LexThe Madhya Pradesh Aviation (Non-Gazetted) Service Recruitment Rules, 1990
Madhya Pradesh · state statute
Open in Lexace · Ask the AI about this actv4 4 (n)] yrtzrykk r4trix, e stet 1991 .
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1;f€01 NE3107, Tiftra.
•
1, 3,43
4 400 ]
BhepaI, the 11th October 1990
No. F-149-1:0-XLV.—In exercise of the powers-
conferred by the peov:so to A:ticle 304 of tho Collin
tution of India, the Governor of Madhya Pradesh
hereby makes the following tules regulating tht: 're-
cruitment and caaditiois of the Madhya Pradesh
Ayiatiop (Non-ailetted) Service namely
I. Slue titio —These rules may be called the
Pradesh 'Aviation (Non-Giietted)Servio:
IlEctuitment kules, 1990"/
2. Definition —In these rules, unless the context
6therwise, requires;—
, i • - •
(a) "Appointing Authority" . in 'respect of the
service ;marts the Director of Aviation;
(b) "Board" means the Madhya Pradesh Junior
Service Selection Board;
i(c) "Examination" means competitive Exami-
' nation for recruitment to the Service to be
held under Rule 11 of these rules;
(d) "Schedule" means a schedule appended to
, `• • these rules; • '' , "Schedule Caste" means any caste race or
tribe or part of or group' within a caste
race .9r tribe specified as Scheduled Cntes
with resist& to the State Of Madhya Pradesh
under Article 341 of the Constitution of
India;
(0 g.'Schedule Tribes" .means any time or part of
group within a caste or tribe specified as Sche-
duled Tribes with respect to the State of
Madhya Pradesh usder Article 342 of the
constitution of India.
(g-. "Service". means the Madhya Pradesh Avia-
toin (Non-Gazetted Service)..
Provided that the Government may, from time to
time, add to or reduce the number of posts
included in the service, 'either on a permanent
or temporary basis.
6. Metho AS Or recruit merit —(l)Recriiitment to
the service aftr the commer.cernmt of these
tales,.shalj be mode by the follaseing Methods,
na mely:
(a ) Cby direct recruitment by selection bylcompe-
titive examination or interviews ;
by promotion of the members of the service
as specified in column (2) of Schedule-IY:;
by trinsfer of• person who hold in a sub-
stantive capncity .such postsin such serviece
2s may be specifizain this behalf.
(2) The number orftersons recruited under clause
(b) or clause (c) of sub-rule (1) shall not at any
time, exceed -the percentage shown in schedule -
II of the number of duty posts as specified in
schedule-I. . .
. .
-;(3) Subject to the, prtrOsions of these rules, the me-
thod or •inethodstit reeraitnient to be adopted
for • the purpose of filling -any particular vacancy
or vacancies in the Service*as• may* . be required
tobe filled during, any _pirticuiar peril of
rocinitmeat and - the 'Dumber of personS to be
recruited by each methadcshalr be' deter-
mined on each occag bY the Appointing
Authority in coniultation withthe Government. r ,
.. (4) Notwithstanding anything contained in sub
rule (1) if in the opinion of the Appointing
Authority, the exigencies Of the Service so
reqUires, it may. (through the Administrative
Department) after approval of the Government
fud with prior concurrence of the General
'AdminiStintion . D,epartmerit adopt such, meth-
ods' of recruitment to' the - service other than
ihote ,specified said juin -We as it may,
by35rder issneil in this behalf , prescribe.
. •• . , . , • . ,
7. Appoint inent to the Service:—All appointents
to the service after the commencement of these
made-by .the Appointing Authority
and no-such .apiiointment shall be made except after
. selection by- one -*of the methods of recruitment
lpecified in rule' 6. .
