LexThe Madhya Pradesh Aviation Department (Gazetted) Technical Service Recruitment and Service Condition Rules, 2003
Madhya Pradesh · state statute
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No. F-1-10-2001-XLV-In Exercise of the powers confered by the proviso to Article 309 of the Constitution of India, the Governor of Madhya Pradesh hereby makes the following rules relating to the Recruitment and Service Conditions of the Pilots, Engineers and Foreman of the Madhya Pradesh Aviation Department (Gazetted Technical) namely
(a) (b) (c)
1. Short title and Commencement.-(1) These rules may be called the Madhya Pradesh Aviation Department (Gazetted-Technical) Service Recruitment and Service Condition Rules, 2003. (2) They shall come into force form 19th September, 2003.
(d)
2. Definitions.-In these rules, unless the context otherwise requires,
(e) (f)
(g)
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Bhopal, the 19th September 2003
(k) (1)
RULES PART-I GENERAL
"Appointing Authority" means the State Government; "Appointment" means appointment on any post of, the service by the State Government; "Authorized Medical Authority" means a Medical Officer or Medical Board who is authorized to certify the compliance of established medical standards required in view of the discharge of duty of the members of the service; "Director" means the Director, Directorate of Aviation, Madhya Pradesh;
954 (9)
"Directorate" means the Directorate of Aviation Madhya Pradesh; "Engineer"' means the Technical Officer working in the Directorate who maintains aero plane/helicopter and possesses its qualification; "Foreman'" means the Technical Officer working in the Directorate, who is involved in the supervision of the Technical staff and maintenance related work of the Aircraft; "Government" means the Government of Madhya Pradesh; "Governor" means the Governor of Madhya Pradesh; "Pilor" means the Technical Officer working in the Directorate who operates the flights of aeroplane/ helicopter and possesses its qualification; "Schedule" means a Schedule appended to these rules: "Service'" means Madhya Pradesh Aviation Department (Gazeteed-Technical) Service which includes the services of Pilots, Engineers and Foreman.
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954 (10) 3. Scope and Application.-Notwithstanding anything contained in the Madhya Pradesh Civil Service (General Conditions of Service) Rules, 1961 these rules shall apply to every member of the service.
(a)
(b)
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4. Constitution of the Service.The Service shall consist of the following persons, namely:
(c)
PART-II CONSTITUTION, CLASSIFICATION AND PAY SCALES
(a) (b)
Ihose persons who were working with the Madhva Pradesh Flying Club before the formation of the Directorate on lst June, 1982 and who have since been absorbed in the Directorate on date. Those persons, possessing qualification and experience as specified in Schedule-ll, who are/were in employment with the Government of India or other State Government (s) and may be provided employment by the Government on Deputation or on contract. Inose persons, poSsessing qualifications and experience as specified in Schedule-II, who are/were in employment with other organizations of th country, and, who may be provided employment on contract basis, by the Government, on the basis of open competition. 5. Classification, the Scales of Pay etc.(a) The classification of service, the pay scales thereof and the number of posts included in the service, shall be as specified in Schedule-I. However, the Government may add to, or, reduce the number of posts included in the service, either on a permanent, or, tenmporary basis. (b) No member of the service shall be entitled to compensation, in consequence of, any change in the structure of the service, or, in the event of unfilled by the Gvoernment, or, holding in abeyance, a vacant post in the cadre.
6. Initial Appointment in the Service.) All initial appointment under these rules shall be made by the State Government from time to time keeping in view the requirements of the Department, under those conditions, as specified by the government in the service Conditions of Technical Officers Class-I and Il, of the Directorate, in accordance with any one of the following methods : on the basis uf Deputation;
PART-III APPOINTMENT
shall be obtained later.
