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No. F 1-1/2008/XLV,- In exercise of the powers conferred by the proviso to article 309 of the Constitution of India, the Governor of Madhya Pradesh, hereby, makes the following further amendments in the Madhya Pradesh Aviation Department (Gazetted) Technical Service Recruitment and Service Condition Rules, 2093, namely :-

AMENDMENTS

In the said rules,-

• (1) In rule 2, after clause (g), the following clause shall .be inserted, namely :-

"(ga) "Administrative Officer" means an Executive/Civil Gazetted Officer, who is supervising the work •of executive/non-ministerial and technical employees and conducting all administrative work of the Directorate (except flying and maintenance work of aeroplane/helicopters);"

(2) for Schedule I, the following Schedule shall be substituted, namely SCHEDULE-I

(See rule 5)

S.No. Name of Posts included Number Classification Scale of pay and Grade Pay in the services of posts

(1) (2) (4) (3) (5)

PILOT (TECHNICAL POST)

Chief Pilot/Director I Class 1 37400-67000+Grade Pay Rs.I0000 Senior Pilot (Helicopter) 5 Class I 37400-67000+Grade Pay Rs.10000 i

Senior Pilot (Aircraft) . . I Class I 37400-67000+Grade Pay Rs.I 0000 Pilot (Aircraft) I Class I 37400-67,000-.1-Orade Pay Rs. 8900 Junior Pilot (Aircraft) a, Class! I 5600-39 I 00+Grade' Pay Rs.6600 Administrative Officer 1 Class II 15600-39100+Grade Pay Rs.5400 (Non-Technical Post)

20

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ENGINEER (TECHNICAL POST)

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Chief Engineer 1 Class 1 37400-67000+Grade Pay Rs.10000 Deputy Chief Engineer 1 Class I 37400-671000+Grade Pay Rs.8900 (Maintenance) ; l

Deputy Chief Engineer 1 Class 1 37400-67000+Grade Pay Rs.8900 (Radio)

Superintending Engineer 1 Class 1 37400-67000+Grade Pay Rs.8700 (Maintenance) i 1 I

Superintending Engineer n Class 1 3740,0767000+Grade Pay Rs.8700 (Radio)

Foreman 1 Class 11 9300-34800+Grade Pay Rs.4200

(3) In Schedule II, after serial raimber 5 and entries relating thereto, the following / serial number and entries relating thereto shall be inserted, namely :-

(1) (2) (3)

,,6. Administrative Officer On deputation from any eligible officer of Oovemment Department r)

By order and in the name of the:Goternor of Madhya Pradesh, DEEPAk KHANDEKARI, Principal Secy.

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5. U5-1-10-2001-arcit.-KA HgTT 34G 348 gUg (3) 3{U, g4 fam t afyHA4ÍA Bhopal, the 19th September 2003

No. F-1-10-2001-XLV-In Exercise of the powers confered by the proviso to Article 309 of the Constitution of India, the Governor of Madhya Pradesh hereby makes the following rules relating to the Recruitment and Service Conditions of the Pilots, Engineers and Foreman of the Madhya Pradesh Aviation Department (Gazetted Technical) namely

RULES

PART-I

GENERAL

1. Short title and Commencement.-(1) These rules may be called the Madhya Pradesh Aviation Department (Gazetted-Technical) Service Recruitment and Service Condition Rules, 2003.

(2) They shall come into force form 19th September, 2003.

2. Definitions.-In these rules, unless the context otherwise requires,

(a) "Appointing Authority" means the State Government;

(b) "Appointment" means appointment on any post of, the service by the State Government;

"Authorized Medical Authority" means a Medical Officer or Medical Board who is authorized to

(c) certify the compliance of established medical standards required in view of the discharge of duty of the members of the service;

(d) "Director" means the Director, Directorate of Aviation, Madhya Pradesh;

(e) "Directorate" means the Directorate of Aviation Madhya Pradesh;

(f) "Engineer"' means the Technical Officer working in the Directorate who maintains aero plane/helicopter and possesses its qualification;

(g) "Foreman'" means the Technical Officer working in the Directorate, who is involved in the supervision of the Technical staff and maintenance related work of the Aircraft;

(b) "Government" means the Government of Madhya Pradesh;

(i) "Governor" means the Governor of Madhya Pradesh; ) "Pilor" means the Technical Officer working in the Directorate who operates the flights of aeroplane/ helicopter and possesses its qualification;

(k) "Schedule" means a Schedule appended to these rules:

(1) "Service'" means Madhya Pradesh Aviation Department (Gazeteed-Technical) Service which includes the services of Pilots, Engineers and Foreman.

32

954 (10) Hg TYA, fi 19 fyqar 2003

3. Scope and Application.-Notwithstanding anything contained in the Madhya Pradesh Civil Service (General Conditions of Service) Rules, 1961 these rules shall apply to every member of the service. PART-II

CONSTITUTION, CLASSIFICATION AND PAY SCALES

4. Constitution of the Service.The Service shall consist of the following persons, namely:

(a) Ihose persons who were working with the Madhva Pradesh Flying Club before the formation of the Directorate on lst June, 1982 and who have since been absorbed in the Directorate on date.

(b) Those persons, possessing qualification and experience as specified in Schedule-ll, who are/were in employment with the Government of India or other State Government (s) and may be provided employment by the Government on Deputation or on contract.

(c) Inose persons, poSsessing qualifications and experience as specified in Schedule-II, who are/were in employment with other organizations of th country, and, who may be provided employment on contract basis, by the Government, on the basis of open competition.

5. Classification, the Scales of Pay etc.(a) The classification of service, the pay scales thereof and the number of posts included in the service, shall be as specified in Schedule-I. However, the Government may add to, or, reduce the number of posts included in the service, either on a permanent, or, tenmporary basis.

