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  • Sections

  • Rule - 1. Short title and commencement.
  • Rule - 2. Constitution.
  • Rule - 3. Method of appointment and qualification.
  • Rule - 4. Reservation of appointment.
  • Rule - 5. Appointing Authority.
  • Rule - 6. Qualification regarding age.
  • Rule - 7. Probation.
  • Rule - 8. Tests.
  • Rule - 9. Training.

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THE KERALA SOCIAL WELFARE SERVICE SPECIAL RULES, 1992

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THE KERALA SOCIAL WELFARE SERVICE SPECIAL RULES, 1992

[1][THE KERALA SOCIAL WELFARE SERVICE SPECIAL RULES, 1992

PREAMBLE

In exercise of the powers conferred by sub-section (1) of section 2 of the Kerala Public Service's Act, 1968 (19 of 1968), and in super session of the orders issued in G.O. (MS) No. 276/77/LA&SWD dated the 29th September, 1977, G.O. (MS) 16/78/LA&SWD dated the 23rd January, 1978 and G. a. (MS) No. 25/81/LA&SwD'dated the 31st January, 1981, the Government of Kerala hereby make the following Special Rules for the Kerala Social Welfare Service, namely:-

Rule - 1. Short title and commencement.

These rules may be called the Special Rules for the Kerala Social Welfare Service, 1992.

They shall be deemed to have come into force on the 9th day of September, 1975, subject to the condition that the benefit under this sub-rule shall be invoked only for the purpose of regularization without affecting the service benefits already enjoyed by the incumbents, and as per Court direction.

Rule - 2. Constitution.

The Service shall consist of the following categories of Officers, namely:-

Category 1.

Director of Social Welfare.

Category 2.

Additional Director of Social Welfare.

Category 3.

Joint Director of Social Welfare/Special Officer, Women's Welfare.

Category 4.

Regional Probation Officer/Regional Assistant Director/Assistant Director of Social Welfare.

Category 5.

District Social Welfare Officer/Inspector, Special Nutrition Programme Grade I.

Category 6.

District Probation Officer Grade I.

Category 7.

Child Development Project Officer, Integrated Child Development Services Scheme/Programme Officer/Project Officer, Upgraded Special Nutrition Programme.

Category 8.

Superintendent, Welfare Institution Grade I.

Category 9.

Superintendent, Home for Mentally Deficient Children.

Rule - 3. Method of appointment and qualification.

(a)      No person shall be eligible for appointment to any of the categories specified in column (1) and by the method specified in Column (2) of the Table below, unless he possesses the qualification specified in the corresponding entry in Column (3) thereof, namely:-

Table

Name of Category

Method of appointment

Qualifications

(1)

(2)

(3)

1. Director of Social Welfare

1. By promotion from category

(i) Must possess a Master's Degree in Social Work or in Sociology of a recognised University.

 

2. In the absence of qualified candidates for promotion, by appointment by transfer from any other service

 (ii) Must have served in administrative or executive capacity in a gazetted post preferably in any of the departments for the welfare administration, namely welfare of Scheduled Castes/Scheduled Tribes or other branches of Social Welfare for a period of not less than ten years.

2. Additional Director of Social Welfare

1. By promotion from category 3.

(i) Must possess a Master's Degree in Social Work or in Sociology of a recognised University.

 

 

2. In the absence of qualified candidates for promotion, by direct recruitment.

 (ii) Must have served in administrative or executive capacity in a gazetted post preferably in any of the departments for the welfare administration, namely welfare of Scheduled Castes/Scheduled Tribes or other branches of Social Welfare for a period of not less than Seven years.

3. Joint Director of Social Welfare/Special Officer, Women's Welfare

1. By promotion from category 4.

(i) Must possess a Master's Degree in Social Work or in Sociology of a recognised University.

 

2. In the absence of qualified candidates for promotion by direct recruitment.

 (ii) Must have served in administrative or executive cadre in any of the departments dealing with probation services/welfare of Scheduled Castes and Scheduled Tribes or Social Welfare for a period of not less than seven years.

4. Regional Probation Officer/Regional Assistant Director/Assistant Director of Social Welfare

1. By promotion from categories 5, 6, 7 and 8 and by transfer from Senior Superintendent, from a common list prepared on the basis of date of appointment to the respective category without prejudice to in-terse seniority among persons belonging to the same category.

