The Haryana Extension Lecturers And Guest
Lecturers (Security Of Service) Act, 2024
[1 OF 2025]
[16th January 2025]
PREAMBLE
AN
ACT to provide security of service to extension lecturers and guest lecturers
and for matter connected therewith or incidental thereto.
Be it enacted by the Legislature of the State of Haryana in the Seventy-fifth
Year of the Republic of India as follows:-
Section 1. Short title, commencement and extent.
(1)
This Act may be called the Haryana Extension
Lecturers and Guest Lecturers (Security of Service) Act, 2024.
(2)
It shall come into force on such date, as the
Government may, by notification in the Official Gazette, appoint.
(3)
It shall extend to the whole of the State of
Haryana.
Section 2. Definitions.
In
this Act, unless the context otherwise requires,-
(a)
"appointed date" means the 15th
August, 2024;
(b)
"appropriate authority" means such
authority, as may be notified by the Government;
(c)
"eligible extension lecturer" means
a person who is working as an extension lecturer in Government college and has
qualified the National Eligibility Test or possessed the qualification of Ph.D.
as per the University Grants Commission Regulations on or before the 30th June,
2023;
(d)
"eligible guest lecturer" means a
person who is working as a guest lecturer in Government college and has
qualified the National Eligibility Test or possessed the qualification of Ph.D.
as per the University Grants Commission Regulations and was not regularized
under the Regularization Policy dated the16th June, 2014;
(e)
"Government" means the Government
of the State of Haryana in the administrative department;
(f)
"prescribed" means prescribed by
the rules made under this Act;
(g)
"Schedule" means the Schedule
appended to this Act;
(h)
"Superannuation" means fifty-eight
years of age.
Section 3. Term of service.
Every
eligible extension lecturer and every eligible guest lecturer who has completed
atleast five years of service as on the appointed date shall continue to work
as such till he attains the age of superannuation.
Explanation.-
For the purposes of calculation of the number of years of service, an eligible
extension lecturer and eligible guest lecturer who has worked for atleast 240
days in a calendar year shall be deemed to have worked for the entire year, but
shall not include an employee who: -
(i)
has attained the age of fifty-eight years on
the appointed date; or
(ii)
has been terminated or removed by the
appropriate authority or resigned on or before the appointed date.
Section 4. Remuneration.
An
eligible extension lecturer and eligible guest lecturer shall be entitled to
receive remuneration of Rs. 57,700/- per month plus enhancement
(non-compounding) as per the percentage of Dearness Allowance (DA) announced by
the Government with effect from the first day of January and the first day of
July every year.
Section 5. Additional benefits.
An
eligible extension lecturer and eligible guest lecturer shall also receive such
additional benefits as specified in the Schedule.
Section 6. Power to amend Schedule.
(1)
The Government may, by notification in the
Official Gazette, amend the Schedule.
(2)
Every notification issued under sub-section
(1) shall, as soon as may be after it is issued, be laid before the State
Legislature.
Section 7. Discipline, penalties, appeals and other matters.
In
the matters relating to discipline, penalties, appeals and other matters not
specifically provided under this Act, an eligible extension lecturer and
eligible guest lecturer shall be governed by such rules, as may be prescribed.
Section 8. Power to remove difficulty.
(1)
If any difficulty arises in giving effect to
any of the provisions of this Act, the Government may, by an order published in
the Official Gazette, make such provisions, not inconsistent with the
provisions of this Act, as may appear to it to be necessary for removing the
difficulty.
(2)
Every order made under this section, shall be
laid, as soon as after it is made, before the State Legislature.
Section 9. Protection of action taken in good faith.
No
suit, prosecution or other legal proceedings shall lie against the Government
or any officer or employee of the Government or any other person or authority,
authorized by Government for anything which is in good faith done or intended
to be done under this Act or the rules made thereunder.
Section 10. Power to make rules.
(1)
The Government may, by notification in the
Official Gazette, make rules to carry out the purposes of this Act.
(2)
Every rule made under this section shall, as
soon as may be after it is made, be laid before the State Legislature.
SCHEDULE
[see section 5]
|
1. |
Health care benefits as notified under the
Pradhan Mantri Jan Arogya Yojana (PM-JAY) CHIRAYU Extension Scheme or as
revised by the Government. |
|
2. |
Death-cum-Retirement Gratuity at equivalent
rates specified in the Code on Social Security, 2020 (Central Act 36 of
2020). |
|
3. |
Maternity Benefit as per the provisions of
the Code on Social Security, 2020 (Central Act 36 of 2020). |
|
4. |
Benefit of ex-gratia compassionate
financial assistance or compassionate appointment in accordance with such
policy, as may be notified by the Government. |