The Orissa Non-Gazetted Veterinary Technical Service Rules, 1983

The
Orissa
REGISTERED
NO.
Gazette
')
Short
title
and Comm­
encement.
Definitions
EXTRAORDINARY
PUBLISHED
BY
AUTHORITY
No. 1295
CUTTACK,
FRIDAY,
JULY
20,
1984/ASADHA
29,
1906
FOREST,
FISHERIES
AND ANIMAL
HUSBANDRY
DEPARTMENT
NOTIFICATION
The
4th
January
1984
S.R.O. No.156/84
-
In
exercise
of the
powers
conferred
by
the
proviso
to
Article 309 of the
Constitution of
India,
the
Governor
of Orissa
is
pleased
to
make
the
following
rules
regulating
the
method of
recruitment
and condition
of service
of the
persons
to
the
post
of Orissa
non­
Gazetted
Veterinary
Technical
Service,
namely:-
PART!
PRELIMINARY
1.
(1)
These
rules
may
be
called the
Orissa
non-Gazetted
Veterinary
Technical Service
(Recruitment
and
Conditions
of
Service)
Rules,
1983.
(2) They
shall
come
into
force
on
the date
of
their
publication
in
the Official
Gazette:
Provided
that Government
may
order,
direct
that
the
provision
of
these
rules
shall
not
apply
to
the Officers
already appointed
under
the rules
and
orders
in force
immediately
before the
commencement
of these
rules
or
shall
apply
to
them
with
such
modification
as
the Government
may
specify
in
the order.
2.
In
these
rules,
unless
the
context
otherwise
requires:-
(a)
"Board"
means
the Selection
Board
constituted
under
rule
B;
(b)
"Committee"
means
Departmental
Promotion
Committee
constituted
under
rule
13;
(c)
"Director"
means
the Director
of
Animal
Husbandry
and
Veterinary
Services,
Orissa;
(d)
"Government"
means
Government
ofOrissa;
(e)
"Government"
means
Government
ofOrissa;
(f)
"Livestock
Inspector"
means
Livestock
Inspectors
including
Veterinary
Compounder
or
such
other
posts
created
or
to
be created
in the
cadre
of
Livestock
Inspector;
(g)
"Scheduled
Castes"
and
"Scheduled
Tribes"
shall
have the
same
meaning
irrespectively
assigned
to
them
by
the
President
under
Article
341
and 342
of
the
Constitution
of
India;
(h)
"Service"
means
the
Orissa
non-Gazetted
Veterinary
Technical
Service;
(i)
"State"
means
the State
of
Orissa;
G)
"Veterinary
Technician"
means
Veterinary
Technician
including
Enumerator
Poultry
Extension
Overseer,
Milk
Analyst,
Stockman
Supervisor,
Livestock
Census
Supervisor
and such other
posts
to
be
created
in the
cadre
of
Veterinary
Technician;
(k)
"Y car"
means
a
calendar
year.

Composition
of
the
Service
..
,
2
PARTII
3. The
service
shall
consist
of the
following
two
cadres, namely:­
(a) Veterinary
Technician;
and
(b)
Livestock
Inspector.
PART
III
Methods
of
recruitment
Direct
recruitment
to
the
cadre
of
Livestock
Inspector.
Selection
of
candidates
for Livestock
Inspector
Training.
4.
Recruitment
to
the
posts
in the
service
shall be
made
by
the
following
methods,
namely:-
(a)
In
respect
of the
posts
of
Livestock
Inspector,
ninety
percent
of
the
vacancies shall
be
filled
up
by
direct
recruitment
and the
remaining
ten
percent
by promotion
of
Class IV
field
employees
who
are
Matriculates
and have
worked
at
least
for
a
period
of
two
years
in the
treatment
of animals
and
have
also
got
the
physical
standards
prescribed
in
clause
(f)
of rule
6;
Provided that
in the
event
of
non-availability
of suitable
Class
IV
field
employees
for
promotion,
the
posts
will
be filled
up
by
direct
recruitment.
