LexThe Himachal Pradesh Municipal Services Act, 1994
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THE HIMACHAL PRADESH MUNICIPAL SERVICES ACT, 1994
ARRANGEMENT OF SECTIONS
Sections:
1. Short title, extent and commencement.
2. Definitions.
3. Composition of service.
4. Integration of existing employees.
5. Power to take over municipal services by the Government
6. Recruitment to the service.
7. Probation.
8. Liability to transfer.
9. Seniority.
10. Punishments and appeals.
11. Resignation from service.
12. Retirement from service.
13. Extraordinary pension and gratuity.
14. Pension in lieu of Contributory Provident Fund.
15. Departmental examination.
16. Leave, travelling allowance, joining time, suspension,
medical facilities, fees, and honoraria and other matters.
17. Record of service.
18. Oath of allegiance.
19. Reservations.
20. Power to amend Schedules.
21. Power to make rules
22. Savings
23. Repeal of Ordinance No. 4 of 1994.
SCHEDULE-I
SCHEDULE-II
SCHEDULE-III
SCHEDULE-IV
________
THE HIMACHAL PRADESH MUNICIPAL SERVICES ACT, 1994 2
THE HIMACHAL PRADESH MUNICIPAL SERVICES ACT,
1994
(ACT NO. 11 OF 1994)1
(Received the assent of the Governor, Himachal Pradesh on the 18 th
October, 1994 and was published both in Hindi and English in the Rajpatra,
Himachal Pradesh (Extra-ordinary), dated 18th October, 1994, pp. 3205-3226).
An Act to provide for the integration, recruitment and conditions of
municipal services in the State of Himachal Pradesh and other
matters connected therewith.
Amended, repealed or otherwise affected by,-
1. H.P. Act No. 2 of 2012 2 assented to by the Governor on the
18th January, 2012, published both in Hindi and English in the
Rajpatra, Himachal Pradesh on the 28th January, 2012 , pp.
5327-5328.
2. H.P. Act No. 14 of 2023 3 assented to by the Governor on the
22th November, 2023, published both in Hindi and English in
the Rajpatra, Himachal Pradesh on the 1st December, 2023 ,
pp. 10277-10283.
BE it enacted by the Legislative Assembly of Himachal Pradesh in the
Forty fifth-Year of the Republic of India, as follows:-
1. Short title, extent and commencement. - (1) This Act may be
called the Himachal Pradesh Municipal Services Act, 1994.
(2) It extends to the whole of the State of Himachal Pradesh.
(3) It shall and shall be deemed to have come into force on the 30 th
day of May, 1994.
2. Definitions.- In this Act, unless the context otherwise requires,-
(a) “appointing authority” means the authority empowered by the
State Government to make appointments to the posts under
the municipal services;
(b) “direct recruitment” means an appointment made by selection
otherwise than by promo tion from within the service or by
transfer of an official already in the service of any State or
1. Passed in Hindi by the Hima chal Pradesh Vidhan Sabha. For S tatement of Objects
and Reasons see the Rajpatra, Himachal Pradesh (Extra -ordinary), dated 19 th
September, 1994, pp. 2462 and 2476.
2 Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects
and Reasons, see the Rajpatra, Himachal Pradesh , dated 22 nd December, 2011, pp.
4737-4738 and 4739.
3 Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects
and Reasons, see the Rajpatra, Himachal Pradesh , dated 23th September, 2023, pp.
7735-7736 and 7739-7740.
THE HIMACHAL PRADESH MUNICIPAL SERVICES ACT, 1994 3
Central Government or any Corporation, Board or any other
local authority under the control of State Government;
(c) “Government” means the Government of Himachal Pradesh;
(d) “leave” includes earned leave, maternity leave, leave not due,
leave on half pay, medical leave, commuted leave and extra -
ordinary leave but does not include casual leave;
(e) “member” means a member of the State level municipal
service constituted under this Act;
(f) “municipality” means an institution of self-Government,-
(a) a Nagar Panchayat and a Municipal Council constituted
under the Himachal Pradesh Municipal Act, 1994; and
(b) a Municipal Corporation constituted under the Himacha l
Pradesh Municipal Corporation Act, 1994;
(g) “prescribed” means prescribed by rules made under this Act;
(h) “service” in relation to municipalities means the municipal
service constituted in the prescribed manner by the
Government at the State level und er the provisions of this
Act; and
(i) “service selection committee” means the committee set -up by
the State Government under section 6 of this Act.