(i) Must have passed Kerala State Probation Test; and

 

(ii) Must have passed Account Test (Lower) or Account Test for Executive Officers

 

Note.

 

 

(1) From 16-9-1985, promotion to this category shall be made from categories 5 and 6 only.

Must possess a Master's Degree in Social Work or Sociology of a recognised University

 

(2) In the absence of qualified candidates for promotion, by direct recruitment.

 

5. District Social Welfare Officer/Inspector, Special Nutrition Programme Grade I

1. By appointment by transfer from the categories of Superintendent Grade II, Inspector, Special Nutrition Program me Grade II/Social Scientist/Inspector, Special Nutrition Programme/W.F.P./Sociologist/Supervisor (Voluntary Training Centre)/Centre Manager/Assistant Child Development Project Officer/

 

 

Store Keeper-cum-Logistic Officer in the Kerala Social Welfare Subordinate Service and Junior Superintendent/Accountant in the Grade of Junior Superintendent from the Ministerial Subordinate Service of the Social Welfare Department from a common list prepared on the basis of date of appointment to the respective category without prejudice to in-terse seniority among persons belonging to the same category.

 

 

(2) In the absence of qualified candidates under item (1) above, by transfer appointment from category 7 and 8.

 

 

Note.From 16-9-1985 appointment to this category shall be made by promotion only from category 7 and 8 and by transfer from the Senior Superintendents of the Social Welfare Department from a common list prepared on the basis of the date of appointment to the respective category without prejudice to in-terse seniority among persons belonging to the same category.

 

 

(3) In the absence of qualified candidates for appointment by methods (1) and

(a) Essential.Must possess a Master's Degree in Sociology or in Social Work of a recognised University.

 

 

(b) Preferential.Experience for a period of one year in Government Departments/Public Undertakings after acquiring the essential qualifications.

6. District Probation Officer Grade I.

By appointment by transfer from the category of District Probation Officer Grade II in the Kerala Social Welfare Subordinate Service.

 

7. Child Development Project Officer, Integrated Child Development Services Scheme/Programme Officer/Project Officer, Upgraded Special Nutrition Programme.

(1) By appointment by transfer from the categories of District Probation Officer Grade II, Superintendent, Welfare Institutions Grade I and 2 and Inspector, Special Nutrition Programme or W.F.P/Inspector, Special Nutrition Programme Grade II and Social Scientist/Sociologist/Supervisor/Centre Manager, Vocational Training Centre/Assistant Child Development Project Officer/Store Keeper-cum-Logistic Officer in the Kerala Social Welfare Subordinate Service and Junior Super-intendment/Accountant In the Grade of Junior Superintendent in the

Must possess a Degree of a recognised University

[2](Note.Possession of this qualification shall not be Insisted for those persons who were in service with Social Welfare Department on the date of publication of these rules in the Gazette]

 

(1)

(2)

(3)

 

Ministerial Subordinate Service of the Social. Welfare Department from a common list prepared on the basis of the date of appointment to the respective category without prejudice to in-terse seniority among persons belonging to the same category.

 

 

(2) In the absence of qualified candidates mentioned in item (1) above, by appointment from category 5.

 

 

(3) By direct recruitment

 

 

Note.This method of appointment will have effect till 16-9-1985 only.

Note.The ratio between direct recruits and promotes will be 1:4 of the cadre strength and the rotation shall start with direct recruitment for the first vacancy and the second to the fifth vacancies filled up by promotion. This will take effect only from the date of issue of these rules.

(a) Essential.Master's Degree in Home Science, Social Work, Sociology or Psychology of a recognised University.

(b) Preferential qualification:-

Post Graduate Diploma in Social Service or Social Administration recognised by Government of India or the State Government.

8. Superintendent, Welfare Institutions Grade I

(i) By appointment by transfer from the category of Superintendent, Welfare Institutions Grade II in the Kerala Social Welfare Subordinate Service;

 

 

(ii) In the absence of qualified candidates for appointment by method (1), by appointment from categories 5 and 7.

 

 

Note.Appointment to this category from category 5 shall be made only till 16-9-1985.

 

 

(iii) In the absence of qualified candidates for appointment by methods (1) and (ii), by direct recruitment.

Must possess a Master's Degree in Psychology, Social Work or Sociology of a recognised University.

9. Superintendent, Home for Mentally Deficient Children

1. By appointment by transfer from departmental hands in the Social Welfare Department

Must possess a Master's Degree in Psychology or Social Work or Graduation with Post Graduate Diploma in Social Work

 

Note.

