Assam Agricultural Service Rules, 1980

Published vide Notification No. AGA/107/75, dated 11th February, 1980, published in the Assam Gazette, Part 2-A, dated 19th March, 1980 at pages 510-529

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Notification No. AGA. 107/75, dated the 11th February, 1980. - In exercise of the powers conferred by the provision of Art. 309 of the Constitution of India, the Governor of Assam is pleased to make the following Rules regulating the recruitment to and the conditions of service of the persons appointed to the Assam Agricultural Service.

1. Title and commencement.- (1) These Rules shall be called the Assam Agricultural Service Rules, 1980.

(2) They shall take effect from the date of this notification .

2. Definitions.- In these Rules unless there is anything repugnant in the subject or context-

(a) 'Appointing Authority' means the Governor or Assam;

(b) 'Commission' means the Assam Public Service Commission;

(c) 'Constitution' means the Constitution of India;

(d) 'Government' means the Government of Assam;

(e) 'Governor' means the Governor of Assam;

(f) 'Member' means a member of the Assam Agricultural Service;

(g) 'Selection Board' means the Selection Board constituted under Rule 15;

(h) 'Selection List' means the list as referred to in Rules 6(1 He), 13 (6) and 14 (3);

(i) 'Service' means the Assam Agricultural Service; and

(j) 'Year' means a calendar year.

3. Class and cadre.- (1) The service shall consist of the following classes and cadres-

(a) Class I - (Senior Grade) - It shall include the cadres of-

(i) Director;

(ii) Additional Director ;

(iii) Joint Director comprising the post of Joint Director of Agriculture and Senior Subject Matter Specialist; and

(iv) Deputy Director comprising the posts of Deputy Director of Agriculture and District Agriculture Officer.

(b) Class I - It shall include cadres of-

(i) Subject Matter Specialist; and

(ii) Sub-Divisional Agricultural Officer,

(c) Class II - It shall include the cadres of-

(i) Junior Subject Matter Specialist; and

(ii) Agricultural Extension Officer.

Note: The post of Agricultural Officer at Majuli in the scale of pay of Rs. 500-35-745-EB-35-1,025-EB-40-1,220 will continue as such and be treated as belonging to the cadre of Junior Subject Matter Specialist in Class II until agricultural sub-division is created there and the post included in the cadre of Sub-Divisional Agricultural Officer in Class I.

(2) The posts equivalent to the posts in the cadre of the service and included in the respective cadres as on the date of commencement of these Rules are mentioned in Schedule U.

4. Strength of service.- The Strength of each cadre in a class of the service shall be such as determined by the Governor from time to time. The strength of the cadre of the service on the date of commencement of these Rules shall be as shown in Schedule I:

Provided that the Governor may hold in abeyance any post as the when consider necessary.

5. Method of recruitment.- Recruitment to the service shall be made in the manner prescribed herein below;

(1) By direct recruitment in accordance with Rs. 6 and 18 to the cadre of Director.

(2) By promotion in accordance with Rules 12 and 13 to the cadre of Additional Director, Joint Director, Deputy Director and Sub-divisional Agricultural Officer.

(3) (a) By Direct recruitment against 25 per cent of the strength of the cadre of Subject Matter Specialist and against 75 per cent of the strength of the cadres of Agricultural Extension Officer and Junior Subject Matter Specialist in accordance with Rules 6 and 18 ; and

(b) By promotion in accordance with Rules 11, 12, 13 and 14 against 75 per cent of the strength of the cadre of Subject Matter Specialist and against 25 per cent of the strength of the cadre of Agricultural Extension Officer and Junior Subject Matter Specialist.

6. Direct recruitment.- (1) Subject to sub-rule (3) of Rule 11, direct recruitment to the cadres of Director in Class I (Senior Grade), Subject Matter Specialist in Class I and Agricultural Extension Officer and Junior Subject Matter Specialist in Class II of the service shall be made by the Governor on the basis of the recommendations made by the Commission in accordance with the procedure hereinafter provided:

(a) Before the end of each year the Government shall make an assessment regarding the likely number of vacancies to be filled up by direct recruitment during the next year and shall intimate the same to the Commission together with the details about reservation for candidates belonging to Scheduled Castes/Scheduled Tribes or any other category as laid down by the Government as provided under Rule 17 and about carry forward of such reservation.

(b) The Government shall simultaneously request the Commission to recommend a list of candidates for direct recruitment, in order of preference;

(c) The Commission shall make a selection in accordance with the scheme of selection prescribed by the Government in consultation with the Commission. The Commission may hod such test or interview and undertake scrutiny of publication and other documents, as may be considered necessary;

(d) The Commission shall furnish the Government a list of candidates recommended by it in order of preference, found suitable for direct recruitment. The number of candidates in such a list may be approximately double the number of vacancies;

(e) The Commission shall simultaneously publish the list in the Assam Gazette and at such order place the Commission may consider proper.