8;' uonditions or eligibility :for direct recruit-.)
n oidet to be eligible -to: be seleCted
. hindidatp Must'satisfy the folloveng conditions
,
c r ae have' -attained the age
as specified ;it column.' (3) of Schedule-III
and not obtained the age specified in
ralnron (4) .pf the sod e u le on the
tptY of •35niu-ary .ntit following t'..e
' date, - of .00mpioncernent ,the examirottion/
-selection. •-• ... • -
•
4(q)
( 6)
ierr-
61hti
witT Rim
Art
60
7 NM
tifieff
—
titTigkiit rwtig, Psi* 8 Eb7al1 19 081
, Scope and Application.—Without prejudice
to the generality of the provisions contained in •
the Madhya Pradesh Civil Service` 'General
Conditions of Service Rules, 1961, these rules
shalt apply to every member of the Service.
4. Constitution of the Service. —The. rvice
shall consist of the following persons namely; —
V.) gertois, who at the time of Commencinient
of these rules, are holding substantively or .
intsoffierating capacity the posts §pecified
IA I-Schedule-I; '
(2) Peporii recruited to the service hefine the
• comnierrenneht of these rules;:an -ci.
(3) Persons recruited to the service in accordance
, with the provision of there rules.
5. . Classification, Stoic or Pay ete.=The classi-
fi): ttioa and the nuMbei- Of posts included in the
servCe and the sell° of pg attached thereto, fihall
be in Ic.litdinoz: with thk: /pruvisionis; ointed
in the Schedule-I ;
r
4
,S191101,,MIFITi r4r4,1i Erni 1991 [urn 44
,(b) 'The ,upper age limit .shall be relaxed upto
. a maximum of .5 ye;irs- 'if 'it candidate
belongs to Scheduled Caste or , a' Scheduld ..... Tribe ;
, (c) The upper age limit shall also pe relaxed in
,... 1 2 respect of, candidatee 'Whol are ' Of "hive been
/
employees in the ',Madhya Pakeilti Ooveitment
to the extent and 'slablect -to the -- condition
cified spe below :-
- (i) ' Acandidate - who is a ; permanent Govern-
ment Sertint should not be more ;than 38 years.
of age t . .
(tU. •
' _ Olt A Candidate .. who eis temporarpeovernment
Servant and applying for. another • post
should not be more than 38 years of . age: (This "
concession , shall alio be admissible ; tethe.
contingency, -paid employed, - work charged
employees and_ employees WOrkill g:in project
, implementing Committees ; . • ..2 - Th.
.I ' r. \ t t .1 -an - ti - .., - - (iii) A candidate who is a . retrenched
,/ .
Govern-
ment servant shall be allowed • to deduct from
his age, (the period. of . all .tempenary service
previously rendered by him tipto . a: maximum.
_ ... . limitof 1 years even. if it represents more
than one"spell, provided that the resultant age
does not exceed the upper, age limit by.more
than three years. .. - ._ • 4, I ,
14 .
lispfernalion.-The term ;retrenched' Ooverr.ment
servants" " denotes a - persen who was in
temporary GOveinment i - service - 'of- the' '
State or of any of .the 'donstitudut units, for a
continoui period of not less than six months
..,::. and who was discharged, because of reduction''
, in establishment not more than ithiee yearsprior
- - to the:date of hii registration' at the Employment
Exchange or of application • mide otherwise
for employment in Government service p
i (lv).• A candidate who is an Ex-servicemen shall
be allowed to deduct from his age the period
of all defence-service previously rendered by
him, provides', that the resultant age does
not exceed the upper age limit - by more than
three years. . - , - .”.• • 2 t et :'.. 1.. n . a. .
. • .. ,. i .
.fixplartattor.-The term , • "Ex-servicemen"
' denotes a person who belonged to any
of the following categories arid, who .was
eutployed under the ! Government of
India for a continous period of Tot less
. than six months -and who retrenched
surplus as a - result of the recommendation
of the economic unit or -due to normal
reduction in the Establishment, not, more
than three years before the date of ' his
registration at any employment exchange
'or application made otherwise ' for
employment in Government services I--
() Ex-servicemen enrolled for the second
time and discharged on released under
mustering and concessions ; .. ..c , -
(ii) Ex-servicemen enrolled for the second
time and discharged on :-
7 7 .
