Appellate Tribunal For Electricity Salary, Allowances And Other Conditions Of Service Of The Officers And Employees Rules, 2004

Published in the Gazette of India, Extra., Part III, Section 4, dated 6.2.2004.

1684

S.O. 1059(E), dated 28.9.2004.- In exercise of the powers conferred by clause (s) of subsection (2) of section 176 of the Electricity Act, 2003, the Central Government hereby makes the following rules regulating the method of recruitment to certain posts in the Appellate Tribunal for Electricity, namely:- 1. Short title and commencement.- (1) These rules may be called the Appellate Tribunal for Electricity Salary, Allowances and other Conditions of Service of the Officers and Employees Rules, 2004. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Application.- These rules shall apply to the posts specified in column 1 of the Schedule annexed to these rules. 3. Number of posts, classification and scale of pay.- The number of posts, their classification and the scale of pay attached thereto shall be as specified in columns 2 to 4 of the said Schedule. 4. Method of recruitment, age limit and other qualifications, etc.- The method of recruitment, age limit, qualifications and other matters relating to the said posts shall be as specified in columns 5 to 14 of the aforesaid Schedule. 5. Disqualification.- No person,- (i) who has entered into or contracted a marriage with a person having a spouse living; or

(ii) who having a spouse living, has entered into or contracted a marriage with any person,

shall be eligible for appointment to the said post:- Provided that the Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this rule. 6. Power to relax.- Where the Central Government is of the opinion that it is necessary or expedient so to do, it may, by order and for reasons to be recorded in writing, relax any of the provisions of these rules with respect to any class or category or persons. 7. Saving.- Nothing in these rules shall affect reservations, relaxation of age limit and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes ex-servicemen and other special categories of persons in accordance with the orders issued by the Central Government from time to time in this regard. [8 Other conditions of service. - (1) Officers and employees of the Appellate Tribunal for Electricity shall be entitled to the medical facilities as specified in Schedule II annexed to these rules. (2) Other conditions of service of the officers and employees of the Appellate Tribunal for Electricity, for which no specific provisions have been provided, shall be regulated in accordance with such rules as are, from time to time, applicable to officers and employees of the Central Government drawing the pay and allowances in corresponding pay scales]

Schedule I

Name of post	Number of post	Classification	Pay band and grade pay or pay scale	Whether selection post or non-selection post	Age limit for direct recruits	Educational and other qualifications required for direct recruits	Whether age and educational qualifications prescribed for direct recruits will apply in the case of promotees	Period of probation, if any
1	2	3	4	5	6	7	8	9
1. Registrar	1* (2011) *Subject to variation dependent on work load	Equivalent to Group 'A' post in the Central Government	Pay band-4 Rs. 37400-67000/- plus grade pay-Rs. 10000/-	Not applicable	Not applicable	Not applicable	Not applicable	Not applicable

Method of recruitment, whether by direct recruitment or by promotion or by deputation/absorption and percentage of vacancies to be filled by various methods.

In case of recruitment by promotion/deputation/absorption, grades from which promotion/deputation absorption to be made

If a Departmental Promotion committee exists, what is its composition

Circumstances in which Union Public Service Commission is to be consulted in making recruitment.

By deputation

Deputation:

Officers of the Central Government or State Government or Supreme Court or High Court or District Court possessing degree in law a recognised university or equivalent,-

(a) holding analogous post on regular basis, or

(b) with two years regular service in the post in pay band-4 with grade pay of Rs. 8900/- or equivalent; or

(d) holding post of District Judge or Additional District Judge or Registrar or Additional Registrar, on regular basis; or (e) with five years regular service in the post of Joint Registrar of a High Court.

Note 1:- The period of deputation including the period of deputation in another ex-cadre post held immediately preceding this appointment in the same or other organisation or Department of Central Government shall be five years.

Note 2:- The maximum age limit for appointment by deputation shall be not exceeding 56 years as on the closing date of receipt of applications.

Note 3:- For the purpose of appointment on deputation basis, the service rendered on a regular basis by an officer prior to 1st January, 2006 or the date from which the revised pay structure based on the recommendations of the Sixth Central Pay Commission has been extended, shall be deemed to be the service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said Pay Commission except where there has been merger of more than one pre-revised scale of pay into one grade with a common grade pay or pay scale, and where this benefit will extend only for the post(s) for which that grade pay or pay scale is the normal replacement grade without any up-gradation.

Search-cum-Selection Committee consisting of :- 1. Chairperson, Appellate Tribunal for Electricity - Chairperson 2. Member, Appellate Tribunal for Electricity – Member 3. Additional Secretary or above in the Ministry of Law and Justice Legislative Department to be nominated by the Secretary, Legislative Department - Member

[Selection shall be based on the recommendations of a Search-cum-Selection Committee consisting of :- (i) Chairperson, Appellate Tribunal for Electricity - Chairperson (ii) Member, Appellate Tribunal for Electricity - Member (iii) Additional Secretary or above in the Ministry of Law and Justice, Legislative Department to be nominated by the Secretary, Legislative Department - Member]

1	2	3	4	5	6	7	8	9
2. Deputy Registrar	*1 (2011) Subject to the variation dependent on work load*	Equivalent to Group 'A' post in the Central Government	Pay band-3 Rs. 15600 - 39100/- plus grade pay - Rs. 7600/-	Not applicable	Not applicable	Not applicable	Not applicable	Not applicable

By deputation absorption/ absorption

Deputation/absorption:

Officers of the Central Government or State Government or High Court or District Court of Autonomous Bodies or Tribunals or Universities possessing degree in law from a recognised university or equivalent -

(a) holding analogous post on regular basis; or

(b) with five years regular service in the post in pay band-3 with grade pay of Rs. 6600/- or equivalent; or

(d) holding the post of Additional Registrar or Joint Registrar or Deputy Registrar in a high court on regular basis; or

(e) with five years regular service as Judicial officer in a High Court.