(2) The list mentioned in Clauses (d) and (e) of sub-rule (1) of this rule shall remain valid for 2 calendar months from the date of recommendations.

(3) In the event of the Commission being unable to recommend sufficient number of candidates to fill up the vacancies in a year, it shall, in consultation with the Appointing Authority, repeat the procedure as mentioned hereinbefore under sub-rule (1) of this rule, for recommending a subsequent list in the year:

Provided that the Appointment Authority shall not make appointment of any candidate from the subsequent select list until all the candidates of the earlier list of the same year, eligible for appointment, have been offered the appointment.

Qualification for Direct Recruitment

7. Age.- A candidate for direct recruitment to the service shall be within the following age limits on the first January of the year of recruitment, with relaxation in case of candidates belonging to special categories like Scheduled castes, Scheduled tribes and any other category as laid down by Government.

(i)	For Director	Minimum 40 years.
(ii)	For Subject Matter Specialist	Minimum 35 years. Maximum 40 years.
(iii)	For Agrl, Extension Officer	Minimum 21 years. Maximum 30 years.

8. Academic qualifications.- The academic qualification of a candidate for direct recruitment shall be as prescribed by the Governor from time to time. The qualifications and experience prescribed as on the date of commencement of these Rules, are given in Schedule II.
9. Physical fitness.- A candidate for direct recruitment shall be-

(1) of sound health, both mentally and physically and free from organic defect or bodily infirmity likely to interfere with the efficient performance of his duties ; and

(2) required to undergo medical examination before appointment to the service.

10. Character.- A candidate for direct recruitment shall produce to the Commission certificate of good character from-

(a) the principal Academic officer of the University or College in which he studied last, and

(b) two respectable persons, who are well acquainted with (but not related to) the candidate.

11. Recruitment by promotion as Agricultural Extension Officer and Junior Subject Matter Specialist.- Appointment by promotion in the cadres of Agricultural Extension officer and Junior Subject Matter Specialist shall be made in the manner provided hereinafter:

(1) The Appointing Authority shall publish in the Assam Gazette annually the number of vacancies in the cadres, which have occurred or are likely to occur in the year;

(2) Subject to suitability as may be decided by the Board and by the Appointing Authority in consultation with the Commission and officer belonging to the corresponding lower cadre of the Subordinate Agricultural Service (Assistant Agricultural Inspector and the equivalent posts) and possessing the qualifications as set forth herein below shall be promoted only to the cadres of Agricultural Extension Officer and Junior Subject Matter Specialist in the manner provided in Rules 13 and 14:

Provided that non-matriculates who are already promoted up to the date of this notification to various categories of posts shall not be eligible for any further promotion in the services;

(3) 25 per cent of the strength of the cadre of Agricultural Extension Officer and Junior Subject Matter Specialist shall be filled by promotion, subject to availability of suitable candidate; provided that my short fall of this reservation due to non-availability of adequate number of suitable candidates in a particular year or years shall be carried forward to the subsequent year(s);

(4) A member of the cadre of Assistant Agricultural Inspector and equivalent posts in the Subordinate Agricultural Service shall be eligible for promotion subject to the following conditions:

(a) he has passed at least the matriculation examination or an equivalent examination;

(b) he has rendered service as an Assistant Agricultural Inspector or in an equivalent post for a maintain period of 8 years on the first January of the year of promotion; and

(c) he has successfully undergone the training and passed departmental examination as may be prescribed for the purpose.

12. Recruitment by promotion as Sub-divisional Agricultural Officer and to Class I posts.- (1) Vacancies in the cadres of Additional Director, Joint Director, Deputy Director, Subject Matter Specialist and Sub-divisional Agricultural Officer to the extent as specified in sub-rules (2) and (3) of Rule 5 shall be filled by promotion in the manner prescribed herein below:

Provided that the Government may for good and sufficient reasons fill any of the posts for specialised investigation, design and research work temporarily or on tenure by transfer or deputation from outside the service, if it is satisfied that there is no suitable officer in the service available filling the vacancy.

(2) In case of specialisation a member of the service posted in connection with the specialised subject, shall be retained in"the same specialised work, on his promotion in the normal course, by creation of a higher post in the cadre to which he is so promoted keeping the lower post in abeyance if the Government considers that such an officer cannot be withdrawn from the specialised work due to non-availability of any other Officer of the lower cadre in the service to perform the specialised work.

(3) The Government may, for good and sufficient reasons, fill any of the posts in the service by inter-changing officers engaged in teaching or in research side of Agriculture University with members of the Service.

(4) Subject to suitability as may be decided by the Board and by the Appointing Authority as set forth in Rule 13 and also subject to possessing qualifications and experience as prescribed hereinafter, an officer shall be eligible for promotion from one cadre to another of the service in the manner provided below:

(i) from Joint Director to Additional Director.

