Haryana act 3 of 2019 : The HARYANA SERVEICE OF ENGINEERS,GROUP A, IRRIGATION DEPARTMENT (AMENDMENT) ACT, 2O18

HARYANA GOVERNMENT

LAW AND LEGISLATIVE DEPARTMENT

HARYANA COVT. CAZ' (EXTRA' JAN. r7,20l9lPAUS 2?. le40 SAKA

tutthct I') ulrcnJ the HoDanu Sct't!' ul Engi'rcas Cruup 4 lfrqanrn

'' DcPartkcrt Act :010 B.ilenactedbylh.Lcsisla|urcoflh.slat€ofHaryanainthesixty.ninlhYearof|he

Rcpublic oflndia as followsr'

l. This Act uy bc called thc Haryana Scrvrce ofEnginccrs"GrouP A' lnigadon Depunmenl

shon lc

(Amcndrncno Act' 20lE

2. rnrhcronBri,reofrhcHarlrnuserviceofEnsm'cr:itl",3^1,,5i"J$if+tltr+.$ ffi#fft,l t-:*lW.la'Xm'*';g'.1^+iiffit,,'i;-NiJ;iie'Iiii','i1r'i:+ar u' '"u"uu"a irzoro

t ln ihc Drcrmbt!,ot rh! pnncrplc Acr- fo! rhs words lfflgaiion DcPudmcnr" tt" **d' j,:ll'ilil'l'"1,

:i",r,,1o'i',;',iw;i;; i;'"urcc! Dcpinmcnl sturrbc substin:tcd ttlrvgn, Act 2r

Nodncttion

The I ?rl'r January' 2019

No. L€s. 3/2019.- The lollowing Acl of lhe Lesislatule ol lhe Stare oi Haryana reccr\eo

". *""":.Jii. c-"*-"r otHaryana on rhe t6rh Ja;uary.2019 snd

i6 hercby publrshed ror

sencral informarion:- HAR'ANA Acr No.3 oF 2019

,", no*"nnn t'*u'cE oF ENCINEERS' CROUP^A' IRRICATIoN

DEPARTMENT (AMENDMENT) ACI. 20I8

4. ln lhc shon url. ot lhc princrplc Aci' for lhc wods'lrrigation fjcpanmenf the

li',r"]'",i ""i

ni ",.'

ii"*urcc; Dep;nmcnt ' sharr be sL'bsntulcd

5. In scction loftlrc Principal Acl _

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6. ln section 2 ofthe Principal Acl'_- i,," *.,"x,*":5,3;,,ij:1i ,flJ,iil;'.Tfflmeor",,he

wods 'rnisation and

(ii) rn clairsc (q). sub"clause (ii) shall be omjtled

'7. Claus. (b ) of sub_scclion (I) ofscction 4 oi cprincipalAol shallbc om'ltcd

s.lnsub-secllonL2lofsecllon5otlhennncJPalAcl'|o'lhewords'flguresandsignlgl,dayAm'fldn{|!i ot.to*.moe,. lob6- rhc words l'rBurcs and sign

