EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 477, CUTTACK, WEDNESDAY, MARCH 22, 2017/CHAITRA 1, 1939 HOUSING & URBAN DEVELOPMENT DEPARTMENT
NOTIFICATION
The 21st March, 2017
S.R.O. No. 131/2017— In exercise of the powers conferred by Section 22 of the Odisha Municipal Services Act, 2016 and in supersession of the rules or regulations or orders or instructions, except as respects things done or omitted to be done before such supersession, the State Government do hereby make the following rules regulating the method of recruitment and conditions of service of the persons appointed to the Odisha Municipal Finance Services, namely:—
CHAPTER-I
PRELIMINARY
1. Short title and Commencement.:—(1) These rules may be called the Odisha Municipal Finance Service (Method of Recruitment and Conditions of Service) Rules, 2017.
(2) They shall come into force from the date of their publication in the Odisha Gazette.
2. Definitions:— (1) In these rules, unless the context otherwise requires.—
(a) 'Act' means the Odisha Municipal Services Act, 2016;
(b) 'Commissioner' means Commissioner of a Municipal Corporation;
(c) 'Committee' means the Departmental Promotion Committee constituted under rule 13;
(d)'Deputy Commissioner' means Deputy Commissioner of a Municipal Corporation;
(e)'District' means a revenue District;
(f)'Executive Officer' means Executive Officer of a Municipality or a Notified Area Council;
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(g) 'Ex-servicemen' means persons as defined in the Odisha Ex-servicemen (Recruitment to State Civil Services and Posts) Rules, 1985;
(h) 'Government' means the Government of Odisha;
(i) 'Joint Commissioner' means Joint Commissioner of a Municipal Corporation;
(j) 'OPSC' means Odisha Public Service Commission;
(k) 'OSSC' means Odisha Staff Selection Commission;
(l) 'Persons with Disabilities' means persons who have been granted with disability certificates by Competent Authority as per the provisions of the Persons with Disabilities (Equal Opportunities, Protection of Right, and full Participation) Odisha Rules, 2003;
(m) 'Schedule' means a particular Schedule appended to these rules;
(n) 'Scheduled Castes and Scheduled Tribes' shall have reference to the Scheduled Castes and Scheduled Tribes specified in the Constitution (Scheduled Castes) Order,1950 and the Constitution (Scheduled Tribe) Order, 1950, as the case may be, made under Article 341 and 342 of the Constitution of India, respectively;
(o) 'SEBC' means the Socially and Educationally Backward Classes of citizens as defined in clause (a) of Section 2 of the Odisha State Commission for Backward Classes Act, 1993;
(p) 'Section' means section of the Odisha Municipal Services Act, 2016;
(q) 'Selection' means selection in accordance with the provisions of these rules.
(r) 'Service' means the Odisha Municipal Finance Service;
(s) 'Sportsmen' refer to persons who hold the identity card as sportsmen, issued by the Director, Sports; and
(t) 'Year' means the Calendar Year.
(2) All other words and expressions used in these rules but not defined specifically shall, unless the context otherwise requires, have the same meaning as respectively assigned to them in the Act, the Odisha Municipal Services (General) Rules,2016 and Odisha Service Code.
3. Constitution of Service:— (1) There shall be constituted a service which shall be of three separate branches comprising of Finance and Accounts branch, Audit branch and Revenue branch.
(2) The Finance and Accounts branch of the service shall consist of the following posts, namely:—
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(a) Chief Finance and Accounts Officer;
(b) Finance and Accounts Officer;
(c) Senior Accountant; and
(d) Accountant.
(3) The Audit branch of the service shall consist of the following posts, namely:—
(a) Audit Officer;
(b) Audit Superintendent;
(c) Senior Auditor; and
(d) Auditor. (4)The Revenue branch of the service shall consist of the following posts, namely:—
(a) Revenue Officer;
(b) Revenue Supervisor;
(c) Revenue Inspector; and
(d) Tax and Fee Collector.
CHAPTER-II
METHODS OF RECRUITMENT
4. Cadre Strength and Methods of Recruitment.— (1) The cadre strength of Odisha Municipal Finance Service for all the Urban Local Bodies shall be as decided by the Government from time to time.
(2) The qualifications, experience and method of selection for different posts under respective grade in the service shall be as provided in Schedule.
(3) Subject to other provisions made in these rules, the,—
(a) post of Chief Finance and Accounts Officer, shall be filled up byway of promotion from among the Finance and Accounts Officers or by deputation from the Odisha Finance Service;
(b) post of Finance and Accounts Officer shall be filled up by direct recruitment by the OPSC and byway of promotion from among the Senior Accountant:
Provided that the number of posts to be filled up by direct recruitment shall not be less than 50% of the total posts and byway of promotion shall not be more than 50% of the total posts.
