The Odisha Sub-Ordinate Fodder Service (Recruitment & Conditions of Service) Rules, 2012

 
“The Odish'a G a z e t t e"
EXTRAORDINARY
PUBLISHED BY AUTHORITY
 
 
 
No.1603, CUTTACK, FRIDAY, AUGUST i0, 2012/SRAVAN' 19, 1934
 
 
FISHERIES & ANIMAL RESOURCES DEVELOPMENT DEPARTMENT
‘ NOTIFICATION
The 3rd August, 2012
SI.R.O. No. 468/2012—In exercise of the powers conferred by the proviso to
Article 309 of the Constitution of India and in supersession of the Rules / Regulations /
Orders / Instructions; except as respects things done or omitted to be done before
such supersession, the Governor of Odisha hereby makes the following rules
regulating the method Iof recruitment and conditions of service of the persons '
appointed to the Odisha Sub—Ordinate Fodder Services, namely:—
PART — I
(PRELIMINARY)
- 1. Short Title and Commencement:
(1) These rules may be called the Odisha Sub—Ordi'nate Fodder Service (Recruitment
and Conditions of Service) Rules, 2012. p
(2) They shall come intd force on the date of their publication in Odisha Gazette.
2. Definition: ‘
(1) In these rules, unless there is anything repugnantin the subject or context,—
(a) “A.RD Department” means Animal Resources Development Department;
(b) “Board” means the Selection Board constituted under rule 10;
,(C) “Director” means the Director of Animal Husbandry and Veterinary
Services, Odisha;
(d) “E:t—servicemen” means persons as defined in the Orissa Ex—servicemen
(Recruitment to State Civil Services and Posts) Rules, 1985; I
(e) “Government” means the Government of Odisha;
(0 “Persons with Disabilities” means persons Who have been granted with
disability certificates by Competent Authptity as. per the provisions of the
 
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(11)
(1')
O")
(k)
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Persons With Disabilities (Equal Opportunities, Protection of Right and Full
Participation) Orissa Rules, 2003;
“Scheduled Castes and Scheduled Tribes” shall have referred to the
Scheduled Castes and Séheduled Tribes specified in the Constitution
(Scheduled 'Castes) Order, 1950, and the Constitution (Scheduled Tribe)
Order, 1950, as the case may be, made under AItiCles 341 and 342 of the
‘ Constitution of India, respectively and as amended from time to time;
“SEBC” means the Socially and Educationally Backward Classes of Citizens
as referred to in Clause (e) of Section 2 of the Odisha Reservation of Posts
and Services (for Socially and Educationally Backward Classes) Act; 2008;
“Service” means Odisha Sub—Ordinate Fodder Service;
“Sportsmen” means persons who have been issued With identity card as‘
sportsmen by the Director, Sports as per Resolution No.24808/Gen., dated
the 18th November, 1985 of General Administration Department; and
“Year” means a calendar year.
(2) All other words and expressions used in these rules but not specifically defined
shall, unless the context otheryvise 'requires, have the same meaning as respectively
assigned to them in the Orissa service Code.
_ PERT—II
(COMPOSITION OF THE SERVICES)
3. The service shall consist of the following categories of posts, namely:—
(a) Category—I Field Man Demonstrator
(b) Category—II .. Agriculture Sub—Overseer / Field Assistant
(c) Category—III .. junior Fodder Developmeht Overseer
(d) Category—IV .. Sub—Assistant Fodder ‘ Development Officer/
Agriculture Overseer
(e) Category—V .. Assistant Fodder Development Officer
PART — III
(METHOD OF RECRUITMENT)
4. Recruitment to the pests of the service shall be made by the following methods,
namely:—
(a) 50% of the posts in respect of Category—I of the service shall be filled up by
Direct Recruitment in accordance With rule 6 and the remaining 50% by way of
  
‘1 .(c)_
(d)
”(é)
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promotion from amongst employees of_ Group-‘D’ posts like; PeOns, Chowkidars
: and Attendants1n accordance with sub—rule (1) of rule 9
(b) The posts in respect of Category—II of the service shall be filled up by way of
promotion from amongst thefieldrMan Demonstrators in accordance with
sub—rule (2) of rule 9
The posts in respect of Category—III of the service shall be filled up by way of
promotion from amongst the Agriculture Sub—Overseers / Field Assistants in
accordance With subrule (3)0f1u‘1e' 9:
The posts in respect of Category—IV of theserice shall be filled up by way of
promotion from amongst theJunior Fodder Development Overseers /
‘AinCultuIe Sub—Overseers/Field Assistants inaccordance With sub—rule (4) of
rule 9. ' ' -
50% of the posts arising in re'speCt of CategoryéV'ef the-EeerviCe Shall be filled up
‘ b'y Direct-Recruittfieht in” accordance With rule 6 and the remaining 50% by way
0t premation frem ampngst theESub-Assistant Fodder Development Officers /
Agriculture Overseers in apcotdanee‘with sub—rule (5) qt rule 9.
5.’ ReServatio‘ns:' ~ - .
NotWithstahdihg anything contained in these rules reservation of vacancies or
posts, as the "case may be," for 4- -
(a)
(1?)
Scheduled Castes and Scheduled Tribes shall be made 1n accordance With the
provisions of theOrissa Reservation of Vacancies in Posts and Services (for
Scheduled Castes and Scheduled Tribes) Act, 1975 and the rules made there
under; and '
SEBC, Women, Sportsmen, Ex-servicemen and Persons with Disabilities shall be
.made in. accordance with the previsions made under such Acts, rules, orders or
instructions issued-in this behalf by the Government from time to time.
6. Recruitment Procedure:
(1) Direct Recruitment as well as promotion to the different categories of posts in the
service shall be conducted by the Board constituted under rule 10.
(3) In each year, the Board shall annOunce the number of vacancies along With
data’s indicating the posts reserved foi' candidates belonging to'the different reserved
categories and invite application from the eligible candidates through open
"advertisement at least in two vernacular dailies.
  
