Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI ADMINISTRATION ACCOUNTS SERVICE(GRADE I)RULES, 1983 CONTENTS 1. Short title and commencement 2. Definitions 3. Constitution of the Delhi Administration Accounts Service (Grade I) 4. Grades, Authorised Strength and its Review 5. Members of the Service 6. Initial Constitution of the Service 7. Future Maintenance of the Service 8. Seniority 9. Probation 10. Appointment to the Service, Postings and Transfer of Members of the Service 11. Disqualification 12. Power to relax 13. Saving 14. Interpretation 15. Repeal SCHEDULE 1 :- SCHEDULE 1 SCHEDULE 2 :- SCHEDULE 2 DELHI ADMINISTRATION ACCOUNTS SERVICE(GRADE I)RULES, 1983 DELHI ADMINISTRATION ACCOUNTS SERVICE(GRADE I)RULES, 1983 1. Short title and commencement :- (1) These rules may be called the Delhi Administration Accounts Service (Grade I) Rules, 1983. (2) They shall come into force with effect from the date of their publication in the Official Gazette. 2. Definitions :- In these rules, unless the context otherwise requires (a) "Administration" means the Delhi Administration. (b) "Administrator" means the Administrator of Delhi, appointed by the President under Article 289 of the Constitution. (c) "Controlling Authority" means the Secretary in the Finance Department of Delhi Administration. (d) "Chief Secretary" means the Chief Secretary of the Administration. (e) "Commission" means the Union Public Service Commission. (f) "Departmental Officer" means the officers borne on the regular cadre strength of the Administration who have passed the SAS Examination. (g) "Duty Post" means any post, whether permanent or temporary included in Schedule I. (h) "Subordinate Accounts Service (SAS) Examination" means the examination held by the Comptroller and Auditor General of India or the Departmental Examination of Junior Accounts Officer held by the Controller General of Accounts, Ministry of Finance or the Training Institute, Jammu or by any other Department of Delhi Administration. (i) "Schedule" means the Schedule appended to these rules. (j) "Service" means the Delhi Administration Accounts Service (Grade I). 3. Constitution of the Delhi Administration Accounts Service (Grade I) :- There shall be constituted a Service known as the Delhi Administration Accounts Service (Grade I) consisting of persons appointed to the service under Rules 6 and 7. All the posts included in the service shall be in the scale of Rs.840-40-1000-EB-40-1200 and classified as Group 'B' (Gazetted) Posts. 4. Grades, Authorised Strength and its Review :- (1) The break-up of the duty posts included in the Service and the names of the participating organisations in which these posts exist under the Administration shall be as specified in Schedule I. (2) The Administrator may make temporary additions or deletions to the strength of the duty posts as deemed necessary from time to time. (3) the Administrator may in consultation with the Commission include in the Service any post other than those included in Schedule I or exclude from the Service a post included in the said Schedule. (4) The Administrator may, in consultation with the Commission appoint an officer whose post is included in the Service under sub- rule (3) of this rule to the Service in a temporary capacity or in a substantive capacity, as may be deemed fit, and fix his seniority in the grade after taking into account continuous regular service, in the analogous grade. 5. Members of the Service :- (1) The following persons shall be the members of the Service, namely (a) Persons appointed to the posts under sub-rule (4) of Rule 4. (b) Persons appointed to the posts under Rule 6. (c) Persons appointed to the posts under Rule 7. (2) A person appointed under clause (b) of sub-rule (1) shall on such appointment be deemed to be the member of the service. (3) A person appointed to a duty post after commencement of the rule shall be a member of the Service from the date of such appointment. 6. Initial Constitution of the Service :- (1) 75 per cent of the vacancies on duty posts of the service at the initial constitution shall be filled in the following manner : (2) The Commission shall constitute a Selection Committee with the Chairman or a Member of the Commission as Chairman and not more than two representatives of appropriate status to be nominated by the Chief Secretary as Members. The Selection Committee shall determine the suitability of the departmental candidate holding on regular basis duty posts included in the Service and prepare a list, containing names of officers, arranged in order of preference, according to the length of the regular service, considered suitable for appointment to the Service at its initial constitution. These officers shall be placed senior to those selected in the manner specified in sub-rule (3) below; (3) For making appointments against the remaining vacancies, if any, in the Service at its initial constitution, the Selection Committee constituted under sub-rule (2) above shall hold selection for determining the suitability of candidates holding posts in the Delhi Administration Accounts Service (Grade II) who have put in a minimum of five years regular service in the grade. The service, if any, rendered