limited Departmental Competitive
Examination or direct recruitment, as the case may be, are not available in the
Grade, rotation of quotas of vacancies for each of the aforesaid category for
the purpose of determining seniority shall be taken only to the extent of the
available persons from any of the category and the persons from the other
category shall be placed enbloc below the last slot. The names of the persons of the following categories
shall be removed by the Central Government from the Select List: (a)
persons appointed to the concerned Grade; (b)
persons transferred to another service or
post; (c)
persons who die or retire from service or
whose services are otherwise terminated; and (d)
(i) persons officiating in the respective
Grade beyond the period of probation specified in Rule 13, who are reverted therefrom
as a result of a departmental enquiry or proceedings under the Central Civil
Services (Classification, Control and Appeal) Rules, 1965; or (ii) persons who, either during or at the end of the
period of probation in the respective Grade prescribed in Rule 13, are reverted
therefrom under sub-rule (4) of Rule 15, on the ground of unfitness to continue
in that Grade; or (iii) persons yet to be appointed to the respective
Grade, who on an annual review of the Select List are found, because of
deterioration in their record or conduct since inclusion in the Select List to
have fallen below the required standard.THE CENTRAL SECRETARIAT SERVICE
(PREPARATION OF SELECT LISTS FOR THE SECTION OFFICERS' AND ASSISTANTS' GRADES)
REGULATIONS, 2013
PREAMBLE