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8
1,3,43
4 400 ]
BhepaI, the 11th October 1990 No. F-149-1:0-XLV.—In exercise of the powers- conferred by the peov:so to A:ticle 304 of tho Collin tution of India, the Governor of Madhya Pradesh hereby makes the following tules regulating tht: 're- cruitment and caaditiois of the Madhya Pradesh Ayiatiop (Non-ailetted) Service namely
I. Slue titio —These rules may be called the Pradesh 'Aviation (Non-Giietted)Servio:
IlEctuitment kules, 1990"/
2. Definition —In these rules, unless the context 6therwise, requires;—
, i • - •
(a) "Appointing Authority". in 'respect of the service ;marts the Director of Aviation;
(b) "Board" means the Madhya Pradesh Junior Service Selection Board;
i(c) "Examination" means competitive Exami- ' nation for recruitment to the Service to be held under Rule 11 of these rules;
(d) "Schedule" means a schedule appended to , `• • these rules; • '' ,
"Schedule Caste" means any caste race or tribe or part of or group' within a caste race .9r tribe specified as Scheduled Cntes with resist& to the State Of Madhya Pradesh under Article 341 of the Constitution of India;
(0 g.'Schedule Tribes" .means any time or part of group within a caste or tribe specified as Sche- duled Tribes with respect to the State of Madhya Pradesh usder Article 342 of the constitution of India.
(g-. "Service". means the Madhya Pradesh Avia- toin (Non-Gazetted Service)..
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. Metho AS Or recruit merit —(l)Recriiitment to the service aftr the commer.cernmt of these tales,.shalj be mode by the follaseing Methods,
namely:
(a ) Cby direct recruitment by selection bylcompe- titive examination or interviews ;
by promotion of the members of the service as specified in column (2) of Schedule-IY:; by trinsfer of• person who hold in a sub- stantive capncity .such postsin such serviece 2s may be specifizain this behalf.
(2) The number orftersons recruited under clause
(b) or clause (c) of sub-rule (1) shall not at any time, exceed -the percentage shown in schedule -
II of the number of duty posts as specified in schedule-I. . .
. .
-;(3) Subject to the, prtrOsions of these rules, the me- thod or •inethodstit reeraitnient to be adopted for • the purpose of filling -any particular vacancy or vacancies in the Service*as• may*. be required tobe filled during, any _pirticuiar peril of
rocinitmeat and- the 'Dumber of personS to be recruited by each methadcshalr be' deter- mined on each occag bY the Appointing Authority in coniultation withthe Government. r
,
.. (4) Notwithstanding anything contained in sub rule (1) if in the opinion of the Appointing Authority, the exigencies Of the Service so reqUires , it may. (through the Administrative Department) after approval of the Government
fud with prior concurrence of the General 'AdminiStintion . D,epartmerit adopt such, meth- ods' of recruitment to' the- service other than ihote ,specified said juin-We as it may, by35rder issneil in this behalf, prescribe. . •• . , . , • . ,
7. Appoint inent to the Service:—All appointents to the service after the commencement of these made-by .the Appointing Authority and no-such .apiiointment shall be made except after
. selection by- one - *of the methods of recruitment lpecified in rule' 6. .
8;' uonditions or eligibility :for direct recruit- .)
n oidet to be eligible-to: be seleCted
. hindidatp Must'satisfy the folloveng conditions
,
c r ae have' - attained the age as specified ;it column.' (3) of Schedule-III and not obtained the age specified in ralnron (4) .pf the sod e u le on the
tptY of •35niu-ary .ntit following t'..e ' date, - of .00mpioncernent ,the examirottion/ -selection. •-• ... • - •
4(q)
( 6)
ierr- 61hti witT Rim Art
60
7 NM
tifieff —
titTigkiit rwtig, Psi* 8 Eb7al1 19081 , 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 shalt apply to every member of the Service.
4. Constitution of the Service. —The. rvice
shall consist of the following persons namely; — V.) gertois, who at the time of Commencinient of these rules, are holding substantively or
.
intsoffierating capacity the posts §pecified IA I-Schedule-I; '
(2
) Peporii recruited to the service hefine the
• comnierrenneht of these rules;:an-ci.