3. Composition of service.- 1[(1) There shall be State Level Services
comprising of the posts in Nagar Panc hayats and Municipal Councils,
constituted under the Himachal Pradesh Municipal Act, 1994, and as shown
in the Schedule-I to this Act.]
2[(1-a) There shall be State Level Municipal Corporation Services
comprising of the posts in Municipal Corporations, est ablished under the
Himachal Pradesh Municipal Corporation Act, 1994 (12 of 1994) and as
shown in the Schedule-III of this Act.]
(2) The Government shall have the right of, by a notification
published in the Official Gazette, make additions to, or deletion in, the posts
in Schedule -I 3[“or Schedule -III, as the case may be ”] with different
designations and scales of pay, either permanently or temporarily.
(3) Subject to the provisions contained in the Act, the qualifications,
method of recruitment, salaries, leave, allowances and other conditions of
service 4[XXXXXXXXXXX] shall be such as may be prescribed.
1 Sub-section (1) substituted vide H.P. Act No. 2 of 2012.
2 Sub-section (1-a) inserted vide H.P. Act No. 14 of 2023.
3 The words, signs and number “or Schedule-III, as the case may be’’ inserted vide
H.P. Act No. 14 of 2023.
4 The words, sign, brackets and figure “referred to in sub-section (1),” deleted vide
H.P. Act No. 2 of 2012.
THE HIMACHAL PRADESH MUNICIPAL SERVICES ACT, 1994 4
(4) Notwithstanding anything contained to the contrary in this Act, a
person appointed to the service under this Act shall not be deemed to have
been appointed to any civil service or post under the State Government.
4. Integration of existing employees. - (1) The employees of the
municipalities in the State of Himachal Pradesh and working on regular basis
on the commencement of this Act, as may be notified b y the Government,
shall stand integrated in the service according to the procedure as may be laid
down by the Government.
(2) There shall be no reduction in the basic pay of the member of the
service which he was drawing immediately before the commencement of this
Act, however, any special pay which such member of the service was
receiving for any additional duties shall not be protected.
(3) Without prejudice to the provisions of sub-section (2), the pay of a
member of the service shall be adjusted and fix ed in the scale of pay of the
post included in the Scheduled -I 1[Schedule-III] in accordance with the
provisions of the Fundamental Rules, as applicable to the State Government
employees.
5. Power to take over municipal services by the Government. - (1)
Notwithstanding anything contained in this Act, any other law inforce, rules
made thereunder and contracts executed and orders made, the State
Government if it thinks fit that it is expedient and necessary to do so, may,
by notification in the Official Gazette, take over all or any class of employees
working in a municipality, specified in the Schedule-II 2[or Schedule-IV].
(2) Where any class of employees are taken over under sub -section
(1), such employees will become the employees of the State Government and
shall be entitled to such remuneration and shall be governed by such rules
and regulations as are applicable, to the employees of the State Government
on equivalent post.
(3) Where any class of employees the taken over by the State
Government under sub-section (1), they shall be merged with the employees
of that Department of the Government to which the State Government may
order:
Provided that where such employees are so taken over from a
municipality, the corresponding posts in the municipality shall be filled in by
deputation out of cadre of the Government Department concerned and the
expenditure on account of payment of salary and allowances etc., shall be
born by the municipality concerned.
(4) Any service rendered by such class of employees under a
municipality before taking over such service shall be deemed to be service
1. The w ord, sign and number “Schedu le-III” inserted vide H.P. Act N umber 14 of
2023.
2. The words, signs and number “or Schedule-IV” inserted vide H.P. Act Number 14
of 2023.
THE HIMACHAL PRADESH MUNICIPAL SERVICES ACT, 1994 5
rendered under the State Government:
Provided that where any class of employees are taken over by the
State Government under sub-section (1), the employees whose services have
been taken over shall be governed by the pensionary regulations as made
applicable to the Government employees, provided they exercise their option
to surrender their contribution of Contributory Provident Fund alongwith
interest thereon which amount will be deposited in their General Provident
Fund Account in the Department concerned of the State Government, and the
share of the municipality alongwith interest thereon shall be credited to the
Consolidated Fund of the State of Himachal Pradesh.