(b) No member of the service shall be entitled to compensation, in consequence of, any change in the structure of the service, or, in the event of unfilled by the Gvoernment, or, holding in abeyance, a vacant post in the cadre. PART-III

APPOINTMENT

6. Initial Appointment in the Service.) All initial appointment under these rules shall be made by the State Government from time to time keeping in view the requirements of the Department, under those conditions, as specified by the government in the service Conditions of Technical Officers Class-I and Il, of the Directorate, in accordance with any one of the following methods :

(a) on the basis uf Deputation;

(b) Contractual Employment on the basis of Open competition.

(2) For the appointment, under clause (b) of sub-rule (1) the State Government shall issue an advertisement in news papers for inviting application, eligible candidates shall be called for interview. The interview board shall be constituted as mentioned in sub ule (3) of rule 14. The interview board may recommend suitable names for appointment including waiting list.

(3) Notwithstanding anything contained in sub-rule (1), ifin the opinion of the Government immediate and exigency of the service so requires, the Government may adopt such other methods of recruitment to the service, in addition mthose specified in the said sub-rule, in respect of the appointment ofa suitable candidate., to be regulated by a specia order isued by the Government in anticipation of the approval of the cabinet. In such cases, approval of the cabinet shall be obtained later.

7 Regular Appointment to the Service.Under these rules, ll initial appointments shall be made by the rosernment in accordance with any one of the above-mentioned methods, under the specified service conditions Lonever any member of the service may be absorbed in regular service by the Government keening in vie of hie .tordine services. But no member of the service may claim regular1zation of service as a matter of iehe af

33

Hnt{ITYA, f# 19 fHGa{ 2003 954 (11)

8. Technical Qualifications and Experience.--The technical qualifications and experience for the appointment shall be such as specified in Schedule-II.

9. Character.--The character of the applicant must be such, which completely qualify for his employment with the Government, and his working experience should be undisputed, unsuspicious, unobjectionable and

unblemished charàcter.

10. Physical and Mental Fitness.-() The Candidate must be healthy, smart and free form any kind of organic

defect or bodily infirmity and shall fulfill the required health related standards established by the approved Medical

Authority:

(2) the Pilot/Engineers shall be responsible to keep there licence valid (i.e. they shall appear before the approved

Medical Authority at least before such time as to complete the specified formalities directed by the approved Medical

Authority in adequate time, for the continuity of the validity of the Licence) However, the Government will provid

all necessary facilities to the concerned Pilot/Engineer towards the renewal, endorsement (if so necessary) of the

licence (s) all necessary examination specified by the Medical Authority towards the renewal of the Medical Examination

and timely completion of all formalities, as per rules, specified by the Director General^of Civil Aviation, Government

of India, in respect of the licence.

11. Disqualification.-Any attempt on the part of a candidate to obtain support for his candidature, by any means,

may be held by the Appointing Authority, to disqualify him for the appointment.

12. Final Decision in respect of Appointment.-The decision of the Government, in respect of employment,

shall be final and binding on the candidate.

13. Necessary Arrangement for work Proficiency.-In order^to enhance the Technical Proficiency and

Administrative Capability of the various members of the service, the arrangement for^the necessary training (s), from

time to time, shall be specified by' the Government.

14. Procedure for Appointment by Promotion.(I) The Technical Officers (Pilot/Engineer) of the Directorate

shall remain in the pay scale of Junior post during the first 6 years^of service, working experience of 4 years for

Senior post and thereafter, further 4 years of working experience with excellent discharge of duties for Senior Selection

Grade/Post>.

(2) After having attained the ability/qualification/experience as specified in Schedule-II, the Government shal'

consider the case of suitable officers of the service for promotion who is entitle for promotion to the higher post

as mentioned in annexure-iv, on the recommendation of the Director and the decision of the Government in respect

of the promotion shall be final and binding.

(3) On the recommendation of the Director under sub-rule (2), the Government shall constitute a promotion

committee comprising of Principal Secretary (home), Principal Secretary (Aviation), Director of Aviation and invite

a subject expert of that service. The Promotion committee shall consider the promotion proposal and shall apprise^the

Principal Secretary Aviation Department with its recommendation. The Government shall takea final decision for giving

promotion in accordance with the recommendation of the committee.

(4) Even After having attained the ability/qualification/experience specified for the next higher post, of no higher

post exists for the promotion in the cadre, due to any reason the Government on the recommendation of the Direetor

shall adopt such procedure as may be deemed appropriate, to take necessary decision for the sanction of that pay scale

of the higher post, to that technical officer of the service, who has continuous excellent service record, and, is deprived

of promotion due to the non availability of the higher post.

34

954 (12) qye TGYA, fÍA 19 fLa 2003 PART-V

OTHERS

2. Katio of direct Recruitment/Promotion Posts.-There shallb e no separate ratio for all the posts as mentioned In Schedule-1, for Direct Recruitment or by Promotion., ie. the Government shall use its disCTeuo O ne Posts by direct recruitment or by promotion keeping in view of the requirements of the Departmenl.

16. Applicability of Reservation AcURules/Orders.The Appointing Authority shall ensure the compliance of all Reservation Ac/Rules/Orders applicable and in force at the time of recruitment or Promouol. I1. Seniority.-The inter seniority of the members of the service shall be determinéd by the Government, as per the provisions of the Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961. T6. Gradation List.-The Government shall keep a gradation list, showing the names of the members of the service in their order of seniority.

I9. Pay.The pay of the members of the service, for various posts of the service, shall be such as specified in Schedule-I, or as may be determined by the Government.

20. Allowance.-The allowances normally granted by the Gvoernment, from time to time, shall be payable to the members of the service. However, in addition to the said allowances the special allowances shall also be payable to the members of the service as specified in Schedule-lll, after approval of the Gvoemment, from time to time, keeping in view the laboriousness of the services of the technical officers.

