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Manipur Veterinary and Animal Husbandry Service Rules, 1994

The Manipur Veterinary and Animal Husbandry Service Rules, 1994

Published vide Notification No. 1/13/91-MVS/DP., dated 17th October, 1994

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Notification No. 1/13/91-MVS/DP. - In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Manipur hereby makes the following rules, namely-

1. Short Title and Commencement. - (i) These rules may be called the Manipur Veterinary and Animal Husbandry Service Rules, 1994;

(ii) They shall come into force on the date of notification in the official gazette.

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

(i) "Basic degree qualification" means the recognised Veterinary Degree qualifications specified in the first or second schedule of the Indian Veterinary Council Act, 1984.

(ii) "Commission" means Manipur Public Service Commission.

(iii) "Controlling/Appointing Authority" means the Government of Manipur, Veterinary & Animal Husbandry Department in respect of all posts excluding the Head of Department and the Department of Personnel and Administrative Reforms (Personnel Division (in respect of the Head of Department.

(iv) "Category" means any of the categories of posts included in various grades in Schedule-I.

(v) "Duty post" means any post specified in Schedule-I and includes a temporary post carrying the same designation.

(vi) "Government" means the State Government of Manipur.

(vii) "Governor" means the Governor of Manipur.

(viii) "Grade" means any of the grades specified in Column (2) of the table under Rule 4.

(ix) "Unspecified grade" means Veterinary Assistant Surgeon or equivalent in the time scale of pay mentioned in Schedule-III.

(x) "Member" means an officer appointed or deemed to have been appointed under the provision of these rules.

(xi) "Schedule" means a schedule appended to these rules.

(xii) "Scheduled Caste & Scheduled Tribe" shall have the same meanings as the Clause 24 and 25 of the Article 306 of the Constitution of India.

(xiii) "Service" means the Manipur Veterinary & Animal Husbandry Services constituted under Rule 3.

(xiv) "Year" means calendar year.

(xv) "Committee" means the Selection Committee constituted under Rule 6.

3. Constitution of the Service. - There shall be constituted a service known as the Manipur Veterinary & Animal Husbandry Services consisting of persons appointed to the service under Rules 7, 8 & 11.

4. Classification, Grades and Scale of Pay. - (i) There shall be four grades in the service with the scale of pay and classification as specified in the following table.

Sl. No.	Grade	Scale of Pay	Classification
1.	Grade-I	To be prescribed later	Class-I
2.	Grade-II	Rs. 3700-5000/-	Class-I
3.	Grade-III	Rs. 3000-4500/-	Class-I
4.	Grade IV	Rs. 2000-3500/-	Class-I
		Rs. 2200-4000/- (after two years)

(ii) The scale of pay for various shown at Rule 4(i) is subject to revision from time to time.

(iii) Non-Practising Allowance - Persons appointed to the service shall not be allowed private practice of any kind whatsoever including consultancy and laboratory private practice. They shall, therefore, be entitled to a non-practising allowance at the rules indicated below-

Pay	Rates of non-practising allowance
(a) Below Rs. 3000/- p.m.	Rs.600/- p.m.
(b) Rs. 3000/- p.m. and above	Rs. 800/- p.m. existing

(iv) The rates of non-practising allowance shown at Rule 4 (iii)(a) and (b) are subject to revision from time to time.

5. Authorised strength of the Service. - (i) The authorised strength of the service is classified into two parts-

(a) Permanent Posts, and

(b) temporary posts as specified in Schedule-I.

(ii) The temporary posts which are in existence for a period of five years shall be added to the permanent strength after review from time to time.

(iii) The Government may include in or exclude from the service any category of posts other than the categories included in Schedule-I.

(iv) The strength of the service shall be determined by the Department of Personnel at the time of cadre review.