Contractual Employment on the basis of Open competition. (2) For the appointment, under clause (b) of sub-rule (1) the State Government shall issue an advertisement in news papers for inviting application, eligible candidates shall be called for interview. The interview board shall be constituted as mentioned in sub ule (3) of rule 14. The interview board may recommend suitable names for appointment including waiting list. (3) Notwithstanding anything contained in sub-rule (1), ifin the opinion of the Government immediate and exigency of the service so requires, the Government may adopt such other methods of recruitment to the service, in addition mthose specified in the said sub-rule, in respect of the appointment ofa suitable candidate., to be regulated by a specia order isued by the Government in anticipation of the approval of the cabinet. In such cases, approval of the cabinet 7 Regular Appointment to the Service.Under these rules, ll initial appointments shall be made by the rosernment in accordance with any one of the above-mentioned methods, under the specified service conditions Lonever any member of the service may be absorbed in regular service by the Government keening in vie of hie .tordine services. But no member of the service may claim regular1zation of service as a matter of iehe
Hnt{ITYA, f# 19 fHGa{ 2003 954 (11)
8. Technical Qualifications and Experience.--The technical qualifications and experience for the appointment shall be such as specified in Schedule-II. 9. Character.--The character of the applicant must be such, which completely qualify for his employment with the Government, and his working experience should be undisputed, unsuspicious, unobjectionable and unblemished charàcter. 10. Physical and Mental Fitness.-() The Candidate must be healthy, smart and free form any kind of organic defect or bodily infirmity and shall fulfill the required health related standards established by the approved Medical Authority: (2) the Pilot/Engineers shall be responsible to keep there licence valid (i.e. they shall appear before the approved Medical Authority at least before such time as to complete the specified formalities directed by the approved Medical Authority in adequate time, for the continuity of the validity of the Licence) However, the Government will provid all necessary facilities to the concerned Pilot/Engineer towards the renewal, endorsement (if so necessary) of the licence (s) all necessary examination specified by the Medical Authority towards the renewal of the Medical Examination and timely completion of all formalities, as per rules, specified by the Director General of Civil Aviation, Government of India, in respect of the licence. 11. Disqualification.-Any attempt on the part of a candidate to obtain support for his candidature, by any means, may be held by the Appointing Authority, to disqualify him for the appointment. 12. Final Decision in respect of Appointment.-The decision of the Government, in respect of employment, shall be final and binding on the candidate. 13. Necessary Arrangement for work Proficiency.-In order to enhance the Technical Proficiency and Administrative Capability of the various members of the service, the arrangement for the necessary training (s), from time to time, shall be specified by' the Government. 14. Procedure for Appointment by Promotion.(I) The Technical Officers (Pilot/Engineer) of the Directorate shall remain in the pay scale of Junior post during the first 6 years of service, working experience of 4 years for Senior post and thereafter, further 4 years of working experience with excellent discharge of duties for Senior Selection Grade/Post>. (2) After having attained the ability/qualification/experience as specified in Schedule-II, the Government shal' consider the case of suitable officers of the service for promotion who is entitle for promotion to the higher post as mentioned in annexure-iv, on the recommendation of the Director and the decision of the Government in respect of the promotion shall be final and binding. (3) On the recommendation of the Director under sub-rule (2), the Government shall constitute a promotion committee comprising of Principal Secretary (home), Principal Secretary (Aviation), Director of Aviation and invite a subject expert of that service. The Promotion committee shall consider the promotion proposal and shall apprise the Principal Secretary Aviation Department with its recommendation. The Government shall takea final decision for giving promotion in accordance with the recommendation of the committee. (4) Even After having attained the ability/qualification/experience specified for the next higher post, of no higher post exists for the promotion in the cadre, due to any reason the Government on the recommendation of the Direetor shall adopt such procedure as may be deemed appropriate, to take necessary decision for the sanction of that pay scale of the higher post, to that technical officer of the service, who has continuous excellent service record, and, is deprived of promotion due to the non availability of the higher post.
954 (12)
2. Katio of direct Recruitment/Promotion Posts.-There shall be no separate ratio for all the posts as mentioned In Schedule-1, for Direct Recruitment or by Promotion., ie. the Government shall use its disCTeuo O ne Posts by direct recruitment or by promotion keeping in view of the requirements of the Departmenl. 16. Applicability of Reservation AcURules/Orders.The Appointing Authority shall ensure the compliance of all Reservation Ac/Rules/Orders applicable and in force at the time of recruitment or Promouol. I1. Seniority.-The inter seniority of the members of the service shall be determinéd by the Government, as per the provisions of the Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961. T6. Gradation List.-The Government shall keep a gradation list, showing the names of the members of the service in their order of seniority. I9. Pay.The pay of the members of the service, for various posts of the service, shall be such as specified in Schedule-I, or as may be determined by the Government. 20. Allowance.-The allowances normally granted by the Gvoernment, from time to time, shall be payable to the members of the service. However, in addition to the said allowances the special allowances shall also be payable to the members of the service as specified in Schedule-lll, after approval of the Gvoemment, from time to time, keeping in view the laboriousness of the services of the technical officers. 21. Conduct Rules.-The members of the service shall be governed by the Madhya Pradesh Civil Services (Conduct) Rules, 1965.
qye TGYA, fÍA 19 fLa 2003
2
S. No. (1)
PART-V OTHERS
22. Relaxation.-Nothing in these rules shall be construed to limit, or abridge the power of the Government. to deal with the case of any person, to whom these rules apply, in such manner, as may appear to it. to, be just and equitable: Provided that. where any tule is relaxed /n the case of any person, the case shall not be dealt with, in any manner less favorable to him, than that provided in these rules. 23. Interpretation.If any question arises relating to the interpretation of these rules, it shall be refermed to the General Administration Department to the Government, whose decision thereon, shall be final.
