Chennai Corporation Labour Welfare Officer Service Rules, 1975

The Chennai Corporation Labour Welfare Officer Service Rules, 1975

Published vide Notification G.O. Ms. No. 1517, Rural Development and Local Administration, dated 27th July, 1976

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S.R.O. A-311/76. - In exercise of the powers conferred by clause (a) of subsection (2) of section 347 read with sub-section (1) of section 86 of the [Chennai] City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919), the Governor of Tamil Nadu hereby makes the following rules governing the [Chennai] Corporation Labour Welfare Officer's Service, the same having been previously published as required by clause (a) of section 348 of the said Act.

1. Short title.- These rules shall be called the [Chennai]Corporation Labour Welfare Officer Service Rules, 1975.
2. Classification.- The post of Labour Welfare Officer is classified as Class II post.
3. Appointment.- Appointment to the post of Labour Welfare Officer shall be made by the method's mentioned below :-

(i) by direct recruitment;

(ii) by deputation of a Labour Officer from the State Government.

4. Qualifications.- No person shall be eligible for appointment by direct recruitment to the posts of Labour Welfare Officer unless he possess a degree of the Chennai University or any other University recognised by the University Grants Commission for the purposes of its grant with at least five years experience in labour problems and conditions with proficiency in south Indian languages and a Diploma in Social Service of any University or Institutions recognised by the University Grants Commission for the purposes of its grant.
5. Probation.- Every person appointed to the post of Labour Welfare Officer by direct recruitment shall, from the date on which he joins duty, be on probation for a total period of two years on duty within a continuous period of three years.
6. Reservation of appointment.- The rule relating to reservation of appointment (General Rules) governing the Corporation Service shall apply to appointment to the post of Labour Welfare Officer by direct recruitment.
7. Scale of pay.- There shall be paid to the holder of the post of Labour Welfare Officer a monthly pay calculated in the scale of pay of Rs. [525-25-600-30-690-35-900]plus the usual allowance admissible.
8. Conveyance allowance.- There shall be paid to the holder of the post of Labour Welfare Officer a conveyance allowance at such rates and subject to such conditions as may be determined by the Government, from time to time.
9. Pension and Provident Fund.- Persons appointed by direct recruitment shall be governed by the Tamil Nadu Liberalised Pension Rules, General Provident Fund (Tamil Nadu) Rules and Tamil Nadu Family Pension* Rules as adopted by the Corporation of [Chennai].
10. Savings.- Nothing contained in these rules shall adversely affect any person holding the post of Labour Welfare Officer on the date of coming into force of these rules.