(b)
Vacancies
in the cadre
of
Veterinary
Technician
shall be
filled
up
by promotion
of
Livestock
Inspectors
in
accordance
with
rule
12.
5.
Direct
appointment
to
the
posts
in the
cadre of
Livestock
Inspectors
shall
be made
by
Director
in
order
of merit
out
of the
list
of
candidates
successfully
completed
the
training.
6.
In
order
to
be
eligible
to
undergo
Livestock
Inspector's
Training
a
candidate
must
fulfill
the
following
conditions,
namely:-
(a)
he
must
be
a
citizen of India
or
a
subject
of
Nepal
I
Bhutan.
Provided that
the
eligibility
of
persons
other
than citizen
of India
shall
cease
on
such
date
as
the
Govern­
ment
may
by
order
appoint
in that
behalf,
(b)
he
must
have
passed
either
the Class
VII
examination
with
Oriya
as
a
subject
or
passed
a
test
in
Oriya
in
M.E.
School
standard conducted
by
the
Education
Department,
(c)
he shall
be
over
eighteen
years
and below
twenty-seven years
of
age
on
the date
of admission
to
the
Livestock
Inspector
Training
Centre:
Provided
that the
maximum
age
limit
may
be
relaxed
by
five
years
in
respect
of
candidates
belonging
to
the
Scheduled
Castes
and
Scheduled
Tribes
and
to
such
extent
in
respect
of
candidates
of such
other
categories
as
the Government
may
by general
or
special
order
specify
from time
to
time.
(d)
he
must
have
passed
atleast
Matriculation
or
equivalent
examination
of the Board of
Secondary
Education
or
a
recognised
University,
( e)
he
must
be
of
good
character,
(f)
he
must
be
of sound
health,
good physique
with
height
not
less
than 5'2"
and
chest
unexpanded
30"
and
must
also
be of active
habits
and
be
free
from
organic
defects
and
physical
and mental
infirmity,
(g)
he
must
know
cycling
well,
(h)
he shall
not
have
more
than
one
wife
living.
7.
(I) Every
candidate
shall
submit
to
the
Director
his
application,
so
as
to
reach him
not
later
than
such
date
as
may
be
notified
by
the
Director
in
this
behalf.
(2)
With his
application
a
candidate shall
submit -
(a)
evidence
that he
holds
the
educational
qualification
prescribed,
(b)
certificate of
character
from
the
head
of
the
institution at
which
he
last
studied
and
two
respectable
persons
(not being
his
relative)
who
are
well
acquainted
with him
in
private
life and
are
unconnected
with
his School
I
College career,
(
c)
evidence
of
age
which shall
ordinarily
be the
certificate
granted
for
passing
the
Matriculation
or
Cambridge
or
Higher
Secondary
or
Secondary
School
Leaving
Ce1
tificate
Examination
or
any
other
examination
recognised
as
equivalent.

Constitution
of
a
Selection
Board.
Penalties
for
misrepresent­
tation
or
fraud
Inclusion
in
the
list
confer
on
right
to
undergo
training.
Livestock
Inspector
Training
3
(d)
a
declaration
to
the effect
that he
has
not
more
than
one
wife
living.
Norn:-
Copies
of
certificates
and
other
documents
being
duly
attested
by
a
Gazetted Officer
of the
Government
shall be
submitted
with the
application
but the
originals
shall
be
produced
at
the
time of
interview.
(3)
The
Director
shall
prepare
a
list
of Class
IV
employees
eligible
for
appointment
to
the
post
of
Livestock
Inspectors
under
Sub-rule
(a)
of rule
4
and
furnish
their
names
to
the Board
for selection.
8.