21. Conduct Rules.-The members of the service shall be governed by the Madhya Pradesh Civil Services (Conduct) Rules, 1965.

PART-VI

RELAXATION IN RULES AND INTERPRETATION

22. Relaxation.-Nothing in these rules shall be construed to limit, or abridge the power of the Government. to deal with the case of any person, to whom these rules apply, in such manner, as may appear to it. to, be just and equitable:

Provided that. where any tule is relaxed /n the case of any person, the case shall not be dealt with, in any manner less favorable to him, than that provided in these rules.

23. Interpretation.If any question arises relating to the interpretation of these rules, it shall be refermed to the General Administration Department to the Government, whose decision thereon, shall be final. SCHEDULE-I

(See Rule 5)

S. No. Name of Post included in the Service No. Of Class Pay Scale

Posts

(1)⁽²⁾ (3) (4) (5)

PILOT

Chief Pilot Director First

2 Senior Pilot (Helicopter) 3 First 18400-500-22400 Senior Pilot (Aircraft) First 18400-500-22400

4 Pilot (Aircraft) First 18400-500-22400

5 Junior Pilot (Aircraft)

2 First 16400-450-20000 10000-325- 15200

35

qayI TAYA, feis 19 frarat 2003 954 (13)

() (2) (3) (4) (5)

ENGINEER

1 Chief Engineer First 18400-500-22400

2 Deputy Chief Engineer (Maintenance) 1 First 16400-450-20000

3 Deputy Chief Engineer (Radio) 1 First 16400-450-20000

4 Superintending Engineer (Maintenance) 1 First 14300-400-18300 Superintending Engineer (Radio) First 14300-400-18300

6 Foreman 1 Second 6500-200-10500 SCHEDULE-II

(See Rule 8)

S. No. Designation Qualification

(1) (2) (3)

1 Chief Pilo/Director (a) 10+2 Higher Secondary from any recognized Board 'with Maths & Science.

(b) Flying Experience Total 4,000 hours, out of which 3,000 hours as Pilot in command on Multi-engine Aeroplane/Helicopter.

(c) Valid Airline Transport Pilot's Licence (Aeroplane/Helicopter)

(d) Experience as a Test PilovFlight Instructor and a Minimum of 2 Years of experience as D.G.C.A. approved Examiner.

(e) Am inimum of 10 years experience to plan and Operate flights, out of which atleast 5 years independently.

(f) Valid I.R.

(g) Basic knowledge of computer working. Senior Pilot (Aeroplane) (a) 10+2 Higher Secondary from any recognized Board with Maths &S cience.

(b) Flying Experience Total 3,000 hours, out of which 2,000 hours as Pilot in command on Multi-engine/Twin engine Aeroplane.

(c) Valid Airline Transport Pilot's Licence (Aeroplane)

(d) Priority to Test PilotFlight Instructor D.G.C.A. approyed Examiner.

(e) Priority to Pilot having flying experience on Full/Half Glass Cockpit.

(f) Valid ILR.

(g) Basic knowledge of computer working.

3 Senior Pilot (Helicopter) (a) 10+2 Higher Secondary from any recognized Board with Maths & Science.

(b) Flying Experience Total 3,000 hours, out of which 1,500 hours as Pilot in-command on Twin engine Helicopter:.

(c) Valid Airline Transport/Commercial Pilot's Licence (Helicopter).

(d) Priority to Test PilovFlight Instructor / D.G.C.A. approved Examiner.

(e) Priority to Pilot baving flying experience on Full/Half Glass Cockpit. () Valid I.R. (Helicopter).

(g) Basic knowledge of computer working.

4 Pilot (Aeroplane) (a) 10+2 Higher Secendary from any recognized Board with Maths & Science.

(b) Flying Experience Total 2,000 hours, out of. which I,000 hours as Pilot in-command and 500. hours as Pilot-in-Command on Multi-engine/Twin engine Aeroplane.

(c) Valid Airline Transport Pilot's Licence (Aeroplane)

(d) Valid L.R.

(e) Basic knowledge of computer working.

36

954 (14) qg G4E f0G 19 fHGLAT 2003

(1) (2) (3)

5 Junior Pilot (Aeroplane) (a) 10+2 Higher Secondary from any recognized Board with Maths & Science.

Flying Experience Total 1.000 hours, out of which⁵⁰⁰

hours as Pilot-in

(b)

command.

(c) Commercial Pilot's Licence Aircraft.

(d) Valid LR.

(e) Experience of Multi/Twin Engine Aeroplane Pilot. () Computer Working of basic Knowledge.

ENGINEERS :

1 Chief Engineer (a) 10+2 Higher Secondary from any recognized Board with Maths & Science. (b). 1. AME Heavy Licehce Aeroplane/Helicopter Category "A".

2. AME Turbine Engine Licence in category "C".

3. AME Aircraft Licence category "A" and "C" on Aeroplane in Government Fleet.

4 AME Licence on Twin Engine Helicopter category "A" and "C".

5 Basic Knowledge of Computer Working.

(c) 15 years maintenance working experience on aircraft and helicopter^and 10 years experience as AME in which 7 years experience as QCM.

2 Deputy Chief Engineer (a) 10+2 Higher Secondary from any recognized Board with Maths &S cience. (Maintenance). (b) 1. AME Heavy Licence Aeroplane/Helicopter Category "A".

2. AME Turbine Engine Licence in category "C".

3. AME Licence on Aeroplane/Helicopter in category "A" and "C".

4 Basic Knowledge of Computer Working.

(c) 10 years maintenance working experience relevant field and helicopter and 5 years experience as AME in which 3 years experience as QCM/Deputy

QCM.

3 Deputy Chief Engineer (a) 10+2 Higher Secondary from any recognized Board with Maths & Science (Radio). Passed.

(b) 1. AME Licence Category "R".

