The Haryana Government Gazette June 24, 1980

r 7 TWHHATAMM UST Wret., JUNE 29, 16 OTT 
(ASADHA 3, 1902 SAKA) 
PART III 
HARYANA GOVERNMENT 
FISHERIES DEPARTMENT 
Notification 
The 30th May, 1980 
G.S.R.70/Const./Art.309/80.—In exercise of the powers conferred by 
the proviso to atticle 309 of the Constitution of India and all other powers 
enabling him in this behalt, the Governor of Haryana hereby makes the follow- 
ing rule regulating the recrultment and conditions of :ervice of persons 
appointed to the Haryana Fisheries State Servic’, Group B, Rules, namely :-— 
PART J—GENERAL} 
1. These rules may be called the Haryana Fisheries Group B Service Short title. 
Rules, 1980. 
2. In these rules, unless the context otherwise requires,— Definitions 
(a) “Commission” means the Haryana Public Service Commission ; 
(b) “direct recruitment” means an appointment made otherwise than 
by promotion or by transfer of an official already in the service of 
the Government of Indla or any State Government ; 
(c) “Government” means the Haryana Government in the Adminis- 
trative Department ; 
(d) “recognised university” means,— \ 
(i) any university incorporated by law in India, or 
(ii) in the case of a degree, diploma certificate obtained as a result of 
an examination held before the 15th August, 1947, the Punjab, 
Sind or Dacca University, or 
(iil) any other university which is declared by Government to be a 
recognised university for the purpose of these rules. 
(ec) “Service * means the Haryana Fisheries Department State Service 
Group B. 
PART II—RECRUITMENT TO SERVICE 
3. The Service shall comprise the posts shown in Appendix ‘A’ to these Number 
Tules ; and 
character 
Provided that nothing in these rules shall affect the inherent right of Of PO#ts- 
Government to make addittons to or reduction in the number of 
such posts of to create new posts with different designations and 
scales of pay, either permanently or temporarily.
648 HARYANA GOVT GAZ., JUNE 24, 1980 
(ASADHA 3, 1902 SAKA) 
Nationality 
domicile 4. (1) No person shalt be appointed to the Service, unless he is— 
an 
character {a) a citizen of India ; or 
of candj- 
dates (b) a subject of Nepal ; or ~ appointed 
to the ’ {c) a subject of Bhutan ; or Service. 
(d) a Tibetan refugee who came over to India before the Ist January, 
1962 with the intention of permanently settling in India + or 
(e) a person of Indian origion who has migrated from Pakistan, Burma 
Stilanka, East Aftican countries of Kenya, Uganda, the United 
Republic of Tanzania (formerly Tanganyika and Zanzibar), Zambia, 
Malawi, Zaire and Ethopia with the intention of permanently 
settling in India : 
Provided that a person belonging ta category {b), {c) (d) and(e) shall 
bea person in whose favour a certificate of cligibility has 
been fssued by the Government. 
(2) A person in whose case a certificate of eligibility is necessaty may be 
admitted to an examination of interview conducted by the Haryana Public 
Service Commission or any other recruiting authority, but the offer of appoint- 
ment may be given only after certificate has been issued to him by the Go- 
vernment, 
(3) No person shall be appointed to the Service by direct recruitment 
unless he produces n certifiete of character from the principal academic officer 
of the untversity, college, school or institution last attended. if any, and similar 
certificates from two other responsible persons not being his relatlyes who are 
well acquainted with him in his private life and ate unconnected with his 
university, college, school or-institution. 
Age. 5. No person shall be appointed to the Service by direct recrultment 
who is less than seventeen years or mote than twenty-seven years of age, on 
the last date of submission of applications to the Commission. 
Appointin 6 Appointments to the posts in the Service shall be made by the Go- 
Authority. Vetament after consultation with the Commission, 
Qualifiea- 7. No person shall be appointed to the Service, unless he is In possession 
tions. of qualifications and experience specified in Appendix B to these rules. 
Disqualifi- 8. No person— 
cation 
(a) who has entered into or contracted a marriage with a person having 
a spouse living, of . ; 
(0) who having a spouse living has entered into or contract a marriage 
with any person, shall be ellgible for appointment to the Service ; 
Provided that the Government may, if satisfied that such martiage is 
permissible under the personal law applicable to such person and the other 
party to the marriage and there are other grounds for so doing, exempt any 
person from the operation of this rule.
HARYANA GWYT, GAL. JUNE 24, 1978) o4y 
(ASADHA 3, 19f2 SARA; 
9, (I) Recruitment to the Service shall be made :— Method of 
recruitment 
(a) by promotion .. 50%; or 
(b) by direct recruitment 50% ; or 
(c) by transfer or deputation of a person already in the service of any 
State Government or the Government of India ; provided no 
eligible person is available for promotion or direct recruitment. 
