HARYANA CIVIL SERVICE (EXECUTIVE BRANCH) RULES, 2008 (AMENDED UPTO 2023)

PREAMBLE

In exercise of the powers conferred by the proviso to article 309 of the Constitution of India, the Governor of Haryana hereby makes the following rules regulating the recruitment, and conditions of service of persons appointed to the Haryana Civil Service (Executive Branch), namely:-

PART-I

GENERAL

Rule 1. Short title and Commencement

(1)     These rules may be called the Haryana Civil Service (Executive Branch) Rules, 2008.

(2)     They shall come into force on the date of their publication in the Official Gazette. ?

Rule 2. Definitions

In these rules, unless the context, otherwise requires.-

(a)      "Commission" means the Haryana Public Service Commission;

(b)      "Cadre" means a group of Haryana Civil Service (Executive Branch) Officers;

(c)      "Government" means the Government of Haryana in the Administrative Department;

(d)      "member" means a person appointed to the Haryana Civil Service (Executive Branch) Cadre;

(e)      "recognized university" means any university incorporated by law in India, or any other university which is declared by the Government to be a recognized university for the purpose of these rules; and

(f)       "Service" means the Haryana Civil Service (Executive Branch).

(g)      "institution" means:-

(h)     any institution established by law in force in the State of Haryana; or

(i)       any other institution recognized by the Government for the purpose of these rules.

PART II

RECRUITMENT TO SERVICE

Rule 3. Strength and composition of Cadre.

(1)     The strength and composition of the Cadre shall be such as may be determined by the Government from time to time.

(2)     The Government shall at an interval of every three years re-examine the strength and composition of the Cadre and may make such alterations therein as it deems fit:

Provided that nothing in this rule shall be deemed to affect the power of the Government to alter the strength and composition of the cadre at any time.

Rule 4. Nationality, domicile and character of candidates appointed to the Service

(1)     No person shall be appointed to any post in the Service, unless he is;

(a)      a citizen of India, or

(b)      a subject of Nepal, or

(c)      a subject of Bhutan

Provided that a person belonging to any of the categories (b) or (c) shall be a person in whose favour a certificate of eligibility has been issued by the Government.

(2)     A person in whose case a certificate of eligibility is necessary may be admitted to an examination or interview conducted by the Commission or any other recruiting authority but the offer of appointment may be given only after the necessary eligibility certificate has been issued to him by the Government.

(3)     No person shall be appointed to any post in the Service by direct recruitment, unless he produces a certificate of character from the principal academic officer of the university, college, school or institution last attended, if any, and similar certificate from two other responsible persons, not being his relatives who are well acquainted with him in his private life and are unconnected with his university, college, school or institution.

Rule 5. Appointing authority.

Appointments to the posts in the Service shall be made by the Government.

Rule 6. Disqualifications.

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 any post in the Service:

Provided that the Governor may, if satisfied, that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and there are other grounds for so doing, exempt any person from the operation of this rule.

Rule 7. Members to be appointed from amongst accepted candidates

Members of the Service shall be appointed from time to time as required from amongst accepted candidates whose names have been duly entered in accordance with these rules in one or other of the registers of Accepted Candidates to be maintained under these rules.

Provided that if in the opinion of the Government the exigencies of the Service so require, the Government may make special recruitment to the Service by such methods as it may by notification specify, after consultation with the Commission.

Rule 8. Registers to be maintained.

The following Registers of Accepted Candidates shall be maintained by the Chief Secretary, namely:-

(a)      Register A-I of District Revenue Officers/Tahsildars accepted as candidates;

(b)      Register A-II of members of Group C Service accepted as candidates;

(c)      Register B of persons accepted as candidates as a result of a competitive examination for the post of the Haryana Civil Services (Executive Branch); and

(d)      Register C of District Development and Panchayat Officers/Block Development and Panchayat Officers.

Rule 9. Selection of candidates for Register A-I.