(ii) From Deputy Director to Joint Director.

(iii) from Subject Matter Specialist to Deputy Director.

(iv) from Sub-divisional Agricultural Officer to Subject Matter Specialist.

(v) from Agricultural Extension Officer and Junior Subject Matter Specialist to Sub-divisional Agricultural Officer.

(5) Subject to suitability, an officer shall be eligible for promotion if he possesses the qualifications and experience as set forth below:

(a) for promotion to cadre of Additional Director an Officer must have served as Joint Director of Agriculture or equivalent posts for a minimum period of 5 years;

(b) for promotion to the cadre of Joint Director an officer must have rendered service in the cadre of Deputy Director for a minimum period of 3 years of the first January of the year of promotion;

(c) for promotion to the cadre of Deputy Director, an officer must be at least a B.Sc. (Agriculture) or M.Sc. (Agriculture Bot.) and must have rendered service as Subject Matter Specialist [and/or] Sub-divisional Agricultural Officer for a minimum period of six year on the first January of the year of promotion;

(d) for promotion to the cadre of Subject Matter Specialist an officer must have B.Sc. (Agriculture) or M.Sc. (Agriculture Bot.) and must have rendered service for a minimum period of 3 years in the cadre of Sub-divisional Agricultural Officer;

(e) for promotion to the cadre of Sub-divisional Agricultural Officer an officer must have at least a degree in Agricultural Science or M.Sc. (Agriculture Bot.) and must have rendered service for a minimum period of 5 years in the corresponding lower cadre of the service on the first January of the year promotion:

Provided that the above mentioned qualification shall be relaxed for officer already in service and possessing B.A. or B.Sc. [or B.Com.] degrees but this relaxation will apply to promotion to posts mentioned in Schedule III to the Rules only and for that purpose the promotion in the cadre of Subject Matter Specialist will be done from the cadre of A.A.S. Class II.

13. General procedure of promotion.- (1) Before the end of each year the Government shall make an assessment of the likely number of vacancies to be filled up by promotion in the next year in each cadre.

(2) The Appointing Authority shall then furnish to the Selection Board the following documents and information with regard to as many officers in order of seniority as 4 times the number of vacancies, as assessed under sub Rule (1):

(a) Information about the number of vacancies;

(b) List of Officers in order of seniority, eligible for promotion (separate list for promotion to different cadres shall be furnished) indicating the cadre to which the case of promotion is to be considered;

(c) character rolls and personal files of the the officers listed.

(d) details about reservation in case of promotion of the Service and about carry forward and vacancies as provided under sub-rule (3) of Rule 11; and

(e) any other documents and information as may be consider necessary by the Appointing Authority or required by the board.

(3) The Appointing Authority shall simultaneously request the Board to recommend within one month a list of officers, found suitable for promotion in order of preference in respect of promotion to each of the cadres in which recruitment is to be made by promotion.

(4) The selection shall be made on the basis of merit with due regard to seniority in case of promotion stated hereinbefore under sub-rule (4) of Rule 12 enumerated under Clause (v) and under Rule 11. All other selection shall be made on the basis of merit only, for promotion enumerated under Clauses (i), (ii), (iii) and (iv) of sub-rule (4) of Rule (12).

(5) The Board, after examination of the documents and information furnished by the Appointing Authority shall recommend to the Appointing Authority a list of officers about double the probable number of vacancies in order of preference, found suitable for promotion. In case the Board does not consider an officer suitable for promotion according to seniority, it shall record the reasons thereof in writing and forward these reasons to the Appointing Authority together with the list.

(6) The Appointing Authority shall consider the list prepared by the Board along with character rolls and personal personal files of the employees and approve the list unless it considers any change necessary. If the Appointing Authority considers it necessary to make any change in the list received from the Board, he shall inform the Board of the changes proposed and after taking into account the comments, if any, the Appointing Authority may approve the list finally with such notification, if any, as may, in its opinion be just and proper.

(7) The inclusion of a candidate's name in a select list shall confer no right to promotion unless the Appointing Authority is satisfied after such enquiry as may be considered necessary that a candidate is suitable for promotion.

(8) The select lists shall remain valid for 12 months from the date of approval by the Appointing Authority.

(9) The promotions shall be in accordance with the lists finally approved by the Appointing Authority or by the Commission under Rule 14, as the case may be.

14. Special procedure for promotion as Subject Matter Specialist, Agricultural Extension Officer and Junior Subject Matter Specialist.- (1) On receipt of the list for the posts in the cadre of Subject Matter Specialist, Agricultural Extension Officer and Junior Subject Matter Specialist from the Board, the Appointing Authority shall forward it to the Commission together with the information and documents as referred to in sub-rule (2) of Rule 13 with a request to approve the list.

(2) The Commission shall consider the list recommended by the Board together with the information and documents and such other documents and information as may be required by the Commission and obtained from the Appointing Authority. The Commission shall approve the list finally with such modification as it consider just and proper.

