LexThe HARYANA GOVT - GAZATTE :(EXTRA) JULY 3, 1999
Haryana · state statute
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“September, 1979) : L
pele at og
"a Notification .
The 2ist September, 1979
Na... GSR. 101/Coast,/Art. 309/79.—In exercise of the powers
| gonferred’sby the proviso to Article 309 of the Constitution of India,
Yn and all other powers enabling him in this behalf, the Governor of
5 Haryana ‘hereby makes the following rules, regulating the recruit-
ment, and*conditions’ of service of persons appointed to the Haryana
Fisheries, Department (State Service Group C), namely :—
PART I—GENERAL , Fa
Tg 1. ‘These rules may be called the Haryana Fisheries Department
a ste Service Group.C) Rules, 1979.
\ . “ .
are >, Inthese rules, unless the context otherwise requires,—
\ we erat ae “ ‘ . .
| Re 4 (a) “Board? means “the Subordinate Services Selection Board,
if - te <2 + .
“dat (by ‘direct rectuitment””s means an appointment made other-
tC wise than by promotion from. within ' the Service or by
transfer of an official already in the service of the Govern-
“ment of India’or any State Governments
*
A
(c) **Director” means the Director of Fisheries, Haryana ;
; (a) "Government" means the Haryana Government 'in the
Administrative: Department ; ’ -
(e) “recognised university" means,— : ./
(i) any university incorporated by Jaw 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 Pun‘ab, 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 ; >
Y (f). “Service”? -means Haryana Fisheties Department (State
~ o*". Service Group C)
as PART TI-RECRUI IMENT TO SERVICE
a 3, The Service shatt comprise of the posis shown in Appen-
ware 7 "dix SA? to these rules | ;
Provided that nothing in thes¢ rules shall affectthe inherent right
5 a Government to-make additions to Or reduction {t! the number
i of such posts or to create new posts with different designation and
scale of pay. either permanently or temporarily.
5 ss
Short title,
Definitlons.
Number
and Chafac-
ter of posts,
668) CamScanner
di Pee se + ee ttt be sae:
Nationality 4. (i) Nopersoneshall'‘be appointed 10 the ‘Service, unless he domicile and is— " ;
character of
appointed to
candidates (a). a cltizen of India, or” . , P)
tho Sorvice,
(0) a subject Nepal, of
(c) a subject of Bhutan, or
(d) a Tibetan refugee Who came over to India before the Ist January, 1962 with the intention of permanently settling in India ; or .
(©) @ person of -Indian origion who has migrated from
Pakistan, Butma, Sri Lanka, East African countries of Kenya, Uganda, the United Republic of Tanzania For- merly Tanganyika and Zanzibar), Zambia, Malawi, Zaire and Ethopia, with the intention of permanently~ —~ settling in India :
. Provided that a person belonging to category (b), (©), (d) and (e— shall be a person in whose favour a certificate of elig bility has bezu issued by the Government. .
(2) A peison in whose case, a certificate of eligibifity is necessary may be admitted to’an examination or interview conducted by the Board or any other recruiting authority, but the offer of appointinent.
h
may bo given only after the neeessary eligibility : certificate has been 4 issued to him by the Government. ’
(3) No persgn shall be appointed to the Service by direct recruitment, unless he produces a certificate of character from the Principal Academic Officer of the University, College, School or Institution last attended, if any, and similar certificates from two other Tesponsible persons, not being his relatives, who are well acquainted with him in his private life and are unconnected with his University, College, School or Institution, . ; ;
hi" 5. No person shall be appointed to the Service by direct recruitment who is less than I7 years or more than 27 years of age, on the last date fixed for submission of the application to the Board,
6. Appointments to the posts in the Service shall be made b Appolatt ; ppointme p y
authostiy.” the Director.
uallflca. 7. No person shall be appointed to the Service, unless he is tons. in. possession of qualifications and experience specified in Appendix ‘B’ to these rules,
Rs lima 8. No person :— ; \
(a) Who has entered into or coutracted 4 tartiage with
Person havinga spouse living, or
(b) Who having a spouse living, has entered into or contacts
a marriage with any person shall be eligible for appoint
menl to any post in the Service:
668) CamScanner
+ ¥ _ Provided that the Government niay, if satisfied that such
marriage is permissible under the. personal law applicable to such
person and the other party tothe marriage and there are other grounds
for so doing, exempt any person from the operation of this
ia
| tule,
9, Recrultment to the Service shall be made,— Method of
Tecrult-
(i) by promotion ; or ; iment.
(ii) by direct recruitment ; or
i. \ (iii) by transfer or.deputation of an official already in service
a of any State Government or the Government of
i mm India : = »
‘ r Provided that appointment to the post of Commercial Fisher-
. oan shall be made’ by selection, from amongst the Fishermen/Field
aed ssistants/Extension ‘Assistants, Supervisors having at least two years
7S"~experience in the Fisheries Department on the merit to be determined
»\ pon ‘tile basis of marks obtained in the test prescribed in Appendix F
_' < 'o these rules, a
| ida 10, (1) Persons appointed to the Service shall remain on Probat{uo
4:, probation for a period of two years, if appointed by direct recruit-
mt, and one year, if appointed otherwise:
Provided that—
' \(a) any-period after ‘such appointment spent on deputation
ona corresponding or a higher post shall count to-
wards the period of probatlon;
(b) any périod of work in equivalent or higher rank, prior
~ to appointment to the Service may, in the case of any
“appointment by transfer at the descretion of the appoint-
ing authority, be allowed to count towards’the period of
probation fixed under this rule; and,
(c) any period of officlating appointment shall be reckoned
. .48. period “spent on probation, but no fe who has
80 officiated shall, on the completion of the 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
i a “set ‘of a person during the .period of probation is not satisfactory,
be i— a
cae “(a) if such person is appointed by direct recruitment, dispense with
his service ; and
i (b) if such person is appointed otherwise than by direct recruitment—
» @) revert him to his former post ; or
A
3
A
668) CamScanner
" oe —
(ii) deal with him in such other manner as, the’ terms and conde
; tions of the previous appointment permit. ,
(3)-on the completion-of the period of probation “pf a person, the
appointing authority may :— .
