LexThe Odisha Municipal Planning Service (Method of Recruitment and Conditions of Service) Rules,2017.
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EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 16 67 , CUTTACK, TUESDAY, OCTOBER 17, 2017/ASWINA 25 , 1939
HOUSING & URBAN DEVELOPMENT DEPARTMENT
NOTIFICATION
The 16th October, 2017
S.R.O. No.500/2017— In exercise of the powers conferred by Section 22 of the
Odisha Municipal S ervices Act, 2 016 and in supersession of the rules/ regulations/
orders/Instructions, except as respects things done or omitted to be done before such
supersession, the State Government do hereby make the fo llowing rules regulating the
method of recruitment and conditions of service of the persons appointed to the Odisha
Municipal Planning Services, namely:—
CHAPTER-I
PRELIMINARY
1. Short title and C ommencement:— (1) These rules may be called the Odisha
Municipal Planning Service (Method of Recruitment and 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 Promoti on Committee 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 Odisha 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 provisions of the
Persons with Disabilities (Equal Opportunities, Protection of Right, and full
Participation) Odisha Rules, 2003;
(m) “Schedule” means a particular Schedule appended to these rules;
(n) “Scheduled Castes and Scheduled Tribes” shall have reference to the
Scheduled Castes and Scheduled Tribes specified in the Constitut ion
(Scheduled Castes) Order,1950 and the Constitution (Scheduled Tribe)
Order, 1950, as the case may be, made under Article 341 and 342 of the
Constitution of India, respectively;
(o) “SEBC” means the Socially and Educationally Backward Classes of citizens
other than the Scheduled Castes and Scheduled Tribes as may be
specified by the State Government from time to time in the list under the
Odisha State Commission for Backward Classes Act, 1993;
(p) “Section” means section of the Odisha Municipal Services Act, 2016;
(q) “Service” means the Odisha Municipal Planning Service;
(r) “Sportsmen” means persons who have been issued with identity card as
sportsmen by the Director, Sports ; and
(s) “Year” means the Calendar Year.
(2) All other words and expressions used in these rules but not defined specifically
shall, unless the context otherwise requires, have the same meaning as respectively
assigned to them in the Act and the Odisha Service Code.
3. Constitution of Cadre and Services :— The Odisha Municipal Planning Service
shall consist of the following posts, namely:—
(i) City Planner;
(ii) Associate City Planner;
(iii) Assistant Town Planner;
(iv) Junior Town Planner;
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(v) Planning Assistant;
(vi) Field Supervisor;
(vii) Field Inspector;and
(viii) Amin.
CHAPTER-II
METHODS OF RECRUITMENT
4. Methods of recruitment:— (1) The cadre strength of Odisha Municipal Planning
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 for different posts in the
service shall be as provided in the Schedule.
(3) Subject to other provisions made in these rule s recruitment to different post s in
the service shall be made by the following methods, namely:—
(a) The post of City Planner shall be filled up by promotion or deputation;
(b) The post of Associate City Planner shall be filled up by promotion or by
deputation;
(c) The post of Assistant Town Plann er shall be filled up by way of direct
recruitment through Competitive Examination by the OPSC or by
deputation ;
(d) The post of Junior Town Planner shall be filled up byway of promotion from
among the Planning Assistants ;
(e) The post of Planning Assistantshall be filled up byway of direct recruitment
through competitive examination by the OSSC;
(f) The post of Field Supervisor shall be filled up byway of promotion from
among the Field Inspectors;
(g) The post of Field Inspector shall be filled up by wa y of promotion fr om
among the Amins;
(h) The post of Amin shall be filled up by way of direct recruitment through
Competitive Examination by the OSSC.
5. Reservations :— Notwithstanding anything contained in these rules reservation
of vacancies or posts, as the case may be, for,—
(a) Scheduled Castes and Scheduled Tribes shall be made in accordance with
the provisions of the Odisha Reservation of Vacancies in Posts and
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Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 and the
rules made thereunder; and
(b) S EBC, Women, Sportsmen, Ex -servicemen and Persons with Disabilities
shall be made in accordance with the provisions madeunder 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 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.