Note 1 :- The period of deputation including the period of deputation in another excadre post held immediately preceding this appointment in the same or other organisation or Department of Central Government shall be five years.

Note 2 :- The maximum age limit for appointment by deputation shall be not exceeding 56 years as on the closing date of receipt of applications.

Note 3 :- For the purpose of appointment on deputation/absorption basis, the service rendered on a regular basis by an officer prior to 1st January, 2006 or the date from which the revised pay structure based on the recommendations of the Sixth Central Pay Commission has been extended, shall be deemed to be the service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said Pay Commission except where there has been merger of more than one pre-revised scale of pay into one grade with a common grade pay or pay scale, and where this benefit will extend only for the post(s) for which that grade pay or pay scale is the normal replacement grade without any upgradation.

Selection Committee consisting of :- 1. Chairperson, Appellate Tribunal for Electricity – Chairman; 2. Judicial Member or the senior most Member, Appellate Tribunal for Electricity – Member; 3. Registrar, Appellate Tribunal for Electricity – Member; 4. A Group 'A' officer from any other Ministry or Department of the Central Government - Member.

Not applicable

1	2	3	4	5	6	7	8	9
3. Director (Administration).	1* (2011) *Subject to variation dependent on work load.	Equivalent to Group 'A' post in the Central Government.	Pay band-3 Rs. 15600-39100/- plus grade pay-Rs. 7600/-	Not applicable	Not applicable	Not applicable	Not applicable	Not applicable

Promotion/deputation

Promotion/deputation:

Officers of the Central Government or State Government or Public Sector Undertakings or Autonomous Bodies or Tribunals:-

(a)(i) holding analogous post on regular basis or

(ii) with five years regular service in the post in pay band-3 with grade pay of Rs. 6600/-; and

(b) having five years experience in the area of Administration, Personal Management, Establishment Matters, Accounting and Protocol in offices of the Central or State Government or Public Sector undertakings or Autonomous Bodies or Tribunals.

Note 1:- The Departmental Administrative-cum-Accounts Officer with five years regular service in the grade shall also be considered alongwith outsiders and in case he is selected for appointment to the post the same shall be deemed to have been filed by promotion.

Note 2:- The officers of the Appellate Tribunal for Electricity in the feeder category who is in the direct line of promotion shall not be eligible for consideration for appointment by deputation, similarly, the deputationists shall be eligible for consideration for appointment by promotion.

Note 3:- The period of deputation including the period of deputation in another ex-cadre post held immediately preceding this appointment in the same or other organisation or Department of Central Government shall be five years.

Note 4:- The maximum age limit for appointment by deputation shall be not exceeding 56 years as on the closing date of receipt of applications.

Note 5:- For the purpose of appointment on promotion/deputation basis, the service rendered on a regular basis by an officer prior to 1st January, 2006 or the date from which the revised pay structure based on the recommendations of the Sixth Central Pay Commission has been extended, shall be deemed to be the service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said Pay Commission except where there has been merger of more than one pre-revised scale of pay into one grade with a common grade pay or pay scale, and where this benefit will extend only for the post(s) for which that grade pay or pay scale is the normal replacement grade without any upgradation.

Departmental Promotion Committee (for promotion) consisting of:-

1. Chairperson, Appellate Tribunal for Electricity - Chairman;

2. Senior-most Member, Appellate Tribunal for Electricity - Member;

3. Register, Appellate Tribunal for Electricity - Member

4. A Group 'A' Officer from any other Ministry or Department of the Central Government - Member;

Not apllicable.

1	2	3	4	5	6	7	8	9
4. Administrative-cum-Accounts Officer.	1* (2011) Subject to variation dependent on work load	Equivalent to Group 'A' post in the Central Government	Pay band-3 Rs. 15600-39100 plus grade pay- Rs. 6600/-.	Not applicable	Not applicable	Not applicable	Not applicable	Not applicable

By deputation / absorption

Deputation / absorption:

Officers of the Central Government or State Government or Public Sector Undertakings or Autonomous Bodies,-

(a) (i) holding analogous post on regular basis; or

(ii) with five years regular service in the post in pay band-3 with grade pay of Rs. 4800/- or equivalent; and

(b) Possessing a Bachelor's degree from a recognised university or equivalent and having five years experience in Administrative, Accounts, Establishment matters and protocol in office of the Central Government or State Government or Public Sector Undertaking or Autonomous Bodies.

Note 1:- The Period of deputation including the period of deputation in another ex-cadre post held immediately preceding this appointment in the same or other organisation or Department of Central Government shall be five years.

Note 2:- The maximum age limit for appointment by deputation shall be not exceeding 56 years as on the closing date of receipt of applications.

Note 3:- For the Purpose of appointment on deputation/absorption basis the service rendered on a regular basis by an officer prior to 1st January, 2006 or the date from which the revised pay structure based on the recommendations of the Sixth Central pay Commission has been axtenced, shall be deemed to be the service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said Pay commission except where there has been merger of more than one pre-revised scale of pay into one grade with a common grade pay or pay scale of pay into one grade with a common grade pay or pay scale, and where this benefit will extend only for the post(s) for which that grade pay or pay scale is the normal replacement grade without any upgradation.

