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Arunachal Pradesh Agriculture/Horticulture Services Rules, 1989

Published vide Notification No. AGRI/E-97/88, dated 24th February, 1989 in the Arunachal Pradesh Gazette, Extraordinary No. 128, dated 12th May, 1989

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Notification No. AGRI/E-97/88, dated 24th February, 1989. - In exercise of the power conferred by the provisions of Article 309 of the Constitution, the Governor of Arunachal Pradesh hereby makes the following rules namely :

1. Short title and commencement. - (i) These rules shall be called the Arunachal Pradesh, Agriculture/Horticulture Services Rules, 1989.

(ii) They shall come into force on the date of publication in the Official Gazette.

2. Definitions. - In these rules unless the context otherwise requires-

(a) "Government" means the State Government of Arunachal Pradesh;

(b) "Commission" means the Arunachal Pradesh Public Service Commission";

(c) Basic "Agricultural Qualification" means a Bachelor's Degree on Agriculture from a recognised College/University/Institute set up under the Act of the State Government/Central Government.

(d) "Category" means a group of posts specified in column 2 of the table under Rule 5;

(e) "Selection Committee" means a committee as may be constituted by the competent authority for the purpose of selection of candidates for appointment to the various posts in Arunachal Pradesh Agriculture/Horticulture Services.

(f) "Controlling Authority" means the Governor of Arunachal Pradesh;

(g) "Departmental Candidates" means a person possessing basic Agricultural qualification, who was appointed to the technical posts of the Agriculture/Horticulture department on regular or ad hoc basis on the recommendation of Selection Committee or in accordance with the rules of recruitment applicable to the posts, as the case may be;

(h) "Departmental Promotion Committee" means a Committee constituted from time to time by Government for the purpose of making recommendations for promotion or confirmation of any category of posts;

(i) "Duty Post" means any post, whether permanent or temporary or the designation specified in the First Schedule;

(j) "Schedule" means the Schedule attached to the rules;

(k) "Year" means the calendar year;

(l) "Member of the Service" means the officer appointed under the provisions of the rules;

(m) "Technical post" means the post carries the basic Agriculture qualification.

3. Constitution of Arunachal Pradesh Agriculture/Horticulture Service. - There shall be constituted a service to be known as the "Arunachal Pradesh Agriculture/Horticulture Service" consisting of persons appointed to the service under Rules 8 and 9.

Explanation. - The terms "appointed" in these rules shall be constituted to include appointment made in an officiating capacity or on ad hoc basis.

4. Classification, category and scale of pay. - (1) There shall be five categories in the service and each category shall consist of the grades specified in the column 2 of the Table below.

(2) The scales or pay and classification of each grade shall be as specified in the corresponding entries in columns 3 and 4 of the said Table :

Sl. No. 1	Scale of pay 2	Classification 3
Category-1.
(a) (i) Director of Agriculture	Rs. 3700-125-4700-150-5000	Group 'A' Technical Arunachal Pradesh, Agriculture/Horticulture Service.
(ii) Director of Horticulture	Rs. 3700-125-4700-150-5000	Group 'A' Technical Arunachal Pradesh, Agriculture/Horticulture Service.
(b) Joint Director, Agriculture	Rs. 3000-100-3500-125-4500	Group 'A' Technical Arunachal Pradesh, Agriculture/Horticulture Service.
(c) Joint Director, Horticulture	Rs. 3000-100-3500-125-4500	Group 'A' Technical Arunachal Pradesh, Agriculture/Horticulture Service.
(d) Joint Director Agriculture (MCP)	Rs. 3000-100-3500-125-4500	Group 'A' Technical Arunachal Pradesh, Agriculture/Horticulture Service.
Category-II
1. Deputy Director of Agriculture (Plant Protection)	Rs. 2200- 75-2800-EB-100-4000	Group 'A' Technical Arunachal Pradesh, Agriculture/Horticulture Service.
2. Deputy Director of Agriculture (Farms and Inspection)	Rs. 2200-75-2800-EB-100-4000	Group 'A' Technical Arunachal Pradesh, Agriculture/Horticulture Service.
3. Deputy Director of Agriculture (Marketing)	Rs. 2200-75-2800-EB-100-400	Group 'A' Technical Arunachal Pradesh, Agriculture/Horticulture Service.
4. Agronomist	Rs. 2200-75-2800-EB-100-4000	Group 'A' Technical Arunachal Pradesh, Agriculture/Horticulture Service.
5. Deputy Director of Horticulture	Rs. 2200-75-2800-EB-100-4000	Group 'A' Technical Arunachal Pradesh, Agriculture/Horticulture Service.
6. Horticulturist	Rs. 2200-75-2800-EB-100-4000	Group 'A' Technical Arunachal Pradesh, Agriculture/Horticulture Service.
Category-III
District Level Officers
(a) District Agriculture Officers	Rs. 2200-75-2800-EB-100-4000.	Group 'A' Arunachal Pradesh, Agriculture/Horticulture Service
(b) District Horticulture Officers
(c) District Training Officers
(d) Project Officer, Multiple Cropping Programme
(e) Farm Manager, Government Seed Farm
(f) District Horticulturist
(g) Seed Testing Officer
(h) Vegetable Seed Production Officer
Category-IV
A. Sub-Divisional Agriculture Officers	Rs. 2000-60-2300-EB-75-3200-100-3500.	Group 'B' Arunachal Pradesh, Agriculture/Horticulture Service
B. Peripatetic Training Officer (Gents)
C. Instructors, Gramesevak Training Centre
D. Subject Matter Specialist
E. Plant Protection Officer
F. Entomologist/Nematogist
G. Plant Pathologist
H. Research Officers
I. Senior Technical Assistant
J. Assistant Soil Chemist
K. Junior Mycologist
L. Spices Development Officer
M. Junior Seed Analyst Officer Sub-Divisional Agriculture Officer (Vegetables)
Category-V
A. Agriculture Inspector	Rs. 1640-60-2000-EB-75-2900	Group 'C' Arunachal Pradesh, Agriculture/Horticulture Service
B. Extension Officer (Agriculture)
C. Horticulture Inspectors
D. Plant Protection Inspectors
E. Farm Manager
F. Technical Assistant

