Preamble - CENTRAL BOARD OF EXCISE AND CUSTOMS (CHAIRMAN AND MEMBERS) RECRUITMENT RULES, 2017
CENTRAL BOARD OF EXCISE AND CUSTOMS (CHAIRMAN AND MEMBERS) RECRUITMENT RULES, 2017
PREAMBLE
In exercise of the powers conferred by the proviso to article 309 of the Constitution, and in supersession of the Central Board of Excise and Customs (Chairman and Members) Recruitment Rules, 2006 the President hereby makes the following rules regulating the method of recruitment to the posts of Chairman and Members of the Central Board of Excise and Customs in the Department of Revenue, Ministry of Finance, namely:-
Rule 1 - Short title and commencement
(1) These rules may be called the Central Board of Excise and Customs (Chairman and Members) Recruitment Rules, 2017.
(2) They shall come into force on the date of their publication in the Official Gazette.
Rule 2 - Number of posts, classification and level in the pay matrix
The number of posts, their classification and level in the pay matrix 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, qualifications, etc
The method of recruitment, age limit, qualifications and other matters relating to the said posts shall be as specified in columns (5) to (13) of the aforesaid Schedule.
Rule 4 - Disqualification
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 posts:
Provided that if 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 the opinion that it is necessary or expedient so to do, it may, by order and for reasons to be recorded in writing, 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 reservation, relaxation of age limit and other concessions required to be provided for the Scheduled Castes, the Schedules 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 |
Level in the pay matrix |
Whether selection post or non- selection post |
Age limit for direct recruits |
|
(1) |
(2) |
(3) |
(4) |
(5) |
(6) |
|
(1) Chairman |
01(2017) |
General Central Service, Group 'A', Gazetted, Non-Ministerial. |
Level 17 in the pay matrix ` 2,25,000/- |
Selection |
Not applicable |
|
Educational and other
qualification for direct
recruits |
Whether age and educational qualification 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/ absorption and percentage of posts to be filled in by various methods |
|
(7) |
(8) |
(9) |
(10) |
|
Not applicable |
Not applicable |
Not applicable |
Deputation/absorption. |
|
In case of recruitment by promotion or deputation/absorption, grades from which promotion or deputation/ absorption to be made |
If a Departmental Promotion Committee exists, what is its composition |
Circumstances in which the Union Public Service Commission is to be consulted in making recruitment |
|
(11) |
(12) |
(13) |
|
Deputation/absorption:
Members of the Central Board of Excise and Customs, possessing the following qualifications, namely:-
(i) having twenty years of experience in administering and running the indirect tax administration in the Central Government with ten years of experience in the field formations of Central Board of Excise and Customs;
(ii) having high professional merit and excellence; and
(iii) having impeccable reputation of integrity.
Note1 : The normal eligibility conditions of maximum age of 56 years on the date of closing of applications shall not be applicable in cases of absorption.
Note 2: No person with less than Six Months residual service on the date of occurrence of vacancy for which selection is being made shall be eligible for consideration.
Provided that in the eventuality of no Member having a residual service of six months or more on the date of occurrence of vacancy in the post of Chairman, Central Board of Excise and Customs, Government may relax the condition of residual service.
Provided further that provisions of this Note (2) shall only be applicable to Members who join Central Board of Excise and Customs after 01.04.2017. |
Not applicable
However, a Selection Committee with the following composition shall recommend selection of eligible officers to be appointed to this post by the Central Government:-
(i) Cabinet Secretary -Chairman;
(ii) Principal Secretary/ Additional Principal Secretary to Prime Minister -Member;
(iii) Home Secretary -Member;
(iv) Secretary (Personnel) Department of Personnel
and Training -Member;
(v) Secretary, Department of Revenue -Member;
Note: The Selection Committee may devise ways to assess candidates |
Consultation with the Union Public Service Commission not necessary. |
|
(1) |
(2) |
(3) |
(4) |
(5) |
(6) |
|
(2) Member |
06 (2017) |
General Central Service, Group 'A', Gazetted, Non-Ministerial. |
Level 17 in the pay matrix ` 2,25,000/- |
Selection |
Not applicable |
|
(7) |
(8) |
(9) |
(10) |
|
Not applicable |
Not applicable |
Not applicable |
Deputation/Absorption |
|
(11) |
(12) |
(13) |
|
Deputation/Absorption
Officers of the Central Government having one year regular service in level 15 in the pay matrix ` 1,82,200- ` 2,24,400/-.
and possessing the following essential qualifications, namely:-
(i) having fifteen years of experience in administering and running the indirect tax administration in the Central Government with ten years of experience in the field formations of Central Board of Excise and Customs;
(ii) having high professional merit and excellence; and
(iii) having impeccable reputation of integrity.
Note1: The normal eligibility conditions of maximum age of 56 years on the date of closing of applications shall not be applicable in cases of absorption.
Note 2: No person with less than one year residual service on the date of occurrence of vacancy shall be eligible for appointment against the vacancy. |
Not applicable;
However, a Selection Committee with the following composition shall make selection of eligible officers to be appointed to this post by the Central Government.
(i) Cabinet Secretary -Chairman;
(ii) Principal Secretary/ Additional Principal Secretary to Prime Minister -Member;
(iii) Home Secretary -Member;
(iv) Secretary (Personnel) Department of Personnel and Training -Member;
(v) Secretary, Department of Revenue -Member.
Note 1: The Cabinet Secretary may co-opt Chairman, Central Board of Excise and Customs for Selection Committee meetings.
Note 2: The Selection Committee may devise ways to assess candidates. |
Consultation with Union Public Service Commission not necessary. |