6. Constitution of Selection Committee. - Recruitment of initial constitution, departmental promotion and confirmation shall be made on the recommendation of a Selection Committee (hereinafter referred to as the Committee) consisting of-

A. For Head of Department
(i)	The Chairman or a Member of the Commission	-Chairman
(ii)	The Commissioner/Secretary of the Department of Personnel and Administrative Reforms (Personnel Divn.) Government of Manipur.	-Member
(iii)	The Commissioner/Secretary of the concerned department	-Chairman
B. For others
(i)	The Chairman or a member of the Commission	-Member
(ii)	The Commissioner/Secretary of the concerned department	-Member
(iii)	The Head of Department	-Member

7. Initial Appointment to the Service. - (1) At the commencement of these Rules;

(i) All persons who were appointed to any of the posts in the Veterinary & Animal Husbandry Department and which have a corresponding grade as shown in Schedule-Ill in these Rules shall be deemed to have been appointed to such corresponding grade from the date on which they were so appointed; and

(ii) All other persons who were appointed to Veterinary Assistant Surgeon or equivalent and which have no corresponding grade in these Rules shall be designated as Veterinary Officer and shall be deemed appointed in Grade-IV from the date of notification of these Rules and according to these Rules.

Provided that the persons who are deemed appointed under Sub-rule 1 (i) shall be senior en-bloc to persons who are deemed appointed under sub-rule 1 (ii).

Provided further that the regular continuous service of officers mentioned in Sub-rule 1(ii) in the respective categories immediately before the commencement of these Rules shall count for the purpose of probation period, qualifying service for promotion, confirmation and pension in the service.

(2) Subject to the availability of posts in the sanctioned strength of the service, the appointing authority may, at the commencement of these Rules, appoint to the service on the recommendation of the Selection Committee a person.

A(i) who was holding a post corresponding to Grade-III of the service and had put in-

(a) 7 years' service irrespective of grade for P.G. degree holders.

(b) 9 years' service irrespective of grade for P.G. diploma holders.

(ii) Failing which a person who was holding a post corresponding to Grade-IV and had put in-

(a) 15 years' service irrespective of grade for P.G. degree holders.

(b) 18 years' service irrespective of grade for P.G. diploma holders.

- in Grade-II of Service.

B(i) who was holding a post corresponding to Grade-IV of the service and possessing the qualification prescribed at Annexure to Schedule-II with

(a) 5 years service irrespective of grade for P.G. degree holders.

(b) 7 years service irrespective of grade for P.G. diploma holders.

(ii) Failing which, a person who was in the unspecified grade and possessing the qualifications prescribed at Annexure to Schedule-II and had put in-

(a) 10 years, for P.G. degree holder.

(b) 12 years, for P.G. diploma holder.

- in Grade-III of the Service (Specialist posts).

(iii) who was holding a post corresponding to Grade-IV of the Service with

(a) 6 years' service irrespective of grade for P.G. degree holders.

(b) 7 years' service irrespective of grade for P.G. diploma holders.

(iv) Failing which a person who was in the unspecified category/grade and had put in-

(a) 10 years' service for P.G. degree holder.

(b) 12 years' service for P.G. diploma holder.

- in the Grade-III service (non-Specialist posts.)

C. The zone of consideration for the purpose of the initial constitution to the Grade-II and III of the Service shall be twice the number of vacancy plus four.

8. Direct Recruitment. - (i) Every vacancy in Grade-IV of the Service shall be filled-up by direct recruitment.

Provided that direct recruitment to Grade-IV of the service shall be made on the recommendation of the Commission in order of merit.

(ii) The qualification for direct recruitment to the service shall be as specified in Schedule-II.

(iii) Before the end of each year, the Administrative Department shall make an assessment of the likely number of vacancies to be filled-up by direct recruitment during the next year and shall intimate the same to the Commission indicating the number of posts to be reserved for candidates belonging to Scheduled Castes and Scheduled Tribe and other categories of reservations as specified by the Government from time to time in this regard.

(iv) The Commission shall after following such procedure for selection of candidates as it deems fit, forward to the Administrative Deptt. a list in order of merit, of the candidates who have qualified by such standard as the Commission may determine for selection in respect of the actual number of vacancies reported from time to time by the Administrative Department.