(3) Persons recruited to the service in accordance , with the provision of there rules.
5. . Classification, Stoic or Pay ete.=The classi- fi): ttioa and the nuMbei- Of posts included in
the servCe and the sell° of pg attached thereto, fihall be in Ic.litdinoz: with thk: /pruvisionis; ointed in the Schedule-I ;
9
r
4
,S191101,,MIFIT i r4r4,1i Erni 1991 [urn 44 ,(b) 'The ,upper age limit .shall be relaxed upto
. a maximum of . 5 ye;irs- 'if 'it candidate belongs to Scheduled Caste or , a' Scheduld ..... Tribe ;
, (c) The upper age limit shall also pe relaxed in
,... 12 respect of, candidatee 'Whol are ' Of "hive been /
employees in the ',Madhya PakeiltiOoveitment to the extent and 'slablect- to the-- condition cified spe below :-
- (i) ' Acandidate - who is a ; permanent Govern- ment Sertint should not be more ;than 38 years. of age t . .
(tU. • ' _ Olt A Candidate. who eis temporarpeovernment Servant and applying for. another • post should not be more than 38 years of . age: (This "
concession , shall alio be admissible ; tethe. contingency , -paid employed, - work charged employees and_ employees WOrkill g:in project , implementing Committees ; . • ..2 - Th. .I ' r. \ t t .1 -an- ti - .., - - (iii) A candidate who is a . retrenched ,/ .
Govern-
ment servant shall be allowed • to deduct from his age, (the period. of . all .tempenary service previously rendered by him tipto . a: maximum. _ ... . limitof 1 years even. if it represents more than one"spell, provided that the resultant age does not exceed the upper, age limit by.more than three years. .. - ._ • 4,
I ,
14 .
lispfernalion.-The term ;retrenched' Ooverr.ment servants" " denotes a- persen who was in temporary GOveinment i -service - 'of- the' ' State or of any of .the 'donstitudut units, for a continoui period of not less than six months ..,::. and who was discharged, because of reduction'' , in establishment not more thanithiee yearsprior - - to the:date of hii registration' at the Employment Exchange or of application • mide otherwise for employment in Government service p i (lv). • A candidate who is an Ex-servicemen shall be allowed to deduct from his age the period of all defence-service previously rendered by him, provides', that the resultant age does not exceed the upper age limit - by more than three years. . - , - .".• • 2 t et :'.. 1.. n . a. .
. • .. ,. i .
.fixplartattor.-The term , • "Ex-servicemen"
' denotes a person who belonged to any of the following categories arid , who .was eutployed under the ! Government of India for a continous period of Tot 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 services I-- () Ex-servicemen enrolled for the second time and discharged on released under mustering and concessions ;
.. ..c
, -
(ii) Ex-servicemen enrolled for the second time and discharged on :-
7 7 .
LI -I ) - (a) Completion of short term engagement.. We- CI - ,
- .(b) fulfilling the conditions of enrolment..
I. trt • ' • 3 /
El-personnel of •Mactras" Civil Unit .; ,:(iv), Officers (Military and Civil) discharged . on completion of their. contract (inclu- ding short service regular commissioned officers) • ,
(v) Officers discharged after working' for more than six • months continously against leave- vacancies.;'
(vi)' Ex-servicemen invalidnied out of • service;
Ex-servicemen diicharged on the ground that they are unlikely to become efficient soldiers;
Ex-servicemen who are medically boarded out on account of gunshot,. wounds etc:
(8) 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
(I) The upper age limit shell 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 ;
Nome-Candidates who are admitted to the examination selection ur. der the t age CCIICCSISi07.5 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 err mina- tion/selection. They shall however, continue to- be eligible if they rre retrenched from the service or post after submittir.g the application. Departmental candidates must obtain previous permission of the Appointing Authority to appear for the selection.
(II) Educational qualificatiotar-The candidat,s - must possess the educational qualifications f X "1 n.
