The ARUNACHAL PRADESH STAFF SELECTION BOARD ACT, 2018 (ACT NO. 14 OF 2018)

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The Arunachal Pradesh Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No.427, Vol. XXV, Naharlagun, Wednesday, October 3,2018 Asvina 11, 1940 (Saka)
GOVERNMENT OF ARUNACHAL PRADESH
LAW, LEGISLATIVE AND JUSTICE DEPARTMENT
ARU NACHAL PRADESH CIVI L SECRETARIAT
ITANAGAR
NOTIFICATION
The 3rd October, 2A18
No. Ladlegn-1712018.-The followingActof theArunachal Pradesh LegislativeAssembly
which was passed in the Sixteenth Session of the Sixth Legislative Assembly and received the
assent of the Governor of Arunachal Pradesh is hereby published for general information.
(Received the assent of the Governor on 1st October, 2018)
THE ARUNACHAL PRADESH STAFF SELECTION BOARD ACT, 2A1S
(ACT NO. 14 OF 2018)
An
Act
to provide for constitution of Arunachal Pradesh Staff Selection Board for the purpose of
conducting examinations and selection of candidates forappointments to the subordinate serviceV
Group - C posts in the Govemment Departments, organizations and autonomous bodies established/
constituted bythe State Governmentand Semi- Government Organizations etc. and alsoto provide
the procedure to be followed by theArunachal Pradesh Staff Selection Board, its functions and for
matters connected therewith or incidental thereto.
BE it enacted by the Legislative Assembly of Arunachal Pradesh in the Sixty-ninth Year of
the Republic of lndia, as follows:
1 . (1 ) This Act may be called the Arunachal Pradesh Staff Selection Board Short title,
Act, 2018. extent and
(2) lt shallextend to the whole of the State of Arunachal Pradesh. col'nmence-
(3) lt shall come into force on the date of its publication in the Official
Gazette.
2. ln this Act, unless the context otherwise requires, Definitions.
(a) "Boald" meanstheArunachal Pradesh Staff Selection Board constituted
under section 3 ;
(b) "Ghairpelson" means the Chairperson of the Board and includes an
acting Chairman appointed bythe Government;
(c) "Controller of Examinati#s" means the Controller of Examinations
of the Board.
(d) "Department" means a department of the Government and includes
Organizations and autonomous bodies established/constituted by the
Govern ment and Sem i- Govern ment Organizations.
(e) "Direct recruitment" means the method of recruitment as provided
under the rules regulating the recruitment to the subordinate services/
Group C posts ;
0 "Governor" means the Governor of the State of Arunachal Pradesh;
(g) "Government" means the Government ofArunachal Pradesh ;
(h) "Member" means a member of the Board '
2 TheArunachal Pradesh Extraordinary Gazette, october 3, 2018
(i) "notification" means a notification published in the Official Gazette of the
Government;
(J) "Official Gazefte" means the Official Gazette of the Government ofArunachal
Pradesh ;
(k) "Prescribed" means prescribed by rules made under thisAct ;
(l) "Regulations" means regulations made by the Board under section 23 ot
this Act ;
(m)
(n)
(o)
"Secretary" means the Secretary of the Board ;
"State" means the State ofArunachal pradesh 
;
Constitution
of the Board.
Appointment,
terms of office
and conditions
of service of
the Chairper-
son and mem-
bers.
Off icer and
other Employ-
ees of the
Board,
Duties and
functions of
the Board.
"subordinate services/posts" means all Group "C" posts in the Government
Departments, organizations and autonomous bodies established/
constituted by the Government and Semi-Government Organizations and
includes such other services/posts as may be notified by the Government
to be subordinate seruices/posts, but shall not include the tenure posts
which are created for the Office of the Chief Ministeri Minister, Leader of
opposition, Advocate General and all other tenure posts wherein the
Government makes appointments.
