THE DEPARTMENTAL EXAMINATION AND TRAINING (EDUCATION DEPARTMENT) RULES, 1982

[THE DEPARTMENTAL EXAMINATION AND TRAINING (EDUCATION DEPARTMENT) RULES, 1982][1]

PREAMBLE

In exercise of the powers conferred by proviso to Article 309 of the Constitution of India, the Governor of Assam is pleased to make the following rules in respect of the officers of the Education Department regulating the condition of passing Departmental Examination and Training as specified for different categories.

This will come into force with immediate effect.

Rule - 1. Title.

These Rules may be called the Departmental Examination and Training (Education Department) Rules, 1982.

Rule - 2. Extent.

These Rules shall apply to officers discharging duties of administrative nature as shown in Schedule.I, and such other officers as may be declared by the State Government from time to time to be discharging similar duties.

Rule - 3. Definition..

(a)      "Advisory Board" means the Board constituted under Rule 7;

(b)      "Commission" means the Assam Public Service Commission;

(c)      "Commissioner" means the Commissioner of Training; 

(d)      "Departmental Examination" means the examination conducted in accordance with the Syllabi in Schedule.II attached to these rules;

(e)      "Director" means the Director of Administrative Staff College or the Head of the Institution where the training is imparted;

(f)       "Schedule" means the Schedule attached to these rules;

(g)      "State Government" means the Government of Assam;

(h)     "Training" means imparting of instructions under these rules.

Rule - 4. Training.

(1)     Officers mentioned in Schedule.I shall be liable to undergo training in the Staff College or any Training Institution, as the case may be, for a period to be determined by Government from time to time.

(2)     Notwithstanding foregoing provisions, the State Government shall have the authority to make for any other officer not mentioned in Schedule.I, liable to undergo the training or exempt any officer from undergoing such training.

Rule - 5.

(1)     All Officers of the Department as shown in the Schedule.I shall within a period of three years of their entry in service shall be liable to pass the departmental examination. A training in accordance with the Rule 8 will be arranged for all such officers but merely not attending the training course shall in no circumstances be treated as a valid reason for not passing the departmental examination. The examinations will be held once in every six months.

(2)     Notwithstanding foregoing provisions, the State Government shall have the authority to make for any other officer not mentioned in Schedule.I, liable to undergo the training and/or pass the Departmental Examination or exempt any officer from appearing in the Departmental Examination.

Rule - 6. Disqualification.

(1)     Officers not passing Departmental Examination under Rule 5 shall not be eligible for SECTION confirmation, promotion or for crossing the Efficiency Bar in their respective time scale of pay.

(2)     Notwithstanding foregoing provisions in sub.rule (1), the officers exempted from undergoing training under Rule 4(2) as well as from appealing in the Departmental Examination under Rule 5(2) shall not be subject to such disqualification.

Rule - 7. Advisory Board.

There will be an Advisory Board with following members for the purpose of reviewing and updating the Syllabi for training and the Departmental Examination from time to time under these rules.

Chairman: 1. Commissioner of Training.

Members”2. Secretary, Education.

3. Secretary, Personnel and A. R.

Member.Secretary:4. Director.

Rule - 8. Training.

(1)     Training shall be imparted and the Departmental Examination shall be conducted as per Syllabi in Schedule.II as amended from time to time by the Advisory Board under sub.rule (1).

(2)     The Director shall be responsible for imparting training under these rules under general guidance and supervision of the Commissioner.

(3)     The Director shall with prior consultation with the Commissioner, design the course for the training in such a way as to make it practical and need oriented for the Department.

(4)     The State Government shall determine the place of training in consultation with the Commissioner.

Rule - 9.

The Director shall also be responsible for conducting the Departmental Examination under these rules under general supervision and guidance of the Commissioner provided that responsibility of the examination of answer scripts and declaration of results shall rest with the Commissioner.

Rule - 10.

The Director may for the purpose of training under these rules, requisition the services of the Experts or Specialists as visiting Lecturers or course. Director on payment of honorarium and T.A./D.A. at such rate as may be determined with approval of the State Government.

Rule - 11.

Notwithstanding anything in these rules officers who are trained and passed the departmental examination in one cadre shall be exempted from undergoing training or passing departmental examination in another cadre to which they may be transferred or promoted provided that both the cadres are under the Education Department.

Rule - 12.

The State Government may exclude any Officer from the purview of these rules on sufficient grounds.