LI-I ) - (a) Completion of short term engagement..
We- CI - ,
- .(b) fulfilling the conditions of enrolment..
I. trt • ' • 3 /
El-personnel of •Mactras" Civil Unit .;
,:(iv), Officers (Military and Civil) discharged .
on completion of their. contract (inclu-
ding short service regular commissioned
officers) • ,
(v) Officers discharged after working' for
more than six • months continously
against leave- vacancies.;'
(vi)' Ex-servicemen invalidnied out of •
service;
Ex-servicemen diicharged on the
ground that they are unlikely to become
efficient soldiers;
Ex-servicemen who are medically
boarded out on account of gunshot,.
wounds etc:
(8) The upper age limit for widow candidates
shall be 35 years
(e) The upper age limit shall be relaxed upto a
' ' maximum of 2 years for those candidates
' who are holding green cards under the
Family planning welfare Programme
(I) The upper age limit shell be relaxed upto
five years in respect of awarded • superior
caste partner of . a couple-under the Inter-
Caste Marriage incentive programme of
the Tribal, Harijan ' and Backward-
classes Welfare Department ;
(g) The upper age limit shall also be relaxed upto
. five years in respect of the “Vikram Award"
holders candidate ;
Nome-Candidates who are admitted to the
examination selection ur. der the t age
CCIICCSISi07.5 mentioned in sub-clause (c) (i) and
(ii) above shall not be eligible for appointment
if after submitting the application, they resign
from service either before or after err mina-
tion/selection. They shall however, continue to-
be eligible if they rre retrenched from the
service or post after submittir.g the application.
Departmental candidates must obtain previous
permission of the Appointing Authority to
appear for the selection.
(II) Educational qualificatiotar-The candidat,s
- must possess the educational qualifications
f X "1 n.
1
at
a
:Staten t.
en'incnt.,
Unit;'
charged
-
,
(ludu
ittiot•.ed
11' for
;Mously
of
n the
aecome
Wally
Intheit
lactates
lino a
idatts
the
retCW
Inter-
20 of
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tiPtO atre
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• *Li
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•
ate
Ora
;MS zpriw, .ftiti 8 'tat 199.1 i 4(q). I Su . 4 (n) 1
I ,,,c=---__—
, woad. qualificatior.s prescribed for the service as shown
in column (5) of Sechedule III.
provided that;—
I:r exceptional cases, the Board may, on
the recommendation of the Director,
treat 'as qualified a candidate, who,
though not posseasing any of the quali-
fications iprescribed in' this clause, S has
passed, the examinations conducted by
other Universities/Institutions by a
standard, which, in the opinion of the
Board justifies the consideration of the
candidate for appearing , in the
exuninationiselection; and ' •
Candidates, vitro are otherw:se qtut hfied but
have taken degree from foreign universities
being universities not spec;fically
recognised by the Government may also be
considered for. :appearing in the examin-
ation at the discretion of the Board.
(III) Fees.—The candidates must pay the fees
prescribed by the .4 Appointing Authority/ .
. Board. ,
9. Disqualitications.tr-Any attempt on the part of
a candidate to obtain supbort for his candidature by
any means, may be held- by the Bond to 'disqualifi-
cation to the selection'. ,..
•• Ivo& obteno3 cT is VA)
10. Boards dedsion • 4 alio n eligibility tit .
candidate shall be finat—The decision of the Board
as to the eligibility of otherwise of the.candidate•for
admission to examination/selection shall be final and
no candidate to whom a. certificate of admission has
not been issued shalt be. allowed to appear in examina-
tion/interview. is
11. Direct Recruitment '• ,by ' Competitive
examlnation.=(1) As'erampetitive 'examination for
direct recruitment to theservice shall beheld at such
intervals as, the Appointing Authority, ,may„ in
consultation with , the ''Board; _ from time to time,
determine. . o • li, -
(2). The examinatiOn2shall be- conducted -hi 'the -
' Board in accordance ;with". such orders, as - the
Appointing Authority iiiaS,from time to time _ issue
in consultation with" the Board:. •• •- ' -'•
(3) 16 percent and 20 percent of the available
vacancies for direct recruitment shall be reserved
for candidates who are members or the Scheduled
Castes and Sehedukd Tribes respectively,.
