Orissa Subordinate Transport Engineering Service Rules, 1981

Orissa Subordinate Transport Engineering Service Rules, 1981

The Orissa Subordinate Transport Engineering Service Rules, 1981

Published vide Notification No. S.R.O. 703/81, dated the 30th September, 1981, Orissa Gazette Extraordinary No. 1308/3.10.1981

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Notification No. S.R.O. 703/81, dated the 30th September, 1981. - In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India the Governor of Orissa is pleased to make the following rules for the regulation of recruitment and the condition of service of the persons appointed to the Orissa Subordinate Transport Engineering Service, namely :

1. Short title and commencement. - (1) These rules may be called the Orissa Subordinate Transport Engineering Service Rules, 1981.

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

2. Repeal. - The instructions issued by the Government of Orissa in the Transport Department under G.O. No. 320-T., dated the 22nd January, 1959 and any other circulars and orders corresponding to these rules and in force immediately before the commencement of these rules are hereby repealed :

Provided that save as otherwise specified in these rules, any order made or action taken under the instructions, circulars and orders, so repealed, shall be deemed to have been made or taken under the corresponding provisions of these rules.

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

(a) "Government" means the Government of Orissa;

(b) "Governor" means the Governor of Orissa;

(d) "Service" means the Orissa Subordinate Transport Engineering Service.

4. Strength of the service. - [(1) The service shall be in Class III non-gazetted rank consisting of the posts of Junior Inspector of Motor Vehicles, Driving Training Instructor and such other posts as the Government may, from time to time, specify in that behalf and shall remain under the administrative control of the Transport Commissioner, Orissa.]

(2) The strength of the cadre of the service can be changed from time to time by the Government.

5. Appointing authority. - The Transport Commissioner, Orissa will be the appointing authority of the persons to be appointed to the service.

6. Procedure for recruitment. - (1) Recruitment to the service shall be made directly through Selection Board, constituted under Sub-rule (2).

(2) There shall be constituted a Selection Board (hereinafter referred to as the Board) for the selection of persons to be appointed to the service consisting of the following :

(a)	Transport Commissioner, Orissa	...	Chairman;
(b)	Secretary to Government, Commerce and Transport (Transport) Department	...	Member;
(c)	Chief Inspector of Motor Vehicles, Orissa	...	Member.

(3) The Chief Inspector of Motor Vehicles shall function as the Member-Secretary of the Board.

(4) The Board shall select candidates once in a calendar year.

(5) Candidates for direct recruitment to the service may be obtained from the Employment Exchanges.

(6) The Board may conduct written and viva voce tests to examine the candidates.

(7) Basing on the results of the tests, the Board shall prepare a panel of names in order of merit and send it to Government for final approval.

(8) The Government shall consider the list and send the same to the Transport Commissioner, after approval. The list so approved shall remain valid for a period of one year with effect from the date of its receipt by the said Commissioner.

(9) After receipt of Government approval the Transport Commissioner will make appointment of candidate from the approval list to the extent as required. The appointments will be made on probation for a period of two years.

7. Disqualification for appointment. - (1) No person who has more than one spouse living shall be eligible for appointment to the service :

Provided that the State Government may, if satisfied that there are special reasons for doing so, and if permissible under the personal law, exempt any person from the operation of this sub-rule.

8. Conditions of eligibility. - In order to be eligible to appear at the tests to be conducted by the Board, a candidate must satisfy the following conditions namely :

(a) he must be able to speak, read and write Oriya and have passed a test in Oriya equivalent to the M.E. Standard :

Provided that the candidates who have passed Matriculation or an equivalent examination with Oriya as their academic language and the candidates who have passed Matriculation or equivalent examination with non-language papers through the medium of Oriya, will be exempted from passing the language test;

(b) he must (i) not be over twenty-eight years of age on the 1st day of April of the year in which the test for direct recruitment is conducted:

Provided that the upper age-limit shall be relaxed by five years in the case of Scheduled Caste and Scheduled Tribe candidates;

(ii) be of good character, and

(iii) be of sound health, good physique and active habits and be free from organic defects and bodily infirmities ;

(c) he must hold a diploma in Automobile Engineering from an institute recognised by the Institution of Engineers (India) with one year experience in an Automobile Workshop of repute.

9. Pay and allowances. - The pay and allowances for the posts in the service shall be such as may be determined by the Government from time to time.

10. Seniority. - The seniority of the persons appointed to the service in a particular year will be determined in accordance with the order in which their names appear in the list approved by Government.

11. Leave, pension, etc. - The rules framed from time to time governing the leave, pension and other conditions of service of other Class III Officers under the Government shall apply to members of this service.

12. Reservation of vacancies for Scheduled Castes and Scheduled Tribes. - Notwithstanding anything contained in these Rules, reservation of vacancies shall be made for being filled up by direct recruitment in favour of the candidates belonging to Scheduled Castes and Scheduled Tribes and the method of filling up reserved vacancies shall be as prescribed in the Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 and the rules made thereunder.


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