Selection Committee consisting of:-

1. Chairperson, Appellate Tribunal for Electricity - Chairman;

2. Senior-most Member, appellate Tribunal for Electricity-Member;

3. Registrar, Appellate Tribunal for Electricity-Member;

4. A Group 'A' officer from any other Ministry or Department of the Central Government-Member.

Not applicable.

1	2	3	4	5	6	7	8	9
5. Principal Private Secretary.	4(2011) Subject to Variation dependent on work load	Equivalent to Group 'A' Post in the Central Government	Pay band-3 Rs. 15600-39100/- plus grade pay- Rs.6600/-	Selection	Not applicable	Not applicable	Not applicable	Not applicable

By promotion falling which by deputation / absorption

Promotion:

Private Secretary with six years regular service in the grade and Court maste with seven years regular service in the grade.

Not 1:- For the purpose of appointment on promotion basis, the service rendered on a regular basis by an officer period to 1st January, 2006 or the date from which the revised pay structure based on the recommendations of the Sixth Central Pay Commission has been extended, Shall be deemed to be the service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said pay Commission except where there has been merger of more than one pre-revised scale of pay into one grade with a common grade pay or pay scale, and where this benefit will extend only for the post(s) for which that grade pay or pay scale is the normal replacement grade without any upgradation.

Note 2:- The eligibility list for promotion shall be prepared with reference to the date of completion of the require qualifying service in respective grade/post.

Deputation/absorption:

Officers of the Central Government or State Government or High Court or District Court or Public Sector Undertakings or Autonomous Bodies;-

(a)(i) holding analogous post on regular basis; or

(ii) with five years regular service in the post in pay band-3 with grade pay of Rs.5400/- or equivalent; or

(iii) with six years regular service in the post in pay band-2 with grade pay of Rs.4800/- or equivalent;

(b) possessing speed in stenography of 120 words per minute (English); and

Note 1:- The officers of the Appellate Tribunal for Electricity in the feeder category who are in the direct --- of promotion shall not be eligible for consideration for appointment by deputation, similarly, the deputationists shall not be eligible for consideration for appointment by promotion.

Note 2:- The period of deputation including the period of deputation in another ex-cadre post held immediately preceding this appointment in the same or other organisation or Department of Central Government shall be five years.

Note 3:- The maximum age limit for appointment by deputation shall be not exceeding 56 years as on the closing date of receipt of applications.

Note 4:- For the purpose of appointment on deputation/absorption basis, the service rendered on a regular basis by an officer prior to 1st January, 2006 or the date from which the revised pay structure based on the recommendations of the Sixth Central Pay Commission has been extended, shall be deemed to be the service rendered in the corresponding grade pay or pay scale extended, Shall be deemed to be the service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said Pay Commission except where there has been merger of more than one pre-revised scale of pay into one grade with a common grade pay or pay scale, and where this benefit will extend only for post(s) for which that grade pay or pay scale is the normal replacement grade without any upgradation.

Departmental Promotion Committee (for promotion) consisting of:-

1. Chairperson, Appellate Tribunal for electricity - chairman;

2. Senior-most Member, Appellate Tribunal for Electricity - Member;

3. Registrar, Appellate Tribunal for Electricity-Member;

4. A Group 'A' officer from any other Ministry or Department of the Central Government - Member.

Not Applicable.

1	2	3	4	5	6	7	8	9
6. Principal Private Secretary.	5* (2011) Subject to Variation dependent on work load	Equivalent to Group 'B' Post in the Central Government	Pay band-2 Rs.9300-34800/- plus grade pay- Rs.4800/-	Non-Selection	Not applicable	Not applicable	Not applicable	Not applicable

By promotion falling which by deputation/absorption

Promotion:

Personal Assistant with six years regular service in the grade

Note:- For the purpose of appointment on promotion basis, the service rendered on a regular basis by an officer prior to 1st January, 2006 or the date from which the revised pay structure based on the recommendations of the Sixth Central pay Commission has been extended, shall be deemed to be the service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said Pay Commission except where there has been merger of more than one pre-revised scale of pay into one grade with a common grade pay or pay scale, and where this benefit will extend only for the post(s) for which that grade pay or pay scale is the normal replacement grade without any upgradation.

Deputation/absorption:

Officers of the Central Government or State Government or High Court or District Court or Public Sector Undertakings or Autonomous Bodies:-

(a)(i) holding analogous post on regular basis, or

(ii) with six years regular service in the post in pay band-2 with grade pay of Rs.4200/- or equivalent.

(b) possessing speed in stenography of 100 word per minute (English); and

Note 1:- The officer of the Appellate Tribunal for Electricity in the feeder category who are in the direct line of promotion shall not be eligible for consideration for appointment by deputation, similarly the deputationists shall not be eligible for consideration for appointment by promotion.

Note 3:- The maximum age limit for appointment by deputation shall be not exceeding 56 years as on the closing date of receipt of applications.

Note 4:- For the purpose of appointment on deputation/absorption basis, the service rendered on a regular basis by an officer prior 1st January, 2006 or the Sixth Central pay Commission has been extended, shall be deemed to be the service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said Pay Commission except where there has merger of more than one pre-revised scale of pay into one grade with a common grade pay or pay scale, and where this benefit will extend only for the post(s) for which that grade pay or pay scale is the normal replacement grade without any upgradation.

Departmental Promotion Committee (for promotion) consisting of:-

1. Registrar, Appellate Tribunal for Electricity-Chairman;

2. Director, Appellate Tribunal for Electricity-Member;

3. Administrative-cum-Accounts Officer, Appellate Tribunal for Electricity-Member;

4. A Group 'A' officer from any other Ministry or Department of the Central Government-Member;

Not Applicable.