1
at
a
10
:Staten t. en'incnt., Unit;'
charged -
,
(ludu ittiot•.ed 11' for ;Mously
of n the aecome
Wally
Intheit lactates lino a idatts the
retCW Inter- 20 of Ward- -at
tiPtO atre the Ale
t to
end Mere sign the fer,
• *Li to
• ate Ora ;MS zpriw, .ftiti 8 'tat 199.1 i 4(q). I Su. 4 (n) 1 I ,,,c=---__—
, woad. qualificatior.s prescribed for the service as shown in column (5) of Sechedule III.
provided that;— I:r exceptional cases, the Board may, on the recommendation of the Director, treat 'as qualified a candidate, who, though not posseasing any of the quali- fications iprescribed in' this clause, S has passed, the examinations 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 exuninationiselection; and ' •
Candidates, vitro are otherw:se qtut hfied but have taken degree from foreign universities being universities not spec;fically recognised by the Government may also be considered for. :appearing in the examin- ation at the discretion of the Board.
(III) Fees.—The candidates must pay the fees prescribed by the.4 Appointing Authority/ .
. Board. ,
9. Disqualitications.tr-Any attempt on the part of a candidate to obtain supbort for his candidature by any means, may be held- by the Bond to 'disqualifi- cation to the selection'. ,..
•• Ivo& obteno3 cTis VA)
10. Boards dedsion • 4 alio n eligibility tit . candidate shall be finat—The decision of the Board as to the eligibility of otherwise of the.candidate•for admission to examination/selection shall be final and no candidate to whom a. certificate of admission has not been issued shalt be. allowed to appear in examina- tion/interview. is
11. Direct Recruitment '• ,by ' Competitive examlnation.=(1) As'erampetitive 'examination for
direct recruitment to theservice shall beheld at such intervals as, the Appointing Authority, ,may„ in consultation with , the ''Board; _ from time to time, determine. . o • li, -
(2). The examinatiOn2shall be- conducted -hi 'the- ' Board in accordance ;with". such orders, as -the Appointing Authority iiiaS,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 candidates who are members or the Scheduled Castes and Sehedukd Tribes respectively,. In filling the vacancies so reserved, Candidates; who are mombers.of the Scheduled Castes and the Scheduled Tribes, shall be considered for appointment in order in which theinames appear in the list referred to in rule 12 irrespetive of their relative rank as compared with„c other candidates. Candidates belonging to the Scheduled Castes or Scheduled Tribes recommended by the Board for appointment to the service, with fine regard
• to maintenance of the efiicieney of Administration may appointed to the vacancies reserved for the candidates of the Scheduled Castes or the Schedule Teibes, zs the case may he, under sub-r2k(3).
(5) IT sufficient number of candidates belorcin to the Scheduled Castes and -Scheduled .Tribes are .
not available f6r filling all the ,Vr.ceineies.-reserved for them, the. .remaining vacanciei shall 'be
re-advertised'-"twice exceisively for these 'candidates, - , if even after, re-adverlliement any vacancies remain unfilled theY shall be filled ,' from ,amoting the
general candidates and - an; .dejuivalent ntutiber of
additional va ca nci es shall be reserved for Cold i da tes belonging to the rScheduled Castes and Scheduled Tribes as the che may' be,.during the subsequent examine ti on/select i :
Provided that the total number of vacancies reser- ved for the candidates belonging to the Scheduled Castes and Scheduled Tribes (including the vacanices carried forwtrd), shall not at any time exceed 45 percent of ihe total vacancies advcrtite. , 12.• Direct recruitment by s1ectiOn.,--(1),Selein- tion forrecruitment to ,the sefvice ,shalt be „held at 'such, intervals as the, Appointing Authority may. in. Consultation with the Board from.. time to time. determine. "
." (2) The selection of eandietelfOr the service shall
be 'made by the Board after" ntervieWing theni.