(2) When any vacancy occurs of is about to occur in the Service, the 
appointing authority shall determine in what manner such 
vacancy shall be filled. 
(3) Appointment to any post by promotion shall be made strictly on 
the basis of seniority-cum-merit and no person shall be entitled 
to claim promotion on the basis of seniority alone. 
10. (1) Persons appointed to the Service shall remain on probation for Probation. 
a period of two years, if appointed by direct recruitment and one 
year , if appointed otherwise : 
Provided that— 
{a) any period after such appointment spent on deputation on = a 
corresponding or a higher post shall count towards the period of 
probation ; 
(b) in the case of an appointment by transfer, any period of work ia 
equivalent or highcr rank, prior to appointment to the Service 
may, at the discretion of the appointing authority, be allowed 
to count towards the period of probation fixed under this rule ; 
and 
(c) any period of officiating appointment shali be reckoned as period 
spent on probation but no person who has so offictated shall, 
on the completion of prescribed period of probation be entitled 
to be confirmed, unless he is appointed against a permanent 
vacancy. 
(2) If, in the opinion of the appointing authority the work or conduct 
of a person during the period of probation is not satisfactory, it may— 
(a) if such person is appointed by direct recruitment, dispense with 
his services ; and 
{b) if such person is appointed otherwise than by direct recruitment,— 
(i) revert him to his former post ; or 
(ii) deal with him in such other manner as the terms and conditions 
of bis previous appointment permit.
’ ARYANA GOVT GAZ. JUNE 24, 1986 
650 H OSADHA 3, 1902 SAKA) 
. (3) On the completion of the period of probation of'a person, the appoint- 
ing authority may,— 
(a) If his work or conduct has, in its opinion, been satisfactory—- 
() confirm such person from the date of his appointment, if appointed 
against a permanent vacancy ; or 
Gi) confirm such person from the date from which a permanent 
vacaney occurs, if appointed against a temporary vacancy ; 
of 
(iii) declate that he has completed his probation satisfactorily, if 
there is no permanent vacancy ; of 
(b) If his work or conduct has in its opinion, been not satisfactory,— 
(i) dispense with his services, if appointed by direct recruitment, 
if appointed otherwise, revert him to his former post or 
deal with him in such other manner as the tetms and con- 
ditions of his previous appointment permit ; or 
(ii) extend his period of probation and thereafter pass such order, 
as it could have passed on the expiry of the first period of 
probation ; 
Provided that the total period of probation, including extension, if any, 
shall not exceed three years. 
Depart- 11. (i) Every member of the Service, shall within two years from the 
mental date of his appointment to the Service, pass the departmental examination as 
examina prescribed in the Appendix ‘E’ to these rules. 
ion. 
(2) If a member has already passed the departmental examination in 
both the papers in Haryana Fisheries Department State Service Group C 
with credit he shall not be required to pass the same in this Service. 
(3) In order to pass the departmental examination, a member shall 
have to obtain 50 per cent marks in each paper. A member getting 66 
per cent marks or above in each paper shall be deemed to have qualified the 
departmental examination with credit and he shail not be required to pass 
the said examination in Class I Service again. 
(4) If any member fails to pass the departmental examination, his services 
shall be terminated ; provided that the Government may exempt any member 
of the Service from passing the whole or any portion of the departmental 
examination or may extend the period within which the member of the Service 
shall pass the examination. 
j (5) The increments of a member of the Service shall be regulated as 
under :— 
(i) If a member of the Service passes the departmental examination 
within a petiod of two years from the date of his appointment, 
he shall be entitled to get two increments, including that aready 
earned by him from the date, if any , following the last day 
on which the depaftmental examination is completed. Howevers, 
he shall be entitled to get the third increment after the completion 
of three years service ;
HNAKRYANA UUVI GAG JUNE <4, F7su OS! 
{ASADHA 3, 1902 SAKA) 
— 
(ii) in case a member of the Service is allowed extension in the period 
within which the said examination is tequired to be passed, his 
next increment(s) for the period subsequent to that within which 
the departmental examination was to be passed, shall be 
released only from the date following the fast day on which 
the examination is completed ; 
(ili) {fa member of the Service falls to pass the departmental examina- 
tlon, of any part thereof, and Is subsequently exempted by the 
Government from passing the departmertal examination or any 
part thereof, as the case may be, his increment(s) for the perfod 
subsequent to that within which the departmental examination 
was fo be passed, shall be released from the date he ls given such 
exemption ; 
(iv) further increments shall normally be admissible on the dates 
on which they would have become otherwise due. 