1	2	3	4	5	6	7	8	9
7. Court Master.	2* (2011) Subject to Variation dependent on work load	Equivalent to Group 'B' Post in the Central Government	Pay band-2 Rs. 9300-34800/- plus grade pay- Rs.4600/-	Non-Selection	Not applicable	Not applicable	Not applicable	Not applicable

By promotion falling which by deputation/absorption

Promotion:

Personal Assistant with five years regular service in the grade.

Note:- For the purpose of appointment on promotion basis, the service rendered on a regular basis by an officer prior to 1st January, 2006 or the date from which the revised pay structure based on the recommendations of the Sixth Central Pay Commission has been extended, shall be deemed to be the service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said pay into one grade with a common grade pay or pay scale, and where this benefit will extend only for the post(s) for which that grade pay or pay scale is the normal replacement grade without any upgradation.

Deputation/absorption:

Officers of the Central Government of State Government or High Court or District Court or Public sector Undertakings or Autonomous Bodies;-

(a)(i) holding analogous post on regular basis; or

(ii) with five years regular service in the post in pay band-2 with grade pay of Rs. 4200/- or equivalent;

(b) possessing Bachelor's degree from a recognised university of equivalent;

(d) having knowledge of computers.

Note 1:- The officer of the Appellate Tribunal for Electricity in the feeder category who are in the direct line of promotion shall not be eligible for consideration for appointment by deputation, similarly, the deputationists shall not be eligible for consideration for appointment by promotion.

Note 3:- The maximum age limit for appointment by deputation shall be not exceeding 56 years as on the closing date of receipt of applications.

Note 4:- For the purpose of appointment on deputation/absorption basis, the service rendered on a regular basis by an officer prior to 1st January, 2006 or the date from which the revised pay structure based on the recommendations of the Sixth Central Pay Commission has been extended, Shall be deemed to be the service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said Pay Commission except where there has been merger of more than one pre-revised scale of pay into one grade with a common grade pay or pay scale, and where this benefit will extend only for the post(s) for which that grade pay or pay scale is the normal replacement grade without any upgradation.

Departmental promotion Committee (for promotion) Consisting of:-

1. Registrar, Appellate Tribunal for Electricity-chairman;

2. Director, Appellate Tribunal for Electricity-Member;

3. Administrative-cum-Accounts Officer, Appellate Tribunal for Electricity-Member;

4. A Group 'A' officer from any other Ministry or Department of the Central Government-Member.

Not Applicable.

1	2	3	4	5	6	7	8	9
8. Accountant.	1* (2011) Subject to Variation dependent on work load	Equivalent to Group 'B' Post in the Central Government	Pay band-2 Rs. 9300-34800/- plus grade pay- Rs. 4200/-	Not-applicable	Not applicable	Not applicable	Not applicable	Not applicable.

By deputation/absorption.

Deputation/absorption:

Officers of the Central Government or State Government or High Court or District Court or Public Sector Undertakings or Autonomous Bodies;-

(a)(i) holding analogous post on regular basis; or

(ii) with ten years regular service in the post in pay band-1 Rs. 5200-20200 with grade pay of Rs. 2400/- or equivalent;

(b) having knowledge of Accounts and Establishment work;

Note 1:- The period of deputation including the period of deputation in another ex-cadre post held immediately preceding this appointment in the same or other organisation or Department of the Central Government Shall be five years.

Note 2:- The maximum age limit for appointment by deputation shall be net exceeding 56 years as on the closing date of receipt of applications.

Note 3:- For the purpose of appointment on deputation/absorption basis the service rendered on a regular basis by an officer prior to 1st January, 2006 or the date from which the revised pay structure based on the recommendations of the Sixth Central Pay Commission has been extended, shall be deemed to be the service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said pay Commission except where there has been merger of more than one pre-revised scale of pay into one grade with a common grade pay or pay scale, and where this benefit will extend only for the post(s) for which that grade pay or pay scale is the normal replacement grade without any upgradation.

Selection Committee Consisting of:-

1. Registrar, Appellate Tribunal for Electricity - Chairman;

2. Director, Appellate Tribunal for Electricity - Member;

3. Administrative-cum-Accounts Officer, Appellate Tribunal for Electricity - Member;

4. A Group 'A' officer from any other Ministry or Department of the Central Government - Member.

Not applicable.

1	2	3	4	5	6	7	8	9
9. Assistant.	1* (2011) Subject to Variation dependent on work load	Equivalent to Group 'B' Post in the Central Government	Pay band-2 Rs. 9300-34800/- plus grade pay- Rs.4200/-	Not-applicable	Not applicable	Not applicable	Not applicable	Not applicable.

By deputation/absorption.

Deputation/absorption:

Officers of the Central Government or State Government or High Court or District Court or Public Sector Undertakings or Autonomous Bodies:-

(a)(i) holding analogous post on regular basis; or

(ii) with ten years regular service in the post in pay band-1 Rs. 5200-20200/- with grade pay of Rs. 2400/- or equivalent;

(b) having knowledge of Accounts and Establishment work;

Note 2:- The maximum age limit for appointment by deputation shall be not exceeding 56 years as on the closing ate of receipt of applications.

Note 3:- For the purpose of appointment on deputation/absorption basis, the service rendered on a regular basis by an officer prior to 1st January, 2006 or the date from which the revised pay structure based on the recommendations of the Sixth Central Pay Commission has been extended, shall be deemed to be the service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said Pay Commission except where there has been merger of more than one pre-revised scale of pay into one grade with a common grade pay or pay scale and where this benefit will extend only for the post(s) for which that grade pay or pay scale is the normal replacement grade without any upgradation.

