Name of the post

Number of post

Classification

Level in the pay matrix

Whether selection post or non-selection post

Age-limit for direct recruits

Educational and other qualifications required for direct recruits

Whether age and educational qualification prescribed for direct recruits will apply in the case of promotees

Period of probation, if any.

(1)

(2)

(3)

(4)

(5)

(6)

(7)

(8)

(9)

1. Assistant Registrar (Protocol)

01* (2018) *subject to variation depended on workload

General Central Service, Group ?B?, Gazetted Non-Ministerial

Level 9 (Rs. 53100-167800)

Not applicable

Not applicable

Not applicable

Not applicable

Not applicable

Method of recruitment whether by direct recruitment or by promotion or by deputation or absorption and percentage of vacancies to be filled by various methods

In case of recruitment by promotion or deputation or absorption grades from which promotion or deputation or absorption, to be made

If a departmental promotion committee exists what is its composition

Circumstances in which U.P.S.C. is to be consulted in making recruitment

(10)

(11)

(12)

(13)

By Deputation (Including Short Term Contract).

Deputation (Including Short Term Contract)-

Officers working under Central Government or State Government or Supreme Court or High Court or Subordinate Courts or Statutory/Autonomous bodies having pensionary benefits:

(a) holding (i) analogous post on regular basis in parent cadre or department; or

(ii) post in level 8 of the pay matrix (Rs. 47600-151100) with two years regular service in the grade, or

(iii) post in level 7 of the pay matrix (Rs. 44900-142400) with three years regular service in the grade; and

(b) Essential: possessing the following educational qualifications and experience, namely

(i) degree of a recognized University or equivalent.; and

(ii) having 2 years experience in protocol related work.

Desirable: Degree in Law and having experience in protocol work

Note: The period of deputation including the period of deputation in another ex cadre post held immediately preceding this appointment in the same or some other organisation/department of the Central government shall ordinarily not exceed three years and the maximum age-limit for deputationist shall not be exceeding the age of 56 years on the last date of receipt of applications.

Not applicable

Not applicable

(1)

(2)

(3)

(4)

(5)

(6)

(7)

(8)

(9)

2. Tribunal Officers/Section Officers

48* (2018) *subject to variation depended on workload

General Central Service, Group ?B?, Gazetted Non-Ministerial

Level 7 (Rs. 44900-142400)

Selection

Not applicable

Not applicable

Not applicable

Not applicable

(10)

(11)

(12)

(13)

(i) 30% by Promotion, failing which by deputation (Including Short Term Contract), and

(ii) 70% by Deputation (Including Short Term Contract)/absorption.

(i) Promotion-

Assistant with five years regular service in level 6 of the pay matrix (Rs. 35400-112400) or equivalent and having successfully completed 2 weeks training in Administrative or Judicial or Financial matters, from the institute to be prescribed by the Ministry.

Note: Where juniors who have completed their qualifying or eligibility service are being considered for promotion, their senior would also be considered provided they are not short of the requisite qualifying or eligibility service by more than half of such qualifying or eligibility service or two years, whichever is less, and have successfully completed probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying or eligibility service.

(ii) Deputation (Including Short Term Contract)/Absorption-

Persons working under Central Government or State Government or Supreme Court or High Court or Subordinate Courts or Statutory/Autonomous bodies having pensionary benefits.

(a) Holding

(i) analogous post on regular basis in parent cadre or department; or

(ii) post in the level 5 of the pay matrix (Rs. 29200-92300) with five years regular service in the grade, and

(b) possessing the following educational qualifications and experience:

(i) Degree of a recognized University; and

(ii) Having 2 years experience in personnel, administrative or judicial work.

Desirable: Degree in Law

Note 1: The departmental officer in the feeder grade who are in the direct line of promotion shall not be eligible for consideration for appointment on deputation.

