Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH EDUCATIONAL SERVICE RULES CONTENTS 1. Short Title 2. Constitution 3. Method of appointment and appointing authority 4. Conditions for appointment 5. Rule of Reservation 6. Qualifications and Experience 7. Age 8. Minimum Service 9. Probation 10. Training and Appointment 11. Tests 12. Unit of Appointment 13. Savings ANDHRA PRADESH EDUCATIONAL SERVICE RULES In exercise of the powers conferred by sub-sections (1) and (2) of Section 78 read with Section 99 of the A.P. Education Act, 1982 (Act 1 of 1982), and in supersession of the Rules issued in G.O.Ms.No.259, GA (Rules) Department, dated 9-2-1962 and ad hoc rules issued in so far as they relate to the posts included in this service, the Governor of Andhra Pradesh hereby makes the following special rules for the Andhra Pradesh Educational Service. 1. Short Title :- These rules may be called the Andhra Pradesh Educational Service Rules. 2. Constitution :- The service shall consist of the following classes and categories of posts. CLASS-I 3. Method of appointment and appointing authority :- The method of appointment and appointing authority for different categories of posts of service shall be as follows: 4. Conditions for appointment :- Promotion to every post in the service shall be made on grounds of merit and ability, seniority being considered only where merit and ability are approximately equal. The transfer of a person from one Class or Category or Grade of the service to another Class or Category or Grade carrying the same pay or scale of pay, shall not be treated as first appointment to the latter for purpose of seniority; and the seniority of a person so transferred shall be determined with reference to the date of his first appointment to the Class or Category or Grade from which he was transferred. 5. Rule of Reservation :- (1) The rule of special representation (General Rule 22 of A.P. State and Subordinate Services) shall apply to appointment by direct recruitment to the posts in all categories. (2) In the matter of direct recruitment to any Category, 33 1/3% of posts in each category of OC, BC-A, BC-B, BC-C, BC-D, SC and ST shall be reserved for women. A vacancy in an institution or establishment specially provided for women shall be filled in by transfer of women members of the said category employed in an institution or establishment, not specially provided for women. (3) Government orders issued from time to time in this connection, shall be made applicable. 6. Qualifications and Experience :- (1) No person shall be eligible for appointment to the categories specified in column 2 of Annexure to these rules by the method specified in column 3 unless he/she possesses the qualifications specified in the corresponding entry in column 4 thereof. (2) Wherever a post graduate degree or degree is prescribed, it shall mean that it should have been obtained from one of the universities in Andhra Pradesh or recognised and equivalent to the degrees awarded by the universities in Andhra Pradesh. [(3) Where a second class post graduate degree of a University is prescribed, for the purpose of promotions and transfers, it shall mean that it should have been obtained with not less than 50% of marks in the degree awarded by the university or as may be prescribed by the University concerned, and for Direct Recruitment, it shall mean that it should have been obtained with not less than 55% of marks in the Degree awarded by the University or as may be prescribed by the University concerned.] (Sub-rule (3) Subs. by G.O.Ms.No.181,dated 29-12-2000 w.e.f. 30-12-1996) (4) (i) The officers in Categories 1, 2, 5 and 8 of Class III may be posted as Lecturer: IASE/CTE or Senior Lecturer, DIET for one year for becoming eligible for promotion to Categories 2, 3, 4 and 6 of Class II. If any person working against the categories mentioned in this rule has already worked for one year as Lecturer, CTE/IASE of Lecturer, DIET he/she need not be sent once again for getting experience as Lecturer. (ii) The officers in Categories 2, 3, 4, 5, 8, 10, 11 and 12 of Class III may be posted as Deputy Educational Officers for one year for becoming eligible for promotion to Category 1 of Class II. If any person in the said categories has already worked as Deputy Educational Officer for one year he/she need not be sent once again for getting experience as Deputy Educational Officer. (iii) The officers in Category 9 of Class III may be posted as Inspector of Physical Education/Inspectress of Physical Education for one year for becoming eligible for promotion to Category 5 of Class II. If any person in the said category has already worked as Inspector of Physical Education/Inspectress of Physical Education, he/she need not be sent once again for getting experience as Inspector of Physical Education./Inspectress of Physical Education. 7. Age :- No person shall be eligible for appointment by direct recruitment to any post in the service if he/she has completed 30 years of age as on the 1st day of July of the year in which the notification for recruitment is made. Concessions extended by the Government from time to time to BC, SC and ST in respect of age applicable to the direct recruits. 