(3) The select list as finally approved shall be published by the Appointing Authority in the Assam Gazette within 15 days from the date of approval.

15. Selection Board.- The Selection Board, as referred to in Rules 11, 12 and 13 shall consist of the following:

(1) Selection Board for considering promotion to the cadres of Additional Director, Joint Director and Deputy Director:

Chairman-

(i) Commissioner for Agricultural Production.

Member-Secretary-

(ii) Secretary, Agriculture Department.

Members-

(iii) Secretary, Personnel and A.R.

(iv) Director of Agriculture.

(2) Selection Board for considering promotion to the cadres of Subject Matter Specialist;

Chairman-

(i) The Agricultural Production Commissioner.

Member-Secretary-

(ii) Secretary, Agriculture Department.

Member-

(iii) Director of Agriculture.

(3) Selection Board for considering promotion to the cadre of Sub-divisional Agricultural Officer, Agricultural Extension Officer and Junior Subject Matter Specialist;

Chairman-

(i) Commissioner for Agricultural Production.

Member-

(ii) Secretary, Agriculture Department.

Member Secretary-

(iii) Director of Agriculture,

16. Disqualification.- (1) No person shall be eligible for appointment, promotion or confirmation to and in the service-

(a) unless he is a citizen of India, and

(b) he has more than one wife living or in case of a female candidate who has married a person who has one wife living:

Provided that the Governor may, if he is satisfied that there are special grounds for doing so, exempt any person from the operation of this clause.

(2) No person who attempts to enlist support for his candidature directly or indirectly by any recommendation, either written or oral or by any other means, shall be appointed to the service.

17. Reservation.- In the case of direct recruitment to the service there shall be reservation in favour of candidates belonging to Schedule Castes, Schedule Tribes and any other category as determined by Government from time to time.
18. Appointment.- (1) Subject to the provisions of Rule 17 and sub-rule (2) of this rule appointment under Rule 6 shall be made by the Governor in accordance with the order of preference determined in the list referred to in Clause (d) of sub-rule (1) Rule 6.

(2) The inclusion of a candidate's name in the list mentioned in Clause (d) of sub-rule (1) of Rule 6 shall confer no right to appointment unless the Appointing Authority is satisfied after such enquiry as prescribed by the Government from time to time and also, as may be considered necessary, that a candidate is suitable in all respects for appointment to the service.

19. Joining time.- A person shall join within 16 days from the date of receipt of the order of appointment or of promotion failing which the appointment shall be cancelled unless the Appointing Authority extends the period, which shall not, in all, exceed three months.
20. Training.- A member of the service may be required to undergo such training and pass such departmental examination as Government may prescribe (under general or special order.)
21. Discharge or reversion.- A temporary or officiating member shall be liable to be discharged or reverted to the cadre of the service or to his original service if-

(1) He fails to make sufficient use of the opportunities given during any training as may be prescribed by the Government from time to time or fails to render satisfactory service during his tenure of sendee in the cadre;

(2) It is found on a subsequent verification that he was initially not qualified for the appointment or that he had furnished any incorrect information with regard to his appointment.

22. Seniority.- (1) The seniority of a member in a cadre appointed by direct recruitment or by promotion shall be determined according to the order of merit in the respective list finally approved by the Appointing Authority under sub-rule (6) of Rule 13 and sub-rule (3) of Rule 14 if he joins the appointment within 15 days from the date of receipt of the order or within the extended per as mentioned in Rule 19.

(2) If a member fails to join the appointment within the initial 15 days of receipt of the order or within the extended period, as mentioned in Rule 19 but joins later, his seniority shall be determined in accordance with the date of joining.

(3) A member appointed by promotion against a vacancy occurring in a year shall be senior to a member appointed by direct recruitment of that year.

23. Probation and confirmation.- (1) Subject to availability of a permanent vacancy in the respective cadre, a member shall be placed according to seniority on probation against the permanent vacancy for a period of two years before he is confirmed against the permanent vacancy.

Provided that the period of probation may for good and sufficient reasons be extended by the appointing Authority for any specified period, not exceeding a period of two years;

Provided further that the period of probation may be curtailed or dispensed with in any case for good and sufficient reasons by the Appointing Authority.

(2) A member of the service placed on probation under sub-section (1) shall be confirmed against the permanent vacancy subject to the following conditions:

(a) he has completed the period of probation to the satisfaction of the Appointing Authority in accordance with sub-rule (1);

(b) he has successfully undergone the training and passed the Departmental examination, if any, prescribed by Government under Rule 20.

(3) If confirmation of a member is delayed on account of his failure to qualify for such confirmation he shall lose his position in order of seniority vis-a-vis such of his juniors as might be confirmed earlier than he. His seniority shall, however, be restored on his confirmation subsequently.