2 Ba_ic Knowledge of Computer Working.

(c) Experience of 10 years on Aircraftu/Helicopters Communication, Navigation and colored weather radar in which 5 years as AME & 3 y ears as deputy

QCM.

4 Superintending Engineer (a) 10+2 Higher Secondary from any recognized Board with Maths & Science. (Maintenance). (b) I. AME Licence Category "A" on heavy Aircraft or Helicopter.

2 AME licence category "C" on Turbine Engine.

3. Basic Knowledge of Computer Working.

(c) Experience of 5 years in Aviation out of which 3 years as AME. Superintending Engineer^(a) 10+2 Higher Secondary from any recognized Board with Maths & Science. (Radio). (b) I. AME Licence Category "R".

2 Basic Knowledge of Computer Working.

(c) Experience of 5 years on Aircraf/Helicopters Communication, Navigation and colored weather radar in which 3 years as AME.

6 Foreman

(a) 10+2 Higher Secondary from any recognized Board with Maths & Science.

(b) Basic Knowledge of Computer Working.

(c) 10 years maintenance experience on Aircraft.

37

HgtYGYA, faas 19 fuq{ 2003 954 (15) SCHEDULE-III

(See Rule 20)

S. No. Type of Allowances Designation of officers Present Rate

() (2) (3) (4)

I Special Flying a. Chief Pilot/Senior Pilot Rs. 550/-

Per Hr. (Minimum Rs. 8000 Per Month)

Allowance. b. Pilot and Junior Pilot Rs. 450- Per Hr. (Minimum Rs. 8000 Per Month)

c. Engineer^Rs. 180/-^Per Hr. (Minimum^Rs.

4000 Per Month)

Rs. 750/- Per Month

2 Instructor Rating Instructor/Examiner approved Allowance. by D.G.C.A.

3 Chief Pilot Allowance Chief Pilot Rs. 500/- Per Month Rs. 2000/- Per Month

4 Vehicle Allowance All Pilots/Engineers

5 Aviation Allowance All PiloUngineers/Foreman Rs. 250/- Per Month Rs. 400/- Per Month

6 Q. C. M. Engineer who is designate by

D.G.C.A.

7 Dy. Q. C. M. Engineer who is designate by Rs. 250/- Per Month

D.G.C.A.

Rs. 200/- Per Month

8 Adl. endorsement All Pilots/Engineers, Subject to Allowance. airworthiness of Govt. Aircraft. Rs. 100/- Per Certification

9 Flight Release Engineers Certificate (F.R.C.)

10 Daily Inspection All Pilots/Engineers Rs. 100/- Per Inspection Allowance. Insurance for Rs. 7 Lakhs Per Pilot

11 Insurance for Loss All Pilots of Licence.

SCHEDULE-IV

(See Rule 14)

Name of the post on which promotion S. No. Cadre will be given

(1) (2)

(3)

PILOT

Junior Pilot (Aeroplane) Pilot (Aeroplane) Senior Pilot (Aeroplane)

2 Pilot (Aeroplane)

3 Senior Pilot (Áeroplane) Chief Pilot

Senior Pilot (Helicopter) Chief Pilot 4

ENGINEERS

Superintending Engineer (Maintenance) Deputy Chief Engineer (Maintenance)

2 Superintending Engineer (Radio) Deputy Chief Engineer (Radio)

3 Deputy Chief Engineer (Maintenance) Chief Engineer By order and in the name of the Governor of Madhya Pradesh, R. N. BERWA, Principal Secy.

38

•

ITN 4 (71)] TitzlAkT U11/4 4,1, ?cif* 27 3151 2014 197 i•TPT ( IT )

WItc'14 it.141

facgm No. R-757-91-2014-A-kV1.—The following draft of amendment in the Madhya Pradesh Factories Rules, 1962, 10104, cl(TP4 i1W!, which the State Government propose to make in exercise

of the powers conferred by Section 112 read with Section 6

f1/4-tich 30 "'It 2014 of the Factories Act, 1948 (63 of 1948) is hereby published as required by sub-section (1) of Section 115 of the said

31R-757-91-2014-.g-tat.—Tlurfal 41(WH1 fizR, Act for information of all persons likely to be affected 1962 14 ltittri T iii-ircingcl AWL f41 71"wl titcbg thereby and notice is hereby given that the said draft of chRtgiil 3#11r9719, 1948 (1948 *1 63) *1 WU 6 * 73121 amendment will be taken into consideration on the expiry TIF87 UM 112 gro 31-0 /Trot t sr* of forty five days from the date of publication of this notice vArrfaa

5*4 31111N7ñk BM191 t wichia t fav,, wiSgR1 Any objection or suggestion, which may be received srwrirdr t izaTgru W titra e .Tae t fE from any person with respect to the said draft of AulatA (Ntoi A we ityfra *17*-1719 *1 Maid A AarelA amendment before the expiry of the period specified above fat *I 'aTaizna TA zaa tixiltra sm--q f-cmi will be considered by the.State Government. ft-ta

DRAFT OF AMENDMENT

tAl area tkaa B-aa lt4ttri AfFcl* In the said rules, in rule 6, in sub-rule (2), in the proviso, 1,1*.114 tzmil A wrrt faratie *Rt.& accifirK after clause (iv), the following clause shall be *14 uicy

tf, TPq titch1( V71 retrial-chill viiv,(11. inserted, namely :— mitc,4 "(v) that the advance cess or ceS.s1 has not been deposited as per provision of ruleI4 of the Building fiq—fo (2) *trig* A Ian (T1)* and Other Construction Worker's Welfare Cess Arma, fiHrofigd (51.4 ala:Auftra fwat 7R, 312k: Rule, 1998." , 'Iraq 1 11 kdiM1uiW4WR 314c4,(

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39

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"(A) 1 A-4-411, 1994 mktiict, 144 TITRIM tri ilraWSTITt31 0211 Illuict fdtal 10+2 t111311 zciluf 34i-414 3-411 01(113 A T-I4, furw 3-itur IITR 1 141-i-1 Liiie14 gni fqflhct fth-R TrR ariAn 61,1".