12, The senlority, inter se of members of the Service shall be determined Seniority. 
by the length of continuous service on eny postin the service ; 
Provided that where there are different cadres in the service, the seniority 
shall be determined separately for cach cadre : 
Provided further that {n the case of members appointed by direct 
Tecruitment, the order of merit determined by the Commission shall not be 
disturbed in fizing the seniority : 
Provided further that in the case of two or more members appointed 
on the same date, thelr senlorlty shall b2 determined as follows :— 
(a) a member appointed by direct recruitment shall be senior to a 
member appointed by promotion or by transfer ; 
(b) a member appointed by promotion shall b2 senior to a member 
appointed by transfer ; 
(c) in the case of members appointed by promotion or by transfer, 
seniority shall be determined according to the senlority of such 
members in the appointments from which they wefe promoted 
or transferred ; and 
(d) in the case of members appointed by transfer from different cadres 
their senlority shall be determined according to pay, preference 
being given to a member, who was drawing a higher rate of pay 
in his previous appointment ; and if the rates of pay drawn arc 
also the same, then by the length of their service in the appoint- 
ments, and if the length of such service is also the same, the older 
member shall be senior to the younger member. 
13. A member of the Service shall be Hable to serve under the State 
Government at any place whether within of ouside the State of Haryana. Facility to
Leave, Pay, 
pension or 
other 
matiers, 
Discipline, 
penaltios 
and 
appeals 
Vaccination. 
Oath of 
alleziance. 
Power of 
Telaxation, 
Special 
provisions, 
Repeal 
and 
Savings. 
652 HARYANA GOVT GAZ.,JUNE 24, 1980 
(ASADHA 3, 1902 SAKA) 
A member of the Service may also be deputed to serve under— 
(1) a company, an aSsoclation or body of individuals whether {ncor- 
Porated ot not, which is wholly or substantially owned or 
Controlled by the State Government, a municipal corporation or 
alocal authority within the State of Haryana ; 
(li) the Central Government of a company, an association ot body 
of individuals, whether incorporated of not,which is wholly or 
substantially owned of controlled by the Central Government ; 
or 
{lli) any other State Government, an international organisation. an 
autonomous body not controlled by the Government, of a 
private body - 
Provided that no member of the Service shall be depute i to the Central 
of any other State Government or any ofganisation or body referred to in 
clauses (ii) and (ili). except with his consent. 14. In respect of pay, leavé, pension and all other matters, not expressly 
Provided for in these rules, the members of the Service shall be governed 
by such rules and regulations 23 may hove been, of many hereafter be adopted 
or made by the competent authority under the Consiitution of India of under 
any other \aw for the time being tr force. 
15. (1) In matters relating to discipline, penalties and appeals, members 
of the Service shall be governed by the Punjab Civil Services (Punishment 
and Appeal) Rules, 1952, as applicable to the State of Haryana « 
Provided that the nature of penalties which may be imposed, the authority empowered to impose such penalties and appellate authority shall, subject 
to the provisions of any. be such as are specified in Appendix ‘C’ to these 
(2) The authority competent to pass aa order under clauses (c) and (d) 
of the Sub-rule (1) of rule 10 of the Punjab Civil Service (Punishment and Appeal} Rules. 1952 and the appellate authority shail also be as specified 
in Appendix ‘D’ to these rules, 
7 16, Every member of the Service shall get himself vaccinated and 
r evaccinated ifand when the Government so directs by a special or general order. 
17. Every member of the Service unless he has already done $o, shall be required tc take the oath of allegiance to India and to the Constitution of India as bylaw established. 
18. Where the Government |s of the opinion that it is aeCcésary or 
expedient to do so, it may, by order, for reasons to be recorded 10 writing relax any of the provisions of these rules with respect to any class oF 
Category or persons. , 
19. Notwithstanding anything contained in these rules the appointing 
authority may impose Special terms and conditions in the order of appoint- 
ment of a person if it is decmed expedient to do so. fr 
20. The Punjab Fisheries Rules, 1935 are hereby repealed : 
Provided that any orders made or actlontaken under the rules so repealed 
Shall be deemed to have been made or taken under the corresponding provision 
of these rules,
APRON SRE TR NE Rey SEN ey vero 
(ASADHA 3, 1902 SAKA) 
APPENDIX A 
(See rule 3) 
: Number of posts 
Serial Designation of post 
No, Scale of Pay 
Perma- Tempo- Total 
nent rary 
1 2 30 Oe 4 5 6 
Rs. 
