LexThe Himachal Pradesh Aided Colleges (Security of Services of the Employees) Act, 1994
Himachal Pradesh · state statute
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THE HIMACHAL PRADESH AIDED COLLEGES (SECURITY OF
SERVICES OF EMPLOYEES) ACT, 1994
ARRANGEMENT OF SECTIONS
Sections:
1. Short title and extent.
2. Definitions.
3. Qualifications.
4. Method of recruitment and conditions of service.
5. Code of conduct.
6. Salary.
7. Dismissal, removal or reduction in rank not to b e ordered except
after inquiry.
8. Procedure to be observed before dismissal, remov al or reduction in
rank.
9. Sections 7 and 8 not to apply in certain cases.
10. Period of probation.
11. Suspension of employees.
12. Retrenchment.
13. Procedure for payment of salary.
14. Appeal.
15. Power of revision.
16. Power to issue directives.
17. Power to stop, reduce or suspend grant-in-aid o r to make payment
therefrom to employees in certain cases.
18. Over-riding effect of this Act.
19. Bar of jurisdiction of civil courts.
20. Protection of action taken in good faith.
21. Powers to make rules.
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2 H. P. AIDED COLLEGES (SECURITY OF SERVICES OF
EMPLOYEES) ACT, 1994
THE HIMACHAL PRADESH AIDED COLLEGES (SECURITY OF
SERVICES OF EMPLOYEES) ACT, 1994
(Act No. 9 of 1995) 1
(Received the assent of the President on the 12 th June, 1995 and was
published both in Hindi and English in R.H.P. Extra., dated 27.6.1995 at pages
2587-2598.)
An Act to provide for the security of services to the employees of the aided
Colleges in the State of Himachal Pradesh.
B
E it enacted by the Legislative Assembly of Himachal Pradesh in the
Forty-fifth Year of the Republic of India as follows :-
1. Short title and extent .- (1) This Act may be called the Himachal
Pradesh Aided Colleges (Security of Services of Employees) Act, 1994.
(2) It extends to the whole of the State of Himachal Pradesh.
2. Definitions .- In this Act, unless the context otherwise requires,-
(a) “aided College” or “College” means a College af filiated to and
admitted to the privileges of a University and receiving financial
assistance not less than fifty per centum of the salary component
for both teaching and non-teaching staff from the S tate
Government;
(b) “Director” means the Director of Education, Hi machal Pradesh,
and includes any other officer authorised by the State Government
to exercise the powers and perform the functions of the Director
under this Act;
(c) “District Judge” means the District Judge of t he District in which
the aided College is situated;
(d) “employee” means a person in the employment of a College, but
does not include a work-charged employee;
(e) “Managing Committee” means the Managing Commit tee of a
College and includes a person or body of persons fo r the time
being entrusted with the management of the affairs of the College;
(f) “prescribed” means prescribed by rules made un der this Act;
(g) “Principal” in relation to a College means the head of the College;
(h) “State Government” means the Government of Hima chal Pradesh;
(i) “University” means the Himachal Pradesh Univer sity constituted
1. Passed in Hindi by the H. P. Vidhan Sabha. For S tatement of object and Reasons see
R.H.P. Extra., dated 12.9.1994 p. 2377 & 2384.
H. P. AIDED COLLEGES (SECURITY OF SERVICES OF 3
EMPLOYEES) ACT, 1994
under section 3 of the Himachal Pradesh University Act, 1970; and
(j) “University Grants Commission” means the Univer sity Grants
Commission established under section 4 of the University Grants
Commission Act, 1956.
3. Qualifications .- The minimum qualifications for recruitment of
various classes of the employees of a College shall be such as may, from time to
time, be laid down by the University:
Provided that the qualifications for the teachers shall be laid down by the
University in accordance with the guidelines issued from time to time by the
University Grants Commission:
Provided further that the qualifications of an existing regular employee at
the commencement of this Act shall not be varied to his disadvantage.
4. Method of recruitment and conditions of service .- The method of
recruitment, and the conditions of service of the employees of a College shall be
such as may be prescribed:
Provided that the conditions of service of an exist ing employee at the
commencement of this Act shall not be varied to his disadvantage.