 
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(3) The manner of. submission of application, the date and place of the interview
shall be as may be decided and notified by the Board.
7. Eligibility Criteria for Direct Recruitment:
In order to be eligible for Direct Recruitment, a sandidate shall have to satisfy
the following conditions:—
(a) ‘ Nationality: A candidate must be a citizen of India. -
(1)) Age Limits: A candidate must have attained the age of 18 / 21 years and must
(0)
(d)
(e)
not be above the age of 32 years:
Provided that the upper age limit in respect of reserved 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
the respective categories.
Knowledge in Odia: He must be able to read, write and speak Odia; and have ——
(1') passed Middle School examination with Odia as a language subject; or
(11') passed Matriculation or equivalent examination With Odia as medium of
examination in non-language subject; or
(11'1") passed in Odia as language subject in the final examination of Class—VII
from a school or educational institution recognized by the Government of
Odisha or the Central Government; or
(iv) passed a test in Odia in Middle English School Standard conducted by the
School 8: Mass Education Department.
Marital Status: A candidate if married must not have more than one spouse\ .living:
Provided that the State Government may, if satisfied that such marriage ‘is
permissible under the personal‘law applicable to such person or there are other
grounds for doing so, exernpt any person from the operation of this rule.
Physical Fitness: A candidate must be,” of good mental condition and bodily
health am; free from any physieal defect likely to interfere With the discharge of
his duties in the service. A candidate, Who after such medical examination as the
Government may prescribe, is not found to satisfy these requirements shall not
be appointed to the service.
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(1) Minimum Educational Qualification:
(1) For the post of Field Man Demonstrator, a candidate must have passed High
School- Certificate or equivalent examination from any of the Board of
Secondary Education or such other recognized Institution of India:
Provided that preference shall be given to the candidates passing +2
Vocational Course under Orissa Higher Secondary Council in Agriculture
and Animal Husbandry streams.
(ii) For the post of Assistant Fodder Development Officer, a candidate must have
passed at least a Bachelors Degree in Agriculture Science from any
recognized Universities in India or abroad.
8. Manner of Selection:
(1) On receipt of applications, the Board shall evaluate the career marks of all
eligible candidates and the candidates, who secure such minimum marks in career
evaluation, as may be fixed by the Board, shall be called to appear at the interview.
(2) On the basis of the career marks and the marks secured in the interview taken
together, the Board shall prepare a common list of successful candidates found suitable
for appointment to each category of service i.e. for Category—J and for Category—V in
order of merit. In case of two or more candidates securing the same marks in
aggregate, the candidate securing higher marks in career evaluation shall be assigned
higher position over the others. In case of securing same marks in career evaluation.
final ranking shalt be determined on the basis of age, i.e., those elder in age shall be
placed above others. This list shall also be published by the Board for general
information.
(3) The list prepared under sfib—rule (2) for any of the above two categories of the
seryice shall include the names of successful candidates equal to the number of
vacancies.
(4) The merit list prepared by the Board shall form the select list from the date of its
- approval by the Secretary of the Department and shall remain valid for one year from
-'.the date of its approval or until anather 's‘élem list is prepatea afresh, whichfierfi'i's
earlier.
_ (5) Appointment shalt be made in the order in which the names appear in the Select
. 0 'Iist.
 
