[1][THE
ORISSA SUBORDINATE WELFARE SERVICE (METHOD OF RECRUITMENT AND CONDITIONS OF
SERVICE) RULES, 1992] In exercise
of the powers conferred by the proviso to Article 309 of the Constitution of
India, the Governor of Orissa is pleased to make the following Rules to
regulate the method of recruitment and the conditions of service of the persons
appointed to the Orissa Subordinate Welfare Service, namely: CHAPTER I PRELIMINARY (1)
These Rules may be called the Orissa
Subordinate Welfare Service (Method of Recruitment and Conditions of Service)
Rules, 1992. (2)
They shall come into force on the date of
their publication in the Orissa Gazette. (1)
In these Rules unless the context otherwise
requires: (a)
"Committee" means the Departmental
Promotion Committee constituted under Rule 9; (b)
"Collector" means the Collector of
the District; (c)
"Director" means the Director
Tribal Welfare and Tribal Welfare Department; (d)
"Government" means the Government
of Orissa in Tribal Welfare Department: (e)
"Service" means the Orissa
Subordinate Welfare Service; (f)
"Year" means a calendar year; (2)
All other words and expressions which have
been used in these Rules but not defined, unless the context otherwise
requires, shall have the same meaning as respectively assigned to them in the
Orissa Service Code. (1)
The Service shall consist of the following
two grades, namely : (a)
a senior grade comprising the posts of
Assistant District Welfare Officers and such other posts as may be declared
equivalent to the posts of Assistant District Welfare Officers by Government;
and (b)
a junior grade comprising the posts of Welfare
Extension Officers and such other posts as may be declared equivalent to the
posts of Welfare Extension Officer by Government. (2)
Each grade shall have a cadre, the number of
posts in each cadre and the scale of pay there of being such as may from time
to time be decided by Government. CHAPTER II METHOD OF
RECRUITMENT (1)
Appointment to the posts of Assistant
District Welfare Officer shall be made by promotion from amongst the Welfare
Extension Officers in accordance with Rule 10. (2)
Appointment to the posts of Welfare Extension
Officers shall be made by direct recruitment : Provided that in service Sevaks and
Teachers of the Tribal Welfare Department having minimum five year experience
as such and the requisite Educational qualification are eligible for direct
recruitment to the posts of Welfare Extension Officer along with others. CHAPTER III DIRECT
RECRUITMENT (1)
In order to be eligible for appointment to
the posts of Welfare Extension Officer a candidate must-fulfil the following
conditions namely : (a)
He/she must be a citizen of India : (b)
He/She must be below thirty-two years and
over twenty-one years of age on the first day of January of the year in which applications
are invited : Provided that the maximum age limit
shall be relaxed by five years in case of candidates belonging to the Scheduled
Castes and Scheduled Tribes, ten years in case of physically handicapped
persons five years for Sevakss and Teachers who are serving under the Tribal
Welfare Department and for Ex-Servicemen the relaxation shall be as provided
under the Orissa Ex-Servicemen (Recruitment to State Civil Services and Posts)
Rules, 1985. (c)
He/She must have obtained a Bachelor's Degree
in Arts, Science or Commerce or an equivalent Examination from any University (d)
He/She must be of good character and shall
furnish along with the application a certificate of good character from the
Head of the Institution in which he/she last studies. (e)
He/she must be of sound health, good physique
and active habits and free from any organic defects, physical and mental
infirmity. (f)
He/She must not having more than one spouse
living, and (g)
He/She must be able to speak, read and write
Oriya and must have passed the High School Certificate Examination with Oriya
as a principal subject or passed Oriya language test equivalent to M.E. School
standard conducted by the Education Department of the Government of Orissa. (2)
The candidate shall furnish with his/her
application copies, attested by a Gazetted Officer of the following documents,
namely : (1)
Certificate of Bachelors Degree. (2)
Certificate of High School Certificate
Examination. (3)
Mark-sheet of Bachelor Degree or an
equivalent examination. (4)
Certificate of Character from the Head of the
Institution in which the candidate last studies. (5)
Caste Certificate granted by a competent
authority (in case of a candidate belonging to Scheduled Castes or Scheduled
Tribes) (6)
Physical handicap certificate if he/she is a
physically handicapped person. (7)
Declaration regarding the Home District, (8)
Certificate of actual work experience (if
any). (3)
The candidate shall be required to produce
the originals at the time of the tests failing which he/she shall be liable to
be disqualified. (1)
Direct recruitment to the posts of Welfare
Extension Officer shall ordinarily be made annually through such agency as
Government may decide. (2)
The applications shall be scrutinised to
determine the eligibility and to screen the candidates on the basis of the
Percentage of marks obtained in the Bachelor's Degree or an equivalent
Examination, if necessary. (1)
Marks obtained in the examinations of
University, Board or Council shall be given due weightage. Apportionment or
marks shall be 40% for marks secured in the academic examinations and 60% for
the written test to be conducted for the purpose of preparation of the merit
list. Higher educational qualification than the prescribed one for the post
shall not be given any premium. (2)
A written test shall be conducted for
selection of suitable meritorious candidates. (3)
The list of successful candidates shall be
prepared on the basis of marks secured by the candidates in the written test
and under Sub-rule (1). (4)
The panel of successful candidates shall be
twice the total number of vacancies including those anticipated to be filled up
during the year. (1)
Inclusion of the names of the candidates in
the merit list shall confer no right to appointment and shall depend, among
other circumstances, on actual availability of vacancies. (2)
Appointment to the posts of Welfare Extension
Officer shall be made by Director Tribal Welfare. (3)
Failure of a candidate to join the post by
the specified date, in the absence of any extension of the said date by the
acting authority, shall amount to forfeiture of his claim for such appointment. CHAPTER IV
RECRUITMENT BY PROMOTION (1)
There shall be constituted a Departmental
Promotion Committee for selection of eligible Welfare Extension Officers for
appointment to the post of Assistant District Welfare Officer by promotion. (2)
