Orissa Mining and Geology Service Rules, 1976

The Orissa Mining and Geology Service Rules, 1976

Published vide Notification No. 3250/19.3.1976

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Notification No. 3250, dated 19th March, 1976. - In pursuance of the proviso to Article 309 of the Constitution of India, the Governor of Orissa is pleased to make the following rules regulating recruitment to the posts in and the conditions of service of persons appointed to the Orissa Mining and Geology Service, namely:-

Part-I

General

1. Short title and commencement. - (1) These rules may be called the Orissa Mining and Geology Service Rules, 1976.

(2) They shall come into force at once.

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

(a) "Approved Military Service" means the services in the various forces of those persons who were recruited during the period from the 26th October, 1962 to the 10th January, 1968;

[(b) "Committee" means the Departmental Promotion Committee constituted under Rule 10 of these rules;]

(d) "direct recruit" means a person appointed to the service after recruitment under Rule 5;

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

(f) "service" means the Orissa Mining and Geology Service;

(g) "Scheduled Castes" and "Scheduled Tribes" mean such Castes and such Tribes as may be specified by the President of India from time to time under Articles 341 and 342 of the Constitution of India, respectively;

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

(i) "State" means the State of Orissa.

Part-II

Construction of the service

[3. (1) The service shall consist of three wings, namely - (a) Mineral Administration Wing; (b) Geological Survey and Exploration Wing and (c) Chemical Analysis Wing.

(2) The Mineral Administration Wing shall consist of the following categories of posts, namely :

[(i) All [Group-A] Senior Grade posts which may be designated as Joint Director, Mines.]

[(ii) All Group-A Junior Grade posts designated as Deputy Director of Mines, the posts of Mining Engineer and such other posts as may be declared by Government from time to time to be of equivalent status.]

(iii) The posts of Mining Officers, Assistant Mineral Economist and such other posts as may be declared by Government from time to time in [Group-B] of the Service.

(3) The Geological Survey and Exploration Wing shall consist of the following categories of posts namely :

[(i) All [Group-A] Senior Grade posts which may be designated, as Joint Director, Geology.]

[(ii) All Group-A Junior Grade posts designated as Deputy Director of Geology, the posts of Mines Manager and such other posts as may be declared by Government from time to time to be of equivalent status.]

(iii) The posts of Geologists, Petrologists, Geophysicists, Geochemists and such other costs as may be declared by Government from time to time in [Group-B] of the Service.

(4) The Chemical Analysis Wing shall consist of the following categories of posts, namely :

[(i) [Group-A] Junior Grade post which may be designated as Deputy Director, Chemical Analysis.]

(ii) The posts of Analytical Chemists and such other posts as may be declared by Government from time to time in [Group-B] of the service.

(5) There shall be a selection post of Director of Mining and Geology which will be filled up on promotion from the two wings of Mineral Administration and Geological Survey and Exploration as provided in Sub-rule (1) of Rule 10.

(6) The cadre of the service shall consist of the three wings as specified in Sub-rule (1) of Rule 3 with such number of posts and scales of pay and status including the posts of deputation reserve and training reserve as may be declared by Government from time to time.

(7) (a) An officer last confirmed in any post prior to the date of commencement of these rules shall be deemed to have been recruited to that wing of the service to which the post belongs.

(b) If an officer is not confirmed in any post of the service he shall be deemed to have been recruited to that wing of the service to which the post held by him originally in [Group-B] belongs.]

Part-III

Method of recruitment to the service

4. (1) Recruitment to [Group-B] of the Mineral Administration Wing and the Geological Survey and Exploration Wing shall be made-

(i) by direct recruitment in accordance with Rule 5; and

(ii) by promotion of officers as provided under Rule 6.

(2) Recruitment to [Group-B] of the Chemical Analysis Wing shall be made either by promotion or by deputation from other Departments of Government.

(3) Recruitment to [Group-A] shall be made by promotion of officers as provided in Rules 8 and 9 :

Provided that when suitable officers in [Group-B] with the required specialised knowledge or training are not available for promotion to [Group-A] posts in Junior grade, [* * *] requiring specialised knowledge and training, the vacancies in such posts may be filled up by direct recruitment in accordance with Rule 5.

