LexThe Assam Districtwise Population Pattern Reflection in Services (in class III and class IV posts) Act, 1994
Assam · state statute
Open in Lexace · Ask the AI about this actA Reg iwe red N o. A -12 • - . - « i i i a i i > K f s d 3 K '’X e; ‘ W The Assam Gazette 's P t W R 'l EXTRAORDINARY W ’ 4 ^ 4 4 M4 1 W P f a /-> i; A , * , A IK A ' ' ■ > ■ '" A . • . * ■ Y iOJ S: PUBLISHED BY AUTHORITY £2SfO 'HX HS ^X V'X SS n.f - - ■ • ■ - ' ,_ rOJ 7SD 75 35 0ft SV: q? 64 * 1 ^ ’ , 7 t*r, 19 94 , 17 19 16 (* 1= *) No. 6 ’- Disp ur, Saturday , 7th May, 1994, 17th Vaisakha, 1916 (S. E.) I GO VE RN MEN T OF ASSAM OR DE RS BY THE GO VE RN OR LEGISLATIVE DEP ARTMENT: LEGISLA TIVE BRANCH notification 1 ' w * - ;^W T h e 7 th M a y 19 94 N o .L G L . 119/9 3/9 3 — T h e fo ll o w in g A ct o f th e A ss am L e g is la ti v e A sse m b ly w h ic h re c e iv e d th e a sse n t o f th e G o v e rn o r is h e re b y p u b li s h e d f o r g e n e ra l in fo rm a ti o n * I 768 IH E ASSAM GAZETTE, EXTRAORDINARY, MAY 7, 1994 ASSAM ACT NO. XXIX OF 199 4 (Received the assent of the Governor on 6th May, 199 4) THE ASSAM DISTRICTWISE POPUL ATION PATTERN REFLECTION IN SERVICES (IN CLASS III AND CLASS IV POSTS) ACT, 19 94 - AN ACT to provide for reflection of districtwise population pattern in appointme nt to Services in Class III and ClassIV posts. Whe reas it is exp edient to prov ide for reflection of districtwise pop ulat ion pa tt ern in app oin tme nt in Services in Class HI and Class IV posts in Gover nm ent and Sem i-Gove rnm ent Offices in order to give pro per rep res entation of vario us sections of the people. And wherea s the Assam Leg islat ive Assembly, in a r esoluti on adop ted on 10 th Fe bruary 197 6, recom mended to the State Gov ernment to tak e imm ediate steps to rationalis e appointme nt in posts in Go vernm ent and Sem i-Gove rnm ent services so th at the sub-divisionw ise population pa tte rn in the Sta te is sui tab ly reflected ;« » < » » • j j - ‘ W ' - - 1 • - » • » . * * And wherea s it would be mor e ratio nal to ens ure to reflect districtwise population pattern : g It is hereby enacted In the Forty-fif th Year of the Republic of India as follo ws, n am el y:— . 1 - (1) This Act may- be calle d the e x te n t '' a n d Assam Districtwise Population Patte rn c o m m e n c e . Reflection in Services (in Class III and ®cn t Class IV posts) Act, 1994 . / THE ASSAM GAZETTE, EXTRAORDINARY, MAY 7, 1994 769 (2) It extend s to tKe whole of Assam. q . 1 ' f r f ’ » 'w 'u O S M such(3) It shall come info force on date as the Gov ernm ent may, by notifi cation, appoint. D e fi n it io n s. 2. In this Act, unles s the context othe rwise req uires,— (a) "Commission” mean s the Assam Public Service Commission ; s j g j W w ' . (b) "Go vernment” means the State Government of Assam ; (c) "Hig h Pow er Officer” mean s an officer of the rank of Add ition al Chief Se cre tar y of the Government appointed as s uch u nd er Section 6 of this Act ; (d) "Class HI and Class, IV posts ” means posts classified as such in the Cla ssification of Serv ices in the Resolution on the Rep ort of Assam Pay Commission, 1988, vid e Notification No. FPC. 24/90/128, dated 6th December, 1990 ; , (e) "Po pulatio n Pa tte rn ” means the ratio or per cen tage of various classes of pop ulation to the total pop ulation of a dis tr ic t’ and (f) "Re served Categories” mean s perso ns belonging to Schedul ed Castes/ Sch edul ed Tribes/Other Bac kward Class- es/More Oth er Backward Classes/ Ex -Se r- viceman/Phy sica lly Handicapped persons, as the case m ay be. \ \ i l Application. 