(a) if his work or conduct has, in its opinion, been satisfactory—
(i) confirm such person from the date of his appointment, if
appointed against a permanent vacancy ; or
(ii) confirm such person from the date from which a permanent
vacancy occurs, if appointed against a temporary vacancy ;
or
if there isno permanent vacancy ; or (iif) declare that he has completed his probation satisfactorily y
‘4 ad
(b) if his work or conduct has in its opinion, been not satisfactory, ;
se : oe
{i) dispense with his services, if appointed by direct reeruitnent j
if appointed otherwise, revert him to his former post |
deal with him in such other manner as the lerms us. Fl
conditions of previous appointment permit ;or
(ii) extend his period of probation and thereafter pass such order, es
as it coluld have passed on the expiry of the first pete 4
/of probation : . :
Provided that the total perlod of probation, including extension
' if any, shall not exceed three years.
Members of _ Il. (1) Fisheries Officers appointed to the Service shail.
the service within one year from the date of his appolniment to the Service, pass the
0 ee — tmental examination as prescribed in the Apprendix ‘E’ to these
examjnatlon J f
yeats, (2) Firsheries Officer and technical staff shall get isherles («ain're 1
Barrackpore/Caleutta/Agra on their turn.
In case of refusal by the official to undergo the said training tre
. appointing authority with the approval of Government — may slop hi
increment until he gets his.training.
(3) In order to pass the departmental examination a member shall
have to obtain fifty per cent marks in each .paper. A member gelling sixty
percent orfabove shall be deemed to {have * qualifiedf the ceparirents!
examination with credit. —
(4) if any officer fails so to pass the departmental examinath.* ‘nls
services may be terminated ; ‘or, as
Provided that the Government may exempt any member of — the
Service from so passing the whole or any portion’ cf the ceparhiraisl
examinaton or may “extend the period within which the member of he
Service shall so pass the examination,
|
668) CamScanner
5
, De, (3) The Increments shall be regulated as under ‘—
(i) if a member of the Service passes the departmental examination within a period of two ‘years, fromthe date of his appointment, he _ Shall!be entitled-to ger fwo incremetits, including that already earned by him, from’ the date, if any, following the last day on which the
departmental’ ‘examinhtion, 4s 90 ted. However, he shall be : eutitied to ger the third-increment after the completion of three years ser gheog ! ' . —t
(ii) in case a member of the Service is allowed extension in the period ‘within ‘which the ‘said examination is required to be passed, his'next-increment (s) for the period subsequent. to that within which the départmentdl examination was to be passed,-shall be released only from the date following the last day on which the if examination is completed ; oe ar . 7
‘ _ Gil) if he fails to pass the departmental examination, or a part thereof, and i is subsequently exempted by the Government from passing the,
; pam 4 departmental examination or any part thereof, as the case may be Pe a” or py his‘incremi¢nts for the period subsequent to that within which ' ) ~< the departmental examination wasto be passed, shall be re- “an leased from the date he is given such exemption ;
\ | “i> e | : } . ~ (iy) further increments wil! normally be admissible on the dates \ "on Which they-would have become otherwise due.
; ~~ 72. Seniority, infer se of members of the Service shall be determined ty the length of continuous service on any post in the Service : , , a hI
f ’ Provided that where there are different cadres in the Service, the seniority shall be determined Separately for cach cadre :
Provided further that in the case of members appointed by direct tecruitment, the order of merit determined by the Board, shall not be distiirbed"in fixing the seniotity + ,
Provided further that in the case of two or more members appointed
on the same date, their seniority shall be determined as follows :—
‘ rc) a member ap olnted by direct recruitment shall be senior to a . “ - membér ‘appo nted ‘by ‘promotion or ‘by transfer ;
(b) a member appointed by promotion shall be senior to a member
-.. appointed by transfer ;
(c) in the ‘case’ Ef sheitiber appointed by promotion or by transfer,
“senibrity shall’bé ‘determined according to the seniority of such
members in the appointments from which they were promoted
or transferred ; an
(d) in the case of members appointed by transfer from different cadres,
, their seniority shall be determined according to pay, preference
Pi . , being given to a member, who was drawing a higher rate of
= < pay. in his. previous appointment. ; and if the rates of pay
; drawn ‘are also-the same, then by the length of their service in
é ‘the appointments, and if the length of such service is also the same,
‘. “the older member shall be senior to the younger member,
Sonlority of
members of
Service.
668) CamScanner
Liabilityto ‘13, (1) A member of the Service shall be liable to serve’at any place, . Setve. whether within ‘or‘outside the State of Haryana. po
(2) A member of the Service may also be deputed for service as under :—
(i) a company, an association or body. of- individuals whether- incor-
porated or not, which js wholly.or substantially: owned or controlled by the. State.Government, a-Munieipal: Corporation
or local authority within the State of Haryana ;
(ii) the Central Government or a company, an association or body
of individuals., whether incorporated or not, whioh is wholly
or substantially owned or controlled by. the Central Govern-
ment ; or
(iii) another State Government, international organisation, an w
autonomous body not controlled by the Government; ora private}
body ; { Provided that no member of the Service shall be deputed to the |
Central or any other State Government or any organisation or .
body referred to fm clauses (ii) and (iii) except. with hi vent. os consent. | tod | if Leave, 14. In respect of pay, leave, pension and all other matters not expres, F .