(4) Government shall decide ordinarily in the month of April of each year the number of vacancies in the different Wings of the Service in each of the Branches to be filled in that year by direct recruitment and by promotion

Provided that reservation of vacancies, to be filled up both by direct recruitment and by promotion, for candidates belonging to the Scheduled Castes and Scheduled Tribes shall be according to the provisions of the Act and rules made thereunder :

Provided further that reservation of vacancies for candidates of any other categories shall be as prescribed by the Government from time to time.

5. Candidates for direct recruitment to the service shall have requisite qualifications and shall be recruited on the results of the interview conducted by the Commission as prescribed in Schedule 'A'.

[6. (1) (a) As nearly as possible but not more than fifty percent of the total vacancies in [Group-B] of the Mineral Administration Wing in any year shall be filled up by promotion; provided that if suitable candidates for promotion are not available in any year the vacancies shall be filled up by direct recruitment.

(b) Promotion to [Group-B] posts in the Mineral Administration Wing shall ordinarily be made from among the officers holding the following posts and have completed five years of service in the said posts, namely :

(i) Assistant Mining Officer;

(ii) Chief Surveyor; and

(iii) Such other posts as may be declared by Government from time to time to be of equivalent status :

Provided that no person without the minimum qualification of a Diploma in Mining Engineering shall be eligible for promotion.

[(2) (a) Not more than fifty per cent of the total vacancies in [Group-B] posts of the Geological Survey and Exploration Wing in any year shall be filled up by promotion :

Provided that if suitable candidates for promotion are not available in any year, the vacancies shall filled up by direct recruitment.

(b) Promotion to [Group-B] posts in Geological Survey and Exploration Wing shall ordinarily be given to suitable candidates in the cadre of Assistant Geologists who have completed at least five years of regular service in the said post.]

(3) The [Group-B] posts in Chemical Analysis Wing shall be filled up by promotion from among the Assistant Chemists having M.Sc. degree in Chemistry and five years of service in the said post :

Provided that an Assistant Chemist with B.Sc. degree shall be required to have three years of additional experience in the post of graduate Laboratory Assistant and/or Assistant Chemist to be eligible for consideration for such promotion :

Provided further that if suitable candidates are not available in any year for promotion, the vacancies shall be filled up by obtaining suitable officers on deputation from other Departments of Government.]

7. Not less than fifty per cent of the vacancies in [Group-B] posts in the Mineral Administration Wing shall be filled up by direct recruitment through the Public Service Commission.

[7A. Not less than fifty per cent of the vacancies in [Group-B] posts in the Geological Survey and Exploration Wing shall be filled up by direct recruitment through the Commission.]

8. - (1) The officers in [Group-B] of the Mineral Administration Wing of the Service will only be considered for promotion to [Group-B] Junior Grade of that wing :

Provided that no officer of [Group-B] shall ordinarily be eligible for promotion to [Group-B] Junior Grade unless he-

(i) has passed the Departmental Examination completely as prescribed in Schedule 'B'; and

(ii) has rendered at least seven years of service in a [Group-B] post of Mineral Administration Wing of the Service :

Provided further that when suitable officers in [Group-B] are not available for promotion to a [Group-A] post in Junior Grade requiring specialised knowledge or training the post will be filled up by direct recruitment in accordance with Rule 5.

(2) The officers in [Group-B] of the Geological Survey and Exploration Wing of the Service will only be considered for promotion to [Group-A] Junior Grade of that wing

Provided that no officer of [Group-B] shall ordinarily be eligible for promotion to [Group-A] Junior Grade unless he-

(i) has passed the Departmental Examination completely as prescribed in Schedule 'B'; and

(ii) has rendered at least seven years of service in a [Group-B] post of Geological Survey and Exploration Wing of the Service :

Provided further that when suitable officers in [Group-B] are not available for promotion to a [Group-A] port in Junior Grade requiring specialised knowledge or training, the post will be filled up by direct recruitment in accordance with Rule 5.

[(3) The officers in [Group-B] of Chemical Analysis Wing of the Service shall only be considered for promotion to [Group-A] Junior Grade of that wing:

[Provided that no Group-B Officer shall be eligible for promotion to Group-A (Junior Grade) unless he has rendered at least three years of service in Group-B posts of the Chemical Analysis Wing of the service.]

Provided further that when suitable officers in [Group-B] post are not available for promotion to posts in [Group-A], Junior Grade, requiring specialised knowledge or training, the post shall be filled up by direct recruitment in accordance with Rule 5.]

