Madhya Pradesh act 009 of 1990 : The Service Rules 2003 (a)

Ek/;izns'k 'kklu foekuu foHkkx Hkksiky fnukda % 11 vDVcw j 1990 Dzekad ,Q-1&29&83&iSarkyhl&Hkkjr ds lafo/kku ds vuqPNsn 309 ds ijUrqd }kjk iznRr 'kfDr;ksa dks iz;ksx esa ykrs gq,] e/;izns'k ds jkT;iky ,rn~ }kjk e/;izns'k foekuu ¼vjktif=r½ lsok Hkjrh rFkk 'krksZa dks fofu;fer djus ds fy;s fuEukfyf[kr fu;e cukrs g]S vFkZkr %& Hkkx&,d lkekU;

1- laf{kIr uke %&

bu fu;eksa dk laf{kIr uke ^^e/;izns'k foekuu ¼vjktif=r½ lsok Hkjrh fu;e] 1990** gS- 2- ifjHkk"kk,a%&bu fu;eksa esa tc rd lanHkZ ls vU;Fkk visf{kr u gks%& ¼d½ lsok ds lca a/k esa ^^fu;qfDr izkf/kdkjh&& esa vfHkizsr gS foekuu lapkyd ¼[k½ ^^cksMZ** ls vfHkizsr gS e/;izns'k dfu"B lsok p;ucksMZ(

¼x½ ^^ijh{kk** ls vfHkizsr gS bu fu;eksa ds fu;e 11 ds v/khu lsok esa Hkjrh ds fy;s vk;ksftr dh xbZ izfr;ksxh ijh{kk(

¼x½ 1- ^^vU; fiNM+k oxZ** ls vfHkizsr gS jkT; ljdkj }kjk le;≤ ij ;Fkk la'kksf/kr vf/klwpuk dzekad ,Q-85&IkPphl&4&84] fnukad 26 fnlEcj 1984 }kjk ;Fkk fofufnZ"V vU; fiNM+s oxZ ds ukxfjd**-

¼?k½ ^^vuqlwph** ls vfHkizsr gS fu;eksa ls layXu vuqlwph(

¼M½ ^^vuqlwfpr tkfr** ls vfHkizssr gS] dksbZ tkfr ewyoa'k ;k tutkfr vFkok fdlh tkfr] ewyoa'k ;k tutkfr dk Hkkx ;k mlesa dk ;wFk Hkjrh ds lafo/kku ds vuqPNsn 341 ds v/khu e/;izns'k jkT; ds lEcU/k esa vuqlwfpr tkfr ds :Ik esa fofufnZ"V fd;k x;k gS A ¼p½ ^^vuqlwfpr tutkfr** ls vfHkizsr gS dksbZ tutkfr ;k tutkfr leqnk; vFkok ,slh tutkfr ;k tutkfr leqnk; dk Hkkx ;k mlesa dk ;wFk ftls lafo/kku ds vuqPNsn 342 ds v/khu e/;izns'k jkT; ds lEcU/k esa vuqlwfpr tutkfr ds :Ik esa fofufnZ"V fd;k x;k gS

¼N½ lsok** ls vfHkizssr gS e/;izns'k foekuu ^^ vjktif=r** lsok A 3- foLrkj rFkk iz;qfDr&

e/;izns'k flfoy lsok ¼lsok dh lkekU; 'ArsZ½ fu;e 1961 esa vUrfo"Z V micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk ;s fu;e lsok ds iRz ;sd lnL; dks ykxw gksxas A 4- lsok dk xBu&

lsok esa fuEufyf[kr O;fDr gksaxs] vFkZkr%&

1- os O;fDr] tks bu fu;eksa ds izkjaHk ds le; vuqlwph& ,d esa fofufnZ"V inksa dks ewy:Ik ls ;k LFkkukiUu :Ik ls /kkj.k dj jgs gksa

2- os O;fDr tks bu fu;eksa ds izkjaHk gksus d s iwoZ lsok esa Hkjrh fd;s x, gksa vkSj 3- os O;fDr tks bu fu;eksa ds micU/kksa ds vuqlkj lsok esa Hkjrh fd;s tk,a A 5- oxhZdj.k] osrueku vkfn&

lsok dk oxhZdj.k] lsok esa lfEefyr inksa dh la[;k vkSj muls layXu osrueku vuqlwph &,d esa varfoZ"V micU/kksa ds vuqlkj gksaxs%

ijUrq ljdkj le;≤ ij lsok esa lfEefyr inksa dh la[;k esa LFkk;h vFkok vLFkk;h vk/kkj ij o`f} ;k deh dj ldsxh A

6- Hkjrh dk rjhdk%&

1- bu fu;eksa ds izkjaHk gksus ds Ik'pkr lsok esa Hkjrh fuEufyf[kr rjhdksa ls dh tkosxh vFkkZr~%&

¼d½ izfr;ksfxrk ijh{kk ;k lk{kkRdkj ls p;u ds vuqlkj lh/kh HkrhZ }kjk( ¼[k½ vuqlwph& pkj ds dkye & ¼2½ esa ;FkkfofufnZ"V lsok ds lnL;ksa eas ls inksUufr }kjk( ¼x½ ,sls O;fDr;ksa ds LFkkukUrj.k }kjk] tks ,slh lsok esa] ,sls in tSlk bl fufeZr fofufnZ"V fd;k tk, ewy gSfl;r esa /kkj.k djrs gksa A

2- mifu;e ¼1½ ds [k.M ¼[k½ ;k [k.M ¼x½ ds v/khu Hkjrh fd;s x, O;fDr;ksa dh la[;k vuqlwph& ,d esa ;Fkk fofufnZ"V drZO; inksa dh la[;k ds ml vuqlwph esa n'kkZ;s x, izfr'kr ls fdlh Hkh le; vf/kd u gksxh A

3- bu fu;eksa ds micU/kkas ds v/khu jgrs gq, lsok esa fdlh ,slh fof'k"V fjfDr ;k fjfDr;ksa dks ftls ;k ftUgsa Hkjrh dh fdlh fof'k"V dkykof/k ds nkSjku Hkjk tkuk visf{kr gS] Hkjs tku s ds iz;kstu ds fy;s viuk;k tkus okyk rjhdk@rjhds vkSj izR;sd rjhds ls Hkjrh fd;s tkus okys O;fDr;ksa dh la[;k izR;sd volj ij fu;qfDr izkf/kdkjh }kjk ljdkj ds ijke'kZ ls vo/kkfjr dh tk,xh A

4- mi fu;e ¼1½ vUrfoZ"V fdlh ckr ds gksrs gq, Hkh] ;fn fu;qfDr izkf/kdkjh dh jk; esa lsok dh vR;ko';drkvksa ds dkj.k ,slk djuk visf{kr gks] rks og ¼iz'kkldh; foHkkx ds ek/;e

l½s ljdkj d s vuqeksnu ds Ik'pkr~ rFkk lkekU; iz'kklu foHkkx dh iwoZ lgefr ls mDr mi fu;e esa fofufnZ"V dh x;h lsok esa Hkjrh ds rjhdksa ls fHkUu ,sls rjhdksa dks viuk ldsxk] ftUgsa og bl lEcU/k esa tkjh fd;s x, vkns'k }kjk fofgr djsa A 7- lsok esa fu;qfDr & bu fu;eksa ds izkjEHk gksus ds Ik'pkr lsok esa leLr fu;qfDr;ka fu;qfDr izkf/kdkjh }kjk dh tk,axh vkSj ,slh dksbZ Hkh fu;qfDr fu;e 6 esa fofufnZ"V Hkjrh ds rjhdksa esa ls fdlh ,d rjhds }kjk p;u djus ds ckn gh dh tk,xh vU;Fkk ugh A 8- lh/kh Hkjrh ds fy;s ik=rk dh 'krsZ&a

p;u fd, tkus ds ik= gksus gsrq vH;kFkhZ dks fuEufyf[kr 'krsZa iwjh djuh gksxh] vFkkZr%& ¼,d½ vk;q ¼d½ mlus ijh{kk@p;u ds izkjEHk dh rkjh[k dh vkxkeh tuojh ds izFke fnu dh vuqlwph rhu ds dkWye ¼3½ esa ;Fkk fofufnZ"V vk;q iwjh dj yh gks rFkk mDr vuqlwph ds dkye ¼4½ esa fofufnZ"V vk;q iwjh u dh gks(

¼[k½ ;fn vH;kFkhZ vuqlwfpr tkfr ;k vuqlwfpr tutkfr dk gks rks vf/kdre vk;q lhek esa vf/kd ls vf/kd 5 o"kZ dh NwV nh tk,xh(

¼x½ mu vH;kfFkZ;ksa ds lca a/k esa] tks e/;izns'k ljdkj ds deZpkjh gks rks deZpkjh jg pqds gks] uhps fofufnZ"V lhek rd rFkk 'krksZ ds v/khu jgrs gq, vf/kdre vk;q lhek es a NVw nh tk,xh A