(1)     The Financial Commissioner and Principal Secretary to Government, Haryana, Revenue and Disaster Management shall, by a date to be determined by the Government, prepare a list of District Revenue Officers/Tahsildars not more than five times of the number of vacancies and submit the same for the consideration of a Committee with Chief Secretary as Chairman and two such other officers as members, as may be nominated by the Government from time to time provided that unless the Government otherwise directs regarding the age, the name of a person shall be submitted who?

(a)      (i) has completed eight years continuous Government service; 

(ii) ???has not attained the age of forty five years; on or before the date on which the names are required to be submitted before the Committee;

(iii)?? is not facing disciplinary proceedings/against whom action is being contemplated; and

(iv)?? is clear from vigilance angle.

(b)      is a graduate of a recognised University.

(2)     The Committee mentioned in sub-rule (1) shall consider all such names and prepare a list, equal to twice the number of vacancies of persons considered suitable for being entered in Register A-I. This list shall be sent to the Commission for recommending, in order of merit and equal to the number of vacancies, the most suitable persons entered in the list, for being selected as candidates for entry into Register A-1, and thereafter the names of the persons so selected shall be entered in the Register A-1.

Rule 10. Selection of candidates for Register A-II

(1)     Each of the authorities specified in the first column of the table below may, by a date to be specified by the Government, submit to the Government in Form I attached to these rules the recommendations regarding such number of persons as is specified in each case in the second column of the said table from amongst persons who are members of Group C services in his office or in the offices subordinate to him:-

TABLE

Provided that any nomination already submitted by any of the aforesaid authorities with the existing rules shall be deemed to be a recommendation validity made.

(2)     Unless the Government otherwise directs regarding the age, the name of a person shall be submitted under the provisions of sub-rule (1) who

(a)      (i) has completed eight years' continuous Government service;

(ii) ??has not attained the age of forty-five years on or before the date by which the Government has asked for the recommendations.

(iii) ??is not facing disciplinary proceedings/against whom action is being contemplated; and

(iv) ??is clear from vigilance angle;

(b)      is a graduate of a recognized university.

(3)     The recommendations so received shall be submitted before a Committee with Chief Secretary as Chairman and such other two officers as members as may be nominated by the Government from time to time. This Committee shall examine all the recommendations received from various authorities and shall prepare a list equal to twice the number of vacancies of persons considered suitable for being entered in Register A-II. This list shall be sent to the Commission for recommending, in order of merit and equal to the number of vacancies the most suitable persons entered in the list, for being selected as candidates for entry in to Register A-II, and thereafter the names of the persons so selected shall be entered in the Register A-II.

Rule 11. Competitive examination to be held yearly for selection of candidates for Register B

(1)     The examination hereinafter called the competitive examination for the post of Haryana Civil Service (Executive Branch), the scheme of which is given below, shall be held at any place in Haryana each year as per Schedule given in Annexure-III for the purpose of selection by competition of as many candidates for the Service as the Government may determine:-

(I) ???Preliminary Examination:

The Preliminary Examination shall comprise of two papers: (Total 200 marks)

(Objective type/Multiple choice. There shall be no negative marking)

Note:

(i)       Both the question papers shall be of the Objective type (multiple choice questions)

(ii)      Both the question papers shall be set in English only.

(iii)     The course content of the syllabi for the optional subjects shall be of the degree level (Graduation level).

(iv)    Each paper shall be of two hours duration.

["(vi) Each question shall have five options (A, B, C, D and E). If a candidate is attempting a question, he shall have to darken the appropriate circle A, B, C or D and if not attempting a question then, he shall have to darken E circle. If none of the circle is darkened, one fourth (0.25) mark shall be deducted.

(vii) Any candidate not darkening any of the five circles in more than 10% questions shall be disqualified.".][1]

(II)? ?Main Written Examination:

Note:

(i)       The question papers for the examination shall be of conventional (essay) type.

(ii)      Each paper shall be of three hours duration.

(iii)     Candidates shall have the option to answer all the question papers, except the language or literature papers, in English or Hindi.

