Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH HOUSING BOARD CLASSIFICATION, CONTROL AND APPEAL RULES, 1984 CONTENTS 1. . 2. . 3. . 4. . PART 2 :- Classification. 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . 13. . PART 4 :- Appeals 14. . 15. . 16. . 17. . 18. . 19. . 20. . 21. . 22. . 23. . 24. . 25. . SCHEDULE 1 :- T H E ANDHRA PRADESH HOUSING BOARD SERVICE ANDHRA PRADESH HOUSING BOARD CLASSIFICATION, CONTROL AND APPEAL RULES, 1984 ANDHRA PRADESH HOUSING BOARD CLASSIFICATION, CONTROL AND APPEAL RULES, 1984 1. . :- These rules may be called the Andhra pradesh Housing Board (Classification, Control and Appeal) Rules, 1984. 2. . :- > These rules shall come into force on the date of their final Publication in Andhra Pradesh Gazette. 3. . :- They shall shall apply to every officer of the Housing Board, other than those employed only occasionally or subject to discharge at less than one month notice whether temporary or permanent, appointed thereto, before or after the date specified in Rule 2 except to the extent otherwise expressly provided. (i) by or under any law for the time being in force, or (ii) in respect of any member of such service, by a contract or agreement subsisting between such member and the Board. 4. . :- (i) In these rules, unless the context otherwise requires; (a) "Act" means the Andhra Pradesh Housing Board Act, 1956. (Act XLVI of 1956). (b) "Government" means the Government of Andhra Pradesh. (c) "Officer" means a person who is a member of Andhra Pradesh Housing Board Service and holds any post in connection with the affairs of the Board. (d) "Schedule" means schedule appended to these rules. (2) Words used in these rules but not defined shall have the same meaning as assigned to them in Andhra Pradesh Housing Board Act (Act XLVI 1956). PART 2 Classification. 5. . :- The Housing Board service hereinafter referred to in these rules as "Service" shall consist of the services specified in the Schedule. 6. . :- (1) If any officer or servant in the service of the Board is guilty of any breach of departmental rules or discipline or of carelessness, neglect of duty or other misconduct or is unfit or for any other good and sufficient reason. The following penalties may be imposed on him, namely: (i) Censure. (ii) Fine. (iii) Withholding of increments or promotion. (iv) Reduction to a lower rank in the seniority list or to a lower post or to a lower time scale or to lower stage in a time scale. (v) Recovery from pay of the whole or any part of the pecuniary loss caused to the Housing Board or State Government or the Central government or to a Local Authority or to a Corporation owned or controlled by the State or Central Government, by negligence or breach of orders, while working in any Department of the Housing Board. (vi) Compulsory retirement otherwise than under Article 465 (2) or under Note I to Article 564 A of the Civil Service Regulations or in the case of Members of the Civil Service of the erstwhile Hyderabad Government compulsory retirement before completion of 30 years or 25 years of qualifying service according as the member of the service is governed by the Revised Pension Rule, 1951 or by the rules in force before that date as the case may be (hereinafter referred to as compulsory retirement) (vii) Removal from the service. (viii) Dismissal from the service. (ix) Suspension, where a person has already been suspended under Rule 8(1) to the extent considered necessary. (2) The discharge: (a) of a person engaged under contract in accordance with the terms of his contract, or (b) of a person appointed otherwise than under contract to hold a temporary appointment on the expiration of a period of the appointment does not amount to removal or Dismissal within the meaning of this rule. Explanation :- The removal of a person from the service shall not disqualify him from future employment but the dismissal of a person from the service shall ordinarily disqualify him from future employment. (3) The reversion of a person from housing Board in which he is working on deputation to his parent department or to a post not lower than the post on which he holds a lien or a suspended lien shall not amount to reduction within the meaning of this rules: Provided that such reversion is not by way of punishment for any misconduct or unsatisfactory work but is for administrative reason unconnected with his work or conduct. (4) The stoppage or postponement of increment on account extension of probation under relevant Andhra Pradesh Housing Board Service Rules does not amount to withholding of increments within the meaning of this rule. (5) Non Promotion whether in a substantive or Officiating capacity, of a member of the service in a class, category or grade of the service, after consideration of his case on merits, to a higher class, category or grade in the same service to which he is eligible does not amount to withholding of promotion on under this rule. 7. . :- (1) The Vice Chairman and Housing Commissioner may impose on a member of A.P. Housing Board General Service and A.P. Housing Board Engineering Service whose rank is upto Assistant Secretary, Assistant Estate Officer and District Housing Engineer as the case may be any penalty other than withholding of promotion, reduction in rank in the seniority list or to a lower post, compulsory retirement removal from service or dismissal. (2) All other penalities specified in Rule 6 shall be imposed on the members of A.P. Housing Board General Service and A.P. Housing Board Engineering Service by Government. 