(5) Nothing cont ained in sub -sections (1) to (4) shall apply to any
employee, who, by notice in writing in that behalf to the State Government
within a period of two months from the date of such taking over, intimates
his option for not becoming an employee of the State G overnment, and
where any employee gives such notice, his service under the municipality
shall stand terminated with effect from such date of taking over, and he shall
be entitled to compensation from the municipality, which shall be as
follows:-
(a) in the case of a permanent employee, a sum equivalent to his
salary (including allowances) for a period of three months or
for the remaining period of his service, whichever is less;
(b) in the case of a temporary employee, a sum equivalent to his
salary (includ ing all allowances) for one month or for the
remaining period of his service, whichever is less.
6. Recruitment to the service. - (1) Save as provided under sub -
section (2), the recruitment to various posts in the service shall be made on the
recommendation of the service selection committee constituted at the State
level by the State Government to conduct examinations, and interviews for
recruitment to various posts in the service.
(2) Nothing contained in this section sha ll apply for the appointment
of-
(i) the Commissioner, Joint Commissioner and Assistant
Commissioners under sections 45 and 46 of the Himachal
Pradesh Municipal Corporation Act, 1994;
(ii) the Executive Officer of a Municipal Council and the
Secretary of a Nagar Panchayat under section 305 of the
Himachal Pradesh Municipal Act, 1994;
(iii) promotions to the posts in the service for a period not
exceeding six months; and
(iv) municipal services taken over by the State Government under
section 5.
7. Probation.- (1) A person appointed to any po st in a service shall
remain on probation for a period of two years:
THE HIMACHAL PRADESH MUNICIPAL SERVICES ACT, 1994 6
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; and
(b) any period of officiating appointment shall be reckoned as the
period spent on probation, but no person who has so
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 conduct
of a person appointed to any post in the service during the period of his
probation is not satisfactory, it may -
(a) if such person is appointed by direct recruitment, dispense
with his service;
(b) if such person is appointed by promotion,-
(i) revert him to his former post; or
(ii) deal with him in such a manner as the terms and
conditions of the previous appointment permit; or
(iii) 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.
(3) On the completion of the period of probation of a person, the
appointing authority may, 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;
(iii) declare that he has completed his probation satisfactorily, if
there is no permanent vacancy.
8. Liability to transfer. - The member of the State level municipal
service shall be liable to serve at any place in the State of Himachal Pradesh.
9. Seniority. - The seniority inter -se of the members of the service
shall be determined separately for every category by the length of their
continuous service on a post in the said category:
Provided that in the case of members appointed by direct recruitment,
their inter-se seniority shall be in the order of merit determined by the service
selection committee or of any authority, as the case may be:
THE HIMACHAL PRADESH MUNICIPAL SERVICES ACT, 1994 7
Provided further that in the case of two or more members appointed
on the same date, a member appointed by direct recruitment shall be senior to
a member appointed otherwise.
10. Punishments and appeals. - (1) Every member of the service,
shall be liable to have his increments or promotion withheld or to be
censured, reduced in rank, compulsorily retired, reverted or dismissed for
breach of any departmental rules/regulations or of discipline or for
carelessness, unfitness, neglect of duty or office misconduct by such
authority as may be prescribed by rules made in this behalf :
Provided that no such member of the service, as aforesaid, shall be
reduced in rank, compulsorily retired, removed, or dismissed by an authority
subordinate to that by which he was appointed.
(2) No member of the service shall be punished under sub -section (1)
unless he has been given a reasonable opportunity of showing cause against
the action proposed to be taken in regard to him:
Provided that this sub-section, shall not apply,-
(a) where a member of service is removed or dismissed on the
ground of c onduct which has led to his conviction on a
criminal charge; or
(b) where the authority empowered to remove or dismiss such a
member of the service is satisfied that for such reasons to be
recorded by that authority, it is not reasonably practicable to
give that person an opportunity of showing cause;
(c) where the Governor is satisfied that in the interest of security
of the State it is not expedient to give a member of the service
an opportunity of showing cause; and
(d) if any question arises whether it is reasonably practicable to
give a member of the service an opportunity of showing cause
under this sub -section the decision thereon of authority
empowered to remove or dismiss him, shall be final.
(3) The member of the service upon whom a punishment has been
inflicted under this section may, within such time and in such manner, appeal
to such officer or authority as may be prescribed.