(I)
The Government
shall
constitute
a
Selection
Board
comprising
the
Director
of Animal
Husbandry,
Dairy
and
Veterinary
Services,
Joint
Director
of
Animal
Husbandry
and
Veterinary
Services
(Extn.)
and
Establishment
Officer
for
selection
of candidate to
undergo
Livestock
Inspector
Training,
(2)
The
Board
shall
consider
the
applications
and
if
necessary
conduct
interview and
prepare
in order
of
merit
two
separate
lists;
one
of
direct
candidates
and
the other
of Class
IV
employees
selected
for
training
and
send
them
to
the Director
for
intimating
the candidates
to
join
the
Training
Institution
subject
to
verification
of
antecedents
and submission
of
a
certificate
of
health
and fitness
from
a
Medical
Officer not
below
the
rank of
Assistant
Surgeon
in
case
of outsiders
only.
The
names
of such
candidates
as
are
adversely reported
upon
shall
be
struck
off the
list,
(3)
The
Director
of Animal
Husbandry,
Dairy
and
Veterinary
Services,
Orissa
shall
take
steps
to
submit
a
report
to
Government
in
the matter
of
selection of
candidates
within
a
month
from
the date
of
interview.
9.
A
candidate
who is
or
has
been
declared
by
the
Board
guilty
of
impersonation
or
of
submitting
fabricated
documents
or
documents
which
have
been
tampered
with
or
of
making
statements
which
are
incorrect
or
false
or
of
suppressing
material
information
or
of
using
or
attempting
to
use
unfair
means
in
the
examination
or
otherwise
resorting
to
any
other
irregular
or
improper
means
for
obtaining
admission to
thy
examination
or
for
attempting
to
obtain
support
in
his
favour
by
any
means
may,
in
addition to
rendering
himself
to
any
other
liability
be
debarred
either
permanently
or
for
a
specified
period
-
(a) by
the
Board
from
admission
to
any
examination
or
appearance
at
any
interview
held
by
the
Board
for selection
of
candidates;
(b) by
the Government
from
employment
under
the Government.
10.
The
inclusion
of
a
candidate's
name
in
the
list
referred to
m
rule
8 shall
confer
no
right
to
undergo
Livestock
Inspector
Training,
unless
the
Director
is
satisfied
after such
enqui­
ries
as
may
be
considered
necessary
that
the
candidate
is
suitable
in
all
respects
for
joining
Training
Institute.
11.
(1)
The
Director
may
prescribe
such
curriculum
for
internal
and
external assessment
of
the
merit of the
trainees
and
conduct
such
examination
as
he
may
fix.
(2)
Tlie duration
of
training
shall
be of
one
completed
year
out
of
which
ten
months
shall be
spent
on
theory
and
two
months
on
practical
training
in
farms
and
Veterinary
Institution.
(3)
During
the
training period
each
direct
candidate
will be
paid
with
stipend
as
prescribed
by
Gove
e
om
time
to
time
after
he
executes
an
agreement
inthe
prescnbed
from
as
in
A
exure
'A'
and
the
departmenta
can
1
ates
will
onl
et
the
a
of
Livestoc
ns
ector
from
?te
of
joining
in the
Training
nstitute,
(4)
The
trainees
are
required
to
show
strict
discipline
as
required
of
a
Government
servant
in
case
of
any
misconduct,
misdemeaneur
etc.
they
are
liable to
be
suitably
punished
with
following
punishments:-
¥
(a)
Reduction
of
stipend
or
recovery
from
stipend
for
pecuniary
losses
caused
due
to
negligence.
(b)
Removal
from
the
Training
Centre.
(c)
With-holding
final
results
for
a
particular
period
resulting
in
delay
in
appointment
and
Joss
of
seniority.
(5)
After
completion
of
training
(both
theoretical
and
practical)
there
will be
an
examination.
The
list
of
successful
candidates
will be
maintained
in
order
of
merit.
(6)
A
departmental
candidate
who
fails
to
complete
the
training
successfully
in
one
chance
will be
given
two
more
chances
to
complete
the
training
successfully,
but
no
increment
will
be
)

4
-:.
allowed till he
comes
out
successful in that
examination.
In
case a
departmental
candidate
fails l
to
complete
the
training
successfully
within
three
chances,
he will be reverted
to
his
parent post
in
Class
IV
cadre.
Probation
Promotion
Seniority
Reservation
PART IV
12.