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to Computer working 1 Basic knowledge."

No.F-1-10-200I-XLV.—In exercise of the powers conferred by the proviso to Aarticle 309 of the Constitution of India, the Governor of Madhya Pradesh, hereby, makes the following further amendment in the Madhya Pradesh Aviation Department (Gazetted-Technical) Service Recruitment and Service Condition Rules, 2003, namely:—

AMENDMENT

In the said rules, in Schedule 11, in column (3), for item (a) of serial numbers 1,2, 3 and 5 the following item shall be substituted, namely :—

,

"(a) must have passed 10+2 examination with the subjects Physics and Mathematics from a recognized Board/ University after 01 January, 1994 and before the said date the educational qualificifiOn as gpecified by the Ministry of Civil Aviation."

in column (3), for item (c) of serial numbers 2, the following item shall be substituted, namely:—

"(c). Valid Commercial Pilot's license (Aeroplance) or Airline Transport Pilot's License (Aeroplane),".

in column (3), for item (a) to (e) of serial number 4, the following items shall be substituted namely :—

"(a) must have passed 10+2 examination with the subjects Physics and Mathematics from,a recognized Board/University after 01 January, 1994 and before the said date the educational qualification as specified by the Ministry of Civil Aviation."

Flying Experience Total 2000 hours, out of which 1000 hours as Pilot-in-command and 500 hours as Pilot- in-command on Multi-engine/Twin engine Aeroplane.

Valid Commercial Pilot's License (Aeroplane) or Airline Transport Pilot's License (Aeroplane). Valid I. R.

Basic knowledge of computer working."

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42

NM 4 (TO] 1 4EzIllt31 0444, f4iieb 26 Itic041( 2014 331 F-1-10-2001-Fortyfive.--In exercise of the powers conferred ,by the proviso to Article 309 of the Constitution of India, the Governor of Madhya Pradesh, hereby, makes the following further amendments in the Madhya Pradesh Aviation Department (Gazetted-Technical) Service Recruitment and Service Condition Rules, 2003, namely:—

AMENDMENTS

In the said rules, for Schedule-III, the following Schedule shall be substituted, namely:—

"SCHEDULE—HI (See rule 20) S. No. Type of Allowances Designation of Officer Rate

(1) (2) (3) (4)

1 Flying Allowance Chief Pilot and Senior Pilot Rs. 2,80,000/- (Rupees Two Lac Eighty (Aeroplane) thousand) per month minmum (after 35

hours. Of flying Rs. 8,000/- per hour.).

Senior Pilot (Helicopter) Rs. 2,80,000/- (Rupees Two Lac Eighty thousand) per month minmum (after 30

hours. Of flying Rs. 8,000/- per hour.).

Pilot (Aeroplane) Rs. 2,10,000/- (Rupees Two Lac ten

thousand) pr month minimum (after 35

hours. Of flying Rs. 6,000/- per hour).

Junior Pilot (Aeroplane) Rs. 1,66,250/- (Rupees One Lac Sixty Six thousand Two Hundred and fifty)

per month minimum (after 35 hours. Of

flying Rs. 4,750/- per hour).

Chief Engineer and Deputy Chief Rs. 1,20,000/- (Rupees One lac Twenty Engineer (Maintenance) thousand) per month minimum (after 50 hours. Of flying Rs. 2,400/- per hour).

Superintendent Engineer Rs. 1,00,000/- (Rupees One Lac) per (Maintenance) .month minimum (after 50 hours. Of

flying Rs. 2,000/- per hour).

Superintending Engineer (Radio) Minimum Rs. 30,000/- per month. Chief Pilot Allowance Chief Pilot Rs. 20,000/- per month

3 Type Rating Allowance Chief Pilot and Senior Pilot • Rs. 10,000/- per month for additional (Aeroplane), Senior Pilot endorsement of the aeroplane in the State (Helicopter), Chief Engineer, fleet over the first endorsement.

Deputy Chief Engineer (Maintenance),

Superintending Engineer

(Maintenance), Superintending

Engineer (Radio)

4 Night Flying Allowance Chief Pilot, Senior Pilot Rs. 6,000/- per hour. (Aeroplane), Senior Pilot

(Helicopter)

Pilot (Aeroplane) Rs. 5,000/- per hour.

Junior Pilot (Aeroplane) Rs. 4,000/- per hour.

43

332 11213ft Rik, 26 ti 2014 Niff 4 (T)

(3) (4)

5 Maintenance Manager Chief Engineer Rs. 20,000/- per month renominated Allowance maintenance Manager allowance to the

Engineer approved by DGCA (After the

appointment of Maintenance Manager,

th allowance shall not be paid).

6 C.R.S. Allowance Chief Engineer, Deputy Chief Rs. 5,000/- per CRS to the Engineer Engineer (Maintenance) and approved by DGCA

Superintending Engineer

(Maintenance).

7 Instructor Rating Pilot, Aeroplance/ Helicopeter Rs. 7,500/- per month (DGCA approved Allowance instructor).

8 Telephone/ Chief Pilot/ Director Rs. 2,000/- per month for landline phone Mobile facility (Residence) and for Mobile Rs. 2500/- per month or actual expenditure which-

ever is less.

Senior Pilot, Aeroplane and Rs. 1000/- per month for landline Chief Engineer (Residence) and for Mobile Rs. 2000/- per month or actual expenditure

w hichever is less.

• Senior Pilot (Helicopter), Junior Rs. 1000/- per month for landline Pilot, Deputy Chief Engineer, (Residence) and for Mobile Rs. 1500/- Superintending Engineer per month or actual expenditure whichever (Radio/ Maintenance) is less.