1 Fisheries Development ~ 3 6 9  350--25—500/30-~590/ 
Officer 30—830/35—900 
2 Fisheries Research . 1 1 350 25. 500/30 590) 
Officer 30—-830/35—900 
654 HARYANA GOVT, GAZ,, JUNE 24, 1980 
(ASADHA 3, 1902 SAKA) 
APPENDIX B 
(See rule 7} 
Serial Designation of post | Academic qualifications and Academic qualifications 
No. experience . if any, for direct and experience, if any . for 
recruitment and transfer appointment by promotion 
I 2 3 4 
1 Fisheries Develop- 7] 1. (a) B.Sc. of a recognised (a) B.Sc. with Zoology 
Officer | University with Zoology as froma recognised Uni- 
. one of the subject. versity with ten years expe- 
2 Fisheries Research rience as Fisheries Officer. 
icer 
(b) Post-graduate Training in (b) One year training in 
Fisheries from Central Tntand Fisheries from the Central 
Fisheries Research Institute Indian Fisheries Research 
Barrackpore, Calcutta with Institute, Barrackpore, 
3 years practical experience of Calcutta, 
Fisherics Development Pro- 
gramme, 
or 
7 years experience in Fisheries 
Development after attainment 
of basic qualification, 
or 
Hi. (a) M. Sc. Zoology with 
specialisation in Fish and 
Fisheries, 
(b) Four years experience in 
_ Fisheries Development after 
ie, M.Sc, 
Note.—The experience in each 
ease will be counted after attain- 
ing of basic qualification. 
TH, Adequate knowledge of 
Hindi 
HARYANA GOVT. GAZ, JUNE 24, 1980 655 (ASADHA 3, 1902 SAKA} 
APPENDIX C 
[See rule 15(1)] 
Sr, Designation of post Appoint- Nature of Penalty Authority Appellate 
No, ing. empowered authority 
authority to impose 
penalty 
1 2 3 4 5 6 
1 Fisheries Develop- Govern- (a) Warning with acopy Head of Govern- 
ment Officer ment in the personal fiie; Depart- ment 
ment 
2 Fisheries Research | (b) Censur® ; Ditto Do 
Officer 5 lk teins ce: (c) Withholding of incre- Ditto Do 
ments including st6ppage 
at an efficiency bar ; 
(d) recovery from pay of Ditto Do 
the whole or part of any 
pecuniary loss caused to 
Government by negligence 
or breach of orders ; 
(e) reduction to a lower Govern- Bo 
post or time scale or toa ment 
lower stage in a time scale; 
(f) removal from the Service Do Do 
which does not disqualify 
from future employment: 
{(g) dismissal from the Do Do 
Service which does ordi- 
narily disqualify from 
future employment. 
656 HARYANA GOVT GAZ., JUNE 24, 1980 
{ASADHA 3, 1902 SAKA) 
APPENDIX D 
- [See rule 25(2)] 
Serial Designation of post Nature of order Authority Appellate 
No. empowered to authority 
make the 
order 
1 2 3 4 5 
1 Fisheries Development } (a) Reducing or withholding Government Nil 
Officer the amount of ordinary 
additional pension admissible 
2 Fisheries Research under the rule governing 
Officer pension 
(b) Terminating the appoint- Government Nil 
ment of a member of the 
Service otherwise than on his 
attaining the age fixed for super- 
annuation 
HARYANA GOVT. GAZ., JUNE 24, 1980 657 
(ASADHA 3, 1902 SAKA) 
APPENDIX E 
(See rule 11) 
ad examination shall consist of the following papers having the marks noted against 
eacl 
st Paper > Inland Fisheries Science and Circulars of the Fisherics De- 50 marks 
partment 
2nd Paper : Accounts (With the aid of books) -. 120 marks 
The Syllabus for the Account Paper shall be as follows :— 
@) Punjab Civil Services Rules, Volume I, Part 1. 
Chapters I to V, VH, VIII (Rules 8-1. to 8-91, 8-113 to 8-140), IX, X01 and XV. 
(1) Punjab Civil Services Rules, Vol, I, Part IT. 
Appendix I, 8*A, 112, 17, 20, 23 and 24, 
(1) Punjab Civi! Services Rules, Vol, I 
Chapters I to VI, IX to XL, XU. and Appendix 2, 
QV) Punjab Civil Services Rules, Voi, I. 
Chapters 1 to 3 (including Appendices ‘A’ to 'S’). 
(CV) Punjab Financial Hand Book, Part f. 
Chapters 1, 2,4 to 8, 10, 12, 15, 17 to 19. 
(VI) Punjab Financial Rules, Volume 0. 
Appendiecg 2 to 6, 10 to ‘12, 14 to 17 and is. 
Punjab Financial Hand Book I (Treasury Roles, Part 1, Part ID, 
pters 2, 3 Rule 4:1 to 4-49, 4-92 to 4 109, 4- 113to | 4: “114, 4-119 to 4-140, 
4-168 to 4-181 of Chapter WV & Chapter Vi Appendix B & C. 
(VIII) Punjab Budget Manual. 
Chapters 1 to 3, 7, 10 to 15, 18, 21, 25 to 28, 
(IX) Introduction to Government Audit & Accounts — 
Chapters 6, 7, 11, 13, 14, 15, 18, 21, 26 to 28. 
KULWANT (SINGH, 
Commissioner and Secretary to Government, Haryana, 
Fisheries Department,

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