The Committee shall consist of the following
Officers, namely: (i)
Director, Tribal Welfare ... Chairman (ii)
Deputy Secretary to Government, (Tribal
Welfare in-charge of Field Establishment Section). ... Member (iii)
An Officer not below the rank of Deputy
Secretary from another Department of Government to be selected and invited
by the Director ... Member (iv)
The Under-Secretary, Field Establishment
the Office Establishment Section in the ... Secretary of Tribal
Welfare Department. Committee (1)
Promotion to the posts of Assistant District
Welfare Officers shall be made on the basis of seniority subject to fitness
from amongst the Welfare Extension Officers who, on the first day of January of
the year in which the Committee meets. (a)
have completed at least fifteen years of
service as such; and (b)
have passed such Departmental
Examinations/tests as may be prescribed from time to time. (2)
The Departmental Promotion Committee shall
meet as and when necessary and prepare a list of eligible Welfare Extension
Officers to be (1)
Appointment to the post of Assistant District
Welfare Officer shall be made by the Director in the order in which the names
appear in the list prepared under Rule 10. (2)
An Officer who fails to joint the post within
the stipulated time shall have to forfeit the claim for promotion. Every person appointed to a post in
the Service shall be on probation for a period of two years from the date of
his appointment. If during or at the end of the said period he/she is found to
be unfit to continue further- (a)
his services shall be terminated if he/she is
a direct, recruit or (b)
he/she shall be reverted to his former post
it he/she is a promotes. The inter se seniority of the persons
appointed to the posts in a cadre in any particular year shall be determined in
the following (a)
In case of persons appointed by Promotion in
pursuance of Rules 10 and 11 seniority inter se shall be determined basing on
the position assigned to them in the list prepared under Rule 10. (b)
In case of persons appointed through direct
recruitments in pursuance of Rules 5 to 8 inter se seniority shall be
determined in accordance with the position secured by them in the merit list; (c)
Persons appointed to the service under the
Orissa Civil Service (Rehabilitation Assistance) Rules, 1990 shall rank below
the direct recruits appointed in that year. CHAPTER V TRAINING
AND DEPARTMENTAL EXAMINATION Members of the Service shall be
required to undergo such training and/or pass such test Departmental
Examinations as may be directed by the Government from time to time : Provided that Government may, by
general or specific order, exempt any Category of members of the service from
the requirement of passing the Departmental Examination or from undergoing
training. (1)
Basic training shall be provided to the
Welfare Extension Officers at the Tribal and Harijan Research and Training
Institute established by the Government. (2)
The period of training and the method and
syllabus of the training shall be such as may be directed by Government from
time to time. (3)
The Director of the Training Institute shall
record his remarks in the Confidential Character Rolls of all Welfare Extension
Officers deputed for Training at the end of the training. All Welfare Extension
Officers deputed for training shall be subject to the control and discipline of
the Director, Tribal Harijan and Research Training Institute during the period
of training. An Officer shall be allowed to cross
the efficiency bar in his scale of pay if his work is considered satisfactory
by the appointing authority subject to passing the Departmental Examination and
Training, if any. An Officer after satisfactory
completion of the probationary period will be eligible for confirmation,
provided he has passed the Departmental Examination and Training and subject to
availability of a permanent vacancy. (1)
Transfer of a member of the service shall be
effected, as and when considered necessary, by the Director : Provided that Collector of the
District may make internal transfer and posting of Welfare Extension Officers
who have completed three years in one particular station and wherever such
transfer is considered necessary in cases of personal hardship or on
administrative grounds. (1)
A member of the Service may be deputed to
serve under other offices, undertaking or institution, including foreign
bodies, as the cases may be, on such terms and conditions as may be decided
from time to time. Notwithstanding anything contained in
these rules- (i)
vacancies shall be reserved for direct recruitment
and promotion in favour of candidates belonging to the scheduled castes and (ii)
three percent of the vacancies in the posts
of Welfare Extension Officers shall be reserved for the orthopaedically
handicapped (iii)
three Percent of the vacancies in the posts
of Welfare Extension Officers shall be reserved for the Ex-Serviceman; (iv)
one percent of the vacancies in the post of
Welfare Extension Officers shall be reserved for the Sportsman. There shall be maintained gradation
lists of the persons appointed to the service separately for each cadre. All Rules hitherto in force pertaining
to the subject matter of any of the provisions of these rules are hereby
repealed. Provided that any order made or action
taken under the rules so repealed shall be deemed to have been made or taken
under these rules. lf any question arises relating to the
interpretation of these rules, it shall be referred to Government in the Tribal
Welfare Department for decision. lf the State Government are of the
opinion that it is necessary so to do they may, by order for reasons to be
recorded in writing relax any of the provisions of these rules in respect of
any class or categories of persons in public interest.THE ORISSA SUBORDINATE
WELFARE SERVICE (METHOD OF RECRUITMENT AND CONDITIONS OF SERVICE) RULES, 1992
PREAMBLE
incorporated by an Act of the Central or a State Legislature in India or an
Educational Institution established by an Act of Parliament or deemed to be a
University under Section 3 of the University Grants Commission Act, 1956 or a
foreign University approved by the Central Government from time to time.
promoted to the post of Assistant District Welfare Officer after scrutinising
the service records, of the eligible Welfare Extension Officers for the last 5
years.
manner, namely :
the scheduled tribes and shall be filled up according to the provisions
contained in the Orissa Reservation of Vacancies in Posts and
Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 and the rules
framed thereunder;
persons provided that the handicapped does not hamper the performance of
arduous field duties;