LexThe Odisha Municipal Finance Service (Method of Recruitment and Conditions of Service) Rules, 2017.
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EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 477, CUTTACK, WEDNESDAY, MARCH 22, 2017/ CHAITRA 1, 1939
HOUSING & URBAN DEVELOPMENT DEPARTMENT
NOTIFICATION
The 21st March, 2017
S.R.O. No. 131 /2017— In exercise of the powers conferred by Secti on 22 of the
Odisha Municipal Services Act, 2016 and in superses sion of the rules or regulations or
orders or instructions, except as respects things d one or omitted to be done before such
supersession, the State Government do hereby make t he following rules regulating the
method of recruitment and conditions of service of the persons appointed to the Odisha
Municipal Finance Services, namely:—
CHAPTER-I
PRELIMINARY
1. Short title and Commencement .:— (1) These rules may be called the Odisha
Municipal Finance Service (Method of Recruitment an d Conditions of Service)
Rules, 2017.
(2) They shall come into force from the date of their publication in the
Odisha Gazette .
2. Definitions :— (1) In these rules, unless the context otherwise requires.—
(a) ‘Act’ means the Odisha Municipal Services Act, 2016;
(b) ‘Commissioner’ means Commissioner of a Municipal Corporation;
(c) ’Committee’ means the Departmental Promotion Co mmittee constituted
under rule 13;
(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 Od isha 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 the prov isions of the Persons with
Disabilities (Equal Opportunities, Protection of Ri ght, and full Participation) Odisha
Rules, 2003;
(m) ‘Schedule’ means a particular Schedule appended to these rules;
(n) ‘Scheduled Castes and Scheduled Tribes’ shall ha ve reference 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 Article 34 1 and 342 of the
Constitution of India, respectively;
(o) ‘SEBC’ means the Socially and Educationally Backw ard Classes of citizens
as defined in clause (a) of Section 2 of the Odisha Stat e 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 Finance Service;
(s) ‘Sportsmen’ refer to persons who hold the identi ty card as sportsmen,
issued by the Director, Sports; and
(t) ‘Year’ means the Calendar Year.
(2) All other words and expressions used in these rul es but not defined specifically
shall, unless the context otherwise requires, have the sam e meaning as respectively
assigned to them in the Act, the Odisha Municipal Servi ces (General) Rules,2016 and
Odisha Service Code.
3. Constitution of Service :— (1) There shall be constituted a service which shall
be of three separate branches comprising of Finance and Accounts branch, Audit branch
and Revenue branch.
(2) The Finance and Accounts branch of the service shall consist of the following
posts, namely:—
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(a) Chief Finance and Accounts Officer;
(b) Finance and Accounts Officer;
(c) Senior Accountant; and
(d) Accountant.
(3) The Audit branch of the service shall consist of the following posts, namely:—
(a) Audit Officer;
(b) Audit Superintendent;
(c) Senior Auditor; and
(d) Auditor.
(4) The Revenue branch of the service shall consist of the foll owing posts,
namely:—
(a) Revenue Officer;
(b) Revenue Supervisor;
(c) Revenue Inspector; and
(d) Tax and Fee Collector.
CHAPTER-II
METHODS OF RECRUITMENT
4. Cadre Strength and Methods of Recruitment. — (1) The cadre strength of
Odisha Municipal Finance Service for all the Urban Local Bodies shall be as decided by
the Government from time to time.
(2) The qualifications, experience and method of selection f or different posts under
respective grade in the service shall be as provided in Schedule.
(3) Subject to other provisions made in these rules, the,—
(a) post of Chief Finance and Accounts Officer, shall be fi lled up byway of
promotion from among the Finance and Accounts Officers or by deputation
from the Odisha Finance Service;
(b) post of Finance and Accounts Officer shall be filled up b y direct recruitment
by the OPSC and byway of promotion from among the Senior Accountant:
Provided that the number of posts to be filled up by d irect recruitment shall
not be less than 50% of the total posts and byway of pr omotion shall not be more
than 50% of the total posts.
(c) post of Senior Accountant shall be filled up byway of promotion from among
the Accountants;
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(d) post of Accountant shall be filled up byway of direct recruitment by the
OSSC;
(e) post of Audit Officer shall be filled up byway of pro motion from among the
Audit Superintendents or byway of deputation from t he Odisha Finance
Service;
(f) post of Audit Superintendent, shall be filled up byw ay of promotion from
among the Senior Auditors;
(g) post of Senior Auditor shall be filled up byway of pr omotion from among the
Auditors;
(h) post of Auditor shall be filled up by way of direct recruitment by the OSSC;
(i) post of Revenue Officer shall be filled up byway of pro motion from among
the Revenue Supervisors;
(j) post of Revenue Supervisor shall be filled up byway of promotion from
among the Revenue Inspectors;
(k) post of Revenue Inspector shall be filled up byway of promotion from
among the Tax and Fee Collectors; and
(l) post of Tax and Fee Collector shall be filled up bywa y of direct recruitment
by the OSSC.
