LexThe Odisha Municipal Engineering Service (Recruitment and Conditions of Service) Rules, 2016
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EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 2388, CUTTACK, SATURDAY, DECEMBER 24, 20 16/PAUSA 3, 1938
HOUSING & URBAN DEVELOPMENT DEPARTMENT
NOTIFICATION
The 24th December, 2016
S.R.O. No. 642 /2016 — In exercise of the powers conferred by Section 22 of the Odisha
Municipal Services Act, 2016 and in supersession of the Rules/ Regulations/ Orders/ instruction;
except as respects things done or omitted to be don e before such supersession, the State
Government do hereby makes the following rules regu lating the method of recruitment and
conditions of service of the persons appointed to t he Odisha Municipal Engineering Services,
namely:—
CHAPTER-I
PRELIMINARY
1. Short title and commencement:— (1) These rules may be called the Odisha
Municipal Engineering Service (Recruitment and Conditions of Service) Rules, 2016.
(2) They shall come into force on 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 Service Act, 2016;
(b) “Branch” means Civil, Electrical and Automobile branch of the service or any other
branch the Government may time to time include;
(c) “Committee‘’ means the Departmental Promotion Committees constituted under
Rule 10;
(d) “Diploma” means 3 years Diploma Course in Civil, Electrical or Automobile
conducted by the Odisha State Council of Technical E ducation and Vocational
Training;
(e) “Ex-Servicemen” means a person as defined in the Odisha Ex-Servicemen
(Recruitment to State Civil Services and Posts) Rules, 1985;
(f) “OPSC” means Odisha Public Service Commission;
(g) “OSSC” means Odisha Staff Selection Commission;
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(h) “Persons with Disabilities” means persons who have been granted with disability
certificates by the Competent Authority as per the provisions of the Persons with
Disabilities (Equal Opportunities, Protection of Ri ght and Full Participation) Odisha
Rules, 2003;
(i) “Schedule Castes and Scheduled Tribes” shall ha ve reference to the Scheduled
Castes and Scheduled Tribes as specified in the Con stitution (Scheduled Castes)
Order, 1950 and the Constitution (Scheduled Tribe) Order, 1950 as the case may
be, made under Articles 341 and 342 of the Constitu tion of India respectively and
as amended from time to time;
(j) “SEBC” means the Socially and Educationally Bac kward Classes of Citizens as
defined in clause (a) of Section 2 of the Odisha St ate Commission for Backward
Classes Act, 1993;
(k) “Service” means the Odisha Municipal Engineering Service;
(l) ”Sportsmen” means persons who hold the identity card as sportsmen issued by the
Director of Sports;and
(m) “Year” means the Calendar Year.
(2) All other words and expressions used in these r ules 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 Service :— (1) The Group-“A”, of the Service shall consist of the
following grades, namely :—
(i) Superintending Engineer/ City Engineer;
(ii) Executive Engineer;
(iii) Deputy Executive Engineer; and
(iv) Assistant Executive Engineer;
(2)The Group-“B” of the Service shall consist of the grade of Assistant Engineer and Junior
Engineer.
CHAPTER-II
METHODS OF RECRUITMENT
4. Cadre Strength and Methods of recruitment .—
(1) The initial cadre strength of
Odisha Municipal Engineering Service for all the Ur ban Local Bodies shall be as provided in
SCHEDULE-I; and Government shall have power to incr ease or decrease the Cadre strength by
issuing notification after evaluating the administrative necessity.
(2) The qualifications method of selection for diff erent posts and experience under the
Service shall be as provided in SCHEDULE-II.
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(3) Subject to other provisions made in these rules recruitment to different grades in the
service shall be made by the following methods, namely:—
(a)The post of City Engineer shall be filled up byway of promotion from the Cadre of
Executive Engineer;
(b) The post of Executive Engineer shall be filled up byway of promotion from the
Cadre of Deputy Executive Engineer:
Provided that where in any cadre there is no post of Deputy Executive
Engineer post shall be filled up from the post of Assistant Executive Engineer;
(c) The post of Deputy Executive Engineer shall be filled up byway of promotion from
the Cadre of Assistant Executive Engineer;
(d)The post of Assistant Executive Engineer shall b e filled up both byway of direct
recruitment through the OPSC and promotion from the Cadre of Assistant
Engineer Group-B:
Provided that the number of posts to be filled up by direct recruitment shall not
be less than50% of the total cadre posts; and byway of promotion shall not be
more than 50% of the posts of the cadre;
(e)The post of Assistant Engineer shall be filled u p byway of promotion from the
Cadre of Junior Engineer; and
(f)The post of Junior Engineer shall be filled up b yway of direct recruitment by the
OSSC:
Provided that initially 50% of the total number of posts in the cadre of Junior Engineer shall
be filled up, by direct recruitment and balance 50% of the posts shall be filled up, by transfer on
deputation or absorption from the Cadre or ex-cadre posts of Junior Engineers from Engineering
Services of other departments as may be decided by the Government, in consultation with the
other departments:
Provided further that all vacancies in the post of the Junior Engineer after three years of
constitution of the cadre, shall be filled up, by direct recruitment only.