(c) post of Senior Accountant shall be filled up byway of promotion from among the Accountants;
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(d) post of Accountant shall be filled up byway of direct recruitment by the OSSC;
(e) post of Audit Officer shall be filled up byway of promotion from among the Audit Superintendents or byway of deputation from the Odisha Finance Service;
(f) post of Audit Superintendent, shall be filled up byway of promotion from among the Senior Auditors;
(g) post of Senior Auditor shall be filled up byway of promotion from among the Auditors;
(h) post of Auditor shall be filled up by way of direct recruitment by the OSSC;
(i) post of Revenue Officer shall be filled up byway of promotion from among the Revenue Supervisors;
(j) post of Revenue Supervisor shall be filled up byway of promotion from among the Revenue Inspectors;
(k) post of Revenue Inspector shall be filled up byway of promotion from among the Tax and Fee Collectors; and
(l) post of Tax and Fee Collector shall be filled up byway of direct recruitment by the OSSC.
5. Reservations:— Notwithstanding anything contained in these rules reservation of vacancies or posts, as the case may be, shall be made for the candidates belonging to,—
(a) Scheduled Castes and Scheduled Tribes shall be made in accordance with the provisions of the Odisha Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 and the rules made thereunder; and
(b) SEBC, Women, Sportsmen, Ex-servicemen and Persons with Disabilities shall be made in accordance with the provisions made under such Act, rules, orders or instructions issued in this behalf by the Government from time to time.
6. Grouping of Posts:— The posts in the Service, in the Urban Local Bodies and Directorate of Municipal Administration shall be classified as different Groups on the basis of scales of pay, similar to the classification of posts made by the General Administration Department in the State Government Offices from time to time.
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7. Appointing Authority and Jurisdiction of Municipal Services:— (1) The Director, Municipal Administration in the Housing & Urban Development Department shall be the Appointing Authority for all categories of posts in the Service.
(2) The appointment order shall be issued after obtaining orders of Government in all cases.
(3) The service shall be a state cadre and the Officers and employees appointed to the service shall be transferred as per the transfer policy of the Government or deputed to all Urban Local Bodies across the State.
8. Status of Personnel and Salary:— (1) The Officers and employees recruited to the Service shall be appointed and controlled by the Director, Municipal Administration and they shall not be, in any case, the employees of the State Government. They shall be Officers and employees of the Urban Local Body.
(2) The Urban Local Body concerned shall be liable to meet the salaries, allowances and other financial benefits of the personnel posted in the Urban Local Bodies.
9. Eligibility Criteria for Direct Recruitment.—In order to be eligible for direct recruitment to the posts under the Service, a candidate shall have to satisfy the general conditions laid down in the Odisha Municipal Services (General) Rules, 2016 as applicable with the following further conditions, namely:—
(a) A candidate must be of good mental condition and bodily health and free from any physical defect likely to interfere with the discharge of his duties in the service:
Provided that this clause, except good mental condition shall not be applicable to the Persons with Disability.
(b) Minimum Educational Qualifications for different posts under the Service shall be as provided in the Schedule.
10. Selection by the OPSC:— (1) Direct recruitment to Service in the Group A post of Finance and Accounts Officer shall be conducted by the OPSC.
(2) Ordinarily in the month of January of each year the Government shall communicate to the OPSC the total number of vacancies for recruitment taking into account the existing and the anticipated vacancies in that year indicating therein the number of posts required to be filled up and the posts to be reserved for candidates belonging to different reserved categories and furnish the necessary details in the format prescribed for the purpose.
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(3) The OPSC on receipt of the vacancies to be filled up by direct recruitment shall take all necessary steps for recruitment of suitable candidates and adopt its own procedures.
(4) The syllabus, pattern and scheme of examination shall be as decided by the OPSC in consultation with the Department.
(5) The OPSC shall prepare a composite merit list taking into account all categories and separate merit lists category wise.
11. Selection by the OSSC:— (1) The competitive examination for direct recruitment to the posts of Accountant, Auditor and Tax and Fee Collector shall be conducted by the OSSC.
(2) Ordinarily in the month of January of each year the Director Municipal Administration shall communicate the total number of vacancies, already existing and the anticipated vacancies in that year to the OSSC indicating therein the number of posts required to be filled up and the posts to be reserved for candidates belonging to different reserved categories and furnish the necessary details in the format prescribed for the purpose.
(3) The OSSC shall, on receipt of the vacancies to be filled up by direct recruitment shall take all necessary steps for recruitment of suitable candidates and adopt its own procedures.
(4) The syllabus, pattern and scheme of examination shall be as decided by the OSSC in consultation with the Department.
(5) The OSSC shall prepare a composite merit list taking into account all categories and separate merit lists category wise.