9. Promotions to posts of Senior Grade in [Group-A] of Mineral Administration and Geological Survey and Exploration Wings shall be made from among the members of the Junior Grade in [Group-A] of the respective wings in consultation with the Commission :

Provided that no member of the Junior Grade shall be eligible for promotion to the Senior Grade unless he has completed seven years of service in the Junior Grade.

[10. (a) There shall be constituted Departmental Promotion Committee with the following members for selecting persons to be promoted to the posts in different ranks :

(i) For promotion to the post of Director of Mining and Geology the Committee shall consist of the following members :

(1) [Chief Secretary or Additional Chief Secretary or Additional Development Commissioner or any other officer as may be notified from time to time to be in overall charge of the Department of Steel and Mines]; and

(2) Secretary to Government, Mining and Geology Department.

(ii) For promotion to Senior Grade [Group-A] Posts in the Directorate of Mining and Geology, the Committee shall consist of the following members:

(2) Secretary to Government, Mining and Geology Department; and

(3) Director of Mining and Geology, Orissa.

(iii) For promotion to all other Gazetted Posts in the Directorate of Mining and Geology, the Committee shall consist of the following members;

(1) Secretary to Government, Mining and Geology Department

(2) Director of Mining and Geology, Orissa; and

(3) [Deputy Secretary, Joint Secretary or any other officer as may be assigned the charge of establishment in the Department of Steel and Mines to Government, Mining and Geology Department.]

(b) The [Deputy Secretary, Joint Secretary or any other officer as may be assigned the charge of establishment in the Department of Steel and Mines.] Mining and Geology Department shall act as the Secretary of the Committees and shall perform such functions as may be assigned to him by the Committee.

(c) The respective Committees shall meet as and when occasion arises to prepare the list of officers suitable for promotion to the post of different ranks of the service.

(d) The Committees shall scrutinise the case of all the officers who are eligible for promotion and shall draw up the list of candidate found suitable for promotion to the post of different ranks of the service.

(e) The selection of candidates for inclusion in the lists shall be based on merit and suitability in all respects with due regard to seniority.]

[11. The list of candidates prepared in accordance with Sub-rule (d) of Rule 10 and also the list of those candidates proposed to be superseded shall be forwarded by the Mining and Geology Department with all up-to-date papers relating to them to the Commission along with the gradation list.

12. The Commission shall consider the lists along with other records and documents forwarded in accordance with Rule 11 and recommend to the Government for promotion, a list of suitable officers equal in number to the number of vacancies, their names being arranged in order of merit.]

13. The final selection of candidates for appointment both by promotion and direct recruitment shall be made by Government considering the recommendations made by the Commission.

14. Every candidate selected for direct recruitment shall be examined by a Medical Board with regard to his physical fitness as detailed in Schedule 'A'. A candidate who is declared unfit by the Medical Board shall not be appointed.

[15. (1) In case of initial recruitment through Competitive Examination, the recommendation of the Commission shall remain valid for a period of one year from the date of its approval by the Government. However, in extraordinary circumstances, when for any reason, appointments have not been completed and the list in the recommendation has not been exhausted, Government by special order, may extend the period of its validity to a date as necessary not later than the date of the next recommendation of the Commission.

(2) In case of promotion, the recommendation of the Commission shall remain valid for a period of one year from the date of its approval by the Government.]

Part-IV

Departmental Examination

16. All officers of the Service unless specifically exempted by Government shall be required to pass the Departmental Examination to be conducted by the Board of Examiners, the syllabus and rules of which are prescribed in Schedule 'B', within the period of probation :

Provided that an officer of the Chemical Analysis Wing shall not be required to pass the Departmental Examination excepting the language test:

Provided further that an officer, who has completed three years of service in [Group-B] or in [Group-A] Junior Grade, in case he has been directly recruited to [Group-A] Junior Grade, on the date of coming into force of these rules will be eligible, on application to exemption from passing the Departmental Examination, excepting the language test.

Explanation-1. An officer who has passed the Departmental Examination shall be deemed to have passed the same on the last date on which the said examination was held or if he has passed it by instalments on the last date on which the said examination was held in which he finally passed, any benefit admissible to him on such passing may be granted with effect from the day following it.

