LexThe Odisha Municipal Community Development Service (Method of Recruitment and Conditions of Service) Rules,2017,
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EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 998, CUTTACK, FRIDAY, MAY 26, 2017/ JAISTHA 5, 1939
HOUSING & URBAN DEVELOPMENT DEPARTMENT
NOTIFICATION
The 25th May, 2017
S.R.O. No.241 /2017— In exercise of the powers conferred by Secti on 22 of the
Odisha Municipal Services Act, 2016 (Odisha Act 7 o f 2016) and in supersession of the
rules or regulations or Orders or Instructions, exc ept as respects things done or omitted to
be done before such supersession, the State Governm ent do hereby make the following
rules regulating the method of recruitment and cond itions of service of the persons
appointed to the Odisha Municipal Community Development Services, namely:—
CHAPTER-I
PRELIMINARY
1. Short title and Commencement .— (1) These rules may be called the Odisha
Municipal Community Development Service (Method of Recruitment and Conditions of
Service) Rules,2017,
(2) They shall come into force from the dat e of their publication in the
Odisha Gazette .
2. Definitions .— (1) In these rules, unless the context otherwise require,—
(a) ”Act” means the Odisha Municipal Services Ac t, 2016;
(b) ”Commissioner” means Commissioner of a Municipa l Corporation;
(c) ”Committee” means the Departmental Promotion Co mmittee constituted
under rule 12;
(d) ”Deputy Commissioner” means Deputy Commissioner of a Municipal
Corporation;
(e) ”District” means a revenue District;
(f) ”Executive Officer” means Executive Officer of a Municipality or a Notified
Area Council;
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(g) “Ex-servicemen” means persons as defined in the Odish a Ex-servicemen
(Recruitment to State Civil Services and Posts) Rules, 1985;
(h) “Government” means the Government of Odisha;
(i) “Joint Commissioner” means Joint Commissioner of a Municipal Corporation;
(j) “OPSC” means Odisha Public Service Commission;
(k) “OSSC” means Odisha Staff Selection Commission;
(l) “Persons with Disabilities” means persons who have been granted with
disability certificates by Competent Authority as per th e provisions of the
Persons with Disabilities (Equal Opportunities, Protectio n of Right, and full
Participation) Odisha Rules, 2003;
(m) “Schedule” means Schedule appended to these rules;
(n) “Scheduled Castes and Scheduled Tribes” shall have r eference to the
Scheduled Castes and Scheduled Tribes specified in the C onstitution
(Scheduled Castes) Order,1950 and the Constitution (Sch eduled Tribe)
Order, 1950, as the case may be, made under Articles 34 1 and 342 of the
Constitution of India, respectively;
(o) “SEBC” means the Socially and Educationally Back ward Classes of citizens
defined as backward Classes and referred to in clause (a ) of Section 2 of
the Odisha State Commission for Backward Classes Act, 1993;
(p) “Section” means section of the Odisha Municipal Services Act, 2016;
(q) “Selection” means selection in accordance with the provisions of these rules;
(r) “Service” means the Odisha Municipal Community Development Service;
(s) “Sportsmen” means persons who have been issued with identity card as
sportsmen by the Director, Sports; and
(t) “Year” means the Calendar Year.
(2) All other words and expressions used in these rules bu t not defined specifically
shall, unless the context otherwise requires, have the sam e meaning as respectively
assigned to them in the Act, and Odisha Service Code.
3. Constitution of Cadre and Services .—The Service shall consist of the following
grades, namely:—
(i) City Community Development Officer;
(ii) Community Development Officer;
(iii) Senior Community Organiser; and
(iv) Community Organiser.
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CHAPTER-II
METHODS OF RECRUITMENT
4. Cadre Strength and Methods of recruitment. — (1) The cadre strength of the
Service for all the Urban Local Bodies shall be as decid ed by the Government from time to
time.
(2) The qualifications and method of selection for differe nt posts and experience
under respective grade in the service shall be as provided in the Schedule.
(3) Subject to other provisions made in these rules,
(a) the post of City Community Development Officer, shall be filled up byway of
promotion from among the Community Development Officers;
(b) the post of Community Development Officer shall be filled up byway of
promotion from among the Senior Community Organisers; and
(c) the post of Senior Community Organiser shall be fi lled up byway of
promotion from among the Community Organisers.
(4) The post of Community Organiser shall be filled up byway of direct recruitment
through the OSSC.