5. Reservations:— Notwithstanding anything contained in these rules res ervation
of vacancies or posts, as the case may be, shall be made for the 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 with 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, in the Urban Local Bodies an d
Directorate of Municipal Administration shall be classifi ed as different Groups on the basis
of scales of pay, similar to the classification of posts made by the General Administration
Department in the State Government Offices from time to time.
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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 obtaining orders of Government in
all cases.
(3) The service shall be a state cadre and the Officers and employees appointed to
the service shall be transferred as per the transfer po licy 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 personnel 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 bo dily health and free
from any physical defect likely to interfere with the d ischarge of his duties
in the service:
Provided that this clause, except good me ntal condition shall not be
applicable to the Persons with Disability.
(b) Minimum Educational Qualifications for different post s under the Service
shall be as provided in the Schedule.
10. Selection by the OPSC :— (1) Direct recruitment to Service in the Group A
post of Finance and Accounts Officer shall be conducted by the OPSC.
(2) Ordinarily in the month of January of each year the Government shall
communicate to the OPSC the total number of vacancies for recruitment taking into
account the existing and the anticipated vacancies in that year indicating therein the
number of posts required to be filled up and the po sts to be reserved for candidates
belonging to different reserved categories and furnish the necessary details in the format
prescribed for the purpose.
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(3) The OPSC on receipt of the vacancies to be filled u p by direct recruitment shall
take all necessary steps for recruitment of suitable cand idates and adopt its own
procedures .
(4) The syllabus, pattern and scheme of examination shall be as decided by the
OPSC in consultation with the Department.
(5) The OPSC shall prepare a composite merit list taking i nto account all categories
and separate merit lists category wise.
11. Selection by the OSSC :— (1) The competitive examination for direct
recruitment to the posts of Accountant, Auditor and Tax and Fee Collector shall be
conducted by the OSSC.
(2) Ordinarily in the month of January of each year the D irector Municipal
Administration shall communicate the total number of vacancies, 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 fill ed up by direct recruitment
shall take all necessary steps for recruitment of suitable candidates and adopt its own
procedures
.
(4) The syllabus, pattern and scheme of examination shall be as decided by the
OSSC in consultation with the Department.
(5) The OSSC shall prepare a composite merit list taking i nto account all categories
and separate merit lists category wise.
12. Select List in case of Direct Recruitment: — (1) On completion of the
recruitment test, the merit lists received from the OPSC and the OSSC as the case may
be, shall be placed before the Government for approv al, and on such approval, it shall
form the select list.
(2) Appointment to different grades in the service shall 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 e xamined by a Medical Board
and any candidate who fails to qualify after examinati on by the Medical Board 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.
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CHAPTER-III
PROMOTION
13. Constitution of Departmental Promotion Committe e :— (1) There shall be
constituted two Committees for considering promotion of the officers to different grades in
the service, namely:—
(a) The Committee for promotion to the posts of Chief Fi nance and Accounts
Officer, Finance and Accounts Officer, Audit Officer, Au dit Superintendent and
Revenue Officer;—
(i) Principal Secretary/Secretary of the H.U.D.
Department
: Chairman
(ii) Director, Municipal Administration : Member
(iii) Representative of the ST & SC Development
Department not below the rank of Under-
Secretary
: Member
(iv) The Financial Advisor of the HUD Department in
the rank of Additional Secretary or Joint
Secretary
: Member
(v) Joint Secretary/Deputy Secretary of the HUD
Department in charge of the branch
: Member
(vi) Deputy Director, Municipal Administration in his
absence Deputy Commissioner
: Member-Convener
Note: —In case, there shall not be any Financial Advisor posted in the H.U.D. Department
in the rank of Additional Secretary or Joint Secretary then, any Additional
Secretary or Joint Secretary of Finance Department shall be the Member.
(b) The Committee for promotion to the posts of Senior Auditor, Senior Accountant,
Revenue Supervisor and Revenue Inspector;—
(i) Director, Municipal Administration : Chairman
(ii) Representative of the ST & SC Development
Department not below the rank of Under-
Secretary
: Member
(iii) Joint Secretary/Deputy Secretary of the HUD
Department in charge of the branch
: Member
(iv) Deputy Director, Municipal Administration in his
absence Deputy Commissioner
: Member-Convener
(2) The recommendation of the Committee shall be vali d 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 in vited to attend the meeting of
the Committee and the majority of members of the Committee attended the meeting.