7. Appointing Authority and Jur isdiction of Municipal Services :— (1) The
Director, Municipal Administration shall be the Appointing Authority for all categories of
posts in the Service.
(2) The appointment order shall be issued after obtaining orders of the Government
in all cases.
(3) The service shall be a State Cadre and the Officers and employees appointed to
the service shall be transferred or deputed to all Urban Local Bodies across the State as
per the policy of the Government.
8. Status of Personnel and Salary :— (1)The Officers and employees recruited to
the Service shall be appointed and controlled by the Director, Municipal Adm inistration
and they shall not be, in any case, the employees of the State Government. They shall be
Officers and employees of the Urban Local Body.
(2) The Urban Local Body concerned shall be liable to meet 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 ca ndidate must be of good mental condition and bodily 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 mental condition shall not be
applicable to the persons with disability.
(b) Minimum Educational Qualifications for different posts under the S ervice
shall be as provided in the Schedule.
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10. Selection by the OPSC :— (1) The Competitive Axamination for direct
recruitment to the posts of Assistant Town Planner shall be conducted by the OPSC.
(2) Ordinarily in the month of January of e ach 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 posts to be reserved for candidates
belonging to different reserved categories and furnish the necessary details in the format
prescribed for the purpose.
(3) The OPSC, on receipt of the vacancies to be filled up by direct recruitment shall
take all necessary steps for the rec ruitment of suitable candidates and adopt its own
procedures.
(4) The syllabus, pattern and scheme of examina tion shall be as decided by the
OPSC in consultation with the Department.
(5) The OPSC shall prepare a composite merit list taking into account all categories
and separate merit list category wise.
11. Selection by the OSSC :— (1) The Competitive Examination for direct
recruitment to the posts of Planning Assistant and Amin shall be conducted by the OSSC.
(2) Ordinarily in the month of January of e ach year the Director , Municipal
Administration shall communicate the total number of vacancies, already existing and the
anticipated vacancies in that year to the OSSC indicating therein the number of posts
required to be filled up and the posts to be reserved for candidates belonging to different
reserved categories and furnish the necessary details in t he format prescribed for the
purpose.
(3) The OSSC, on receipt of the vacancies to be filled up by direct recruitment shall
take all necessary steps for the rec ruitment 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 into account all categories
and separate merit list category wise.
12. Select List in case of Direct Recruitment :— (1) The merit lists received from
the OPSC and the OSSC as the case may be , shall be placed before the Government for
approval, and on such approval, it shall form the select list.
(2) Appointment to different grades in the service shall be made in the order of the
names as they appear in the select list.
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(3) Every candidate included in the select list shall be examined by a Medical Board
and any candidate who fails to qualify after examination by the Medical Board shall not be
eligible for appointment.
(4) The select l ist shall ordinarily remain in force for one year from the date of its
approval by the Government under sub -rule (1) or until another select list is prepared,
whichever is earlier.
CHAPTER-III
PROMOTION
13. Constitution of Departmental Promotion Committee :— (1) There shall be
constituted two different Committees for considering promotion of the officers and
employees to the different grades in the service, namely:—
(a) The Committee for promotion to the posts of City Planner and Associate City
Planner :—
(i) Secretary of the H and UD Department – Chairman
(ii) Director, Municipal Administration – Member
(iii) Director, Town Planning, Odisha – Member
(iv) Representative of the ST and SC
Development Department of the rank of
Under Secretary and above – Member
(v) Joint Secretary/Deputy Secretary /
Under Secretary of the H and UD Department
dealing with the subject – Member
(vi) Deputy Director, Municipal Administration/
Deputy Commissioner – Member Convener
(b)The Committee for promotion to the posts of Junior Town Planner , Field
Supervisor and Field Inspector:—
(i)Director, Municipal Administration – Chairman
(ii) Director, Town Planning, Odisha – Member
(iii) Representative of the ST and SC
Development Department of the rank of Under-
Secretary and above – Member
(iv) Joint Secretary/Deputy Secretary /
Under Secretary of the H and UD Department
dealing with the subject – Member
(v) Deputy Director, Municipal
Administration/ Deputy Commissioner – Member Convener
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(2) The recommendation of the Committee shall be valid 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.