Pension provided for in these rules, the member of the Service shall be governed by r
or other such rules and regulations as may have been, or may thereafter be adopted
matters. or made by the competent authority under the constitution of India or under - —
any law for the time being in force made by the State Legislature.
. 15. (1) In_ matters relating to discipline, penalties and appeala, members
Peuieyne 4 of the Service shall be governed by the Punjab Civil Service appeals. | (Punishment and Appeal) Rules, 1952, as amended from time totime by the
Haryana Government; '
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 law, be such as are specified in
Appendix ‘C’ to these rules.
2) The authority competent to pass an order under clauses (c) and (d)
of sub-rules (1) of rule 10 of the Punjab Civil Service (Punishment anc Appeal)
[ Rules, 1952, and the appellate authority shall also be as 5 i
Appendix ‘D'- to these rules. al
Vaccination, 16. Every member of the Service shall pet himself vacolnated ahd
revaccinated, if and, when the Government so direct by special or general
order, :
Gah of 17, Every member of setvice, unless he has already done 80 shall be
Allegiance, pequuted to make the oath of allegiance to India and to the Constitution of
a Powe: of 18. Where the Government is of the opinion that it is tedessary ot . Relaxation. or Spam to do so, it may, by order, for. reasons to be recorded in writing \
relax any of the provisions of these rules with respect to any class or category of persons.
dia as by law established.
668) CamScanner
‘ . Ecosse Ae RE Ns ee ra vaca ong — ~~~ nlite — - Be ee eS ees ——
‘
BE 19, Not withstanding anything contained in these rules, the a: pointing Special authority may impose special terms and conditions in the order of appoint- Provislon. ment if it 1s deemed expedient to do so,
20, Nothing contained in these rules shall affect reservations and other Reservations concessions required to be provided for Soheduled Castes and other Backward Classes in acoordance with the orders issued by the State Govern- ment in this regard from time to time, under-tlause (4) of article 16 of the : Constitution . ‘
21, Punjab Fisheries Rules, 1935, applicable to the State of Haryana Repeal and and corresponding to any of these rules which are in force immediately savings. before the commencement of these rules ‘are hereby repealed :
Provided thnt any order made of’ sation taken under the rules so repealed shall be deemed to have been made or taken under the corresponding ” provisions of these rules, -
aa a a ae ee ey ee ER Oe Ae
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APPENDIX ‘A’
(See rule 3)
Designation
of
post
Number
of
post
Permanent
~
Temporary
Total
Scale,
of
pay
TECHNICAL Fisheries
Officer
Sectional
Officer
(Civil)
Assistant.
Fishesies
Officer
Marketing
Assistant
Salesman Commercial
Fisherman
Driver Pumping
Set
Driver
Laboratory
Assistant
.
Fisheries
Supervisor
Fisheries
Extension
Ass{stant
Fisheries
Farm
Assistant
Laborator-<
Attendant
er
13
18 ioe)
|
10
|
_ a 7 os be) -_
oe A Ss Bh ey Oe Pa
\
—
9
225—-15~360/20—500 200—10—280/15—400 160—10—280/15—400 130—5—160{5—300 110-—4—130/5—160/5—225 110-—-4—130/5--160/5—225 N0—4—130/5—160/5—180 100-—4—140/5—160 100-4—1
40/5—160
. 100—4—140/5—160. 90—3-=120/45-140 90—3.+120/4—140. 90—3—120/4—140
on
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a
NON-TECHi#ICAL Head
Assistant
1
_
1
300—20—400/20—500/25—550
Accountant
(Senior
Scale)
~
1
1
225—1
5—360/20—500
Statistical
Assistant
_
I
1
225—15-—-360/20—500
Assistant/Accountant
7
8
15
160—10—280/15—~400
!
Steno
grapher
1
~s
1
160—10—280/15—400
{
Cashier
—
I
1
130—10—200/10—250
:
Steno
Typist
—
1
1
110—4—130/5—160/5—225+Rs
25
as
special
pay
Clerks
12
16
28
110—4—130/5—160/5—225
©
cal im « ABMDG
Steer ter Sree Pt
oi,
an
es
TEE
ey
ae
ane
anipeter
e
SERPS h Se ee wees
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APPENDIX
‘B*
(See
rule
7)
{
TECHNICAL
;
i
Designation
of
the
post
Percentage
Academic
qualifications
and
Percentage
Academic
qualification
and
prescribed
experience
prescribed
for
prescribed
experience,
prescribed
for
for
direct
direct
recruitment
for
appoint-
appointment
by
promotion
recruitment
:
ment
by
or
by
transfer
or
by
promotion,
deputation
transfer
and
deputation
t
2
3.
4
5 t
Fisheries
Officer
50%
B.
Se.
Zoology
or
50%
Pre-Medical
or
its
equivalent
B.F.
Se,
(Bachelor
of
Fishery
with
two
years
experience
as
Science)
as
one
of
the
Assistint
Fisheries
Officer.
subject
as
its
cQuivalent
Assistant
Fisheries
Officer
50%
Pre-Medical
or
its
50%
Matric
with
Science
with
two
equivalent
years
experience
as
Marketing
r
Assistant.
:
.
Marketing
Assistant
/
50%
Matric
with
Science
or
fis
50%
Matric
with
Science
with
one
f
equivalent,
with
the
year
experience
as
Salesman.
knowledge
of
Fisheries,
-
whether
_
private
or
a
Government
Salesman
50%
Matric
with
Science
509
10
aS
Matric
with
Sclence,
with
2
‘years
experience
as
Laboratory
Assistant
and
as
Clerk
in
the
Fisheries
.
Department
or
Fisherles
Supervisor
or
Fisheries.