¼,d½ ,slk vH;kFkhZ tks Lok;h ljdkjh lsod gks] 38 o"kZ ls vf/kd vk;q dk ugha gksuk pkfg,- ¼nks½ ,slk vH;kFkhZ tks vLFkk;h 'kkldh; lsod gks rFkk fdlh vU; in d s fy;s vkosnu dj jgk gks] 38 o"kZ lsa vf/kd vk;q dk ugha gksuk pkfg;s ;g fj;k;r vkdfLedrk fuf/k ls osru ikus okys deZpkfj;ksa] dk;ZHkkfjr deZpkfj;ksa rFkk ifj;kstuk dk;kZUo;u lfefr;ksa esa dk;Z dj jg deZpkfj;ksa dks Hkh vuqKs; gksxh A

¼rhu½ ,slk vH;FkhZ tks NVuh fd;k x;k ljdkjh deZpkjh gks] viuh vk;q esa ls mld s }kjk iwoZ es a dh xbZ laiw.kZ vLFkk;h lsok dh 7 o"kZ dh vf/kdre lhek rd dh dkykof/k] Hkys gh og dkykof/k ,d ls vf/kd ckj dh xbZ lsokvksa dk ;ksx gks de djus ds fy;s vuqKkr fd;k tk,xk] o'krsZ fd blds ifj.kkeLo:Ik tks vk;q fudys og vf/kdre vk;q lhek ls 3 o"kZ vf/kd u gks A

Li"Vhdj.k 3-& ^^'kCn** NVuh fd, x;s ljdkjh deZpkjh ls |ksrd gS ,slk O;fDr tks bl jkT; dh ;k la?kVu bdkbZ;ksa esa ls fdlh Hkh bdkbZ dh vLFkk;h ljdkjh lsok esa de ls de Ng ekl dh dkykof/k rd fujarj jgk gks vkSj ftls jkstxkj dk;kZy; esa viuk jftLV~s'ku djkus ;k ljdkjh lsok esa fu;kstu gsrq vU;Fkk vkosnu&Ik= nsus dh rkjh[k ls vf/kd ls vf/kd rhu o"kZ iwoZ LFkkiuk esa deh fd;s tkus ds dkj.k lsokeqDr fd;k x;k Fkk A

¼pkj½ ,sls vH;kFkhZ dks tks Hkwriow Z lSfud gS] viuh vk;q esa ls mlds }kjk iwoZ esa dh xbZ laiw.kZ izfrj{kk lsok dh dkykof/k de dju s ds fy;s vuqKkr fd;k tk,xk c'krsZ fd bld s ifj.kke Lo:Ik tks vk;q fudys] og vf/kdre vk;q lhek ls rhu o"kZ ls vf/kd u gks A

Li"Vhdj.k 3-& 'kCn ^^HkwriwoZ lSfud** ls |ksrd gS ,slk O;fDr tks fuEufyf[kr izoxksZ esa ls fdlh ,d izoxZ dk gks rFkk tks Hkkjr ljdkjh ds v/khu de ls de Ng ekl dh dkykof/k rd fujarj lsok djrk jgk Fkk vkSj ftldh fdlh Hkh jkstxkj dk;kZy; viuk jftLV~s'ku djkus ;k ljdkjh lsok fu;kstu gsrq vU;Fkk vkosnu djus dh rkjh[k ls vf/kd ls vf/kd rhu o"kZ iwoZ ferO;f;rk bdkbZ dh flQkfj'kksa ds ifj.kke Lo:Ik ;k LFkkiuk esa lkekU; :Ik ls deh dh tkus ds dkj.k NVuh dh xbZ Fkh ;k ftls vf/kfu'k"V ?kksf"kr dj fn;k Fkk A

¼,d½ ,sls HkwriwoZ lSfud] tks eLVfjax vkmV dUls'ku ds v/khu fu;qDr fd, x;s gksa] ¼nks½ ,sls HkwriwoZ lSfud ftUgs nqckjk Hkjrh fd;k x;k gks] vkSj ftUgsa %& ¼d½ vYikof/k cpuc) iw.kZ gks tku s ij]

¼[k½ HkrhZ dh 'krksZa dks iw.kZ dj ysus ij] lsokeqDr dj fn;k x;k gks- ¼rhu½ enzkl flfoy bdkbZ ¼;wfuV½ ds HkwriwoZ deZpkjh-

¼pkj½ ,sls vf/kdkjh ¼lSfud rFkk flfoy½ ftuesa vYikof/k lsok es a fu;fer deh'ku vf/kdkjh Hkh vkrs gS ¼ftUgs mudh lafonk iw.kZ gksus ij lsoksUeDq r fd;k x;k gks½] ¼ikWp½ ,sls vf/kdkjh] ftUgs vodk'k fjfDr;ksa ij N% ekl ls vf/kd le; rd fujarj dk;Z dj ysus ds Ik'pkr lsoksUeqDr fd;k x;k gks]

¼N½ ,sls HkwriwoZ lSfud ftUgs v'kDr gksus ds dkj.k lsok ls vyx dj fn;k x;k gks] ¼lkr½ ,sls HkwriwoZ lSfud] ftudks bl vk/kkj ij lsoksUeqDr fd;k x;k gks fd os n{k lSfud cuus ;ksX; ugha gS]

¼vkB½ ,sls HkwriwoZ lSfud] ftudks xksyh yxus] ?kko vkfn ds dkj.k fpfdRlh; vk/kkj ij lsok ls vyx fd;k x;k gks A

¼?k½ fo/kok vH;kfFkZ;ksa ds fy, vf/kdre vk;q lhek 35 o"kZ gksxh A

¼M½ ifjokj dY;k.k dk;Zdze ds v/khu mu vH;fFkZ;ksa dks tks xzhu dkMZ /kkjd gks] vf/kdre vk;q lhek esa vf/kdre nks o"kZ dh NwV nh tk;sxh A

¼p½ vkfne tkfr] gfjtu rFkk fiNMk oxZ dY;k.k foHkkx ds vUrtkZrh; fookg izksRlkgu dk;Zdze ds v/khu iqjLd`r nEifr;ksa ds laoxZ ifr@iRuh dh n'kk eas vf/kdre vk;w lhek esa ikWp o"kZ rd dh NwV nh tk,xh A

¼N½ fodze iqjLdkj /kkjd vH;fFkZ;ksa ds laca/k esa Hkh vf/kdre vk; q lhek esa ikWp o"kZ rd dh NwV nh tk,xh A

Vhi%& ,sls vH;FkhZ] ftUgs mi[k.M ¼x½] ¼,d½ vkSj ¼nks½ esa mYysf[kr vk;q lhek esa fj;k;rksa ds v/khu ijh{kk A p;u esa izos'k fn;k gS] fu;qfDr ds fy;s ik= ugha gksxs] ;fn os vkosnu

Ik= izLrqr djus ds Ik'pkr ijh{kk@p;u gksus ds iwoZ ;k mlds Ik'pkr lsok ls R;kxi= ns nsrs gS rFkkfi os fu;qfDr ds ik= cus jgsxs ;fn vkosnu&Ik= izLrqr djus ds Ik'pkr~ lsok ;k in ls mudh NVuh dj nh tk, foHkkxh; vH;fFkZ;ksa dks p;u gsrq mifLFkr gksus ds fy;s fu;qfDr izkf/kdkjh dh iwoZ vuqKk izkIr djuh gksxh A

¼nks½ 'kS{kf.kd vgZrk,&vH;FkhZ ds ikl lsok ds fy;s fofgr ,slh 'kS{kf.kd vgZrk,a gksuh pkfg;s tks vuqlwph rhu ds dkye ¼5½ esa n'kkZbZ xbZ gS%

ijUrq&&

¼d½ cksMZ] vkiokfnd ekeys esa] lapkyd dh flQkfj'k ij ] fdlh ,sls vH;FkhZ dks vgZrk izkIr eku ldsxk] ftlds ikl ;|fi bl [k.M esa fofgr vgZrkvksa esa ls dksbZ vgZrk u gks fdUrq ftlesa fdlh vU; fo'ofo|ky; ;k laLFkk }kjk lapkfyr ijh{kk ,sls Lrj ls mRrh.kZ dh gks ftlds dkj.k cksMZ dh jk; esa ml vH;FkhZ dks ijh{kk] esa izos'k nsuk@p;u ds fy;s fopkj fd;k tkuk U;k;ksfpr gks] vkSj

¼[k½ ,sls vH;fFkZ;ksa dks Hkh] tks vU;Fkk vgZrk izkIr gks fdUrq ftUgksus ,sls fons'kh fo'ofo|ky;ksa ls mikf/k;ksa izkIr dh gks tks ljdkj }kjk fof'k"V :Ik ls ekU;rk izkIr fo'ofo|ky; u gks] cksMZ ds foosdkuqlkj ijh{kk esa izos'k fn;k tk ldsxk A

¼rhu½ Qhl&vH;FkhZ dks fu;qfDr izkf/kdkjh@cksMZ }kjk fofgr dh xbZ Qhl dk Hkqxrku djuk gksxk

9- fujgZrk&vH;FkhZ dh vksj ls viuh vH;fFkZrk ds fy, fdUgh Hkh lk/kuksa ls leFkZu vfHkizkIr djus dk dksbZ Hkh iz;Ru] cksMZ }kjk p;u ds fy, fujgZrk ds :Ik esa ekuk tk ldsxk A