8. . :- (1) A member of a service may be placed under suspension from service pending investigation or enquiry into grave charges where such suspension is necessary in the public interest. Provided that where a member of a service has been suspended and the investigation has not been completed and the action proposed to be taken in regard to him has not been completed within a period of six months from the date of suspension, the factor shall be reported to the Government for such orders as they may deem fit so however that the period of suspension shall not exceed sic months without the previous orders of the Government. (2) A member of a service who is detained in custody, whether on a criminal charge or otherwise, for a period exceeding forty eight hours shall be deemed to have been suspended with effect from the date of detention by an order of the authority competent to impose the suspension and shall remain under suspension until further orders. (3) Where a penalty of dismissal, removal or compulsory retirement from service imposed upon a member of service who has been placed under suspension under Sub rule (1) is set aside in appeal under these rules and the case is remitted for further inquiry or action or with any other directions the order of suspension from the date of the original order of dismissal removal or compulsory retirement shall remain in force until further orders. (4) Where a penalty of dismissal, removal or compulsory retirement from service imposed upon a member of a service is set aside or declared or rendered, void in consequence of or by a decision of a court of law, and the authority competent to impose the penalty, on a consideration of the circumstance of the case, decides immediately thereafter to hold a further inquiry against him on the allegation on which penalty of dismissal, removal or compulsory retirement was originally imposed, the member of the service shall be deemed to have been placed under suspension by the authority competent to impose the suspension from the date of the original order of dismissal removal or compulsory retirement and shall continue to remain under suspension until further orders. (5) An order of suspension made or deemed to have been made under this rule may, at any time, be revoked by the authority which made or is deemed to have been made the order or by any authority to which that authority is subordinate. 9. . :- (1) The authority which may suspend under Rule 8 any member of the Andhra Pradesh Housing Board General Service and Andhra Pradesh Housing Board Engineering service mentioned in column (1) of the table shall be the authority mentioned in column (2) thereof. TABLE Class of member of the A.P. Housing Board General Service and A.P. Housing Board Engineering Service. Authority which may impose the penalty of suspension. (1) (2) 1. Upto and include Assistant Estate Officer, Assistant Secretary Legal Asistant and District Housing Engineer. Vice Chairman and Housing Commissioner. 2. Other member of A.P. Housing Board General Service and A.P. Housing Board Engineering Service. Government. 10. . :- (1) The authority which may suspend a member of Andhra Pradesh Housing Board Ministerial Service, Andhra Pradesh Housing Board General Subordinate Service, Andhra Pradesh Housing Board Engineering Subordinate Service and Andhra Pradesh Housing Board Last Grade Service hereinafter, referred to in these rules as Subordinate Service under Rule 8 imposed the penalities of: (i) Censure, (ii) fine, and (iii) withholding of increments, shall be the authority mentioned in column (2) of the table below:- TABLE Class of members of the Andhra Pradesh Housing Board Subordinate Service. Authority which may impose suspension under Rule 8 or impose the penalty or censure fine withholding of increment. (1) (2) 1. All members of Andhra Pradesh Housing Board Ministerial Service. Chief Engineer/Secretary/Regional Housing Engineer/Chief Accounts Officer as the case may be in respect of persons working directly under them. All Members of Andhra Pradesh Housing Board General Subordinate Service. Chief Engineer/Secretary/Regional Housing Engineer/Chief Accounts Officer as the case may be in respect of persons; working directly under them. 3. All Members of Andhra Pradesh Housing Board Engineering Subordinate Service. Chief Engineer/Secretary/Regional Housing Engineer/Chief Accounts Officer as the case may be in respect of persons working directly under them. 2. (a) The Vice Chairman and Housing Commissioner or any higher authority may also exercise the power to suspend or impose the penalty specified in the rule. (b) in case of Superintendent borne on A.P. Housing Board Ministerial Service and Junior Housing Engineers and Head Draughtsman borne on A.P. housing Board Engineering Subordinating Service the Vice Chairman and Housing Commissioner only shall be the authority to suspend under Rule 8. (c) The penalty of fine may be imposed only on a member of A.P. Housing Board Last Grade Service. The authority which may impose on a member of the subordinate service the penalty of recovery from pay of the whole or any part of the pecuniary loss caused to the Housing Board State Government or Central Government or to a Local Authority or to a Corporation owned or controlled by Government by negligence or breach of orders, shall be the authority mentioned in column (2) of the table below: Class of members of the Andhra Pradesh Housing Board Subordinate Service Authority which may impose the penalty or recovery from pay. (1) (2) 1. Andhra Pradesh Housing Board Ministerial Service. Vice Chairman and Housing Commissioner. (a) Superintendents, Senior Assistants, U.D. Stenos and Rent Inspectors (b) Junior Assistants L.D. Steno and Typists. Secretary/Chief Engineer/Chief Accaounts Officer as the case may be under whom the person is working. 