Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Panchayat Subordinate Services (Supplementary) Rules CONTENTS 1. Short title, Commencement and applicability 2. Constitution 3. Method of Appointment 4. Training 5. Unit of Appointment and the Appointing Authority Andhra Pradesh Panchayat Subordinate Services (Supplementary) Rules In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India read with sub-section (3) of section 36 of the Andhra Pradesh Panchayat Raj Act, 1994 (Act 13 of 1994) and in supplementation of the Andhra Pradesh Panchayat Raj Sub- ordinate Service Rules issued in G.O.Ms.No 132, Panchayat Raj and Rural Development (Estt.IX) Department, dated23-3-1998, the Governor of Andhra Pradesh hereby makes the supplementary (Supplementary) Rules for the Andhra Pradesh Panchayat subordinate service. 1. Short title, Commencement and applicability :- (1) These rules may be called as The Andhra Pradesh Panchayat Subordinate Service (Supplementary) Rules ; (2) They shall come into force with immediate effect; 2. Constitution :- The service shall consist of the following additional categories of posts in the Andhra Pradesh Panchayat Subordinate Service (1) Executive Officer-Special Category-I (Panchayat Secretary) (2) Executive Officer-Special Category-II (Panchayat Secretary) (3) Executive Officer-Special Category-III (Panchayat Secretary) (4) Executive Officer-Special Category-IV (Panchayat Secretary) (5) Executive Officer-Special Category-V (Panchayat Secretary) 3. Method of Appointment :- The method of appointment for the categories mentioned hereunder shall be as follows :- Provided that Village Development Officer Grade-I who have opted will be adjusted in the Panchayats with higher incomeIn each District as per the number of Village Development Officer Grade-I opting number of Panchayats in this category will be decided and action taken to post them in any one of those Panchayats as decided by the District Committee constituted as per the annexure enclosed. Provided further that after placing Village Development Officer Grade-I opting to go as Panchayat Secretary Village Development Officer Grade-II will be considered as next category and posted in Panchayats with income next to the category created for Village Development Officer Grade-IHere also depending upon the number of Village Development Officer Grade-II, the number of Panchayats i n this category will be decided and action taken to post Village Development Officer Grade-II any one of these Panchayats by the District Committee constituted as per the annexure enclosed. Provided also that Village Development Officer Grade-III, Surplus Junior Assistants of the Revenue Department, Junior Assistants/Junior Assistants-cum-Bill Collectors and Bill Collectors of Panchayat Raj Department will all be treated as one category and the Panchayats with income next to the category created for Village Development Officer Grade-II will be considered for posting themThe number in this category would be decided by the District Level Committee constituted as per the annexure enclosed in terms of income of those Panchayats depending upon the personnel available for posting in this category. Provided also that Panchayats with income less than the category mentioned in proviso third read above will be categorized into another category starting from the highest income Panchayat out of the left over PanchayatsQualified Village Administrative Officers will be posted in these PanchayatsThe number of Panchayats in this category would be decided in each district depending upon the number of personnel available out of the qualified Village Administrative Officers to be posted as Panchayat Secretary. Provided also that all remaining Panchayats will be put in one category and the personnel drawn from the surplus manpower pool maintained by the Finance Department would be posted in these Panchayats. 4. Training :- The members of the service shall undergo training as per requirements of the duties to be performed by them including field visits for such duration as may be prescribed by Government from time to time and the training will be imparted under supervision of the Andhra Pradesh Academy of Rural Development. 5. Unit of Appointment and the Appointing Authority :- For the purpose of appointment, transfer and other service regulations, the District shall be the unit and the Collector shall be the competent authority for appointment, postings and transfers for all the categories of posts specified in these Rules Provided that a qualified Village Administrative Officer who has exercised his option shall be posted to a Gram Panchayat situated outside his native Mandal. Provided further that the Commissioner of Panchayat Raj and Rural Employment shall be the authority competent to adjust personnel found surplus/deficit in each district and for redeployment in other Districts.