10- vH;FkhZ dh ik=rk ds laca/k esa cksMZ dk fofu'p; vafre gksxk& ijh{kk esa ioz s'k@p;u ds fy, vH;FkhZ dh ik=rk ;k vU;Fkk ds laca/k esaa cksMZ dk fofu'p; vafre gksxk vkSj ,sls fdlh Hkh vH;FkhZ dks ijh{kk@lk{kkRdkj esa izos'k ugha fn;k tk,xk ftls ckMs Z }kjk ioz s'k izek.k&Ik= tkjh u fd;k x;k gks A

11- izfr;ksxh ijh{kk }kjk lh/kh Hkjrh&

¼1½ lsok esa lh/kh Hkjrh ds fy, izfr;ksxh ijh{kk ,sls varjkyksa ls vk;ksftr dh tk,xh tSls fu;qfDr izkf/kdkjh le;≤ ij cksMZ ls ijke'kZ djds vo/kkfjr djsa A

¼2½ ijh{kk cksM Z }kjk ,sls vkns'kksa ds vuqlkj] ftUgs fu;qfDr izkf/kdkjh le;≤ ij cksMZ ls ijke'kZ djds tkjh djsaa] lapkfyr dh tk,xh A

¼3½ lh/kh Hkjrh ds fy, miyC/k fjfDr;ksa esa ls 16 izfr'kr] 20 izfr'kr rFkk 14 izfr'kr fjfDr;kW mu vH;fFkZ;ksa ds fy, vkjf{kr j[kh tk,Wxh] tks dze'k% vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa rFkk vU; fiNMs oxZ ds lnL; gS A

¼4½ bl izdkj vkjf{kr fjfDr;ksa dks Hkjrs le; mu vH;fFkZ;ksa dh] tks vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa rFkk vU; fiNMs oxZ ds lnL; gks] fu;qfDr ds fy, mlh dze esa

fopkj fd;k t,xk ftlesa muds uke fu;e 12 esa fufnZ"V lwph esa vk, gksa] pkgs vU; vH;fFkZ;ksa dh rqyuk esa mudk vkisf{kr dze dqN Hkh D;ksa u gks A ¼5½ vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa rFkk vU; fiNMs oxZ ds mu vH;kfFk;ksa dks] ftUgsa] cksMZ }kjk lsok esa fu;qfDr ds fy, flQkfj'k dh tk,] iz'kklu dh n{krk cuk, j[kus dk lE;d~ /;ku j[krs gq, mifu;e ¼3½ ds v/khu] ;FkkfLFkfr] vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa rFkk vU; fiNMs oxZ ds vH;kfFkZ;ksa ds fy, vkjf{kr fjfDr;ksa ij fu;qDr fd;k tk ldsxk A

¼6½ ;fn vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa rFkk vU; fiNMs oxZ ds vH;FkhZ muds fy, vkjf{kr lHkh fjfDr;ksa dks Hkjus ds fy, Ik;kZIr la[;k esa miyC/k u gks] rks 'ks"k fjfDr;kW dsoy mUgh vH;fFkZ;ksa ds fy;s nks ckj iqu% foKkfIr dh tk,axh- ;fn iqu% foKkiu ds Ik'pkr Hkh dksbZ fjfDr;ka fcuk Hkjh gqbZ jg tk,a rks os lkekU; vH;fFkZ;ksa es a ls Hkjh tk,xa h vkSj Ik'pkrorhZ ijh{kk@p;u ds nkjS ku] ;FkkfLFkfr] vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa rFkk vU; fiNMs oxZ ds vH;kfFk;ksa ds fy, mruh gh la[;k esa vfrfjDr fjfDr;ka vkjf{kr j[kh tk,axh] ijUrq vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa rFkk vU; fiNMs oxZ ds vH;fFkZ;ksa ds fy, vkjf{kr fjfDr;ksa dh dqy la[;k ¼vxzuhr fjfDr;ksa dks lfEefyr djrs gq,½ foKfIr dh xbZ dqy fjfDr;ksa ds iSarkyhl izfr'kr ls fdlh Hkh le; vf/kd ugha gksxh A

12- p;u }kjk lh/kh Hkjrh &

¼1½ lsok esa Hkjrh ds fy, p;u ,sls varjkyksa ls fd;k tk;sxk tSls fd fu;qfDr izkf/kdkjh le;≤ ij cksMZ ls ijke'kZ djds vo/kkfjr djsa A

¼2½ lsok ds fy, vH;fFkZ;ksa dk p;u cksMZ }kjk mlus lk{kkRdkj djus ds Ik'pkr fd;k tk,xk

¼3½ lh/kh Hkjrh d s fy, miyC/k fjfDr;ksa esa ls 16 izfr'kr] 20 izfr'kr rFkk 14 izfr'kr fjfDr;kW mu vH;fFkZ;ksa ds fy, vkjf{kr j[kh tk,Wxh] tks dze'k% vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa rFkk vU; fiNMs oxZ ds lnL; gS A

¼4½ bl izdkj vkjf{kr fjfDr;ksa dks Hkjrs le; mu vH;fFkZ;ksa dh] tks vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa rFkk vU; fiNMs oxZ ds lnL; gks] fu;qfDr ds fy, mlh dze esa fopkj fd;k t,xk ftles a muds uke fu;e 13 esa fufnZ"V lpw h esa vk, gksa] pkgs vU; vH;fFkZ;ksa dh rqyuk esa mudk vkisf{kr dze dqN Hkh D;ksa u gks A ¼5½ vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa rFkk vU; fiNMs oxZ ds mu vH;kfFk;ksa dks] ftUgsa] cksMZ }kjk lsok esa fu;qfDr ds fy, flQkfj'k dh tk,] iz'kklu dh n{krk cuk, j[kus dk lE;d~ /;ku j[krs gq, mifu;e ¼3½ ds v/khu] ;FkkfLFkfr] vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa rFkk vU; fiNMs oxZ ds vH;kfFkZ;ksa ds fy, vkjf{kr fjfDr;ksa ij fu;qDr fd;k tk ldsxk A

vkSj Ik'pkrorhZ ijh{kk@p;u ds nkSjku] ;FkkfLFkfr] vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa rFkk vU; fiNMs oxZ ds vH;kfFk;ksa ds fy, mruh gh la[;k esa vfrfjDr fjfDr;ka vkjf{kr j[kh tk,axh A

ijUrq vuqlwfpr tkfr;ksa] vuqlwfpr tutkfr;ksa rFkk vU; fiNMs oxZ ds vH;fFkZ;ksa ds fy, vkjf{kr fjfDr;ksa dh dqy la[;k ¼vxzuhr fjfDr;ksa dks lfEefyr djrs gq,½ foKfIr dh xbZ dqy fjfDr;ksa ds iSarkyhl izfr'kr ls fdlh Hkh le; vf/kd ugha gksxh A 13- cksMZ }kjk flQkfj'k fd, x, vH;fFkZ;ksa dh lpw h&

¼1½ cksMZ vius }kjk vo/kkfjr fd;s x;s ekudksa ds vuqlkj vfgZr vH;fFkZ;ksa dh ;ksX;rk dze esa cukbZ xbZ lwph vkSj vuqlwfpr tkfr;ksa rFkk vuqlwfpr tutkfr;ksa ds mu vH;fFkZ;ksa dh lwph tks ;|fi mDr ekud ds vuqlkj vfgZ ugha gS] fdUrq ftUgs cksMZ }kjk iz'kklu esa n{krk cuk;s j[kus dk lE;d~ /;ku j[krs gq, lsok esa fu;qfDr ds fy, mi;qDr ?kksf"kr fd;k gS] fu;qfDr izkf/kdkjh dks vxzsf"kr djsxk- ;g lwph loZlk/kkj.k dh tkudkjh ds fy;s izdkf'kr Hkh dh tk,xh A

¼2½ bu fu;eksa rFkk e/;izns'k flfoy lsok ¼lsok dh lkekU; 'krsa½ fu;e] 1961 ds micU/kksa ds v/khu jgrs gq, miyC/k fjfDr;ksa ij fu;qfDr ds fy, vH;fFk;ks dk mlh dze esa fopkj fd;k tk,xk ftl dze esa muds uke lwph esa vk, gS A

¼3½ lwph esa fdlh vH;FkhZ dk uke lfEefyr fd, tku ls gh mls fu;qfDr dk dksbZ vf/kdkjh izkIr ugh gks tkrk] tc rd fd fu;qfDr izkf/kdkjh dk ,slh tkWp dju s ds ckn] tSlh fd og vko';d le>s] ;g lek/kku ugha gks tk, fd vH;FkhZ lsok esa fu;qfDr ds fy;s lHkh izdkj ls mi;qDr gS A

14- inksUufr }kjk fu;qfDr&&

¼1½ ik= vH;fFkZ;ksa dh inksUufr ds fy, p;u djus gsrq ,d foHkkxh; inksUufr lfefr xfBr dh tk,xh] ftlesa vuqlwph&pkj es a mfYyf[kr lnL; lfEefyr gksx A ¼2½ lfefr lkekU;r% ,d o"kZ ls vuf/kd ds vUrjkyksa esa viuh cSBd djsxh A ¼3½ ,sls inksa esa ftueas] vuqlwph&nks esa ;Fkk fofufnZ"V inksUufr dh izfr'krrk 33&1@3 izfr'kr ;k mlls vf/kd gks] inksUufr ds fy, s miyC/k fjfDr;ksa esa ls 16 izfr'kr rFkk 20 izfr'kr fjfDr;ka vuqlwpfr tkft;ksa rFkk vuqlwpfr tutkfr;ksa ds mu deZpkfj;ksa ds fy, vkjf{kr j[kh tk,axh tks fu;e 15 ds micU/kksa ds vuqlkj inksUufr ds fy, ik= gks A ¼4½ vkjf{kr fjfDr;ksa esa inksUufr djus ds fy;s izfdz;k ljdkj ds lkekU; iz'kklu foHkkx }kjk le;≤ tj tkjh fd, x, vuqns'kksa ds vuqlkj gksxh A