5. Reservations :—Notwithstanding anything contained in these rules r eservation of
vacancies or posts, as the case may be for,—
(1) Schedule Castes and Schedule Tribes shall b e made in accordance with the
Provisions of the Odisha Reservation of Vacancies i n Posts and Services(For Schedule Castes and
Schedule Tribes) Act, 1975 and the rules made thereunder; and
(2) SEBC, Women, Sportsmen, Ex-Servicemen and Perso ns with Disabilities shall be made
in accordance with the provisions made under such r ules, orders or instructions issued on this
behalf by the Government from time to time.
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CHAPTER-III
DIRECT RECRUITMENT
6. Eligibility Criteria for Direct Recruitment: —In order to be eligible for direct
recruitment to the posts of Assistant Executive Eng ineer and Junior Engineer in the service, a
candidate shall have to satisfy the following conditions, namely:—
(1) A candidate must be a citizen of India.
(2) A candidate must have attained the age of 21 years and must not be above the age of
32 years:
Provided that the upper age limit in respect of re served categories of candidates referred to
in Rule 5 shall be relaxed in accordance with the provisions of the Act, rules, orders or instructions,
for the time being in force, for their respective categories.
(3)
Knowledge in Odia: He must be able to read, write and speak Odia; and have—
(a) passed Middle School Examination with Odia as a Language subject; or
(b) passed Matriculation or equivalent Examination with Odia as medium of
examination in non-language subject; or
(c) passed in Odia as language subject in the final examination of Class VII from a
School or Educational Institution recognised by the Government of Odisha or
the Central Government; or
(d) passed a test in Odia in Middle English Schoo l Standard conducted by the School
& Mass Education Department.
(4) Marital Status : A candidate if married must not have more than one spouse living:
Provided that the Government may, if satisfied tha t such marriage is permissible under the
personal law applicable to such person or there are other grounds for doing so, exempt any person
from the operation of this rule.
(5)
Physical Fitness : A candidate 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 cond ition shall not be applicable to the
persons with disability.
(6) Minimum Educational Qualification for posts of,—
(a) Assistant Executive Engineer shall be Degree in Engineering, or an equivalent
qualification from any University or Institution re cognized by the Government or
the candidate must be an Associated Member of the I nstitution of Engineers of
India.
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(b) Junior Engineer shall be Diploma in Engineering or an equivalent qualification from
the Institution recognized by the Odisha Council of Technical Education and
Vocational Training.
7. Selection by the Odisha Public Service Commissio n (OPSC):— (1) Ordinarily in
the month of January of the year the Government shall communicate to the OPSC in case of direct
recruitment to the service, the number of vacancies in the post of Assistant Executive Engineer
already existing and the vacancies likely to occur in that year indicating therein the number of
posts required to be filled up by the persons eligible under rule 5.
(2) The OPSC on receipt of the communication under sub-rule (1) shall publish
advertisement in such manner as it thinks fit, inviting applications from eligible candidates.
(3) The applications shall be received in a format prescribed by the OPSC through online
method only with provision of acknowledgement.
(4)The OPSC after receiving applications shall publ ish the list of eligible applicants in their
official website and take steps to select candidates in the manner provided hereunder, namely:—
(a) Selection shall be based on written test and viva voce test.
(b)The syllabus of the examination shall be as deci ded by the Commission in
consultation with the Department.
(5) The OPSC shall prepare a list of selected candidates arranged in order of merit equal to
the number of vacancy advertised.
(6) The OPSC shall prepare a common merit list taki ng into account all categories along
with separate merit list category wise.
8. Selection of the Junior Engineers by the Odisha Staff Selection Commission
(OSSC) :— (1) The competitive examination for direct recruitment to the grade of Junior Engineer
shall be conducted by the OSSC every year.
(2) Ordinarily in the month of January of the year the Director Municipal Administration
shall communicate the total number of vacancies, th at is, the existing and the anticipated
vacancies likely to occur during the recruitment ye ar to be filled up by direct recruitment to the
OSSC indicating the post to be reserved for candida tes belonging to different reserved categories
and furnish the necessary details in the format prescribed for the purpose by the OSSC.