-25rh d0) of Ocrober' 2010- shall be ii;;;Ad']l

al l0l0

ofl0l0

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HARYANA GOVT,GAZ.LEXTRA.),JAN.17,20191PAUS,27, 1940 SAKA) IS HARYANA GOVERNMENT LAW AND LEGISLATIVE DEPARTMENT Notificnlion The 1711) January. 2019 No. Leg‘ 3/2019.—- The followmg Act olrhe Legislaiiire olrhe Stare of Haryana received the assenr of rho Governor o'f Hnryana on rhe léth January. 2019 and is hereby publlshed for general lnl‘ormallonii _ HARYANA ACT NOJOFIOI‘) THE HARYANA SERVICE OF ENGINEERS. GROUP A. IRRIGATION DEPARTMENT (AMENDMENT) Act. 2018 AN ACT {mil/wt [u umeml [IIU Hflljr‘flml Sei'vu't' uj Engineer's. Group A, lri-i‘gallmi DvpartiiiciiIArr. 20/0 Be il enacted by ihe Legislature of the Stare nl' Haryana in ma Sixty-ninth Year of lhe Republic oflndia as follows:- 1, This Act may be called ilic Harynnu SerViee of Engincur5;(‘xruup A. li-riganon Dupanmeni Sham"): (Amendmenr) Act, 2018 2, ln ilii: long iiile ofrhe Hdryunu Senluc of Engineers. Group A. lrrlgmion Dcparirncni Aei, Alumina"! of 2010 (lici‘cinallcr called the principal Act). for the words “IRRIGATION DEPARTMENT", (he “Ext/{Ii ,1 words “IRRIGATION AND WATER RESOURCES DEPARTMENT" shall be subsllluted «2010 3. 1n int~ preamble m the principle Act, I'nr tlic words "lrr‘igunnn Dcpnrimcni“. the words Miienditteiiiel "lirigniion and \lecr Resources Dcparrmcnl“ shall he >Uh§llmlcd WWW“ “7 Iluryunu An 2i 012010 4. 1n the shun uilc ol' the principle Acl. for the words “Irrigation Department". the words Amumlmntu! “lri'igzilion rind Water Resources Department“ shall be subsihuied. 9““ “1‘” ”‘ Hul'yillu Au :1 ul 2010 5. In Sccllon Iul ilic pl‘lnCIpfll ACL- Allicndlllienlol 5mm m (l) in sub-section (2), for the words. figures and sign "lsr day ofNovember, 1966". the Hllrymhl An 2i words. Figures and Sign "ZSth day chctober. 2011)“ shall be substlluled; and “”010 (iii in sub-seeilun (3). (or ihc words. figures and sign “Isl day oanvember. 1966". ihr: words. figures and Sign "25th day of October‘ 2m 0“ shall be subsiirured b. In seclion Z ol'ilie principal Aci,- Amsndmcm ol' :uuliunlul 1i) in clause Lg1, for 1118 words "Irrigarion Depanmeni". rhe words "Irrigation and HfirydnriAclll Waier Resources Department" shall he subsiliuted; and 01301“ mi in clause (q). sub-clause liil shall be Dmlllcdr 7. Clause lb) of sub‘sccllon I I 1 0f section 4 ul'rliu principal Aci shall be omiried Almndnicm ol' Sucliori 4 m Hmw an :1 nl 2010 8‘ In sub-section (2) of section 5 oftlie principal Acl. for the words. figures and sign "1 st day Amrndmcnl ul' of November. moo". the words. figures and slgn “ZSIh day or October. 20in" shall be “W“ -‘ “' lluryniu A6121 sllbslll’uled. urzoio a (151 .1

9. In section 8 ofthe principal Acr'- (i) tbr sub'secdon (l). the following sub-section shall t€ substitucd namelv!

-(l) Subj.ct !o rhe provisions orsub'scctiors (2) andlll m"Tltl""',|* senice oi ltre rcsp€ctive cadre shall be eligible for

promolion on $e Dasrs oJ

i"gt* t"q"i",r r"l i"ru "pPointmtnl

to unv of lhc port within fte'r respcctrvc

cadres:

Providcd lhal a nember of Gtoup B Scrvicc who docs not possess

one of lhc degrees ofa university nr ofter oualiticatrons as spccrhed

'n secuon o

,ttutt_no, U. .]ig;ttt fo' promotion ro the posl of Executiv€ Engineer till he has

scquhedlhe r€quisiiequalificationl

Provrded tunher lhal promotion to the potl of EngineeFin-Chief

shall Uc made liom amongsl thc Chi; f Engineers on rhc basis of sen ioritv wtlcrc

'*"'"i."'. iiier'i"sr"& fiom dilreroni cndres haw €qual seniorrtv aI IhE leYcr

:f}* j iruj::i'm:l"t :l:'H:*l';;i'*i,i:lil:l:: #,1':"";T'";l"i'l! ;:.*;;i'i;..ii;c;;me;t shall specifv the cnreia to he adonted : and