in Grade II of the Accounts Service or in a higher post after passing the SAS Examination, by such officers shall also be taken into account for the purpose of reckoning the above qualifying service of five years. The Committee shall prepare a list in the order of merit, of candidates considered suitable for appointment to the Service at its initial constitution such officers who shall be placed en-bloc junior to those selected under sub-rule (2). (4) The Selection Committee shall submit to the Commission the select list prepared vide sub-rules (2) and (3) above. On receipt of the said select lists, the Commission shall forward its recommendations for appointment of the officers to the Service to the Controlling Authority. (5) The departmental candidates referred to in sub-rules (2) and (3) above who do not desire to be absorbed in the Service, shall, within a period of months from the dates of commencement of these rules, communicate the same to the Controlling Authority and they shall thereafter be deemed to continue to hold the posts held by them immediately before the commencement of these rules and for this purpose such posts shall be treated to have been excluded from the Service for so long as they hold the said posts. (6) The suitability of departmental candidates referred to in sub- rules (2) and (3) above, who are not found suitable for appointment to the Service at the initial constitution shall be determined subsequently every year by the Selection Committee which shall be constituted in the manner as prescribed in sub-rule (2) Explanation. The absence of a Member other than Chairman or a Member of the Commission shall not invalidate the proceedings of the Selection Committee. (7) Accounts Officers (Including Pay and Accounts Officer/Audit Officers) who, on the date of commencement of these rules, are working in the Administration on deputation basis (whether on deputation allowance or otherwise) and are willing to be absorbed in the Service will be eligible to be considered for appointment against the 25 per cent of the vacancies in the Service provided such officers make a written request in this regard within three months from the date of commencement of these rules and their parent departments have no objections to the request being considered. (8) The suitability of officers referred to in sub-rule (7) above for appointment to the service at the initial constitution shall be determined by the Selection Committee which shall be constituted in the manner as prescribed in sub-rule (2). The Selection Committee shall prepare a list of officers considered suitable for such appointment and submit the same to the Commission. On receipt of the said select list, the Commission shall forward its recommendations for appointment of officers to the Service to the Controlling Authority. Such officers shall be placed en-bloc junior to those selected under sub-rules (2) and (3) above. (9) To the extent the authorised regular strength of the Service is not filled at the time of the initial constitution, it shall be filled in accordance with Rule 7. 7. Future Maintenance of the Service :- (1) After the initial constitution of the service has been completed by the appointment of the officers in accordance with Rule 6, vacancies in the Service shall be filled by promotion from officers of the Delhi Administration Accounts Service (Grade II) who have put in a minimum of five years of regular service in the grade. The service, if any, rendered in Grade II of the Accounts service or in a higher post after passing SAS Examination, by such officers who were holding posts in the Delhi Administration Accounts Service (Grade II) on regular basis on the date of commencement of these rules shall also be taken into account for the purpose of reckoning the above qualifying service of five years. (2) The appointment by promotion shall be made by selection on the recommendations of the Departmental Promotion Committee constituted in accordance with the composition specified in Schedule II. (3) In case departmental officers are not eligible for promotion, the Controlling Authority may appoint to a duty post in the Service by transfer on deputation officers holding analogous posts of SAS Accountants with five years service in the grade from any of the organised Central Accounts Departments. The period of deputation including the period of deputation in any other ex-cadre post held immediately preceding this appointment in the same organisation/department shall not exceed three years. 8. Seniority :- (1) The seniority of officers who are appointed to the Service at the initial constitution shall be determined in the order in which they are selected for appointment by the Selection Committee referred to in Rule 6 and approved by the Commission. (2) The seniority of persons recruited to the Service after the initial constitution shall be determined in accordance with general instructions issued by the Central Government in the matter from time to time. (3) The seniority of persons appointed to the Service in accordance with sub-rule (4) of Rule 4 shall be fixed in the manner prescribed therein. (4) In cases not covered by the above provision, seniority shall be determined by the Administration in consultation with the Commission. 