Promotion
to
the
posts
in
the
cadre
of
Veterinary
Technician shall
be
filled
up
by
promotion
made from
amongst
the
Livestock
Inspectors.
13. There shall
be constituted
a
Departmental
Promotion Committee
consisting
of the
Director
as
a
Chairman,
Additional
Director and Joint
Director
(Extn.)
as
members and
Establishment
Officer
as
Secretary
thereof.
14.
(I)
The
Departmental
Promotion
Committee constituted under rule
13
shall
ordinarily
meet
before
May
every
year
and
prepare
a
list
of Livestock
Inspector
who
are
held
by
the
Committee
to
be
suitable for
promotion
to
the
posts
of
Veterinary
Technician.
(2)
The
selection for inclusion in
such list shall be
based
on
merit and
suitability
in all
respect
with due
regard
to
seniority.
(3)
The
names
of
Livestock
Inspectors
included in the
aforesaid list shall be
arranged
m
order of
seniority.
Provided that
any
Junior
Livestock
Inspector
who
in the
opinron
of the Committee
is of
exceptional
merit and
suitability
may
be
assigned
a
place
in the
list
higher
than that
of
Livestock
Inspector
senior
to
him:
Provided
further that if in
the
process
of selection it is
proposed
to
supersede
any
senior
officer
by
his
junior,
the Committee
shall
record its
reasons
for
the
proposed supersession.
PARTV
15.
Reservation for members of Scheduled
Castes
and Scheduled Tribes for
appointment
to
the service
both
by
direct recruitment
and
by promotion
shall
be
made in accordance
with the
principles
laid
down in the Orissa
Reservation
of
Vacancies
of
Posts
and Services
(for
Scheduled
Castes and
Scheduled
Tribes)
Act,
1975 and the rules
framed there
under.
16.
(1)
The
period
of
probation
shall be
two
years
in the
case
of
directly
recruited officers
and
one
year
in
case
of officers
appointed by promotion;
(2)
The
period
of
probation
in each
case
shall
count
from the
date
on
which the
officer
joins
his
appointment;
Provided that the whole
or
any
part
of the
period
during
which
a
person
held
continuous
officiating
appointment
in
a
post
included in the cadre of the
service
be
allowed
by
the
appointing
authority
to
count
towards
the
period
of
probation prescribed
by
the rules.
(3)
The
appointing authority
may
in
any
special
case
extend the
period
of
probation by
such
further
period
as
it
may
deem
fit;
(4)
The
appointing authority
may
dispense
with the
service of
an
officer
appointed
on
proba­
tion
or
revert
him
to
his substantive
appointment,
if
any,
during
or
at
the
end of
the
period
of
his
probation
if he has
failed
to
give
satisfaction
or
is found
to
be
otherwise
unfit for
permanent
appointment
to
the service.
17.
The
seniority
of officers
appointed
to
the
service,
in
any
year
shall be
regulated
in
the
following
manner,
namely:-
(I)
The
seniority
of
officers
appointed
in
the cadre
of Livestock
Inspectors
shall be
determined
on
the basis of their
position
secured
in the list
prepared
under sub-rule
(5)
ofrule 11:
Provided that
the
promoted
officers shall
enbloc
the
senior
to
the direct recruits
appointed
in
a
particular
year.
(2)
The
seniority
of
the
officers
appointed
to
the
cadre
of
Veterinary
Technicians
by
promo­
tion shall be
fixed
according
to
the order
in which
their
names
appear
in
the
list
prepared
under sub-rule
(3)
of rule 14.
Interpretation
18.
If
any
question
arises
relating
to
the
interpretation
of
these
rules,
the
same
shall be
referred
to
the
Government
for
decision.
Repeal
and
savings.
19.
All
rules,
orders
and
instructions
corresponding
to
these
rules
and
in
force
immediately
before the
commencement
of
these rules
are
hereby repealed:
Provided that
any
order
or
appointment
made
or
action taken
under the
rules,
articles
or
------instrnctions-So
.repealed.shal
l.be.deemed
.ro.have.been.made.aaken.or.done
..
under.these rules.
_

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