(v) On receipt of the recommendation of the Commission the Governor may, after satisfying himself by such enquiry as may be deemed necessary and after such examination of physical fitness including medical examination as may be specified by the Government that the candidate is suitable in all respects for appointment, appoint him to Grade-IV

9. General Procedure for Promotion. - (i) Save as provided in Rule 7, Appointment/Promotion of the Head of Department shall be processed and maintained by the Department of Personnel and Administrative Reforms (Personnel Division), Government of Manipur and the rest of the Service shall be dealt with by the Administrative Deptt.

10. Preparation of Select List. - (i) The Committee shall consider from time to time, cases for promotion to the different categories of the service and prepare two select lists one for the actual vacancies at the time of Selection and the other for those vacancies likely to occur during the year, for the different categories.

(ii) Selection for inclusion in the list(s) shall be made on the basis of merit with due regard to seniority from among the officers possessing the qualifications prescribed in Schedule-II.

(iii) Names of persons included in the select list(s) shall be arranged in order of merit and the Committee shall thereafter forward the list in respect of the actual vacancies to the Appointing Authority.

(iv) The Appointing Authority shall forward the select list so prepared to the Commission. If the Commission considers it necessary to make any change in the select list, it shall inform the appointing authority of the changes proposed. The select list shall finally be approved by the Appointing Authority, taking into account the changes, if any.

(v) The select list for the vacancies likely to occur during the year shall be valid until the next selection takes place or for a period of twelve months from the date of selection, whichever is earlier.

Provided that the aforesaid period of twelve months may be extended, in special circumstances, by the Government for a further period not exceeding six months.

11. Appointment by Promotion. - Appointment shall be made in order of merit of the approved list referred to in Clause (iv) of Rule 10 above.

12. Disqualifications. - No person -

(a) who has entered into or contracted a marriage with any person having a spouse living or,

(b) who, having a spouse living, has entered into or contracted a marriage with any person, shall be eligible for appointment to the service.

Provided that the Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this rule.

13. Seniority. - The relative seniority of members of the service at the time of initial constitution of the service under Rule 7, shall be as on the date of the commencement of these Rules.

Provided that if the seniority of any such member have not been specifically determined on the said date, the same shall be determined as under-

(a) Where the eligible officers were considered by the same DPC the seniority shall be based in order of merit.

(b) If there is no order to merit, the seniority shall be on the basis of seniority in the feeder grade.

(c) If there is no seniority in the feeder grade or it is not possible to determine the seniority even in the feeder grade, the length of regular service in the feeder grade shall be the guiding principle for determining the seniority.

(d) If length of service in the feeder grade is also the same, regular service in the next lower grades shall be taken into account, failing which date of birth.

14. Probation. - All officers appointed to various grades of the service, except in the case of those who are permanent in so far as the grade is concerned, on the day on which these rules come into force, shall be on probation for a period of two years from the date of such appointment.

Provided that the-Governor may, for reasons to be recorded in writing in consultation with the Commission, extend or reduce the period of probation.

Provided further that on the expiry of the period of probation, if the Government, in consultation with the Commission, is of the opinion that the officer is not fit for permanent appointment, the officer may be discharged or reverted to his substantive appointment.

15. Confirmation. - A probationer who has completed his period of probation to the satisfaction of the Appointing Authority may be confirmed to the cost subject to the availability of permanent posts on the recommendation of the section Committee.

16. Officiating appointment. - If no member of the service is available for holding any duty post on regular basis, the post may be filled on officiating basis on the recommendation of the Committee and in consultation with the Commission.

17. Deputation. - Notwithstanding anything contained in these Rules, the exigencies of the service so require, a duty post for which no member of the service is available, after consultation with the Commission, may be filled on deputation for such period or periods ordinarily not exceeding three years.

18. Pay and allowances. - All appointments in the service shall be made of the scale of pay as may be prescribed by the Government from time to time. The scales of pay and allowances of the posts in the different grades of the service on the date of commencement of these Rules are as at Rule 40(i) and (iii).

19. Liability of service. - A member of the service may be required to serve anywhere within the state as well as on deputation/foreign service in a post under the control of Central Government, a State Government, any local authority, or any Central or State Government undertaking on such terms as are in force or prescribed from time to time.