(III) ??Personality Test:: 75 marks

(i)       The total number of candidates to be admitted to the Main Written Examination shall be 15 times the number of advertised vacancies. Similarly the total number of candidates to be called for personality test shall be three times of the advertised vacancies. Ex-Servicemen and dependents of the Ex-Servicemen shall also have to appear in the all papers including optional subjects.

(ii)      No candidate shall be called for the viva-voce test unless he attains at least forty five percent marks in the aggregate of all the written papers and a score of minimum 33% marks each in Hindi and English Language (compulsory papers). The final selection shall be based on the merit list to be prepared on the basis of total marks obtained by the candidates in the Main Written Examination and Personality Test i.e. out of 675 marks. The candidates shall write their answers in Hindi or English (except in language or literature papers. The papers in General Knowledge and optional subjects unless otherwise directed, shall be answered either in Hindi Language or in English Language depending upon the option exercised by a candidate but candidate shall be permitted to answer any one paper partly in Hindi and partly in English. The candidates shall not be allowed the option to answer these papers in an other medium but the papers except Hindi language or literature papers shall be set in English only.

(iii)     The syllabi both for Preliminary as well as Main Written Examination which shall be of graduate level shall be notified by the Government. Thereafter, the Government in consultation with the Commission may change/amend/revise the syllabus for the Preliminary or Main examination after notifying in Official Gazette.

(iv)    The cost of application form and examination fee shall be decided by the Commission in consultation with the Government. Failure to deposit the fee prescribed for the examination by last date of receipt of application form will render a candidate ineligible to appear in the examination.

Provided that the Government for reasons to be recorded in writing dispense with the requirement of holding the examination in a particular year.

(2)     Notice of the date fixed for examination shall be published in the Haryana Government Gazette.

Rule 12. Admission of Candidates to examination

(1)     The Commission shall invite applications for appearing in the examination. The applications shall be made in such form and manner and accompanied by such documents as may be prescribed by the Commission.

(2)     No person shall be allowed to sit in the examination-

(a)      who is less than twenty one years or more than [forty-two][2] years of age or such age limit as may from time to time be fixed by Government for entry into service, on or before the first day of January next preceding the last date appointed by the Commission for the submission of applications:

Provided that the age limit for a person belonging to the Scheduled Castes, Scheduled Tribes or Backward Classes shall be such as may be fixed by Government from time to time.

(b)      who does not possess a degree of Bachelor of Arts, Bachelor of Science, or Bachelor of Commerce or an equivalent degree of a recognised University.

(3)     A Government servant, who is holding an appointment either in a substantive or officiating (excluding ad-hoc) capacity under the Haryana Government or the High Court or any court, subordinate thereto, shall be eligible to appear in the examination if he possesses a degree of Bachelor of Arts, Bachelor of Science or Bachelor of Commerce or an equivalent degree of a recognised University, and has not attained the age of forty five years and also has not less than four years service whether in a substantive or officiating (excluding ad-hoc) capacity under the Haryana Government or the High Court or any Court subordinate thereto, on or before the 1st day of January, next preceding the last date for the submission of application subject to a limit of three chances in addition to those which he might have availed of under sub-rule (2). Any person, who is eligible under this sub-rule and wishes to appear in the examination, shall submit his application in the prescribed form through the Head of his office, to the Commission.

Rule 13. Selection of candidates for Register B

Subject to the medical fitness, the Governor of Haryana may include in register B in order of merit, the names of such number of candidates as it may from time to time determine, from amongst those who have been declared as qualified in the examination by the Commission.

Rule 14. Selection of candidates for Register C

(1)     The Secretary to Government in the Development and Panchayat Department Shall, by a date to be determined by the Government, prepare a list of District Development and Panchayats Officers/Block Development and Panchayat Officers not more than five times of the number of vacancies and submit the same for the consideration of a Committee with Chief Secretary as Chairman and two such other officers as members, as may be nominated by the Government from time to time:

Provided that unless the Government otherwise directs regarding the age, the name of a person shall be submitted who:-

(a)      (i) has completed eight years, continuous Government Service;

(ii) ???has not attainted the age of forty-five years on or before the date on which the names are required to be submitted to the Committee; and

(iii) ???is not facing disciplinary proceedings/against whom action is not being contemplated; and

(iv) ???is clear from vigilance angle;

(b)      is a graduate of a recognized university.