9. Probation :- (1) Every person on appointment to the Service shall be on probation for a period of two years : Provided that the Controlling Authority may extend or curtail the period of probation in accordance with the instructions issued by the Central Government from time to time : Provided further that any decision for extension of the period of probation of an officer should be taken within eight weeks after the expiry of the previous probationary period and communicated in writing to the concerned officer together with the reason for so doing within the said period. (2) On completion af the period of probation or any extension thereof, persons shall, if considered fit for permanent appointment, be retained in their appointment on a regular basis and be confirmed in due course against the available substantive vacancies. (3) During the period of probation referred to in sub-rule (1) or any extension thereof, as the case may be, if the Controlling Authority is of the opinion that an officer is not fit for permanent appointment, it may revert the officer to the post held by him prior to his appointment to the Service. (4) During the period of probation or any extension thereof, officers may be required by the Administration to undergo such courses of training and instructions and to pass such examinations and tests (including examination in Hindi) as it may deem fit, as a condition to satisfactory completion of the probation. 10. Appointment to the Service, Postings and Transfer of Members of the Service :- All appointments to and postings in the Service shall be made by the Controlling Authority who may also transfer officers to any office of the Administration from time to time. The conditions of service of the members of the Service in respect of matters for which no provision is made in the Rules shall be the same as are applicable from time to time to officers of the Administration in general. 11. Disqualification :- No person (a) who has entered into or contracted a marriage with a person having a spouse living, or (b) who having a spouse living, has entered into or contracted a marriage with any person, shall be eligible for appointment to the service, provided that the Administration may, if satisfied that such marriage is permissible under the personnel law applicable to such person and other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this rule. 12. Power to relax :- Where the Administrator is of the opinion that it is necessary or expedient so to do, he may by order, for reasons to be recorded in writing and in consultation with the Commission, relax any of the provisions of these rules with respect to any class or category of persons. 13. Saving :- Nothing in these rules shall affect reservation, relaxation of age limit and other concessions required to be provided for persons belonging to the Scheduled Castes and Scheduled Tribes and other special categories of persons in accordance with the orders issued by the Central Government from time to time. 14. Interpretation :- If any question relating to interpretation of these rules arises, it shall be decided by the Administration. 15. Repeal :- The Delhi Administration Accounts Service Rules, 1982, insofar as they relate to posts to which these rules are applicable, are hereby repealed. SCHEDULE 1 SCHEDULE 1 [See sub-rule (1) of Rule 4] SCHEDULE I [See sub-rule (1) of Rule 4] The break-up of the duty posts included in the Delhi Administration Service (Grade I) and the names of the participating organisations in which these posts exist under the Delhi Administration. s i .no. Name of the Organisations No. of posts Name of the posts 1. Pay and Accounts Organisation 30 Accounts Officer/ Pay and Accounts Officer 2. Directorate of Audit 14 Accounts Officer 3. Delhi Administration 1 Accounts Officer 4. Directorate of Education 4 Accounts Officer 5. Land & Building 1 Accounts Officer (Finance Officer) 6. Directorate of Industries 1 Accounts Officer (Finance Officer) 7. Directorate of Transport 1 Accounts Officer 8. Commissioner of Police 1 Financial Officer to Commissioner of Police 9. Food & Supplies 1 Accounts Officer 10. L.N.J.P. Hospital 1 Accounts Officer 11. Directorate of Training and TechnicalEducation 1 Accounts Officer 12. Sales Tax 1 Accounts Officer 13. Development Department 1 Accounts Officer (Asstt. Development Commissioner A/Cs.) 14. G.B. Pant Hospital 1 Accounts Officer 14. G.B. Pant Hospital 1 Accounts Officer 15. Flood Control Department 1 (Financial Advisor- cum-Accounts Officer) 16. Directorate of Social Welfare 1 Accounts Officer 17. Office of the Chief Rehabilitation Service 1 Deputy Chief (Accounts) 18. Directorate of N.C.C. 1 Accounts Officer Total : 63 SCHEDULE 2 SCHEDULE 2 [See sub-rule (2) Rule 7] SCHEDULE II [See sub-rule (2) Rule 7] Group 'B' Departmental Promotion Committee for considering cases oi promotion to and confirmation in duty posts included in the Delhi Administration Accounts Service (Grade). 1. Finance Secretary Chairman 2. Labour Commissioner Member 3. Controller of Accounts, Delhi Administration Member 4. Joint Secretary (Services) Member 5. Deputy Secretary Finance (Accounts) Member