Note 2: The period of deputation including the period of deputation in another ex cadre post held immediately preceding this appointment in the same or some other organisation or department of the Central government shall ordinarily not exceed 3 years. The maximum age limit for deputationist shall not be exceeding the age of 56 years on the last date of receipt of applications.

Group ?B? Departmental Promotion Committee (for considering promotion) consisting of:?

(i) Judicial/Administrative Member, Armed Forces Tribunal - Chairperson;

(ii) Principal Registrar (PB) AFT or Registrar AFT - Member;

(iii). Under Secretary in charge of Armed Forces Tribunal in the Ministry of Defence-Member.

Not applicable

(1)

(2)

(3)

(4)

(5)

(6)

(7)

(8)

(9)

(10)

3. Assistant

31* (2018) *subject to variation depended on workload

General Central Service, Group-B, Non-Gazetted Ministerial

Level 6 (Rs. 35400-112400)

Selection

Not exceeding 30 years relaxable for Govt. Servant up to 5 years in accordance with the instructions or Orders issued by the Central Govt.

Note: The crucial date for age-limit shall be as advertised by SSC.

Bachelor's Degree from a recognised University

Not applicable

Two years for promotees and Direct Recruitment

(1) 80 per cent by promotion failing which by Deputation (Including Short Term Contract)/absorption

(2) 20 per cent by Direct Recruitment.

(11)

(12)

(13)

Promotion from amongst the Upper Division Clerks in level 4 in pay matrix (25500-81100) who have rendered not less than 10 years regular service in the grade and having successfully completed 2 weeks training in Administrative or Judicial or Financial matters from the institute to be prescribed by the Ministry.

Note: Where juniors who have completed their qualifying or eligibility service are being considered for promotion, their senior would also be considered provided they are not short of the requisite qualifying or eligibility service by more than half of such qualifying or eligibility service or two years, whichever is less, and have successfully completed probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying or eligibility service.

Deputation (Including Short Term Contract): Officials working under Central Government or State Government or Supreme Court or High Court or Subordinate Courts or Statutory/Autonomous bodies having pensionary benefits

(a)(i) holding analogous post on regular basis in parent cadre or department; or

(ii) Upper Division Clerks in level 4 of the pay matrix (Rs. 25500-81100) with 10 years regular service in the grade in Central Government or State Government or Supreme Court or High Court or Subordinate Courts.

(b).(i) Possessing Degree from recognised University; and

(ii) having 2 years' experience in establishment, administration or Accounts.

Note: The period of deputation including the period of Deputation (Including Short Term Contract) in another ex cadre post held immediately preceding this appointment in the same or some other organisation or department of the Central Government shall ordinarily not exceed 3 years. The maximum age limit for deputationist shall not be exceeding the age of 56 years on the last date of receipt of applications.

Group ?B? Departmental Promotion Committee (for considering promotion) consisting of:?

(i) Judicial/Administrative Member, Armed Forces Tribunal - Chairperson;

(ii) Principal Registrar (PB) AFT/Registrar AFT-Member;

(iii) Under Secretary in charge of Armed Forces Tribunal in the Ministry of Defence - Member.

Group ?B? Departmental Confirmation Committee (for considering confirmation) consisting of:?

(i) Judicial/Administrative Member, Armed Forces Tribunal - Chairperson;

(ii) Principal Registrar (PB) AFT/Registrar AFT-Member;

(iii) Under Secretary in charge of Armed Forces Tribunal in the Ministry of Defence - Member.

Not applicable

(1)

(2)

(3)

(4)

(5)

(6)

(7)

(8)

(9)

(10)

4. Private Secretary

12* (2018) *Subject to variation dependent on workload

General Central Service, Group ?B?, Gazetted, Ministerial.

Level 7 (Rs. 44900-142400)

Selection

Not applicable

Not applicable

Not applicable.

Not applicable.

By Promotion, failing which by Deputation (Including Short Term Contract)/absorption

(11)

(12)

(13)

Promotion:

Stenographers/Tribunal Masters in the Armed Forces Tribunal who have rendered five years regular service in the level 6 of the pay matrix (35400-112400) and having successfully completed 2 weeks training in administrative/secretarial matters from the institute to be prescribed by the Ministry.