(2)     The Committee mentioned in sub-rule (1) shall consider all such names and prepare a list equal to twice the number of vacancies of persons considered suitable for being entered in Register C. This list shall be sent to the Commission for recommending, in order of merit and equal to the number of vacancies, the most suitable persons entered in the list, for being selected as candidates for entry into Register C, and thereafter the names of the persons so selected shall be entered in the Register C.

Rule 15. Selected candidates to be declared fit by Standing Medical Board before entry in a Register of accepted candidates.

The name of a person selected by the Governor of Haryana under the provisions of rule 11 shall not be entered in any register of accepted candidates unless he has during the year in which he was selected appeared for medical examination before the Standing Medical Board and has been declared by such Board to be physically fit for the duties which he will have to perform as a member of the Service.

Provided that if the Standing Medical Board reports that any such person is suffering from a physical defect which renders him unfit for the service, the Governor of Haryana shall decide whether the name of such person may nevertheless be entered in a register of accepted candidates or whether he shall be required to appear again at a future date before the Standing Medical Board, or whether his name shall not be entered in a register of candidates.

Note: I-The regulations for the medical examination of candidates are contained in Appendix C to these rules.

Note: II-An accepted candidate who fails without sufficient reasons, on which the decision of the Governor of Haryana shall be final to appear before the Standing Medical Board on the date for which he is called is liable to have his name removed for the Register of accepted candidates.

Rule 16. Governor of Haryana may remove name of accepted candidates

The Governor of Haryana may at any time order the removal of the name of any person from a register of accepted candidates for any reason which he may deem fit.

Rule 17. Appointment of registered candidate to Service.

(1)   The Governor of Haryana shall ordinarily make appointments to the Service in pursuance of rule 7 from amongst candidates whose names are entered in the various registers in rotation as follows:-

and thereafter in the same rotation beginning again from Register B.

(2)   The rotation given in this rule is meant only for the appointment of posts to be filled up for various registers and not for the purpose of seniority. The seniority of the members of the Service shall be determined in accordance with the provisions contained in Rule 20.

Rule 18. Order of appointment of candidates.

Candidates on the different registers shall ordinarily be appointed to the service in the order in which they are selected and their names entered in the respective registers.

Rule 19. Order of consequences of failure to join when appointed.

If a candidate on appointment to a particular post, fails, for any reason other than the orders of the Government, to join his appointment within one month from the date of receipt of the orders of appointment, the Governor of Haryana may remove his name, from the register of the accepted candidates or may cancel the orders of appointment and if he is subsequently appointed, his seniority shall be fixed in accordance with the provision of Rule 20. However, no appointment shall be made to the Service beyond the number of posts advertised as envisaged under the Act namely the Haryana Civil Services (Executive Branch) and Allied Services and Other Services Common/Combined Examination Act, 2002 (4 of 2002).

Rule 20. Seniority of members of Service

(1)     The seniority of members appointed to the Service shall be determined from the date of their appointment:

Provided that the order of merit determined by the Commission or the Selection Committee, as the case may be, in respect of persons appointed from registers prescribed in rule 8 or through special recruitment under the proviso to rule 7 shall not be disturbed.

Provided further that in the case where more than one member is appointed to the Service from more than one Register of the Accepted Candidates, including appointments made through special recruitment under the proviso to rule 7, on the same date, the seniority of the members shall be determined in the following order:-

(I)      from Register B

(II)     from Register A-I

(III)   from Register C

(IV)   from Register A-II

(V)     Appointments made through special recruitment under the proviso to rule 7

(2)     If the name of a candidate is removed from the register of accepted candidates or the list of special recruits or the order of appointment is cancelled under the provisions of rule 19, and such candidate is subsequently appointed to the Service, his seniority shall be determined from the date of such subsequent appointment.