24. Gradation list.- There shall be prepared and published every year a gradation list consisting of the names of all members of the service cadre-wise in order of seniority and such further particulars as date of birth, date of appointment etc.
25. Pay.- All appointments in the service shall be made in the time scale of pay as may be prescribed by the Government from time to time. The scale of pay of the post in the cadres of the service on the date of commencement of these Rules are as shown in Schedule I.
26. Mode of employment.- (1) Members of the service shall be employed in such manner as the Appointing Authority may decide.

(2) A member of the service shall be liable to be posted anywhere within the State of Assam, or outside Assam, or to any other department of the Government, a body corporate, in the affairs of which the Government may be substantially interested, or an autonomous district council, if so required in the interest of Public Service and in such case the member shall not have any option against such posting or transfer.

27. Other conditions of service.- Except as provided in these Rules all matters relating to pay and allowances, leave, pension, discipline and other conditions of service shall be regulated by the general rule and/or order of the Government, for the time being in force.
28. Relaxations.- Where the Government is satisfied that the operations of any of these Rules causes under hardship in any particular case, it may dispense with or relax the requirements of that rule to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and suitable manner:

Provided that the case of any person shall not be dealt with in any manner less favourable to him than that provided in these Rules.

29. Interpretation.- If any question arises relating to the interpretation of these Rules the decision of the Government shall be final.
30. Repeal and saving.- The, Rules corresponding to these Rules and in force immediately before commencement of these Rules are hereby repealed:

Provided that all orders made or action taken under the Rules so repealed or under any general orders ancillary thereto shall be deemed to have been validly made or taken under the corresponding provisions of these Rules.