(3) The OSSC shall, on receipt of the vacancies to be filled up by direct recruitment publish
the advertisement in the two widely circulated Odia dailies as well as in the official Website inviting
applications from eligible candidates to appear at the examination.
(4) The applications shall be received in a format prescribed by the OSSC through online
method only with provision of acknowledgement.
(5) The OSSC after receiving applications shall pub lish the list of applicants in the official
website and take steps to select candidates in the manner provided hereunder namely:—
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(a) Selection shall be based on written test. The s yllabus of the examination shall be
as decided by the Commission in consultation with the Department.
(6) The OSSC shall prepare a list of selected candidates arranged in order of merit equal to
the number of vacancy advertised.
(7) The OSSC shall prepare a common merit list taki ng into account all categories along
with separate merit list category wise.
9. Select List in case of Direct Recruitment— (1) The merit lists received from the
OPSC and from the OSSC as the case may be, shall be placed before the Government for approval.
(2) Appointment to different grades in the service shall be made in the order the names as
they appear in the Select list.
(3) Every candidate included in the Select list sha ll be examined by a Medical Board and
any candidate who fails to qualify 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 until another select list is prepared, whichever is earlier.
CHAPTER-IV
PROMOTION
10. Constitution of Departmental Promotion Committe es (DPC) .— (1) There shall
be constituted two different Committees for conside ring promotion of the officers to different
grades in the service, namely:—
(a) The Committee for promotion to the post of Superintending Engineer/City Engineer:
(i) Additional Chief Secretary : Chairman
(ii) Principal Secretary/secretary of the HUD Department : Member
(iii)
Director, Municipal Administration : Member
(iv) Engineer-in-Chief Public Health /Engineer of equivalent status: Member
(v) Additional Secretary/Joint Secretary/Deputy Secretary of
the HUD Department dealing with the subject. : Member-Convener
(b) The Committee for promotion to the posts of Exe cutive Engineer, Deputy Executive
Engineer, Assistant Executive Engineer and Assistant Engineer:
(i) Principal Secretary/Secretary of the HUD Department : Chairman
(ii) Director, Municipal Administration : Member
(iii)Engineer-in-Chief Public Health /Engineer of equivalent status : Member
(iv) Representative of the ST & SC Development Department,
of the rank of Under Secretary & above. : Member
(v) Additional Secretary/Joint Secretary/Deputy Secretary
of the HUD Department dealing with the subject. :Member-Convener
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(2) The recommendation of the Committee shall be va lid and can be acted upon notwith
standing the absence of any one of its members other than the Chairman:
Provided that the member so absenting was duly invi ted to attend the meeting of the
Committee and the majority of members of the Committee attended the meeting.
11. Procedure for Selection by the Committee:— (1) The Committee shall meet at
least once in a year preferably in the month of January to prepare a list of officers, as are held by
them suitable for promotion to the next higher gra de taking into account the existing vacancies
and the anticipated vacancies of the year.
(2) The Committee while considering the cases of su itable officers 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 Selecti on for Appointment including
Promotion) Rules, 2003.
(d) The Odisha Reservation of Vacancies in Posts an d Services (for Scheduled Castes
and Scheduled Tribes) Act, 1975 and the rules made thereunder, wherever
applicable.
(e) The recommendations of the Committee shall be p laced before Government for
approval.
(f) The recommendations of the committee shall be r eferred to the 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, teaching experience, research and field experience, if any.
The commission shall consider the list along with the service particulars received under
sub-rule (1) and shall furnish its recommendations to the Government.
12.Select List in case of Promotion:—(1) The recommendations of the Committee shall
be considered by Government and the list approved by the Government shall form the Select List.
(2) The list referred to under sub-rule (1) shall o rdinarily be in force for a period of one
year from the date of its approval by the Governmen t 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 prepared under sub-rule (1)
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CHAPTER-V
OTHER CONDITIONS OF SERVICE
13. Probation:— 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.
14.
Inter-se-Seniority:—The inter-se -seniority of the Engineer 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 12 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 with reference to
rule 9:
Provided that officers appointed on promotion agai nst 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 byway of promotion and direct recruitment.
15.Other Service Conditions:— The other service conditions of the Engineers
recruited to the Service not covered in the provisions o f the Act and these rules shall be
the same as in the existing respective State Government Rules applicable to the Engineers
of the Water Resources Department till these are pr escribed by the Government in Housing &
Urban Development Department separately.
CHAPTER-VI
MISCELLANEOUS
16. Relaxation:—When the Government are of the opinion that it is considered necessary
or expedient so to do, in public interest, or to remove the hardship of any particular case; 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 respec t of any particular employee, in consultation
with the General Administration Department.