3 (1) The Government shall, by notification in the Official Gazette, constitute a
Board to be called the "Arunachal Pradesh Staff Selection Board" to exercise
the powers conferred on it and to perform the functions assigned to it,
under this Act.
(2) The Board shall consist of,
(a) AChairperson, who shall be an officerfrom the lndian Administrative
Service in the pay not below that of Supertime scale;
(b) two rnembers, who shall be otficers of the Government, or taken on
deputation, in the pay scale not below that of Selection Grade;
(c) a Controller of Examinations, who shall either be an officer of the
Government, or taken on deputation, in the pay scale not below that
of Selection Grade',
(d) a Secretary, who shall be an otflcer of the Government in the pay
scale not below Senior scale.
4 (1) The Chairperson and other members of the Board shall be appointed by
the Governor and shall hold office during his pleasure.
(2) The normal tenure of the members of the Board shall be two years.
Provided that a member who is appointed on deputation, may be of
three years extendable to five years
5 (1) The Government shall provide the Board with such other officers and
employees as may be necessary for the efficient performance of the
functions of the Board under this Act.
(2) The salaries and allowances payable to, and the other terms and con-
ditions of service of, the members, officers and other employees of the
Board, shall be such as may be prescribed.
6 (1) Notwithstanding anything contained in any other law for the time being in
force it shall be the du$ of the Board to conduct examinations jnd
select candidates for appointments to the subordinate services/posts.
(2) lt shall be the duty of the Board to perform such other functions and
duties as the Government may, by notification, specify.
(3) lt shalt be the duty of the Board to conduct departmental examinations
and advice the Government in such matters and on such other matters
as may be referred to it by the Government.
(4) Notwithstanding anything contained in any other law forthe time being
in force, or rules, regulations, bye laws framed thereunder, relating to
the appointment to the serviceslposts in, and conditions of service of
employees of, the Government Departments, organizations and
autonomous bodies established/ constituted by the Government and
Semi-Government Organizations, the Board shall be the authority
competent to conduct examinations for appointments to the sub-
ord i nate services/posts of such Govern ment Departments, organ izations
and autonomous bodies and Semi-Government Organizations, and it
shall be the duty of the Board to conduct such examinations.
3 TheArunachal Pradesh Extraordinary Gazette, october 3, 201g
7
(5) On all matters relating to methods of recruitment to, or any other
matter relating to, the subordinate services/posts it shall be the duty
of the Board to advise on any matters so referred to by the Government
Department, an organization or autonomous body established/
constituted by the Government, or a Semi-Government Organization.
(6) The Government may, howeve[ make orders specifying the matters
in which either generally or in any particular class oicases or in anyparticular circumstances, it shall not be necessary for the Board to
be consulted.
(7) ln the case of any difference of opinion between the Board and the
Government Department, or an organization or autonomous body
established/constituted by the Government, or the Semi-Government
organizations, or on any other matter, the concerned Government
Department, or an orginasation or autonomous body, or the semi-
Government organiasation, shall refer the matter to the Depariment
of Administrative Reforms, Government of Arunachal pradesh and
the decision of the Government thereon shall be final.
The Chairman, as administrative head of the Board, shall be responsible
for -
(a) ascertaining well in advance but not less than one year, from the
departments, the nurnberof posts forwhich recruitment is to be made,
from time to time;
(b) inviting applications by means of advertisements;
(c) scrutinizing applications received in response to advertisements,
(d) responsibility for engaging confidential printer and for getting question
papers prepared,
(e) conducting of competitive examination for the candidates ;
(0 selection and preparation of merit list of the successful candidates ;
(g) recommending to the departments concerned names of selected
candidates :
(h) maintaining records of selections by the Board ;
(i) any other duty, or duties, entrusted to the Board by the Government,
from time to time.
The members shall assist the Chairman in conduct of the examinations
and perform other such duties as directed or delegated by the Chairman.