4
eg
‘3
ee ee oe
Fisheries:
Sy
pervisor
Laboratory
Assistant
Fisheries
Extension
Assistant
~
Farm
Assistant
*
Laboratory
Attendent
Commercial
Fisherman
50% 50% 50%
oa Matric
with
Science
having
knowledge
in
Fisheries,
Whether
private
or
Government
Le
Matric
with
knowledge
in
Fisheries.
atric
with
knowledge
in
Fisheries
whether
private
or
Government.
50% 100% 30%
50%
'
Fisherman,
Fishermen-cum-Watch-
Farm
Assistant
or
Extension
Assistant,
Matric
with
Science
having
one
year
experience
or
Farm
Assistant
or
Fisheries
i Extension
Assistant
or
Laboratory
Atten-
l
Fisheries
{
dent.
Matric
with
Science
with
one
ycar
“oda.
experience
as
Laboratory
Attendent
or
other
experience
in
the
Fisheries
Department. tant.
:
_
3
_
fi
|
tant. Matric
with
one
year
experience
as
Field
Assistant.
a
ee
By
selection
onthe
basis
of
test
to
be
conducted
by
the
Departmental
Selection
Committee
as
appointed
by
the
Director
amongst
the
Supervisor,
Laboratory
Assistant,
Pump
Set
Driver,
| Extension
Assistant,
Farm
Assistant,
Labo-
-
ratory
Attendent,
Ficld
Assistant,
seer 3 ali c
_
men
and
Boatman.
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3
Driver
50%
Pumping.
Set.
Driver
50%
Sectional
Officer:
(Civil)
100%
Sispoll, Head
Assistant
Accountant (Senior Scale)
Stenographer
. -~
Middle
pass,
possess-
ing
_ heavy...
vehicle
driving
licence.
Middle
pass
possess-
ing
two
years
experience
of
line
with
mechanical
knowledge
whether
private
or
Govern-
ment. Possessing.
Diploma
in
Civil
Engineering
from
a
recognised.
Institute.
NON-TECHNICAL
a
~
°
100% 100% 100%
Driving
licence
with
one
year
experience
as
Cleaner.
i
——
— Middle
pass,
possessing
two
years.
experience:
-of
the
Line
with
mechanical
knowledge.
Matric
and
above
with
3
‘years
expérience
as.
ACconntant
in
Senior
Scale:
of
:\Five“years:experiénce
as
Assistant/Accountant/Stenographer ‘in.
the..
Fisheries
Department.
Matric
and
above
with
four
years
ex-
- perience.
as
Assistant/Accountant
or
Stenographer. Matric
and
abové,with
three
years
‘experience
‘as
Stenotypist.
eh
ee
Pe,
as:
eee
Se
bar Ne Maa
MR PRE ETE Ey sates aes! seu :
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Asaistant/Accauntant
Cashier Steno
Typist
Clerk Statistical
Assistant
10%
50%
Matric
..
with
the
Diploma
in
Steno-
graph,
baving
speed
of
80
words
per
minute
in
Hindi.
Matric
or
its
‘equiva-
30%
fent.
(a)
Master’s
DegrecinEco-
50%
nomics
or
Mathematics
or
Agricultural.,Econo-
mics,
or.
Commerce
With.one
paper
in
Statistics.
..in
. each
subject
from
a
re-
cogniséd
“University”
or
Master
Degree
in
Statistics,
Graduate
4
4
Matric
and
above
with
three
years
experience
as
Cashier.
OR
Matri¢ and above with five
years
experience
as
a
Clerkf
.
StenOtypist
in
the
Department.
From
amotgest
the
Clerks
with
2
years
experience.
Matric
with
five
years
experience
as
Group
D
staff
and
Group
C
staff
whose
pay
scale
is
lower
than
the
Clerk.
Graduate
with
one
subject
in
Econo-
mics
or
Mathematics
or
Agricul-
tural
Economics
or
Commerce
or
Statistics
with
3
years
experience
as
Ejeld
Investi
Matric
or
its
equivalent
with
7
Years
experi-
ence
as
Field
Investigator,
~
-with™-one
“subject“ini----
«~~
-
3
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3
Economics
or
Mathe-
matics
or
Agriculture
Economics
or
Com-
merce
or
Statistics.
(b)
In
case
of
Master’s
Degree,
one
year
experience
of
collect-
ing
material
relating
to
statistics
compila-
tion
and
analysis
in
_ any
Government
office.
OR
In
case
of
Graduate
3
Years
experience
in
collecting
statistical
material,
compilea-
tion
and
analysis,
“4d
ne ring: te ae ee
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&
APPENDIX
-<’
[See
rule
15(1)]
’
Designation
of
post
Appointing
Nature
of
penalty
authority
Authority empowered to
impose
penalty
Appellete authority
Second
and
final
fappe-
Hete
Autho-
rity,
if
any
Fisheries
Officer
Assistant
Fisheries
Officer
Marketing
Assistant
Salesman Commercial
Fisherman
Laboratory
Assistant
Director
ef
Fisherles, Haryana
(8)
Warning
with
a
copy
in
the
Charactor
Roll;
(b)
Censure;
(©)
withholding
of
increments
or
Promotion
including
stoppage
at
an
efficiency
bar;
(d)
recovery
from
pay
of
the
whole
or
part
of
any
Pacuniary
loss
caused
to
Government
by
negli-
gence
or
breach
of
orders;
(0)
reduction
to
a
lower
post
of
time
lower
scale
in
atime
SCale;
Director
of
Fisheries, Haryana
Govern- ment
"Nil
15
ees ae
are
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3 4
Fisheries.