PILOT
Name of Post included in the Service
Chief Pilot Director Senior Pilot (Helicopter) Senior Pilot (Aircraft) 4 Pilot (Aircraft)
RELAXATION IN RULES AND INTERPRETATION
5 Junior Pilot (Aircraft)
PART-VI
(2)
SCHEDULE-I (See Rule 5)
No. Of Posts (3)
3
2
Class (4)
First First First First First
Pay Scale (5)
18400-500-22400 18400-500-22400 18400-500-22400 16400-450-20000 10000-325-15200
()
1 2 3 4
6
S. No. (1)
1
ENGINEER Chief Engineer Deputy Chief Engineer (Maintenance)
Designation (2)
(2)
Deputy Chief Engineer (Radio) Superintending Engineer (Maintenance) Superintending Engineer (Radio) Foreman
Chief Pilo/Director
Senior Pilot (Aeroplane)
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3 Senior Pilot (Helicopter)
4 Pilot (Aeroplane)
SCHEDULE-II (See Rule 8)
(f) Valid I.R.
(a)
(3)
(b)
1 1 1
(g)
1
(a)
Qualification (3)
(b)
(g) Basic knowledge of computer working.
(4)
First First First First Second First
(a) 10+2 Higher Secondary from any recognized Board 'with Maths & Science. (b) Flying Experience Total 4,000 hours, out of which 3,000 hours as Pilot in command on Multi-engine Aeroplane/Helicopter. (c) Valid Airline Transport Pilot's Licence (Aeroplane/Helicopter)
Basic knowledge of computer working.
(d) Experience as a Test PilovFlight Instructor and a Minimum of 2 Years of experience as D.G.C.A. approved Examiner.
(c) Valid Airline Transport Pilot's Licence (Aeroplane)
(d) Valid L.R.
(e) A minimum of 10 years experience to plan and Operate flights, out of which atleast 5 years independently.
(5)
954 (13)
18400-500-22400 16400-450-20000 16400-450-20000 14300-400-18300
(d) Priority to Test PilotFlight Instructor D.G.C.A. approyed Examiner. (e) Priority to Pilot having flying experience on Full/Half Glass Cockpit. (f) Valid ILR.
(g) Basic knowledge of computer working.
14300-400-18300 6500-200-10500
10+2 Higher Secondary from any recognized Board with Maths & Science. Flying Experience Total 3,000 hours, out of which 2,000 hours as Pilot in command on Multi-engine/Twin engine Aeroplane.
(c) Valid Airline Transport Pilot's Licence (Aeroplane)
10+2 Higher Secondary from any recognized Board with Maths & Science. Flying Experience Total 3,000 hours, out of which 1,500 hours as Pilot in-command on Twin engine Helicopter:. (c) Valid Airline Transport/Commercial Pilot's Licence (Helicopter).
(e) Basic knowledge of computer working.
(d) Priority to Test PilovFlight Instructor / D.G.C.A. approved Examiner. (e) Priority to Pilot baving flying experience on Full/Half Glass Cockpit. () Valid I.R. (Helicopter).
(a) 10+2 Higher Secendary from any recognized Board with Maths & Science. (b) Flying Experience Total 2,000 hours, out of. which I,000 hours as Pilot in-command and 500. hours as Pilot-in-Command on Multi-engine/Twin engine Aeroplane.
954 (14)
(1)
ENGINEERS :
6
5 Junior Pilot (Aeroplane)
(2)
1 Chief Engineer
2 Deputy Chief Engineer (Maintenance).
3 Deputy Chief Engineer (Radio).
4 Superintending Engineer (Maintenance).
Superintending Engineer (Radio).
Foreman
(a) (b)
qg G4E f0G 19 fHGLAT 2003
(c) Commercial Pilot's Licence Aircraft. (d) Valid LR. (e) Experience of Multi/Twin Engine Aeroplane Pilot.
(a)
() Computer Working of basic Knowledge.
(a) 10+2 Higher Secondary from any recognized Board with Maths & Science. (b). 1. AME Heavy Licehce Aeroplane/Helicopter Category "A".