Rule 21. Members of service to pass the departmental examination within two years of appointment

(1)     Every member of the Service shall within two years from the date of his appointment to the Service pass by the higher standard the departmental examination from time to time prescribed for Extra Assistant Commissioners and if any member fails so to pass the departmental examination his services shall be terminated; provided that the Governor of Haryana may exempt any member of the Service from so passing the whole or any portion of the departmental examination or may extend the period within which the member of the Service shall so pass the examination.

(2)     The member of the Haryana Civil Service (Executive Branch) appointed to the Service through Register A-I, A-II and C on or after the age of 50 years shall stand exempted from passing the departmental examination prescribed for the Extra Assistant Commissioners.

(3)     District Revenue Officers/Tehsildars, who have qualified in any group of the Tehsildar's examination by the higher standard shall stand exempted from passing the departmental examination prescribed for the Extra Assistant Commissioners in that group when accepted by the Government as candidate for the Haryana Civil Service (Executive Branch) except those who have not taken the subject of 'Jails' in the paper of Criminal Law shall pass the subject of 'Jails' only by the higher standard and they shall not be required to pass the whole of Group A-I by the higher standard.

Rule 22. Period of probation and training of candidates on appointment.

(1)     (a) Officers appointed to the Service by direct recruitment (Register B) shall remain on probation for a period of two years.

(b) ???Officers appointed to the Service through Registers A-I, A-II, C or any other Register or method shall remain on probation for a period of one year:

Provided that the Governor of Haryana may, if he thinks fit, extend the period of probation of any candidate:

Provided further that the total period of probation including extension, if any, shall not exceed three years.

(2)     Officers appointed to the Service shall undergo such training as the Government may direct from time to time:

Provided that the Governor may if he thinks fit, exempt any officer from undergoing wholly or in part any kind of training.

Rule 23. Services of members on probation liable to be dispensed with for unsatisfactory work or conduct

If, in the opinion of the Governor, the work or conduct of a member appointed to the Service during the period of probation is not satisfactory, he may,-

(a)      if such member is recruited by direct appointment (Register B), dispense with his service; and;

(b)      if such person is appointed otherwise than by direct recruitment (Register B),-

(i)       revert him to his former post; or

(ii)      deal with him in such other manner as the terms and conditions of his previous appointment permit.

Rule 24. Substantive permanent appointment

On the completion of the period of probation prescribed by or determined by the Governor of Haryana under the provisions of rule 22, a member of the Service shall be qualified for substantive permanent appointment provided he has passed the departmental examination by the higher standard.

Rule 25. Liability to serve.

(1)       A member of the Service shall be liable to serve at any place, whether within or outside of the State of Haryana, on being ordered so to do by the appointing authority.

(2)       A member of Service may also be deputed to serve under:-

(i) ???a company, association or body of individuals whether incorporated or ??not, which is wholly or substantially owned or controlled by the Government, a municipal corporation or a local authority or university within the State of Haryana or.

(ii) ???the Central Government or a company, an association or a body of individuals, whether incorporated or not which is wholly or substantially owned or controlled by the Central Government; or

(iii) ??any other State Government, an international organization, an autonomous body not controlled by the Government or a private body.

Provided that no member of the Service shall be deputed to serve the Central or any other State Government or any organization or body referred to in clause (ii) or clause (iii) above except with his consent.

Rule 26. Pay, leave pension and other matters.

In respect of pay, leave, pension and all other matters, not expressly provided for in these rules, the members of the Service shall be governed by such rules and regulations as may have been, or may hereafter be, adopted or made by the competent authority under the Constitution of India or under any law for the time being in force made by the State Legislature.

Rule 27. Discipline, penalties and appeals.

(1)     In matters relating to discipline, penalties and appeals, members of the Service shall be governed by the Haryana Civil Services (Punishment and Appeal) Rules, 1987, as amended from time to time:

Provided that the nature of penalties which may be imposed, the authority empowered to impose such penalties and appellate authority shall, subject to the provisions of any law or rules made under article 309 of the Constitution of India, be such as are specified in Appendix A to these rules.