9. The Controller of Examinations shall, under the overall supervision and
guidance of the Chairman, be responsible for -(a) the actual conduct of the examination process excluding the
preparation and printing of the question papers;
(b) the safe custody of examination materials, both before and after the
examination;
(c) the preparation, confidentiality, accuracy and publication of the results ;
(d) recommend and ensure the process of upgradation and reform of
examination process subject to the approval of the Board ;
(e) Maintaining of records of all examinations conducted by the Board.
Provided that the chairman may, assign such other duties or
functions to the Controller of Examinations, or may assign allor any
of the functions of the Controller of Examinations to any other otficial
of the Board, if, in his opinion, it is necessary to do so in the interest
of confidentiality, speed and smooth conduct of the examination
process.
10. The Secretary shall be responsible for -
(a) Preparing the agenda for, and for keeping record of all deliberations
of, the meetings of the Board;
(b) representing the Board in all litigations.
(c) carrying out such other duties which may be assigned by the
Chairman from time to time.
8
Duties and
functions of
the Chair-
man.
Duties and
functions of
the members
Duties and
functions of
the Control-
lerof
Examina-
tions :
Duties and
functions of the
secretary.
4 TheArunachal Pradesh Extraordinary Gazette, october 3, 2018
Effect of
recommenda-
tion of Board.
Furnishing of
returns, etc.
Fees
Board may call
for records.
Chairperson
and members
of Board
deemed to be
the Public
Servants.
Vacancies,
etc. not to
invalidate
proceedings
of the Board.
General
powers of the
Board.
Status of the
Board.
11 Manner of selection of candidates, procedure for conduct of
business of the Board, certain special provisions relating to
intimation of vacancies to Board and their advertisement.
(1 ) The manner of conducting examinations and selection of candidates
for appointment to the subordinate services/posts shall be such as
may be provided for by regulations.
(2) The procedure for conduct of business of the Board shall be such as
may be provided for by regulations.
(3) Every Head of the Government Department, organization or
autonomous body established/constituted by the Government and
semi-Government organization shall, every year; intimate the Board
the number of vacancies including those anticipated in course of the
year, within such time and in such manner as may be provided for by
regulations.
(4) ln matters for which no provision is made in this section, the
Government may make rules in consultation with the Board; and
subject to the provisions of such rules, the Board may regulate its
proceedings.
12. Notwithstanding anything contained in any other law for the time being in
force the recruitment to the subordinate services/posts shall be made on
the recommendations of the Board.
13. (1) The Board shall furnish to the Government such returns, statistics, reports,
accounts and other information with respect to conduct of it's affairs or
activities as may be required by the Government from time to time.
(2) The Board shall furnish to the Government an annual report on it's
working as soon as rnay be afterthe end of each financialyear in such
form and detailas may be prescribed.
14. The Board shall for the purpose of discharging it's functions of conducting
examinations and selecting candidates for appointments to the subordinate
services/posts may levy such fees as rnay be prescribed.
15. The Board may call tor any record, report or information from any appointing
authority or the Government office which in its opinion, is necessary for
efficient discharge of its functions and the concerned authorities shall be
bound to furnish such records, reports or information to the Board.
'16. The Chairperson and the other members of the Board appointed underthis
Act shall, while acting or purporting to act under thisAct, be deerned to be
public servants within the meaning of section 21 of the lndian Penal Code
(45 of 1860).
17. No act or proceedings of the Board shalt be questioned or shall become
invalid merely on the ground of the exrstence of any vacancy in, or defect
in the constitution of the Board.
18. Subject to the provisions of thisAct, the Board shall have the powers,
(a) to constitute advisory committee to advise the Board;
(b) to engage suitable consultantslexperts or persons having special
knowledge or skills to assist the Board in the performance'of its
functions;
(c) subjectto the previous permission of the Government, to delegate any
of it's powers generally or specially to any of its committees or Offrcers;
(d) to enter into and perform all such contracts, as it may consider
necessary or expedient, for carrying out any of its functions;
(e) to do such otherthings and perform such acts as it maythink necessary
or expedient for the proper conduct of its functions and carrying out
the purposes of this Act
19. (1) The Board shallbean attached officeof the DepartmentofAdministrative
Reforms but shail function in an autonomous manner in respect of
carrying out the examination process and other functions as provided
under this Act.
