| [Chhattisgarh Act No. 3 of 2009] | [25th March, 2009] |
An Act farther to amend the Chhattisgarh Shaskiya Sevak (Adhivarsbiki-Ayu) Adhiniyam, 1967 (No. 29 of 1967).
Be it enacted by the Chhattisgarh Legislature in the Sixtieth Year of the Republic of India, as follows:-
1. Short title and commencement.- (1) This Act may be called the Chhattisgarh Shaskiya Scvak (Adhivarshiki-Ayu) Saitshodhan Act, 2009,
(2) It shall be deemed to have come into force on the 1st day of September, 2008.
2. Amendment of Fundamental Rule 56 as substituted by section 2 of the Chhattisgarh Act No. 29 of 1967.- In Rule 56 of the Fundamental Rules applicable to the State of Chhattisgarh as substituted by Section 2 of the Chhattisgarh Shnskiya Sevak (Adhivarshiki-Ayu) Adhiniyam, 1967 (No. 29 of 1967) here-in-after referred as the Principal Act, following amendment shall be incorporated, namely:-
(i) In sub-rule (I), after the words and figure "Chhattisgarh Medical Eduction (Gazetted) Service ??? Rules, 1987", the words and figures "and every member of the Chhattisgarh ??? Service (Gazetted): ??? Veterinary, medical post me Veterinary Service (Gazetted) Recruitment Rules, 1966." shall be inserted.
(ii) In sub-rule (1) the word "and" appearing after the words and figure "Chhattisgarh Public Health (Indian System of Medicine and Homeopathy) (Gazetted) Service Recruitment Rules, 1987" shall be omitted.
(iii) In sub-rule (1), after the words and figure "Chhattisgarh. Public Health (Indian System of Medicine and Homeopathy) (Gazetted) Service-recruitment Rules, 1987" the punctuation mark "(comma)" shall be inserted.
(iv) In sub-rule (1-c), after the words and figure "Recruitment Rules, 1987" the words, and figure "and every member of the Chhattisgarh Veterinary Service (gazetted) ??? medical Post mentioned in schedule-I to the Chhattisgarh Veterinary Service (gazetted) Recruitment Rule, 1966" Shall be inserted
(v) In sub-rule (I-c), the word "and" appearing after "Chhattisgarh Public Health and Family Welfare (Gazetted) Service Recruitment Rules, 1988". shall be omitted.
(vi) In sub-rule (1-c), after the words and figure "Chhattisgarh Public Health and Family Welfare (Gazelled) Service Recruitment Rules, 1988" lite punctuality mark "(comma)" shall be inserted.
(vii) In proviso of sub-rule (I-c), after the words and figure "Recruitment Rules's 1987", the words and figure "and every member of the Chhattisgarh ??? Veterinary binary Service (Gazetted) appointed to a ‘veterinary medical’ post mentioned in schedule-I to the Chhattisgarh Veterinary Service (Gazetted) ??? Rules, 1966" shall be inserted.
(viii) In proviso of sub-rule (1-c), the word "and" appearing after "Chhattisgarh Public Health and Family Welfare (Gazelled) Service Recruitment Rules, 1988", shall be omitted.
(ix) In proviso of sub-rule (1-c), after the words "Chhattisgarh Public Health and Family Welfare (Gazetted) Service Recruitment Rules, 1988" the punctuation mark "(comma)" shall be inserted.
(x) in sub-rule (1-c), for the word "Explanation" the following shall be substituted, namely:-
"Explanation-I"
(xi) After the explanation of sub-rule (1-c), the following shall be added:-
Explanation-II-"For the purpose of this sub-rule "a member of the Chhattisgarh Veterinary Service (Gazetted)" means a Government servant by whatever designation called, appointed as veterinary medical officer or specialist in accordance with the recruitment rule applicable to such appointment and shall also include such veterinary medical officer or specialist who is appointed to an administrative post by promotion or otherwise and who has served as veterinary medical officer or specialist for not less than twenty years provided he holds alien on a post in concerned Chhattisgarh Veterinary Service (Gazetted)".
3. Repeal.- The Chhattisgarh Shaskiya Sevak (Adhivarshiki-Ayu) (Sanshodhan) Adhyadesh, 2008 (No. 4 of 2008) is hereby repealed.