In filling the vacancies so reserved, Candidates;
who are mombers.of the Scheduled Castes and the
Scheduled Tribes, shall be considered for appointment
in order in which theinames appear in the list
referred to in rule 12 irrespetive of their relative
rank as compared with„cother candidates.
Candidates belonging to the Scheduled Castes
or Scheduled Tribes recommended by the Board
for appointment to the service, with fine regard
•
to maintenance of the efiicieney of Administration
may appointed to the vacancies reserved for the
candidates of the Scheduled Castes or the Schedule
Teibes, zs the case may he, under sub-r2k(3).
(5) IT sufficient number of candidates belorcin
to the Scheduled Castes and -Scheduled . Tribes are .
not available f6r filling all the ,Vr.ceineies.-reserved
for them, the. .remaining vacanciei shall 'be
re-advertised'-"twice exceisively for these 'candidates, - , if even after, re-adverlliement any vacancies remain
unfilled theY shall be filled ,‘ from ,amoting the
general candidates and - an; .dejuivalent ntutiber of
additional va ca nci es shall be reserved for Cold i da tes
belonging to the rScheduled Castes and Scheduled
Tribes as the che may' be,.during the subsequent
examine ti on/select i :
Provided that the total number of vacancies reser-
ved for the candidates belonging to the Scheduled
Castes and Scheduled Tribes (including the vacanices
carried forwtrd), shall not at any time exceed 45
percent of ihe total vacancies advcrtite. ,
12.• Direct recruitment by s1ectiOn.,--(1),Selein-
tion forrecruitment to ,the sefvice ,shalt be „held at
'such, intervals as the, Appointing Authority may. in.
Consultation with the Board from.. time to time.
determine. "
." (2) The selection of eandietelfOr the service shall
be 'made by the Board after" ntervieWing theni.
• •
(3) 16 percent and 20 percent .of the available
vacancies for direct recruitrnent shall 'be reserved
for candielatd es•who are.nieinWia of Scheduled Castes
And .Scheduled,Tribesrespectirly„. •
(5), Candidates belonging to the /Scheduled
Castes and Scheduled Tribes; selectedby the Bo ard
to , be suitable for appointment to the service with
due regard to the maintenance of efficiency
administration, may be appointed to the vacancies
reserved 'for'the. candidates of the Scheduled
Castes and the Scheduld Triba,..asthe case may be
tinder sub-ride(3)..
r-P (4) in filling the vacancies So reServed candidates
who are members of the Scheduled -Castes and
Scheduled Tribes Ohl' be considered for
apixiintmeir in the order,' in 'Which' their .name
appear in the list referred fo rule 13 irresperkve
s
'of' their relatives rank as -compared with ther
candidates.
c%4n.t orraid
incr.f g
to. ? te l
for c et.oh°
and
tlic
as 4.1* '
for ft"
ts n ettle
&Lin
too"
tm
be
knee;
Peri'
be
C.
•
I
99 • * i jrn.r.kttlai
(.•1' 011
(3) 16 per cent. and 20%04 gceit. of the vacancies
available for promotion in wbici . thmprcentage
of promotion ji 33; -or more as specified in
Schedule II, shall . be- reserVed for the 'employees
belniiiiiiic;;Is • anri Scheduled
31-iliet? kr.speictifOy mettieligibfe fol..,,promotion
accorchiice, with . the provisions Ot rule 15.