(2) Nothing provided in sub-section(1) shall prevent the Government in
issuing policy directives or any other instruction to the Board in any
matter, and the Board shall be bound by such orders.
5 The Arunachal Pradesh Extraordinary Gazette, October 3, 2018
20. The Chairman shall have the administrative and financial powers of the
Commissioner to the Govemment and the Secretary shall have the admin-
istrative and financial powers of the Head of Office.
Provided that the Government may make such further administrative
and financialdelegation to the Chairman as may be required in the interest
of confidentiality of the examination process.
21. All permissions, orders, decisions, notices and other documents of the
Board shall be authenticated by the signatures of officer authorized by the
Board in this behalf.
22. (1) The Government may, by notification, make rules for the purpose of
carrying out the provisions of thisAct.
(2) ln particular, and without prejudice to the generality of the foregoing
power, such rules may provide for all or any of the following matters,
namely :
(a) the salaries and allowances payable to, and the other terms and
conditions of service of, the Chairperson and the members ,
(b) the salaries and allowances payable to, and the otherterms and
conditions of service of, the Secretary, the officers and other em-
ployees of the Board ;
(c) All or any matters for which no provision has been made under
the Act ;
(d) form and the details of the annual report to be furnished by the
Board to the Government;
(e) fees to be levied under section 14 ;
(3) Every rule made underthis section shall, as soon as may be after it is
made, be laid before the State Legislature.
23. (1) The Board may, with prior approvalof the Government, by notification,
make regulations not inconsistent with this Act and the rules made
thereunder for carrying out the purposes of thisAct.
(2) ln particular, and without prejudice to the generality of the foregoing
power, such regulations may provide for all or any of the following
matters, namely :
(a) mannerof conducting examinations and selection of candidates
for appointment to the subordinate services/posts, under sub-
section (1)of section 11 ;
(b) procedureforconductof businessof the Board undersub-section
(2) ol section 11 ;
(c) time frame and the manner in which the Government Departments,
organizations a nd a uton omous bod ies establish ed/constitu ted
by the Government and Semi-Government Organizations shall
intimate the numberof vacancies to the Board under sub-section
(3) of section 11 ;
(d) speclfying the mode of selection and fixing criteria for selection of
candidates to subordinate services/posts as it may deem
appropriate in consultation with the concerned Government
Department, organ izatron or autonomous body eshblished/constituted
by the Govemment or Semi- Government Organization ;
(e) specifying the mode of arranging the selected candidates in the
order of merit keeping in view the number of vacancies reported
for being filled ,
(0 specifying the mannerof fonruarding the listof selected candidates
arranged as per their merit to the appointing Authority ;
(g) specifying the manner in which an advertisement may be issued,
for inviting applications ;
(h) specifying the mode for publication of advertisenrent inviting
applications.
(3) No regulation or its amendment shall have effect until the same is
approved by the Government.
24. (1) lf any difficulty arises in giving effect to any of the provisions of thisAct,
the Government may, by order not inconsistent with the provisions of
this Act, remove the difficulty :
Provided that no such ordershall be made afterthe expiration of
a period of two years from the date of commencement of this Act.
(2) Every order made underthis section shall, as soon as, may be after it
is made, be laid before the LegislativeAssembly ofArunachal Pradesh.
Delegation of
powers.
Authentication
of orders and
documents of
Board.
Power to
make rules.
Power to
make regula-
tions.
Power to
remove
difficulties.
G.S. Meena, IAS
Commissioner to the
Government of Arunachal Pradesh,
Itanagar.
Printed by Directorate of Printing, Naharlagun. -73812018-DoP-250+Secy. 
(LA)-50+Secy. (AR)-100+Secy
(L&J)-100-10-2018

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