Explanation-2. An officer who is exempted from passing any or all the subjects of Departmental Examination shall be deemed to have passed the said examination in such subject or subjects, as the case may be, within the period of probation.

Part-V

Probation and confirmation in the service

17. (1) (a) Every officer in the cadre of the Service shall on appointment, be on probation. In the case of a direct recruit appointed to the service, the period of probation shall be two years and in the case of a promotee, one year:

Provided that Government may, in special circumstances, extend the period of probation in any case (or class of cases) for such further period as they may fix for reasons to be recorded in writing.

(b) The period of probation in each such case shall count from the date on which the officer joined his appointment :

Provided that the whole or any part of the period during which a person has held continuous officiating or temporary appointment in a post included in the cadre of the Service may be allowed by Government to count towards the period of probation prescribed under these rules.

(2) Government may dispense with the services of an officer or revert him to his former post, as the case may be, during or at the end of his probation period if the officer is considered to be unfit for confirmation in Service.

18. Subject to the provisions of Sub-rule (2) of Rule 17, an officer on probation, after the completion of the period of his probation to the satisfaction of the Government shall be confirmed, if there is vacancy against any permanent post in the Wing of the service to which he has been recruited, and if has passed the prescribed Departmental Examination completely and has undergone training in Foundation Course :

Provided that Government may exempt any officer from taking a training in Foundation Course in consideration of his experience in administrative matters.

Part-VI

Increments, crossing of efficiency bar and seniority

19. (1) An officer shall be eligible to draw the first increment during the period of probation :

Provided that no officer shall be allowed to draw the second increment until he has passed the prescribed Departmental Examination as prescribed under Rule 16.

(2) In case his passing the Departmental Examination is delayed, his pay on his passing the said examination shall be fixed at the stage to which he would have been entitled in the time-scale of pay of his post but for such delay and his next increment shall fall due on the next anniversary day of appointment. He shall not, however, be entitled to any arrears relating to the period prior to passing the Departmental Examination.

20. (1) Where an efficiency bar has been prescribed in time-scale, the increment next above the bar shall not be allowed to an officer without the specific sanction of Government along with him to cross the said bar:

Provided that an officer whose initial pay is fixed at a stage above an efficiency bar or bars shall be deemed to have been allowed to cross such bar or bars.

(2) An officer may be allowed to cross the first efficiency bar if his work is at least of the average standard.

(3) An officer may be allowed to cross the second efficiency bar only if the standard of his work is distinctly above average :

Provided that where there is only one efficiency bar the same shall be treated as the second efficiency bar for the purpose of this rule.

(4) Refusal by Government to allow an officer to cross the efficiency bar shall not have effect of postponing the increments cumulatively but arrear incremental dues shall not be allowed unless specifically ordered by Government.

21. (1) Seniority shall ordinarily be determined according to the position assigned by the Orissa Public Service Commission.

(2) When however officers are recruited by promotion and by direct recruitment during the same [Financial year] the promoted officers shall be considered senior to the officers directly recruited irrespective of their dates of appointment :

Provided that a candidate directly recruited to the approved Military Service, shall on his appointment to the Service, after release from the Military Service, be allowed to count the actual period of his service rendered in the Military Service. He shall be placed above all direct recruits of the year in which his due date of appointment falls after antedating his date of appointment to the extent of approved Military Service.

Part-VII

Miscellaneous

22. The conditions of service of the members of the Service in regard to matters not covered by these rules shall be the same as are or as may, from time to time, be admissible to other State Service officers.

23. Where the State Government are of opinion that it is necessary or expedient so to do, they may, by order, for reasons to be recorded in writing and in consultation with the Commission to relax any of the provisions of these rules in respect of any class of category of persons or posts.

24. Whenever any doubt arises about the correct interpretation of any rule the same should be referred to the Government in the Mining and Geology Department for decision.

25. All rules and regulations, orders and instructions in force immediately before the date of commencement of these rules in respect of matters relating to the Service and covered by these rules are hereby repealed:

Provided that subject to the provisions of Sub-rule (7) of Rule 3 such repeal shall not affect the previous operation of the rules, regulations, orders or instructions or anything done or any action taken thereunder.

