[23rd January 2024] In
exercise of the powers conferred by the proviso to article 309 of the
Constitution read with the Government of India, Ministry of Home Affairs'
Notification No. F.24/78/68- DH(S) dated 24 September 1968 and in supersession
of all previous RRs in so far as they relate to the post of the Veterinary
Assistant Surgeon (now Veterinary Officer) Notification
No.F.54(48)/02/Dev.HQ/Pt.file/ 2290 dated 08.01.2013, except as respects things
done or omitted to be done before such supersession, the Lt. Governor of
National Capital Territory of Delhi, after prior consultation with Union Public
Service Commission, hereby makes the following rules regulating the method of
recruitment to the post of Veterinary Officer in Animal Husbandry Unit of
Development Department under the Government of National Capital Territory of
Delhi, namely:- (a)
These
rules may be called the Animal Husbandry Unit of Development Department,
Government of National Capital Territory of Delhi, Veterinary Officer,
Recruitment Rules, 2023. (b)
They
shall come into force on the date of their publication in the Official Gazette. These
rules shall apply to the posts specified in column 1 of the Schedule annexed to
these rules. The
number of post, its classification and the pay level in pay matrix shall be as
specified in columns 2 to 4 of the Schedule annexed to these rules. The
method of recruitment, age limit, qualifications and other matters relating to
the said post shall be as specified in columns 5 to 13 of the said Schedule. 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 Government of National Capital Territory of Delhi 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. Where
the Government of National Capital Territory of Delhi is of the opinion that it
is necessary or expedient so to do, it may, by order reasons to be recorded in
writing, may relax any of the provisions of these rules with respect to any
class or category of persons. Nothing
in these rules shall affect reservation, relaxation of age limit and other
concessions required to be provided for the Scheduled Castes, the Scheduled
Tribes, Ex-Servicemen, Other Backward Classes and other special categories of
persons in accordance with the orders issued by the Central Government from
time to time in this regard. SCHEDULE 1. Name of
Post Veterinary
Officer 2. No. of
Posts 58 * (2023)
*subject to variation dependent on workload 3.
Classification General
Central Service Non-Ministerial Gazetted Group-A 4. Pay Level
in the Pay Matrix Level-10 in
the pay matrix (Rs. 56100-177500) + Non Practicing Allowance 5. Whether
Selection Post / Non-Selection Post Not
Applicable 6. Age Limits
for Direct Recruits Not
exceeding 35 years Note 1:
Relaxable for Govt. servants upto 5 years in accordance with the instruction
or order issued by the Central Government. Note 2:
The crucial date for determining the age-limit shall be as advertised by the
UPSC. 7.
Educational and other Qualifications required for direct recruits Essential:
(i) A recognised Veterinary qualification granted by any veterinary
institution in India / outside India which are included in the First or
Second Schedule to the Indian Veterinary Council Act, 1984. (ii)
Registration granted by any State Veterinary Council under the provisions of
the Indian Veterinary Council Act, 1984 or Veterinary Council of India. Note:
Qualification are relaxable at the discretion of the U.P.S.C. for reasons to
be recorded in writing, in the case of candidates otherwise well qualified. Desirable
Experience: - Professional experience of at least six months of handling
duties related to dairy / cattle / poultry. Note: The
qualification(s) regarding experience is/are relaxable at the discretion of
the U.P.S.C., for reasons to be recorded in writing in the case of candidates
belonging to Scheduled Castes or Scheduled Tribes if at any stage of
selection the U.P.S.C., is of the opinion that sufficient number of
candidates from these communities possessing the requisite experience are not
likely to be available to fill up the vacancies reserved for them. 8. Whether
age and educational qualifications prescribed for Direct Recruitment will
apply in the case of promotees. Age: - NA Edu.
Qual.: - NA 9. Period of
Probations, if any 01 year 10. Method of
recruitment By Direct
Recruitment (100%) Note:-
Vacancies caused by the incumbent being away on deputation or long illness or
study leave or under other circumstances for a duration of one year or more,
may be filled by the appointing authority on deputation basis from officers
of Central Government / State Government / Union Territory:- (a) (i)
holding analogous posts on regular basis in the parent cadre or department;
Or (ii) with 2 years regular service rendered after appointment to the post
on regular basis in the pay level - 9 of Rs. 53100-167800 or equivalent in
the parent cadre or department; and (iii) with 4 years regular service
rendered after appointment to the post on regular basis in the pay level - 8
of Rs. 47600-151100 or equivalent in the parent cadre or department; and (b)
Possessing the educational qualification and experience prescribed for direct
recruits under Col. 7. Note: The
maximum age limit for appointment by deputation shall be not exceeding 56
years as on the closing date of the receipt of application. 11. In case
of recruitment by promotion/ deputation/ transfer grade from which promotion/
deputation/ transfer to be made Not
Applicable 12. If a
Departmental Promotion Committee exists, what is its composition. Group A
Departmental Confirmation Committee (for considering confirmation): 1. Addl.
Chief Secretary (Finance) / Pr. Secretary (Finance), Government of National
Capital Territory of Delhi Chairman 2.
Administrative Secretary concerned Government of National Capital Territory
of Delhi Member 3. Special
/ Addl. Secretary (Services) Member 13.
Circumstances in which UPSC to be consulted in making recruitment Consultation
with Union Public Service Commission necessary. Note:
The notification No.F.54(48)/02/Dev.HQ/Pt. File/2290 dated 8th January, 2013
shall be superseded after issue of this notification.Animal Husbandry Unit Of Development
Department, Government Of National Capital Territory Of Delhi, Veterinary
Officer, Recruitment Rules, 2023