SCHEDULE.I

OFFICERS LIABLE TO PASS THE DEPARTMENTAL EXAMINATIONS

(Rules 4 and 5)

1.        Principal, State Institute of Education.

2.        Director, State Institute of Science Education.

3.        Principal, Government Degree Colleges.

4.        District Social Education Officers.

5.        Inspector of Schools and Deputy Director of Public Instruction/ Elementary Education.

6.        Principal, Basic Training College/Basic Training Centres, Normal Schools/Pre.primary Training Centres.

7.        Deputy and Additional Deputy Inspectors of Schools.

8.        Assistant Inspector of Schools.

9.        Sub.Inspector of Schools.

10.     Principal, Engineering Colleges.

11.     Joint Director, Technical Education/Principal Polytechnic.

12.     Superintendent, Junior Technical Schools.

13.     Deputy Director, Sports and Youth Welfare.

14.     Inspector, Physical Education.

15.     Deputy Director, Cultural Affairs.

16.     Principal, School of Arts and Crafts.

17.     Librarian, State Central Library.

18.     Deputy Librarian, State Central Library.

19.     Librarian, District Library.

20.     Director, Historical and Antiquarian Studies.

21.     Director, Archaelogy and State Museum.

22.     Registering Officers.

23.     All Executive Officers serving in the Public Sector Under.takings under the Education Department.

SCHEDULE.II

PAPER.I

(SECTION.A)

General Administration .

1.        Basic concepts of Public Administration and main recommendations of the Administrative Reforms Commission.

2.        State Government Organisation. Administrative Departments, Directorates, District and Sub.Divisional Offices and their functions.

3.        District Administration.

(SECTION.B)

Law

4.        (sic)inal Procedure Code, Essential features and basic idea.

5.        Indian Evidence Act.

6.        Indian Penal Code.

(SECTION.C)

Constitution .

7.        Basic features . Fundamental Rights and Directive Principles.

8.        Organs of Government . Functions and Inter.relationship.

9.        Council of Ministers . Governor . State Legislature.

10.     Distribution of Legislative Powers . Union List, State List, Concurrent List etc.

11.     Constitutional Provisions for services.

12.     Public Service Commission.

13.     Emergency Provisions.

14.     Special provisions for Scheduled Castes and Scheduled Tribes.

15.     Sixth Schedule of the Constitution . Administration in Autonomous Hills Districts . Education in Sixth Schedule Areas.

(SECTION.D)

Miscellaneous .

16.     Panchayat Raj . Mahkuma Parishad . Gram Panchayat etc. Basic Features of Panchayat, Raj,

17.     Corporation . Municipalities . Town Committees,

18.     Various Assembly Committee. Public Accounts Committee .Estimate Committee, Committee on Public Sector Undertaking.

19.     Important Circulars and Acts of State Government in Educational matters.

BOOKS RECOMMENDED .

1.        Public Administration by M.P. Sharma.

2.        Cr.P.C, I.P.C., Evidence Act.

3.        Constitution of India by D.D. Basu.

4.        Handbook of Circulars of the State Government Vol I. & II.

5.        The Assam Panchayat Raj Act, 1972*

6.        The Assam Municipal Act, 1956.

PAPER. II

(SECTION.A)

Educational Administration .

1.        (A) History of Educational Development.

(B) National Educational Policy . Recommendations of various Educational Commissions.

2.        Constitutional Provisions on Education/Technical Education/ Culture/ Sports etc.

3.        Educational Organisational set up of Government of India.

4.        Educational Organisational set up of Assam Government.

5.        Education and Five Years Plans Programmes.Achievements .Suggestions.

6.        Formation of Plan Schemes.Plaining process in the State.

7.        Planning in Hills Districts/Transferred Areas/Sub.Plan Areas/Scheduled Castes Areas.

8.        Educational Budget.Various Sectors sub.head/Central Sector/Centrally sponsored Schemes etc. Assembly Questions and Assembly matters.

(SECTION.B)

Miscellaneous .

9.        Public Sector Undertakings under Education Department.Powers and functions of Board of Secondary Education, Assam.

(i)       Text Book Corporation.

(ii)      Jyoti Chitraban.

(iii)     Publication Board.

(iv)    Sports Council.

(v)      Board of Sports.

10.     University Acts . Gauhati University Act/Dibrugarh University Act.

11.     Scholarship.National Schemes.Procedure of award/renewal/ drawal / Disbursement.

12.     Grants.in.Aid.

13.     Educational Administration set up in District Council. 

BOOKS RECOMMENDED.

1.        A History of Education in India and Pakistan by F.E. Keary (1964) B.3.

2.        Education in Ancient India by Dr. A.S. Altekar (1965) B.10.

3.        History of Education in India (Modern Period) By S.N. Mukherjee (1961).

4.        The Organisation of the Government of India, Asia Publishing (sic) se, (1958) by Indian List of Public Administration.

5.        Primary Education in India, by A.N. Basu (1946), Indian Associated Publishing Co., Calcutta.

6.        A Critical Study of Primary Education Acts in India, by D.M.A..Desai, Baroda M.S. University.

7.        History of Elementary Education in India, by J.M. Sen, Calcutta Book Co. (1943).

8.        Administration of Education in India, by S.N. Mukherjee (1942), Baroda.

9.        Secondary School Administration, by S.N. Mukherjee, Baroda.

10.     University Education in India, by A.N. Basu, Calcutta.

11.     Modern School Organisation.H.G. Steel University Tutorial Press, London.

12.     Administrative Practices in Large High School, by N.N. William, New York.

13.     Handbook of Suggestions for Teachers in Small Russels Schools, Government of India, New Delhi.

14.     Report of the Committee on the Relationship between State Government and Local Bodies in the Administration of Primary Education, Government of India.