14. Procedure for Selection by the Departmental Promotion Committee :— (1)
The Committee shall meet at least o nce in a year preferably 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 suitable officers and preparation
of the list shall follow the provisions of,—
(a) t he Odisha Civil Services (Zone of Considera tion for Promotion) Rules,
1988,
(b) the Odisha Civil Services (Criteria for Promotion) Rules, 1992,
(c) t he Odisha Civil Services (Criteria for Selection for Appointment i ncluding
Promotion) Rules, 2003, and
(d) the Odisha Reservation of Vacancies in Posts and Services (for Scheduled
Castes and Scheduled Tribes) Act, 1975 and the rules made there under .
15.Consultation with the Commission :— (1) The recommendation of the
committee in respect of officers shall be referred to the Odisha Public Service Commission
for concurrence along with a list of all eligible candidates, including those who has not
been recommended together with the service particulars relating to their academic
qualification, field 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 Pr omotion:— (1) The recommendation of the OPSC in
respect of reference made to it under sub -rule(1) of rule 15 and the list prepared by the
Committee under sub -rule(1) of rule 14 shall after being approved by the Government
form the select list.
(2) The list referred to under sub -rule (1) shall ordinarily be in force for a period of
one year from the date of its approval by t he Government or until another s elect 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.
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CHAPTER-IV
OTHER CONDITIONS OF SERVICE
17. Probation:— (1)The period of probation as provided under section 9 of 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.
(2) The appointment of a probationer may, for good and sufficient reasons to be
recorded in writing, be terminated at any time without pre vious notice during the period of
probation including extension of such period , if any , and after such termination , the
employee shall deem to be reverted to his / her former cadre/post, if he/she is a promotee.
18. Inter se-Seniority:— The inter se-seniority of the officers promoted to any grade
in the service after commencement of these rules in a particular year shall be in the order
in which their names appear in the select list prepared under rule 1 6 and the inter se-
seniority of the direct recr uit shall be fixed as per the provisions of the proviso to Section
10 of the Odisha Municipal Services Act, 2016 read with rule12 :
Provided that officers appointed on promotion against the vacancies of a year shall
en-block be senior to those appointed by direct recruitment against the vacancies of that
year, where the posts are being filled up both by way 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 considered
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 these 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)]
QUALIFICATIONS, METHOD OF SELECTION AND EXPERIENCE
[No. 23387–HUD-13-LEGIS-67-POLICY-15-15/2017/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. 995-173+500
Sl.
No. NAME OF POST METHOD OF
SELECTION
QUALIFICATION/
EXPERIENCE/ SOURCE
1 City Planner Promotion/
Deputation
For promotion: -Must have put at
least 7 years of service as
Associate City Planner.
For Deputation:- From
Government
2 Associate City Planner
Promotion/
Deputation
For promotion: -Must have put at
least 7 years of service as
Assistant Town planner.
For Deputation: - From
Government
3 Assistant Town Planner
Direct
Recruitment/
Deputation
For Direct Recruitment: -Must be
an Associate member of institute
of Town Planners(India) or
Bachelor Degree in Planning or
post graduate degree in planning,
from a recognised University. She/
He must have basic computer
Knowledge.
For Deputation: - From
Government
4 Junior Town Planner Promotion Must have put at least 10 years of
service as Planning Assistant.
5 Planning Asst. Direct
Recruitment
She /He must have passed
diploma in Architecture from an
institution recognized by the Govt.
She/ He must have practical
knowledge of GIS application with
CADD or any other Drafting and
Designing computer Software
and basic computer knowledge.
6 Field Supervisor Promotion Must have put at least 10 years of
service as Field Inspector.
7 Field Inspector Promotion Must have put at least 10 years of
service as Amin.
8 Amin Direct
Recruitment
Must have passed Higher
Secondary (10+2) Examination
from Council of Higher Secondary
Education, Odisha or equivalent
examination and she/he must
have basic computer knowledge.