(2)     The authority competent to pass an order under clause (c) or clause (d) of sub-rule (1) of rule 9 of the Haryana Civil Service (Punishment and Appeal) Rules, 1987 and appellate authority shall be as specified in Appendix B to these rules.

Rule 28. Vaccination

Every member of the Service, shall get himself vaccinated or revaccinated as and when the Government so directs by a special or general order.

Rule 29. Oath of allegiance.

Every member of the Service, unless he has already done so, shall be required to take the oath of allegiance to India and to the Constitution of India as by law established.

Rule 30. Power of relaxation.

Where the Government is of the opinion that it is necessary or expedient to do so, it may, by order, for reasons to be recorded in writing, relax any of the provisions of these rules with respect to any class or category of persons.

Rule 31. Special provisions.

Notwithstanding anything contained in these rules the appointing authority may impose special terms and conditions in the order of appointment if it is deemed expedient to so.

Rule 32. Reservations

Nothing contained in these rules shall affect reservations and other concessions required to be provided for Scheduled Castes, Backward Class, Ex-Servicemen, physically handicapped persons or any other class or category of persons in accordance with the order issued by the Government in this regard, from time to time:

Provided that the total percentage or reservations so made shall not exceed fifty percent, at any time.

Rule 33. Repeal and savings.

The Punjab Civil Service (Executive Branch) Rules, 1930, in their application to the State of Haryana are hereby repealed:

Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.

Rule 34. Matters not expressly provided for in these rules.

In respect of all matters not specifically mentioned in these rules, the member of the Service shall be governed by such general rules as may have been or may hereafter be framed by Government under the provisions of the Constitution of India in this respect. 

ANNEXURE I

[(See rule 11(1) (I)]

List of optional subjects for Preliminary Examination

1. Agriculture

2. Animal Husbandry and Veterinary Science

3. Botany

4. Chemistry

5. Civil Engineering

6. Commerce and Accountancy

7. Economics

8. Electrical Engineering

9. Geography

10. Indian History

11. Law

12. Mathematics

13. Mechanical Engineering

14. Physics

15. Political Science and International Relations

16. Psychology

17. Public Administration

18. Sociology

19. Zoology.

ANNEXURE II

[(See rule 11(1) (II)]

List of optional subjects for Main Written Examination

1. Agriculture

2. Animal Husbandry and Veterinary Science.

3. Botany

4. Chemistry

5. Civil Engineering

6. Commerce and Accountancy

7. Economics

8. Electrical Engineering

9. English Literature

10. Geography

11. Hindi Literature (in Devnagri script)

12. Indian History

13. Law

14. Mathematics

15. Mechanical Engineering

16. Physics

17. Political Science and International Relations

18. Psychology

19. Public Administration

20. Punjabi Literature

21. Sociology

22. Sanskrit Literature

23. Zoology

The candidates shall not be allowed to offer the following combinations of subjects:-

i) Political Science and International Relations and Public Administration

ii) Agriculture and Animal Husbandry and Veterinary Science

iii) Hindi Literature, English Literature, Sanskrit Literature and Punjabi Literature.

iv) Of the Engineering subjects viz. Civil Engineering, Electrical Engineering and Mechanical Engineering-not more than one subject.

ANNEXURE III

[(See rule 11(1)]

APPENDIX 'A'

[(See rule 27(1)]

APPENDIX 'B'

[(See rule 27(2)]

APPENDIX C

(See rule 15)

REGULATIONS FOR THE MEDICAL EXAMINATION OF CANDIDATES FOR ADMISSION TO THE HARYANA CIVIL SERVICE (EXECUTIVE BRANCH)

(These regulations are intended merely for the guidance of Medical Examiners and are not meant to restrict their discretion in any way).

1. To be passed as medically fit for admission to the Haryana Civil Service (Executive Branch). A candidate must be in good mental and bodily health, and free from any physical defect likely to interfere with the efficient performance of the duties of his appointment.