Schedule 'A'

[Rule 5]

Principles for direct recruitment of officers to the service

1. Age - A candidate for appointment to [Group-B] or [Group-A] (Junior Grades) of the Service shall not be below 21 years and ordinarily over 28 years of age on the 1st day of August last, preceding the month in which applications are invited by the Commission :

Provided that the maximum age-limit may be relaxed in respect of such other categories of candidates to such extent as the Government may, by general or special order, specify from time to time.

2. A candidate for appointment to the Service shall be a citizen of India and shall be able to speak, read and write Oriya and pass a language test in Oriya equivalent to Middle English School standard either before entry into the service or during the probationary period as the Administrative Department may decide on each occasion.

Notes - (i) Government servants whether temporary or permanent shall be eligible for direct recruitment provided they any within the prescribed age-limit and otherwise eligible.

(ii) Applications from such Government servants shall however, be rejected unless forwarded by the authority which appointed them.

3. (a) Educational qualification for appointment to [Group-B] Service shall be as specified below :

(i) District Mining Officer-At least 2nd Class Degree in Mining Engineering from any recognised University in India or diploma in Mining or in Applied Geology from Indian School of Mines and Applied Geology, Dhanbad or any other institute where such diploma or certificate is considered, equivalent to the degree of Mining Engineering;

(ii) Geologist-At least 2nd Class M. Sc. in Geology or Applied Geology from any recognised University in India or Diploma in Applied Geology from Indian School of Mines and Applied Geology, Dhanbad, degree, diploma or certificate of Indian Institute of Technology or from any other institute where such degree, diploma or certificate is considered equivalent to Post-graduate degree in Geology;

(iii) Petrologist-M least 2nd Class M. Sc. in Geology from any recognised University in India or equivalent degree, diploma or certificate from any recognised institute;

(iv) Geophysicist-At least 2nd Class Post-graduate degree in exploration or Applied Geophysics from any recognised University or the degree in Geology and Geophysics from the I.I.T. or equivalent degree, diploma or certificate from any recognised institution;

(v) Geo-Chemist-At least 2nd Class Post-graduate degree in Geo-Chemistry from any recognised University or equivalent degree, diploma or certificate from any recognised institution. A candidate possessing the prescribed qualification for the post of Geologist and having at least one year's experience in Geo-Chemical prospecting will also be eligible for the post.

[(b) Educational qualification for appointment of Deputy Director of Mines in [Group-A] (Jr. Grade) through direct recruitment by the Commission as follows :

Educational Qualification : At least 2nd Class Degree in Mining Engineering or at least 2nd Class Post-graduate Degree in applied Geology from any recognised University in India.

Experience : Minimum 8 years of experience in the field of Mineral Administration Mines Planning Development and Management with knowledge of Computer Application/Environmental Science.

Age : Maximum upper age limit of 40 years for unreserved candidates with usual age relaxation as admissible to S.C./S.T./SEBC and woman candidates as per existing rules/orders.]

(i) Drilling Engineer-Degree in Mining or Mechanical Engineering from a recognised University or equivalent degree, diploma or certificate from any recognised institute with minimum experience of 2,000 metres of core drilling;

(ii) Mineral Technologist-A Post-graduate degree or equivalent diploma in Mineral Technology/Ore Dressing degree or equivalent diploma in Metallurgical/Chemical Engineering from any recognised University or institution with at least five years' experience in Ore Dressing.

4. Character-(a) A candidate shall be of good character and shall submit to the Commission along with the application certificates of character from-

(i) the Principal/Proctor/Dean or Professor-in-charge of the Department of teaching of the recognised College or University in which he/ she continues his/her studies obtained during the year in which application for the post is submitted or if he/she has ceased to be a student of such an institution in which he/she studied last obtained after termination of his studies in the institution concerned;

(ii) two respectable persons (not being relations) who are well-acquainted with him in private life and are unconnected with his College, Institution or University career.

(b) No person who has more than one wife living shall be eligible for appointment; provided that the State Government may, if satisfied that there are special grounds for doing so, exempt any person from the operation of this requirement. The same will also apply to a female candidate who has married a person who has already one or more than one wife living.

5. (a) A candidate must be of sound health, good physique, active habits and free from organic defects or bodily infirmity and otherwise suitable for active work in workshop and filed work and shall be required to appear before the State Medical Board for medical examination as to his physical and mental fitness.

Note - In order that the candidates May not be disappointed as a result of the findings of the State Medical Board they are advised to get themselves examined by a competent Medical Officer and satisfy themselves, as to their physical fitness before they decide to apply.

