Special Rules for the Tamil Nadu Agricultural Marketing Service
Published vide Notification No. G. O. Ms. No. 476, Agriculture (AM-3), Dated 5th July 1989 - No. SRO B-191 (A-7)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 of 1989) and the proviso to Article 309 of the Constitution of India and in supersession of the Secretaries Service Rules contained in Chapter VI of the Tamil Nadu Agricultural Produce Markets Rules, 1962, the Governor of Tamil Nadu hereby makes the following Special Rules for the Tamil Nadu Agricultural Marketing Service (Section 45 in Volume II of the Tamil Nadu Service Manual, 1969)
- The rules hereby made shall be deemed to have come into force on the 17th November 1981.
- Constitution.- The service shall consists of the post of Secretaries of Market Committees.
- Appointment.- Appointment to the post shall be made:-
(i) by recruitment by transfer from the. post of Assistant Director of Agriculture (Extension) in the Tamil Nadu Agricultural Extension Service; or
(ii) by recruitment by transfer from among the holders of the posts in category I in the Tamil Nadu Agricultural Marketing Subordinate Service:
Provided that appointment to the post by the methods (i) and (ii) above shall be made in the ratio of 1:1:
Provided further that appointment to the post from the holders of the posts in category-I in the Tamil Nadu Agricultural Marketing Subordinate Service shall be made from the combined seniority list of holders of the posts in category-1, based on the date of regular appointment to those posts.
- Preparation of annual list of approved candidates.- For the purpose of preparation of the annual list of approved candidates for appointment to the post in the service, the crucial date on which the candidates should have acquired the prescribed qualification shall be the 1st April of every year.
- Qualifications.- No person shall be eligible for appointment to the post by the methods specified in column (1) of the Table below unless he possesses the qualifications specified in the corresponding entries in column (2) thereof:
| Method of appointment | Qualification |
| By recruitment by transfer from Assistant Director of Agriculture (Extension) in the Tamil Nadu Agricultural Extension Service | Must possess a Degree in B.Sc. (Agriculture)
(i) Must posses a degree; (ii) Must have worked in any one or more of the posts of Superintendent of Market, Inspector of Licensed Premises and Manager in the Tamil Nadu Agricultural Marketing Subordinate Service for a period of not less than five Years: Provided that tire holders of the posts of Manger in the Tamil Nadu Agricultural Marketing Subordinate Service must have worked as Superintendent of Market or Inspector of Licensed Premises or both for a period of not less than one year out of the total period of five years: |
| By recruitment by transfer from Tamil Nadu Agricultural Marketing Subordinate Service. | (iii) Must have passed the following tests, namely:-
(a) Government Technical Examination in Agriculture in Higher Grade; (b) Account Test for Executive Officers or Account Test for Subordinate Officers Part I and Part II; (c) Departmental Test for Agricultural Marketing Department Employees or Departmental Test conducted by the Director of Agricultural Marketing; |
| (iv) Must have successfully completed the Market Secretaries Training Course conducted by the Government of India, Ministry of Rural Reconstruction, Directorate of Marketing and Inspection: Provided that the above qualification shall not apply in the case of those who have completed forty-eight years of age as on the 1st October 1984. |
- Probation.- (a) Every person appointed to the post shall, from the date on which he joins duty, be on probation for a total period of one year on duty within a continuous period of two years.
(b) The Director of Agricultural Marketing shall be the authority competent to declare the satisfactory completion of probation of the holders of the post.
- Training.- Every person appointed to the post shall, within the period of probation undergo Foundation Course-B Training conducted at the Civil Service Training Institute, Bhavanisagar. The period of Foundational Training Course shall count for probation and increment.