8. Minimum Service :- No person shall be made eligible for promotion or for recruitment by transfer to any post in the service unless he has put in not less than three years of service in the category/class from which promotion or recruitment by transfer is to be made. 9. Probation :- Every person appointed to any category, by direct recruitment shall be on probation for a total period of two years on duty within a continuous period of 3 years and every person appointed to any category either by promotion or recruitment by transfer shall be on probation for a total period of one year duty within a continuous period of 2 years from the date on which he/she commences probation. 10. Training and Appointment :- (1) Every person who has been selected for appointment by direct recruitment to the service in Category 1 of Class III shall be appointed subject to fulfillment of the following conditions. (i) The prescribed course of teachers training in a College for Teacher Education Institute of Advanced Studies in Education and obtain a degree in teaching of University in the State if he/she does not possess the Bachelor s Degree in Education at the time of selection. (ii) A course of Administrative Training for a period not exceeding six months in such manner as may be prescribed by the Director of School Education. (2) Every person who is selected for appointment by direct recruitment in Category 1 of Class III and who possess at the time of selection a degree in teaching of a university in the State shall be given the Administrative training prescribed. (3) Every person selected for appointment by Direct Recruitment to Category 1 of Class III but who does not possess a degree in teaching of university in the State or an equivalent qualification shall be deputed to College for Teacher Education/Institute of Advanced Studies in Education to undergo B.Ed., course. He/She shall acquire such degree within three years from the date of his deputation for teachers training, provided that the Government may for special reasons extend the said period preferably by one year. If he fails to acquire the said degree within two years or within the said period of extension as the case may be, he shall be discharged from service, shall forfeit his right to appointment to the service, and shall refund to the Government the entire amount paid to him as pay and other allowances. (4) A person who does not possess the said degree in teaching at the time of selection shall, on completion of both teachers training shall be given administrative training for a period of (6) months as prescribed by the Director of School Education. The administrative training shall commence immediately after the last day of the examination. If the place or administrative training involves change of Head quarters he will be allowed actual journey time as per rules to report at the place of Administrative training. (5) A person who has appeared for the examination and failed to obtain the said degree may be appointed to the service temporarily under Rule 10(a) of the State and Subordinate Services Rules after completion of his Administrative training. (6) While undergoing course of B.Ed., and Administrative training they shall be paid the initial pay of the post for which he is a trainee, with usual allowance admissible at the respective places of training. (7) The period of training shall be allowed to count as duty for all purposes like probation, pension, leave, increment etc., subject to the restriction that unless he completes the training or passes the prescribed tests during or after the training, he shall not be eligible for the first increment. (8) Every person who has been selected for appointment by direct recruitment to the service in Category 1 of Class III and who is required to undergo training as laid down in Rule 10(1) shall before commencing the training execute an agreement in the proper form, with two sureties binding himself/herself. (i) To undergo successfully the training in full and to obtain the degree in teaching mentioned in that Rule at the end of the prescribed course of teachers training in a training college. (ii) To serve in the Education Department for a period not less than 3 years; and (iii) To refund to the State Government the entire amount drawn by him/her as pay and other allowances, if he fails to fulfil either of the conditions in clauses (i) and (ii) above. Provided that a person who is required to undergo only the administrative training need not execute the agreement aforesaid. 11. Tests :- The tests prescribed for the members of the service are set forth in the following table. Explanation 1 Where a test is prescribed of a language of higher standard a person shall be exempted from passing the test if he/she passed the language as a subject in Intermediate examination or its equivalent or higher degree. Where a test is prescribed of a language of Lower Standard a person shall be exempted from passing the test if he/she has passed the language as a subject in SSC Examination or its equivalent or higher degree. Explanation 2All persons who have crossed 45 years of age shall be exempted from passing departmental tests for promotion to the next higher category above the one held of her/him. This benefit is extended to ensure that every employee gets atleast one promotion during his entire service. Explanation 3All persons who have completed age of 50 years on the date of appointment to any post shall be exempted from passing the tests referred to in column 3. 12. Unit of Appointment :- For the purpose of recruitment, appointment, seniority, discharge for want of vacancy, promotion, transfer and re-appointment the Unit of appointment shall be as specified in the table below:- 13. Savings :- Nothing contained in these rules shall adversely effect the holders of the posts on the date on which these rules have come into force.