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The Orissa Junior Employment Officer Service Rules, 1975
Published vide Notification No. 22163-L. E. H., dated the 31st December, 1975, Orissa Gazette Part 3-A/9.1.1976
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(a) "Director" means the Director of Employment, Orissa;
(b) "Government" means the Government of Orissa;
(c) "Grade II Assistant" means the Grade II Assistants in the Directorate of Employment;
(d) "Head Clerk" means the Head Clerks of the Employment Exchanges;
(e) "Service" means the Orissa Junior Employment Officer Service;
(f) "Scheduled castes and scheduled tribes" means the scheduled castes and scheduled tribes respectively specified in the orders issued under Articles 341 and 342 of the Constitution.
3. Cadre. - The service shall be non-Gazetted and the Director shall be the Cadre Authority. 4. Recruitment. - (1) Recruitment to the service shall be made-(a) by direct recruitment in accordance with Rule 5;
(b) by promotion in accordance with Rule 6.
(2) The Director shall decide once in every calendar year, preferably in the month of April, the number of vacancies to be filled that year. (3) The percentage to be recruited by way of promotion under Rule 6 shall not be more than fifty per cent of the total number of vacancies in the service for the year. (4) Selection for appointment to the posts shall be with the approval of the Promotion Committee constituted in the Directorate of Employment. 5. Direct recruitment. - (1) Direct recruitment to the service shall be made on the results of competitive examination to be conducted by the Director. (2) A candidate for direct recruitment shall not be below 21 and above 28 years of age on the 31 at day of December of the year of recruitment; provided that the maximum age-limit shall be raised by five years in case of candidates belonging to scheduled castes and scheduled tribes, and up to forty-five years in favour of repatriates from Burma or Ceylon who have migrated to India on or after the, 1st June, 1963 or the 1st November, 1974 respectively and in case of bona fide displaced persons from East Pakistan who have migrated to India on or after the 1st January, 1964. In case of a candidate with approved military service from 1962 the upper age-limit will be relaxed by the period of his such military service and if after allowing the above concession the candidate is found still to exceed the said age-limit, Government may relax it further to make him eligible in case he is considered suitable for appointment : Provided that the aforesaid concession regarding age shall be admissible to such of the above-mentioned persons of privileged classes and up to such date as Government may from time to time decide. (3) A candidate shall -(a) be of good character;
(b) be of sound mental and physical health, good physique and active habits and free from organic defects or physical infirmity;
(c) hold a degree of a recognised university in Arts, Science or Commerce;
(d) be able to speak, read and write Oriya and have-
(i) passed the M. E. School Examination conducted by the Board of Secondary Education or an equivalent examination or any higher examination conducted by the competent authority with Oriya as a language subject; or
(ii) passed Oriya as a language subject in the final examination of Class VII or above (to be certified by the Headmaster or Principal of the concerned secondary school recognised by the Board of Secondary Education or by any other competent authority) ; or
(iii) had Oriya as medium of examination in non-language subjects in Matriculation or equivalent examination which he has passed (to be certified by the Headmaster of the concerned high school recognised by the Board of Secondary Education) ; or
(iv) passed a test in Oriya equivalent to M. E. school standard conducted by any District Inspector of Schools in the State of Orissa.
6. Promotion. - Promotion to the posts of Junior Employment Officer shall be made from amongst suitable assistants including Junior Statistical Assistants, Junior Translating Assistants of the Directorate of Employment and Head Clerks on merit with due regard to seniority. 7. No person shall ordinarily be eligible for promotion to the post of Junior Employment Officer unless -(a) he has completed five years of continuous service in the cadre from which promotion is proposed;
(b) has been confirmed in the respective cadre; and
(c) has passed the departmental examination, if any.
8. Reservation in appointment. - Reservation of vacancies set apart for being filled up by direct recruitment or promotion in favour of officers belonging to scheduled castes and scheduled tribes and the method of filling up the reserved vacancies shall be as prescribed by Government from time to time. 9. Probation. - (1) Persons on appointment to the cadre shall be on probation ordinarily for two years in case of direct recruits and one year in the case of promotes. (2) The period of probation m each case shall count from the date of joining. (3) The Director may, in any special case, extend the period of probation by such further period as he may deem fit. (4) Government may have the power to terminate the probation for unsatisfactory performance during the period of probation. (5) On termination of probation under Sub-rule (4) the direct recruit shall be discharged from service and the promotee shall be reverted to his former post. 10. Confirmation. - Subject to the provision in Rule 9 a person appointed under probation shall be confirmed at the end of his probation if he is considered by the Director fit for the same. 11. Seniority. - When persons are required by promotion and by direct recruitment during the one calendar year the Promotee Officers shall be considered senior to the officers directly recruited irrespective of the dates of their appointment. 12. Relaxation. - Where the Government are satisfied that the operation of any provisions contained in these rules causes undue hardship in any particular case relating to the conditions of service, with a view to remove such hardship and in particular to remove any anomaly, they may in respect of such cases dispense with or relax the requirements of the said provisions. 13. Other conditions of service. - Save as otherwise provided in these rules, the pay, allowance, leave, pension and other conditions of service of the members of the service shall be regulated by the rules applicable to the members of other corresponding services in the State in such matters from time to time. 14. Savings. - Nothing in these rules shall be construed as affecting or invalidating appointments made or orders issued prior to the date of coming into force of these rules. All such appointments made or orders issued shall continue in force and shall be deemed to have been made or issued under the appropriate provisions of these rules.