(b)
10+2 Higher Secondary from any recognized Board with Maths & Science. Flying Experience Total 1.000 hours, out of which 500 hours as Pilot-in command.
(3)
2. AME Turbine Engine Licence in category "C". 3.
(a)
(c) 15 years maintenance working experience on aircraft and helicopter and 5 4 AME Licence on Twin Engine Helicopter category "A" and "C".
1. 2.
2
AME Aircraft Licence category "A" and "C" on Aeroplane in Government Fleet.
10 years experience as AME in which 7 years experience as QCM.
3.
3.
10+2 Higher Secondary from any recognized Board with Maths & Science.
4
Basic Knowledge of Computer Working.
AME Heavy Licence Aeroplane/Helicopter Category "A". AME Turbine Engine Licence in category "C".
(c) 10 years maintenance working experience relevant field and helicopter and AME Licence on Aeroplane/Helicopter in category "A" and "C". Basic Knowledge of Computer Working.
(a) 10+2 Higher Secondary from any recognized Board with Maths & Science Passed.
5 years experience as AME in which 3 years experience as QCM/Deputy QCM.
(b) 1. AME Licence Category "R". (c) Experience of 10 years on Aircraftu/Helicopters Communication, Navigation and colored weather radar in which 5 years as AME & 3 years as deputy QCM.
2 Ba_ic Knowledge of Computer Working.
(a) 10+2 Higher Secondary from any recognized Board with Maths & Science. (b) I. AME Licence Category "A" on heavy Aircraft or Helicopter. 2 AME licence category "C" on Turbine Engine. (c) Experience of 5 years in Aviation out of which 3 years as AME. Basic Knowledge of Computer Working. 10+2 Higher Secondary from any recognized Board with Maths & Science. (b) I. AME Licence Category "R". Basic Knowledge of Computer Working. (c) Experience of 5 years on Aircraf/Helicopters Communication, Navigation and colored weather radar in which 3 years as AME. (a) 10+2 Higher Secondary from any recognized Board with Maths & Science. (b) Basic Knowledge of Computer Working. (c) 10 years maintenance experience on Aircraft.
S. No. ()
3
I Special Flying
2 Instructor Rating Allowance.
5
Allowance.
6 4 Vehicle Allowance Chief Pilot Allowance
Type of Allowances (2)
Aviation Allowance Q. C. M. 7 Dy. Q. C. M. 8 Adl. endorsement Allowance. 9 Flight Release Certificate (F.R.C.) 10 Daily Inspection Allowance. 11 Insurance for Loss of Licence.
S. No. (1)
2 3 4
2 3
Pilot (Aeroplane)
a. Chief Pilot/Senior Pilot b. Pilot and Junior Pilot c. Engineer Instructor/Examiner approved by D.G.C.A. Chief Pilot
HgtYGYA, faas 19 fuq{ 2003
All Pilots/Engineers All PiloUngineers/Foreman Engineer who is designate by D.G.C.A. Engineer who is designate by D.G.C.A. All Pilots/Engineers, Subject to airworthiness of Govt. Aircraft. Engineers
All Pilots
Cadre
Junior Pilot (Aeroplane)
Designation of officers (3)
All Pilots/Engineers
Senior Pilot (Áeroplane) Senior Pilot (Helicopter)
SCHEDULE-III (See Rule 20)
(2)
Superintending Engineer (Maintenance) Superintending Engineer (Radio) Deputy Chief Engineer (Maintenance)
SCHEDULE-IV (See Rule 14)
PILOT
ENGINEERS
Rs. 550/-Per Hr. (Minimum Rs. 8000 Per Month) Rs. 450-Per Hr. (Minimum Rs. 8000 Per Month) Rs. 180/-Per Hr. (Minimum Rs. 4000 Per Month) Rs. 750/-Per Month Rs. 500/-Per Month Rs. 2000/-Per Month Rs. 250/-Per Month Rs. 400/-Per Month Rs. 250/-Per Month
Present Rate (4)
Rs. 200/-Per Month Rs. 100/-Per Certification Rs. 100/-Per Inspection
Name of the post on which promotion
Insurance for Rs. 7 Lakhs Per Pilot
will be given (3)
Pilot (Aeroplane) Senior Pilot (Aeroplane) Chief Pilot Chief Pilot
954 (15)
Deputy Chief Engineer (Maintenance) Deputy Chief Engineer (Radio) Chief Engineer
By order and in the name of the Governor of Madhya Pradesh, R. N. BERWA, Principal Secy.