15- inksUufr@LFkkukUrj.k ds fy, ik=rk laca?kh 'krsZa&&

¼1½ mifu;e ¼2½ ds micU/kksa ds v/khu jgr s gq,] lfefr mu lHkh O;fDr;ksa ds ekeys ij fopkj djsxh] ftUgksus ml o"kZ dh igyh tuojh dks mu inksa ij] ftul s fd vuqlwph&pkj ds dkye ¼4½ esa ;FkkfofufnZ"V inksUufr dh tkuk gS] de ls de mrus o"kksZ

dh lsok ¼pkgs LFkkuki= :Ik ls gks ;k ewy :Ik esa½ iwjh dj yh gh rFkk tks mifu;e ¼2½ ds micU/kksa ds vuqlkj fopkj.kh; {ks= ds Hkhrj vkrs gks%

ijUrq vkikrdkyhu deh'ku rFkk vYidkfyd lsok deh'ku ds fueqZDr fd, x, vf/kdkfj;ksa dh lsok dh lax.kuk lsok esa mudh fu;qfDr ds Ik'pkr~ ml rjh[k ls dh tk,xh ftls rkjh[k ls mUgs lkekU; iz'kklu foHkkx ds Kkiu dzekad 2266@1987&1 ¼3½&67 fnukad 21 vDVwcj] 1967 ds vuqlkj lsok esa fu;qDr fd;k x;k le>k x;k gks% ijUrq ;g vkSj Hkh fd fdlh dfu"N o;fDr dks mll s ofj"B O;fDr ij vf/kekUrk nsdj izoj Js.kh@inksUufr ds fy, dos y bl vk/kkj ij fopkj ugha fd;k tk;sxk fd mlus fofgr lsok dh dkykof/k iw.kZ dj yh gS A

¼2½ p;u dk {ks= lkekU;r% ^^;ksX;rk rFkk ofj"Brk*** ¼esfjV de lhfu;fjVh½ ds vk/kkj ij Hkjs tkus okys inksa ds laca/k esa p;u lwph esa lfEefyr fd;s tkus okys vf/kdkfj;ksa dh la[;k ds lkr xq.ks rd vkjS ^^ofj"Brk rFkk ;ksX;rk** ds vk/kkj ij Hkjs tku s okys inksa ds laca/k esa p;u lwph esa lfEefyr fd;s tkus okys vf/kdkfj;ksa dh la[;k ds ikWp xquk rd lhfer gksxk%

ijUrq ;fn bl izdkj vo/kkfjr fd;s x;s {ks= esa] mi;qDr deZpkjh visf{kr la[;k esa miyD/k u gksa rks ml {ks= dh ml lhek rd c k tkos- 16- mi;qDr O;fDr;ksa dh lpw h rS;kj djuk&&

¼1½ lfefr esa ,sls O;fDr;ksa dh tks vuqlwfpr tkfr rFkk vuqlwfpr tutkfr ds lnL; gksa rFkk vU; O;fDr;ksa d s fy, I`kFkd lwph rS;kj djsxh tks mi;qZDr fu;e 15 esa fofgr 'krsaZZ iwjh djrs gks rFkk ftUgsa lfefr }kjk lsok esa inksUufr@LFkkukUrj.k ds fy, mi;qDr Bgjk;k x;k gks A ;g lwph p;u lwph rS;kj djus dh rkjh[k ls ,d o"kZ ds nkSjku lsok fuo`fRr rFkk inksuufr ds dkj.k gksus okys izR;kf'kr fjfDr;ksa dks Hkjus ds fy;s Ik;kZIr gksxh A mDr lwph esa lfEefyr fd;s x;s O;fDr;ksa dh la[;k ds 25 izfr'kr O;fDr;ksa dh ,d vkSj vifs {kr lpw h Hkh iwoksZor dkykof/k ds nkSjku gksus okyh vuisf{kr fjfDr;ksa dks Hkjus ds fy;s rS;kj dh tk,xh A

¼2½ ,slh lwph esa lfEefyr djus ds fy;s fd;k tkus okyk p;u ofj"Brk dk lE;d~ /;ku j[krs gq, Hkh n`f"V ls ;ksX;rk rFkk mi;qDrrrk ij vk/kkfjr gksxk A ¼3½ ,slh lwph rS;kj djrs le; lwph esa lfEefyr fd;s x;s vf/kdkfj;ska ds uke vuqlwph&pkj ds dkye ¼2½ esa rFkk fofufnZ"V lsok ;k inksa ij ofj"Nrk ds dze esa j[ks tk;saxs%

ijUrq fdlh ,sls dfu"B deZpkjh dks] tks lfefr dh jk; esa vlk/kkj.k :Ik ls ;ksX; rFkk mi;qDr gks] lwph esa mlls ofj"B vf/kdkjh dh rqyuk esa mPprj LFkku fn;k tk ldsxk A

Li"Vhdj.k&& ,sls fdlh O;fDr dk] ftldk uke p;u lwph es a lfEefyr fd;k x;k gks fdUrq tks lwph dh fof/kekU;rk ds nkSjku inksUur u fd;k x;k gks] dsoy mlds iwoZRrj

p;u ds rF; ls gh mu O;fDr;ksa ls mij ftu ij Ik'pkrorhZ p;u esa fopkj fd;k x;k gS] ofj"Brk dk dksbZ nkok ugha jgsxk A

¼4½ bl izdkj rS;kj dh xbZ lwph dk izfro"kZ iqufoZyksu rFkk iqujh{k.k fd;k tk,xk A ¼5½ ;fn bl izdkj ds p;u iuq foZyksdu ;k iqujh{k.k dh izfdz;k ds nkSjku lsok ds fdlh lnL; dks vfrf"Br fd;k tkuk izLrkfor fd;k tk, rks lfefr izLrkfor vf/kdze.k ds laca/k esa vius dkj.kksa dks ys[kc) djsxh A

17- p;u lwph ij fu;qfDr izkf/kdkjh dk vuqeksnu izkIr djsu dh izfdz;k&& fu;e&16 ds vuqlkj rS;kj dh xbZ lwph lfefr }kjk fuEukfyf[kr ds lkFk fu;qfDr izkf/kdkjh dks vxzsf"kr dh tk,xh%&

¼1½ lwph esa lfEefyr leLr O;fDr;ksa ds vfHkys[k A

¼2½ vuqlwph&pkj ds dkye ¼2½ esa fofufnZ"V lsok ds ,sls leLr lnL;ksa d s vfHkys[k] ftudks lwph esa dh xbZ flQkfj'ksa ds vuqlkj vfrf"Br fd;k tkuk izLrkfor gks vuqlwph&pkj ds dkye ¼2½ esa fofufnZ"V lsok ds fdlh Hkh lnL; ds izLrkfor vf/kdze.k ds laca/k esa lfefr }kjk ys[kc) fd, x, dkj.k A

18- p;u lwph&&

¼1½ fu;qfDr izkf/kdkjh lfefr ls izkIr vU; nLrkostks ds lkFk lfefr }kjk rS;kj dh x;h lwph ij fopkj djsxk vkjS tc rd mlesa dksbZ ifjorZu vko';d u gks] lwph dks vuqeksfnr djsxk A

¼2½ ;fn fu;qfDr ikz f/kdkjh lfefr ls izkIr lwph esa dksbZ ifjorZu djuk vko';d le>s rks og izLrkfor ifjorZuksa dh tkudkjh lfefr dks nsxk vkjS lfefr dh fVIi.kh ij ;fn dksbZ gks] fopkj djus ds Ik'pkr og ,sls mikUrj.kksa ;fn dksbZ gks ds lkFk tks mldh jk; esa U;k;ksfpr rFkk mi;qDr gks] lwph dks vafre :Ik ls vuqeksfnr dj ldsxk A ¼3½ fu;qfDr izf/kdkjh }kjk vafre :Ik ls vuqeksfnr lwph lsok ds lnL;ksa dh vuqlwph&pkj ds dkWye& 2 esa mYysf[kr in ls mDr vuqlpw h ds dkWye& 3 esa mYysf[kr in ij inksUur djus ds fy;s p;u lwph gksxh A

¼4½ p;u lwph lkekU;r% ,d o"kZ rd ;k rc rd izo`Rr jgsxh tc rd d s fu;e 16 ds mi fu;e ¼4½ ds vuqlkj mldk iqufoZyksdu ;k iqujh{k.k ugha dj fy;k tkrk fdUrq mldh fof/kekU;rk mlds rS;kj djus dh rkjh[k ls 18 ekl dh dqy dkykof/k ls ijs ugha c