Supocvisor
Fisheries
Extension
Assistant
Fisheries
Farm
Assistant
Seana
he
Laboratory
Attendent
Sectional
Office
Driver” SOFegee F t (Civil)
Pumping
Set
Driver
Head
Assistant
-
Accountant
(Senior
Scale)
Statistical
Assistarit
Assistant/Accountant Stéendbtapher"
““'
Cashier
~
Steno-typist Clerks
(fF)
removal
from
the
Service
which
does
not
disqualify
from
future
employment;
-~
arom,
(g)
dismissal
from
the
service
which
dees
ordinarily’
disqualify
‘from
future"employment.-"
="
Director
of
Fisheries, Haryana
Govern- ment
16
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ee
“fp
i ineetans ie
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we
APPENDIX
‘D’
[See
rule
15(2)]
\
.
i
4.
€
Designation
of
post
Nature
of
order
Authority
Appellate
Second
and
empowered
authority
final
appe-
to
make
the
liste
authority,
order
if
any
Fisheries
Officer
Assistant
Fisheries
Officer
‘Marketing
Assistant
Saleman Commercial
.Fisherman
°
Laboratory
Assistant
Fisheries
Supervisor
“Fisheries
Extension
Assistant
”
Bisheries
Farm
[Assistant
Laboratory
Attendent
a
pe
AT
(i)
Reducing
or
withholding
the
amount
(ii)
of
ordinary
additional
pension
admis-
sible
under
the
rules
governing
pension. Terminating
the
appointment
of
a
member
of
the
Service
otherwise
than
on
his
attaining
the
age
fixed
for
superannuation.
7
Director
of
Government
Nil
Fisheries,
.
Haryana
othe
neg
nat
f
1
Sectional
Officer
(Civil)
Driver Pumping
Set
Driver
Head
Assistant
Accountant
(Senior
Scale)
Statistical
Assistant
Assistant/Accountant Stenographer Cashier Steno-typist Clerks
18
-
'
va arene gail aaa Puc
ee
anieneg
19
APPENDIX ‘E’
[See rule (11)]
SYLLABUS FOR COURTS EXAMINATION AND PRACTICAL
TEST
For Fisheries Officers‘ Marks: 120
1. ACCOUNTS PAPER
©)
(ii)
(iii)
(iv)
(¥)
(vi)
(vii)
1.
Punjab C.'S. R., Volume I, Part I, Chapters I to V, VITI (Rules
8.1 to 8.91, 8.113 to 8.140), IX, XI and XV.
Punjab C. 5. R., Volume I, Part If, Appendix I, 8. A, 12, 17,
20, 23 and 24,
Punjab C, S, R., Volume II, Chapters I to VII, IX to X1, XIII
and Appendix. 2,
Punjab C,S.R,, Volume III, Chapters 1 to 3 (including
Appendix A to §).
Punjab Financial Rules, Volume I, Chapter 1, 2,4 to 8, 10,
12, 15, 17 to 19.
Punjab Financial Rules, Volume II, Appendix 2 to 6, 10 to
12, 14to 17 and 19,
Financial'Hand Book 2 Treasury Rules), Part I (Whole),
Part II, Chapter II, III, rule 4.1 to 4.59, 4.92 to 4,109, 4.113
to 4.114, 4,119 to 4.140, 4.168 to 4.181 of Chapter IV and
Chapter VI, Appendix B and C.
(viii) Punjab Budget Manual, Chapter 1 to 3,7 and 10 to 15, 18,
21,26 to 28,
. PRACTICAL TEST Marks, 30
Swimming.
2, Net making.
3. Net operation.
ee ee
668) CamScanner
atthe TSP ee Wi 2 - “yA
“~
ha A “ee \
af \ ay : 4
a 20 ‘ t % ( es ot APPENDIXaR /)- are ao (See Fulé 99/5 i Ladies "; . F m SYLLABUS FOR THE dOMMERGIAL FISHERMAN a PRACTICAL cheng Bite "Marks: 100, dei } a 1, Boating, Ee “ % os ay 2, Diving, .
3. Swimming. : i ar th Cant netting, . *” 5. Net making and’ fabrication. os ies 6. Identification of aquatle plants, aninial and all kinds of impor. tant species of fish, vote ; =,
oe \ Viva Vooa,—Comprisin subjects fishing, crafts, fishing Bears, fF — fish marketing, fish conservation, fish cultur ~~" = water temperature, turbidity, p H- (Hydrogen j Concentration.), depth and area of* water, Aqu.. rium fish, Angling, fish Preservation and ‘recipes. be ag -, JKULWANT SINGH,. fe * Sieg 7
' . . _ re"
Commissioner and Secretary to Government Haryana Fisheries Departmedt, ines y
oS
~
, . “4 te
ar .F 38070 CS(H)—coyt, Press, Cla, \ “t
~. ete” ns atta a cy iba Atay who. reapeyay ho Sta Oe lattice cl ia
in dl RE Pir enn
oe ye Page, eh ee ' Sc oe priate etl Viet WES pe Cea a 4
“ad A ithe: Haryane odiiameoe Gazette, Ligiativ ’
» Supplement, ‘dated the | ‘24th J 1, 1980];
Bgl. “ 2 A ; i
ne By centage 2 Pas - “parr 5 ;
Beg oe by HARYANA: GOVERNMENT. 7 sd Meh
fy FISHERIES DEPARTMENT. 7
“Natificatidn oi an a
The 30th’ May, 1880
G: SRA Const: Art ha, “a ‘ Sraleg: of the powers conferred by
the. proviso fo article 309 of. ‘the Constitution of India and all other powers
ening him inthis behalf; thie: ¢ Governor. of Haryana hereby makes the follow-
‘ing rule:,. regulating, the rebrultment: and, conditlons “of service - ‘of persons ~~
* appolated & to the poe Fisheries, State Servic’, Grove B, Rules, namely :—
“PART IGENERAL. a9 oe
can eed
“These. ries may j bead the Haryana, Fisherles- Group’ service snakes,
“itutes, 1980,. hess :
: 2” Tn these ‘fy ase ‘less. ine’ céitext otherwise requires, — Defini-
<1) “Coninlssion’” meni thea Public’ Service Commission ; nom
. oe Pas
re Bor H direct “fearuitment!?: means “an axivolntment made otherwise than .