(b) Failure of a candidate to fulfil any of the provisions of this rule will disqualify him.

6. Every candidate shall submit his application in his own handwriting in the prescribed form to the Secretary of the Commission so as to reach him by such date as may be notified by the Commission in this behalf.

7. (1) No application shall be considered unless it is accompanied by a challan showing payment into Government Treasury a sum of Rs. 5 (or Rs. 1.25 if the candidate belongs to any of the Scheduled Castes or Scheduled Tribes), or any amount that may be fixed from time to time as application fee which shall not ordinarily be refunded.

The fee shall be credited to the Government of Orissa under such head of account as may be specified by the Commission in their advertisement inviting application. War service candidates having approved military service from 1962 are exempted from the payment of application fee. The Commission may remit the fee in case of such other candidates as may be announced by Government from time to time provided the Commission are satisfied that the applicant is not in a position to pay the fees.

(2) (1) With the application a candidate must submit true copies duly attested by a Gazetted Officer-

(Original to be produced at the time of interview)

(a) H.S.C./H.S.S.C./Matriculation or Senior Cambridge certificate or similar certificate showing to have passed any other examination equivalent thereto containing the date of his/her birth as evidence of age;

(b) Certificate showing his academic qualifications issued by University/ institution;

(d) Authentic evidence of having passed Examination/test in Oriya language of required standard.

(2) Candidates must submit such number of passport size copies of their recent photographs as prescribed in the advertisement one of which should be pasted on the first page of the application form and the rest should firmly be stitched to the application form.

The candidate should put his/her signature in ink on front side of each copy of the photographs without disfiguring the photographs of his/ her face and not on the back side thereof.

8. The Commission shall consider all applications received and shall summon for interview such candidates as they consider likely to be suitable for appointment; provided that an officer nominated by the Government may be present at the time of interview and advise the commission on the fitness of the candidates from the point of view of their possession of the special qualifications required in the service, but he shall not be responsible for selection of candidates.

9. From among the candidates interviewed the Commission shall prepare a list of suitable candidates arranged in order of merit for appointment to the vacancies to be filled by direct recruitment subject to availability of suitable candidates and forward to the Government in the Mining and Geology Department, names of suitable candidates from that list equal in number to the number of vacancies.

10. Inclusion of a candidate's name in the list shall confer no right to appointment unless Government are satisfied, after such enquiry as may be considered necessary that the candidate is suitable in other respects for appointment to the Service. Government also reserves the right not to appoint the candidate in the event of any decision to reduce the vacancies due to any unforeseen circumstances.

11. A candidate shall be liable to serve for a minimum period of four years (including period spent on training) in the Armed Forces or in work relating to Defence Effort anywhere in India or abroad if so required.

12. A candidate who is or has been declared by the Commission guilty of impersonation or of submitting fabricated document or documents which have been tampered with or of making statements which are incorrect or false or of suppressing material information or of using or attempting to use unfair means or of canvassing in any form for obtaining support for his candidature may in addition to rendering himself liable to a criminal prosecution, be debarred either permanently or for a specified period-

(a) by the Commission from appearance at any interview or admission to any examination held by them for selection of candidates; and

(b) by the State Government from employment under them.

Schedule 'B'

[Rule 16]

Syllabus for Departmental Examination

Part-I

Law

There will be one paper on the following laws and the Examination shall be directed to test the general working knowledge of the important provisions of the laws.

1. The Mines and Minerals (Regulation and Development) Act, 1957.

2. The Mines and Minerals (Regulation and Development) Act, 1972.

3. Mineral Concession Rules, 1960 and the Mineral Conservation and Development Rules.

4. The Mines Act, 1952.

5. The Coal Mines (Taking over of Management) Act, 1973.

6. The Coal Mines (Nationalisation) Act, 1973.

7. The Payment of Wages Act, 1936.

8. The Minimum Wages Act, 1948.

9. The Workmen's Compensation Act, 1923.

10. The Orissa Public Demands Recovery Act, 1962 and the rules framed thereunder.

There shall be written examination with the aid of books.

The maximum marks will be 200 (two hundred) and duration of the examination will be 3 (three) hours. Candidates obtaining 90 (ninety) marks and above i.e., 45 per cent (forty-five per cent) and above will be deemed to have passed the paper.