¼5½ ijUrq] p;u lwph esa lfEefyr fdlh O;fDr dh vksj ls mlds vkpj.k ;k drZO;ksa ds vuqikyu esa xaHkhj pwd gksus dh n'kk esa p;u lwph dk fo'ks"k :Ik ls iqufoZyksdu fu;qfDr izkf/kdkjh ds vuqjks/k ij fd; tk ldsxk vkSj ;fn foHkkxh; inksUufr lfefr mfpr le>s rks p;u lwph esa ls ,sls O;fDr dk uke gVk ldsxh A

19- p;u lwph ls lsok esa fu;qfDr&& ¼1½ p;u lwph esa lfEefyr deZpkfj;ksa dh fu;qfDr;ka lsok laoxZ ds vUrxZr vkus okys inksa ij mlh dze ls dh tk,xh ftl dze ls ,sls deZpkfj;ksa ds uke p;u lwph esa gks% ijUrq tgkW iz'kkfud vR;ko';drkvksa ds dkj.k ,slk djuk visf{kr gks] ogkW ,sls O;fDr dks] ftldk uke p;u lwph esa lfEefyr u gks ;k tks p;u lpw h es a vxys dze esa u gks( lsok esa fu;qDr fd;k tk ldsxk] ;fn fu;qfDr izkf/kdkjh dk ;g lek/kku gks tk;s fd fjfDr esa rhu ekl ls vf/kd le; rd ykxw jgus dh laHkkouk ugha gS A ¼2½ ,sls fdlh O;fDr dh] ftldk uke p;u lwph esa lfEefyr gks] lsok esa fu;qfDr ds iwoZ lfefr ls ijke'kZ djuk lkekU;r% rd rd vko';d ugha gksxk tc rd fd p;u lwph esa mldk uke lfEefyr fd;s tkus rFkk ml lsok esa mldh izLrkfor fu;qfDr dh rkjh[k ds chp dh dkykof/k ds nkSjku mlds dk;Z esa dksbZ ,slh fxjkoV u vkbZ gks tks fu;qfDr izkf/kdkjh dh jk; esa ,slh gks ftls dkj.k og lsok esa fu;qfDr ds fy;s vuqi;qDr gks x;k gks A

20- ifjoh{kk %&

lsok esa lh/kh HkrhZ fd;s x;s izR;sd O;fDr dks izFker% nks o"kZ dh dkykof/k ds fy;s ifjoh{kk ij fu;qDr fd;k tkosxk A

21- fuoZpu&&

;fn bu fu;eksa ds fuoZpu ds lca a/k esa dksbZ iz'u vn~Hkqr gksrk gS rks og ljdkj dks fufnZ"V fd;k tk;sxk ftldk ml ij fofu'p; vafre gksxk A

22- NVw &&

bu fu;eksa dh fdlh Hkh ckr dk ;g vFkZ ugha yxk;k tk,xk fd og ,sls fdlh O;fDr ds ekeys esa] ftls ;g fu;e ykxw gksrs gks] ,slh jhfr esa dk;Zokgh dju s dh] tks mls U;k;laxr vkSj lkH;kiw.kZ izrhr gksrh gks] jkT;iky dh 'kfDr dks lhfer ;k de djrh gS%

ijUrq fdlh ekeys dks ,slh jhfr ls fuiVk;k ugh tk,xk tks bu fu;eksa esa micaf/kr jhfr dh vis{kk mlds fy;s de vuqdwy gks A

23- O;ko`fRr&&

bu fu;eksa esa dh xbZ dksbZ Hkh ckr vuqlwpfr tkfr;ksa ;k vuqlwfpr tutkfr;ksa ds fy;s jkT; ljdkj }kjk le;≤ ij] bl lca a/k esa tkjh fd, x, vkns'kksa ds vuqlkj micaf/kr fd, tkus gsrq visf{kr vkj{k.k rFkk vU; fj;k;rksa dks izHkkfor ugha djsaxh A

24- fujlu rFkk O;ko`fRr&& bu fu;eksa ds vUrxZr vku s okys fo"k;ksa ls lca af/kr rRLFkkuh rFkk bu fu;eksa ds izkjEHk gksus ds Bhd iwoZ izo`Rr leLr fu;e ,rn}kjk fujLr fd;s tkrs gS% ijUrq bl idz kj fujflr fu;eksa ds v/khu fd;s x, fdlh vkns'k ;k dh xbZ dksbZ dkjZokbZ ds laca/k esa ;g le>kk tk;sxk fd og bu fu;eksa ds rRLFkkuh mica/kksa ds v/khu fd;k x;k gS ;k dh xbZ gS A

Ek/;izns'k ds jkT;iky ds uke ls rFkk vkns'kkuqlkj]

v:.k HkVukxj] lfpo-

vuqlwph & ,d

¼fu;e &5 nsf[k,½

Ø lsok esa lfEefyr inkas inksa dh la[;k oxhZdj.k Oksrueku

ds uke

1 2 3 4 5

foekuu ;kfa =dh lsok 1 lhfu;j eSdsfud 3 r`rh; Js.kh :- 1400&40&1440&50& ¼vfyfidh;½ 2340

2 jsfM;ks esdsfud 1 &&rnSo&& &&rnSo&& 3 bysDVªhf'k;u 1 &&rnSo&& &&rnSo&&

fyfidh; lsok

1 Dfu"B ys[kkf/kdkjh 1 r`rh; Js.kh :-

¼dk;Zikfyd in½ 1600&50&2300&60&2720 2 eq[; fyfid¼gsM DykdZ½ 1 r`rh; Js.kh :-

¼fyfidh;½ 1320&40&1440&50&2040 3 mPp Js.kh fyfid 3 &&rnSo&& :-

1150&30&1210&40&1450

&50&1800

4 LVksj dhij 1 &&rnSo&& :-

1200&40&1440&50&2040

5 LVsuksxzQj 1 &&rnSo&& :-

1400&40&1440&50&2340 &60&2640

6 fuEu Js.kh 5 &&rnSo&& :-

fyfid@Vk;fiLV@lgk 950&25&1000&30&1210 ;d LVksj &40&1530

dhij@QykbZV&DydZ

7 LVsuks&Vk;fiLV 3 &&rnSo&& :-

950&25&1000&30&1210

&40&1530 $ :- 75@&

izfrekg fo'ks"k osru

vuqlwph nks

¼ fu;e&6 nsf[k,½

Hkjs tkus okys inksa dk vU; fVIi.kh izfr'kr ,oa in la[;k lsokvksa ls inksa lh/kh HkrhZ Lksok ds O;fDr;ska foHkkx

in dk uke dh }kjk lnL;ksa ds dk uke

la[;k dh vLFkk;h

inksUufr LFkkukUrj

}kjk .k }kjk

1 2 3 4 5 6 7

foekuu foekuu ;kaf=dh lapkyuk

lsok y;

e/;izns'k ¼1½ lhfu;j 3 60 izfr'kr 40 & eSdsfud izfr'kr

¼,d

in½

¼2½ jsfM;ks 1 100 izfr'kr & & esdsfud

¼3½bysDVªhf'k;u 1 100 izfr'kr & & ¼,d in½

fyfidh; lsok

¼1½ Dfu"B ys[kkf/kdkjh ¼dk;Zikfyd½	1	&	&	100 izfr’kr lapkyuk y; dks"k ,la ys[kkk ls izfr fu;qfDr ij
¼2½ eq[; fyfid	1	&	100 izfr’kr	&
¼3½ mPp Js.kh fyfid	2	&	100 izfr’kr	&
¼4½ LVksj dhij	1	&	100 izfr’kr	&
¼5½ LVsuksxzQj	1	&&	100 izfr’kr	&
¼6½ fuEu Js.kh fyfid@Vk; fiLV@lgk; d LVksj dhij@Qyk bZV&DydZ	5	85 izfr’kr	15 izfr’kr	mu foHkkxh; prqFkZ Js.kh deZpkfj;ksa ds fy;s] tks ek/;fed f’k{kk e.My] e/;izns’k ;k fdlh ekU;rk izkIr cksMZ ls ¼10$2½ f’k{kk Ik)fr ds v/khu gkbZLdwy@gk ;j lSd.Mjh ijh{kk mRrh.kZ gks] rFkk ftUgksus ikWp o"kZ dh fu;fer lsok iw.kZ dj yh gks

LVsuks&Vk;fiLV 3 100 izfr'kr & &

vuqlwph & rhu ¼ fu;e&8 nsf[k,½ foHkkx dk U;wure vf/kdre fofgr 'kS{kf.kd vgZrk ,oa uke in dk uke vk;q vk;q fVIi.kh vuqHko

lhek lhek

1 2 3 4 5 6

foekuu Lk/a kkj.k loa xZ lapkyuky

;