  
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PART — ‘IV’
(RECRUITMENT BY PROMOTION)
S.Eligibility Criteria for Promotion:
(1) In order to be eligible for promotion to the post of Field Man Demonstrators, the
Group—‘D’ employees working in ARD Sector must have passed High School Certificate
examination / Matriculation examination or equivalent examinations from any
recognized Board / University in India or abroad and completed at least ten years of
continuous service as such.
(2) In order to be eligible for promotiori to the posts of Agriculture Sub—Overseers
and Field Assistants, the Field Man Demonstrators must have completed at least five
years of continuous service as such and successfully completed Departmental Fodder
Training in respect of ARD Sector.
(3) In order to be eligible for promotion to the post of junior Fodder Development
Overseers, the Agriculture Sub—Overseers / Field Assistants having five years of
service experience as such and Field Man Demonstrators having ten years of service
experience as such shall be eligible for promotion to the post of Junior Fodder
Development'OveISeer in case of non—availability of required numbers of eligible
persons in Category—II of the service. Further, the candidate must have successfully
completed the in-service Departmental Fodder Training in respect of AFB Sector.
(4) In order to be eligible for promotion to the postsgof Sub—Assistant Fodder
Development Officers and Agriculture Overseers, a Junior Fodder Development
Overseer having five years of service experience as such and Agriculture Sub—
Overseers / Fie1d_Assistants having. minimum ten years of service experience as such
will be considered for promotion'who must have successfully completed the in-service
Departmental Fodder Training in respect of ARD Sector:
Provided that the case of Agriculture Sub—Overseers / Field Assistants would be
considered in case of non—availability of required numbers of eligible persons in
Category—III of the service.
(5) In order to' be eligible for promotion to the posts of Assistant Fodder
Development Officers, the Sub-Assistant Fodder Development Officers and Agriculture
Overseers must have rendered at least three years of continuous service as such,
undergone Departmental Fodder Training and. have passed such Departmental
examination as may be prescribed by the Government from time to time; Officers who
have acquired higher qualification, such as: National Diploma in Fodder Line shall be
' given preference during the selection for promotion to the post of Assistant Fodder
-- Development Officer.
  
8 1. - Q
(2) The lists referred to under sub—rule (1) shall ordinarily be in force for a period of
one year from the date of its approval by the Selection Board or until another select list
is prepared afresh, whichever is earlier.
(3) Appointment to any post in the service shall be in the order in which their names
appear in the select list.
13. Probation and Confirmation:
(1) Every person appointed to any grade in the service by direct recruitment shall
be on probatic'm for a period of two years and when appointed‘on promotion shall, be
on probation for a period of one year from the date of joining the post:
Providedthat the appointing authority may, it think fit in any case or class of
cases, extend the period of probation:
Provided further that such period of probation shall not include -
(a) extraordinaryleave;
(13) 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 by Government at any time without previous 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.
(3) A probation‘er after completing the period of probation to the satisfaction of
Government shall be eligible for confirmation subject to the availability oi substantive
vacancy in the service.
14. Inter-se Seniority:
The jnter-se seniority of officers in a recruitment year‘shall be in the following
order and in each category the intense seniority shall be determined in the following
manner:—
(1) Promotee officers shall be ranked inter-se in the order of their dates of
appointment to the service.
(2) Direct recruit officers-shall be ranked inter-se in the order in which their
names appear in the merit list prepared by the Commission.
x;
10.Constitution of Selection Board:
(I) There shall be c0nstituted a Board for selection of candidates 0n promotion as
well as through direct recruitment to the posts under different categories of the service
with the following Members, namely:-—
(a) - Director, AH&VS, Odisha, Cuttack —-- Chairman
(15) Joint Director, AH&VS, Odisha, Cuttadk --— Member
(c) Deputy Director (Fodder Development) -—- Member
(d) Establishment Officer --- Member Convener
11 . Procedure for Selectiori by the Board:-
(1) The Board shall meet at least once in a year preferably in the manth of january to
prepare a list of Officers, as are held by them, suitable for promotion to the next higher
grade.
(2) The Board,whi1e considering the promotion cases of suitable Officers and for
preparing the select list shall follow theprovisions of ~—— - .
(a) the Orissa Reservation of Vacancies in Posts and Services (for Scheduled
Castes and Scheduled Tribes) Act, 1975 and the rules made there under;
(b) the Orissa Civil Services (Zone of Censiderati'én for Promotion) Rules, 1988;
'31.(c) the Orissa Civil Services (Criteria for Promotion) Rules, 1992; and
(d) the Orissa Civil Services (Criteria for Selectlon for Appointment including
Promotion) Rules, 2003.
(3) The recommendation of the Board shall be valid and can be'operated upon
notwithstanding the absence of any one of its members other than the Chairman:
Provided that the member so absenting was duly1nv1ted to attend the meeting of
the Board and the majority of members of the Board attended the meeting.
12.Se1ect List:
(1) The recommendations of the Board under sub-rule (2) of rule 12 and sub-rule (I)
of rule 13, as the case may be, shall be treated as final select list after being approved
 
by Government from the select list.
 
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15. Training:
Training is compulsory for all categories of officers recruited under these rules.
Sub—AssistantFodder Development Officers having B.Sc. Qualification will be sent for
short—term training and Assistant Fodder Development Officers having B.Sc. or B.Sc.
(Agriculture) Qualification will be sent to undergo Diploma Training on forage
production and utilizatiOn.
16. Other Conditions of Service:
The conditions of service in regard to matters not covered by these rules shall
be the same as are or as may from time to‘ timebe prescribed by the State Government.
1!. Relaxation:
When it is considered by the Government that it is necessary or expedient so to
do in the 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 the employees.
18. Interpretation:
If any question arises relating to the interpretation of these rules, the same shall
be referred to the Government, whose decisions thereon shall be final.
[No.7920—16—VE—05/2012/FARD.]
By Order of the Governor
1 SATYABRATA SAHU .
Commission'er—cum—Secretary to Government
Printed and published by the Director. Printing, Stationery and Publication, Odisha, Cuttack-IO
Ex. Caz. 1074 -193+300

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