Jharkhand Child Development Non-Gazetted Personnel Recruitment and Service Conditions Rules, 2006

Jharkhand Child Development Non-Gazetted Personnel Recruitment and Service Conditions Rules, 2006

Published vide Notification No. 03/S.W./ESTA-178/2003-493 the 22nd May, 2006 Published in Jharkhand Gazette (extra-ordinary) dated 25.5.2006

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No. 03/S.W./ESTA-178/2003-493 the 22nd May, 2006 [Published in Jharkhand Gazette (extra-ordinary) dated 25.5.2006]. - In exercise of the power conferred upon under Article 309 of the Constitution of India and in supersession of all relevant extant rules and orders, the Governor of Jharkhand hereby frames the following Rules to regulate the recruitment, service, promotion and service conditions of the Non-Gazetted personnel of the Jharkhand Child Development Service Scheme:-

Part-I

General

1. Short title and commencement.- These Rules will be called Jharkhand Child Development Non-Gazetted Personnel Recruitment, Promotion and Service Conditions Rules, 2006. These Rules shall come into force from immediate effect.
2. Extent of the service.- The Jharkhand Child Development Non-Gazetted Personnel Service shall consist of Class-II, III and IV posts of Statistical Officer, Statistical Assistant, Lady Supervisor, Office Superintendent, Accountant, Clerk (Upper Division and Lower Division), Jeep Driver and Peon.
3. Definitions.- Notwithstanding any reference to the contrary, in the context of these Rules:-

(a) "Appointing authority" means Divisional Commissioner in the case of the Lady Supervisor, Statistical Assistant, Clerk (Lower Division) and Peon.

(b) "Citizen of India" means a person who is or is held to be as a citizen of India under Part-II of the Constitution of India.

(c) "Constitution" means the Constitution of India.

(d) "Service" means the Jharkhand Child Development Non-Gazetted Personnel Service.

(e) "Commission" means the Jharkhand Public Service Commission.

(f) "Divisional Commissioner" means the Commissioner of a Division.

(g) "Government" means the State Government of Jharkhand.

(h) "Governor" means the Governor of Jharkhand.

(i) "Secretary" means the Secretary of Department of Social Welfare, Women and Child Development.

(j) "Director" means Director, Social Welfare; Jharkhand.

(k) "Project" means the Child Development Project.

(I) "Year of Recruitment" means the period of 12 month's time starting from the 1st January of a calendar year.

Part-II

Cadre

4. Source of Recruitment and Status of Posts.- (a) Statistical Officer.- This post shall be filled up cent percent by promotion of Statistical Assistants, Statistical Assistants who have completed satisfactory service of at least 10 years shall be eligible for such promotion. This post shall be in the Social Welfare Directorate and the District Level Cells. The cadre of this post shall be a State Cadre.

(b) Statistical Assistant. - This post shall be filled cent percent by direct recruitment. Graduates with Mathematics or Statistics as one of the subjects shall be eligible for such appointment. This post shall be in the District Level Cells and Project Offices. The cadre of this post shall be a Divisional Cadre.

(c) Lady Supervisor. - Seventy-five percent of this post shall be filled by direct recruitment. Women Graduates with Sociology or Psychology or Home Science or Child Development as one of the subjects shall be eligible for such recruitment. Rest 25% posts shall be filled by such Anganwadi Sevikas, who are either Graduates with 10 years' satisfactory service, or Matric passed with 15 years' satisfactory service. This post shall be in Child Development Projects. The cadre of this post shall be a Divisional Cadre.

(d) Office Superintendent. - This post shall be filled cent percent by promotion from Accountants. Accountants having completed at least 10 years' satisfactory service shall be eligible for such promotion. This post shall be in the District Level Cells. The cadre of this post shall be a Divisional Cadre.

