Uttar Pradesh Government Departments (Direct Recruitment Of Outstanding Sportsperson To Group C Posts) Rules, 2022

 

[07th January 2022]

IN exercise of the powers conferred by the proviso to Article 309 of the Constitution, the Governor is pleased to make the following rules with a view to ensuring recruitment of Outstanding Sportsperson on Group 'C' Posts in the services and posts of the Various Government Departments:

Rule - 1. Short title, commencement and applicability.

(1)     These rules may be called Uttar Pradesh Government Departments (Direct Recruitment Of Outstanding Sportsperson To Group C Posts) Rules, 2022.

(2)     They shall come into force at once and shall be applicable to the vacancies to be advertised after the notification of these Rules.

(3)     The provisions of these rules shall not be applicable on the Recruitments made by Uttar Pradesh Police Recruitment and Promotion Board.

Rule - 2. Definitions.

In these rules, unless there is anything repugnant in the subject or context-

(a)      "appointing authority" means an appointing authority as defined in concern service rules of the posts or executive instructions for concern posts.

(b)      "Constitution" means the Constitution of India;

(c)      "Government" means the State Government of Uttar Pradesh;

(d)      "Governor" means the Governor of Uttar Pradesh;

(e)      "State" means the State of Uttar Pradesh.

Rule - 3. Source of Recruitment.

(1)     Two percent of the total number of vacancies shall be reserved to be filled by outstanding sportspersons by direct recruitment under Group C Posts in various Government Departments of State.

(2)     The reservation shall be horizontal in nature.

(3)     If the eligible candidates are not available in accordance with sub rule (1), such unfilled vacancies will not be carried forward.

Rule - 4. Educational and Other Qualifications.

(1)     It will be mandatory for the candidate to possess the prescribed minimum educational qualification of the concerned post under the relevant service rules.

(2)     If in addition to the minimum educational qualification prescribed for a post, typing or any other technical qualification is prescribed and any sportsperson does not possess the said qualification, he/she will be appointed with the condition that he/she has to acquire the said qualification within the period of maximum five years from the date of his initial appointment.

Rule - 5. Qualifications for Outstanding sportspersons for Recruitment.

(1)     Any sportsperson who has won a medal or participated in the following international/national sports can apply for the Recruitment:-

(2)     Categorization of international/national sports championships:-

(3)     Recruitment norms for outstanding sportspersons:-

Participated in Category-A or achieved any medal in Category-B or at least 2nd position in Category-C OR First position in Category- D (Team/Individual). In addition to the above, a sportspersons participating in International One Day /Test match in cricket will also be eligible to apply for recruitment. Similarly, a player having a Grand Masters title in Chess will also be eligible to apply for the recruitment.

(4)     Period of Sports Achievements- The Sports achievement must not prior to 05 financial years from the financial year in which vacancies are advertised i.e. if the vacancies are advertised in the financial year 2020-21, the sports achievement must not be prior than the financial year 2015-16. 6. Age Limit :-

The age limit for recruitment to each post will be same as prescribed by the State Government in the concerned service rule for the post.

Rule - 7. Recruitment Process.

The procedure of the recruitment shall be the same as prescribed by the State Government in the service rules for the post concerned. Provided that number of posts reserved for the sportsperson, name of the posts, pay level, minimum sports standards for recruitment, minimum educational qualification, period of sports achievements and sports discipline will be clearly mentioned in advertisement by the respective selection body/ board/commission for recruitment :

Provided that the respective selecting body can prescribe any other norms regarding selection process with prior approval of the Government.

Rule - 8. Appointment and Service Conditions.

(1)     In the order to recommendation of the concerned selection body/board/ commission, after the medical examination and police verification report of the selected candidates the appointment letter shall be issued by the appointing authority.

(2)     The conditions of appointment and service conditions will be same as prescribed in the concerned service rules of the post in question.

Rule - 9. Canvassing of the Party.

Recommendations, whether written or oral, other than those required under the rules in force in relation to the post or service, shall not be considered. Any attempt on the part of a candidate to obtain support, directly or indirectly, for his candidature will disqualify him for appointment.

Rule - 10. Regulation of other Matters.

In respect of matters not specifically covered by these rules or special orders, persons appointed to the Establishment shall be governed by the rules, regulations and orders generally applicable to Government servants serving in connection with the affairs of the State.

Rule - 11. Relaxation of rules.

Where the State Government is satisfied that it is necessary or expedient to do so, it may notwithstanding contained in the rules, by order dispense with or relax any of the provisions of these rules.