1- lhfu;j 21 o"kZ 35 o"kZ ek/;fed f'k{kk e.My] eSdsfud e/;izns'k ;k fdlh

ekU;rk izkIr cksMZ ls

¼10$2½ f'k{kk Ik)fr ds

v/khu gkbZLdwy@gk;j

lSd.Mjh ijh{kk mRrh.kZ

gksuk pkfg;s A

2- jsfM;ks 21 o"kZ 35 o"kZ Ikn ls lEc) fo"k; esa esdsfud mRrh.kZ gksus dk fdlh

ekU;rk izkIr vkS|ksfxd

izf'k{k.k laLFkku dk

izek.k&Ik= gksuk pkfg;s A

3- 21 o"kZ 35 o"kZ fofHkUu izdkj ds foekuksa bysDVªhf'k;u ij de ls de nl o"kZ dk O;ogkfjd vuqHko A

fyfidh;

laoxZ

1- eq[; 21 o"kZ 35 o"kZ mPp Js.kh fyfid ds in ij fyfid¼gsM 5 o"kZ dk dk;kZuqHko gksuk DydZ½ pkfg;s A ek/;fed f'k{kk

e.My] e/;inz s'k ;k

fdlh ekU;rk izkIr cksMZ

ls ¼10$2½ f'k{kk Ik)fr

ds v/khu

gkbLZ dwy@gk;j

lSd.Mjh ijh{kk mRrh.kZ

gksuk pkfg;s A

	2- mPp Js.kh fyfid	21 o"kZ	35 o"kZ	fuEu Js.kh fyfid@Vk;fiLV@lgk;d LVksj dhij@QykbZV&DydZ ds in 5 o"kZ dk dk;kZuqHko gksuk pkfg;s A ek/;fed f’k{kk e.My] e/;izns’k ;k fdlh ekU;rk izkIr cksMZ ls ¼10$2½ f’k{kk Ik)fr ds v/khu gkbZLdyw @gk;j lSd.Mjh ijh{kk mRrh.kZ gksuk pkfg;s A
	3- LVsuksxzQj	18 o"kZ	30 o"kZ	ek/;fed f’k{kk e.My] e/;inz s’k ;k fdlh ekU;rk izkIr cksMZ ls ¼10$2½ f’k{kk Ik)fr ds v/khu gkbZLdwy@gk;j lSd.Mjh ijh{kk ;k mlds led{k dksbZ vU; ijh{kk mRrh.kZ gksuk pkfg;s vkSj e/;izns’k 'kh?kzys[ku] eqnzys[ku ijh{kk eaMy ;k ekU;rk izkIr fdlh vU; laLFkk ls fgUnh@vaxzsth 'kh?kzys[ku dh Hkh ijh{kk mRrh.kZ gksuk pkfg;s A

4- fuEu Js.kh 18 o"kZ 30 o"kZ ek/;fed f'k{kk e.My]

fyfid@V e/;izns'k ;k fdlh

k;fiLV@

ekU;rk izkIr cksMZ ls lgk;d

¼10$2½ f'k{kk Ik)fr ds LVksj

dhij@Q v/khu gkbZLdwy@gk;j ykbZV&Dy lSd.Mjh ijh{kk ;k dZ mlds led{k dksbZ vU; ijh{kk mRrh.kZ gksuk pkfg;s vkSj e/;izns'k 'kh?kzys[ku] eqnzys[ku ijh{kk eaMy ;k ekU;rk izkIr fdlh vU; laLFkk ls fgUnh eqnzys[ku dh Hkh ijh{kk mRrh.kZ gksuk

pkfg;s A 5- 18 o"kZ 30 o"kZ ek/;fed f'k{kk e.My] LVsuks&Vk;fi e/;izns'k ;k jkT; LV ljdkj }kjk ekU;rk

izkIr fdlh vU; laLFkk

ls ¼10$2½ f'k{kk Ik)fr

ds v/khu

gkbZLdyw @gk;j

lSd.Mjh ijh{kk ;k

mlds led{k dksbZ vU;

ijh{kk mRrh.kZ gksuk

pkfg;s vkSj e/;izns'k

'kh?kzys[ku] eqnzys[ku

ijh{kk eaMy ;k ekU;rk

izkIr fdlh vU; laLFkk

ls fgUnh eqnzys[ku ijh{kk

mRrh.kZ gksuk pkfg;s vkSj

fgUnh 'kh?kzys[ku esa Kku

ds lkFk&lkFk 60 'kCn

izfr feuV dh xfr gksuk

pkfg, A

vuqlwph & pkj

¼fu;e &13 nsf[k,½

dkWye foHkkxh; inksUufr

ml in dk uke ml in dk uke

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Bhopal, the 11the October 1990

No. F-1-29/83-XLV.— In exercise of the powers-coaferred by the provision to articles 309 of the Constitution of India, the Governor of Madhya Pradesh hereby makes the following rules regulating the recruitment and conditions of the Madhya Pradesh Aviation (Non-Gazetted Service namely:—

1. Short title — These rules may be called the "Madhya Pradesh Aviation (Non-Gazetted Recruitment Rules, 1990".

2. Definition — In these rules, unless the context otherwise requires;—

(a) "Appointing Authority" in respect of the service means the Director of Aviation;

(b) "Board" means the Madhya Pradesh Junior Service Selection Board;

(d) "Schedule" means a schedule appended to these rules;

(e) "Schedule Caste" means any caste race or tribe or part of or group within a caste race or tribe specified as Scheduled Castes with respect to the State of Madhya Pradesh under Article 341 of the Constitution of India.

(f) "Schedule Tribes" means any time or part of group within a caste or tribe specified as Schedule. Tribes with respect to the State of Madhya Pradesh under Article 342 of the constitution of India.

(g) "Service" means the Madhya Pradesh Aviation (Non-Gazetted Service).

3. Scope and Application.— Without prejudice to the generality of the provisions contained in the Madhya Pradesh Civil Service General Conditions of Service Rules, 1961, these rules shall apply to every member of the Service.

4. Constitution of the Service.— The Service shall consist of the following persons namely;—

(1) Persons who, at the time of commencement of these rules, are holding substantively or in officiating capacity the posts specified in Schedule-I;

(2) Persons recruited to the service before the commencement of these rules; and

(3) Persons recruited to the service accordance with the provision of these rules.

5. Classification, Scale or Pay etc.—The classification and the number of posts included in the service and the scale of any attached thereto, shall be in accordance with the provisions contained in the Schedule-I :

Provided that the Government may, from time to time, add to or reduce the number of posts included in the service, either on a permanent or temporary basis.

6. Methods of recruitment.—(1) Recruitment to service after the commencement of these rules, shall be made by the following methods, namely:—

(a) by direct recruitment by selection by competitive examination or interview ;

(b) by promotion of the members of the service as specified column (2) of Schedule-IV ;

(c) by transfer of person who hold in a sub-stantive capacity such posts in such service as may be specified in this behalf.

(2) The number of persons recruited under clause (b) or clause (c) of sub-rule

(1) shall not any time, exceed the percentage shown in schedule-II of the number of duty posts as specified in schedule-I.

(3) Subject of the provisions of these rules, the method or methods of recruitment to be adopted for the purpose of filling any particular vacancies in the Service as may be required to be filled during any particular period of recruitment and the number of persons to be recruited by each methods, shall be detrmined on each occasion by the appointing Authority in consultations with the Government.

(4) Notwithstanding anything contained in sub-rule (1) if in the opinion of the Appointing Authority, the exigencies of the Service so require, it may (through the Administrative Department) after approval of the Government and with the prior concurrence of the General Administrative Department adopt such methods of recruitment to be service other than those specified in the said sub- rule as it may, be order issued in this behalf, prescribe.

7. Appointment to the Service.— All appointments for the service after the commencement of these rules shall be made by the appointing Authority and no such appointment shall be made except after selection by one of the methods of recruitment specified in rule 6.

8. Conditions or eligibility for direct recruitment— In order to be eligible to be selected a candidate must satisfy the following conditions namely:—

(1) Age : (a) He must have attained the age as specified in column (3) or Schedule -III and not obtained the age specified in column (4) of the said schedule on the first day of January next following the date of commencement of the examination selection.

(b) The upper age limit shall be relaxed upto a minimum of 5 years if a candidate belongs to Schedule Caste or a Schedule Tribe ;

(c) The upper age limit shall also be relaxed in respect of candidates who are or have been employees in the Madhya Pradesh Government to the extent and subject to the condition specified below :—

(i) A candidate who is a permanent Government Servant should not be more than 38 years of age;

(ii) A candidate who is temporary Government Servant and applying for another post should not be more than 38 years of age. This concession shall also be admissible to the contingency paid employees, work charged employees and employees working in project implementing committees :

(iii) A candidate who is retrenched Government servant shall be allowed to deduct from his age, the period of all temporary service previously rendered by him upto a maximum limit of 7 years even if it represents more than one spell, provided that the resultant age does ot exceed the upper age limit by more than three years.

Explanation.—The term "Retrenched Government servants" denotes a persons who was in temporary Government service of the state or of any of the constituent units, for a continuous period of not less than six months and who was discharged, because of reduction in establishment not more than three years prior to the date of his registration at the Employment Exchange or of application made otherwise for employment in Government Service :

(iv) A candidate who is an Ex-serviceman shall be allowed to deduct from his age the period of all defence service previously rendered by him, provided that the resultant age, does not exceed the upper age limit by more than three years.

Explanation.— The term "Ex-Servicemen" denotes a person who belonged to any of the following categories and who was employed under the Government of India for a continuous period of not less than six months and who retrenched surplus as a result of the recommendation of the economic unit or due to normal reduction in the Establishment, not more than three years before the date of his registration at any employment exchange or application made otherwise for employment in Government service:—

(i) Ex-Servicemen enrolled for the second time and discharged on released under mustering and concessions ;

(ii) Ex-servicemen enrolled for the second time and discharged on:—

(a) Completion of short term engagement.