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•
Bhopal, the 2nd September 2011
'
No. F 1-1/2008/XLV,- In exercise of the powers conferred by the proviso to article 309
of the Constitution of India, the Governor of Madhya Pradesh, hereby, makes the
following further amendments in the Madhya Pradesh Aviation Department (Gazetted)
Technical Service Recruitment and Service Condition Rules, 2093, namely :-
AMENDMENTS
In the said rules,-
(1) In rule 2, after clause (g), the following clause shall .be
inserted, namely :-
"(ga) "Administrative Officer" means an Executive/Civil Gazetted Officer, who
is supervising the work •of executive/non-ministerial and technical employees
and conducting all administrative work of the Directorate (except flying and
maintenance work of aeroplane/helicopters);"
(2) for Schedule I, the following Schedule shall be substituted, namely
SCHEDULE-I
(See rule 5)
S.No.
(1)
Name of Posts included
in the services
(2)
Number
of posts
(3)
Classification
(4)
Scale of pay and Grade Pay
(5)
PILOT (TECHNICAL POST)
Chief Pilot/Director I Class 1 37400-67000+Grade Pay Rs.I0000
Senior Pilot (Helicopter) 5 Class I 37400-67000+Grade Pay Rs.10000
i
Senior Pilot (Aircraft) . . I Class I 37400-67000+Grade Pay Rs.I 0000
Pilot (Aircraft) I Class I 37400-67,000-.1-Orade Pay Rs. 8900
Junior Pilot (Aircraft) a, Class! I 5600-39 I 00+Grade' Pay Rs.6600
Administrative Officer
(Non-Technical Post)
1 Class II 15600-39100+Grade Pay Rs.5400
286 7R25thi 114144, firi 23 11-144-4i. 2011
[471 4 ( 71)
ENGINEER (TECHNICAL POST)
i d • •
Chief Engineer 1 Class 1 37400-67000+Grade Pay Rs.10000
Deputy Chief Engineer
(Maintenance)
1 Class I 37400-671000+Grade Pay Rs.8900
; l
Deputy Chief Engineer
(Radio)
1 Class 1 37400-67000+Grade Pay Rs.8900
Superintending Engineer
(Maintenance)
1 Class 1 37400-67000+Grade Pay Rs.8700
i 1 I
Superintending Engineer
(Radio)
n Class 1 3740,0767000+Grade Pay Rs.8700
Foreman 1 Class 11 9300-34800+Grade Pay Rs.4200
(3) In Schedule II, after serial raimber 5 and entries relating thereto, the following /
serial number and entries relating thereto shall be inserted, namely :-
( 1) (2) (3)
,,6. Administrative Officer On deputation from any eligible officer of Oovemment Department r)
By order and in the name of the:Goternor of Madhya Pradesh,
DEEPAk KHANDEKARI, Principal Secy.
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18400-500-22400 18400-500-22400 18400-500-22400 16400-450-20000 10000-325-15200
18400-500-22400 16400-450-20000 16400--450-20000 14300-400-18300 14300--400-18300 6500-200-10500
954 (3)
954 (4)
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(4)
7. 8000/-yfrATE ).
$. 8000/-yfcT).
i, 4000/-ufdHrE).
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7. 500/-yfg4R E. 2000/-yf4z 7. 250/-yfaHTa F. 400/-yfE
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7. 100/-yfaHa
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5. U5-1-10-2001-arcit.-KA HgTT 34G 348 gUg (3) 3{U, g4 fam t afyHA4ÍA
No. F-1-10-2001-XLV-In Exercise of the powers confered by the proviso to Article 309 of the Constitution of India, the Governor of Madhya Pradesh hereby makes the following rules relating to the Recruitment and Service Conditions of the Pilots, Engineers and Foreman of the Madhya Pradesh Aviation Department (Gazetted Technical) namely
(a) (b) (c)
1. Short title and Commencement.-(1) These rules may be called the Madhya Pradesh Aviation Department (Gazetted-Technical) Service Recruitment and Service Condition Rules, 2003. (2) They shall come into force form 19th September, 2003.