Selection Committee consisting of:-

1. Registrar, Appellate Tribunal for Electricity - Chairman;

2. Director, Appellate Tribunal for Electricity - Member;

3. Administrative-cum-Accounts Officer, Appellate Tribunal for Electricity - Member;

4. A Group 'A' officer from any other Ministry or Department of the Central Government - Member;

Not Applicable.

1	2	3	4	5	6	7	8	9
10. Personal Assistant.	3* (2011) *Subject to Variation dependent on work load	Equivalent to Group 'B' Post in the Central Government	Pay band-2 Rs. 9300-34800/- plus grade pay- Rs.4200/-	Not-Selection	Not applicable	Not applicable	Not applicable	Not applicable.

By Promotion falling which by deputation/absorption.

Promotion:

Stenographer Grade D with ten years regular service in the grade.

Note :- For the purpose of appointment on promotion basis, the service rendered on a regular basis by an officer prior to 1st January, 2006 or the date Sixth Central Pay Commission has been extended, Shall be deemed to be the service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said Pay Commission except where there has been merger of more than one pre-revised scale of pay into one grade with a common grade pay or pay scale, and where this benefit will extend only for the post(s) for which that grade pay or pay scale is the normal replacement grade without any upgradation.

Deputation/absorption:

Officers of the Central Government or State Government or High Court;-

(a)(i) holding analogous post on regular basis; or.

(ii) with ten years regular service in the post in pay band-1 Rs. 5200-20200/- with grade pay of Rs. 2400/- or equivalent;

(b) possessing speed in Stenography of 80 words per minute (English);

Note 1:- The officers of the Appellate Tribunal for Electricity in the feeder category who are in the direct line of promotion shall not be eligible for consideration for appointment by promotion.

Note 2:- The Period of deputation including the period of deputation in another ex-cadre post held immediately preceding this appointment in the same or other organization or Department of the Central Government shall be five years.

Note 3:- The maximum age limit for appointment by deputation shall be not exceeding 56 years as on the closing date of receipt of applications.

Note 4:- For the purpose of appointment on deputation/absorption basis the service rendered on a regular basis by an officer prior to 1st January, 2006 or the date from which the revised pay structure based on the recommendations of the Sixth Central Pay Commission has been extended, shall be deemed to be the service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said Pay Commission except where there has been merger of more than one pre-revised scale of pay into one grade with a common grade pay or pay scale, and where this benefit will extend only for post(s) for which that grade pay or pay scale is the normal replacement grade without any upgradation.

Selection Committee consisting of:-

1. Registrar, Appellate Tribunal for Electricity-Chairman;

2. Director, Appellate Tribunal for Electricity-Member;

3. Administrative-cum-Accounts Officer, Appellate Tribunal for Electricity Member;

4. A Group 'A' Officer from any other Ministry or Department of the Central Government-Member.

Not applicable.

1	2	3	4	5	6	7	8	9
11. Librarian.	1* (2011) *Subject to Variation dependent on work load	Equivalent to Group 'B' Post in the Central Government	Pay band-2 Rs. 9300-34800/- plus grade pay- Rs.4200/-	Not-applicable	Not applicable	Not applicable	Not applicable	Not applicable.

10	11	12	13
Deputation/absorption.	Deputation/absorption:	Selection Committee consisting of:-	Not Applicable.
(a)(i) holding analogous post on regular basis; or	Officers of the Central Government or State Government or High Court or Public Sector Undertakings or Autonomous Bodies or recognised Universities;-	1. Registrar, Appellate Tribunal for Electricity - Chairman;
	(ii) with six years regular service in the post in pay band-1 Rs. 5200-20200/- with grade pay of Rs2800/- or equivalent; or	2. Director, Appellate Tribunal for Electricity - Member;
	(iii) with ten years regular service in the post in pay band-1 Rs. 5200-20200/- with grade pay of Rs. 2400/-or equivalent;	3. Administrative-cum-Accounts officer, Appellate Tribunal for Electricity - Member;
	(b)(i) Possessing a degree in Library Science from a recognised University or equivalent;	4. A Group 'A' officer from any other Ministry or Department of the Central Government - Member;
	(ii) having five years experience as Librarian or Assistant Librarian in the Library of the Central Government or High Court or recognised University.
	Note 1:- The period of deputation including the period of deputation in another ex-cadre Post held immediately preceding this appointment in the same of other organisation or Department of the Central Government shall be five years.
	Note 2:- The Maximum age limit for appointment by deputation shall be not exceeding 56 years as on the closing date of receipt of applications.
	Note 3:- For the purpose of appointment on dispatcher/absorption basis the service rendered on a regular basis by an officer prior to 1st January, 2006 or the date from which the revised pay structure based on the recommendations of the Sixth Central Pay Commission has been extended, shall be deemed to be the service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said pay Commission except where there has been merger of more than one pre-revised scale of pay into one grade with a common grade pay or pay scale, and where this benefit will extend only for the post(s) for which that grade pay or pay scale is the normal replacement grade without any upgradation.

1	2	3	4	5	6	7	8	9
12. Stenographer Grade D.	1* (2011) *Subject to Variation dependent on work load	Equivalent to Group 'C' Post in the Central Government	Pay band-1 Rs. 5200-20200/- plus grade pay- Rs.2400/-	Not-applicable	Between 18 and 27 years (Relaxable for Government Servant upto 40 years in case of general candidates and upto 45 years in case of candidates belonging to the Scheduled Castes and Scheduled Tribes in accordance with the instruction or orders issued by the Central Government from time to time). Note :- The crucial date for determining the age limit shall be as fixed by the appellate Tribunal for Electricity for inviting applications.	(i) 12th class pass from a recognised Board or equivalent. (ii) Skill Test Norms Dictation : 10 minutes with the speed of 80 words per minutes. Transcription: 50 minutes. (English) (on Computer).	Not applicable.	Two Years for direct recruits.