:by.btomotion or by. transfer of an official already In the service of
othe. Goyernmént of: Indla or any: ‘State Government 5
‘(@) “Government!
wk rallye Depaet
‘acai: the Haryana Government in’ the Adnilals.
s © Mrooognlsed vei ” means, —. :.
0: any, suglverity Incorporated °F law. A’ nila, or
i). tn the Gate’ pf’. degree, diploma’ “certificate obtalned as. result ‘of
. * San examination heldbefore the tSth Angilst, an! the Punjab,
Sind. St: Dacea “University, or :
, “wy ary bene? university highly dectated by ‘Goverpsaent to bea tee ag » Aecogiised university: ae the: ‘Purpose: of these rules. °
© "a sa ‘he Haryana “Fibers Department State, Service |
pot », Group : ‘BY : ve
“PART it_akoRureMNT TO. SERVICE
3, The. sees ‘hal Leompelie the ® posts stow in Appenals ‘A! to these — ro) (cr ; and
-
° . t
, “Proiided that siting in these. rules shall’ sffact the. Inherent right of areee ii of posts, . Government:to’ make’ additions to or redaction. iw the number of * P
668) CamScanner
paponnuty 4:*°(i)'No oy seal po a 7 * . ) 9.P21son'stiall be appolated to the Service, unless he is—
charactor a -() @ citlzen of India: or: af dandi. ~ oa po de dates, ==> = -() a, subject’ ‘of Nepal. = or ‘appointed eget ge | ey tothe ~.+ “(¢) a subject” of Bhutan ‘yor , Service, me re Rg Ee - cue mle ok. (d)-a Thhetan refugee. who came'over to India bi he ji : 1 eae sty Tu gee.% er to Indla before the [st Jaj f os i 1962 with -the Intention of permanently settling in India eer
’. Srilanka, Bast African<countries of Ken rlanka, Bast, of Kenya, Uganda, the United ‘Republic of Tanzania (formerly Tanganylka and Zanzibar), Zambla, Malawi, :Zalite’ and Ethopla with the Intention of permanently _. Seftiing ia India « ’ ;
. (#0 person of Indla oflgion who has migrated froin Pakistan, Burma,
and? Provided, that a person belonging to category (b), (c), (d) and(e) shall
. “bea person tn+ whose favout acertificate’ of eligibility “has ee - been. Issuéd ‘by the. Government.
ie, (2)-A: person In whose case 4 certificate of ellglbillty is necessary may be
- admitted’ to.an examtnation of interview conducted by'the Haryana Public
Service Commission ‘or.any-other recruiting authority. but the offer of appolnt-
' were may, be given oaly after ‘certificate has been issued to him by the Go-
’ nment, TO once ges : a ¥
°.. B).No person:shall b¢ appolated ‘to the Service by: direct cecrultment.
_' .- Unless he produces'n certifiete of character from the-principal academic of\e2,
_ of the aalversity, college,.school or institution last attended. If any, and slmllar
certhficates from two athet responsible persons nol being.h's telatives who are
well:acqualnted with him In his private llfe and are unconnected with his
university, ‘college, school or. instititlon. “!> u
Ago. - 5. Nod person shall-be appointed -to the-Service by direct “recruitment
:; Who Isless than sevedteen years or more than twenty-seven years of age, on
+.» | the fast.date. of submission of:applications'to the Corhmission.
Appointing. :-6.: Appointments. to the posts In the Service shall be made by the Go-
Authority, Vernment ‘aftér consultation with the: Commission. .
Guall lea of qualifications and experience specified-in Appendix B to these rules.
Disqualifi- “i 8. ‘No: person—:. ve a . ‘ ;
ation _~“(a). who has entered into or contracted 'a mattiage-with a person having
“4 a, Spouse Hylig, or.
' (by who having:a'spouse livin,
matriagé with any. person, §
ow Bervides oe
"Provided. that the Governmént may, if satisfied-that such marriage 1s
‘+ permissible. under the personal law applicablé to such, person and the other
‘party to the marriage and’ th¢re are other grounds: for so. doing; exémpl any
pérsomt frorh the‘operation of “this rule,
g has entered ‘into. or contracted a
hall ‘be-eligible for. appointment to the
“ _t
t
7,--No person shall be appointed to the Service, wnléss he Js ia possession
668) CamScanner
3 .
-? ): Recruitment to she: Service shall be-made*;—
: "Method of _ &) by promotion’ = , eo 50%: or ° recruitment
(b) by direct recruitment... ; t ¥ 50% Sor
(c) by transfer or deputation of a person, already in the’ service. of any _ State - Government or the Government of India ; provided ‘no ~' eligible pensar: is available for promotion. or direct. recruitment,
OQ. When any vacancy: occurs or: is. s about to- ogcur in the. Service, the . appointing authority shall - determine i in. What manner such ° vacancy: Shall be jared e ae oe
‘(3 ) Appoiitment: to any past by pitbiotion shall be made strictly on. ’ the. basis of seniority-cumi-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 : . 0
_ Provided that” -
.., any period after such appointment spent on: deputation on a,
_ corresponding or a ‘higher’ post . shall count towards the. we peried: of : probation: 3 : tie
(o) in the case ‘of an sppatnisient by transfer, any period of work in
‘equivalent. or. higher . rank, prior to appointment to the Service
may, at.the discretion of the appointing authority, be allowed
‘ 2 7 to” count towards’ the | period of probation fixed uoder this tule ;
“apd ‘ ~ oe
(0). any: period. of officiating. appointment shall be. teckoned as . period
spent on probation but no. person who has. so‘ officiated shall,
on the completion of prescribed period of. probation be entitled
to‘be confirmed, ples he is appointed: — against - a permanent
vacancy: :
2) If; in the opinion of the | ‘appointing -autherity the- work .or ‘conduict
of a person during’ thé period of probation is hot satisfactory, it may—-
(a) f such ged is @ eprctaiel by direct recruitinent, t dispense with
; his services ; ‘an
(b) if such. persoa is appointed others Lie by direct recruitment, —
(i) -revert him to- -his former post ; or:
«(jf) deal with him in such. other manner ‘ds the fermg and condition’s
.° Of his previous appointment permit,
668) CamScanner
@) On. the céicapletign of the ne patio’ of probation of a person, the appoint . » ing authority ‘may,— ‘
@) If his ‘work or cod has, J invits opinion, ‘bee iatisfactory—_
; * @i) confirm such person from the date of his sppointnct, if appoitited
ms “Beale, a peianeentt vacaiicy ; or’.