Note: Where juniors who have completed their qualifying or eligibility service are being considered for promotion, their senior would also be considered provided they are not short of the requisite qualifying or eligibility service by more than half of such qualifying or eligibility service or two years, whichever is less, and have successfully completed probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying or eligibility service.

Deputation (Including Short Term Contract)/Absorption: Stenographer in Central Government or State Government or Supreme Court or High Court or Subordinate Courts or Statutory/Autonomous bodies having pensionary benefits, holding

(i) analogous posts on regular basis in parent cadre or department; or

(ii) a post in the level 6 of the pay matrix (35400-112400) with five years regular service in the grade.

Note 1: The departmental officer in the feeder grade who are in the direct line of promotion shall not be eligible for consideration for appointment on deputation.

Note 2: The period of deputation including the period of deputation (Including Short Term Contract) in another ex cadre post held immediately preceding the appointment in the same or some other organisation or Department of the Central government shall ordinarily not exceed 3 years. The maximum age limit for appointment by deputation or absorption shall not exceed 56 years as on the closing date of receipt of application.

Group ?B? Departmental Promotion Committee (for considering promotion) consisting of:?

(i) Judicial/Administrative Member, Armed Forces Tribunal - Chairperson;

(ii) Principal Registrar (PB) AFT or Registrar AFT to be nominated by Chairperson, AFT - Member;

(iii) Under Secretary in charge of Armed Forces Tribunal in the Ministry of Defence - Member.

Not applicable

(1)

(2)

(3)

(4)

(5)

(6)

(7)

(8)

(9)

(10)

5. Tribunal Master (Stenographer Grade ?I?)

31* (2018)* Subject to variation dependent on work load

General Central Services, Group ?B?, Non-Gazette Ministerial

Level 6 (Rs. 35400112400)

Selection

Not applicable

Not applicable

Not applicable

Two years for promotees

Promotion, failing which by deputation (Including Short Term Contract)/absorption

(11)

(12)

(13)

Promotion: Stenographers Grade ?II? in the Armed Force Tribunal who have rendered not less than 10 years regular service in level 4 in the pay matrix (25500-81100) and having successfully completed 2 weeks training in administrative/secretarial matters from the institution to be prescribed by the Ministry.

Note: Where juniors who have completed their qualifying or eligibility service are being considered for promotion, their senior would also be considered provided they are not short of the requisite qualifying or eligibility service by more than half of such qualifying or eligibility service or two years, whichever is less, and have successfully completed probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying or eligibility service.

Deputation (Including Short Term Contract): Stenographers of the Central Government or Armed Forces or State Government or Supreme Court or High Court or District Courts or Statutory/Autonomous bodies having pensionary benefits holding

(i) the analogous post on regular basis in parent cadre or department; or

(ii) post in the level 4 of the pay matrix (Rs. 25500-81100) with 10 years regular service in the grade.

Note 1: The departmental officer in the feeder grade who are in the direct line of promotion shall not be eligible for consideration for appointment on Deputation (Including Short Term Contract)

Note 2: The period of deputation including the period of Deputation (Including Short Term Contract) in another ex-cadre post held immediately preceding the appointment in the same or some other organisation or Department of the Armed Forces Central Government shall ordinarily not exceed three years. The maximum age limit for recruitment by Deputation (Including Short Term Contract)/absorption shall not exceed 56 years as on the closing date of receipt of application.

Group ?B? Departmental Promotion Committee (for considering promotion) consisting of:?

(i) Judicial/Administrative Member, Armed Forces Tribunal - Chairperson;

(ii) Principal Registrar (PB) AFT or Registrar AFT to be nominated by Chairperson, AFT - Member;

(iii) Under Secretary in charge of Armed Forces Tribunal in the Ministry of Defence - Member.

Not applicable.