Schedule I

Sl. No.	Name of Cadres and Categories of posts	Time Scale of Pay	Number of posts
			Perm.	Temp.	Total
1	2	3	4	5	6
	CADRE-1 (SENIOR GRADE)
1.	Director of Agriculture (Gen.)	Rs.1,600-60-1,840-EB-65-2,100	1	-	1
	CADRE II
1.	Addl. Director of Agriculture (Gen.)	Rs.1,400-60-1,840-EB-65-1,990	1	-	1
2.	Addl. Director of Agriculture (Hills.)	Do	-	1	1
3.	Addl. Director of Agriculture (Extn.)	Do	-	1	1
	CADRE III
1.	Jt. Director of Agriculture, Jorhat	Rs.1,100-55-1,315-EB-60-1,675	1	-	1
2.	Jt. Director of Agriculture (Res.) Jorhat	Do	-	1	1
3.	Jt. Director of Agriculture Nowgong	Do	-	1	1
4.	Jt. Director of Agriculture Silchar	Do	-	1	1
5.	Jt. Director of Agriculture (Jute etc.) Khanapara	Do	-	1	1
6.	Jt. Director of Agriculture (Mark) Khanapara	Do	1	-	1
7.	Jt. Director of Agriculture (Planning) Khanapara	Do	-	1	1
8.	Jt Director of Agriculture (Inputes) Khanapara	Do	-	1	1
9.	Jt. Director of Agriculture (Tezpur)	Do	-	1	1
10.	Jt. Director of Agriculture Kokrajhar	Rs.1,100-55-1,315-EB-60-1,675	-	1	1
11.	Jt. Director of Agriculture (Hort.) Hills Diphu	Do	-	1	1
	CADRE IV
1.	Dy Director of Agriculture (Hills)	Rs. 900-55-1,285-EB-60-1,525 p.m.	-	1	1
2.	Dy. Director of Agriculture (P.P.)	Do	-	1	1
3.	Dy. Director of Agriculture (S.T.& S.)	Do	-	1	1
4.	Dy Director of Agriculture (T.& P.)	Do	-	1	1
5.	Dy Director of Agriculture (F.T.S.)	Do	-	6	6
6.	Dy. Director of Agriculture (P.& E.)	Do	-	1	1
7.	Dy. Director of Agriculture (Mark)	Do	1	-	1
8.	Dy. Director of Agriculture (Mark) Hills	Do	1	-	1
9.	Dy Director of Agriculture (B.A.)	Do	-	2	2
10.	Dy Director of Agriculture (Sugar)	Do	-	1	1
11.	Dy. Director of Agriculture (P.M.)	Do	-	1	1
12.	Dy Director of Agriculture (F.P.)	Do	-	1	1
13.	Dy. Director of Agriculture (S.T.& C.)	Do	-	1	1
14.	Sr Agronomist	Do	-	1	1
15.	Project Officer (IADP)	Do	-	1	1
16.	District Agriculture Officer	Do	8	3	11
	A.A.S.-I
1.	Horticulturist (Dev)	Rs.700-45-925-EL-50-1,425	1	-	1
2.	Soil Survey Officer	Do	-	1	1
3.	District Training Officer	Rs.700-45-925-EB-50-1,425	-	2	2
4.	Seed Testing Officer	Do	-	1	1
5.	Agronomist (Nowgong)	Do	-	1	1
6.	S.M.S. (Dist. Level) under Word Bank	Do	-	18	18
7.	Pathologist (Sugarcane Dev. Scheme)	Do	-	1	1
8.	Project Officer	Do	-	1	1
9.	S M S. (Soil) Silchar	Do	1	-	1
10.	Agricultural Information Officer	Do	-	1	1
11.	Special Officer (Planning)	Do	-	1	1
12.	Special Officer (R.P.)	Do	-	1	1
13.	Planning-cum-Statistical Officer, Hill	Do	-	1	1
14.	Cash Crop Development Officer	Do	-	1	1
15.	Potato Development Officer	Do	1	-	1
16.	Agricultural Marketing Officer	Do	1	-	1
17.	Fruits Technological Officer	Do	1	-	1
18.	Sr. Marketing Intelligent Officer	Do	-	1	1
19.	Manager-cum-Horticultural Fruits Processing Unit, Haflong	Do	-	1	1
20.	Special Officer (F.C.)	Do	-	1	1
21.	Sub-divisional Agricultural Officer	Rs.525-35-700-EB-40-1.100-EB-45-1,325 p.m.	19	11	30
22.	Additional Sub-divisional Agri. Officer	Do	18	-	18
	A.A.S.-II
1.	Agricultural Officer	Rs.500-35-745-EB-35-1,025-EB-40-1,295 p.m.	-	4	4
2.	Special Officer (Farm and Seed)	Do	-	1	1
3.	Asstt. Agronomist	Do	-	13	13
4.	Asstt. Horticulturist	Do	2	6	8
5.	Sugarcane Development Officer	Do	-	5	5
6.	Training Officer (Male & Female)	Do	-	4	4
7.	Asstt. Plant Protection Officer	Do	-	12	12
8.	Water Use Specialist	Do	-	1	1
9.	Asstt. Soil Chemist	Do	-	6	6
10.	Asstt. Chemist	Do	-	4	4
11.	Asstt. Agronomist-cum Leader	Do	-	1	1
12.	Distt. Atri. Information Officer	Do	-	9	9
13.	Radio Contact Officer	Do	-	2	2
14.	Instructor (Under Farmer's Training Institute)	Do	-	1	1
15.	Asstt. Soil Survey Officer	Do	-	1	1
16.	Asstt. Agri. (Radio Programme)	Do	-	1	1
17.	Asstt. Agri. Information Officer (Radio Programme) Hills	Do	-	1	1
18.	Asstt. Superintendent, Kheroni	Do	-	1	1
19.	Quality Control Officer (Pesticides)	Do	-	1	1
20.	Citrus Development Officer	Do	-	1	1
21.	Farm Management Specialist	Rs.500-35-745-EB-35-10,25-EB-40-1,225 p.m.	-	2	2
22.	Agronomist (Sugarcane)	Do	-	1	1
23.	Seed Development Officer	Do	-	1	1
24.	Oil-Seed Development Officer	Do	-	1	1
25.	Compost Development Officer	Do	-	2	2
26.	Fertilizer Officer	Do	-	1	1
27.	Market Intelligence Officer	Do	-	1	1
28.	Asstt. Agri. Marketing Officer	Do	-	9	9
29.	Cotton Development Officer	Do	-	1	1
30.	Asstt. Jute Development Officer	Do	-	5	5
31.	Demonstration officer	Do	-	9	9
32.	Asstt. Agricultural Information Officer (Film & Exhibition)	Do	-	1	1
33.	Asstt. Agricultural Information Officer (Publicity)	Do	-	1	1
34.	Special Officer (Secy-cum-Manager) A.F.C.	Do	-	12	12
35.	Research Officer (Planning)	Do	-	1	1
36.	Surveillance Officer	Do	-	2	2
37.	Agri. Extn. Officer and Agri. Inspectors	Do	137	461	598

Schedule II

[Rule 6]

Qualifications and experience prescribed for direct recruitment

1. For the Post of Director of Agriculture-

(1) First class or high second class degree in Agriculture or first class or high second class honours or master's degree in a subject basic to agricultural Science such as Botany, Chemistry, etc.

(2) Experience in research extension work or teaching for 10 years.

(3) Experience in Administration of Agriculture in a senior post at least for 8 years.

(4) The following qualifications will be treated as a desirable additional qualification:

(a) Post Graduate degree or Ph.D. or B.Sc. in any of the basic Agricultural Science like Agronomy, Agricultural Extension, Horticulture, Botany, Agricultural Botany, Agricultural Chemistry, etc.

(b) Outstanding research training or extension as evidenced by published paper.

(c) Experience in a top position in the field of Agricultural education or Agricultural extension.

(d) Intimate knowledge of problems of Indian Agriculture particularly with reference to any of the rice growing regions of India.