: _ ii) coum such- person from the date from which a permanent
vacancy ‘dccurs, if appointed apainst a a tegnporary vacancy ;
or
“iy ‘declare that he’ has “completed his probation satisfactorily if
; * there i is ‘no permanent vacancy 5 or’...
(b) If, ni: work or: condiict has i in. its: opinion, been not: ‘satisfactory, — :
(i) dispense with, this services, -if- appointed. ‘by, direct recruitment,-
if’ ‘appointed ‘othérwise, revert-him to his former post or
deal. with hiin:in- such’ other manner. as fhe terms and con-
ditions of his previous appointment permit ;
_ Gi) extend His. period’ “of. probation and thereafter’ pass such -order,
.) ‘ds-it cquid“ have © passed - on the expiry of the first eves of
a -probation : :
Provided that the total- period: ‘of probation; including, exte nsion, Ar any,
_ Shall not exceed thiee years, :
2parte , 11, (7) Every member of the ‘service, shall: within two years. from the
rental date of. his | ‘appointment to the Service, pass the departmental examination as
amina- - prescribed in the Appendix: “B’ to these rules: .
ion.: LS , (2). if Fe inember has: already pasted’ the departmental saitecatton in
- both the, papers: in Haryana ‘Fisheries Department State” ‘Service Group. C
. with credit he shall. not be requifed to’ pass the same in this Service.
* (3): In. order. to pass-the departmeptal examination, a sncimber shall,
hayé forobtain 50-per cent ‘marks in each paper. A member getting 66
\s tent marks ‘ or. above in’ Yeach paper shall be deemed to have qualified the
departmental” examination: with. credit and-he shall not be required t to pass —
the said. examination. in Class. T Service again. :
(4, if ‘an - member fails to pass the depistineiil exiimination, his services
shall be terminated ; - provided that the Government may exémpt any. member
1 . of the Service: fi rom" passing the whole or ‘any portion of the departmental.
examination or.may:extend., the penis with which the member of the Service :
a shall .Pass the exaihination.
43 8) The: -increments of a member’ of the Service shall be regulated as
under :—* "tg
*--@) Ifa meniber of the Service passes - the departmental examination
- within a period: of two: years: from the date of his appointment,
. + he shall-e entitled to get two increments, including that arcad y
- earned: by him from the date, if any , ‘following the last day,
* of which the ‘departmental examination is. completed. Howevers
“he shall be entitled to get the third increment after. the completion
668) CamScanner
. te ay - 5 . . ="
‘ ‘ ‘ ‘| i
(ii) incase a meniber.of the Service is allowed: extension in the period
‘~ within which the said: examination is. required 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 last day on which
the “examination. is- completed. ; we
(itl) Ifa member of the Service fails to’pasi the departmental examina-
tlon, or any part thereof, and is subsequently’ “exempted by the
Government from passing the departmertal examination or any
part thereof; as the case may bé, his increment(s). for the perlod
subsequent to that ‘within which the departmental examination
_ was to be passed, shall be released. fromi the date he Is. given such
: . exemption ; a .
(iv) further sincremeats shall ‘normally. be admissible on the dates bn which they ;would have become _ otherwise due. -
. 12, The .senlority, intér se of members of, the Service. shall be determined Seniority. -
by the length of: continuous service :on any post in the :service too at
: Broke ee PEL ee BD Bet ae hoes ~
. “Provided that whete there are different cated tn the service, the seniority
shallbedetermined'separately for'cacheadre: =. 5 x.
Provided- further that in,the case of members appointed by direct
. ‘cruitment, the order of merit determined’ by the Commission shall not be
disturbed in fixing the sentorlty > ,
_ Providede further’ that inthe éase of, (Wo: of more. members appointed
.. on'the same dato, their senlority Shall be determined as. follows :—
. tet 5 “Parka! ‘a iy ta . f . ae] vs
‘+ (a)-a mémber appointed, by direct recruitment shall-be senior fo. a’
- member-appointéd by promotion or by transfer; - -
., (6) a member appolijted: by promotion shall-be senlor'to a member
“"" “appointed by trarsfer 5... | * x. : ~~" a ty i MSesn :
(0) In the, case of miembers appointed by promotion ot by transfer,
| "E, «segtority. shall, be-determiged according’ to the senlority of such
"+. embers In; the appolatments from whlch they were proinoted -
of -transferred”y'and.: er te
(d). in the case of.menibers appointed by transfer from different cadres
"" “their -senlorjty shall be determined according to pay, preference .
' belag given to ‘a member, who was drawing a higher rate of pay i
“a, 4° 4 Mls previows‘appointment ; and if the rates of pay. drawn are
hit, “*% also’ the same, ‘then by.the length of-thelr service in the -appoint-
“Se spments, :and if the length of ‘Such service is also the same, the, older
“ sitleniiber shall be Sertior to the younger member. . _ .