2. Andhra Pradesh Housing Board Gneral Subordinate Service. Secretary. Rent Collector, Record Assistant, Reneo operator and Drivers. 3. Andhra Pradesh Housing Board Engineering Subordinate Service. (a) Junior Housing Engineer and Head Draughtsman. Vice-Chairman and Housing & Commissioner. (b) Draughtsman, Overseer, Tracer Mechanic and Blue Print operator. Chief Engineer. 4. Andhra Pradesh Housing Board Last Grade Service. Attender, Watchman and Sweeper Secretary/Chief Engineer/Chief Accounts Officer/Regional Housing Engineer as the case may be under whom the person is working. Provided that the appointing authority or any higher authority may also impose the aforesaid penalty. (3) The authority which may impose on a member of the subordinate service the penalities of (i) With holding of promotions, where such penalty is imposed on the ground of some specific fault or misconduct. (ii) Reduction to a lower rank in the seniority list or to a lower post or time scale, whether in the same service or in another service or to a lower time scale or to a lower stage in a time scale. (iii) Compulsory retirement. (iv) Removal from the service. (v) Dismissal from the service and. (vi) Suspension where a person has already been suspended under Rule 8 to the extent considered necessary shall be the appointing authority or any higher authority. (4) Where in any case a higher authority has imposed or declined to impose a penalty under this rule a lower authority shall have no jurisdiction to proceed under this rule in respect of the same case. (5) The fact that a lower authority has imposed a penalty or exonerated a member of a service in any case shall not debar a higher authority from exercising his powers under this rule in respect of the same case. The order of such higher authority shall supersede any order passed by a lower authority in respect of the same case. (6) A Gazetted officer may at any time and without specific authorisation by the authority competent to impose the penalty frame charges against or enquiry into the conduct of an Officer directly subordinate to him, although he may not be competent to impose a penalty. (7) In this rule, appointing authority means the authority who actually made the officiating or substantive appointment of the person, against whom disciplinary proceedings are proposed to be initiated, to the post hold by him at the time of initiation of such proceedings and not the authority who is under the rules regulating the recruitment to such post, competent to make an appointment. 11. . :- (1) Where, on promotion or transfer, a member of a subordinate service in class, category or grade is holding an appointment is another class Category or grade thereof or in another service, states or Subordinate, no penalty shall be imposed upon him in respect of his work or conduct before such promotion or transfer except by an authority competent to impose the penalty upon a member of the service in the latter class, category grade or service, as the case may be. This provisions shall apply also to cases of transfer or promotion of a Person from a post under the jurisdiction of one authority to that another within the same class, category or grade. (2) Where a person has been reverted or reduced from one service to another or from one class category or grade of service to another class, Category or grade thereof no penalty shall be imposed upon him in respect of his work or conduct while he was a member of the service. Class category or grade as the case may be from which he was reverted or reduced, except by an authority competent to impose the penalty upon a member of such service, class, category or grade. 12. . :- (1) Where the person to be punished has been lent to the punishing authority. (i) The power to impose the penalty of compulsory retirement or removal or dismissal shall not lie with any authority other than the lending authority. The borrowing authority shall in case where it considers that the punishment of compulsory retirement, removal or dismissal should be imposed complete the inquiry and replace the services of the person concerned at the disposal of the lending authority and forward the record of enquiry for such action as that authority may consider necessary. Provided that the provision in this clause shall not preclude the lending authority requiring the replacement of the services of the person concerned at the disposal of the lending authority and forward the record of enquiry for such action as that authority may consider necessary. (ii) Unless in any case it is otherwise provided by specific orders of the Government, the borrowing authority shall consult the lending authority before imposing any of the penalities other than those specified in clause (i) and in the case of suspension, shall report forthwith to the lending authority the circumstances leading to the imposition of that penalty. (2) Whenever services of any person are lent to a Company, Corporation, Organisation or Local Authority the lending authority shall specify in the terms of deputation the extent to which such Company, Corporation, Organisation or Local Authority may take disciplinary action under its own rules and the k of penalties it may impose against the person or deputation. 