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Sections
Rule - 1. Constitution.
THE KERALA HARIJAN WELFARE SERVICE
SPECIAL RULES, 1965
[1][THE KERALA
HARIJAN WELFARE SERVICE SPECIAL RULES, 1965
Rule - 1. Constitution.
The
service shall consist of the following categories of Officers, namely:-
|
[2][Category (1) |
Joint Director
of Harijan Welfare] |
|
Category (1A) |
Deputy Director
of Harijan Welfare (Scheduled Castes) |
|
Category (2) |
Deputy Director
of Harijan Welfare (Scheduled Tribes) |
|
Category (3) |
Tribal Officer |
|
Category (4) |
District Welfare
Officers (including Senior Superintendent) |
|
Category (5) |
Chief Publicity
Officer |
|
Category (6) |
Chief Industrial
Supervisor. |
Rule - 2. Appointment.
(a)
Appointment to the several categories shall be made as
follows:-
|
Category |
Method of
appointment |
|
(1) |
(2) |
|
[3][(1) Joint Director of Harijan Welfare |
(1) By promotion
from the category of Deputy Directors (Scheduled Castes and Scheduled
Tribes.) In the absence of qualified candidates by method (1) above, |
|
|
(2) By promotion
from the categories of Tribal Officer/District Welfare Officers (including
Senior Superintendents) and Chief Publicity Officer in the Kerala Harijan
Welfare State Service. In the absence of qualified candidates by method (2)
above, |
|
|
(3) By transfer
from any other State Service.] |
|
(1A) Deputy
Director of Harijan Welfare (Scheduled Castes) |
Promotion from
the categories of Tribal Officer, District Welfare Officers (including Senior
Superintendent) and Chief Publicity Officer in the Kerala Harijan Welfare
Service or by transfer from any other service |
|
(2) Deputy
Director of Harijan Welfare (Scheduled Tribes) |
Promotion from
the categories of Tribal Officer, District Welfare Officers (including Senior
Superintendent) and Chief Publicity, Officer in the Kerala Harijan Welfare
Service or by transfer from any other service. |
|
(3) Tribal
Officer |
Appointment from
category 4, or appointment by transfer from the category of Junior
Superintendents (including those working against other posts) in the Harijan
Welfare Department or by direct recruitment in the absence of qualified hands
in the above two categories. |
|
(4) District
Welfare Officers (including Senior Superintendent) |
Appointment by
transfer from the category of Junior Superintendents in the Harijan Welfare
Department (including those working against other posts) and by direct
recruitment. |
|
|
Note.Every fifth substantive vacancy in the category shall be filled by
direct recruitment. |
|
(5) Chief
Publicity Officer |
Appointment by
transfer from among Junior Superintendents in the Harijan Welfare Department
(including those working against other posts) or for special reasons by
direct recruitment. |
|
(6) Chief
Industrial Supervisor |
Appointment by
transfer from the category of Industrial Supervisors in the Harijan Welfare
Subordinate Service or for special reasons by direct recruitment. |
(b)
Appointment to the categories of posts mentioned above
shall be made from select lists prepared from among eligible officers on
grounds of merit and ability, seniority being considered only where merit and
ability are approximately equal. Persons included in a select list shall be
ranked in the order of their seniority.
Rule - 3. Appointing Authority.
The
Director of Harijan Welfare shall be the Appointing Authority in respect of
those mentioned in categories 3, 4, 5 and 6.
Rule - 4.
(a)
Age-Qualification. No person shall be eligible for
appointment by direct recruitment as Tribal Officer or Chief Industrial
Supervisor, if he has completed or will complete 30 years of age or to the post
of Chief Publicity Officer if he has completed or will complete 35 years of age
or, to the posts of District Welfare Officers (including Senior Superintendent)
if he has completed or will complete 25 years of age on the 1st day of July of
the year in which applications for appointment are invited by the Commission.
The minimum age limit for appointment by direct recruitment to any of the posts
mentioned in categories 3, 4, 5 and 6 shall be 20 years on the 1st day of July
of the year in which applications for appointment are invited by the
Commission.
(b)
Other Qualifications. No person shall be eligible for
appointment to the posts mentioned in column (1) of the table below and by the
methods specified in column (2) unless he possesses the qualifications
specified in the corresponding entry in column (3) thereof.
Table
|
Posts |
Method |
Qualifications |
|
(1) |
(2) |
(3) |
|
[4][1. Joint Director of Harijan Welfare |
(a) By promotion
from the category of Deputy Directors (Scheduled Castes and Scheduled Tribes) |
Must have
administrative and executive experience in a responsible capacity in the
Gazetted Grade in Government service for a period of not less than four
years. |
|
|
|
Or |
|
|
|
Must have
administrative and executive experience in Tribal Welfare in Gazetted Grade
for a period of not less than four years. |
|
|
(b) By promotion
from the categories of Tribal Officer/District Welfare Officers (including
Senior Superintendents), Chief Publicity Officer. |
|
|
|
(c) By transfer
from any other State Service. |
do.] |
|
[5][1A. Deputy Director of Harijan Welfare (Sch. Castes) |
(i) By promotion |
Must have
administrative and executive experience in a responsible capacity in the
Gazetted Cadre in Government Service for a period of not less than four
years. |
|
|
(ii) Appointment
by transfer from any other service. |
do. |
|
2. Deputy
Director of Harijan Welfare (Sch. Tribes) |
(i) By promotion |
Must have
administrative and executive experience in Tribal Welfare in Gazetted Cadre
for a period of not less than four years. |
|
|
(ii) Appointment
by transfer from any other service |
do.] |
|
3. Tribal
Officer |
[6][(1) Appointment from category 4 and appointment by transfer from the
category of Junior Superintendents (including those working in other posts)
in the Harijan Welfare Department. |
Must have passed
S.S.L.C. or equivalent examination. |
|
|
(2) For direct
recruitment |
Essential |
|
1.