20. Other conditions of service. - In regard to leave, pension and other conditions of sendee for which no provision is made in these rules a member of service shall be governed by the rules and orders applicable to other officers of the Government in a corresponding grade or class, as the case may be.

21. Relaxation. - The Government may, in consultation with the commission for the reasons to be recorded in writing relax any of the provisions of these rules to such extent, as may be necessary to ensure satisfactory working of these Rules or to remove any inequitable results.

Provided that the power shall not be exercised so as to relax the essential educational qualifications prescribed for appointment by any of the methods specified in these Rules and the provisions relating to pension and retirement.

22. Interpretation. - If any question arises relating to the interpretation of these Rules, it shall be referred to the Governor whose decision shall be final.

23. Regulations. - The State Government may, in consultation with the Commission, 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 this Rules.

24. Repeal and Savings. - (i) All provisions of the previous rule and orders in respect of matters covered by these rules which were in force immediately before the date of commencement of these rules including the Manipur Veterinary & Animal Husbandry Service Rules, 1993, are hereby repealed.

(ii) Notwithstanding such repeal, any appointment made or orders issued, action taken or anything whatsoever done under the rules or/and orders so repealed shall be deemed to have been made, issued, taken or done or under the corresponding provisions of these Rules.

25. Transitional Arrangement. - (i) Until persons are appointed to duty post in accordance with the provisions of these Rules, such posts may continue to be held by officers who were holding the posts at the commencement of these Rules as if these Rules had not come into force.

(ii) Sub-Rule (i) above shall cease to have force after the initial constitution of the service is completed.

Schedule-I

[See Rule 5]

Authorised Strength

Sanctioned strength-
(a) Specified post under the Government of Manipur	163
(b) Deputation, leave and training reserve	22
Total	185

SI.No.	Grade & Designation	Perm.	Temp.	No. of Post	Pay Scale
	Grade-I
1.	Director	1		1	To be prescribe later.
	Total Grade-I	1		1
	Grade-II
2.	Joint Director	9	1	10	Rs. 3700-5000/-
	Grade-III
1.	Deputy Director	6		6	Rs. 3000-45000/-
2.	Supdt. Vety. Hospital	1		1
3.	Project Officer	2	4	6
4.	Dy. Director (Statistics)	1		1
5.	Dy. Director (Dairy)	1		1
6.	Poultry Specialist	5	1	6
7.	Cattle Specialist	4	2	6
8.	Piggery Specialist	4	2	6
9.	Fodder Specialist	1		1
10.	Disease Specialist	1		1
11.	Rinderpest Specialist	1		1
12.	Specialist (Medicine)	1		1
13.	Specialist (Surgery)	1		1
14.	Specialist (Gynaecology)	1		1
15.	Specialist (Bacteriology)		1	1
16.	Specialist (Parasitology)		1	1
17.	Total Grade-III	30	11	41
	Grade-IV				Rs. 2000-3500/-
	Veterinary officer	52	59	111	Rs. 2200-4000/- (after two years)
	Total Grade-IV	52	59	111
	TOTAL GRADE I+II+III+IV	92	71	163
	RESERVE
1.	Leave reserve at 10% of total number of permanent duty posts.			9
2.	Training reserve at 10% of the total number of permanent duty posts		9
3.	Deputation reserve at 4% of the total number of permanent duty posts.			4
	Total reserve			22
	Grade Total			185

Schedule-II

[See Rule 8 (II)]