9 Vehicle Allowance Chief/ Senior Pilot/ Pilot (Aeroplane Rs. 10,000/- per month on non-allotment and Helicopter) and Chief Engineer/ of a Government Vehicle.

Deputy Chief Engineer/

Superintending Engineer

(Radio/ Maintenance)

10 Loss of Licence Chief Pilot/ Senior Pilot! Pilot/ Premium- upto a maximum Rs. One Crore Junior Pilot (Aeroplane and or three times the annual emoluments,

Helicopter) whichever is less.

11 Aircraft Cockpit Insurance of Aeroplane/ Payment of permium of Rs. One Crore. Seat Insurance Helicopter Cockpit Seat.

12 Reimbursement of Chief Pilot/ Senior Pilot/ Pilot/ Rs. 5,000/- per day for Hotel Stay. staying and travelling Junior Pilot (Aeroplane/

expenses incurred Helicopter) and Chief Engineer/ Dearness Allowance Rs. 500/-per day.".

during traveling in Deputy Chief Engineer/

the State or outside Superintending Engineer

the State. (Radio/ Maintenance).

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48

142 litzfIrt4T oviml, Gila, 1 Tfl 2015 NITTI 4 (71) F-1-10/2001/Forty-five.—In exercise of the powers conferred by the proviso to article. 309 of the Constitution of India, the Governor of Madhya Pradesh, hereby, makes the following further amendments in the Madhya Pradesh Aviation Department (Gazetted-Technical) Service Recruitment and Service Condition Rules, 2003, namely :—

AMENDMENTS

In the said rules,

I. After rule 9, the following rule shall be inserted, namely :— Disqualification.—Any attempt on the part of a candidate to obtain support for candidature by any means may be held by the Government to disqualify him for appearing in the examination/selection, No candidate shall be eligible for any service or post who has married before the minimum age fixed for marriage,

No candidate shall be eligible for appointment to the service or post who has more than two living children one of whom is born on or after the 26th day of January 2001:

Provided that no candidate shall be disqualified for appointment to a service or post, who has already one living child and next delivery takes place on or after 26th day of January, 2001. in which two or more than two children are born.

No candidate shall be eligible for appointment to service or post who has been convicted of an offence against women:

Provided that where such cases are pending in a court against a candidate, his case of appointment shall be kept in pending till the final decision of the criminal case".

2. In Schedule-I, under the heading "ENGINEER", after serial number 6 and entries relating thereto, the following heading and entries relating thereto shall be inserted, namely :—

"Flight Operation Cell

I. Flight Safety Officer I First 37400-67000+10000 Grade pay Maintenance Manager I First 37400-67000+10000 Grade pay Flight Operations Officer I First 37400-67000+8700 Grade pay Quality. Manager I First 37400-67000+8700 Grade pay Flight Dispatcher I Second 15600-39100+6600 Grade pay Continuing Airworthiness I Second 9300-34800+4200 Grade pay Manager.

3. In Schedule-II, under the heading "ENGINEER", after serial number 6 and entries relating thereto, the following heading and entries relating thereto shall he added, namely :—

"Hight Operation Cell I Flight Safety Officer (a) Graduate with the subjects Physics and Mathematics by recognized University.

or •

49

'JR 4 00) lit4Nit41 0,4101, elk, 1 R 2015 143 Must have passed Higher Secondary 10+2 (Pattern) or an equivalent examination with the subject of Physics and Mathematics from a recognized Board and holder of Flying Licence.

or

Aircraft Maintenance Engineering Licence.

(b) At least 10 years experience in investigation of Aircraft accidents/incident. safety audits and accidents prevention work;

Or

A flight crew member preferably on Type of aircrafts operated by the State Government.;

or

Experience as Aviation Engineer.

(c) Preference to a candidate possessing experience to implement and control Flight safety programme in a Director General of Civil Aviation approved Aviation Organization with good presentation skills and computer literate.

. 2. Maintenance Manager (a) Must have passed Higher Secondary (10+2) pattern or an equivalent examination with a subject of Physics and Mathematics from a recognized Board/ Institute.

(b) Holder of Aircraft Mantenance Engineer (AME) Licence.;

(c) Experience :

At least 10 years as Aircraft Mantenance Engineer. should have at least one aircraft endorsed on Aircraft Mantenance Engineer license of the aircrafts maintained by the State Government.

(d) Preference would be given to candidates possessing maintenance experience on fixed and rotary aircrafts and experience in managerial capacity in a Director General of Civil Aviation approved Maintenance Organisation.

3. Flight Operations Officer (a) Graduate with, must have passed Higher Secondary (10+2) pattern or an equivalent examination with the subject of Physics and Mathematics from

recognized Board/University.

(b) Holder of Flying Licence. Holder of Radio Telephony Restricted (A) Licence. At least 10 years experience to-

0) Conduct flight operations in conformity with existing regulations 'and with regard to night safety;

(ii) Maintain adequate liaison with the Director General of Civil Aviation Headquarter and Regional Offices in night operation issues;

(iii) Monitor the quality and standards of operational documents and procedures..

(e) Preference would be given to candidates well versed with Civil Aviation Requirements. having broad aviation / technical education and computer literate.

50

144 I:WM-<1V (1,714?f, fq-ifich 1 "Crl 2015 rirtil 4 (71) Quality Manager (a) Must have passed Higher Secondary (10+ 2) pattern or an equivalent examination with the subject of Physics and Mathematics from recognized Board/ Institute.

(b) Holder of Aircraft Maintenance Engineer Licence.

(c) Experience:

at least 10 years aviation experience including Quality Control and Maintenance in Director General of Civil Aviation approved Maintenance Organization.

at least 5 years maintenance experience on fixed wing and rotary wing aircraft;

should have working knowledge of Civil Aviation Requirement 145.

