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AD HOC RULES RELATING TO TEMPORARY POST OF VILLAGE ADMINISTRATIVE OFFICER
AD HOC RULES RELATING TO TEMPORARY POST OF VILLAGE ADMINISTRATIVE OFFICER
In exercise of the powers conferred by section of the Tamil Nadu Abolition of Posts of Part-time Village Officers Ordinance, 1980 (Tamil Nadu Ordinance 10 of 1980) read with the proviso to Article 309 of the Constitution, of India, the Governor of Tamil Nadu hereby makes the following rules:-
The rules hereby made shall come into force on the date of their publication in the Tamil Nadu Government Gazette.
CONTENTS
1. The General and Special rules.
2. Constitution.
3. Appointment.
4. Qualification.
5. Appointing Authority.
6. Reservation of appointment.
7. Security.
8. Probation.
9. Training and test.
10. Transfer.
11. Tenure of office.
12. Resignation.
13. Fundamental rules, Tamil Nadu Leave Rules, Government Servants Conduct Rules and Pension Rules to apply.
14. Residence.
15. Scale of Pay.
RULES
1. The general and special rules applicable to the holders of the permanent posts in the Tamil Nadu Ministerial Service shall apply to the holders of the temporary post of Village Administrative Officer, subject to the modifications specified in the following rules:-
2. Constitution. – The post shall constitute a separate category in the said Service.
3. Appointment. – (1) Appointment to the post shall be made by direct recruitment.
(2) For Purposes of recruitment, the Government shall constitute a committee for each district.
(3) The committee shall consist of –
(i) the Secretary, Board of Revenue (L.R.);
(ii) the Collector of the District; and
(iii) the Additional Collector or where there is no Additional Collector, the District Revenue Officer:
Provided that in a district where there is no Additional Collector or District Revenue Officer, the committee shall consist of –
(i) the Secretary, Board of Revenue (L.R.)
(ii) the Collector of the District; and
(iii) the personal Assistant to the Collector (General)
(4) The District Collector shall call for applications for appointment to the post by means of an advertisement in one or more local papers giving 15 days clear notice.
(5) The eligible candidates shall be interviewed by the committee at the place and time to be specified by the committee.
(6) The committee shall interview the candidates, assess their performance and award marks subject to the maximum specified as follows;-
Marks
(a) General Knowledge 10
(b) Personality 10
(c) Aptitude for the Village Administration 10
(7) After assessing the performance of the candidates, the committee shall assign the rank of the selected candidates and fix the order of interse seniority districtwise.
(8) The Collector shall allot candidates from out of the list of selected candidates to each of the revenue divisions and send the list of allotted candidates to the Revenue Divisional Officer.
(9) While making the selection, the committee shall besides selecting the required number of candidates as per the vacancies notified to it by the Collector of the District select 5 percent above the number of vacancies notified to it. This list shall be kept separately as a waiting list which shall be operative for a period of one year.
(10) The selection made by the committee shall be final and shall not be questioned in a Court of Law.
(11) A Candidate who is selected and informed of his appointment should join the post within a period of fifteen days from the date of the communication of the appointment order. Failure to join the post within the said period without adequate reasons shall render the candidate liable to forfeit his appointment.
The decision of the appointing authority as to the adequacy of the reasons shall be final.
4. Qualification –
(a) Age – No Person shall be eligible for appointment to the post,-
(i) unless he has completed 21 years of age on the first date of July of the year in which the selection for appointment is made;
(ii) if he has completed or will complete 30 years of age on the first day of July of the year in which the selection for appointment is made.
Provided that in the case of Persons belonging to a Backward Class or a Scheduled Caste or a scheduled Tribe, the upper age limit shall be 40 years.
(b) Educational Qualifications – No person shall be eligible for appointment to the unless he possesses the minimum general educational qualification referred to in rule 12 (a) (i) of part II of the Tamil Nadu State and Subordinate Services Rules and prescribed in Schedule I to the said part II.
5. Appointing Authority. – The appointing authority for the post shall be the Revenue Divisional Officer having jurisdiction over the concerned village within his division.
6. Reservation of appointment. – General rule 22 relating to the reservation of appointment shall be applicable for appointment to the post.
7. Security. – Every person appointed to the post shall furnish a case security of a sum of Rs. 2,000 (Rupees two thousand only) within a period of one month from the date on which he joins duty:
Provided that a candidate who is a member of the Backward class furnish a cash security of a sum of Rs. 1,000 (Rupees one thousand only):
Provided further that a candidate who is a member of the Scheduled Caste or the Scheduled Tribe need not furnish any security.
Failure to deposit such security within the period specified above shall render a candidate liable to be discharged from service.
8. Probation. – Every person appointed to the post shall from the date on which he joins duty, be on probation for a total period of two years on duty within a continuous period of three years.
9. Training and test. – every person appointed to the post shall within a period of one year from the date on which he joins duty –
(a) undergo training for a period of one month in Survey and pass the test in Survey conducted by the Survey Department of the Government of Tamil Nadu;
(b) pass the following tests, namely:-
(i) Village Administrative Officers Special Test on Powers and Duties of Village Administrative Officers;
(ii) Village Sanitation; and
(iii) Village Manual of Accounts.
If a person fails to pass the said tests within the period specified above, he shall be discharged from service forthwith.
10. Transfer - Every person appointed to the post shall be liable to be transferred,-
(i) within the division by the Revenue Divisional Officer,
(ii) within the district by the District Collector, or
(iii) on administrative reasons outside the district by such authority as may be specified by the Government from time to time.
11. Tenure of Office. – Every person appointed to the post shall retire on attaining the age of 58 years and shall not be retained in service thereafter.
12. Resignation. –
(1) A Person appointed to the post may resign his appointment by submitting his resignation to the Revenue Divisional Officer having jurisdiction over the concerned village within his division.
(2) The resignation shall take effect on acceptance thereof by the Revenue Divisional Officer having jurisdiction over the concerned village within his division and if shall not thereafter be withdrawn.
13. Fundamental Rules, Tamil Nadu Leave Rules, Government Servants’ Conduct Rules and Pension Rules to apply. – The provision of the Fundamental Rules, the Tamil Nadu Leave Rules, the Tamil Nadu Government servants’ Rules, 1973 and the Tamil Nadu Pension Rule 1978 shall apply to the persons appointed to the post.
14. Residence. – Every person appointed to the post shall take his residence in the village under his charge and shall continue to reside in the said village so long as he holds the post.
15. Scale of pay. – There shall be paid to the holder of the post a monthly pay calculated in the scale of Rs. 350-10-420-15-600.