Essential Qualifications for Promotion and Direct Recruitment

Grade Post 1	Mode of Recruitment 2	Qualifications 3	Remarks 4
Grade-IV 1. Veterinary Officer III	By direct recruitment	ESSENTIAL (i) Recognised Veterinary qualifications specified in the first or second schedule of the Indian Veterinary Council Act, 1984 (ii) Registered practitioner under the Indian Veterinary Council Act, 1984 (iii) Age 35 years or below relaxable by 5 years for ST & SC and for others as decided from time to time. DESIRABLE- (i) Knowledge of Manipur and Hindi. (ii) Post of Graduate Degree or diploma in any branch of Veterinary Science.	Details of Master's degree and Post Graduate Diploma in respect of different disciplines are given in Annexure-I of this schedule.
2. Grade-III A. General Post (Non-Specialist) (i) Deputy Director-6	Promotion by selection from Grade-IV	(i) Qualifications prescribed at (i) and (ii) in case of Grade-IV (ii) (a) Post Graduate Degree holders in any branch of Veterinary Science prescribed at Annexure-I to Schedule-II with 5 (five) years regular service in Grade-IV OR (b) Post Graduate diploma holders in any branch of Vety. Animal Science prescribed at Annexure-II with 7 (seven) years regular service in Gr. IV. OR (c) Officers without having any post graduate qualification with 10 (ten) years regular Service in Grade-IV	-do-
B. SPECIALIST POST 1. Project Officer-6 2. Hospital Supdt-1 3. Deputy Director (Dairy)-1 4. Deputy Director (Statistics)-1 OR 5. Specialist (a) Poultry-6 (b) Cattle-6 (c) Piggery-6 (d) Fodder-I (e) Medicine/ Surgery / Gynaecology/ Bacteriology/ Parasitology-5 (f) Disease/ Rinderpest-2 TOTAL 41	Promotion by selection from Grade-iv(i)	(i) Qualifications prescribed at (i) and (ii) in case of Grade-IV. (a) Post Graduate degree in the concerned discipline as major subject prescribed at Annexure-I to Schedule-II with 5 years regular service in Grade-IV OR (b) Post graduate diploma in the concerned subject prescribed at Annexure-I to Schedule II with 7(seven) years regular service in Grade-IV	Details of Master's degree and post graduate diploma in respect of different disciplines are given at Annexure I of this schedule.
3. Grade-II Joint Director-10	Promotion by selection	Grade-III with 5 (five) years regular service in the Grade.	-do-
4. Grade-I Director-1	Promotion by selection	Grade-II possessing Post Graduate degree or diploma of Veterinary Science and Animal Husbandry with 4(four) years regular service in the grade.	-do-

Annexure of Schedule-II

Details of Masters Degree and Post Graduate Diploma in respect of different disciplines.

Sl. No. 1	Name of Specialist post 2	No. of post 3	Concerned Master's degree 4	Concerned post graduate diploma 5
1.	Project Officer (ICDP/Turibari Cattle Farm/Regional Buffaloe	3	M.V.Sc/M.Sc. in AP/APM/LP/LPM/Animal Breeding and Breeding Farm).	NADH, NDAR
2.	Project Officer Regional Composite Livestock Farm, None	1	Genetics/Gynaecology M.V.Sc./ M.Sc. in AP/APM/LP/LPM Poultry Science/Animal Breeding and Genetics/Gynaecology	NADH, NADR, NDPH.
3.	Project Officer Regional Pig Farm, Tamenglong.	1	M.V.Sc/M.Sc. in AP/APM/LP/LPM Animal Breeding and Genetics.	NDAH, Diploma in Swine (Management/ Husbandry/Product ion)
4.	Project Officer Regional Pony Farm.	1	M.V.Sc./M.Sc. in AP/APM/LPM/ Animal Breeding and Genetics	NDAH, Diploma in Equine Management.
5.	Hospital Superintendent	1	M.V.Sc./M.Sc. in Medicine/Surgery/ Gynaecology/Bacteriology Pathology/Parasitology	NDPVM
6.	Poultry Specialist	6	M.V.Sc./M.Sc. in Poultry Science	NDPH
7.	Cattle Specialist	6	M.V.Sc/M.Sc. in APM/AP/LP/LPM/ Animal Breeding and Genetics/ Dairying/Dairy Extn./Gynaeology.
8.	Piggery Specialist	6	M.V.Sc/M.Sc. in AP/APM/LP/LPM/ Animal Breeding and Genetics.	NDAH, Diploma in Swine (Production/ Management/Husbandry).
9.	Fodder Specialist	1	M.Vs./M.Sc. in Fodder Production/Animal Nutrition.	Diploma in Swine Fodder production.
10.	Specialist
	(i) Medicine	1	MVSc in Medicine	NDPVM
	(ii) Surgery	1	MVSc in Surgery	-
	(iii) Gynaecology	1	MVSc in Gynaecology	-
	(iv) Bacteriology	1	MVSc in Bacteriology/Microbiology.	-
	(v) Parasitology	1	MVSc in Parasitology	-
11.	Disease/Rinderpest Specialist	2	MVSc in Medicine/ Bacteriology/ Microbiology/ Pathology/ Parasitology	-
12.	Deputy Director (Dairy)	1	MVSc/MSc in Dairy (Husbandry/ Extension/ Technology/ Dairying.	-
13.	Dy. Director (Statistics)	1	M.Sc. in Statistics/agricultural Statistics	Diploma in Agriculture Animal Husbandry Statistics.