(4) The authority empowered to impose penalties and the appellate
authority in respect of a category of posts in services shall be such as may be
prescribed.
(5) The Central Civil Services Rules, including the Central Civil
Services (Classification, Control and Appeal) Rules; and the Central Civil
Services (Conduct) Rules, as amended from time to time and made
applicable to t he employees of the State Government, shall apply to the
members of the service, constituted under this Act, so far as they are not
inconsistent with the provisions of this Act and the rules made thereunder.
THE HIMACHAL PRADESH MUNICIPAL SERVICES ACT, 1994 8
11. Resignation from service. - If the member of the service wishes
to resign from service he shall give one month's notice in writing to the
appointing authority. If the member of the service fails to give such a notice,
or gives a shorter notice, the appointing authority may recover one month’s
salary with usual allowances or the salary and allowances for the period by
which the notice falls short of one month, as the case may be, from such
member, in lieu of the notice.
12. Retirement from service.- Members of the service shall retire on
the afternoon of the last day of the month in which they attain the age of
fifty-eight years; except the workman, who will retire on attaining the age of
sixty years.
Explanation.- For the purpose of this section, the expression
"workman" means a skilled, semi -skilled or un-skilled, artisan employed on
monthly rate of pay in the service and includes a peon, chowkidar, safai
karamchari, mali, cook and other servants declared by the Government to be
the workman :
Provided that –
(i) the appointing authority shall, if it is of the opinion that it is
in public interest to do so, have the absolute right, by giving
an employee prior notice in writing, retire that employee on
the date on which he completes thirty years of service or such
period of service as the State Government may prescribe for
its employees from time to time or attains fifty -five years of
age or such age as the State Government may prescribe for its
employees from time to time or on any date thereafter to be
specified in the notice;
(ii) the period of such notice shall not be less than one month and
in case at least one month's notice is not given or notice for a
period of less than one month is given, the employee shall be
entitled to claim a sum equivalent to the amount of his pay
and allowances, at the same rate at which he was drawing
them immediately before the date of retirement, for a period
of one month or, as the case may be, for the period by which
such notice falls short of one month;
(iii) any employee may, after giving at least one month's previous
notice in writing to the appointing authority, retire from
service on the date on which he completes twenty years of
service or such period of service as the State Government
may prescribe for its employees from time to time , or attains
fifty years of age or such age as the State Government may
prescribe for its employees from time to time or from any
date thereafter to be specified in the notice, but no employee
under suspension shall retire from service except with the
specific approval of the appointing authority.
THE HIMACHAL PRADESH MUNICIPAL SERVICES ACT, 1994 9
13. Extr aordinary pension and gratuity. - (1) With the prior
approval of the Government the municipality may give extraordinary pension
or gratuity-
(a) to an employee injured in the discharge of his duties;
(b) to the family of an employee who i s killed in the discharge of
his duties.
(2) The extraordinary pension or the gratuity shall not exceed the sum
to which such member of service or his family would be entitled if he was an
employee under the State Government.
14. Pension in lieu of Contrib utory Provident Fund. - (1) A
member of the service may, in lieu of the Contributory Provident Fund
benefits admissible to him under the Provident Fund Act, 1925, opt for
service and family pensions and in that event he will be governed by the
rules, as are applicable to the employees of the State Government; and such a
person shall contribute to the General Provident Fund:
Provided that -
(a) the share of money contribution by the municipality
alongwith interest accrued thereon, to the credit of such a
person in his Contributory Provident Fund, shall be credited
to the Pension and Gratuity Fund ; established for this
purpose;
(b) the share of money, alongwith interest accrued thereon, to the
credit of such a person in the Contributory Provident Fund on
account of his own contribution, shall be transferred to his
credit in the General Provident Fund established for the
purpose; and any loss caused to the municipality through
withdrawals during the service shall be made good by him.
(2) The municipality shall, in relation to the members of the service
who have exercised the option for pension under sub -section (1), shall credit
its contributions regularly but not later than fifth day of the month following
the month to which the contribution relate, into the Pen sion and Gratuity
Fund.
(3) The "Pension and Gratuity Fund" and “General Provident Fund”
referred to in sub -section (1), shall be established and maintained by the
Director, Urban Local Bodies, Himachal Pradesh in such manner, as may be
prescribed.