3. This Act shall apply to services of all Class III and Class IV posts under the Government and Sem i-G ove rnm ent serf vices and agencie s recruitm en t to which 770 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 7, 1994 are made thro ugh the Commission or otherw ise. u fp p o ta tm e n t, 4. (1) At the commencemenit of this A c* t, all appointments to Service s In Class III and Class IV in the Governm ent or Sem i-Go vern men t Offices or agencies which are to be made by direct recruit ment shall be regu lated in the following man ne r:— (a) Minimum Qualification and stan dard prescribed shall be mainta ined in all examinatio ns and tests held for the pur pose of recr uitm ent to the Service s in Class IH and Class IV posts. - (b) Candidates possessing minimum qualification and achieving minimum stan dard shall be g iven due weightage so as to ensure the reflection of the population pattern in the district. (2 ) There shall be backlog for not fillin g of the vaca ncy in any yea r for non- . av ailabilit y of candidate. R e c r u it m e n t 5. Notwith standing anythin g contai- to r 'e s s r v a -1 n e d In this Act, recr uitm ent under this t io n . Ac t shall be subject to rese rvation in favour of candidates who are members of the Sche duled Castes/the Sched uled Tribe s (Hills)/ the Sche dule d Tribes (Plains)/the Other Bac kwa rd Classes inclu ding More other Bac kward Classes/ the Ex-Se rvicem an and the Ph ysi cal ly Handicapped persons as laid down by the Gove rnment from time to t ime 9 Prov ided tha t in reflecting dist rict- wise population patte rn in such recruit ment the ove rall quota for the reserved categories shall be m aintained ’ THE ASSAM GAZETTE, EXTRAORDINARY, MAY 7, 1994 77 1 Provided furth er that the reserva tion on all counts shall not exceed 50% of the vacancies. A ppoin tm en t 5. (i) Th e G ov er nm en t sh al l ap po int P o w S '8 a High Power Officer of the rank of Ad- officer. dit'ional Chief Secretary exclusively :— (i) to examine the population pa tte rn in suitable m an ne r; (ii) to determ ine non rep res entation / more representation/less represen tati on in terms of the population pa tte rn irr the existing Go vern me nt Serv ices /Semi-Gov ernmen t Services; and fiii) to recommend to Government the mode of reflection of such pop ula tion pattern in rec rui tm ent to Government / Semi -Go vernment Offices. (2) The Government shall consider tile reco mm endatio n of tihe officer appo in ted under sub-sec tion (1) and shall de termine the basis for recruitm en t to re flec t. the population pattern. ■ v w :i .? • ; ■ s f a 7 m a k e1 rules The Government may, by notifica- m ' tio n in the Official Gazette, make rules for carrying out the purposes of this Act, Po we r to 8 - If any difficult y arise s in giving e u h y .ve effect t° the prov ision s of this Act, the Government ma y by ord er pub lish ed in the Official Gazette, make provision not inco nsis tent wi th th e provisions of this Act as app ear s to be necessa ry for r emo v ing the difficulty. TH E AS SA M GA ZE TT E, EX TR AO RD IN AR Y, MAY 7, 19 94 Power to review. 9 . The Governor shall rev iew the progress made in implementing the pro visions of this Ac t in reflecting the popu lation pattern in the services -i n Class Ttl and Class IV posts from time to time at least once in every two vears and taken appropriate measures accordingly. Repeal and 1 0 . (1) Tht Assam Distirictwise p O p 'i-( A ssa m O rd i- Sav lng‘ ;ation patte rn Reflection in services (C la ss nan ce ^ N o. l Vil and Class IV posts) Ordinance. 1994, is hereb y repealed (2 ) Notw ithstanding such repeal, any thin g done or any action taken under the ordinan ce so repea led shall be deed to have done or taken under the corres pond ing provision of this Act. - I I K. LA SK AR , Sec ret ary to the Govt, of Assam, Leg isla tive Department. G ow ah at i: PH ted and . ubiisbe ! bj ibe Dy. D'ra clor (P), Direc tor ate , c fP tg and Sty. A? a m , Guwahati-2l (Ex. Gazette) N o. 127-W05- 400-6-5-94. - - 3 - S )