12. Select List in case of Direct Recruitment:— (1) On completion of the recruitment test, the merit lists received from the OPSC and the OSSC as the case may be, shall be placed before the Government for approval, and on such approval, it shall form the select list.
(2) Appointment to different grades in the service shall be made in the order in which the names as they appear in the select list.
(3) Every candidate included in the select list shall be examined by a Medical Board and any candidate who fails to qualify after examination by the Medical Board shall not be eligible for appointment.
(4) The select list shall ordinarily remain in force for one year from the date of its approval by the Government under sub-rule (1) or until another select list is prepared, whichever is earlier.
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CHAPTER-III
PROMOTION
13. Constitution of Departmental Promotion Committee:— (1) There shall be constituted two Committees for considering promotion of the officers to different grades in the service, namely:—
(a) The Committee for promotion to the posts of Chief Finance and Accounts Officer, Finance and Accounts Officer, Audit Officer, Audit Superintendent and Revenue Officer;—
| (i) | Principal Secretary/Secretary of the H.U.D. Department | : | Chairman |
| (ii) | Director, Municipal Administration | : | Member |
| (iii) | Representative of the ST & SC Development Department not below the rank of Under- Secretary | : | Member |
| (iv) | The Financial Advisor of the HUD Department in the rank of Additional Secretary or Joint Secretary | : | Member |
| (v) | Joint Secretary/Deputy Secretary of the HUD Department in charge of the branch | : | Member |
| (vi) | Deputy Director, Municipal Administration in his absence Deputy Commissioner | : | Member-Convener |
Note:—In case, there shall not be any Financial Advisor posted in the H.U.D. Department
in the rank of Additional Secretary or Joint Secretary then, any Additional
Secretary or Joint Secretary of Finance Department shall be the Member.
(b) The Committee for promotion to the posts of Senior Auditor, Senior Accountant, Revenue Supervisor and Revenue Inspector;—
| (i) | Director, Municipal Administration | : | Chairman |
| (ii) | Representative of the ST & SC Development Department not below the rank of Under- Secretary | : | Member |
| (iii) | Joint Secretary/Deputy Secretary of the HUD Department in charge of the branch | : | Member |
| (iv) | Deputy Director, Municipal Administration in his absence Deputy Commissioner | : | Member-Convener |
(2) The recommendation of the Committee shall be valid and can be acted upon notwithstanding the absence of any one of its members other than the Chairman:
Provided that the member so absenting was duly invited to attend the meeting of the Committee and the majority of members of the Committee attended the meeting.
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14. Procedure for Selection by the Departmental Promotion Committee:—(1) The Committee shall meet at least once in a year preferably in the month of January of the recruitment year to prepare a list of officers as are held by them suitable for promotion to the next higher grade.
(2) The Committee while considering the cases of suitable officers and preparation of the list shall follow the provisions of—
(a) The Odisha Civil Services (Zone of Consideration for Promotion) Rules,
1988.
(b) The Odisha Civil Services (Criteria for Promotion) Rules, 1992
(c) The Odisha Civil Services (Criteria for Selection for Appointment including Promotion) Rules, 2003.
(d) The Odisha Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 and the rules made thereunder.
15. Consultation with the Commission:—(1) The recommendations of the committee in respect of Group A and Group B officers shall be referred to the Odisha Public Service Commission for concurrence along with a list of all eligible candidates, including those who has not been recommended together with the service particulars relating to their academic qualification, filed experience, if any.
(2) The commission shall consider the list along with the service particulars received under sub-rule (1) and shall furnish its recommendations.
16. Select List in case of Promotion:— (1) The recommendation of the OPSC in respect of reference made to it under sub-rule (1) of rule 15 and the list prepared by the Committee under sub-rule (1) of rule 14 shall after being approved by Government form the select list.
(2) The list referred to under sub-rule (1) shall ordinarily be in force for a period of one year from the date of its approval by the Government or until another select list is prepared afresh whichever is earlier.
(3) Appointment on promotion to different grades in the service shall be made in the order in which the names of officers appear in the select list.
CHAPTER-IV
OTHER CONDITIONS OF SERVICE
17. Probation:—The period of probation as provided under section 9 of the Act shall not include,—
(a) extraordinary leave;
(b) period of unauthorized absence; or
(c) any other period held to be not being on actual duty.
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18. Inter se-Seniority:— The inter se-seniority of the officers promoted to any grade in the service after commencement of these rules in a particular year shall be in the order in which their names appear in the select list prepared under rule 16 and the inter se-seniority of the direct recruit shall be fixed as per the provisions of the proviso to section 10 of the Act, 2016 read with rule 12:
Provided that officers appointed on promotion against the vacancies of a year shall enblock be senior to those appointed by direct recruitment against the vacancies of that year, where the posts are being filled up both byway of promotion and direct recruitment.