• •
(3) 16 percent and 20 percent .of the available vacancies for direct recruitrnent shall 'be reserved for candielatd es•who are.nieinWia of Scheduled Castes And .Scheduled,Tribesrespectirly„. •
(5), Candidates belonging to the /Scheduled Castes and Scheduled Tribes; selectedby 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 Scheduld Triba,..asthe case may be tinder sub-ride(3)..
r-P (4) in filling the vacancies So reServed candidates who are members of the Scheduled -Castes and Scheduled Tribes Ohl' be considered for apixiintmeir in the order,' in 'Which' their .name appear in the list referred fo rule 13 irresperkve s
'of' their relatives rank as -compared with ther candidates.
11
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(3) 16 per cent. and 20%04 gceit. of the vacancies available for promotion in wbici. thmprcentage of promotion ji 33; -or more as specified in Schedule II, shall . be- reserVed for the 'employees belniiiiiiic;;Is • anri Scheduled
31-iliet? kr.speictifOy mettieligibfe fol. ,,promotion accorchiice, with . the provisions Ot rule 15.
. - -• . '• ' Pro
It fo T.) king p,"rfaoralk otrqn to the '
vacancies reserved,shall be inw hecordance with
. the instructior.s.. isstied 'by" tbe Government in the amoral Aflininistwtionb, pppartmeut fronl - time tc, tirne.,• ., • .
t i 4 .1 %IL tr••• , •
.CondltIon for eligibility 14 for"pro motion/ transfer —(l){ „Subject'to' the' provision of subirtule (2), the committee 'shall— considers the cases of all persons,•Who, on ihdlsi day' of Ydhuary'of that year hied Pemideled not less than such 'number 'of year of service (whether officiating or substantive) the posts from which promotlion is". • to be ntiade as specified in editimit'(4))., of Schedule IV and _are within the zone of consideration in • accordance with. the Ivreivjeionsmi of, asub-rule • r i! : I
1•Provided.that.the VerViees of the' released oiniiers it rn ItiVri ni 1.4.; °lathe Errielgency Conmssi
.1
on ond„ Short.,s,Service Commission,, L eger ittheir4i appointment4, inc the service, shall be counted from the date' ream which lipy;ihilyeadaeen jig,. been, ,sppionted in, the seryine ,,irt !accordance with the General Admirristiation Denartment Memo No. 2260987/10)/67; dated the ':215t gctober, 1987:a
(6) If'a seficient numbehTfif candidliesrtbelin-
1
ging to,'• • the: :Slied4fed Spiel's' lifitr rteheclided Tribes ,.ire , not .3,,Iiaii.Sbl...: 4,,for fillizg :all eithe vacancies reserved for them, the remaining attreies shall Orielcbc,,re!adve`rtisedt, bidet exclutively riff these, candidates; 1.,;•i11 :even gill i'1 ..?-F vFilIFFinent, : 40,....1 yicaneies'i. remain 41
SUliggil Pt, . 49 "sh91!, bF fiticcfromi ansung • the 13ett!,,,V• ,indidales, and anvequivalent ...number Of air:hill-mac vacancies slrall.);be., reserved 'for candi1data belonging to ,the 'I Scheduled .. Caste -, . ,..r.h• ••• . ancl,,the •Schedtdpri. Tribes, ; as.,k-the.nease r may- be 'tduring the subsequent a- selection :- ' 4
.1ti ,,...; 4,... -4' A • 1 •'..it 1*.lit '
P' — rOvided that the total number sof: vacancies re-, lei-We-lb; adidatesi'belonging to .the Scheduled
.... •4' • • / .'
Castee and the. Scheduled ?Tribes (including the vacancies carried forytard) Phz.11inot. at' any time — -..-. • - • exceed..45 per cent* of the totAl.. vacancies adverb
';',
sed. • la: List Of candidates recninmended Iv the Board.--0) The 'Board shall forward to the Ap- pointing:Authorityp list atrariged ln ;order "of merit of the canclIccity,whqliaveAtiplifippl,,by, sueh stan- Ibid. as 'determinP'd 'the apo ot• fir -cantli7 dateSlilengini tosthe Sched'ule'd FeSteS and Sebe- difled tribt"i;- that
standard yet are,• declared by, the Board to be suitable apilointmentIo -the lervioed wjtlidue regard'I to the milintenanpe ofieffieiency,_in.p,AunistIntithwThp - list shill Alsif ire publisinclior7general information. - t'•!.. ;. • ;('' 4-let • e- (4)Snbjeet •to the proyisjons, „of : these rules and of ;theMadhya , i3radesh, Civil Services (General
Conditior,s of Service) Rules 1901.,. candidates shad
be considered for apoinMier.t to the available vacan-
cies from She list in the order in which their names
appear in the list. , ,
!I. .