By deputation / absorption failing which by direct recruitment.

Deputation/absorption:

Officer of the Central Government or State Government or High Court:-

(a)(i) holding analogous post on regular basis; or

(ii) with eight years regular service in the post in pay band-1 Rs. 5200-20200/- with grade pay of Rs. 1900/- or equivalent; and

(b) Possessing the qualifications prescribed for direct recruits under column7.

Note 2:- The maximum age limit for appointment by deputation shall be not exceeding 56 years as on the closing date of receipt of applications.

Note 3:- For the purpose of appointment on deputation / absorption basis, the service rendered on a regular basis by an officer prier to 1st January, 2006 or the date from which the devised pay structure based on the recommendations of the Sixth Central pay Commission has been extended, Shall be deemed to be the service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said Pay Commission except where there has been manger of more than one pre-revised scale of pay into one grade with a common grade pay or pay scale and where this benefit will extend only for the post(s) for which that grade pay or pay scale is the normal replacement grade without any upgradation.

Selection Committee consisting of:-

1. Director, Appellate Tribunal for Electricity - Chairman;

2. Administrative-cum-Accounts officer, Appellate Tribunal for Electricity - Member;

3. A Group 'A' officer from any other Ministry or Department of the Central Government - Member;

Not Applicable.

1	2	3	4	5	6	7	8	9
13. Cashier.	1* (2011) *Subject to Variation dependent on work load	Equivalent to Group 'C' Post in the Central Government	Pay band-1 Rs. 5200-20200/- plus grade pay- Rs.1900/-	Not-applicable	Not applicable	Not applicable	Not applicable	Not applicable.

By deputation/absorption.

Deputation/absorption:

Officers of the Central Government or State Government or High Court-

(a)(i) holding analogous post on regular basis; or

(ii) with three years regular service in the post in pay band-1 with grade pay of Rs. 1800/-;

(b) possessing 10+2 pass certificate from a recognised Board of equivalent;

(d) having knowledge of computer;

Note 1:- Note 1:- The period of deputation including the period of deputation in another ex-cadre Post held immediately preceding this appointment in the same of other organisation or Department of the Central Government shall be five years.

Note 2:- The Maximum age limit for appointment by deputation shall be not exceeding 56 years as on the closing date of receipt of applications.

Note 3:- For the purpose of appointment on dispatcher/absorption basis the service rendered on a regular basis by an officer prior to 1st January, 2006 or the date from which the revised pay structure based on the recommendations of the Sixth Central Pay Commission has been extended, shall be deemed to be the service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said pay Commission except where there has been merger of more than one pre-revised scale of pay into one grade with a common grade pay or pay scale, and where this benefit will extend only for the post(s) for which that grade pay or pay scale is the normal replacement grade without any upgradation.

Selection Committee consisting of:-

1. Director, Appellate Tribunal for Electricity-Member;

2. Administrative-cum-Accounts officer, Appellate Tribunal for Electricity-Member;

3. A Group 'A' officer from any other Ministry or Department of the Central Government-Member;

Not Applicable.

1	2	3	4	5	6	7	8	9
14. Lower Division Clerk.	1* (2011) *Subject to Variation dependent on work load	Equivalent to Group 'C' Post in the Central Government	Pay band-1 Rs. 5200-20200/- plus grade pay- Rs.1900/-	Not-applicable	Between 18 and 27 years (Relaxable for Government Servant upto 40 years in case of general candidates and upto 45 years in case of candidates belonging to the Scheduled Castes and Scheduled Tribes in accordance with the instruction or orders issued by the Central Government from time to time). Note :- The crucial date for determining the age limit shall be as fixed by the appellate Tribunal for Electricity for inviting applications.	(i) 12th class pass from a recognised Board or equivalent. (ii) Skill Test Norms on Computer English Typing with the speed of 35 words per minute Hindi Typing with the speed of 30 words per minute. (Time allowed - 10 minutes)	Not applicable.	Two Years for direct recruits.

By deputation / absorption failing which by direct recruitment.

Deputation/absorption:

Officer of the Central Government or State Government or High Court:-

(a)(i) holding analogous post on regular basis; or

(ii) with three years regular service in the post in pay band 1 with grade pay of Rs.1800/-and

(b) possessing the qualifications prescribed for direct recruits under column 7.

Note 2:- The Maximum age limit for appointment by deputation shall be not exceeding 56 years as on the closing date of receipt f applications.

Note 3:- For the purpose of appointment on deputation / absorption basis, the service rendered on a regular basis by an officer prier to 1st January, 2006 or the date from which the revised pay structure based on the recommendations of the sixth central pay commission has been extended shall be deemed to be the service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the said pay commission except where there has been merger of more than one pre-revised scale of pay into one grade with a common grade pay or pay scale, and where this benefit will extend only for the post(s) for which that grade pay or pay scale is the normal replacement grade without any upgradation.

Selection Committee consisting of:-

1. Director, Appellate Tribunal for Electricity-Chairman;

2. Administrative-cum-Accounts Officer, Appellate Tribunal for Electricity-Member;

3. A Group 'A' officer from any other Ministry or Department of the Central Government-Member.

Not Applicable.

