Ad Hoc Rules Relating to The Temporary Post of Decorticator Mechanic in Market Committees

Published vide Notification No. G. O. Ms. No. 475. Agriculture (AM-3), Dated 5th July 1980 - No. SRO B-191-A-6/ 89

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In exercise of the powers conferred by sub-section (4) of section 12 of the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (Tamil Nadu Act 27 of 1989) and the proviso to Article 309 of the Constitution of India, the Governor of Tamil Nadu hereby makes the following rules:-

The rules hereby made shall be deemed to have come into force on the 17th November 1981.

The General and Special Rules applicable to the holders of permanent posts of Mechanic in Category 4 in Class II in the Tamil Nadu Agricultural Subordinate Service shall apply to the holders of temporary posts of Decorticator Mechanic in Market Committees in the Agricultural Marketing Department sanctioned, from time to time, subject to the modifications specified in the following rules:-
Constitution.- The post shall constitute a separate category in the said class of the said service.
Appointment. - Appointment to the post shall be made by direct recruitment.
Appointing authority.- The appointing authority for the post shall be the Secretary of the Market Committee.
Qualification.- (a) Age.- No person shall be eligible for appointment to the post if he has completed or will complete 28 years of age on the first day of July of the year in which the selection for appointment is made:

Provided that the age limit shall be increased by five years in the case of candidates belonging to the Scheduled Castes and Scheduled Tribes.

(b) Other Qualifications. - No person shall be eligible for appointment to the post unless he possesses the following qualifications, namely:-

(1) Minimum general educational qualification prescribed in the Schedule to the General Rules for the Tamil Nadu State and Subordinate Services;

(2) Must possess practical experience in all types of Decorticators (Ginning and Processing unit) of not less than three years.

Probation.- Every person appointed to the post shall be on probation for a total period of two years on duty within a continuous period of three years.
Pay ¹. - There shall be paid to the holders of the post a monthly pay calculated in the scale of pay Rs. 295-5-315-10-475 and in the scale of pay of Rs. 515-15-615-20-795-25-970 with effect from 1st October 1984.
Refer to last pay scale.