(d) Preference to candidates possessing experience as a Quality Manager/ Deputy Quality Manager in maintenance organization approved by Director General of Civil Aviation

Flight Dispatcher B.Sc (Aviation)

or

Graduate in Computer Application / Computer Science '/ Information Technology with must have passed Higher Secondary (10 + 2) pattern or an equaivalent examination with the subject of Physics and Mathematics from recognized Board/ University.

Holder of a Flying Licence.

Holder of Radio Telephony Restricted (A) Licence.

Preference to candidate with good communication and written skill in English language.

Continuing Airworthiness (a) Must have passed Higher Secondary (10+2) pattern or an equivalent Manager. examination with the subject of Physics and Mathematics from recognized Board/ Institute.

Holder of Basic Aircraft Maintenance Engineer Licence in Heavy Aircraft and Jet Engine or holder of Basic Aircraft Maintenance Engineer Licence in Rotary Aircraft and Jet Engine.

Experience

'at least 5 years experience in Quality and Maintenance in Director General of Civil Aviation approved organization.

Knowledge of the fleet maintained by the State Government.

7. Flight Operations Assistant (a) Graduate with Computer from a recognized University.

(b) Atleast two years experience in similar capacity in Director General of Civil Aviation approved Aviation Organization having knowledge of Director General of Civil Aviation rules ancl related paper work."

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F-1-10/2001/XLV, In exercise of the powers conferred by the proviso to article 309 of the Constitution of India, the Governor of Madhya Pradesh, hereby makes the following further amendments in the Madhya Pradesh Aviation Department (Gazetted-Technical) Service Recruitment and Service Condition Rules, 2003, namely :-

AMENDMENT

\TIIn the said rules„

l) in rule 2, after clause (c), the following clause shall be inserted, namely :-

"(ca) 'Commissioner' means the Commissioner of Directorate of Aviation, Madhya Pradesh;"

in PART-IV, in rule 14,-

(i) for sub-rule (3), the following sub-rule shall be substituted namely: -

•

"(3), on the recommendation of the Commissioner under sub-rule (2), the Government shall constitute a promotion committee comprising of Principal Secretary(Home), Principal Secretary (Aviation), Commissioner of Aviation, Director of Aviation and

53

1138 iivnkvr (1g 14 (, cciicn 4 14144( 2016 1r1 4 (1) invite a subject expert of that service. The Promotion committee shall consider the promotion proposal and shall apprise the Pricipal Secretary Aviation Department with its recommendation. The Government shall take a final decision for giving •promotion in accordance with the recommendation of committee.

(ii) in sub-rule (4), for the word "Director", the word tOrrimissioner"

shall be substituted.

in PART-V, after cule.2 I, the following rule shall be inserted, namely :-

(3).

"21-a. Administrative • and .Financial Powers,- •Adritinistrative and financial powers shall be vested in the .Commissioner, The Commissioner at his discretion may delegate his financial powers to the Chief Pilot/Director of AviatiOn.

(4) In Schedule I, above.the title.lPilpti „the following post and entriesielating thereto, shaft be inserted and thereafter serial number 1 and entries relating thereto shall be renumbered as aerial number la.

(1) (2) (3) 1 (4) ( ) :

"1. Commissioner, Directorate 1 First 37400-67000+10000 Grade Pay"

of Aviation •

- (5) . In Schedule II, for serial number 1 and • entries • relating thereto. , the following post and entries relating thereto shall be subsituted and thereafter serial number 1 and entries relating thereto shall•be renumbered as serial number 1-a.

(1) (2) (3)

Commissioner, Directorate of Aviation To be fill by an officer of the Indian Administrative Service."

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54

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Thwil 4, Thug 6 14, VI- -14ii (3) yr 31-11#11:1 71V, alhk, :—

" (4) Alt °grit idr*W t lt1

NOTICE

No -A1270—The following draft of amendment in the Madhya Pradesh Mediation Rules, 2016, which the High Court of Madhya Pradesh, hereby, proposes to make in exercise of the powers conferred by Article 225 of the Constitution of India read with Section 122 and Section 128 of the Code of Civil Procedure, 1908, is hereby published as required by Section 122 of the said code for the information of all persons likely to be affected thereby and notice is hereby given that .the said draft of amendments shall be taken into consideration on the expiry of thirty_days from the date of publication of this notice in the Madhya Pradesh Gazette. Any objection or suggestion which may be received from any person with respect to the said draft of amendments by the Registrar General, Madhya Pradesh High Court, Jabalpur on or before the expiry of the period specified above shall be considered by the Madhya Pradesh High Court, namely :—

DRAFT OF AMENDMENT

In the said. rules, in rule 6, after sub-rule (3), the following sub-rUle shall be added, namely :—

"(4) A person who is or has been a Legal Aid Officer.".

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55

'irl 4 (TT)] lit7le01 (1,49,1, Riich 31 TO 2019 383 F-1-10-200I-XLV.--In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Madhya Pradesh, hereby, makes the following further amendments in the Madhya Pradesh Aviation Department (Gazetted-Technical) Service Recruitment and Service Condition Rule, 2003, namely :—

AMENDMENT

In the said rules, in Part-IV, in rule 14 for sub-rule (3), the following sub-rule shall be substituted, namely :—

"(3), On the recommendation of the Commissioner under sub-rule (2), the Government shall constitute a promotion committee comprising of Principal_Secretary or Secretary (Home); Principal Secretary---_-. - or Deputy Secretary (Aviation), Commilsioner of Aviation, Director of Aviation and invite a subject expert of the service. The Promotion Committee shall consider the promotion proposal and shall apprise the Principal Secretary Aviation Department with is recommendations. The Government ( shall take a final decision for giving promotion in accordance with the recommendation of Committee."

