[04th July 2022] ln
exercise of the power conferred under the proviso to article 309 of "the
Constitution of India" and in supersession of ail existing rules and
orders on the subject, the Governor is pleased to make the following rules,
regulating, the recruitment and the conditions of service of persons appointed
to the service of the Uttarakhand Irrigation Department, Mate Employees
Service. PART
1 GENERAL (1)
These
Rules may be called the "Uttarakhand Irrigation Department, Mate (Group C)
Service Rules, 2022" (2)
It
shall come into force at once. (a)
In
these rules, unless there is anything repugnant in the subject or context -
Uttarakhand; (b)
"Citizen
of India" means a person who is or is deemed to be a Citizen of India
under part II of the Constitution of India; (c)
"Commission"
means the Uttarakhand Subordinate Service Selection Commission; (d)
"Constitution"
means the Constitution of India; (e)
"Government"
means the State Government of Uttarakhand; (f)
"Governor"
means the Governor of Uttarakhand; (g)
"Member
of the service" means a person substantively appointed under these rules
or the rules or order in force prior of the commencement of these rules, to a
post in the respective cadre of the service; (h)
"Service"
means Uttarakhand Irrigation Department Mate (Group C) Service; (i)
"Substantive
appointment" means an appointment not being an ad-hoc appointment on a
post in the cadre of the service and made after selection in accordance with
the rules and, if there were no rules in accordance with the procedure
prescribed for the time being by executive instructions issued by the
Government, and (j)
"Superintending
Engineer" means the Superintending Engineer of concerned Circle of
Irrigation Department Uttarakhand; (k)
"Year
of recruitment" means a period of twelve months commencing from the first
day of July of a-calendar year; PART
2 CADRE (1)
The
strength of the service and of each categories of posts therein shall be such
as may be determined by the Government from time to time. (2)
The
strength of the service and each category of posts therein shall until orders
varying the same are passed under sub-rule(1) as given in Appendix A. Provided
that, (i)
The
Appointing Authority may leave unfilled or the Governor may hold in abeyance
any vacant post, without thereby entitling any person to compensation. (ii)
The
Governor may create such additional permanent or temporary post as he may
consider proper. PART
3 RECRUITMENT PART
4 QUALIFICATIONS (a)
a
citizen of India, or (b)
a
Tibetan refugee who came over to India before the 1st January, 1962 with the
intention of permanent settling in India or, (c)
A
person of Indian origin migrated from Pakistan, Burma, Sri Lanka and any or the
East African countries of Kenya, Uganda and the Untied Republic of Tanzania
(formerly Tanganyika and Zanzibar) with the intention of permanently settling
in India; Provided that a candidate belonging to category (b)or (c) above must
be a person in whose favour a certificate of eligibility has been issued by the
State Government; Provided
further that a candidate belonging to category (b) shall also be required to
obtain a certificate of eligibility granted by the Deputy Inspector General of
Police, intelligence Branch, Uttarakhand. Provided
also that, if a candidate belonging to category (c) above, no certificate of
eligibility shall be issued for a period of more than one year and such a
candidate be retained in the service for a period exceeding one year subject to
his acquiring Indian citizenship. Note:-
A candidate in whose case a certificate of eligibility is necessary but the
same has neither been issued nor refused, may be admitted to an examination or
interview and he may also be provisionally appointed. Subject to the necessary. (1)
served
in the Territorial Army for a minimum period of two years, or (2)
obtained
B or C certificate of National Cadet Corps (NCC) shall, other things being
equal, be given preference in the matter of direct recruitment. Public
Service Commission and outside the Purview of the Public Service Commission,
(as amended from time to time). Provided
that the upper age limit in the case of candidates belonging to the Scheduled
Castes, Scheduled Tribes, Other Backward Classes and such other categories as
may be notified by the Government from time to time shall be greater by such
number of years as may be specified. Note:
Persons dismissed by the Union Government or a State Government or by Local
Authority or a Corporation or Body owned or controlled by the Union Government
or State Government shall not be eligible for appointment to the post in the
Service. Persons convicted of an offence involving moral turpitude shall also
not be eligible for appointment. Provided
that the Government may, if satisfied that there exist special grounds for
doing so, exempt any person from the operation of this rule. Provided
that in order of section 33 the post identified for this purpose and the
categories identified under section 34 of the Rights Of Persons with
Disabilities Act, 2016 (Act No. 49 of 2016), the disabled shall not be denied
for appointment as per rules. PART
5 PROCEDURE OF RECRUITMENT (1)
Applications