5. Code of conduct . The employees of College shall be governed by such
Code of conduct as may be prescribed:
Provided that in the case of teachers the Code of C onduct under this
section shall be prescribed-
(i) where any guidelines have to be issued by the U niversity Grants
Commission in conformity with such guidelines; and
(ii) where no such guidelines have been issued, in consultation with
the University Grants Commission.
6. Salary .- The scales of pay and other allowances and privileges of the
employees of a College shall be such as may, from time to time, be specified by
the State Government.
7. Dismissal, removal or reduction in rank not to be ordered except
after inquiry .- No employee of a College shall be dismissed or r emoved or
reduced in rank except after an inquiry in which he has been informed of the
charges against him and given a reasonable opportunity of being heard in respect
of those charges.
8. Procedure to be observed before dismissal, removal or reduction
in rank .- (1) The penalty of dismissal or removal from ser vice or reduction in
rank shall not be imposed on an employee unless the same is approved by the
Director.
(2) Where after the inquiry referred to in section 7, it is proposed to
impose on an employee the penalty of dismissal, rem oval from service or
4 H. P. AIDED COLLEGES (SECURITY OF SERVICES OF
EMPLOYEES) ACT, 1994
reduction in rank, the proposal along with the relevant record shall be referred to
the Director and the employee concerned shall be informed simultaneously.
(3) The employee may, within a period of thirty days of the receipt of the
intimation referred to in sub-section (2) make a re presentation against the
proposed penalty to the Director who may, after examining the record and giving
the parties an opportunity of being heard, by an or der in writing, approve the
proposed penalty or reduce it or, refuse to approve it, if the proposal is found to be
melafied or by way of victimisation or not warrante d by the facts and
circumstances of the case.
9. Sections 7 and 8 not to apply in certain cases .- The provisions of
sections 7 and 8 shall not apply-
(i) to the termination of service of an employee w ho is appointed for
a temporary period only;
(ii) to the termination of service of an employee appointed on
probation, during or at the end of the period of probation, or on
account of his work or conduct being unsatisfactory; and
(iii) to an employee who is dismissed or removed or reduced in rank
on the ground of conduct, which has led to his conv iction on a
criminal charge involving moral turpitude.
10. Period of probation .- An employee appointed against a vacancy
likely to exist for more than one year shall remain on probation for a period of one
year which may be extended from time to time :
Provided that the total period of probation includi ng extension, if any,
shall not exceed two years.
11. Suspension of employees .- (1) No employee shall be placed under
suspension, unless,-
(a) disciplinary proceedings against him are contem plated or are
pending; or
(b) a case against him in respect of any criminal o ffence is under
investigation, inquiry or trial.
(2) In case the Managing Committee of a College considers it expedient
to keep an employee under suspension beyond a perio d of six months, it shall
submit a detailed report to the Director at least one month before the expiry of the
period of six months specifying the reasons warrant ing the extension of the
suspension period of the employee beyond six months.
(3) After considering the report under sub-section (2), the Director shall
pass an order whether the extension be granted or not. In the event of his refusal
to grant the extension, the Managing Committee shal l reinstate the employee
within a fortnight from the date of receipt of the order, failing which the employee
concerned shall be deemed to have been reinstated on the expiry of the aforesaid
period.
H. P. AIDED COLLEGES (SECURITY OF SERVICES OF 5
EMPLOYEES) ACT, 1994
12. Retrenchment -. (1) No employee of a College shall be retrenched on
account of reduction in work-load without the prior approval of the Director who
shall before according approval examine each case in accordance with the norms
of work-load laid down by the University.
(2) An employee who is relieved from a College as a result of
retrenchment shall have preference for appointment to future vacancies in the
College in which he was serving immediately before retrenchment or in another
College under the same Managing Committee
13. Procedure for payment of salary .- (1) The Managing Committee of
a College shall, for the purpose of disbursement of salaries to its employees, open
in a bank included in the Second Schedule to the Reserve Bank of India Act, 1934
(2 of 1934) or a co-operative bank or a Government treasury or sub-treasury a
separate “Salary Payment Account” to be operated by the Principal :
Provided that the State Government may, on receipt of a report from the
Director of any irregularity in the operation of th e “Salary Payment Account”,
instruct the bank or treasury, as the case may be operated by a person authorised
by the State Government.