(4) Notwithstanding anything to the contrary contained in this Act, the
persons, who were in the regular service of any municipality as on 1 st April,
1992 and had retired before the 30 th day of May, 1994, provided they opt for
service and family pensions under th is section, and refund to the Director,
within such period as may be specified, the employer's contribution to the
Provident Fund including interest received by them from the employer
together with simple interest at six per cent per annum from the date of its
THE HIMACHAL PRADESH MUNICIPAL SERVICES ACT, 1994 10
withdrawal till the date of repayment, will also be eligible for service and
family pensions payable under this Act.
15. Departmental examination. - The Government may, by
notification, direct that the persons appointed to any post in a service, as may
be specified, shall be required to pass a departmental examination, the details
and syllabus for which and the consequences for failure to pass it shall be, as
may be prescribed by the Government.
16. Leave, travelling allowance, joining time, suspension, medical
facilities, fees, and honoraria and other matters. - In respect of leave,
travelling allowance, joining time, suspension, leave, medical facilities, fees,
honoraria, house rent allowance, dearness allowance, fixation of pay, grant of
increment, deputation and other matters not expressly provided in this Act, the
member of the service shall be governed by the corresponding provisions
contained in the rules applicable to the State Government employees :
Provided that leave salary shall be payable to a member of the service
by a municipality where he happens to serve at the time of proceeding on
leave:
Provided further that a person on transfer shall draw his travelling
allowance and joining time benefits from the municipality to which he is
transferred.
17. Record of service. - (1) There shall be maintained a personal file
for every member in which shall be placed all papers, record and other
documents relating to his service. The file shall contain in particular a service
book giving the date of birth, history of service from the date of his
appointment, particulars of increment, promotion, reward, punishment and all
other special events of his career. The service book shall also contain the
leave account form showing a complete record of leave except causal leave.
(2) The date of birth shall be recorded in the service book maintained
under sub-section (1), in red ink both in words and figures and duly signed by
the concerned member of the service and authenticated in the case of the
Municipal Corporation by the Commissioner, in the case of Municipal
Corporation by the Commissioner, in the case of Municipal Council by the
Executive Officer and in the case of a Nagar Panchayat by the Secretary; and
said entry of date of birth shall be deemed to be the conclusive proof and shall
not be questioned in any court of law.
(3) A confidential file shall be maintained for each member:
Provided that the Government may, if it so decides, make such
arrangements, as it may deem necessary to maintain, in addition, a
centralised record of leave, pay and service of members in the manner
prescribed.
18. Oath of allegiance. -Every member, unless he has already done
so, shall be required to take an oath of allegiance to the Constitution of India
as by law established.
THE HIMACHAL PRADESH MUNICIPAL SERVICES ACT, 1994 11
19. Reser vations.- Nothing contained in this Act shall effect the
reservations and other concessions required to be provided for Scheduled
Castes, Scheduled Tribes, Backward Classes, Ex -servicemen, physically
handicapped persons or any other class or category of pe rsons in accordance
with the orders issued by the Government in this regard from time to time:
Provided that the total percentage of the reservations so made shall
not exceed fifty percent at any time.
20. Power to amend Schedules. - The Government may, by
notification publish in the Official Gazette, amend by way of addition,
omission or variation any of the items of the 1[Schedule-I, II, III and IV ] to
this Act, and when the Schedule is so amended, such addition, omission or
variation shall have the effect as if it had been made by this Act.
21. Power to make rules.- (1) The State Government may make rules
for carrying out the purposes of this Act.
(2) In particular and without prejudice to the generality of the
foregoing powers, such rules may provide for all or any of the matters which
under the provisions of this Act are required to be prescribed or to be provided
for in the rules.
(3) All rules made under this Act shall be subject to the conditions of
previous publication.
(4) All rules framed under this section shall be laid on the Table of the
Legislative Assembly.
22. Savings. - (1) All corresponding provisions contained in any
enactment, rules, regulations and bye -laws relating to the municipal services
in force in the municipalities immediately before the commencement of this
Act, shall stand repealed:
Provided that any order made or action taken under the Act, rules,
regulations or bye-laws so repealed shall deemed to have been made under the
corresponding provisions of this Act.
(2) Nothing contained in this Act shall apply to the officers or
officials of the State Government working on deputation basis with a
municipality.