(d)
2. Definitions.-In these rules, unless the context otherwise requires,
(e) (f)
(g)
HV2I TSYA, fEais 19 frqrqt 2003
(b)
sye, fa0& 19 fGL{ 2003
(i) )
Bhopal, the 19th September 2003
(k) (1)
RULES PART-I GENERAL
"Appointing Authority" means the State Government; "Appointment" means appointment on any post of, the service by the State Government; "Authorized Medical Authority" means a Medical Officer or Medical Board who is authorized to certify the compliance of established medical standards required in view of the discharge of duty of the members of the service; "Director" means the Director, Directorate of Aviation, Madhya Pradesh;
954 (9)
"Directorate" means the Directorate of Aviation Madhya Pradesh; "Engineer"' means the Technical Officer working in the Directorate who maintains aero plane/helicopter and possesses its qualification; "Foreman'" means the Technical Officer working in the Directorate, who is involved in the supervision of the Technical staff and maintenance related work of the Aircraft; "Government" means the Government of Madhya Pradesh; "Governor" means the Governor of Madhya Pradesh; "Pilor" means the Technical Officer working in the Directorate who operates the flights of aeroplane/ helicopter and possesses its qualification; "Schedule" means a Schedule appended to these rules: "Service'" means Madhya Pradesh Aviation Department (Gazeteed-Technical) Service which includes the services of Pilots, Engineers and Foreman.
af
954 (10) 3. Scope and Application.-Notwithstanding anything contained in the Madhya Pradesh Civil Service (General Conditions of Service) Rules, 1961 these rules shall apply to every member of the service.
(a)
(b)
Hg TYA, fi 19 fyqar 2003
4. Constitution of the Service.The Service shall consist of the following persons, namely:
(c)
PART-II CONSTITUTION, CLASSIFICATION AND PAY SCALES
(a) (b)
Ihose persons who were working with the Madhva Pradesh Flying Club before the formation of the Directorate on lst June, 1982 and who have since been absorbed in the Directorate on date. Those persons, possessing qualification and experience as specified in Schedule-ll, who are/were in employment with the Government of India or other State Government (s) and may be provided employment by the Government on Deputation or on contract. Inose persons, poSsessing qualifications and experience as specified in Schedule-II, who are/were in employment with other organizations of th country, and, who may be provided employment on contract basis, by the Government, on the basis of open competition. 5. Classification, the Scales of Pay etc.(a) The classification of service, the pay scales thereof and the number of posts included in the service, shall be as specified in Schedule-I. However, the Government may add to, or, reduce the number of posts included in the service, either on a permanent, or, tenmporary basis. (b) No member of the service shall be entitled to compensation, in consequence of, any change in the structure of the service, or, in the event of unfilled by the Gvoernment, or, holding in abeyance, a vacant post in the cadre.
6. Initial Appointment in the Service.) All initial appointment under these rules shall be made by the State Government from time to time keeping in view the requirements of the Department, under those conditions, as specified by the government in the service Conditions of Technical Officers Class-I and Il, of the Directorate, in accordance with any one of the following methods : on the basis uf Deputation;
PART-III APPOINTMENT
shall be obtained later.
Contractual Employment on the basis of Open competition. (2) For the appointment, under clause (b) of sub-rule (1) the State Government shall issue an advertisement in news papers for inviting application, eligible candidates shall be called for interview. The interview board shall be constituted as mentioned in sub ule (3) of rule 14. The interview board may recommend suitable names for appointment including waiting list. (3) Notwithstanding anything contained in sub-rule (1), ifin the opinion of the Government immediate and exigency of the service so requires, the Government may adopt such other methods of recruitment to the service, in addition mthose specified in the said sub-rule, in respect of the appointment ofa suitable candidate., to be regulated by a specia order isued by the Government in anticipation of the approval of the cabinet. In such cases, approval of the cabinet 7 Regular Appointment to the Service.Under these rules, ll initial appointments shall be made by the rosernment in accordance with any one of the above-mentioned methods, under the specified service conditions Lonever any member of the service may be absorbed in regular service by the Government keening in vie of hie .tordine services. But no member of the service may claim regular1zation of service as a matter of iehe
Hnt{ITYA, f# 19 fHGa{ 2003 954 (11)
8. Technical Qualifications and Experience.--The technical qualifications and experience for the appointment shall be such as specified in Schedule-II. 9. Character.--The character of the applicant must be such, which completely qualify for his employment with the Government, and his working experience should be undisputed, unsuspicious, unobjectionable and unblemished charàcter. 10. Physical and Mental Fitness.-() The Candidate must be healthy, smart and free form any kind of organic defect or bodily infirmity and shall fulfill the required health related standards established by the approved Medical Authority: (2) the Pilot/Engineers shall be responsible to keep there licence valid (i.e. they shall appear before the approved Medical Authority at least before such time as to complete the specified formalities directed by the approved Medical Authority in adequate time, for the continuity of the validity of the Licence) However, the Government will provid all necessary facilities to the concerned Pilot/Engineer towards the renewal, endorsement (if so necessary) of the licence (s) all necessary examination specified by the Medical Authority towards the renewal of the Medical Examination and timely completion of all formalities, as per rules, specified by the Director General of Civil Aviation, Government of India, in respect of the licence. 