Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MUNICIPAL CORPORATION OF HYDERABAD SCAVENGERS SERVICE RULES, 1963 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . 8. . 9. . 10. . 11. . 12. . MUNICIPAL CORPORATION OF HYDERABAD SCAVENGERS SERVICE RULES, 1963 In exercise of the powers conferred by Sub-section (1) of Section 585 read with Section 139 of the Hyderabad Municipal Corporation Act, 1955 (Act II of 1956), the Governor of Andhra Pradesh hereby makes the following rules regulating the service conditions of scavengers of the Municipal Corporation of Hyderabad, the same having been previously published as required by Sub-section (3) of Section 585 of the said Act. RULES 1. . :- (a) These rules may be called the Municipal Corporation of Hyderabad Scavengers Service Rules, 1963. (b) They shall be deemed to have come into force on the 1st August, 1958. 2. . :- A person appointed to the post of Scavenger shall from the date on which he joins duty be on probation for a total period of two years on duty within a continuous period of there years. 3. . :- The working hours of the scavengers shall not be less than six hours per day. They shall work invariably for four hours in the morning and two hours in the afternoon or continuously for six hours as may be directed by the Commissioner. 4. . :- Scavengers shall be paid such scale or scales of pay as may be fixed from time to time. 5. . :- The scavengers may continue in service up to the age of sixty years, provided that they are medically fit: Provided that a person appointed to the post may be permitted to retire at his option after attaining the age of fifty-five years. 6. . :- The scavengers shall be considered to be the full-time employees of the Corporation with effect from the 1st August, 1958 and they shall be entitled to such benefits as may be allowed for other similar employees of the Corporation. 7. . :- Where it is necessary in the public interest or for administrative reasons to entertain temporarily in a vacancy, a scavenger whom it may not be desirable to entertain as a probationer, the Commissioner may, for reasons to be clearly recorded in writing, appoint such scavenger temporarily subject to the condition that scavenger so appointed shall not be deemed to be a probationer in that person. 8. . :- (a) The Commissioner may at any time before the expiry of the period of probation for reasons to be specified in writing terminate the probation of any scavenger. (b) The order in which the scavengers shall be discharged who are on probation and the scavengers who have completed their probation shall be,- First:- The scavengers who are on probation in order of Juniority ; and Second:- The scavengers who have completed their probation in order of Juniority. 9. . :- A scavenger who has been discharged or reverted for want of vacancy under sub-rule (b) of Rule 8 shall be re-appointed on vacancies arising in the inverse of the order laid down in that sub- rule ; Provided that nothing contained in this rule shall be deemed to give any such scavenger a right to be re-appointed in preference to another who has been discharged later under sub-rule (A) of Rule 8 and who is entitled to be re-appointed under Rule 10. 10. . :- When scvangers are required for re-appointment, preference shall be given to scavengers discharged or reverted from such posts under Rule 8, so long as such scavengers are desirous of such appointment and are available, appointments being made in the inverse of the order in which they are discharged ; Provided that if the Commissioner considers it undesirable that any such scavenger should be appointed under this rule,he may for reasons to be recorded in writing and communicated to the scavenger concerned refuse to appoint him and an appeal shall lie against such refusal as under the Hyderabad Civil Services (Classification, Control and Appeal) Rules, 1955. 11. . :- A service roll shall be maintainable for each scavenger. 12. . :- The service is not pensionable but the Local Authorities Inferior and Menial Servant' provident Fund Rules made under the Andhra Pradesh (Andhra Area) District Municipalities Act, 1920 (Act V of 1920), shall apply so far as may be to scavengers : Provided that a scavenger who has been admitted to the benefits of these rules shall not be entitled to gratuity or compensation under any other rules.