5. Reservations. — Notwithstanding anything contained in these rules reser vation
of vacancies or posts, as the case may be, for candidates belonging to,---
(a) Scheduled Castes and Scheduled Tribes shall be made in accordance with
the provisions of the Odisha Reservation of Vacancies in Post s and
Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 and the
rules made thereunder; and
(b) SEBC, Women, Sportsmen, Ex-servicemen and Persons wit h Disabilities
shall be made in accordance with the provisions made und er such Act,
rules, orders or instructions issued in this behalf by the Government from
time to time.
6. Grouping of Posts .—The posts in the Service, shall be classified as differen t
groups on the basis of scales of pay, similar to the classi fication of posts made by the
General Administration Department in the State Government offices from time to time.
7. Appointing Authority and Jurisdiction of Munic ipal Services. — (1) The
Director, Municipal Administration in the Housing & Urb an Development Department shall
be the Appointing Authority for all categories of posts in the Service.
(2) The appointment order shall be issued after obta ining orders of Government in
all cases.
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(3) The service shall be of a State Cadre and the Offi cers and employees
appointed to the service shall be transferred as per the transfer policy of the Government
or deputed to all Urban Local Bodies across the State.
8. Status of Personnel and Salary .— (1) The Officers and employees recruited to
the Service shall be appointed and controlled by the Director, Municipal Administration
and they shall not be, in any case, the employees of t he State Government. They shall be
Officers and employees of the Urban Local Body.
(2) The Urban Local Body concerned shall be liable to m eet the salaries,
allowances and other financial benefits of the person nel posted in the Urban Local
Bodies .
9. Eligibility Criteria for Direct Recruitment .—In order to be eligible for direct
recruitment to the posts under the Service, a candidate shall have to satisfy the general
conditions laid down in the Odisha Municipal Services (General) Rules, 2016 as applicable
with the following further conditions, namely:—
(a) A candidate must be of good mental condition and b odily health and free
from any physical defect likely to interfere with the discharge of his duties in
the service:
Provided that this clause, except good ment al condition shall not be
applicable to the Persons with Disability.
(b) Minimum Educational Qualifications for different posts under the Service
shall be as provided in the Schedule.
10. Selection by the OSSC .— (1) The competitive examination for direct
recruitment to the posts of Community Organiser shall be conducted by the OSSC.
(2) Ordinarily in the month of January of each year th e Director Municipal
Administration shall communicate the total number of vaca ncies, already existing and the
anticipated vacancies in that year to the OSSC indicat ing therein the number of posts
required to be filled up and the posts to be reserved f or candidates belonging to different
reserved categories and furnish the necessary details i n the format prescribed for the
purpose.
(3) The OSSC shall, on receipt of the vacancies to be filled up by direct recruitment
shall take all necessary steps for the recruitment of suita ble candidates and adopt its own
procedures
.
(4) The syllabus, pattern and scheme of examination sh all be as decided by the
OSSC in consultation with the Department.
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(5) The OSSC shall prepare a composite merit list takin g into account all categories
along with separate merit list category wise.
11. Select List in case of Direct Recruitment. — (1) The merit lists received from
the OSSC shall be placed before the Government for a pproval, and on such approval, it
shall form the select list.
(2) Appointment to different grades in the service sha ll be made in the order in
which the names as they appear in the select list.
(3) Every candidate included in the select list shall be examined by a Medical Board
and any candidate who fails to qualify the Medical Bo ard shall not be eligible for
appointment.
(4) The select list shall ordinarily remain in force for one year from the date of its
approval by the Government under sub-rule (1) or unti l another select list is prepared,
whichever is earlier.
CHAPTER-III
PROMOTION
12. Constitution of Departmental Promotion Committe e .— (1) There shall be
constituted two different Committees for considering pro motion of the officers and
employees to different grades in the service, namely:—
(a) The Committee for promotion to the posts of City Community Development
Officer and Community Development Officer;—
(i) Secretary of the HUD Department : Chairman
(ii) Director, Municipal Administration : Member
(iii) Representative of the ST and SC
Development Department, of the rank of
Under Secretary and above
: Member
(iv) Joint Secretary/Deputy Secretary of the
HUD Department dealing with the subject
: Member
(v) Deputy Director, Municipal Administration/
Deputy Commissioner
: Member-Convener
(b) The Committee for promotion to the posts of Senior Community Organizer;—
(i) Director, Municipal Administration : Chairman
(ii) Representative of the ST and SC
Development Department, of the rank of
Under Secretary and above
: Member
(iii) Joint Secretary/Deputy Secretary of the
HUD Department dealing with the subject
: Member
(iv) Deputy Director, Municipal Administration/
Deputy Commissioner
: Member-Convener
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(2) The recommendation of the Committee shall be va lid and can be acted upon
notwithstanding the absence of any one of its members other than the Chairman:
Provided that the member so absenting was duly invited to attend the meeting of
the Committee and the majority of members of the Committee attended the meeting.