13. . :- (1) No order imposing on a member of a service a penalty specified in items (i) (ii) and (iii) or (v) of Rule 6 shall be passed except after. (a) the member of the service is informed in writing of the proposal to take action in regard to him and of the allegations on which the action is proposed to be taken and is given an opportunity to make any representations he may wish to make and. (b) Such representation, if any, is taken into consideration by the authority competent to impose the penalty. (2) (a) In every case where it is proposed to impose on a member of the service any of the penalties specified in items (iv) (vi), (vii) and (viii) in Rule 6, the authority competent to impose the penalty shall appoint an inquiry officer who shall be superior in rank to the person on whom it is proposed to impose the penalty, r shall itself hold an inquiry either suo motu or on a direction from a Higher authority. In every such case the grounds on which it is proposed to take action shall be reduced to the form of definite charge or charges, which shall be communicated to the person charged. Together with a statement of the allegations on which each charge is based and of any other circumstances which it is proposed to take into consideration in passing orders in the case. he shall be required, within a reasonable time, to file a written statement of his defence and to state whether he desires an oral inquiry or to be heard in person or both. The person charged may, for the purpose of preparing his defence be permitted to inspect and take extracts from such official records as he may specify, provided that the inquiry officer may for reasons to be recorded in writing refuse such permission if, in his opinion such records are not relevant for the purpose or it is against public interest to allow access thereto. On receipt of the statement of defence within the specified time or such further time as may have been given an oral inquiry shall be held if such an inquiry is desired by the person charged or in decided upon by the inquiry officer or is directed by the authority competent to impose the penalty. At that inquiry, oral evidence shall be heard as to such of the allegations as are not admitted and the persons charged shall be entitled to cross examine the witnesses to give evidence in person and to have such witnesses called, as he may wish, provided that the inquiry officer may for special and sufficient reason to be recorded in writing refuse to file, or call a witness. After the oral inquiry is completed the person charged shall be entitled to file, he so desires any further written statement of his defence. If no oral inquiry is held and the person charged shall be entitled to cross examine the witnesses to give evidence in person and to have such witnesses called, as he may wish, provided that the inquiry officer may for special and sufficient reason to be recorded in writing refuse to file, or call a witness. After the oral inquiry is completed the person charged shall be entitled to file , he so desires any further written statement of his defence. If no oral inquiry is held and the person charged desires to be heard in person, a personal hearing of the person charged or both, forward the proceedings of the inquiry to the authority competent to impose the penalty unless he is himself such an officer. The proceedings shall contain the charges framed against t h e person charged along with the grounds of charge, written statement filed in defence, if any, a sufficient record of the evidence adduced during the oral inquiry, a memorandum of the point is urged by the person charged during the personal hearing, if any a statement of the f ings of the enquiry officer on the different charges and the grounds therefor. (b) Except under very special circumstances to be recorded in writing by the inquiry officer or any officer to whom an appeal may be preferred, no pleader or agent shall be allowed to appear either on behalf of the Board or on behalf of the person charged before the inquiry officer: Provided that when a request is made by the person charged for engaging a pleader or agent on the ground that he is not acquainted with the language in which the inquiry is conducted, the inquiry officer or the officer to whom the appeal has been preferred shall allow the person charged to be represented by a counsel. (c) Where it is proposed, after an inquiry, to impose on the person charged any penalty of (1) reduction to lower rank in the seniority list or a lower post or to lower stage in a time scale, (2) compulsory retirement, (3) removal from service (4) dismissal from service, such penalty may be imposed on the basis of the evidence adduced during the inquiry and it shall not be necessary to give to the person charged any opportunity of making representation on he penalty proposed to be imposed. (d) authority imposing any penalty under these rules shall maintain a record showing: (i) The allegations upon which action was taken against the person punished. (ii) The charges framed, if any, (iii) the