In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Andaman Lakshadweep Harbour Works (Group "A" Posts) Recruitment Rules, 1987, in so far as it relates to the post of Chief Engineer and Administrator, except as respect things done or omitted to be done before such supersession, the President hereby makes the following rules regulating the method of recruitment to the post of Chief Engineer and Administrator in the Andaman Lakshadweep Harbour Works, Department of Shipping, Ministry of Shipping, Road Transport and Highways, namely
Rule 1 - Short title and commencement
(1) These Rules may be called the Andaman Lakshadweep Harbour Works, Chief Engineer and Administrator (Group 'A' post) Recruitments Rules, 2007.
(2) They shall come into force on the date of their publication in the Official Gazette.
Rule 2 - Number of posts, classification and scale of pay
The number of post, it's classification and the scale of pay attached thereto shall be as specified in columns 2 to 4 of the Schedule annexed to these rules.
Rule 3 - Method of recruitment, age limit and other qualifications, etc
The method of recruitment, age limit, qualifications and other matters relating to the said post shall be as specified in columns 5 to 14 of the said Schedule.
Rule 4 - 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 the said post:
Provided that the Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this rule.
Rule 5 - Power to relax
Where the Central Government is of opinion that it is necessary or expedient so to do, it may, by order, for reasons to be recorded in writing and in consultation with the Union Public Service Commission, relax any of the provisions of these rules with respect to any class or category of persons.
Rule 6 - Saving
Nothing in these rules shall affect reservations, relaxation of age limit and other concessions required to be provided for the candidates belonging to the Scheduled Castes, the Scheduled Tribes, ex-Servicemen and other categories of persons in accordance with the orders issued by the Central Government from time to time in this regard.
Schedule - SCHEDULE
SCHEDULE
Name
of post.
Number
of post.
Classification.
Scale
of pay (Rs.)
Whether
selection post or non-selection post.
Whether
benefit of added years of service admissible under rule 3 of the Central
Civil Services (Pension) Rules, 1972.
1
2
3
4
5
6
Chief
Engineer and Administrator.
01*
(2007) * Subject to variation dependent on work load.
General
Central Service, Group 'A', Gazetted, Non- Ministerial
18400-500-22400.
Selection.
Not
applicable.
Age
limit for direct recruits.
Educational
and other qualifications required for direct recruits.
Whether
age and educational qualifications prescribed for direct recruits will
apply in the case of promotees.
Period
of probation, if any.
Method
of recruitment, whether by - direct recruitment or by promotion or by
deputation or absorption, and percentage of the vacancy to be filled by
various methods.
7
8
9
10
11
Not
applicable.
Not
applicable.
Not
applicable
Not
applicable.
Promotion
failing which by deputation (including short- term contract).
In
case of recruitment by promotion or deputation or absorption, grades
from which promotion or deputation or absorption is to be made.
If
Departmental Promotion Committee exists, what is its composition.
Circumstances
under which Union Public Service Commission is to be consulted while
making recruitment.
12
13
14
Promotion:-Deputy
Chief Engineer (Civil / Mechanical) in the pay scale of Rs.12000-16500/-
with eight years' regular service in the grade. Note: Where juniors who
have completed their qualifying/ eligibility service are being
considered for promotion, their seniors would also be considered
provided they are not short of the requisite qualifying / eligibility
service by more than half of such qualifying/eligibility service or two
years, whichever is less, and have successfully completed their
probation period for promotion to the next higher grade along with their
juniors who have already completed such qualifying / eligibility
service.
Group
'A' Departmental Promotion Committee (for considering promotion)
consisting of:-1) Chairman or a Member of Union Public Service
Commission- Chairman.2) Secretary, Department of Shipping- Member.3)
Additional Secretary and Financial Adviser, Department of Shipping,
Ministry of Shipping, Road Transport and Highways or any other'
Additional Secretary or Secretary to the Government of India- Member.
Consultation
with Union Public Service Commission necessary while appointing an
officer on deputation including short term contract.
Deputation
(including short term contract):-
Officers
under the Central Government or State Government or Union territories or
Major Port Trusts or public sector undertakings or autonomous
organisations:-
(a)
(i) holding analogous posts on regular basis in the parent cadre or
Department; or
(ii)
with two years' service in the grade rendered after appointment thereto
on a regular basis in the scale of pay of Rs. 16400-20000 or equivalent
in the parent cadre or Department; or
(iii)
with three years' service in the grade rendered after appointment
thereto on regular basis in the scale of pay of Rs.14300-18300/- or
equivalent in the parent cadre_ pr Department; and (b) possessing the
following educational qualifications and experience:-
(i)
Degree in Civil or Mechanical engineering from a recognized university
or equivalent,
(ii)
fifteen years1 experience in Civil or Mechanical engineering works
including atleast ten years' experience in the field of Harbour
Engineering, Planning or Construction of harbours or maintenance and
operation of different kinds of port machineries.
--
Note:
1 The Departmental officers in the feeder category who are in the direct
line of promotion shall not be eligible for consideration for
appointment on deputation. Similarly, deputationists shall not be
eligible for consideration for appointment by promotion.
Note:
2 Period of deputation including period of deputation in another
ex-cadre post held immediately preceding this appointment in the same or
some other organization/ Department of the Central Government shall
ordinarily not exceed five years.
Note:
3 The maximum age limit for appointment by deputation shall be not
exceeding fifty six years as on the closing date of receipt of
applications.