2. For the cadre of Subject Matter Specialist, a candidate must be an M.Sc. (Agriculture) in the particular discipline.
3. For the cadre of Agricultural Extension Officer and junior Subject Matter Specialist, B.Sc. (Agriculture) or a degree declared equivalent to B.Sc. (Agriculture) and recognised as such by State Government.

Schedule III

Post to which B.A./B.Sc./[B.Com.] degree holders already in service would be eligible for promotion

Sl. No.	Name of Cadres and of categories of posts	Time Scale of Pay	Number of posts
			Perm.	Temp.	Total
1	2	3	4	5	6
	CADRE-III (of Senior Grade)
1.	Joint Director of Agriculture (Marketing)	Rs.1,150-55-1,315-B-60-1,675 p.m.	-	1	1
	CADRE-IV (of Senior Grade)
1.	Deputy Director of Agriculture (P & E)	Rs.900-55-1,285- EB-60-1,526 p.m.	-	1	1
2.	Deputy Director of Agriculture (M)	Do	1	-	1
3.	Deputy Director of Agriculture (M) Hills	Do	-	1	1
4.	Deputy Director of Agriculture (B.A.)	Do	-	2	2
5.	Deputy Director of Agriculture (R.M.)	Do	-	1	1
6.	Deputy Director of Agriculture (F.P.)	Do	-	1	1
	A.A.S. - I
1.	Planning cum-Statistical Officer, Hiils	Rs.700-45-925-EB-50-1,425 p.m.	-	1	1
2.	Agriculture Marketing Officer	Do	1	-	1
3.	Fruits Technological Officer	Do	1	-	1
4.	Senior Marketing Intelligence Officer	Rs.700-45-925-EB-50-1,425 p.m.	-	1	1
5.	Manager-cum-Horticulturist Fruits Processing Unit, Haflong	Do	-	1	1
6.	Special Officer (F.C.)	Do	-	1	1
	A.A.S. - II
1.	Compost Development Officer	Rs.500-35-745-EB-35-1,025-EB-40-1,225 p.m.	-	2	2
2.	Fertilizer Officer	Do	-	1	1
3.	Market Intelligence Officer	Do	-	1	1
4.	Assistant Agricultural Marketing Officer	Do	-	9	9
5.	Cotton Development Officer	Do	-	1	1
6.	Assistant Jute Development Officer	Do	-	5	5
7.	Demonstration Officer	Do	-	9	9
8.	Research Officer (Planning)	Do	-	1	1

Note: The words "B.Com" within crotchets after the words "B.Sc." in the first line in Schedule III have been inserted, vide Notification No. AGA 107/75/pt/370,dated 4-7-1980 and the amendment took effect from 11-12-1980.

Rules Regarding Conduct and Discipline of the Employee of Aided Educational Institutions

1. Definition.- "Employee" means every person employed in an Educational Institution receiving maintenance grants from Government except menials i.e. all employees converted by grant-in-aid.
2. Conduct.- No employee shall, without the previous sanction of the Director of Public Instruction engage in any trade, calling or accept any private employment:

Provided that the Assistant Headmasters/Headmistresses and Assistant Teachers may accept private tuition for not more than one hour a day subject to prior approval of the Inspector of Schools. The Headmasters/Headmistresses shall, however, not be allowed to accept private tuition's;

Provided further that an employee may undertake honorary work of a social and charitable nature subject to the condition that his/her normal duties shall not suffer and he/she not undertake and shall discontinue such work if so directed by the Managing Committee.

3. Discipline.- (1) The Appointing Authority with the prior approval of the Inspector of Schools may place an employee under suspension if-

(a) A departmental enquiry into his/her conduct has become necessary or is pending and when his/her continuance in service is prima facie detrimental to the interest of education and discipline or to the enquiry itself.

(b) The employee is being prosecuted on a criminal charge with his/her position as an employee of the Institution or is likely to embarrass him/her in the discharge of his/her duties as such or involves moral turpitude.

(2) For the period of suspension an employee may be paid a subsistence allowance of not less than one-fourth of his pay which should be fixed by the authority ordering suspension considering the circumstances of the case.

(3) The period of suspension may be treated as a period spent on duty if the employee is honourably acquitted of the charges for which he was suspended. Otherwise, the period may be treated in such manner as the revising authority may deem proper in accordance with the circumstances of the case.

4. (a) The following penalties for good and sufficient reasons be imposed upon any employee by the authority which appoints him/her:

(i) Censure;

(ii) Withholding of increments;

(iii) Reduction in rank;

(iv) Recovery form pay;

(v) Removal from service which does not disqualify for future employment;

(vi) Dismissal from service, which ordinarily disqualifies from future employment..

(b) None of these penalties shall be imposed on an employee until he/she has been given reasonable opportunity of showing cause against the action proposed to be taken in regard to him/her, and without approval of the D.P.I.:

Provided that this clause shall not apply-

(i) where a person is dismissed or removed or reduced in rank on the ground of conduct which had led to his/her conviction on the criminal charge.