(a) The inclusion, of a icanclicietp's came in the . --Ilse confers'e' no rigla..t to atpirOlittnient unless ,the Ap- pointing Authority is satisfied after such enquiry's as may be—conSidered necessary, that ..the candidate is suitable in all respects for appointment to the ser- vice.
1,410, .rs ;
i1.1.7 Annelid ment by Pr, nietio11:441)Thereslail • be, constituted atepartmentth Prcimotibit Committee consisting Of the memberi ntentiened'in Schedule IV for-, making preliminary selection for . promotion ci eligibletcor.didates.
.
(2) The cornaCttee - shall meet at lintervals ordi- narily not exceeding one year.
Provided further that any junior person shall not be, considered for selection-grade/motion in •:
preference to the person - sertioc,to hinr oply„on the ' basis • of this completing the prescribed —(2). The ?told of selection, shall, ordinarily, be limited td.:: &Can times • 'the" .itiihi6or of offieers to bet included.in the...select „list, in ..respect of pest Act filled on, the basis-of
litraird flit fink% the riumbeiil of offiCeis to ' be included in the select list in -respect . of posts filled on the hasis,of seniority-cum-merit ;
4 Prbvided thafif the rrquiiel niimeer of suitable emblcyees are not, available, in the field, so determined, the field may be enlarged to the
•
12
tlb the .2('' With 10eber2e4t N leetten t
4. (W)]
jghtt apealdeeed e.ceeeSaeY ,bY the- committee... by ...lisp? yyji recst ds/of •;a4I. persots included i the critic-leg .the rerson in- writ;ng. I t
91
IC,- Preparation of lis of suitable persons. —
,
The recoi cis of r.11 members tk e sirvice specate cetuma (2), (Et, Schedu/e ;11/14-..zieto are
proposed, to be • yypefceded iby recOmmesd..datior made tte, 47. r-r tle
tThe, rensor,-s as recpr d „by the committee for tile :propoisid,superwisiok mbei,of .IV the seiiice as 'Specified in' coltimn't2r ;3r schedule dir Ober I/
nolttgunci .
n foi . year
Thiplanation:—A
every Year A list so prepared shall be reviewed and revised
01." 1-1)/i- 'Al" 4 tr:
1 trazip _
If in thi prpc..x.s of selection revicyr,crgcsisign it is proposed to supersede any niimber of the service, they8M. nilitee g l'hialPirecd its rie:asThksleiri
the PrdiTc'st:fl.fr-s-11fricg'•;Oh-t-00.Vs '.0(1 ir Iftocedttre
reprdlitg obtolabig apprktal 'albs gingliatriestatIitikti aim °ate select Bet! - The bet prepared in
accordtnce with rule46,shalt the; batroratt...Tded ,by the,,,cammithat, to the Appoit ding Authority %bur withl bin?
4 (4)
' the 5 rho per Vaeaecies s
Celleage Ntified ' in
u elliPtlyeet
jr '*hednied
or P:o rnorion We I 5.
nicrit . and .ThititabilitT-in-17.The s of (' ekcept lOR2 to him.
list a • higher place
than that of officers sethior
- •
1.1
• in t
• elee name is included selectOlfsl-bitt- Whiignofkiptomoted. • ifirhigi:
17 - •••. the validity .of..the -list,- shell /17.21ititietria -senrity .over those co„.sidered hi a subsequent selection merely by-the fact of. his earlier selectielg. 4' .reserve list cor,
sistitg of 25 per cent. of the tumber. of ' Peisini ' inbludid 'iritwttie. snid list -"shall -;:lao Ilk'
Z."