. - -• . '• '
Pro
It fo T .) king p, “rfaoralk otrqn to the '
vacancies reserved,shall be inw hecordance with
. the instructior.s.. isstied 'by" tbe Government
in the amoral Aflininistwtionb, pppartmeut
fronl - time tc, tirne.,• ., • .
t i 4 .1 %IL tr••• , •
.CondltIon for eligibility 14 for"pro motion/
transfer —(l) { „Subject'to' the' provision
of subirtule (2), the committee 'shall — considers
the cases of all persons,•Who , on ihdlsi day' of
Ydhuary'of that year hied Pemideled not less
than such 'number 'of year of service (whether
officiating or substantive) the posts from
which promot lion is". • to be ntiade as specified
in editimit'(4))., of Schedule IV and _are within
the zone of consideration in • accordance with.
the Ivreivjeionsmi of, asub-rule •
r i! : I
1•Provided.that.the VerViees of the' released oiniiers
it rn ItiVri ni 1.41.; °l athe Errielgency Conmssi .1 on ond„ Short.,s,Service
Commission,, Leger ittheir4i appointment4, inc the
service, shall be counted from the date' ream which
lipy;ihilyeadaeen jig,. been, ,sppionted
in, the seryine ,,irt !accordance with the
General Admirristiation Denartment Memo No.
2260987/10)/67; dated the ' : 215t gctober, 1987 :a
(6) If'a seficient numbehTfif candidlies rt belin- 1
ging to,' •• the: :Slied4fed Spiel's' lifitr rteheclided Tribes ,.ire , not .3, ,Iiaii.Sbl...:4,,for fillizg :all eithe
vacancies reserved for them, the remaining attreies shall Orielcbc,,re!adve`rtisedt, bidet exclutively r iff these, candidates; 1.,; •i11 :even
gill i'1 ..?-F vFilIFFinent, : 40,....1 yicaneies'i. remain 41
SUliggil Pt, . 49 “sh 91!, bF fiticcfromi ansun g • the
13ett!,,,V• , indidales, and anvequivalent ...number Of a ir:hill-mac vacancies slrall.);be., reserved 'for
candi1data belonging to ,the 'I Scheduled .. Caste -, . ,..r.h• ••• . ancl,,the •Schedtdpri. Tribes, ; as.,k-the.nease r may- be 'tduring the subsequent a- selection :- ' 4
.1ti ,,...; 4,... - 4 ' A • 1 •'..it 1*.lit ‘
P '
— rOvided that the total number sof: vacancies re - , lei-We -lb; adidate si'belonging to .the Scheduled
.... •4' • • / .'
Castee and the . Scheduled ?Tribes (including the
vacancies carried forytard) Phz.11i not. at' any time — -..-. • - • exceed..45 per cent* of the totAl.. vacancies adverb';‘,
sed. •
la: List Of candidates recninmended Iv the
Board.--0) The 'Board shall forward to the Ap-
pointing:Authorityp list atrariged ln ;order "of merit
of the canclIccity,whqliaveAtiplifippl, ,by, sueh stan-
Ibid . as 'determinP'd 'the apo ot• fir -cantli7
dateSlilengini to s the Sched' ule'd FeSteS and Sebe-
difled tribt"i;- that
standard yet are,•declared by, the Board to be suitable
apilointmentIo -the lervioed wjtlidue regard' Ito
the milintenanpe of ieffieiency,_in.p,AunistIntithwThp
- list shill Alsif ire publisinclior 7general information. -
t'•!.. ;. • ;('' 4-let • e-
(4)Snbjeet •to the proyisjons, „of :these rules and
of ;t heMadhya , i3radesh, Civil Services (General
Conditior,s of Service) Rules 1901.,. candidates shad
be considered for apoinMier.t to the available vacan-
cies from She list in the order in which their names
appear in the list. , ,
!I. .
(a) The inclusion, of a icanclicietp's came in the .