11. Disqualification.-Any attempt on the part of a candidate to obtain support for his candidature, by any means, may be held by the Appointing Authority, to disqualify him for the appointment. 12. Final Decision in respect of Appointment.-The decision of the Government, in respect of employment, shall be final and binding on the candidate. 13. Necessary Arrangement for work Proficiency.-In order to enhance the Technical Proficiency and Administrative Capability of the various members of the service, the arrangement for the necessary training (s), from time to time, shall be specified by' the Government. 14. Procedure for Appointment by Promotion.(I) The Technical Officers (Pilot/Engineer) of the Directorate shall remain in the pay scale of Junior post during the first 6 years of service, working experience of 4 years for Senior post and thereafter, further 4 years of working experience with excellent discharge of duties for Senior Selection Grade/Post>. (2) After having attained the ability/qualification/experience as specified in Schedule-II, the Government shal' consider the case of suitable officers of the service for promotion who is entitle for promotion to the higher post as mentioned in annexure-iv, on the recommendation of the Director and the decision of the Government in respect of the promotion shall be final and binding. (3) On the recommendation of the Director under sub-rule (2), the Government shall constitute a promotion committee comprising of Principal Secretary (home), Principal Secretary (Aviation), Director of Aviation and invite a subject expert of that service. The Promotion committee shall consider the promotion proposal and shall apprise the Principal Secretary Aviation Department with its recommendation. The Government shall takea final decision for giving promotion in accordance with the recommendation of the committee. (4) Even After having attained the ability/qualification/experience specified for the next higher post, of no higher post exists for the promotion in the cadre, due to any reason the Government on the recommendation of the Direetor shall adopt such procedure as may be deemed appropriate, to take necessary decision for the sanction of that pay scale of the higher post, to that technical officer of the service, who has continuous excellent service record, and, is deprived of promotion due to the non availability of the higher post.
954 (12)
2. Katio of direct Recruitment/Promotion Posts.-There shall be no separate ratio for all the posts as mentioned In Schedule-1, for Direct Recruitment or by Promotion., ie. the Government shall use its disCTeuo O ne Posts by direct recruitment or by promotion keeping in view of the requirements of the Departmenl. 16. Applicability of Reservation AcURules/Orders.The Appointing Authority shall ensure the compliance of all Reservation Ac/Rules/Orders applicable and in force at the time of recruitment or Promouol. I1. Seniority.-The inter seniority of the members of the service shall be determinéd by the Government, as per the provisions of the Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961. T6. Gradation List.-The Government shall keep a gradation list, showing the names of the members of the service in their order of seniority. I9. Pay.The pay of the members of the service, for various posts of the service, shall be such as specified in Schedule-I, or as may be determined by the Government. 20. Allowance.-The allowances normally granted by the Gvoernment, from time to time, shall be payable to the members of the service. However, in addition to the said allowances the special allowances shall also be payable to the members of the service as specified in Schedule-lll, after approval of the Gvoemment, from time to time, keeping in view the laboriousness of the services of the technical officers. 21. Conduct Rules.-The members of the service shall be governed by the Madhya Pradesh Civil Services (Conduct) Rules, 1965.
qye TGYA, fÍA 19 fLa 2003
2
S. No. (1)
PART-V OTHERS
22. Relaxation.-Nothing in these rules shall be construed to limit, or abridge the power of the Government. to deal with the case of any person, to whom these rules apply, in such manner, as may appear to it. to, be just and equitable: Provided that. where any tule is relaxed /n the case of any person, the case shall not be dealt with, in any manner less favorable to him, than that provided in these rules. 23. Interpretation.If any question arises relating to the interpretation of these rules, it shall be refermed to the General Administration Department to the Government, whose decision thereon, shall be final.
PILOT
Name of Post included in the Service
Chief Pilot Director Senior Pilot (Helicopter) Senior Pilot (Aircraft) 4 Pilot (Aircraft)
RELAXATION IN RULES AND INTERPRETATION
5 Junior Pilot (Aircraft)
PART-VI
(2)
SCHEDULE-I (See Rule 5)
No. Of Posts (3)
3
2
Class (4)
First First First First First
Pay Scale (5)
18400-500-22400 18400-500-22400 18400-500-22400 16400-450-20000 10000-325-15200
()
1 2 3 4
6
S. No. (1)
1
ENGINEER Chief Engineer Deputy Chief Engineer (Maintenance)
Designation (2)
(2)
Deputy Chief Engineer (Radio) Superintending Engineer (Maintenance) Superintending Engineer (Radio) Foreman
Chief Pilo/Director
Senior Pilot (Aeroplane)
qayI TAYA, feis 19 frarat 2003
3 Senior Pilot (Helicopter)
4 Pilot (Aeroplane)
SCHEDULE-II (See Rule 8)
(f) Valid I.R.