2. The candidate's height shall be measured as follows:-

He shall remove his shoes and be placed against the standard with his feet together and the weight thrown on the heels and not on the toes or outer sides of the feet. He shall stand erect without rigidity, and with the heel, calves, buttocks, and shoulders touching the standard. The chin shall be depressed to bring the vertex of the head level under the horizontal bar, and the height will be recorded in inches and parts of an inch to quarters.

3.     (i) The candidate's chest shall be measured as follows:-

He shall be made to stand erect with his feet together, and to raise his arms over his head. The tape shall be so adjusted round the chest that its upper edge touches the inferior angles of the shoulder blades behind, and its lower edge the upper part of the nipples in front. The arms shall then be lowered to hand loosely by the side, and care shall be taken that the shoulders are not thrown upwards and backwards so as to displace the tape. The candidate shall then be directed to take a deep inspiration several times and the maximum expansion of the chest shall be carefully noted.

(ii) The range of expansion shall not be less than 2".

(iii) The minimum and maximum shall be then be recorded in inches, 33-35, 34-36 etc.

(iv) In recording the measurements, fractions of less than 1/2 inch should not be noted.

4. The candidate shall also be weighed and his weight recorded in pounds. Fractions of a pound should not be noted.

5.    (1) The following conditions should be observed in connection with the acuteness of vision:-

Vision of the candidates 

(a) No candidates will be accepted whose distant vision and near vision with or without glasses are less than:-

(b) Subject to the visual standards as laid down above being satisfied, the amount of refractive error allowed will be as follows:-

(i) Total amount of Myopia shall not exceed-8.00 D.

(ii) Total hypermetropia shall not exceed plus 6.00. D.

(c) Wherever possible fundus examination should be carried out and results recorded. The necessity for carrying out such examination is, however, left to the discretion of the Medical Board.

(d) The field of vision should be tested by the confrontation method. Where such test gives unsatisfactory or doubtful results, the field of vision should be determined on the perimeter.

(e) Night blindness need not be tested as a routine but only in special cases. No standard test for testing of night blindness or dark adaptation is prescribed. It is left at the discretion of the Medical Board to improvise such rough test, e.g. recording of visual acuity with reduced illumination or by making the candidate recognize various objects in a darkened room after he/she has been there for 20 to 30 minutes. Candidate's own statements should not always be relied upon but they should be given due consideration.

(2) Ocular conditions other than visual acuity.-The ocular conditions or diseases which should be considered as a disqualification are as follows:-

(a) Any organic disease or a progressive refractive error which is likely to result in lowering the visual acuity should be considered as a disqualification.

(b) Trachoma unless complicated shall not ordinarily be a cause for disqualification.

(c) Squint-The presence of squint should not be considered as a disqualification if the visual acuity is of the prescribed standard.

(3) The standard prescribed above should be rigidly adhered to. Relaxation of these standards may, however, be allowed when the age of the candidate at the time of first appointment is 35 years or more. In such cases the standards for vision should be reduced by one step as explained below:-

(4) When a candidate is declared medically unfit on account of visual acuity, any appeal preferred by him/her should be dealt with by a Special Medical Board, the composition of which should include two Ophthalmologists. Ordinarily, the findings of this Special Medical Board should be considered as final but a second appeal shall be permissible in doubtful cases and under very special circumstances.

(5) It shall be open to Government to relax any one of the conditions in favour of any candidate for special reasons.

(6) The urine (passed in the presence of the examiner) should be examined, the result recorded.

(7) The following additional points should be observed-

(a) that the candidate's hearing in each ear is good and that there is no sign of the disease of the ear;

(b) that his speech is without impediment;

(c) that his teeth are in good order and that he is provided with dentures where necessary for effective mastication (well filled teeth) will be considered as sound;

(d) that his chest is well formed and his chest expansion sufficient and that his heart and lungs are sound;

(e) that there is no evidence of an abdominal disease;

(f) that he is not ruptured;

(g) that he does not suffer from hydrocele, a severe degree of varicocele varicose veins or piles;

(h) that the limbs, hands and feet are well formed and developed and that there is free and perfect motion of all his joints;

(i) that he does not suffer from any inverterate skin disease;

(j) that there is no cogenital malformation or defect;

(k) that he does not bear traces of any acute or chronic disease pointing to an impaired constitution; and

(l) that he bears marks of efficient vaccination and evidence of revaccination within the last 12 months.