(2) The State Government may, from time to time, require by general or
special order that the Managing Committee shall deposit in the “Salary Payment
Account” such portion of the amount received from students as fees and also such
portion, if any, of the income received from any property, movable or immovable,
belonging to or endowed wholly or partly for the benefit of the College, and by
such date, as may be specified in that order, and t hereupon the Managing
Committee shall be bound to comply with such directions.
(3) Where the Director is of the opinion that the Managing Committee has
failed to deposit the fees in accordance with the provisions of sub-section (2) or
the orders issued thereunder, the Director may, by order prohibit the Managing
Committee from realising any fee from the students and thereupon, the Director
may realise the fees either through the employees of the College or in such other
manner as he thinks fit, directly from the students and shall deposit the fees so
recovered in the “Salary Payment Account”.
(4) The State Government shall also pay into the “S alary Payment
Account” such amount as maintenance grant which, af ter taking into
consideration the amount deposited under sub-sections (2) and (3), is necessary
for making payment in accordance with sub-section (5).
(5) The salary of an employee shall be paid by tran sfer of the amount
from the “Salary Payment Account” to his account, if any, in the bank, or if he has
no account in that bank, then by cheque.
14. Appeal .- Any party aggrieved by an order of the Director under
sub-section (3) of section 8 may file an appeal, within thirty days, to the District
Judge who may, after giving to the parties an opportunity of being heard pass such
order as he may deem fit:
6 H. P. AIDED COLLEGES (SECURITY OF SERVICES OF
EMPLOYEES) ACT, 1994
Provided that the District Judge may entertain th e appeal after expiry of
the said period of thirty days if he is satisfied that the appellant was prevented by
sufficient cause from filing the appeal in time.
. 15. Power of revision .- The State Government may, either of its own
motion or on an application received in this behalf, at any time call for the record
of any proceedings which is either pending before t he Director or in which the
Director has passed any order for the purpose of satisfying itself as to the legality
or propriety of such order or may pass such order in relation thereto as it thinks fit:
Provided that the State Government shall not pass a n order under this
section prejudicial to any party without giving such party a reasonable opportunity
of being heard.
16. Power to issue directives .- The State Government shall be competent
to issue such directives to the Managing Committee of a College as may be
necessary for the proper enforcement of the provisions of this Act and the rules
made thereunder.
17. Power to stop, reduce or suspend grant-in-aid o r to make
payment therefrom to employees in certain cases .- (1) It shall be lawful for the
Government to stop, reduce or suspend the grant-in- aid to a College for the
violation of any of the provisions of this Act or the rules made thereunder or of
any directive issued under section 16, by the Managing Committee, Principal or
any other authority charged with the administration thereof.
(2) In the case of non-compliance of an order of a competent authority, or
of any directive issued under this Act, it shall be lawful for the Government to
pay, out of the grant-in-aid payable to a College, such sum of money as is found to
be due to any employee from such a college or the Managing Committee.
(3) Before taking any action under this section, the Government shall give
a reasonable opportunity to such Managing Committee , Principal or authority
concerned to show cause against the action proposed to be taken.
18. Over riding effect of this Act .- The provisions of this Act shall have
effect notwithstanding anything to the contrary contained in any other law for the
time being in force including any regulation or statute of any University.
19. Bar of jurisdiction of civil courts .- No civil court shall have
jurisdiction to entertain any suit or proceeding in respect of any proceedings taken
under the provisions of this Act.
20. Protection of action taken in good faith .- No suit, prosecution or
other legal proceedings shall lie against the State Government or any authority or
any officer appointed under this Act for anything which is in good-faith done or
intended to be done in pursuance of this Act or the rules made thereunder.
21. Power to make rules .- (1) The State Government may by notification
in the Official Gazette, make rules for carrying out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing
H. P. AIDED COLLEGES (SECURITY OF SERVICES OF 7
EMPLOYEES) ACT, 1994
power, such rules may provide for all or any of the following matters, namely:-
(i) the method of recruitment and conditions of se rvices of employees
under section 4;
(ii) the Code of Conduct for the employees of a Co llege under section
5;
(iii) the procedure to be observed for an inquiry under section 7;
(iv) the manner in which “Salary Payment Account” shall be opened and
maintained under section 13;
(v) the manner of filing an appeal to the District Judge under section
14; and
(vi) any other matter which has to be or may be pre scribed under the
Act.
(3). The power to make rules conferred by this section shall be subject to
the condition of the rules being made after previous publication.
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