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The Tripura Courts Stenographers' Service Rules, 1983

Published vide Notification No. HC. 5. 99/81/4564/Estt., dated 27th March, 1985 in the Tripura Gazette, Extraordinary, Part 1, No. 133, dated 29-6-1985

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(a) "appointing authority" in relation to any post of the service shall mean the District and Sessions Judges within whose respective judgeship a member of the service is appointed or promoted or actually serves:

(b) "appointed day" means the date on which these rules come into force;

(c) "approved service" in relation to any Grade means the period or periods of service in that Grade rendered both in temporary and permanent capacity and includes any period or periods during which a member would have held a duty post in that Grade but for his being on leave;

(d) "authorised permanent strength" in relation to any Grade of the Cadre means the strength of permanent posts in that Grade against which substantive appointment may be made;

(e) "Cadre" means the group of posts included in the Grades mentioned in Rule 3 in any Judgeship of Office specified in the First Schedule;

(f) "Cadre Authority" means the Gauhati High Court;

(g) "Cadre Officer" means a member of the service of any Grade and includes a temporary officer to the Grade;

(h) "Common Seniority List" in relation to any Grade means the seniority list of officers of that Grade serving in the Cadre as on the appointed day and revised from time to time in accordance with the regulation to be framed in this behalf by the Gauhati High Court;

(i) "Departmental Promotion Committee" means a Committee or Committees appointed by Gauhati High Court for preparing Select List of Officers for appointment to the various Grades and shall include the committee or committees appointed for making initial appointment to the Service;

(j) "Direct Recruit" means a person recruited to a junior Grade on the basis of a competitive examination held by the District and Sessions Judges according to the procedure prescribed in the Fifth Schedule;

(k) "Duty Post" in relation to any Grade means a permanent or temporary post of that Grade in the Cadre;

(l) "Grade" means any of the Grades specified in Rule 3;

(m) "judgeship" means the administrative jurisdiction of a District and Sessions Judge;

(n) "Member of the Service" means a member of the Tripura Courts Stenographers' Service;

(o) "Permanent Officer" in relation to a Grade means a person who has been substantively appointed to a substantive vacancy in that Grade;

(p) "Probationer" means a direct recruit appointed to Junior Grade on probation in or against a substantive vacancy;

(q) "Schedule" means a Schedule appended to these rules;

(r) "Service" means the Tripura Courts Stenographers' Service;

(s) "Substantive appointment" means appointment made against a permanent post and confirmed in that post;

(t) "Temporary Officer" in relation to any Grade means a person holding a temporary or officiating appointment in that Grade on the basis of his being regularly approved for such appointment.

(a) Persons who, immediately before the appointed day, have been regularly appointed to the post of Stenographers in the scale of pay of Rs. 425-850 and Rs. 325-665 in the District and Sessions Judges' establishment or offices specified in the First Schedule and who are qualified Stenographers;

(b) persons who are qualified Stenographers and who, on the appointed day, held any of the posts of Stenographers mentioned in Clause (a) above in a permanent or temporary capacity, whenever they may be employed on that date and such persons holding the posts of Stenographers who may be on deputation in public interest to the posts of Stenographers. Personal Assistant or other similar posts, in whose case it is certified that but for deputation they would have continued to hold the posts of Personal Assistant or Stenographer, as the case may be, in the First Schedule.

(a) permanent post in Higher Selection Grade of the Service shall be filled by the departmental candidates holding substantive appointment as Stenographer in the scale of pay of Rs. 425-850 immediately before the appointment day, who may be screened for such appointed by the Departmental Promotion Committee on the basis of seniority subject to the rejection of the unfit;

(b) temporary posts in the Higher Selection Grade shall be filled by the departmental candidates holding appointment as Stenographer in the scale of pay of Rs. 425-850 before the appointed day, who may be screened for such appointment by the Departmental Promotion Committee on the basis of seniority subject to the rejection of the unfit;

(c) departmental candidates who immediately before the appointed day were holding the post of Stenographer in the scale of pay of Rs. 425-850 but are assessed not suitable or eligible for appointment to the Higher Selection Grade by the Departmental Promotion Committee shall be absorbed in the next lower Grade (Selection Grade) if considered suitable to that Grade. Such officers shall be eligible to be considered at the maintenance stage for appointment in an officiating capacity to a temporary post in the Higher Selection Grade and they shall reckon their seniority on appointment to that Grade according to the order of their selection for such appointment;

(d) all posts in the Selection Grade of the Service shall be filled in the following manner:

(i) permanent posts in the Selection Grade of the Service shall be filled by departmental candidates holding substantive appointment as Stenographer who have completed 3 (three) years of service in the pay-scale of Rs. 325-665 immediately before the appointed day, who may be screened for such appointment by the Departmental Promotion Committee on the basis of seniority subject to the rejection of the unfit;