8. When any defect is found it must be notified in the certificate and the medical examiner should state his opinion whether or not it is likely to interfere with the efficient performance of the duties which will be required of the candidate. If the condition is remediable by operation it should be so stated.

9. The following intimation is made for the guidance of the Medical Examiner:-

(1) In the medical examination of candidates medical officers are specially required to use fact and judgment and to take proper precaution to secure privacy, with the object of removing any objection which may be made by individuals to stripping.

(2) Should a candidate object to the exposure of his person for the detection to haemorrhoids, venereal disease, hernia and disease of the testicle, scrotum and rectum, the candidate must, if this examination in his case is in the opinion of the Board necessary be rejected.

(3) The opinion of the Board accepting or rejecting a candidate is final and cannot be questioned on any ground. The Board is debarred from disclosing to any candidate, permanently unfit, the reasons for his rejection. In these cases their opinion and report is to be treated as strictly confidential and for the information of Government only. Where, however, the Board detects a temporary defect amendable to treatment the candidate may be so informed in order that he may have the defects remedied and present himself for re-examination.

(4) No person will be deemed qualified for the admission to the Public Service who shall not satisfy the Haryana Government that he has no disease, constitutional affection or bodily infirmity unfitting him, or likely to unfit him for that service.

(5) It should be understood that the question of fitness involves the future as well as the present, and that the main object of medical examination is to secure continuous effective service, and in the case of candidates for permanent appointment to prevent early pension or payment in the case of premature death. It is at the same time to be noted that the question is one of the likelihood of continuous effective service and that the rejection of the candidate need not be advised on account of the presence of a defect which in only a small proportion of cases, is found to interfere with continuous effective service.

10. The candidate must make the statement required below prior to this medical examination and must sign the declaration appended there to. His attention is specially directed to the warning contained in the note below:-

(1) State your name in full

(2) State your age and birth place

(3)     (a) Have your ever had smallpox, intermittent or any other fever, enlargement, or suppuration of glands, spitting of blood, asthma inflammation of lungs, heart disease, fainting attacks, rheumatism or appendicitis?

OR

(b) Any other disease or accident requiring confinement to bed and medical or surgical treatment?

OR

(c) Suffered from any illness, wound or injuries sustained while on active service with His Majesty's Forces during the last great wars?

(d) Have your ever been rejected by a Medical Board or duly constituted medical authority?

(4) When were you last vaccinated?

(5) Have you or any of you near relations been afflicted with consumption, scrofula, Gout, asthma, fits, epilepsy, or insanity?

(6) Have you suffered from any form of nervousness due to over work or any other cause?

(7) Furnish the following particulars concerning your family.

I declare all the above answers to be to the best of my belief, true and correct and accept the finding of the Board as final.

Candidate's Signature

Note--The candidate will be held responsible for accuracy of the above statement. By willfully suppressing an information he will incur the risk of losing the appointment and if appointed of forfeiting all claims to superannuation, Allowance or Gratuity.

MEDICAL EXAMINER'S REPORT

APPENDIX D

[(See Rule 26)]

FORM 1

[(see rule 10(i)]

SERVICE PROFILE OF THE CANDIDATES FOR THE RECRUITMENT TO THE HCS (EXECUTIVE BRANCH) FROM REGISTER A-II OF THE MEMBERS OF GROUP SERVICES OF GOVERNMENT DEPARTMENTS.

[1] Added by Haryana Civil Service (Executive Branch) Amendment Rules, 2023.

[2] Substituted by Haryana Civil Service (Executive Branch) Amendment Rules, 2022.