person representation, if any, and the evidence taken, if any, and (iv) the findings and the grounds thereof, if any. (e) every order imposing the penalty shall state the grounds on which it is passed and shall be communicated in writing to the person concerned. (a) The provisions of sub rule (1) and (2) shall not apply where it is proposed to impose on a member of the service any of the penalties mentioned in Rule 6 on the ground of conduct which has led to his conviction on a criminal charge or where the authority competent to impose the penalty is satisfied that for some reasons to be recorded by that authority in writing, it is not reasonably practicable to hold such inquiry or give such opportunity. (b) The provisions of Sub rule (2) shall not apply where the government of Andhra Pradesh is satisfied that in the interest of the security of the State it is not expedient to hold such inquiry or given such opportunity. (a) All or any of the provisions of sub rules (1) and (2) may, in exceptional cases and for special and sufficient reasons to be recorded by the authority competent to impose the penalty in writing to waived where there is a difficulty in observing fully the requirements of these Sub rules and those requirements can be waived without causing any injustice to the person charged. (b) If in respect of any person charged a question arises whether it is reasonably practicable to hold such enquiry or give such opportunity as is referred to in sub rule (2) the decision thereon of the authority competent to impose the penalty the penalty shall be final. (c) The provisions of sub rule (2) may be waived in the case of deficiency in the stores detected at the time of stock taking which is caused by negligence or breach of orders of a member of a subordinate service while he is in charge of such stores and the authority competent to writ off the loss caused to the Board by such deficiency is of opinion that the loss does exceed rupees on hundred and that it should be recovered from the pay of such member. In such a case, the member shall before the recovery is ordered to be made from his pay, be given a reasonable opportunity of making representation on the penalty proposed. PART 4 Appeals 14. . :- Every person, who is a member of any of the services specified in Rule 5 shall be entitled to appeal, as hereinafter provided, from an order passed by an authority. (a) Imposing upon him any of the penalities specified in Rule 6. (b) Discharging him in accordance with terms of his contract,if he has been engaged on a contract for a fixed or for an efinite period and has rendered under either form of contract, continuous service for a period exceeding five years at the time when his services are so discharged. (c) Reducing or withholding the maximum pension including an additional pension, admissible to him under the rules governing pensions, and (d) Placing him under under suspension under Rule 8. 15. . :- A member of Andhra Pradesh Housing Board General Service and A.P. Housing Board Engineering Service shall be entitled to appeal to the Government from an order passed by the Vice Chairman and Housing Commissioner imposing any penalty specified in Rule 6 or 7 and if such an order is passed by Government he shall be entitled to appeal to the Governor. 16. . :- Every member of subordinate service specified in Rule 10 shall be entitled to appeal to the Vice Chairman and Housing Commissioner from any order passed by the Vice Chairman and Housing Commissioner Chief Engineer or Secretary or Regional Housing Engineer or Chief Accounts Officer as the case may be imposing any penalty specified in Rule 6 or 7 or suspending the person under Rule 8. (i) Varying to his disadvantage his conditions of service, pay, allowances or pension as regulated in rules or in a contract of service, and (ii) interpreting to his disadvantage the provisions of any rules or contract of service whereby his conditions of service, pay allowances or pension are regulated, in case the orders are passed by the Vice Chairman and Housing Commissioner, he shall entitled to appeal to Government. 17. . :- (1) In the case of an appeal from an order imposing any penalty specified in Rule 6 the appellate authority, shall consider (a) Whether the facts on which the order was based have been established. (b) Whether the facts established afford sufficient ground for taking action, and (c) Whether the penalty is excessive, adequate or inadequate and after such consideration, shall pass such order as it thinks proper. Provided that (i) no order enhancing the penalty shall be passed unless the appellant is given an opportunity of making representation on the enhanced penalty proposed, and (ii) If the enhanced penalty which the appellate authority proposes to impose is one of the penalties specified in Clauses (iv) to (viii) of Rule 6 and an inquiry under Rule 13 has not already been held in the case, the appellate authority shall, subject to the provisions of that rule hold such an inquiry or direct that such inquiry be held and thereafter, on consideration of the proceedings of such inquiry and after giving the appellant an opportunity of making representation on the penalty proposed, pass such orders as it may deem fit. (2) The appellate authority shall also consider whether the authority which imposed a penalty has followed strictly the procedure in these rules before such penalty was imposed. Any