--Ilse confers'e' no rigla..t to a tpirOlittnient unless ,the Ap-
pointing Authority is satisfied after such enquiry's as
may be — conSidered necessary, that ..the candidate
is suitable in all respects for appointment to the ser-
vice. 1,410, .rs ;
i1.1.7 Annelid ment by Pr, nietio11:441)Thereslail •
be, constituted atepartmentth Prcimotibit Committee
consisting Of the memberi ntentiened'in Schedule IV
for-, making preliminary selection for . promotion ci
eligibletcor.didates. .
(2) The cornaCttee -shall meet at lintervals ordi-
narily not exceeding one year.
Provided further that any junior person shall not
be, considered for selection-grade/motion in •: preference to the person - sertioc,to hinr oply„on
the ' basis • of this completing the prescribed
—(2). The ?told of selection, shall , ordinarily, be
limited td .:: &Can times • 'the" .itiihi6or of offieers
to bet included.in the...select „list, in ..respect of
pest Act filled on, the basis -of
litraird flit fink% the riumbei il of offiCeis to ' be
included in the select list in -respect . of posts
filled on the hasis,of seniority-cum-merit ;
4Prbvided thafif the rrquiiel niimeer of suitable
emblcyees are not, available, in the field, so
determined, the field may be enlarged to the
•
tlb th e
.2(‘‘ With
10eber2e 4t
Nleetten t
4. (W)]
jghtt apealdeeed e.ceeeSaeY ,bY the- committee... by ...lisp? yyji recst ds / of •;a4I. persots included i the
critic-leg .the rerson in- writ;ng. I t
91
IC,- Preparation of lis of suitable persons. — ,
The recoi cis of r.11 members tk e sirvice specate cetuma (2), (Et, Schedu/e ;11/14-..zieto are
proposed, to be • yypefceded iby recOmmesd..datior made tte, 47. r-r tle
tThe, rensor,-s as recpr d „by the committee for tile :propoisid,superwisiok mbei,of .IV the seiiice as 'Specified in' coltimn't2r ;3r schedule dir Ober I/
nolttgunci .
n foi . year
Thiplanation:—A
every Year A list so prepared shall be reviewed and revised
01." 1-1)/i- 'Al" 4 tr: 1 trazip
_
If in thi prpc..x.s of selection revicyr,crgcsisign it is proposed to supersede any niimber of the service, they8M. nilitee g l'hialPirecd its rie:as Thksleiri the PrdiTc'st:fl.fr-s-11fricg'•;Oh-t-00.Vs '.0(1 ir Iftocedttre reprdlitg obtolabig apprktal 'albs gingliatriestatIitikti aim °ate select Bet! - The bet prepared in accordtnce with rule46,shalt the; batrorat t...Tded ,by the,,,cammithat, to the Appoit ding Authority %bur withl
bin? 4 (4) ' the
5 rho per Vaeaecies
s
Celleage Ntifi ed ' in u elliPtlyeet
jr '*hednied
or P:o rnorion
We I 5.
nicrit . and .ThititabilitT-in-17.The s of (' ekcept lOR2
to him.
list a • higher place than that of officers sethior
- • 1.1
• in t • elee name is included selectOlfsl-bitt- Whiignofkiptomoted. • ifirhigi:
17 - •••. the validity .of..the -list,- shell /17.21ititiet ria - senrity .over those co„.sidered hi a subsequent selection merely by-the fact of. his earlier selectielg.
4' .reserve list cor,sistitg of 25 per cent. of the tumber.
of ' Peisini ' inbludid ' iritwttie. snid list - "shall -;:lao Ilk'
Z."
the be prep.:fed mixt ' the' ullo:ie een . rVaC;CO:es
approve the list : r• f•pre (4 br. -r.-,-,7 •• rr • ,, . f, t.; ;17.4
occuririg • "'dif-ing the - aou -se of the 'aforesaid (2) If the Appointing Authority corsiders if tea-
period:
from the nom:0;Mo, he ihall irfor1M) lilt :coirmitice
:ssary to,
makeExcerpt shown. Open the full act in Lexace.