Part-II

Accounts

(a) The examination in Accounts will be of one standard and only one paper will be set to be answered within the prescribed time-limit of 2 (two) hours and with the aid of book. The maximum marks will be 150 (one hundred and fifty) and candidates obtaining 90 (ninety) or upwards, i.e., 60 per cent (sixty per cent) and above will be deemed to have passed in the subject.

(b) The books recommended for the Accounts Examination are as follows :

1 . The Orissa Service Code, Chapters II. Ill (Rules 49 and 50)-, IV to VII, Appendix 10 together with the Liberalised Leave Rules, (Rules 130-169);

2. The Orissa Travelling Allowance Rules and the Civil Service Regulation Chapter VX, XIX;

3. The Liberalised Pension Rules;

4. The Orissa Treasury Code, Volume I, Part I (Rules 1, 2, 6, to 9, 16 to 26, 28, 30 and 31);

Part II, Subsidiary Rules under the Orissa Treasury Rules, Chapters I to IV, VII to IX;

5. The Orissa Treasury Code Volume II, Appendices 2 to 7 and 16;

6. General Provident Fund (Orissa) Rules, with all its amendments;

7. An introduction to India Government Accounts and Audit (Second Edition) published in 1940, under the authority of the Auditor-General of India (Chapters 6, 7, 8, 9 Paragraphs 138 to 164, 170, 179, 187 and 192 only), 10, 11, 13 to 19, 24 (Paragraphs 394 to 396, 405, 406 to 437 only), 25 to 27, 30 (Paragraphs 518 to 520 only and 37);

8. The Orissa General Financial Rules, Volumes I and II.

Part-III

Language Test

Every officer of the Service shall have to pass a language test in Oriya as per the syllabus prescribed by Government of Orissa in the Revenue Department Notification No. 59914-III-ER-3165-R., dated the 13th September, 1966, subject to the variation that papers for translation should be set on subjects relating to the work on which the officers are employed. Candidates securing 40 (forty) per cent marks and above will be deemed to have passed in Oriya :

Provided that an officer will be exempted from passing the said language examination on production of a certificate that he has passed in Oriya at the High School Certificate Examination conducted by the Orissa Board of Secondary Education or such other examination as in the opinion of the President of the Central Board of Examiners is equivalent to or superior to it :

Provided further that an officer who has passed a language test in Oriya by the lower standard (forty per cent) before coming into force of these rules will not be required to pass the examination in Oriya under these rules.

Annexure-I

Serial No.	Name of the post	No. of posts	Pay scale as revised	Remarks
(1)	(2)	(3)	(4)	(5)
1.	Director of Mines	2	Rs. 1,600-65-1,860-70-2,000	One deputed to O.M.C. Ltd.
2.	Chief Mining Officer	1	Rs. 1,150-55-1,425-E.B.-65-1,750
3.	Mineral Technologist	1	Rs. 1,000-50-1,300-E.B.-1,410-60-1,530
4.	Drilling Engineer	1	Rs. 1,000-50-1,300-E.B.-55-1,410-60-1,530
5.	Dy. Director of Mines (Senior)	1	Rs. 1,000-50-1,300-E.B.-55-1,410-60-1,530
6.	Dy. Director of Mines (Development and Coordination)	1	Rs. 1,000-50-1,300-E.B.-55-1,410-60-1,530
7.	Dy. Director of Mines (Zonal Survey)	4	Rs. 1,000-50-1,300-E.B.-55-1.410-60-1,530	One deputed to O.L.I. Corporation
8.	Senior Mining Officers	2	Rs. 1,000-50-1,300-E.B.-55-1,410-60-1,530
9.	Mining Officers	10	Rs. 525-25-650-E.B-40-850-E.B-50-1,150	One leave reserved post
10.	Geologists	48	Rs. 525-25-650-E.B.-40-850-E.B.-50-1,150	One deputed to O.M.C., one deputed to IPICOL and four deputed to OLI
11.	Petrologist	1	Rs. 552-25-650-E.B.-40-850-E.B.-50-1,150
12.	Geophysicist	1	Rs. 525-25-650-E.B.-40-850-E.B.-50-1,150
13.	Analytical Chemists	7	Rs. 525-25-650-E.B.-40-850-E.B.-50-1.150