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14. 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 of
the recruitment year 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 preparation
of the list shall follow the provisions of—
(a) The Odisha Civil Services (Zone of Consideration for P romotion) Rules,
1988.
(b) The Odisha Civil Services (Criteria for Promotion) Rules, 1992
(c) The Odisha Civil Services (Criteria for Selection for Appointment including
Promotion) Rules, 2003.
(d) The Odisha Reservation of Vacancies in Posts and Services (for Scheduled
Castes and Scheduled Tribes) Act, 1975 and the rules made thereunder.
15. Consultation with the Commission: — (1) The recommendations of the
committee in respect of Group A and Group B officers sh all be referred to the Odisha
Public Service Commission for concurrence along with a l ist of all eligible candidates,
including those who has not been recommended together with the service particulars
relating to their academic qualification, filed experience, if any.
(2) The commission shall consider the list along with the service particulars
received under sub-rule (1) and shall furnish its recommendations.
16. Select List in case of Promotion :— (1) The recommendation of the OPSC in
respect of reference made to it under sub-rule (1) o f rule 15 and the list prepared by the
Committee under sub-rule (1) of rule 14 shall after being approved by Government form
the select list.
(2) The list referred to under sub-rule (1) shall ordin arily 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 officers appear in the select list.
CHAPTER-IV
OTHER CONDITIONS OF SERVICE
17. 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.
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18. Inter se -Seniority :— The inter se -seniority of the officers promoted to any
grade in the service after commencement of these rule s in a particular year shall be in the
order in which their names appear in the select list pr epared under rule 16 and the
inter se -seniority of the direct recruit shall be fixed as per the provisions of the proviso to
section 10 of the Act, 2016 read with rule 12:
Provided that officers appointed on promotion against the vacancies of a year shall
enblock be senior to those appointed by direct recruitm ent against the vacancies of that
year, where the posts are being filled up both byway of promotion and direct recruitment.
19. Other Service Conditions :—The other service conditions of the officers
recruited to the service not covered in the provisions of the Act and these rules shall be
same as in the existing respective State Government Rules.
CHAPTER-V
MISCELLANEOUS
20. Relaxation: —When the Government are of the opinion that it is c onsidered
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.
21. 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)]
Qualification, Method of Selection and Experience
Sl.
No.
(1)
NAME OF POST
(2)
METHOD OF
SELECTION
(3)
QUALIFICATION /
EXPERIENCE/ SOURCE
(4)
1 Chief Finance and Accounts
Officer
Promotion/
Deputation
For promotion, must have put at
least 3 years of service as Finance
and Accounts Officer.
2 Finance and Accounts Officer
Direct
Recruitment/
Promotion
For Direct Recruitment, must be a
Graduate in any discipline from a
recognized university alongwith
Completed CA under ICAI or CWA
from ICWAI.
For Promotion, must have put at
least 6 years of service as Senior
Accountant
3 Audit Officer Promotion/
Deputation
For promotion, must have put at
least 4 years of service as Audit
Superintendent.
4 Audit Superintendent Promotion Must have put at least 6 years of
service as Senior Auditor
5 Revenue Officer Promotion Must have put at least 6 years of
service as Revenue Supervisor.
6 Senior Auditor Promotion Must have put at least 8 years of
service as Auditor
7 Senior Accountant Promotion Must have put at least 8 years of
service as Accountant
8 Accountant Direct
Recruitment
Must have Bachelor’s Degree in any
discipline from a recognized
university or its equivalent along with
Intermediate in CA from ICAI or
intermediate CWA from ICWAI.
She/he must have basic computer
knowledge.
9 Auditor Direct
Recruitment
Must have Bachelor’s Degree in any
discipline from a recognized
university or its equivalent along with
Intermediate in CA from ICAI or
intermediate CWA from ICWAI.
She/he must have basic computer
knowledge.
10 Revenue Supervisor Promotion
Must have put not less than 8 years
of service as Revenue Inspector .
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[No. 6529–HUD-13-LEGIS-67-POLICY-15-40/2016/HUD.]
By Order of the Governor
G. MATHIVATHANAN
Commissioner-cum -Secretary to Government
Printed and published by the Director, Printing, Stationery and Publication, Odisha, Cuttack-10
Ex. Gaz. 2347-173+500
(1) (2) (3) (4)
11 Revenue Inspector Promotion Must have put at least 10 years of
service as Tax and fee Collector.
12 Tax and Fee Collector Direct
Recruitment
Must have passed Higher secondary
or +2 in Arts or Science or
Commerce from CHSE or equivalent
examination from any Govt.
recognized institution/ college.
She/he must have basic computer
knowledge.