error or defect in the procedure followed in imposing a penalty may be disregarded by the appellate authority in writing that the error or defect has neither caused injustice to the person concerned nor has materially effected the decision in the case. 18. . :- In the case of an appeal from an order under Rule 16 the appellate authority shall pass such order as appears to it just and equitable having regard to all the circumstance of the case. 19. . :- Every person preferring an appeal shall do so se tely and in his own name. 20. . :- Every appeal preferred under these rules shall contain all material statements and arguments relied on by the appellant but shall not contain any disrespectful or improper language. It shall be self contained with copies of orders or other documents enclosed. Every such appeal shall be addressed to the authority to whom the appeal is to be preferred and shall be submitted through the Head of the Office whom the appellant belongs or belonged and through the authority from whose order the appeal is preferred and in the case of members of the subordinate service through the usual official channel. Provided that an advance copy of appeal may be submitted direct to the appellate authority simultaneously with the original which is submitted through the usual official channel. 21. . :- An appeal may be with held by an authority not lower than the authority from whose order it is preferred, if (1) it is an appeal in a case in which, under these rules, no appeal lies. (2) it does not comply with all or any of the provisions of Rule 20. (3) it is not preferred within three months from the date of which the appellant was informed of the order appealed against and no sufficient cause is shown for the delay. (4) It is a repetition of a previous appeal and is made to the same appellate authority by which such appeal was decided and no new facts or circumstances are adduced which could afford grounds for a reconsideration of the case, or (5) it is addressed to an authority to which no appeal lies under these rules. Provided that in every case in which an appeal is withheld the appellant shall be informed of the fact and the reasons therefor. Provided further that an appeal withheld on account merely of the failure to comply with the provision of Rule 20 shall not be so withheld if it is resubmitted at any time within one month from the date on which the appellant was informed of the withholding of the appeal, after complying with those provisions. 22. . :- When an appeal is withheld under rule 21 a copy of the order withholding the appeal shall, invariably, be submitted to the authority to whom the appeal is addressed. 23. . :- No appeal shall against the withholding of an appeal by the authority competent to withhold it. 24. . :- (1) (a) The authority by whom an order imposing a penalty specified in Rule 6 may be reversed or altered in cases in which no appeal is preferred shall be the appellate authority prescribed in the rules or any higher authority. (b) No appellate authority shall entertain an appeal from any order passed by himself. In such a case the appeals should be dispose of by the authority next above the appellate authority and if there is no such authority by an authority appointed by the Government. (2) Notwithstanding anything in Sub rule (1) Government may of its own motion or otherwise, revise for good and sufficient reasons to be recorded in writing an original order or an order passed on appeal. Provided that (a) An order enhancing a penalty shall not be passed without following the procedure laid down in the proviso to sub rule (1) of Rule 17. (b) The Vice Chairman and Housing Commissioner may of his own motion or otherwise revise for good and sufficient reasons to be recorded in writing an order, passed on appeal by any authority subordinate to him. 25. . :- Nothing in these rules shall operate to deprive any person of any right of appeal, which he would have had if these rules had not been made, in respect of any order passed before the commencement of these rules. An appeal pending at the time when or preferred after these rules came into force shall be deemed to be an appeal under these rules and Rule 17 shall apply as if the appeal was against an order appealable under these rules. SCHEDULE 1 THE ANDHRA PRADESH HOUSING BOARD SERVICE SCHEDULE (See Rule 5) THE ANDHRA PRADESH HOUSING BOARD SERVICE I. A.P. Housing Board General Service.. (i) Secretary Assistant Secretary. (ii) Estate Officer. (iii) Competent Authority. (iv) Chief Accounts Officer. (v) Assistant Estate Officer. II. A.P. Housing Board Engineering Service. (i) Housing Engineer. (ii) Regional Housing Engineer. (iii) District Housing Engineer. (iv) Assistant Architect cum Town Planner. III. A.P. Housing Board Ministerial Service (i) Superintendents (ii) Divisional Accountants (iii) Upper division Clerks (iv) Rent Inspectors (v) Lower Division Clerks (vi) Upper Division Clerks (vii) Lower Division Clerks (viii) Typists. IV. A.P. Housing Board Engineering Subordinate Service. (i) Junior Housing Engineer (ii) Head Draughtsman (iii) Draughtsman (iv) Over seer (v) Tracers (vi) Mechanics (vii) Blue Print Operators V. A.P. Housing Board General Subordinate Service. (i) Rent Collectors (ii) Reneo Operators (iii) Record Assistant (iv) Drivers. VI. A.P. Housing Board Last Grade Service. (i) Attender (ii) Watchman (iii) Sweeper C. ARJUNA RAO, Secretary to Government.