OLD LAW 6

[Schedule II]

[See Rule 8(1)]

Medical Facilities

1. Definitions. - In this Schedule, unless the context otherwise requires- (a) "competent authority" means the Chairperson of the Appellate Tribunal and includes any other officer so designated by him in this behalf;

(b) "employee" means any person appointed in accordance with these rules who is on the rolls of the Appellate Tribunal and also includes the employees who have superannuated from the said Tribunal after rendering not less than five years of regular service, having been permanently absorbed in the said Tribunal;

(c) "empaneled hospital and diagnostic centre" means the Government hospitals or diagnostic centers including all recognized private hospitals or diagnostic centers under the Central Government Health Scheme for specialized and general purpose treatment and diagnostic procedures recognized vide Ministry of Health and Family Welfare O.M. No. 24/2001/JD(M)/CGHS/Delhi/CGHS(P), dated 7th September, 2001 as amended from time to time, or any private hospital or diagnostic centre notified or authorized by the Appellate Tribunal;

(d) "family" shall have the same meaning as assigned to in the Central Services (Medical Attendance) Rules, 1944:

Provided that the members of the family shall be treated as dependents only if their income from all sources including pension and pension equivalent to gratuity is less than three thousand five hundred rupees per month: Provided further that the members of the family shall be entitled to medical attendance and treatment even if they do not stay with the employee; (e) "pay" means basic pay plus non-practicing allowance plus stagnation increment, if any:

Provided that for employees who have superannuated and are eligible for medical facilities, "pay" means the last pay drawn before the superannuation; (f) "Authorized or Notified Medical Practitioner" means a registered medical practitioner having a degree recognized under the Indian Medical Council Act, 1956 (102 of 1956), or a registered Medical Practitioner holding Degree or Diploma in Ayurveda or Unani or Siddha or Homoeopathy of not less than four years duration from a University or Statutory Board or Council or Faculty of Indian Medicine and Homoeopathy, included in the Schedules to the Indian Medicine Central Council Act, 1970 (48 of 1970) and the Homoeopathy Central Council Act, 1973 (59 of 1973), as the case may be;

(g) words and expressions used in these rules but not defined, and defined in the Act, shall have the same meaning as assigned to them in the Act. 2. Maintenance of list of Authorized Medical Practitioners. - (1) A list of Authorized Medical Practitioners shall be prepared and maintained by Appellate Tribunal, area-wise, on the request of the employees and based on relevant documentary proof including prescription with registration number of the concerned Registered Medical Practitioner. (2) If an employee is receiving treatment from the out-patient department of an empaneled hospital or Central Government Health Scheme recognized hospital, the attending physician shall be treated as a deemed authorized or Notified Medical Practitioner for the Appellate Tribunal. Indoor Treatment

3. Entitlement of room charges. - (1) The entitlement for room facility, such as General Ward, Semi-private Ward, Private Ward or Day Care, in case of hospitalization shall be the same as may be specified by the Central Government Health Scheme from time to time. (2) The entitlement for room rent for General Ward, Semi-private Ward, Private Ward and Day Care shall be as per the Central Government Health Scheme rates, as amended from time to time. (3) The employees of the Appellate Tribunal shall be entitled for medical treatment including the cost of treatment, pathological, radiological, scanning, hospital accommodation, nursing home facilities, etc., as per the package rates prescribed vide Ministry of Health and Family Welfare O.M. No. 24/2001/JD(M)/CGHS/Delhi/CGHS(P) dated 7th September, 2001, as amended from time to time. (4) The employees of the Appellate Tribunal may get medical treatment in any of the empaneled hospital or diagnostic centre on the advice of Authorized or Notified Medical Practitioner or attending physician, and in case of emergency they may directly go to any private or recognized private hospital or diagnostic centre nearest to their place of residence. (5) The charges paid for clinical tests, etc, to a private non-recognized hospital or diagnostic centre shall be reimbursable as per rates prescribed for Central Government Health Scheme beneficiaries and where there are no rates prescribed, the expenses incurred shall be reimbursed on actual basis. (6) If during treatment in an empaneled hospital or diagnostic centre, special nursing becomes necessary, the employee or a member of his family shall be entitled to such special nursing as may be deemed essential for the recovery or for the prevention of serious deterioration in the condition of the patient having regard to the nature of the disease, and the amount to be reimbursed for such special nursing shall be limited to the amount, which is in excess of twenty-five per cent. of the pay of the employee concerned for the period for which special nursing was necessary, for which a certificate from the Medical Officer-in-charge, countersigned by the Medical Superintendent shall be produced. (7) Package rates for duration of indoor treatment shall be as follows: (a) 12 days for specialized procedure;

(b) 7-8 days for other procedures;

(d) 1 day for day care or minor procedures (out-patient).

4. Submission of claims. - (1) Final claims for reimbursement of medical expenses for a particular spell of illness shall ordinarily be preferred within three months from the date of completion of the treatments shown in the prescription issued by the attending physician. (2) All claims for reimbursement shall be accompanied with prescription and cash memos or vouchers duly signed by the Medical Officer indicating the registration number. (3) The application for medical claims shall be submitted in the Form given at Appendix A. (4) All expenses on indoor treatment shall initially be met by the employee himself and shall claim for medical reimbursement on completion of the treatment. (5) Normally the recognized private hospitals or diagnostic centres, who entered into agreement with the Appellate Tribunal, shall charge the rates approved for the package rate and they shall also extend credit facility in emergency cases as specified in the Memorandum of Agreement signed with private hospitals or diagnostic centres to the employees of the Appellate Tribunal undertaking treatment in their hospital or diagnostic centre, and submit the bill for reimbursement as per approved rates to the Appellate Tribunal: Provided that in case of hospital or diagnostics centres insisting for immediate payment of the cost of treatment, room rent, medicines, various test, etc., the Appellate Tribunal may sanction advance payment to the extent of ninety per cent. of approximate expenses as per package rate prescribed for Central Government Health Scheme beneficiaries and issue an account payee cheque in the name of the hospital concerned, and the balance payment shall be made on submission of final claim by the beneficiary. Outdoor Treatment