5. Authorised strength of the service. - (i) The authorised strength of the various categories of services on the date of commencement of these rules shall be specified in the First Schedule.

(ii) After the date of such commencement the authorised strength of various categories shall be such as may be determined from time to time by the Controlling Authority.

6. Inclusion or exclusion of the post in the service. - (i) All Group 'C', 'B' and 'A' technical posts of Agriculture/Horticulture department on the date of commencement of these rules shall be included in the service.

(ii) All the vacant technical posts in the Group 'A', 'B' and 'C' of the Agriculture and Horticulture Department on the date of commencement of the rules shall be includes in the service.

7. Initial constitution of the service. - All the officers holding any technical post in Group 'A', 'B' and 'C' immediately before the commencement of these rules on regular basis, shall be members of the service in respective posts or categories as the case may be.

8. Method of recruitment. - In qualifications and experience prescribed for promotion or direct recruitment to various categories shall be as enumerated below :

1. Category-I

(1) Director of Agriculture/Director of Horticulture by promotion from Joint Director Agriculture/Joint Director Horticulture or on deputation from Central or other State Governments if suitable candidates are not available within the department of the State.

(i) A basic Agricultural Qualification (B.Sc. Agri).

(ii) 3 (three) years' experience as Joint Director of Agriculture/Horticulture. Merit-cum-fitness-cum-seniority.

(2) Joint Director of Agriculture	100% by promotion from Deputy Director, Agronomist Horticulturist as per Category-II, Merit-cum-fitness-cum-Seniority.
(3) Joint Director of agriculture, MCP
(4) Joint Director of Horticulture

(i) Basic Agriculture Qualifications (B.Sc. Agri)

(ii) 2 years' experience as Deputy Director/Agronomist Horticulturist etc. as at Category-H.

(iii) Experience in specialised field.

2. Category-II

(a) Deputy Director of Agriculture (Plant Protection).

(b) Deputy Director of Agriculture (Farms and Inspection).

(d) Horticulturist.

(e) Deputy Director of Horticulture.

(f) Agronomist.

Merit-cum-fitness-cum-seniority.

By 100% promotion from officers of the Category-III having following qualifications:

(i) A basic Agricultural Qualification.

(ii) 2 (two) years' experience in field of Agriculture/Horticulture Development in Arunachal Pradesh in Group 'A' service.

Category-III

(a) District Agriculture Officer.

(b) District Horticulture Officers.

(d) Project Officer, MCP, Basar.

(e) Farm Manager, Government Seed Test Farm, Sonajuli.

(f) District Horticulturist.

(g) Seed Testing Officer.

(h) Vegetable Seed Production Officer.

Merit-cum-fitness-cum-seniority

By 100% promotion from Officers of the Category-IV having following qualifications:

(i) A basic Agricultural Qualification.

(ii) 5 years' experience in Group 'B' service in the field of Agriculture/Horticulture Development in Arunachal Pradesh.

(iii) For Seed Testing Officer one should possess training on seed testing.

Category:-IV

(a) Sub-Divisional Agricultural Officer.

(b) Peripatetic Training Officer.

(d) Plant Protection Officer.

(e) Subject Matter Specialist.

(f) Entomologist/Nematogist.

(g) Plant Pathologist.

(h) Research Officer.

(i) Senior Technical Assistant.

(j) Junior Mycologist (Mushroom).

(k) Junior Seed Testing Officer.

(l) Assistant Soil Chemist.

(m) Species Development Officer.

(n) Junior Seed Analyst.

(o) Sub-Divisional Agricultural Officer (Veg).

Merit-cum-fitness-cum-seniority.

100% by promotion from Agricultural Inspector/Horticultural Inspector/Plant Protection Inspector/Extension Officer (Agriculture)/Farm Manager/Technical Assistant having following qualifications and requirements;

(i) A basic Agricultural Qualification B.Sc. Agri.

(ii) 5 (Five) years' experience in the field of Agricultural/Horticultural Development in Arunachal Pradesh.