Graduation from a recognised University. |
||
|
2. Must
have a Diploma in Social Science from a recognised Institution |
Note.
Successful completion of one year's training in Tribal Welfare conducted by the
Tata Institute of Social Sciences, Bombay, will be considered as equivalent to
Diploma in Social Science.
In
the case of Scheduled Tribe candidates, only S.S.L.C. or its equivalent
examination is sufficient
The
candidates selected from the Scheduled Tribes will have to undergo training in
Tribal Welfare conducted by the Tata Institute of Social Sciences, Bombay.]
|
4. District
Welfare Officers (including recruitment Senior Superintendent) |
Direct
recruitment |
Must possess the
degree of B.A., B.Sc. or B.Com. of any recognised University. |
|
5. Chief
Publicity Officer |
Appointment by
transfer from the category of Junior Superintendent in the Harijan Welfare
Department or direct recruitment |
(a) Minimum
general educational qualification of the S.S.L.C. standard. (b) Experience
in Social Welfare work in the Department for Harijan Welfare or in any
establishment of Harijan Uplift activities for a period of not less than 10
years; and (c) Ability to
speak fluently in Malayalam or other local languages. |
|
|
|
[7][Note.Experience prescribed should be one acquired after obtaining the
basic academic or other qualification.] |
|
6. Chief
Industrial Supervisor |
Appointment by
transfer from the category of Industrial Sup ervisors in the Harijan Welfare
Subordinate Service or direct recruitment. |
(a) Must have
the minimum general educational qualification of the S.S.L.C. Standard. |
|
(b) Must have a
diploma in any branch of technology awarded by a recognised University or a
State Board of Technical Education or any qualification declared equivalent
thereto. |
||
|
(c) Must have
five years' experience in supervisory work of Craft Centers imparting
training in any of the crafts such as cotton weaving, Rattan work, Carpentry
or Mat weaving. |
[8][Note.
Experience prescribed should be one acquired after obtaining the basic academic
or other qualifications.]
[9][Note.
In the case of direct recruitment to the posts of Chief Publicity Officer and
Chief Industrial Supervisor, candidates belonging to the Scheduled Caste or
Scheduled Tribe without the experience qualification prescribed for the post
shall be eligible for appointment in the absence of Scheduled Caste or
Scheduled Tribe candidates having such experience qualification:
Provided
that a candidate belonging to the Scheduled Caste or Scheduled Tribe without
experience qualification so appointed shall be given training in the various
offices and institutions, as the Government may by order specify, for six
months in the case of appointment to the post of Chief Publicity Officer and
for one year in the case of appointment to the post of Chief Industrial Supervisor.]
Rule - 5. Test qualifications.
No
person shall be eligible for appointment by promotion to [10][categories
I A and 21 and by transfer from other service to categories 3, 4, 5 and 6
unless he has passed the Account Test (Lower). A person appointed to 3(category
1 or 1A or 2] by transfer from any other service or to category 3, 4, 5 or 6 by
direct recruitment shall pass the Account Test (Lower) during his probation, if
he has not already passed the test.
Rule - 6. Reservation of appointments.
Rules
of reservation of appointments (General Rules 14 to 17) shall apply to
appointments to be made by direct recruitment.
Rule - 7. Probation.
Every
person appointed to any of the categories shall from the date on which he joins
duty be on probation
(i)
if recruited direct or by transfer from any other
service, for a total period of two years on duty within a continuous period of
three years; and
(ii)
if appointed by promotion for a total period of one year
on duty within a continuous period of two years.
Rule - 8. Postings and transfers.
Postings
and transfers of officers in categories 3, 4, 5 and 6 shall be made by the
Director of Harijan Welfare.
[1]
Issued under G.O. (P) No. 593/65/Rev. dated 5-7-1965 pub. in K.G. No. 28 dated
20-7-1965.
[2]
Inserted by G.O. (P) No. 97/73/DD dated 11-7-1973 pub. in K. G. Ex. dated
11-7-1973.
[3]
Inserted by G.O. (P) No. 97/73/DD dated 11-7-1973 pub. in K. G. Ex. dated
11-7-1973.
[4]
Inserted by G.O. (P) No. 97/73/DD dated 11-7-1973 pub. in K. G. Ex. dated
11-7-1973.
[5]
Substituted by G.O. (P) No. 140/68/DD dated 8-3-1968 pub. in K.G. No. 12 dated
19-3-1968. w. e. f. 23-9-1966.
[6]
Substituted by G.O. (P) No. 110/73/DD dated 3-8-1973 pub. in K.G. No. 36 dated
4-9-1973.
[7]
Inserted by G.O. (P) No. 151/77/DD dated 18-11-1977 pub. in K.G. No. 49 dated
6-12- 1977 as SRO 1130/77.
[8]
Inserted by G.O. (P) No. 151/77/DD dated 18-11-1977 pub. in K.G. No. 49 dated
6-12- 1977 as SRO 1130/77.
[9]
Inserted by G.O. (P) No. 66/81/DD dated 16-7-1981 pub. in K.G. No. 32 dated
11-8-1981 as SRO No. 931/81.
[10]
Substituted by G.O. (P) No. 97/73/DD dated 17-7-1973.