for permission to appear in the competitive examination shall be invited by the
Commission in the prescribed form as published in the advertisement. (2)
No
Candidate shall be admitted to the examination unless he holds the admit card
issued by the Commission. (3)
The
Commission shall prepare a list of candidates in order of their proficiency as
disclosed by the aggregate of marks obtained by each candidates in the written
examination. The number of names in the list shall be more than the number of
vacancies (but not more than twenty five percent). The Commission shall forward
the list to the Appointing Authority. (4)
(i)
For selection the written examination shall be objective type of 100 marks, the
retrenched employees shall be awarded 05 marks for each year of completed
service subject to maximum of 15 marks. The merit list shall be prepared on the
basis of aggregate of marks obtained in the written examination and other (ii)
(a) The written examination shall consists of a single question paper, which
shall include General Hindi, General knowledge and General Studies. In
evaluation of question paper, one mark for every correct answer and for every
wrong answer 1/4 negative marks shall be given. (b)
Candidates shall be given permission to take question booklet of written
examination with him/her after the examination. (c)
The answer sheet of written examination shall be in duplicate with a carbon
copy and the permission shall be given to candidate to take the duplicate copy
with him/her. (d)
After the written examination, the answer key of the written examination shall
be displayed on the website https: IIsssc.uk.gov.in of the commission or shall
be published in the daily newspaper which has having wide circulation: Provided
that such posts, for which any physical standard has been prescribed as a
mandatory qualification or as a mode of recruitment, shall be required to
conduct the prescribed physical examination of the candidates before the
written examination and only such candidates shall be given permission to appear
in the examination who fulfills the prescribed minimum standards for the post. (5)
The
merit list (final selection list) shall be prepared on the basis of marks
obtained in written examination as well as other evaluations in which
preferential marks for the retrenched employees shall also be counted. If two
or more candidates score equal marks in totality, then, the candidate elder in
age shall be placed at the top of the selection list. The number of names in
the selection list shall be more than the number of vacancies (but not more
than twenty five percent). PART
6 APPOINTMENT, PROBATION, CONFIRMATION AND SENIORITY (1)
A
person on appointment to a post in service in or against a permanent vacancy
shall be placed on probation for a period of two year. The
Appointing Authority may for reasons to be recorded, extend the period of
probation in individual cases specifying the date upto which the period is
extended: Provided
that, in exceptional circumstances, the period of probation shall not be
extended beyond one year, and in no circumstances beyond two years. (2)
If
it appears to the appointing authority, at any time during or at the end of the
period of probation or extended. period of probation that a probationer has
otherwise fail to give satisfaction, he may be reverted to his substantive
post, if any, and if he does not hold a lien on any post, his services may be
dispensed with. (3)
A
probationer, who is reverted or whose service are dispensed with under sub-rule
(2) shall not be entitled to any compensation. (4)
The
Appointing Authority may allow continuous service, rendered in a officiating or
temporary capacity in a post included in the cadre or any other equivalent or
higher post, to be taken into a account for the purpose of computing the period
of probation. (a)
His
work and conduct is reported to be satisfactory; (b)
His
integrity is certified; and (c)
The
Appointing Authority is satisfied that he is otherwise fit for confirmation. PART
7 PAY etc (1)
The
scale of pay admissible to a persons, appointed to the various categories of
the post in the service, whether in substantive of officiating capacity or as,
temporary. measure shall be such as may be determined by the Government from
time to time. (2)
The
scale of pay at the time of commencement of these Rules is given in Appendix
"A". (1)
A
person on probation, if he is not already in permanent service shall be allowed
his first increment in the time scale when he has completed one year of
satisfactory and second increment after two years service when he has completed
the probationary period and is also confirmed. Provided
that, if the period of probation is extended on account of failure to give
satisfaction, such extension shall not be count for increment unless the
appointing authority directs otherwise. PART
8 OTHER PROVISIONS APPENDIX-A (See rule- 4(2) and rule-20{2)) 1 2 3 4 SI.No. Name of Post No. of posts Pay Matrix 1. Mate 552 Rs. 19900-63200 (level-2)Uttarakhand Irrigation Department, Mate
(Group C) Service Rules, 2022
The Uttarakhand Irrigation Department, Mate Service is a subordinate service in
which comprises Group "C" posts.