(b) Fulfilling the conditions of enrolment.

(iii) Ex-personnel of Madras Civil Units ;

(iv) Officers (Military and Civil) discharged on completion of their contract (including short service regular commissioned officers);

(v) Officers discharge after working for more than six months continuously against leave vacancies.

(vi) Ex-servicemen invalidated out of service; (vii)Ex-servicemen discharged on the ground that they are unlikely to become efficient soldiers;

(viii)Ex-servicemen who are medically boarded out on account of gunshot, wounds etc;

(d) The upper age limit for widow candidates shall be 35 years;

(e) The upper age limit shall be relaxed upto a maximum of 2 years for those candidates who are holding green cards under the Family planning welfare Programme :

(f) The upper age limit shall be relaxed upto five years in respect of awarded superior caste partner of a couple under the Inter-Caste Marriage incentive programme of the Tribal, Harijan and Backward classes Welfare Department;

(g) The upper age limit shall also be relaxed upto five years in respect of the

"Vikram Award" holders candidate :

Note.—Candidates who are admitted to the examination/selection under the age concessions mentioned in sub-clause (c) (i) and (ii) above shall not be eligible for appointment if after submitting the application, they resign from service either before or after examination/selection. They shall however, contribute to be eligible if they are retrenched from the service of post after submitting the application.

Departmental candidates must obtain previous permission of the Appointing Authority to appear for the selection.

(II) Educational qualifications.— The candidate must possess the educational qualifications prescribed for the service as shown in column (5) of Schedule III. Provided that;—

(a) In exceptional cases, the Board may on the recommendation of the Director, treat as qualified a candidate, who, though not possessing any of the qualification prescribed in this clause, has passed the examination conducted by other Universities/Institutions by a standard, which in the opinion of the Board justifies the consideration of the candidate for appearing in the examination/selection; and

(b) Candidate who are otherwise qualified but have taken degree from foreign universities being universities not specifically recognised by the Government my also be considered for appearing in the Examination at the discretion of the Board.

(III) Fees.— The candidate must pay the fees prescribed by the Appointing Authority/Board.

9. Disqualifications.—Any attempts on the part of a candidate to obtain support for his candidature by any means may be held by the Board to disqualifications to the selection.

10. Board's decision about the eligibility of candidate shall be final:— The decision of the Board as to the eligibility or otherwise of the candidate for admission to examination/selection shall be final and no candidate to whom a certificate or admission has not been issued shall be allowed to appear in examination/interview.

11. Direct Recruitment by Competitive examinations.— (1) A competitive examination for direct recruitment to the service shall be held at such intervals as the Appointing Authority may, in consultation with the Board, from time to time, determine.

(2) The examination shall be conducted by the Board in accordance with such orders as the Appointing Authority may from time to time issue in consultation with the Board.

(3) 16 percent and 20 percent of the available vacancies for direct recruitment shall be reserved for candidate who are members of the Schedule Castes and Schedule Tribes respectively.

(4) In filling the vacancies so reserved, candidates, who are members of the Schedule Caste and the Scheduled Tribes, shall be considered for appointment in order in which their names appear in the list referred to in rule 12 irrespective of their relative rank as compared with other candidates.

(5) Candidates belonging to the Schedule Castes of Scheduled Tribes recommended by the Board for appointment to the service, with due regard to maintenance of the efficiency of Administration may appointed to the vacancies reserved for the candidates of the Schedule Castes of the Schedule Tribes, as the case may be, under sub-rule (3).

(6) If sufficient number of candidates belonging to the Scheduled Castes and Scheduled Tribes are not available for filling all the Vacancies reserved for them, the remaining vacancies shall be re-advertised twice exclusively for these candidates , if even after re-advertisement any vacancies remain unfilled they shall be filled from among the general candidates and an equivalent number of additional vacancies shall be reserved for candidates belonging to the Schedule Castes and Scheduled Tribes as the case may be, during the subsequent examination/selection :

Provided that the total number of vacancies reserved for the candidates belonging to the Scheduled Castes and Scheduled Tribes (including the vacancies

carried forward) shall not at any time exceed 45 percent of the total vacancies advertise.

12. Direct recruitment by selection.— (1) Selection for recruitment to the service shall be held at such intervals as the Appointing Authority may, in consultation with the Board from time to time determine.

(2) The selection of candidates for the service .shall be made by the Board after interviewing them.

(3) 16 percent and 20 percent of the available vacancies for direct recruitment shall be reserved for candidates as who are members of Scheduled Castes and Scheduled Tribes respectively.

(4) In filling the vacancies so reserved candidates who are members of the Scheduled Castes and Scheduled Tribes shall be considered for appointment in the order in which their name appear in the list referred to in rule 13 irrespective of their relatives rank as compared with other candidates.

(5) Candidates belonging to the Schedule Castes and Scheduled Tribes, selected by the Board to be suitable for appointment to the service with due regard to the maintenance of efficiency administration, may be appointed to the vacancies reserved for the candidates of the Scheduled Castes and the Scheduled Tribes, as the case may be under sub rule (3).

(6) If a sufficient number of candidates belonging to the Scheduled Castes and Scheduled Tribes are not available for filling all the vacancies reserved for them, the remaining vacancies shall be re-advertised twice exclusively for these candidates, if even after re-advertisement, any vacancies remain unfilled, they shall be filled from among the general candidates and an equivalent number of additional vacancies shall be reserved for candidates belonging to the Scheduled Caste and the Schedule Tribes, as the case may be during the subsequent a selection :

Provided that the total number of vacancies re-served for candidates belonging to the Scheduled Castes and the Scheduled Tribes (including the vacancies carried forward) shall not at any time exceed 45 percent of the total vacancies advertised.

13. List of candidates recommended by the Board.— (1) The Board shall forward to the Appointing Authority list arranged in order of merit of the candidates who have qualified by such standards determined by the Board and of the candidates belonging to the scheduled Castes and scheduled Tribes, who though not

qualified by that standard yet are declared by the Board to be suitable for appointment to the service with due regard to the maintenance of efficiency in administration. The list shall also be published for general information.

(2) Subject to the provisions of these rules and of the Madhya Pradesh Civil Service (General Conditions of Service) Rules 1961, candidates shall be considered for appointment to the available vacancies from the list in the order in which their names appear in the list.

(3) The inclusion of a candidate's name in the list confers no right to appointment unless the Appointing Authorityis satisfied after such enquiry as may be considered necessary, that the candidate is suitable in all respects for appointment to the service.

14. Appointment by Promotion.—(1) There shall be constituted a Departmental Promotion Committee consisting of the members mentioned in Schedule IV for making preliminary selection for promotion of eligible candidates.

(2) The committee shall meet at intervals ordinarily one year.

(3) 16 percent and 20 per cent of the vacancies available for promotion in which the percentage of promotion in or more as specified in Schedule II, shall be reserved for the employees belonging to Scheduled Castes and Scheduled Tribes respectively who are eligible for promotion in accordance with the provisions of rule 15.

(4) Procedure for making promotion to the vacancies reserved shall be in accordance with instrution issued by the government in the the General Administration Department from time to time.

15. Conditions for eligibility by for promotion/transfer.— (1) Subject to the provisions of sub-rule (2) the committee shall considers the case of all persons, who on the Ist day of January of that year had completed not less than such number of year of service (whether officiating or substantive) in the posts from which promotion is to be made as specified in column (4) of Schedule IV and are within the zone of consideration in accordance with the provisions of sub-rule (2). Provided that the service of the released officers of the Emergency Commission and Short Service Commission, after their appointment in the service, shall be counted from the date from which they have been deemed to have been

appointed in the service in accordance with the General Administration Department Memo No. 2266/1987/1(3)/67, dated the 21^stOctober 1987. Provided further that any junior person shall not be considered for selection- grade/promotion in preference to the person senior to him only on the basis of this completing the prescribed service.

(2) The field of selection shall ordinarily be limited to seven times the number of officers to be included in the select list, in respect of post to be filled on the basis of merit-cu-seniority and five times the number of officers to be included in the select list in respect of posts filled on the basis of seniority-cum-merit :

Provided that if the required number of suitable employees are not available in the filed, so determined, the field may be enlarged to the extentconsidered necessary by the committee by mentioning the reason in writing.

16. Preparation of list of suitable persons.—

(1) The committee shall prepare a separate list for persons belonging to Scheduled Caste and Schedule Tribes and other person satisfy the conditions prescribed in rule 15 above and as are held by the committee to be suitable as are held by the committee to be suitable for promotion/transfer to the service. The list shall be sufficient to cover the anticipated vacancies on account of retirement and promotion during the course of one year from the date of preparation of the select list. A reserve list consisting of 25 per cent of the number of persons included in the said list shall also be prepared to meet the unforeseen vacancies occurring during the course of the aforesaid period.

(2) The selection for inclusion in such list shall be based on merit and suitability in all respect with due regard to seniority.

(3) The names of the officers included in the list shall be arranged in order to seniority in the service on posts, as specified in column (2) or Schedule (V at the time of preparation of such select list:

Provided that any junior employed, who in the opinion of the committee is of exceptional merit and suitability may be assigned in the list a higher place than list of officer senior of him.

Explanation.— A person, whose name as included in a select list but who is not promoted during the validity of the list, shall have no claim to seniority over those considered in a subsequent selection merely the fact of his earlier selection.