13. Procedure for Selection by the Departmental Pro motion Committee .— (1)
The Committee shall meet at least once in a year pre ferably in the month of January to
prepare a list of officers as are held by them suitable for promotion to the next higher
grade.
(2) The Committee while considering the cases of suit able officers and employees
and preparation of the list shall follow the provisions of,—
(a) The Odisha Civil Services (Zone of Consideration for Promotion) Rules,
1988.
(b) The Odisha Civil Services (Criteria for Promotion) Rules, 1992
(c) The Odisha Civil Services (Criteria for Selection fo r Appointment including
Promotion) Rules, 2003.
(d) The Odisha Reservation of Vacancies in Posts and Ser vices (for Scheduled
Castes and Scheduled Tribes) Act, 1975 and the rules made thereunder,
wherever applicable.
14. Consultation with the Commission. — (1) The recommendations of the
committee in respect of Group – A and Group-B Officers shall be referred to the OPSC for
concurrence along with a list of all eligible candidat es, including those who has not been
recommended together with the service particulars relat ing to their academic qualification,
field experience, if any.
(2) The OPSC shall consider the list along with the ser vice particulars received
under sub-rule (1) and shall furnish its recommendations.
15. Select List in case of Promotion .— (1) The recommendation of the OPSC in
respect of reference made to it under sub-rule (2) of rule 14 shall, after being approved by
the Government form the select list.
(2) The list referred to under sub-rule (1) shall or dinarily be in force for a period of
one year from the date of its approval by the Governm ent or until another select list is
prepared afresh whichever is earlier.
(3) Appointment on promotion to different grades in the service shall be made in the
order in which the names of the officers or employees appear in the select list.
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CHAPTER-IV
OTHER CONDITIONS OF SERVICE
16. Probation .—The period of probation as provided under section 9 o f the Act
shall not include,—
(a) extraordinary leave;
(b) period of unauthorized absence; or
(c) any other period held to be not being on actual duty.
17. Inter se -Seniority .—The inter se -seniority of the officers and employees
promoted to any grade in the service after commencemen t of these rules in a particular
year shall be in the order in which their names appear in the select list prepared under rule
15 and the inter se -seniority of the direct recruit shall be fixed as per the provisions of the
proviso to Section 10 of the Odisha Municipal Services Act, 2016 read with rule 11.
18. Other Service Conditions .—The other service conditions of the officers
recruited to the Service not covered in the provisions o f the Act and these rules shall be
same as in the existing respective State Government Rules.
CHAPTER-V
MISCELLANEOUS
19. Relaxation— When the Government are of the opinion that it is consi dered
necessary or expedient so to do, in public interest, it may, by order for reasons to be
recorded in writing, relax any of the provisions of t hese rules, in respect of any class or
category of employees, or in respect of any particular employee.
20. Interpretation— If any question arises relating to the interpretation of these
rules, it shall be referred to Government whose decision thereon shall be final.
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SCHEDULE
[See rule 4 (2) and 9(b)]
QUALIFICATIONS, METHOD OF SELECTION AND EXPERIENCE
[No. 11792–HUD-13-LEGIS-67-POLICY-15-16/2017/HUD.]
By Order of the Governor
G. MATHI VATHANAN
Commissioner-cum -Secretary to Government
Printed and published by the Director, Printing, Stationery and Publication, Odisha, Cuttack-10
Ex. Gaz. 326-173+500
Sl.
No.
NAME OF POST
METHOD OF
SELECTION
QUALIFICATION /
EXPERIENCE/ SOURCE
1 City Community
Development Officer
Promotion
Must have put at least 5 years of
service as Community
Development Officer.
2 Community Development
Officer
Promotion
Must have put at least 5 years of
service as Senior Community
Organiser.
3 Senior Community
Organiser
Promotion
Must have put at least 10 years of
service as Community Organizer.
4 Community Organizer
Direct
Recruitment
Must be a Graduate (Bachelor
degree) / Post Graduate (Master
Degree), in Sociology/ Social
Work/ Home Science/
Community Development, from a
Govt. recognised university. She/
He must have basic computer
knowledge.