Hundred percent recruitment to the posts of service of Mate shall be made by
direct recruitment through the Uttarakhand Subordinate Service Selection
Commission.
Reservation for the candidates belonging to Scheduled Castes, Scheduled Tribes,
Other Backward Classes, Economically Weaker Sections and Other categories of
the State of Uttarakhand shall be in accordance with.
A candidate for direct recruitment to a post in the service must be-
A candidate for direct recruitment to the post of Mate must have passed the
Intermediate examination from the Uttarakhand Board of School Education or any
equivalent examination recognized by the Government.
A candidate who has-
The compulsory/desirable qualification shall be in accordance with the
provisions/conditions vested in the Essential/Desirable Qualification for the
Recruitment of Group, C posts within the Purview of Uttarakhand.
The candidate for direct recruitment must have attain the minimum and must not
have attained the maximum age on the 1st July of the calendar year in which the
vacancies are advertised as may be described by the state government from time
to time.
The character of a candidate for direct recruitment to a post in the service
must be such as to render him suitable in all respect for employment in
Government
A male candidate who has more than one wife living or a female candidate who
has more than one husband living shall not be eligible for appointment to a
post in the service;
No candidate shall be appointed to a post in the service unless he be in good
mental and bodily health and free from any physical defect likely to interfere
with the efficient performance of his duties. Before a candidate is finally
approved for appointment, he shall be required to produce a Medical Certificate
of fitness in accordance with the rules made under Fundamental rule-10,
contained in Chapter-Ill of the Finance Hand Book volume-II, Part-Ill;
The Appointing Authority shall determine and intimate to the Commission the
number of vacancies to be filled during the course of the year as also the
number of vacancies, to be reserved for candidates belonging to Scheduled
Castes, Scheduled Tribes, Other Backward Classes, Economically Weaker Sections
and Other categories belonging to the State of Uttarakhand under rule 6.
For appointment, the candidates appearing in the list prepared by the
Commission under rule -16 shall be allocated the Division/Circle strictly in
the order of merit by Head of Department and the appointment posting order
shall be issued at the level of the concerned Superintending Engineer under
which the vacant post exists.
A probationer shall be confirmed in his appointment at the end of the period of
probation or the extended period of probation, if:-
The seniority of persons in the service shall be determined in accordance with
the "Uttarakhand Government Servants Seniority Rules, 2002"(as
amended from time to time) as per the provision of the Rules in force for the
time being.
No recommendations, either written or oral, other than those required under the
rules applicable to the post or service shall be taken into consideration. Any
attempt on the part of a candidate to enlist support directly or indirectly shall
disqualify him for appointment.
In regard to the matters not specifically covered under these rules or special
orders, persons appointed to the service shall be governed by the rules,
regulations and orders applicable generally to Government Servants serving in
connection with the affairs of the State.
Where the State Government is satisfied that the operation of any rule
regulating the conditions of service of persons appointed to the service causes
undue hardship in any particular case, it may not with standing anything
contained in the rules applicable to the case, by order, may relax or dispensed
or relax the requirements of the rules to such extent and subject to such
conditions as may consider necessary for dealing the case in a just and
equitable manner: Provided that where a rule has been made in consultation with
the Commission, the Commission shall be consulted before the Rules is dispensed
with or relaxed.
Nothing in these Rules shall affect reservations and other concessions required
to be provided for the candidates belonging to the Scheduled Castes, Scheduled
Tribes, and Other Backward Class, Economically Weaker Sections and other
categories in accordance with the orders of the Government issued from time to
time in this regard.