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F-1-10-2001-XLV.—In exercise of the powers conferred by the proviso to article 309 of the Constitution of India, the Governor of Madhya Pradesh, hereby, makes the following further amendments in the Madhya Pradesh Aviation Department (Gazetted-Technical) Service Recruitment and Service Condition Rules, 2003, namely:—

,AMENDM ENT

In the said rules,- In Schedule-II, under the heading "Flight Operation Cell" in serial no.3 and entries thereto, the following serial no. and entries shall be substituted, namely :-

3- Flight Operation officer-

a) Graduate with Higher Secondary (10+2) pattern or an equivalent examination with the subjects of Physics and Mathematics from recognized Board/University

b) At least 10 years experience with Airline/General Aviation/State Govt. Aviation

• to:

• 'Li) Conduct flight operations in conformity with existing regulations of DGCA

. preferably in General Aviation/State Govt. Aviation; Maintain adequate liaison with the Director General of Civil Aviation Headquarter and Regional Offices in flight operation issues; Monitor the quality and standards of operational documents and procedures. Preference would he given to candidate well versed with Civil Aviation Requirements, having broad aviation/technical education and computer literate. tutitim R•rxt t wfft 4414t1t4 (,

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F-1-10/2001/XLV, In exercise of the powers conferred by the Proviso to article 309 of 4 the Constitution of India, the Governor of Madhya Pradesh, hereby, makes the following further amendments in the Madhya Pradesh Aviation Department (Gazetted-Technical) Service Recruitment and Service Condition Rules, 2003, namely :-

AMENDMENT

In the said rules, in rule 14, :-

In sub-rule (2) for the word 'Director', the word 'Commissioner' shall be substituted,\; For sub-rule (3), the following sub-rule shall be substituted namely:- •

65

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"(3) On the recommendation of the Commissioner under sub-rule (2), the Government shall constitute a following promotion committee :-

01. Principal Secretary, Aviation Department Chairman

02. Commissioner, Directorate of Aviation Member

03. Director, Directorate of Aviation Mcmher

04. An officer not below the rank of Deputy Secretary of General Administration Department Member

05. Deputy Secretary/Under Secretary, Member Aviation Department Secretary

06. An invitee subject expert of the service Member (In the absence of a reserve category, the nominated officer equivalent to that cadre) The Promotion Committee shall consider the promotion proposal and shall apprise the Principal Secretary, Aviation Department with its recommendations. The Government shall take a final decision for giving promotion in accordance with the recommendation of Committee."

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ITPT 4 (70 1117411t4 MAY* Ita 27 7-4- 4ti 2023 45 Bhopal, the 13th January 2023

F-1-10/2001/XLV, In exercise of the powers conferred by the proviso to article 309 of the Constitution of India, the Governor of Madhya Pradesh, hereby, makes the following further amendments in the Madhya Pradesh Aviation Department (Gazetted- Technical) Service Recruitment and Service Condition Rules, 2003, namely :-

AMENDMENTS

In the said rules, in Schedule-II,- ) In serial number 4, in column (3), for item (b), the following item shall be substituted namely :-

"(b) A total of 3000 hours of flying experience, in which pilot-in-command on a helicopter with multi-engine 750 hours"

In serial number 6, in column (3), for item (b), the following item shall be substituted namely :-

"(b) A total of 2000 hours of flying experience, in which pilot-in-command on a helicopter with multi-engine 500 hours"

In serial number 8, in column (3), for item (b), the following item shall be substituted namely

"(b) A total of 1000 hours of flying experience, in which pilot-in-command on a helicopter with multi-engine 250 hours"

By order and in the name of the Governor of Madhya Pradesh, KAMAL SOLANICI, Dy. Secy

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%MI 4 (TO] 1:11451b7 , fc4W 23 2011 285 Bhopal, the 2nd September 2011 '

No. F 1-1/2008/XLV,- In exercise of the powers conferred by the proviso to article 309 of the Constitution of India, the Governor of Madhya Pradesh, hereby, makes the following further amendments in the Madhya Pradesh Aviation Department (Gazetted) Technical Service Recruitment and Service Condition Rules, 2093, namely :-

AMENDMENTS

In the said rules,-

• (1) In rule 2, after clause (g), the following clause shall .be inserted, namely :-

"(ga) "Administrative Officer" means an Executive/Civil Gazetted Officer, who is supervising the work •of executive/non-ministerial and technical employees and conducting all administrative work of the Directorate (except flying and maintenance work of aeroplane/helicopters);"

(2) for Schedule I, the following Schedule shall be substituted, namely SCHEDULE-I

(See rule 5)

S.No. Name of Posts included Number Classification Scale of pay and Grade Pay in the services of posts

(1) (2) (4) (3) (5)

PILOT (TECHNICAL POST)

Chief Pilot/Director I Class 1 37400-67000+Grade Pay Rs.I0000 Senior Pilot (Helicopter) 5 Class I 37400-67000+Grade Pay Rs.10000 i

72

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ENGINEER (TECHNICAL POST)

i d • •

Chief Engineer 1 Class 1 37400-67000+Grade Pay Rs.10000 Deputy Chief Engineer 1 Class I 37400-671000+Grade Pay Rs.8900 (Maintenance) ; l

Deputy Chief Engineer 1 Class 1 37400-67000+Grade Pay Rs.8900 (Radio)

Superintending Engineer 1 Class 1 37400-67000+Grade Pay Rs.8700 (Maintenance) i 1 I

Superintending Engineer n Class 1 3740,0767000+Grade Pay Rs.8700 (Radio)

Foreman 1 Class 11 9300-34800+Grade Pay Rs.4200

(3) In Schedule II, after serial raimber 5 and entries relating thereto, the following / serial number and entries relating thereto shall be inserted, namely :-

(1) (2) (3)

,,6. Administrative Officer On deputation from any eligible officer of Oovemment Department r)

By order and in the name of the:Goternor of Madhya Pradesh, DEEPAk KHANDEKARI, Principal Secy.

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