(1) Those persons working in the Department with the prescribed qualification and who are willing and permanently suited for the job alone shall be selected and appointed to the post under these rules provided they opt to remain permanently in the post.

They will, if necessary, be deputed for special training in the National Institute for Mentally Handicapped, Secunderabad. They will be retained in the post by allowing the promotional benefits from time to time which would have accrued had they remained in their respective posts.

 

 

(2) In the absence of willing candidates for appointment by method (1), by direct recruitment.

(a) Must possess a Master's Degree in Psychology or Social Work or Graduation it any discipline with post graduate diploma in Social Work.

 

 

(b) Special Training in dealing with Mentally Handicapped Children from any Government Institutions or Institution approved by Government or National Institute for Mentally Handicapped, Secunderabad.

(b)      Regarding deputationists option will be given to those persons who have been appointed in this Department on deputation basis from other Departments and provisionally absorbed in the Social Welfare Department. In the case of those who opt to continue in the Department, their service will be regularised in the grade in which they were working from 11-3-1977, the date from which they were appointed under General Rule 9(a)(i), on the basis of G.O.MS. 79/77/L&SWD dated 11-3-1977.

[3][(c) The Category of Child Development Project Officer shall be reserved exclusively for women)

Rule - 4. Reservation of appointment.

The rules relating to reservation of appointment contained m General Rules 14-17 in the Kerala State and Subordinate Service Rules, 1958, shall apply to appointments by direct recruitment.

Rule - 5. Appointing Authority.

The appointing authority in respect of categories 1, 2, 3, 4 and 6 shall be the Government and that in respect of other categories shall be the Director of Social Welfare:

Provided that from the 1st July, 1983 onwards, the appointing authority in respect of category No. 5 shall be the Government.

Rule - 6. Qualification regarding age.

No persons shall be eligible for appointment by direct recruitment to the categories specified in Column (1) of the Table below, if he has not completed, the age specified in Column (2) or has completed the age specified in the corresponding entry in Column (3) thereof, on the first day of January of the year in which applications for appointment are Invited, with usual relaxation to Scheduled Caste/Scheduled Tribe candidates and other backward classes, namely:

Table

 

Category

Age

Age

 

(1)

(2)

(3)

1.

Joint Director of Social Welfare/Special Officer, Women's Welfare

30 years

40 years

2.

Regional Probation Officer/Regional Assistant Director/Assistant Director of Social Welfare

25 "

40 "

3.

District Social Welfare Officer/Inspector, Special Nutrition Programme Grade I

25 "

35 "

4.

Child Development Project Officer, Integrated Child Development Services Scheme/Programme Officer/Project Officer, Upgraded Special Nutrition Programme

25 "

35 "

5.

Superintendent, Welfare Institutions Grade I

25 "

35 "

6.

Superintendent, Home for Mentally Deficient Children

25 "

35 "

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 appointed by transfer from any other service or by direct recruitment, 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. Tests.

Every person appointed to any of the categories mentioned below shall, during the period of probation, pass the tests noted against each, if he has not already passed the same, namely:-

1. Categories 3, 4 and 6

(i) Account Test (Lower) or Account Test for Executive Officers.

 

(ii) Kerala State Probation Test.

2. Categories 5, 7 and 8

Account Test (Lower) or Account Test for Executive Officers.

Rule - 9. Training.

(1)     Candidates appointed as Regional Probation Officer/Regional Assistant Director of Social Welfare/Assistant Director of Social Welfare by direct recruitment shall undergo training for a period of three months under the Joint Director of Social Welfare before assuming independent charge.

(2)     Candidates appointed to categories 5, 7 and 8 by direct recruitment shall also undergo training for a period of three months as per the programme issued by the Director of Social Welfare.

(3)     The period of training specified under sub-rules (1) and (2) above shall be counted for the purpose of probation and increment.



[1] Issued under G.O. (P) No. 28/92/SWD dt. 5-8-1992 pub. in K.G. Ex. No. 933 dt. 7-8-1992 as SRO 975/72.

[2] Substituted by G.O. (P) No. 5/2000/SWD dt. 19-2-2000 pub. in K.G. Ex. No. 376 dt. 25-2-2000 as SRO 169/2000.

[3] Added by G.O. (P) 35/2002/SWD dt. 31-12-2002 as SRO 1063/2002.

 

 

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