ASSISTANT CUSTODIAN OF ENEMY PROPERTY RECRUITMENT RULES, 2012
ASSISTANT CUSTODIAN OF ENEMY PROPERTY RECRUITMENT RULES, 2012
Preamble - ASSISTANT CUSTODIAN OF ENEMY PROPERTY RECRUITMENT RULES, 2012
ASSISTANT CUSTODIAN OF ENEMY PROPERTY RECRUITMENT RULES, 2012
PREAMBLE
In exercise of the powers conferred by the proviso to article 309 of the constitution and in supersession of the Assistant Custodian of Enemy Property for India Recruitment Rules, 1984, except as respects things done or omitted to be done before such supersession, the Central Government hereby makes the following rules regulating the method of recruitment to the post of the Assistant Custodian of Enemy Property in the office of Custodian of Enemy Property for India, Mumbai, namely: -
Rule 1 - Short title and commencement
(1) These rules may be called the Assistant Custodian of Enemy Property Recruitment Rules 2012.
(2) They shall come into force on the date of their publication in the Official Gazette.
Rule 2 - Number of posts, classification and Pay Band and Grade Pay or Pay Scale
The number of the said post, its classification and the pay band and grade pay or pay scale attached thereto, shall be as specified in columns 2 to 4 of the Schedule appended to these rules.
Rule 3 - Method of recruitment, age limit and other qualifications
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.
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 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 the 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 affect reservations relaxation in age limit and other concessions required to be provided for the Scheduled Castes the Scheduled Tribes and other special 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 the post.
Number
of posts.
Classification
Pay
Band and Grade Pay or Pay Scale.
Whether
selection post or non-selection post.
Age
limit for direct recruits.
Educational
and other qualifications required for direct recruits.
1
2
3
4
5
6
7
Assistant
Custodian of Enemy Property.
3*
(2012) *Subject to variation dependent on work load
General
Central Service, Group 'B' Gazetted, Non-Ministerial.
Pay
Band-2 (Rs. 9300-34800) and Grade Pay Rs. 4600/-
Selection
post.
Not
applicable
Not
applicable
Whether
age and education al qualif- ications prescribed for direct recruits
will apply in the case of promotes
Period
of probation if any.
Method
of recruitment, whether by direct recruitment or by promotion or by
deputation/absorption and percentage of the vacancies to be filled by
various methods.
In
case of recruitment by promotion or deputation/ absorption, grades from
which promotion or deputation/ absorption to be made.
If
a Depar- tmental Promotion Committee exists, what is its comp- osition.
Circum-
stances in which Union Public Service Commission is to be consulted in
making recruitment.
8
9
10
11
12
13
Not
applicable
2
years for promotees.
(i)
fifty percent by promotion failing which by deputation
(ii)
fifty percent deputation/absorption
Promotion.-
Superintendent
or Assistant or Stenographer Grade-1 (Group-B) having five years regular
service in pay band-2 (Rs. 9300-34800) and grade pay of Rs. 4200.
Note
1.- Where juniors who have completed their qualifying/eligibility
service are being considered for promotion, their senior 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
probation period for promotion to the next higher grade along with their
juniors who have already completed such qualifying/ eligibility service.
Note
2.- For the purpose of computing minimum qualifying service for
promotion, the service rendered on a regular basis by an Officer prior
to 1st January, 2006, the date from which the revised pay structure
based on the 6th Central Pay Commission Recommendations has been
extended, shall be deemed to be service rendered in the corresponding
Grad Pay/Pay Scale extended based on the recommendations of the Pay
Commission.
Deputation.-
Officers
of the Central Government -
(a)
(i) holding analogous posts on regular basis in the parent cadre; or
(ii)
with five years regular service in pay band-2 (Rs. 9300-34800) with
grade pay of Rs. 4200/-; and
(b)
possessing two years' experience of administration, establishment and
accounts matters.
Note
1.- The departmental officials in the feeder category who are in the
direct line of promotion will not be eligible for Consideration for
appointment on deputation. Similarly, deputations shall not be eligible
for Consideration for appointment by promotion. (Period of deputation
including period of deputation to 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 three years.
Note
2.- The maximum age limit for appointment by deputation shall be not
exceeding fifty-six years as on the closing date of the receipt of
applications.
Note
3.- For the purpose of appointment on deputation/absorption basis, the
service rendered on a regular basis by an officer prior to 1st January,
2006 (the date from which the revised pay structure based on the 6th
Central Pay Commission recommendation has been extended) shall be deemed
to be service rendered in the corresponding grade pay or pay scale
extended based on the recommendations of the pay commission except where
there has been merger of more then one pre-revised scale of pay into one
grade with a common grade pay or pay scale and where this benefit will
extend only for the post(s) for which that grade pay or pay scale is the
normal replacement grade without any up gradation.
Group
'B' DPC (For considering promotion n)
1.
Director (Enemy Property) Chairman.
2.
Custodian of Enemy Property Member
3.
Under Secretary (Enemy Property Member
Consultation
with the UPSC necessary while appointing an office on deputation/
absorption