23. Repeal of Ordinance No.4 of 1994. - (1) The Himachal Pradesh
Municipal Services Ordinance, 1994 is hereby repealed.
(2) Notwithstanding the repeal of the Himachal Pradesh Municipal
Services Ordinance, 1994, anything done or any action taken under the said
Ordinance shall be deemed to have been done or taken under the
corresponding provisions of this Act.
____________
1. Substituted for the words, signs, and number “Schedule I and II” vide H.P. Act
No. 14 of 2023.
THE HIMACHAL PRADESH MUNICIPAL SERVICES ACT, 1994 12
SCHEDULE-I
[See section 3(1)]
Sl. No.
1
Name of the Service
2
HIMACHAL PRADESH STATE LEVEL SERVICES OF-
1. Superintendent Grade-I
2. Superintendent Grade-II
1[3. ***********
4. ***********
5. ***********
6. ***********
7. ***********
8. ***********
9. ***********
10. ***********
11. ***********
12. ***********
13. ***********
14. ***********
15. ***********]
2[SCHEDULE-II
[See section 5(1)]
Sr. No.
1
Name of service
2
1. Health Officers.
2. Executive Engineers.
1. Sr. No. 3 to 15 omitted vide Not ification No. LSG-B(1)-2/95 dated 19th September,
2000, published in the Rajpatra, Himachal Pradesh (Extra-ordinary) dated 27 th
September, 2000, pp. 3182-3183.
2. SCHEDULE-II subs tituted vide Not ification No. LSG -B(1)-2/95 dated 19 th
September, 2000, published in the Rajpatra, Himachal Pradesh (Extra-ordinary)
dated 27th September, 2000, pp. 3182-3183.
THE HIMACHAL PRADESH MUNICIPAL SERVICES ACT, 1994 13
3. Assistant Engineers.
4. Junior Engineers.
5. Market Superintendents.
6. Draughtsmen.
7. Assistant Draughtsmen.
8. Patwaries.
9. Divisional Forest Officers.
10. Range Officers.
11. Deputy Forest Rangers.
12. Forest Guards.
13. Assistants/Accountants
14. Tax Inspectors
15. Sanitary Inspectors.
16. Surveyors.
17. Laboratory Technicians.
18. Sanitary Supervisors.
19. Clerks].
1[“SCHEDULE-III
[See section 3(1-a)]
SI No. Name of Service
1 2
HIMACHAL PRADESH STATE LEVEL MUNICIPAL CORPORATION
SERVICES OF-
1. Executive Engineer
2. Assistant Engineer
3. Administrative Officer
4. Superintendent Grade-I
5. Superintendent Grade-II
6. Chief Accountant
7. Chief Sanitary Inspector
8. Private Secretary
9. Personal Assistant
10. Secretary
11. Junior Engineer
12. Draughtsman
1. Schedule-III and Schedule-IV Inserted vide H.P. Act No. 14 of 2023.
THE HIMACHAL PRADESH MUNICIPAL SERVICES ACT, 1994 14
13. Senior Assistant
14. Statistical Assistant
15. Accountant
16. Junior Accountant
17. Sanitary Inspector
18. Community Organizer
19. Stenographer
20. Steno Typist
21. Surveyor
22. Sanitary Supervisor
23. Work Supervisor{Redesigned as Technician(Supervisor)}
24. Computer Assistant
25. Driver
26. Meter Reader
27. Meter Mechanic
28. Technical Mechanic
29. Junior Office Assistant(IT)
30. Junior Draughtsman/Assistant Draughtsman
31. Clerk/Junior Assistant
32. Data Entry Operator
33. Ferro Printer
34. Laboratory Technician
35. Technician(Carpenter,Mason,Blacksmith,Electrician,Fitter/Plumber,
& Mechanic)
36. Male and Female Health Worker
37. Tailoring Teacher
_______
SCHEDULE-IV
[See Section 5(1)]
SI No. Name of Service
1 2
1. Architect Planner
2. Corporation Health Officer/Health Officer
3. Town Planner
4. Veterinary Public Health Officer
5. Law Officer
6. Planning Officer
7. Naib Tehsildar
8. Veterinary Pharmacist
9. Deputy Controller Accounts
10. Section Officer (F&A)
11. Assistant Architect Planner
12. Kanungo
13. Patwari.