the be prep.:fed mixt ' the' ullo:ieeen . rVaC;CO:es
approve the list : r• f•pre (4 br.-r.-,-,7 •• rr • ,, .
f, t.; ;17.4
occuririg • "'dif-ing the - aou-se of the 'aforesaid (2) If the Appointing Authority corsiders if tea-
period:
from the nom:0;Mo, he ihall irfor1M) lilt :coirmitice
:ssary to,
make any ,chr,rtge ip th e,,lis t,received .1) Jet' WO 'JP 1 ill . , • •1 Of the ' ' cher kis •propothd - -i• d :rater tricitg
(2) The selectioa for incluSion in such Est shalt -
•CcirninIttee,...ngiay,apiniive 'llielist:fina`py til/i..th.... 'itiCh
into r- ceount ;of 'the continents -if int.?, of the pe , with due iegar to seniority. ielxciell 1 liir• I- ' wa — • . -
be -baied n eon". . merit, -and suitability in ill
modifim'tioil,u'if t I j", -' maY • -iiklhie 4 Vi3/114
' be just ar.d proper:- .1 /2,7, 1.. . _ •
(3)
The names 'of the 'officers included in thetlist(4111X1)th - •t• sh . (3) The list as finally approved by • the Appomtit g
. .
shall . be arier.ged in , order ,to seniority in
the . afi fro' m the select ',list for. promotion of
. , .. . , . 4i
• service or posts, es specified in column (2).g the members Of service from the posts mentiote d of ' Schedule' IV at
_reprre l'Ill'cOlum• ri• (
) Scheduie W t • • o the posts mentioi cd of such select list:, . • 4- . •, - it-7 cblitinn -(3). of-the said- Schetla/e. -./...,;• ..... .l C...../.
"It•dtr.v V . 1 b:il ion% .ln ii ;:di k -t: r Cy a . Provided that any juaior emplOyee, who in th e (4)12.0T,hp,select list sltallrordinaril , Opinion of the(-_committee i e to.. from ,:nch;
shill co: sider the list mrcrt.,:eby
the .001117121st
dile a prept:riation of' jselect3,;,i. A
Ellis with other •cl°991•"4•1105,tiq
committ. card unlesshecm-xiden y..csicrige
re
'4R."Seledt ). •
for persons.. balo „ging . to ,ficheduled
4-1C:aste and • seheduled Trib:s . and othei 'person-Satisfy tile 'Condition' :prescribed ' in' itile 15 above and . ..
as are held by the cOmmittee to be suitable
for promotio /tra:.sfer to the service. The list shall .4. be suffi e'en t tr.. Ci3Yee i telle. t 'opiticipatid vatian'cieS on Set,* torretireinteritcpr'omotiOn j?
rreOtlfSe •
own*, Trqtr4, ft" 8 lEtrel 1991
cc for or until. it m review or t-revised in accor- pen ce 61iitli_tra
u_le.(4);_of_11.41_6__butits yeji 4 isyls_h0 I VS Et) e extended be).10e.4 a total period ot 18 months 7., imo.uana • -
from) theAdate of its pre/a:ration; •
_ • '
- o ided dirt in the ever:t of .r. gthve km it con;
duct or pmforrnance.
of dynes on the • pert ornny - 'pc
. mon:included -iirthe select IiicriP4qetfitil.cAviiik of
....••••~4
the select bit may. lie madsiat filivretiirpF pl lie • Appccr,ti_ng Autkorit)' 44 the DiPirtmen tal ProniaCc n -committee 'the)? if, it , thiLlos fit, WO:441We Wm e
of such person from theselec t list. .
.18. :Appointment ittirlf WertilikePri'illth • 'select Pit 11) APPciatinense-5$1_ 61TaitiTiltialleffin these ect list pn the posts .,,,,Le on tile caul c/o the service shall folio* the order in which the r.r.pes of
such employees cppear in the sel&fiatP
t3-11 .4
., Prifirided 'that where adminfaria41:Wercla
to reqUir; g,MSeTh 3 4ri ,V;1141414plej /3 nO".4101(ded
;114the nefect lItit or -.* gi
kuisnir;bitjtqlrdeta in Skis select
list, rm. y be appoitted to the service if the APpoh. tirg AuttetitY is satisfied -as t the vs'oi:actis i'ot likely- to Irst for; incsti thin th:ec mon il s.