17. Interpretation:—If any question arises relating to the interpretation of these rules, it
shall be referred to Government whose decision thereon shall be final.
[No. 30167–HUD-13-LEGIS-67-POLICY-15-27/2016/HUD.]
By Order of the Governor
G. MATHI VATHANAN
Commissioner-cum -Secretary to Government
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SCHEDULE – I
[See rule-4(1)]
POSITION OF CADRE STRENGTH IN DIFFERENT CATEGORY OF ULBs
Sl.
No.
NAME OF POST CADRE DMA
CAT-1 CAT-2 CAT-3 CAT-4 CAT-5 CAT-6 CAT-7 CAT-8
Tota l
1 ULB 1 ULB 3 ULB 4 ULBs 14 ULBs 27 ULBs 56 ULBs 5 ULBs
1 2 3 4 5 6 7 8 9 10 11 12 13
1. Suptd. Engg/City Engineer OMES 1 1 2
2. Executive Engineer (Civil) OMES 1 2 1 1 7
3.
Executive Engineer
(Elect.)
OMES
1 1
2
4.
Deputy Executive
Engineer (Civil)
OMES 3 2 1 1 12
5.
Asst. Executive Engineer
(Civil)
OMES 1
4 2 2 1
17
6.
Asst. Executive Engineer
(Elect.)
OMES
1 1 1
5
7. Assistant Engineer (Civil) OMES 1 5 4 2 2 1 1 65
8. Assistant Engineer (Elect.) OMES 3 1 1 1 11
9.
Assistant Engineer
(Automobile)
OMES
1 1 1
5
10. Junior Engineer (Civil) OMES
12 8 6 4 3 2 1 1
211
11. Junior Engineer (Elect.) OMES 4 2 2 2 1 34
12.
Junior Engineer
(Automobile)
OMES
1 1 1 1
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13. TOTAL OMES 3 38 25 18 12 5 3 1 1 380
NOTE- The Column 13 shows the total number of posts sanctioned for all the eight categories of ULBs of the
particular designated post.
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SCHEDULE – II
[See rule 4(2)]
QUALIFICATIONS METHOD OF SELECTION AND EXPERIENCE
Sl.
No.
NAME OF CADRE
POST
METHOD OF
SELECTION
QUALIFICATION /
EXPERIENCE/ SOURCE
(1) (2) (3) (4)
1.
Superintending Engineer/
City Engineer
Promotion
Must have put at least 4 years of
service as Executive Engineer.
2. Executive Engineer (Civil) Promotion
Must have put at least 4 years of
service as Deputy Executive
Engineer (Civil) in any ULB.
3. Executive Engineer (Elect.) Promotion
Must have put at least 8 years of
service as Asst. Executive
Engineer (Electrical) in any ULB.
4. Deputy Executive Engineer
(Civil)
Promotion
Must have put at least 4 years of
service as Asst. Exe. Engineer
(Civil).
5.
Asst. Executive Engineer
(Civil)
(not less than 50% posts)
Direct
Recruitment
Must have Graduation in Civil
from an Institution approved by
AICTE and must be a computer
literate.
6.
Assistant Executive
Engineer (Civil)
(not more than 50% posts)
Promotion
Must have put at least 8 years of
service as Assistant Engineer
(Civil).
7.
Asst. Executive Engineer
(Elect.)
(not less than 50% posts)
Direct
Recruitment
Must have Graduation in Elect.
from an Institution approved by
AICTE and must be a computer
literate.
8.
Assistant Executive
Engineer (Elect.)
(not more than 50% posts)
Promotion
Must have put at least 8 years of
service as Assistant Engineer
(Elect.).
9. Assistant Engineer (Civil) Promotion
Must have put at least 8 years of
service as junior Engineer (Civil).
10. Assistant Engineer (Elect.) Promotion
Must have put at least 8 years of
service as junior Engineer
(Elect.).
11. Assistant Engineer
(Automobile)
Promotion
Must have put at least 8 years
service as junior Engineer
(Automobile).
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Printed and published by the Director, Printing, Stationery and Publication, Odisha, Cuttack-10
Ex. Gaz. 1808-173+500
(1) (2) (3) (4)
12. Junior Engineer (Civil)
Direct
Recruitment
Must have Diploma in Civil from
an institution recognised by
Directorate of Technical
Education of Odisha and must be
a computer literate.
13. Junior Engineer (Elect.)
Direct
Recruitment
Must have Diploma in Electrical
from an institution recognised by
Directorate of Technical
Education of Odisha and must be
a computer literate.
14. Junior Engineer
(Automobile)
Direct
Recruitment
Must have Diploma in Automobile
from an institution recognised by
Directorate of Technical
Education of Odisha and must be
a computer literate.