(e) Clerk. -

(i) Lower Division Clerk. - Fifty percent of this post shall be filled by direct recruitment and the rest 50% by promotion from amongst matriculate Class IV personnel having completed at least 10 years' satisfactory service and possessing the knowledge of typing. For direct recruitment, matriculation with knowledge of typing shall be compulsory. This post shall be in the District Level Cells and the Child Development Projects. The cadre of this post shall be a Divisional Cadre.

(ii) Upper Division Clerk. - This post shall be filled cent percent by promotion from Lower Division Clerk. Such Lower Division Clerks as have completed at least 5 years' satisfactory service shall be eligible for such promotion. This post shall be in the District Level Cells and the Projects. The cadre of this post shall be a Divisional Cadre.

(f) Accountant. - This post shall be filled cent percent by promotion from amongst Upper Division Clerks. Such Upper Division Clerks as have completed satisfactory service of at least 10 years shall be eligible for such promotion.This post shall be in the District Level Cells. The cadre of this shall be a Divisional Cadre.

(g) Jeep Driver. - This post shall be in the Child Development Project and District Programme Offices. As the Government of India has abolished this post, there will be no fresh recruitment in the post and the same shall die out with the retirement/demise of the present incumbents.The cadre of this post shall be a Divisional Cadre.

(h) Peon. - This post shall be filled cent percent by direct recruitment. The cadre of this post shall be a Divisional Cadre.

5. Procedure of Recruitment.- Recruitment to Class III posts meant for direct recruitment shall be made through the Commission. Recruitment to the direct recruitment posts of Class IV shall be made by the Divisional Commissioner concerned.
6. Reservation.- Reservation to Scheduled Castes, Scheduled Tribes and Other Backward Classes shall be given as per the Government rules in this regard extant at the time of the recruitment.
7. Age.- The candidate for direct recruitment shall have to fulfil the condition of the prescribed maximum and minimum age limit on the last date of filing application in the calendar year in which the appointing authority publishes the vacancies for direct recruitment. The maximum and minimum age limits shall be as prescribed by the State Government for various categories. An additional relaxation of 5 years shall be provided in the case of Anganwadi Sevika for appointment to the post of Lady Supervisor.
8. Disqualifications.- The character of an applicant for direct recruitment to any post of the Service must be suitable for appointment to Government service and in conformity with the rules laid down in the Government service code rules. Eligibility for appointment to a post shall be governed by the statement/documents/ application produced at the time of appointment and discrepancy/misrepresentation discovered in future in these statements/documents/applications shall render the appointment ab initiovoid.
9. Supervision.- All extant rules laid down by the Government with regard to supervision shall be applicable.
10. Confirmation.- Confirmation shall be subject to extant Government rules in this regard.
11. Seniority.- Seniority of persons appointed substantively in a post of any class shall be governed by the Government rules prescribed in the matter from time to time.
12. Regulation regarding other subjects.- The rules, regulation and order of the State Government shall govern all matters related to the service of the persons appointed in the Service.
13. Service Conditions.- The service conditions in respect of these posts shall be as prescribed by the State Government for equivalent posts.
14. Scope and Limitation.- Nothing in these Rules shall foreclose reservation or other concessions required to be provided for the Scheduled Castes, Scheduled Tribes and Other Classes in accordance with the orders issued in this respect by the Government from time to time.
15. Departmental Examination.- The rules and regulations regarding departmental examination prescribed by the Government in respect of Government servants shall apply in the case of the officials of the Service.

Annexures. - Annexure I contains the names of the Service's posts, their grades and pay-scale as extant on the date on which notification shall be effective.

Miscellaneous

2. Leave.- Casual leave in respect of all the personnel of the service shall be granted by the Child Development Project Officer/District Programme Officer concerned. These officers shall also sanction earned leave/maternity leave or other leave upto 90 days in the case of all officials except the Statistical Officers mentioned at SI. - 7. Earned leave or other leave above 90 days shall be granted by Dy. Director, Social Welfare. Earned Leave/Maternity leave and other leaves in respect of Statistical Officer mentioned at SI. 7 shall be granted by Secretary, Department of Social Welfare, Women & Child Development.

Annexure-I