13
• - \ ;At rra*a i8 hh.F09'' I 93 e11 v>ith
than that .
-••-•
all ffeci
d to be
;elleduled
filttil by
amen 'iri
1,
'
Wine- Iodine& dea rre end by SCHEDULE-II '
(Sec 12 tile 6) ' P. • • • tiq bl.rcr4 t. • et • 1 ' By temporary 11 hasfri Remniks of the per soas fron. Mhe r service
ase--rod.'9 (1)
e
•
40
41
Namc'Oft th'e 'Name of !lief psisi a iTORI Seiltficb eti-E?
rs ,brilunl.,11.
a 1, Ot •••• 1A
' 7.5'1 flO
.4
kw, •:?:..1 f 4tin. Ot44 ..+o; 1
. ;7. . /„: • C (.1 ). t ri )13: .re's.y (2) -.at-
••-•
rcrr; Iiireciorate ifd ''Avlation Eligineerhig „, ' Service.
-• (1) , Senioit, 1%,1eeliar.ic .A. .
Radio,.Mechanic .. • Electrician ,
••-- •
" ,•/.';'Fil 2+17i 1:4:11.1) 1141° '. • `1° irl?..3!9"..-111.C:Per9FFJ ,'.3*.te niVri J113!: r evtil nviuva n rr 1.3 rr ;.):
tt.,41.01WittlirKW.9%),119,t,zi
:AU! • faVil ;9, 4*-in:in,
L.,. I ty, , a) ridff cd ' )41:1 L e. . e.f,
.; (3).Btoroalcecperaoira 1
.nnif 'I in. (4) tottlet
ft-hr.. Clerk/TiritefAssiati.ht
n r. „cloths un:Stote Kh pellElighet,oz:t"
"Clerk &I' If. "! .•• •ifti n „..(5)
(5) Steno-Typist .101frlif
-
Percentage
of posts to be filled
S.
By By. Direct Promotion recruit- of the meht o n memBerp,
. of the service
(4) (5)
oabr:13 1.:11a0 fall,. rojvjC iataro-I (t} frktflf 3(1.'41
(6)11E0 ItlZkrq (7) .100.%
.. .100 or, Deputation from the Directorate of Treasury
. and Accounts. 100%
5 85% 35% For Departmentaignss IV employees, who have passed .Higl.er Secondary (High- Sctool (under 10+2 Educr tion System) from Board cf
Semi& ry Edna tier , M.P. - or any recog: i red Borr d and who have completed
five yeznis of regulLnservict. 3 6O/ 4O/
1 100%
1.1 Itn _• .
.+4, ry; . • lo 01•12011 Sr/ I)? 2. ?CIA 1, • -- -.7,3iSC11EDIJLE;111
qr. -for:3mi
r r fy,(See Rule-S)
trb.cart
Name of Name of Post _ Prescribed Educ.-.tior.al . Remarks
(1) • age (a) age (0 r Qullification ' - • limit • limit . -. - (2h 1 ft H. (3) 479 ry, 4) ions?, ' •)11:ia4.,)rOfflilt .l (6) , Duectrate of
Aiiitibn •
(1)
— — Depart mer"..t tv01fl :.
tnrae Ana int:11 r-niunt4 Miiptenance Cadre
. E..• arre.rrier 19 ,,,, rn . arca tot nt ,}P..ic oi%nQa'I
!,11;i
- • in te.X nirnYf t.-...:.110<3iihait:i "gat rt t5.9.4_ itte 011,rif :it-AD ,oIla ir.wchl .t. Senior Med attic 21 years ' 35 years 'i (A) SAlitilajeffiett it'e Higl f ' .. • - _r__ - - —School (under10+2-Echtraion •
System)/Higter Sccor clisy
.1 :•1 Din 7 ..1r4 fikanljnati();" (1'0M C Bond Of
14
kit* 81¼U .1991 slPI 4 (1 )
(1) (4)• r (5) (6)
(B) Should posses r. cartifict.te of passing the. col.cerred subject of the posts ftom r.r.y recognised 7 - L.dustrial Training L_stiiution. .. 21 years -.35 years (C) At least 10 years practiml experience of working on various types of teroplar.es.