19. Other Service Conditions:—The other service conditions of the officers recruited to the service not covered in the provisions of the Act and these rules shall be same as in the existing respective State Government Rules.
CHAPTER-V
MISCELLANEOUS
20. Relaxation:—When the Government are of the opinion that it is considered necessary or expedient so to do, in public interest, it may, by order for reasons to be recorded in writing, relax any of the provisions of these rules, in respect of any class or category of employees, or in respect of any particular employee.
21. Interpretation:—If any question arises relating to the interpretation of these rules, it shall be referred to Government whose decision thereon shall be final.
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SCHEDULE
[See rule 4(2) and 9(b)] Qualification, Method of Selection and Experience
| Sl. No. (1) | NAME OF POST (2) | METHOD OF SELECTION (3) | QUALIFICATION/ EXPERIENCE/ SOURCE (4) |
| 1 | Chief Finance and Accounts Officer | Promotion/ Deputation | For promotion, must have put at least 3 years of service as Finance and Accounts Officer. |
| 2 | Finance and Accounts Officer | Direct Recruitment/ Promotion | For Direct Recruitment, must be a Graduate in any discipline from a recognized university alongwith Completed CA under ICAI or CWA from ICWAI. For Promotion, must have put at least 6 years of service as Senior Accountant |
| 3 | Audit Officer | Promotion/ Deputation | For promotion, must have put at least 4 years of service as Audit Superintendent. |
| 4 | Audit Superintendent | Promotion | Must have put at least 6 years of service as Senior Auditor |
| 5 | Revenue Officer | Promotion | Must have put at least 6 years of service as Revenue Supervisor. |
| 6 | Senior Auditor | Promotion | Must have put at least 8 years of service as Auditor |
| 7 | Senior Accountant | Promotion | Must have put at least 8 years of service as Accountant |
| 8 | Accountant | Direct Recruitment | Must have Bachelor’s Degree in any discipline from a recognized university or its equivalent along with Intermediate in CA from ICAI or intermediate CWA from ICWAI. She/he must have basic computer knowledge. |
| 9 | Auditor | Direct Recruitment | Must have Bachelor’s Degree in any discipline from a recognized university or its equivalent along with Intermediate in CA from ICAI or intermediate CWA from ICWAI. She/he must have basic computer knowledge. |
| 10 | Revenue Supervisor | Promotion | Must have put not less than 8 years of service as Revenue Inspector. |
(1) (2) (3) (4)
For promotion, must have put at
1 Chief Finance and Accounts Promotion/ least 3 years of service as Finance Officer Deputation
and Accounts Officer.
For Direct Recruitment, must be a
Graduate in any discipline from a
recognized university alongwith
Direct Completed CA under ICAI or CWA
2 Finance and Accounts Officer Recruitment/ from ICWAI. Promotion
For Promotion, must have put at
least 6 years of service as Senior
Accountant
For promotion, must have put at
3 Promotion/ Audit Officer least 4 years of service as Audit Deputation
Superintendent.
4 Must have put at least 6 years of Audit Superintendent Promotion service as Senior Auditor
5 Must have put at least 6 years of Revenue Officer Promotion service as Revenue Supervisor.
6 Must have put at least 8 years of Senior Auditor Promotion service as Auditor
7 Must have put at least 8 years of Senior Accountant Promotion service as Accountant
Must have Bachelor's Degree in any
discipline from a recognized
university or its equivalent along with
8 Direct Accountant Intermediate in CA from ICAI or Recruitment
intermediate CWA from ICWAI.
She/he must have basic computer
knowledge.
Must have Bachelor's Degree in any
discipline from a recognized
university or its equivalent along with
9 Direct Intermediate in CA from ICAI or Auditor Recruitment intermediate CWA from ICWAI. She/he must have basic computer
knowledge.
Must have put not less than 8 years
10 Revenue Supervisor Promotion of service as Revenue Inspector.
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| (1) | (2) | (3) | (4) |
| 11 | Revenue Inspector | Promotion | Must have put at least 10 years of service as Tax and fee Collector. |
| 12 | Tax and Fee Collector | Direct Recruitment | Must have passed Higher secondary or +2 in Arts or Science or Commerce from CHSE or equivalent examination from any Govt. recognized institution/ college. She/he must have basic computer knowledge. |
[No. 6529-HUD-13-LEGIS-67-POLICY-15-40/2016/HUD.]
By Order of the Governor
G. MATHIVATHANAN
Commissioner-cum-Secretary to Government Printed and published by the Director, Printing, Stationery and Publication, Odisha, Cuttack-10 Ex. Gaz. 2347-173+500