(ii) ir sub-scciion i3). after lhc proviso' thc lollowingNotc shall bc addcd namclyl- {Noie- Prcmotron al evcry slsge in thc cadre up to the post.of Chicf Enginecr is

donc on senrorlly'cum_m€rit basis Fof promotion to lhe posl ol

ingineer_in-Chief' merit sholl nol be considered '

10. For sub-section (2) of scction I I ofthc princiPal Act' the following sub'section shall be

subsliluted. namclYr ''(2) tn the crse of Exccutive Enginecrs promotej from oroup B scrvicc,und

,rto.. oJiii",cd-ti Fansfcr on thc same iav promotcd Ex€cudve Eng'nees shall bc

ll. ln section 23 ofthc principal Acl" l i) for thc words 'lmgrtion DePanmcnt"' the words 'lmgaoon and waler R'sources

Dcoanment" shall bc substiNtcd; and

(iD fo;cbusc (a), the following clausc shallbc subsritutcd' namely:- ' -' " ::;i

:l:f ";$y$:rut+ln""i,Tili:,Tililt.'ili$'t'JJ#il ifao r, FuUft wo*" oipunment (Buitdhg and Rosds-Branchl

(tublrc

Hc llh BEnch) and (lrigation Branch) Rcsp€cl'vely Acr' rev) (uu or

t995)till his'etircmenr"

HARYANA COVT. CAZ. XTR^. JAN. 17,2019

3526-L.K-H.C.? . Pkl

PAUS.2?, 1940 s444

in

of20l0, ,

of20l0.

MEENAKSHI I, MEHTA' sccretary to Govemmcnt, Haryana'

Law 6nd Legislative Depar|menl

ii

I

(- 16 HARYANA GOVT. GAZ, (EXTRAJ, JAN. 17, 2019 (PAUS. 27, 1940 SAKA) Amcndmcni til 9. In section X ofihe principal Act,- smmn r or ltnryiiiia Arr ll u" lot 0. '\m¢1\timk‘m ttl' $mllllll ll iti- ltnrytinii Act It 01'2010 Amendment of section 23 of ital-yam Act 21 or 1010 (ii for sub-section [l1,thc t‘ollowuig sub-section shall be substituted. namely:- "l 1) Subiect to the provisions ot'sub-sections t1) and [3). members of the Servrce of the respective cadre shall be eligible for promotion on the basis of degree required for initial appoinnnent to my of the post within their rcspvxtivr: cadres: Provided that ii member of Group B Service who does not possess one of the degrees of a university or other qualifications as specified in section 6 shall not be eligible for promotion to the post of Executive Engineer till he has acquired the requisite qualification: Provided further that promotion to the post of Engtneer-imt‘lnel shall be made from amongst the Chief Engineers on the basis oi‘ seniority. Where two or more Chief Engineers From different cadres have equal seniority at the level ul' Cliiul‘ Engineer. promotion shall be done on the basis of recommendation of ti committee to be constituted by the Government for this purpose While constituting the committee. the Government shall specify the criteria to be adopted“; and (ii) iii sub-section (3). alter the proviso. the following Note Shflll be added. “timely- “Nutm— Promotion at every stage in the cadre up to the posr ol‘Cliiet‘Engiiieer is done (“I seiiiority-cum-mcrit basis For promotion to the post of Eiigiiieer-in-(‘hiefi merit shall not be considered". to. For subsection (2) of section ll ofthe principal Act. the folloWing sub-section shall be substituted. namely:- "(li 1n the case of Executive Engineers promoted from Group B Service and those appointed by transfer on the same day. promoted Executive Engineers shall be senior". 11. In section 23 oftlie principal Act.- ti) for the words “Irrigation Department“. the words “Irrigation and Water Resources Department“ shall be substituted; and (ii) for clause (a). the following clause shall be substituted, namely:- “iai the person who became member of SerVice before the 25th October. 2010 shall be governed by the provisions orihe Haryana Service of Engineers. Cliiss 1. Public Works Department (Building and Roads Branch). “’11le Hetilih Branch) and (Irrigation Branch) Respectively Act. 1005 120 of 1995) till his retirement". MEENAKSHI l. MEHTA, Secretary to Government. Htiryuna. Law and Legislative Department. Elk—bkil‘l G l’ . Pkl