(4) A list so prepared shall be reviewed and revised every year.

(5) If in the process of selection review or revision it is proposed to supersede any number of the service, the committee shall record its reason for the proposed supersession.

17. Procedure regarding obtaining approval of the Appointing authority on the select list.— The list prepared in accordance with rule-16, shall then be forwarded by the committed to the Appointing Authority long with :-

(1) The records of all persons included in the list.

(2) The records of all members of the service specified in column (2) of Schedule IV, who are proposed to be superseded by the recommendations made in the list.

(3) The reasons as recorded by the committee for the proposed supercession or any member of the service as specified in column (2) of schedule IV.

18. Select List.— (1) The appointing Autority shall consider the list prepared by the committee along with other documents received from the committee .and unless he consider any charg necessary approve the list.

(2) If the appointing Authority considers if necessary to make any change in the list received from the committee, he shall inform the committee of the changes proposed and after taking it to account of the comments, if any, of the committee, may approve the list finally with such modification. if any, as may in hi opinion be just and proper.

(3) The list is finally approved by the Appointing Authority shall from the select list for promotion of the members of service from the posts mentioned in column (2) Schedule IV to the posts mentioned in column (3) of the said Schedule.

(4) The select list shall ordinarily be in force for one year or until it is review of revised in accordance with sub-rule (4) of rule 16 but its validity shall not be extended beyond a total period of 18 months from the date of its preparation; Provided that in the event of a grave lapse in conduct or performance of duties on the part of any person included in the select list, a special review of the select

list may e made at the instance of the Appointing Authority and the Departmental Promotion Committee may, if it things fit, remove the name of such person from the select list.

19. Appointment in the service from the select lit. (1) Appointments of the employees included in the select list on the posts borne on the cadre/of the service shall follow the order in which the names of such employees appear in the select list :

Provided that where administrative exigencies so require, a person whose name is not included in the select list or who is not next in orders in the select list, may be appointed to the service if the Appointing Authority is satisfied that the vacancies is not likely to last for more than three months.

(2) It shall not ordinarily be necessary to conduct the Departmental Promotion Committee before the appointment of a person whose name is included in the select list , in the service unless during the period intervening between the inclusion of his name in the selection list and the date of his proposed appointment there occurs any deterioration in his work which in the opinion of the Appointingauthority is such as the render him unsuitable for appointment in the service.

20. Probation.— Every person directly recruited to the service shall be appointed on probation for a period of two years.

21. Interpretation.— If any questions arises relating to the interpretation of these rules, it shall be referred to Government, whose decision thereon shall be final.

22. Relaxation.— Nothing in these rules shall be constructed to limit or abridge the power the Governor to deal with the case of any person to whom these rules apply in such manner as a appear to it be just and equitable :

Provided that the case shall not be dealt with the any manner less favourable to him than that provided in these rules.

23. Saving.— Nothing in these rules shall effect reservation and other conditions, required to be provided for the schedule Castes and Schedule Tribes

in accordance with the orders issued by the State Government from time to time in this regard.

24. Repeal and Saving.— All rules corresponding to these rules and in force immediately before the commencement of these rules are hereby repealed in respect of matters covered by these rules :

Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.

By order and in the name of the governor of Madhya Pradesh, ARUN BHATNAGAR, Secy.

"SCHEDULE-I"

(See rule 5) S. Name of the Number Classification Scale of Pay No. Post included in of Posts

the service

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

Aviation Engineering Service

1. Senior Mechanic 4 Class II Rs. 1400-40-1440-50-2340-60- Ministerial 2640

2. Radio Mechanic 1 -do- -do-

3. Electrician 1 -do- -do- Ministerial Service

1. Junior Accounts 1 Class II Rs. 1600-60-2300-60-2720 Officer Executive

Post

2. Head Clerk 1 Ministerial Rs. 1320-40-1440-50-2040

3. Upper Division 3 -do- Rs. 1150-30-1210-40-1450-50- Clerk 1800

4. Store Keeper 1 -do- Rs. 1200-40-1440-50-2040

5. Stenographer 1 -do- Rs. 1400-40-1440-50-2340-60-

2640

6. Lower Division 5 -do- Rs. 950-25-1000-30-1210-40- Clerk/ Typist/ 1530

Assistant Store

Keeper/Flight

Clerk

7. Steno Typist 3 -do- Rs. 950-26-100-30-1210-40- 1530-

Plus Rs. 75/- P.M. Special

Pay.

SCHEDULE-II

(See Rule 6) Name of

the Name of Totathe Posts l Percentage of Posts to be filled Service By Direct By By Remark

Recruitmen Promotio Temporar s

t n of the y transfer

Members of the

of the persons

Service from

another

service

(1) (2) (3) (4) (5) (6) (7)

Directorat Aviation e Engineerin

of g Service.

Aviation

1. Senior 4 60% 40% Mechanic

2. Radio 1 100% -- Mechanic

3. 1 100% -- Electrician

(1) (2) (3) (4) (5) (6) (7)

Ministerial Service

1. Junior 1 -- -- 100% of an Accounts Deputation

Officer Directorate

Treasury and

Accounts

2. Head Clerk 1 -- 100%

3. Upper 3 -- 100% Division Clerk

4. 1 100% -- Stenographer

5. Store 1 -- 100% Keeper

6. Lower 5 85% 15% For Division Departmental Clerk/Typist/ Class IV Assistant Employees Store who have

Keeper/Flight passed Higher Clerk secondary/

High School

(Under 10+2

Education

system

from Board of

Secondary

Educa-tion,

Madhya

Pradesh, or

any regonised

Board and

who have

completed five

years of

regular

service..

7. Steno 3 100% -- -- Typist

SCHDULE —III

(See rule 18) Name of Name of Minimu Maximu Prescribed Educational Remar Departm the Posts m m age Qualification ks ent age limit

limit

(1) (2) (3) (4) (5) (6)

Directora Maintenance te of Cadre

Aviation

1. Senior 21 Years 35 Years a) Should have passed Mechanic the High School

(Under 10+2 Educa-

tion System)/Higher

Secondary

Examination from the

Board of Secondary

Education, Madhya

Pradesh or from any

other Board

recognised by the

Government.

(1) (2) (3) (4) (5) (6)

2. Radio 21 Years 35 Years b) Should posses a Mechanic certificate of passing

the concerned subject

of the posts from the

recognised Industrial

Training Institution .

3. Electrician 21 Years 35 Years d) At least 10 years practical experience

of working on

various types of

aeroplanes.

Ministerial Cadre

1. Head Clerk 21 Years 35 Years 5 years experience on the post of the Upper

Division Clerk, should have passed the High School (Under 10+2 Educational System)/ Higher Secondary examination r any other examination Equivalent thereto from the Board of Secondary Education, Madhya Pradesh or from any other institute recognised by the Government.

2. Upper 21 Years 35 Years 5 years experience on Division Clerk the post of the Upper Division Clerk, should

have passed the High

School (Under 10+2

Educational System)/

Higher Secondary

examination r any other

examination Equivalent

thereto from the Board

of Secondary Education,

Madhya Pradesh or

from any other institute

recognised by the

Government.

3. 21 Years 30 Years Should have passed the Stenographer High School (Under 10+2 Education System)

Higher Secondary

Examination or any

other Examination

Equivalent thereto from

the Board of Secondary

Education, Madhya

Pradesh or from any

other institute by the

Government and also

passed Hindi and

English Short-hand

from the Board of Short-

hand Examination,

Madhya Pradesh or from any other recognised Institution. -

(1) (2) (3) (4) (5) (6)

4. Lower 18 Years 30 Years Should have passed the Division High School (Under

Clerk/Typist/ 10+2 Education System) Assistant Higher Secondary

Store Examination or any

Keeper/Flight other Examination

Clerk Equivalent thereto from

the Board of Secondary

Education, Madhya

Pradesh or from any

other institute by the

Government and

should have passed

Hindi Typewriting

Examination from

Board of Hindi

Typewriting and Short-

hand Examination or

from any other

recognised Institution.

6. Steno 18 Years 30 Years Should have passed the Typist High School (Under

10+2 Education System)

Higher Secondary

Examination or any

other Examination

Equivalent thereto from

the Board of Secondary

Education, Madhya

Pradesh or from any

other institute by the

Government and

should have passed

Hindi Typewriting

Examination from

Board of Hindi

Typewriting and Short-

hand Examination, or

from any other recognised Institution and should have

knowledge of Hindi Short-hand alongwith a speed of 60 w.p.m. SCHEDULE-IV

(See rule 13)

Name of Name of Post Name of the Period of Name of the Member of Department from which post to Service in the Departmental promotion which the post Promotion Committee

is to be made promotion shown in

to be made column

(2)

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

Aviation 1. Junior Senior 5 Years 1. Chief Engineer— Department Mechanic Mechanic Chairman

2. Deputy Chief Engineer-Member /Radio-Engineer— Member

3. Administrative Officer—Member

2. Upper Head Clerk 5 Years -do- Division Clerk

3. Lower Upper 5 Years -do- Division Division

Clerk/Typist/ Clerk Assistant

Store

Keeper/Flight

Clerk

By order and in the name of the Governor of Madhya Pradesh R.S. VISHWAKARMA, Dy. Secy.