15.     Administration of Basic Education, Government of India, New Delhi.

16.     Various Reports of Education Commission of Government of India.

17.     Indian Educational Policy, Government of India.

18.     Education Planning in India, by J.P. Naik, Bombay.

19.     Administration of Modern Secondary Schools.

20.     Organisation and Administration of Secondary School, H. Donglass, New York.

21.     Five Year Plans, Government of India.

22.     Indian University Education, Government of India.

23.     The Student . A Global Analysis by P.G. Altleach (Edited) Lalvani Publishing House, Bombay (1970).

24.     History of Assam, by E. Gait.

25.     Education in Assam 1947.1961, by Government of Assam.

26.     Latest Statistical Handbook of Government of Assam.

27.     Education in the State Government of India, New Delhi.

28.     Report of Autonomous Boards (Education Department) of Assam.

29.     Gauhati University Act and Dibrugarh University Act (2 Acts) and North Eastern Hill University Act.

PAPER.III

OFFICE ADMINISTRATION

(SECTION.A)

General Office Procedure .

1.        Different Classes of Government Servants . duties appointing authorities, etc.

2.        Files Maintenance and Noting etc. and different Registers in Office.

3.        Attendance Registers, C. L. Register etc. C.L./Special C.L./ various types of leave etc. Relevant Rules under Fundamental Rules and Subsidiary Rules.

4.        Receipt and Despatch . Docketing . Log Book . Arrear List Supervision over staff.

5.        Service Book . Government Instructions regarding Service Book.

6.        Acquintance Roll . Cash Book . Procedure of maintenance.

7.        A.C.R./Special Report/Efficiency Bar.

8.        Office discipline . punishment . appeal etc. Suspension Procedure . Subsistence allowance etc.

9.        Allotment of official residences . rent rules.

(SECTION . B)

Financial Rules/Procedure

10.     Preparation of Bills . Various types of bills . Contingency Establishment Bill Transit Register bill . Register Contingency Register.

11.     Fixation of Pay . increments, advance increment . Pay on Promotion.

12.     Joining time . Lien/Deputation/Foreign Service Leave Salary and Pension contribution.

13.     Gratuity and Pension rules.

14.     Medical Allowance/Medical Rules.

15.     Office Contingencies . Maintenance of Registers. Auction.write off etc..

16.     Telephone . Maintenance of Registers . Rules Governing Telephones.

17.     Dual Charge Arrangements . Provision.

BOOKS RECOMMENDED.

1.        Handbook of Circulars, Government of Assam, Vol. I & II.

2.        Assam Services (Discipline & Appeal) Rules, 1964.

3.        Assam Civil Services (Conduct) Rules, 1965.

4.        Manual of Office Procedure.

5.        Government Circulars on Annual Confidential Reports and Disciplinary Proceedings.

6.        Fundamental and Subsidiary Rules.

7.        Treasury Rules (Assam).

PAPER . IV

ACCOUNTS

(SECTION . A)

GENERAL

(Main Acts and Codes)

1.        (A) Introduction to Government Accounts.

(B) Constitutional Provision regulating Accounts and Audit.

(C) Formulation of Government Budget and Procedure of Budgeting.

(D) Relation with Planning Department.

2.        Assam Fundamental and Subsidiary Rules.

3.        Assam Financial Rules.

4.        Assam Treasury Rules.

5.        Accounts Codes.

(SECTION . B)

Selected Important Subject (Rules).

6.        Departmental Accounts . Maintenance . Cash Book . drawal and disbursement of money . Establishment bill etc.

7.        Stores Maintenance . Purchase Rules . disposal of stores.

8.        Contingency Expenditure . Types . Preparation of Bills.

9.        Departmental Constructions Rules and Procedures.

10.     Works and Repair Rules and Procedure.

11.     Financial Powers . Delegation with reference to functionery Education Department.

12.     Grants.in.Aid Rules with reference to Education Department.

13.     Pay fixation . Regulation of Leave . Joining time . Deputation allowance . Foreign Service . Pension and Death.cum.retirement gratuity etc.

14.     Disposal of Audit Objections . Maintenance of Register of Audit objections.

BOOKS RECOMMENDED.

1.        Introduction of Audit and Accounts Govt. of India.

2.        Fundamental and Subsidiary Rules (Assam).

3.        Assam Financial Rules.

4.        Treasury Rules (Assam).

5.        Accounts Code . Different volumes.

6.        Assam Contingency Manual.

7.        Delegation of Financial Powers (Assam) Rules.