5. Entitlements. - (1) Officers and staff shall be entitled to the reimbursement of medical expenses on actual basis for non-hospitalization cases, for themselves and their family members including dependents on production of prescription from Authorized or Notified Medical Practitioners along with bills or cash memos of medicines or tests. (2) In the case of superannuated employees of the Appellate Tribunal, the annual ceiling of the expenses incurred on outdoor treatment shall be as per Central Government Health Scheme package deal rates or maximum of the Level in the respective Pay Matrix of a serving employee holding equivalent post, whichever is lower. 6. Treatment abroad. - For treatment during foreign visit, reimbursement shall be limited to entitlement in accordance with the provisions of the Central Services (Medical Attendance) Rules, 1944. 7. When both husband and wife are Government servants. - Where husband and wife both are employed in the Central Government or State Government or Public Sector Undertakings or Autonomous bodies or Statutory bodies or Local bodies, etc., a joint declaration shall be furnished by the employees to the effect that his or her spouse is not availing medical facility provided by his or her employer. 8. Submission of claims. - (1) The employees are required to prefer the claims within three months from the date of completion of treatment. (2) The employees are also required to submit the following, namely:- (i) original prescription with registration number of the Authorized or Notified Medical Practitioner; and

(ii) original bills or cash memos of medicines or tests.

(3) The application for medical claims shall be submitted in the Form given at Appendix B. 9. Other conditions. - (1) Inadmissible medicines as specified in Schedule I and Schedule II of sub-clause (iii) of clause (h) of rule 2 of the Central Services (Medical Attendance) Rules, 1944 are not reimbursable. (2) The competent authority in the Appellate Tribunal shall be empowered to disallow any claims or part of the claim which does not satisfy the required condition for such claim. (3) The expenditure on account of reimbursement of medical claims in any month shall be monitored by applying the benchmark of an amount equivalent to one-twelfth of the budgetary provision for medical expenses (for indoor as well as outdoor treatment) for that particular year and in the event of such expenditure exceeding the aforesaid benchmark ceiling in any particular month, the Chairperson of the Appellate Tribunal shall be the competent authority to approve such expenditure in excess of the benchmark ceiling. 10. Interpretation. - Wherever clarification or interpretation or relaxation and extension of any of the provisions of this regulation arise, the Appellate Tribunal may refer the matter to the Central Government and the decision of the Central Government shall be final in such matters. Appendix - A

Appellate Tribunal for Electricity

Form of Application for Medical Claims

Form of application for claiming refund of medical expenses incurred in connection with medical attendance or treatment of the Employees of Appellate Tribunal for Electricity or their families for treatment in a Hospital: 1. Name and designation of the Employee (in Block Letters)

(i) Whether married or unmarried

(ii) If married, the place where wife/ husband is employed

2. Pay of the Employee as defined in the Fundamental Rules and any other emoluments which should be shown separately 3. Place of duty 4. Actual residential address 5. Name of the patient and his/ her relationship to the employee 6. Place at which the patient fell ill 7. Details of the amounts claimed Name of the Hospital Charges for Hospital treatment, indicating separately the charges for- (i) Accommodation (State whether it was according to the status or pay of the employees and in cases where the accommodation is higher than the status of the employee, a certificate should be attached to the effect that the accommodation to which he was entitled was not a available)

(ii) Diet

(iii) Surgical operation or medical treatment or confinement

(iv) Pathological, Bacteriological, Radiological or other similar tests, indicating –

(a) The name of the hospital or laboratory at which undertaken; and

(b) Whether undertaken on the advice of the Medical Officer in charge of the case at the hospital. If so, a certificate to the effect should be attached.

(v) Medicines

(vi) Special medicines (Cash memos and the Essentiality Certificate should be attached)

(vii) Ordinary nursing

(viii) Special nursing, i.e., nurses, specially engaged for the patient. State whether they are employed on the advice of the Medical Officer in charge of the case at the hospital or at the request of the Employee or patient. In the former case a certificate from the Medical Officer in charge of the case and countersigned by the Medical Superintendent of the Hospital should be attached.

(ix) Ambulance charges – (state the journey – to and fro – undertaken)

(x) Any other charges, e.g., charges for electric light, fan, heater, air-conditioning, etc. State also whether the facilities referred to are a part of the facility normally provided to all patients and no choice was left to the patient.

8. Total amount claimed 9. Less advance taken on 10. Net amount claimed 11. List of enclosures Declaration to be Signed by the Government Servant

I hereby declare that the statements in the application are true to the best of my knowledge and belief and that the person for whom medical expenses were incurred is wholly dependent upon me. Date Signature of the Employees

Appendix - B

Appellate Tribunal for Electricity

Form of Application for Reimbursement of Medical Claim

1. Name and Designation ____________________________________ 2. Basic Pay + Dearness Allowance __________________________ 3. Name of the patient ______________________________________ and relationship

4. Place at which patient _____________________________________ Fell ill

5. Name of the Doctor/_______________________________________

Claim Details	Amount Claimed	Amount Admitted
	Rs. P.	Rs. P.
a) Consultation Charges: number and dates of consultations b) Special Consultations number and dates of consultations c) Pathological Charges: d) Cost of Medicines S. No. Cash Memo No. Date
Rupees (In words)

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Appellate Tribunal For Electricity Salary, Allowances And Other Conditions Of Service Of The Officers And Employees Rules, 2004

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