94
re. Rack. Mcchr Lie .. 21 years 35 years _ _ ..
• Electrician Ministerial Ceidre
(I) Lower Division • 18 Years Clerk/Typist/Assis :. tart Store Keeper/
CI ' Flight' cierk.)) Lit •
(2) Steno-Typist
• mu,! niluitsct•ti '41112 CHT 113 Sle•Obria stilnunwA be-,
. .
;;:ogh. • at.tt)11.1.3v:nri t. b .taa at vi.ttlorlw tesal.ofcrati rif .1-4 • —
,3::4; utin:,..4, any, :,e • .1 b atra 1 (m3 •
Should have passed the H gh School (Under 10+2 Educrtional Systm)/ j4:gher Secondary. ' ' Examination or any other Examination Equivalent thetercto from the Board '01 Secondary :Edricatioa, .Madhya Pradesh or from agrotlier Institute recog- nised by the „Government and . should have passed Type: writing
Examination 4ionittliet Board of Hindi Type writing a ndshort,hand Examination, M4011Y4 P.Pradesh (tor from any other recogaised• InstitutioSnd should -have knowledge of Hindi short hand zlor.g tith a speed of 60 words per 'minute.
•
..
18 years 30 years 30 ?years Should have passed the High School (Under 10+2 Educaticx.al System)/ Higher Seco:`.dary. Excmil.ation or any other tExainiration ;Equivaler.t thereto from the .L-Board of Secondary Education, Madhya-
. Pradesh or form r-ny other Institute recog-lsed by the I GOVeinnient and should haveI:cased Kr.di Type w.ittit g ExLmia.atior. from the Board of Hindi Type miring and Short-bud Examination, Madhya Pradesh or from any other tecogtised L.stitutioe.
-
jr :u41.1mn , SCHEDULE—IV
Is:a7.1-ii (See rule 13) .
••••••: • • s _NP,me of the .Name of post.from which ...Namel'of__ _Iyeriod..___Naine of thc . member of -Departmcntal- Department promotion is to be mr.de post to of Promotion Committee
•••• 'd i . .w 1.• CC • -.-- 14* - ' - '''
"promotion """e< m.the t.
U.
'''• - - pir • is to'beia A 'post - - made ' shown in r • ol dial • 11-6,1 -isbq li,../.;,,,,,f) anunntak • Ji... . ' /
.-;,-rt ..d!
(1) „10!),;,-(2)") .(3) 111,1 (4) TE1 . (5) 1-
'nil . iiMq • -....41 I 1,a Aviation , 1-. Suniaiviecharic .. Ser.ior ( I-5years (q. Chief Er gireer) ...>:'
. „Sharman —Deprstinent ,.. ., . _ . -. ladlienTO-2-1- "=.27.- Dy. thief Eng. 'Radio Pig; .4 Member
AssiStant Store Store 5ceais 1., Ataiiit;:lseiartiltellairtg it; Jriiii41 Keeper . Keeper 1/4. • 1 - _tn. Lower DiVisioi. Clerk/ . Head Clerk 5-years Admi Istrative0fficer I. Member. 1 •ainTi01.02elkifiltachlb...e iA) . et rt.: et ' erw 1C. ....:....t b.'s.; , 6? 1 r t) .• XI ') Oda.: a 3iii (rs. ta.•2 •- - r• - • t,..., &Tay& ,,rr rice,) ntly n,,,,...:By order and in-il•ct name of the Coven or of Mad) yr Prr.desh„
. lois .*u.S•i r :t) -Fin? - ARUN EHATNAGAR Secy. bv-ii 1 ovvtb.h.nitinn-11" 'tn. tiK )1i
. r 17[891 Ans) ill .!d
15