Policy for Non-Performing Civil Servants- (Press Information Bureau) (24 Jul 2019)

MANU/PIBU/1262/2019

Civil

The provisions of Fundamental Rules (FR) 56(j), Rule 48 of Central Civil Services (CCS) (Pension) Rules, 1972 and Rule 16(3) (Amended) of All India Services (Death-cum-Retirement Benefits) [AIS (DCRB)] Rules, 1958 lay down the policy of periodic review and premature retirement of Government servants, which is a continuous process. As per these, the Government has the absolute right to retire Government officials prematurely on the ground of lack of integrity or ineffectiveness, in public interest.

For the period July 2014-May 2019, a total of 36,756 Group-A and 82,654 Group-B officers have been reviewed under FR 56(j)/similar provisions, out of which FR 56(j)/similar provisions have been invoked/recommended against 125 Group-A and 187 Group B officers.

Tags : POLICY NON-PERFORMING CIVIL SERVANTS