Remarks. - Specialised post would be filled up by posting of the officers having specialisation in particular disciplines. Therefore, specialise cadre has not been proposed separately.

Category-V

(a) Agricultural Inspectors.

(b) Extension Officer (Agricultural)

(d) Plant Protection Inspectors.

(e) Farm Manager.

Officers in this category are to be recruited as per following methods :

(i) 75% of this category are to be filled up by the director recruitment from candidates having the following qualifications-

(a) Basic Agricultural qualifications.

(b) Having prescribed age limit and other recruitment's as notified by Government from time to time.

(ii) 25% of the posts are to be filled up by promotion from the cadre of VLW (Senior). Peripatetic Assistant, Horticulture Field Assistant, Plant, Protection Assistant having following qualifications-

(a) Minimum two years' training in GTC or its equivalent.

(b) 10 years' field experience in Arunachal Pradesh in the present cadre.

9. Seniority. - (1) The relative seniority of members of the service shall be determined on the basis of appointment made to a category at the time of initial constitution under Rule 8 of these rules; provided that if the seniority of any such member had not been specifically determined by the Government in accordance with the rules applicable to members of a similar service under Government.

(2) All permanent officers included in the service under Rule 8 in any grade shall rank senior to all officers substantively appointed to the grade subsequently and all temporary officers included in the initial constitution of the service in any category shall rank senior to all temporary officers appointed to the grade subsequently.

(3) The seniority of persons recruited to the service after the initial constitution shall be determined in accordance with the general instructions issued by the Government in the matter from time to time.

(4) In case not covered by the above provisions seniority shall be determined by Government.

10. Probation. - (1) Every officer on appointment to the Service either by direct recruitment or by promotion in Category-V posts as specified in Rule 8 of these rules shall be on probation for a period of two years :

Provided that the Controlling Authority may extend or curtail the period of probation in accordance with the instructions issued by the Government from time to time;

Provided further that any decision for extension of probation period shall be taken within eight weeks after the expiry of the previous probationary period and communicated in writing to the concerned officer (together with the reasons for so doing within the said period).

(2) On completion of the period of probation or any extension thereof, officers shall, if considered fir for permanent appointment, be retained in their appointments on regular basis and be confirmed in due course against the available substantive vacancies, as the case may be.

(3) If, during the period of probation or any extension thereof, as the case may be, Government is of opinion that an officer is not fit for permanent appointment, Government may discharge or revert the officers to the post held by him prior to his appointment in the service, as the case may be, or pass such orders as it deems fit.

(4) During the period of probation or any extension thereof, candidates may be required by Government to undergo such course of training and instructions and to pass such examinations and tests as Government may deem fit, as a condition to satisfactory completion of the probation.

(5) As regards other matters relating to probation, the members of the service will be governed by the instructions issued by the Government in this regard from time to time.

11. Temporary filling of Service post. - The Controlling Authority may make temporary arrangement to fill any duty post without consultation with the selection committee/department promotion committee for such period as may be prescribed by the Government.

12. Pay. - (i) The scale of pay admissible to an incumbent of a duty post shall be as specified in column 3 of the table in Rule5 as specified against each post therein.

(ii) When a person is appointed to a category or promoted from one category to another his initial pay shall be fixed in accordance with Fundamental Rules.

13. As and when the Arunachal Pradesh Public Service Commission is constituted the constitution of the Selection Committee as referred to elsewhere in these rules would mean the selection committee constituted by the Commission.

14. Regulation. - The Governor of Arunachal Pradesh may make regulations not inconsistent with these rules to provide for all matters for which provision is necessary or expedient for the purpose of giving effect to these rules.

15. Leave, pension etc. and other conditions of service. - Except as provided under these rules, all matters generally relating to pay and allowances, leave, pension, discipline and other conditions of service, shall be regulated by the general rules and/or orders made by the Government from time to time.

16. Interpretation. - If any question arises relating to interpretation of these rules, it shall be referred to the Government whose decision shall be final.

17. Gradation list. - There shall be prepared and published from time to time, the Gradation list consisting of the name of all members of the service cadre-wise in order of seniority and such other particulars as the date of birth, dare of appointment etc.

18. Repeal and savings. - With the commencement of these rules, the service recruitment rules, if any, published or in force in respect of any particular category of posts specified in these rules are purely repealed; provided that anything done or any action taken under the rules so repealed shall be deemed to have been done or taken under the corresponding provisions of these rules.

Nothing in these rules shall affect reservation, relaxation of age limit and other concession admissible to Scheduled Castes, Scheduled Tribes, ex-service-men and other special categories of persons, in accordance with the orders issued by the Government from time to time in this regard.

19. Benefit of added years of service. - The benefit of added years of service as admissible under Rule30 of Central Civil Services (Pension) Rules, 1972, as applicable to Arunachal Pradesh Government employees at the commencement of these rules, will be admissible to all the members of the Arunachal Pradesh Agricultural/Horticulture Service who have been appointed to their posts the age of thirty years.

20. Powers to relax. - Where the Governor is of the opinion that it is necessary or expedient to do so, he may by order, for reasons to be recorded in writing and in consultation with the commission/committee relax any of the provisions of these rules, with respect of any class or category of persons.


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