Ad Hoc Rules Relating to the Temporary Post of Overseer in Market Committees

Ad Hoc Rules Relating to the Temporary Post of Overseer in Market Committees

Published vide Notification No. G. O. MS. NO. 472, Agriculture (AMI), dated 5.7.1989 - No. SRO. B/ 191 (a-3)/89

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In exercise of the powers conferred by sub-section (4) of section 22 of the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (Tamil Nadu Act 27 of1989) 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.

1. The General and Special Rules applicable to the holders of permanent posts of Overseer in Category 2 in Branch I-Engineering Branch in the Tamil Nadu Engineering Subordinate Service shall apply to the holders of temporary posts of Overseer in Marketing Committees in the Agricultural Marketing Department sanctioned, from time to time, subject to the modifications specified in the following rules:
2. Constitution.- The post shall constitute a separate category in the said Branch of the said service.
3. Appointment.- Appointment to the post shall be made by direct recruitment.
4. Appointing authority.- The appointing authority for the post shall be the Secretary of the Market Committee.
5. Qualifications.- (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 Scheduled Castes and Scheduled Tribes.

(b) Other Qualifications. - No person shall be eligible for appointment to the post unless he possesses a Diploma in Civil Engineering awarded by the Board Technical Education [Chennai].

6. 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.
7. Pay¹.- There shall be paid to the holder of the post a monthly pay calculated in the scale of pay of Rs. 400-15-490-20-650-25-700; and in the scale of pay of Rs.705-20-745-25-845-35-1230 with effect from 1st October 1984.
8. Refer to latest pay scale.