Haryana Civil Services (Executive Branch) and Allied Services and Other Services Common/Combined Examination Act, 2002*
| [Haryana Act No. 4 of 2002] | [27th March, 2002] |
An Act to provide for holding of Common/Combined Examination of direct recruitment to Haryana Civil Services (Executive Branch) and Allied Services and other Services
Be it enacted by the Legislature of the State of Haryana in the Fifty-third Year of the Republic of India as follows:-
* [Received the assent of the Governor on 27th March, 2002 and published in the "Haryana Government Gazette", Extraordinary, No. Leg. 4/2002, dated 27th March, 2002].
1. Short title, commencement and application.- (1) This Act may be called the Haryana Civil Services (Executive Branch) and Allied Services and other Services Common/Combined examination Act, 2002.
(2) It shall be deemed to have come into force with effect from the 29th August, 1989 and shall cover recommendations made by the Commission after that date except section 5 of this Act which shall come into force at once.
(3) It shall apply to those persons who have been or are appointed or offered appointment to the services/posts recruitment to which is made by holding Common/Combined Examination.
2. Definitions.- In this Act, unless the context otherwise requires.-
(i) "Allied Services" means the Services shown in Appendix-A;
(ii) "Appendix" means an Appendix appended to this Act;
(iii) "Commission" means the Haryana Public Service Commission or Haryana Staff Selection Commission or both and shall include ??? Services Selection Board, Haryana;
(iv) "Common/Combined Examination" means the combative examination conducted by the Commission which may be comprising of written examination and/or interview/viva vice/personalty test or any other method adopted by the Commission for recruitment to serves/posts of more than one category.
(v) "Other Services" means the services/posts ??? which is made by holding ??? not include the services/posts shown in Appendix A;
(vi) "Haryana Civil Services (Executive Brando" means the State Civil Services (Executive Branch) or Extra Assistant Commissioner under Training), as the case may be
(vii) "Direct Recruitment" means in the as of Haryana Civil Services (Executive Branch) out of register B of Punjab Civil Services (Executive Branch) Rules, 1930, as applicable to the State of Haryana and in the case of Allied Services and Other Services, recruitment by open competition but does not include-
(a) appointment by promotion; or
(b) appointment by transfer of an officer already in the service of any State Government or the Government of India;
(viii) "State Government" means the Government of the State of Haryana,
(ix) "waiting list" means ???(s) of additional name(s) by the Commission for appointment to a service/post over and above the advertised posts.
3. Repeal.- The executive instructions contained in circulars No. 814-GS-37/3237-S, dated June, 1937, No. 4596/1178-GS-37/9276 dated 10th September, 1937, No. 475 P.S.C. 37, dated 12th July, 1937. No. 1673-G-II 56, dated 22nd March, 1957, No. 2311-GSE-72/16727, dated 26th May, 1972. No. 66/32/88-7GSI dated 28th October, 1993 and No. 66/80/977GSI, dated 27th February, 1998 and the notification No. G.S.R./Const. Art. 309/2002, dated 28th March, 2001, are hereby repealed.
4. Bar to appointment beyond the member of ??? posts.- (1) No appointment shall be made to any post or service to which this Act applies beyond the number of posts advertised.
(2) Notwithstanding anything to the contrary contained in any judgement, order, decree or decision of a court of law. Act rule, regulation or executive instructions, no candidate, from the date of commencement of this Act, shall, on the basis of his merit or placement in a ??? Combined Examination, have right to seek appointment to ??? Civil Services (Executive Branch) and ??? Services or other Service ??? tin number of ??? posts.
(3) The Suite Government shall not be competent in offer appointment in a candidate, who is placed in the waiting list or who claims ??? to he in the waiting list on the basis of Common/Combined Examination, for a post for which his name was not recommended by the Commission:
Provided that if candidate has been appointed or offered appointment over and above advertised posts for any reason, the services of such candidate shall he dispensed with. However, he shall be entitled in he appointed to the service/post, if any, for which his name was originally recommended by the Commission:
Provided further that no recovery of higher salary, emolument or any other financial benefits drawn by such candidate as a result of his appointment in excess of the advertised posts, shall he made from him but his pay shall be fixed in the scale of the post to which he is found entitled for appointment under this Act.
(4) The State Government may offer appointment in the candidates to Haryana Civil Services Executive Branch and Allied services or other Services, is the as the case may be to the extent of number of advertised posts only, However, no candidate shall be offered appointment even to the extent of number of advertised posts, if his name is not recommended by the Commission or if he does not fulfil the eligibility condition laid down by the State Government for appointment to that service/post by way of service rules, regulations or executive instructions, as. The case may be.
5. Power make ???.- (1) The Suite Government may, by notification in Official Gazette, make rules for laying down the procedure required to be followed by the Commission for holding Common/Combined Examination.
(2) Every rule made under this Act shall be laid as soon as may be after it is made before the Legislative Assembly while it is in session for a total period of fourteen clays which may be comprised in one session or in two or more successive sessions and if before the expiry of the session in which it is so laid or the sessions immediately following Legislative Assembly agrees that the rules should the either modified or annulled, the rules shall there after have effect only in such modified form or be of no effect, as the case may be so however, dial any such modification ??? shall the ??? shout ??? to the validity of anything previously done under those rules.
6. Validation.- Notwithstanding any judgment, decide decision or order of any court, anything done or action taken under the Haryana Civil Services folding of Common/Combined Examination for the Direct Recruitment to the posts of Haryana civil Services Executive Haryana and Allied Services and ??? Services Rules, 2001, which is not inconsistent ??? the provisions ??? shall he deemed to he valid and effective as if such ??? or action has been done or ??? under the corresponding provisions of this Act.
Appendix A
[See Section 1(3) and 2(i)(v)(vi)]
1. Excise and Taxation Officer
2. District Food and Supplies Controller
3. "A" Class Tehsildar
4. Assistant Registrar, Co-operative Societies
5. Assistant Excise and Taxation Officer
6. Block Development and Punchayat Officer
7. Traffic Manager
8. District Food and Supplies Officer
9. Assistant Employment Officer