Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Municipal Corporation of Hyderabad Radio Engineering Subordinate Service Rules, 1982 CONTENTS 1. Short title 2. Constitution 3 . Appointment to the category of posts in the service shall be made as follows 4. Appointing Authority 5. Age 6. Qualifications 7. Probation 8. Reservation of appointment 9. Posting and transfers 10. Savings 11. Relaxation of Rules by the Government SCHEDULE 1 :- SCHEDULE Municipal Corporation of Hyderabad Radio Engineering Subordinate Service Rules, 1982 In exercise of the powers conferred by sub-section (1) of Section 585 read with Section 139 of the Hyderabd Municipal Corporations Act, 1955 (Act II of 1956), the Governor of Andhra Pradesh hereby makes the following rules relating to appointment and service conditions of the post of Radio Engineer of the Municipal Corporation of Hyderbad. 1. Short title :- The rules may be called the Municipal Corporation of Hyderabad Radio Engineering Subordinate Service Rules, 1982. 2. Constitution :- The service shall consist of the following categories of posts, namely-- (a) Radio Engineer (Supervisor); (b) Radio Technician. 3. Appointment to the category of posts in the service shall be made as follows :- (a) Radio Engineer (Supervisor)-- (i) By promotion form the post of Radio Technician ; or (ii) By recruitment by transfer from any other Service. (b) Radio Technician-- (i) By direct recruitment ; or (ii) By recruitment by transfer from any other Service. 4. Appointing Authority :- The appointing authority for the category of posts in the service shall be the authorities specified, under appointing authority rules made under Section 139 of Hyderabad Municipal Corporation Act, 1955 (Act II of 1956). 5. Age :- No person shall be eligible for appointment by direct recruitment to any of the posts in service who was completed 30 years of age on the date of selection. Provided that for Schedule Castes, Schedule Tribes and Backward Classes candidates the age prescribed in General Rule 22 will apply. 6. Qualifications :- (a) No person shall be eligible for appointment to the posts in the service unless he posses the qualifications specified in the corresponding entry in column No. (2) thereof in the Schedule. (b) No person who is physically handicapped is eligible for appointment to any of the post in the said service. 7. Probation :- Every person appointed to any of the categories in the said service shall be on probation from the date of which he joints the duty, fro a total period of two years on duty within a continuous period of three years, if appointed by direct recruitment and for a total period of one year on duty within continuous period of two years, if appointed by transfer or promotion. 8. Reservation of appointment :- The rule of special representation specified in Rule 22 in Part II of the Andhra Pradesh State and Subordinate Services Rules, shall apply to all appointment by direct recruitment. 9. Posting and transfers :- The Commissioner, Municipal Corporation of Hyderabad shall be the competent authority to order the postings and transfers in respect of all the posts. 10. Savings :- Nothing in these rules, shall adversely affect the person already appointed and acting temporarily in these posts on the date of issue of these rules. 11. Relaxation of Rules by the Government :- Notwithstanding anything contained in these rules, Government shall have power to relax or deal with the case of any member of the said service, in such manner as may appear to them to be just and equitable: Provided that, where any such rule is applicable to the case of the any person or a class of persons, the cases shall not be dealt with in any manner less favourable to the person or class of persons than that provided by that rule. SCHEDULE 1 SCHEDULE SCHEDULE Sl.No Category of post Method of appointment Qualifications (1) (2) (3) (4) 1. Radio Engineer (Supervisor) Direct recruitment (i)Must have passed HSC or SSLC Examination or such other examination as may be recognised by the Government equivalent thereto; preference will be given to those who have passed Intermediate examination of any University in India or such other examination as may be recognised by the Government as equivalent thereto with physics as on of the optional subject; and (ii) Must possess any one of the following qualifications :-- (a) A degree in Radio Engineer or Telecommunication or Electronics and Communications of any University in India ; (b) A degree in B.Sc., (Hon.) or M.Sc., in Physics with wireless as a special subject or any one of the subjects or a degree in M.Sc., with electronics as special subject ; (iii) A degree or diploma in Telecommunications Engineering awarded by the Higher Technological Institutions in India which is recognised as equivalent to a University degree ; (iv) A diploma in radio Engineering or Telecommunication awarded by the Indian Institute of Science, Bangalore or Board Technical and Industrial Training, Government of Bombay, Diploma in Radio servicing and maintenance of Sri Jayachamarajendra Occupational Institute, Bangalore, Government of Mysore ; (v) Graduateship of British Institute of Radio Engineer, London. Preference will be given to those who have taken any of the following subjects as optional under Part IV-I. (1) Radio reception, Receiver design and practice. (2) Electronic measurements; (3) Audio Frequency Engineering excluding telephones; (vi) LCSE (Licentiate in Cinematography and Sound Engineering), diploma of the Technological diploma examination, Government of Madras. (a) Diploma in Electronics awarded by the Madras Institute of Technology Chrompt, Government of Madras. (vii) LRE (Licentiate in Radio Engineering) Diploma awarded by the State Board of Technical Education, Government of A.P. By promotion Must have rendered service as technician for a minimum period of five years. 2. Radio Technician Direct Recruitment 1. Must have passed HSC or SSLC Examination s may be recognised by the Government as equivalent thereto; and 2. Must possess a craftsmanship certificate (Mechanical) in Radio Servicing and Maintenance issued by-- (a) the Director General of Resettlement and employment, Government of India, New Delhi; or (b) an other State Government after having studied in any institution of the State/Central Government; or (c) any institution recognised by the Central or State Government after having completed the prescribed period of practical training ./tr>