(ii) temporary posts in the Selection Grade shall be filled by departmental candidates holding appointment as Stenographer who have completed 3 (three) years of service in the pay-scale of Rs. 325-665 immediately before the appointed day, who may be screened for such appointment by the Departmental Promotion Committee on the basis of seniority subject to the rejection of the unfit;

(iii) departmental candidates referred to in Clause (c) above;

(iv) departmental candidates who immediately before the appointed day were holding appointment as Stenographer and completed 3 (three) years of Service in the pay scale of Rs. 325- 665 and who are assessed as not suitable or eligible for appointment to the Selection Grade by the Departmental Promotion Committee shall be absorbed in the next lower Grade (Senior Grade). Such officers shall be eligible to be considered at the maintenance stage for appointment in an officiating capacity to a temporary post in the Selection Grade and they shall reckon their seniority on appointment to that Grade according to the order of their selection for such appointment;

(e) all posts in Senior Grade of the Service shall be filled by-

(i) departmental candidates who are declared as suitable for appointment to Selection Grade but are not appointed thereto on account of sufficient number of vacancies not being available to the Grade;

(ii) departmental candidates referred to in Clause (d) (iv) above; and

(iii) departmental candidates holding appointment as Stenographer in the scale of pay of Rs. 325-665 who have not completed 3 (three) years of service for being considered for the Selection Grade of the Service and who may be screened for such appointment by the Departmental Promotion Committee on the basis of their seniority subject to the rejection of the unfit;

(iv) departmental candidates who immediately before the appointed day were holding appointment as Stenographer in the pay-scale of Rs. 325-665 who have not completed 3 (three) years of service, and are assessed as not suitable or eligible for appointment in the senior Grade by the Departmental Promotion Committee, shall be absorbed in the next lower Grade (Junior Grade). Such Officers shall be eligible to be considered at the maintenance stage for appointment in the officiating capacity to a temporary post in the Senior Grade and they shall reckon their seniority on appointment to that Grade according to the order of their selection for such appointment:

(f) all posts in Junior Grade of the Service shall be filled by-

(i) departmental candidates who are declared as suitable for appointment to Senior Grade but are not appointed thereto on account of sufficient number of vacancies not being available in that Grade;

(ii) departmental candidates referred to in Clause (e) (iv) above; and.

Note. - In this rule departmental candidates means the Stenographers working in the District and Sessions Judge's establishments.

(ii) The inter-District transfer of Stenographers of all Grades shall be made by the High Court on the recommendation of the D.P.C.

(iii) The control over the members of the service in any judgeship with regard to posting, transfers, disciplinary matters and seniority shall be vested in the respective District Judge:

(i) on the basis of his performance or conduct during probation he is considered unfit for further retention in the Service; or

(ii) on the receipt of any information relating to his nationality, age, health or antecedents the appointing authority is satisfied that he is ineligible or otherwise unfit for being a member of the service.

1.	Higher Selection Grade	Rs. 500-40-900-50-1300 (E.B. after 8th & 15th stages) plus special pay of Rs. 100 p.m.
2.	Selection Grade	Rs. 625-30-835-35-1010 (E.B. after 8th stage).
3.	Senior Grade	Rs. 425-25-850 (E.B. after 8th stage)
4.	Junior Grade	Rs. 325-15-445-20-565-25-665 (E.B. after 8th & 15th stages)

First Schedule

[See Rule 2 (e) and Rule 4]

Name of the Court/Offices to whom the Tripura Courts Stenographers' Service Rules, 1983 apply

Second Schedule

[See Rule 2(k) and Rule 3 (3)]

Duty posts included in Higher Selection Grade of the Tripura Courts Stenographers' Service

Third Schedule

[See Rule 2 (K) and Rules 3 (3)]

Duty posts included in Selection Grade of the Tripura Courts Stenographers, Service

Fourth Schedule

[See Rule 2 (d) and Rule 5]

Authorised permanent strength of the four Grades of the Tripura Court Stenographers' Service in the cadre on the appointed day

Fifth Schedule

[See Rule 2 (j) and Rule 12 (2)]

Method of recruitment to Junior Grade in the Service

(A) must have passed the Higher Secondary Examination or its equivalent course of any Indian Secondary Education Board/University or any other Examination recognised as equivalent by the Government of India;

(B) must have passed a provisional speed test of 100 words per minute of shorthand (English) and 40 words per minute in typewriting in English:

Syllabus

Annexure I

(A) An exercise in composition to test a candidate's ability to write in simple and correct English. It may be an essay or the drafting of a report or a letter of about 400 words from points or materials applied;

(B) To write a precise of a series of correspondence or a summary of diffuse passage. A candidate's capacity or comprehension and expression is to be tested;

(C) Translation from Bengali, Kokbarak, Hindi, Urdu or Nepali, as the case be, to English;

(D) Correction of sentences;

(E) Punctuation;

(F) Correct use of words and common phrases.

(A) An exercise in composition to test a candidate's ability to write in elegant Bengali. It may be an essay or a letter of about 400 words;

(B) To condense a prose passage of about 1000 words;

(C) Translation from English to Bengali.