(a)
(3)
(b)
1 1 1
(g)
1
(a)
Qualification (3)
(b)
(g) Basic knowledge of computer working.
(4)
First First First First Second First
(a) 10+2 Higher Secondary from any recognized Board 'with Maths & Science. (b) Flying Experience Total 4,000 hours, out of which 3,000 hours as Pilot in command on Multi-engine Aeroplane/Helicopter. (c) Valid Airline Transport Pilot's Licence (Aeroplane/Helicopter)
Basic knowledge of computer working.
(d) Experience as a Test PilovFlight Instructor and a Minimum of 2 Years of experience as D.G.C.A. approved Examiner.
(c) Valid Airline Transport Pilot's Licence (Aeroplane)
(d) Valid L.R.
(e) A minimum of 10 years experience to plan and Operate flights, out of which atleast 5 years independently.
(5)
954 (13)
18400-500-22400 16400-450-20000 16400-450-20000 14300-400-18300
(d) Priority to Test PilotFlight Instructor D.G.C.A. approyed Examiner. (e) Priority to Pilot having flying experience on Full/Half Glass Cockpit. (f) Valid ILR.
(g) Basic knowledge of computer working.
14300-400-18300 6500-200-10500
10+2 Higher Secondary from any recognized Board with Maths & Science. Flying Experience Total 3,000 hours, out of which 2,000 hours as Pilot in command on Multi-engine/Twin engine Aeroplane.
(c) Valid Airline Transport Pilot's Licence (Aeroplane)
10+2 Higher Secondary from any recognized Board with Maths & Science. Flying Experience Total 3,000 hours, out of which 1,500 hours as Pilot in-command on Twin engine Helicopter:. (c) Valid Airline Transport/Commercial Pilot's Licence (Helicopter).
(e) Basic knowledge of computer working.
(d) Priority to Test PilovFlight Instructor / D.G.C.A. approved Examiner. (e) Priority to Pilot baving flying experience on Full/Half Glass Cockpit. () Valid I.R. (Helicopter).
(a) 10+2 Higher Secendary from any recognized Board with Maths & Science. (b) Flying Experience Total 2,000 hours, out of. which I,000 hours as Pilot in-command and 500. hours as Pilot-in-Command on Multi-engine/Twin engine Aeroplane.
954 (14)
(1)
ENGINEERS :
6
5 Junior Pilot (Aeroplane)
(2)
1 Chief Engineer
2 Deputy Chief Engineer (Maintenance).
3 Deputy Chief Engineer (Radio).
4 Superintending Engineer (Maintenance).
Superintending Engineer (Radio).
Foreman
(a) (b)
qg G4E f0G 19 fHGLAT 2003
(c) Commercial Pilot's Licence Aircraft. (d) Valid LR. (e) Experience of Multi/Twin Engine Aeroplane Pilot.
(a)
() Computer Working of basic Knowledge.
(a) 10+2 Higher Secondary from any recognized Board with Maths & Science. (b). 1. AME Heavy Licehce Aeroplane/Helicopter Category "A".
(b)
10+2 Higher Secondary from any recognized Board with Maths & Science. Flying Experience Total 1.000 hours, out of which 500 hours as Pilot-in command.
(3)
2. AME Turbine Engine Licence in category "C". 3.
(a)
(c) 15 years maintenance working experience on aircraft and helicopter and 5 4 AME Licence on Twin Engine Helicopter category "A" and "C".
1. 2.
2
AME Aircraft Licence category "A" and "C" on Aeroplane in Government Fleet.
10 years experience as AME in which 7 years experience as QCM.
3.
3.
10+2 Higher Secondary from any recognized Board with Maths & Science.
4
Basic Knowledge of Computer Working.
AME Heavy Licence Aeroplane/Helicopter Category "A". AME Turbine Engine Licence in category "C".
(c) 10 years maintenance working experience relevant field and helicopter and AME Licence on Aeroplane/Helicopter in category "A" and "C". Basic Knowledge of Computer Working.
(a) 10+2 Higher SecondarExcerpt shown. Open the full act in Lexace.