N.B. The Government may add other qualification to this Annexure as and when required.

Key Note to Abbreviations in Annexure of Schedule-II Details of Masters Degree and
Post Graduate Diploma in Respect of Different Disciplines

1. M.V.Sc./M.Sc. in. - Master of Veterinary Science/Master APM of Science in Animal Production and Management.

2. M.V.Sc/M.Sc. in LPM. - Master of Veterinary Science/Master of Science in Livestock production and Management.

3. M.V.Sc/M.Sc. in Gynaecology. - Master of Veterinary Science/Master of Science in Animal Gynaecology/Animal Gynaecology and Obstetrics/Gynaecology and Reproduction.

4. M.V.Sc./M.Sc. in Medicine. - Master of Veterinary Science/Master of Science in Veterinary Therapeutics & Medicine/Medicine/Clinical Medicine/Preventive Medicine.

5. M.V.Sc./M.S.c. in Surgery. - Master of Veterinary Science/Master of Science in Veterinary Surgery/Surgery & Radiology.

6. M.V.Sc./M.Sc. in Parasitology. - Master of Veterinary Science/Master of Science in Veterinary Parasitology/Parasitology and Protozoology.

7. M.V.Sc./M.Sc. in Bacteriology. - Master of Veterinary Science/Master of Science in Veterinary Bacteriology/Microbiology/Bacteriology and Virology.

8. M.V.Sc./M.Sc. in AP. - Master of Veterinary Science/Master of Science in Animal Production.

9. M.V.Sc./M.Sc. in LP. - Master of Veterinary Science/Master of Science in Livestock Production.

10. N.D.A.H. - National Diploma in Animal Husbandry.

11. N.D.A.R. - National Diploma in Animal Reproduction.

12. N.D.P.H. - National Diploma in Poultry Husbandry.

13. N.D.P.V.M. - National Diploma in Preventive Medicine.

Schedule III

Existing Cadre/Grade & Scale of pay

Corresponding Grade & Scale of pay under the Rules.

Grade/Cadre	Scale of pay	Grade	Scale of pay
1. Director	Rs. 3700-5000/-	I	To be prescribed latter
2. Joint Director Registrar.	Rs. 3000-4500/-	II	Rs. 3700-5000/-
3. Deputy Director/Superintendent Hospital/ Project Officer/ Senior Statistical Officer/ O.S.D. (Dairy)	Rs. 2200-4000/-	III	Rs. 3000-4500/-
4. District Veterinary Officer/ Junior Specialist (Medicine/ Surgery/ Gynaecology/ Parasitology/ Pathology/ Bacteriology) Sr VAS/ Animal Husbandry Officer/ Livestock Dev. Officer/ Rinderpest Eradications Officer/ Poultry Dev. Officer/ Statistical Officer/ Research Officer (Cattle/ Buffalo)/ Piggery Dev. Officer/ Fodder Dev. Officer/ Cattle Development Officer/ Disease Investigation Officer or equivalent carrying identical scale of pay.	Rs. 2000-3500/-	IV	Rs. 2000-3500/- Rs. 2200-4000/-1 (after two years)
5. Veterinary Assistant Surgeon or equivalent	Rs. 1640-2900/-	Unspecified	Unspecified


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