“ “"13.:A methber ‘of the Service shall be llable to ‘setve ‘under the State Liepllity to
Government at’any place whether within or ourside the Stateof Haryana. — serve.
668) CamScanner
. 7. ‘ A member of the Seryice may also be deputed to serve under— ‘())-a Company, An‘assoclation-or body ‘of Individuals whether incor. ~ Porated’-or'not, Which is. Wholly or substantially owned or :, Controlled by the State -Government,’a. muntclpal corporation or -_ alocal- authority within the State ‘of Haryana ; : (W) the “Central: Government ora company, an -assdclation.or body of individuals, | ‘whether Incorporated of not,whichiis wholly or substantially ownéd or controlled by the Central Government ; . | . . . a : . . (lit) any other State Governinent; an international ofganisation, an ‘2utonomous: body. not Controlled by the Government, or a * p. «1, Private body + - * ae ” Provided'that no member of the.Serylce shall be depute?'to the Central > “Or :any other Sfate Government of any ‘organisatlon or body teferred {9 in clauses (it) and (ill), except-with his consent... ae Day, 14. In respect of pay, leave, pension and all other matters, not exp ressly 0 Or provided for in, these-rules, the members of the Service shall. be governed - by.such rules'and-regulotions as may ave been, or many hereafter’ be adopted 8. or made by the competent authority under the Consiltution of India or under “any other law-for the time belngty force,” ee watitetota gg Se og ine, 15. (1) In matters rétating to discipline, ptnalties and appeals, members es 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 iinpostd; the authority empowered to impose such penalties and “appellate authority ‘shall, ‘Subject 20 the Provisions of any,‘ be such as are specified In Appendix ‘C’ to bad Tules; . e! te _— > : . : - - | (2). The - authority competent to pass aa- order under clauses (c) and (d) of the Sub-rulé (1) of rule..-10 of the Punjab -Civil Seryice: (Punishment and Appeal) Rules; 1952°and the appellate , authority. shall also be as specified pou BM ee oO oot
In’ Appendix ‘D’ to these: rules, ’
a
ton.” 16. Every member-of the’Service ;shall. get: himself vaccinated. and:
-"
oe
f
on
ns.
.
~ Tevaccinated if and when'the Governm order, ~ tf
“7. Eyery: membsr ‘of the Service ‘unless he has already dorit so, shall be required te fake the oath ‘of allegiance to India and to the Constitution Of Indla as by law -established.
18. Where: ‘the Governnient is“of the ‘opinion that {t ‘hs necessary or "expedient to do so, ii ‘may, by. order, for reasons to ‘be recorded in writing. relax any of the provisions of ‘these rules with respect to any class or Category or persons. eat: - f es . .
nt-so directs by a’special ot-genera iS
19, ’Notiwitinstariding anything contained in. these. rules the appointing:
ment of. a” person If: it fs deemed ‘expedient to do $0.
- 20. The Piinjab Fisheries Riles, 1935 are-hereby repealed :
Provided that any otders made or action taken under the rules so repealed .shal) be deemed to haye been- made or taken under the corresponding provision,
of, these rules, ta india rres
authority may “impose'Speci4l terms’ and: conditions in the order of appoint.”
.e) CamScanner
7
- . APPENDIX“A
(See rule 3)
_ No:
Secial Desinton of post’: - Number of posts
we * — : Scale of Pay
, Perma: Tempo- Total : nent vary oy .
! 20 “3° 4 5 6
. =
4 Fisheries Development
‘Officer rveepeaa
2 Fist ‘a Rees a
9 350--25—$00/30— 5) - ""30--830/35—900
- 1. 350-~35—-500/30—s90/
: 30—830/35—900
| \ s ;
- - , ‘ ;
sx “ .
. . \ : :
‘ ; >” . .
1
668) CamScanner
t <
e -
a
a “et
‘ *
: .
“* 4, eo
* APPENDIX, Bi,” tis su
| Gee rule D. i set P Poksge 4 ta ae,
AS
Serial " Desigdation‘of post . Nov, ian ae ‘
“Asada vary aiid.
aif any, for direct _. Meader “qualifications
- and experience, ifany, for . a 7 *eralimient and sans. ; Aeeatnat by promotion /
1 2 ‘ “og. ‘4
- 2 ‘ ‘Ff :
1 Fisheries Develop- I, i) B, Se; of a ‘febogtiised °° (a) B.Sc, with Zoology
LOfficet - a OL» University With Zoology as from a recognised Uni-
: ? one a. = Subject, * . Yersity with'ten years expe- /
2. Fa Research. | Det! a rience as Fisheries Often,
ae 3 Post wate T sn vin One. ears
or aie ea i Tea id: 9869 A ining stad
: ° Fisheries Reseacch institute, “dndion ‘Hishe Be gs wares
a ‘, : kpore,.Calgutta’! with. ered Harrkpore, ; - . J ¥ears practical experience of ta,
*. Fisheries Development Fro: *
£ ‘-gramame, : i - 4 | as . rss s Sore “ts - ;
\ : *. "fh.
: it years experience in. Bishadies : !
»* we ts Revert after attainsient eres bat
‘ ae of basic egaliestiin sd fo ie
i. fs. 2 ¥ i" ‘or. * wee : _
om, @ Mis Sox Zostbiy ¢ Sith res aa Specialisation: “ia Fish ane: . 7
(Pale ie, a :
: -®, Four years expérience in .
y Eupties Development after 7
Paget ty at
"ate The (adie a each’: ta tg ee
ae Nate Toe ees after attain- : :¥
ans % ing of basic qualifiExcerpt shown. Open the full act in Lexace.