(ii) where the authority empowered to dismiss or remove an employee or to reduce him/her in rank is satisfied that for special reasons to be recorded in writing, it is not reasonably practicable to give to that person opportunity of showing cause: or

(iii) where the Appointing Authority is satisfied that in the interest of the institution or security of the State, it is not expedient to give to the persons such an opportunity.

Interpretation. - If any question arises relating to the interpretation of these rules it shall be referred to the Government whose decision thereon shall be final.

5. No employee shall publish or cause to be published in his own name or anonymously or contribute to the press any matter which is likely to lead to academic indiscipline or promote defiance of authority.
6. No employee shall offer himself as a candidate for election to a Legislative Body or for holding officer of any political organisation except in accordance with provisions of Rule 7:

Provided that an employee may seek election as an independent candidate of a panchayat with the previous approval of the managing committee as the case may be but he shall not be entitled to accept any office thereunder expect in accordance with the provision of Rule 7.

7. Any employee desiring to seek election to Legislative Body or to hold office of any Political Organisation or Local Bodies shall be on compulsory leave without pay from the date of filing his nomination till the announcement of the result by the proper authority and shall be eligible to rejoin his post immediately. In case he is elected, he shall be on compulsory leave without pay from the date of filing his nomination till the termination of his office to which he is elected. Such elected employee shall be allowed to retain a lien on his post for a period not exceeding the full term of the elected body to which the employee is so elected. In the event of such employee joining the post against which he had a lien the interim period of absence on compulsory leave will count for notional increment benefits of pay from the date of such re-joining.

Leave Rules

These rules shall apply to all employees, except menials.

1. Leave is earned by actual duty only.
2. Leave cannot be claimed as a matter of right. When the exigencies of service so require, discretion to refuse or revoke leave of any description is reserved to the authority empowered to grant it.
3. Casual leave.- Casual leave cannot be accumulated and cannot be combined with any other kind of leave, vacation or holiday; can be granted up to 15 (fifteen) days in a calendar year, and ordinarily shall not be more than 5 (five) days at a time.
4. Earned leave.- An employee not in permanent employ is not eligible for any earned leave in respect of the first year of service.

(a) Earned leave is not admissible to an employee in permanent employ in respect of duty performed in any year in which he avails of the full vacation.

(b) Earned leave admissible to such an employee in respect of any year in which he is prevented from availing himself in the full vacation is such proportion of 30 days as the number of days of vacation not taken bears to the full vacation.

If in any the officer does not avail himself of all the vacations, earned leave will be admissible to him in respect of that year at 1/11th of the period spent on duty.

An officer ceases to earn earned leave when the earned leave due amounts to 180 days:

Provided that earned leave whether taken in combination with or in continuation of other leave or not, shall not exceed the amount of earned leave due and up to 120 days at a time;

Provided further that the total duration of vacation, earned leave and commuted leave taken in conjunction shall not exceed 240 days.

5. Half-pay leave.- Half-pay leave admissible to an employee in permanent employ in respect of each completed year of service is 20 days.

The half-pay leave may be granted on medical certificate or on private affairs.

Employee not in permanent employ is eligible half-pay leave at the rate mentioned above.

No half-pay leave may be granted unless the authority competent to sanction leave has reason to believe that the employee will return to duty on expiry of the leave.

6. Maternity leave.- Maternity leave on full pay may be granted to female employees who have put in more than one year's service for a period which may extend up to the end of three months from the date of its commencement or to the end of six weeks from the date of confinement whichever is earlier.
7. (a) Commuted leave not exceeding half the amount of half pay leave may be granted on medical certificate only to an employee in permanent employment subject to the following conditions.

(i) Commuted leave during the entire service shall be limited to a maximum of 240 days:

(ii) When commuted leave is granted, twice the amount of such leave shall be debited against the half pay leave due;

(iii) The total duration of leave and commuted leave taken in conjunction shall not exceed 240 days:

Provided that no commuted leave may be granted under this rule, unless authority competent to sanction leave has reason to believe that the employee will return to duty on its expiry.

(b) In case a question arises as to how to treat the commuted leave already granted to an employee who subsequently intends to retire on expiry of such leave, the Governor of Assam has been pleased to decided that when commuted leave is granted to an employee under the aforesaid rule and he intends to retire subsequently, the commuted leave shall be converted into half pay leave and the difference between the leave salary in respect of commuted leave and half pay leave should be recovered. An undertaking to this effect, should, therefore, be taken from the employee, who avails himself of commuted leave but the question whether the employee should be called upon to refund the money drawn in excess as leave salary should be decided on the merits of each case, i.e., if the retirement is voluntary, refund should be enforced, but if her retirement is compulsorily entrusted upon him by reason of ill-health incapacitating him for further service, no refund should be taken.