Preamble - CENTRAL EXCISE AND CUSTOMS DEPARTMENT TAX ASSISTANT, (GROUP C POST) RECRUITMENT RULES, 2014
CENTRAL EXCISE AND CUSTOMS DEPARTMENT TAX ASSISTANT, (GROUP C POST) RECRUITMENT RULES, 2014
PREAMBLE
In exercise of the powers conferred by the proviso to article 309 of the Constitution, and in supersession of Central Excise and Customs Department Tax Assistant (Group C post) Recruitment Rules, 2003, except as respects 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 Tax Assistant (Group C post) in the Central Excise and Customs Department under the control of the Central Board of Excise and Customs, Department of Revenue in the Ministry of Finance, namely:
Rule 1 - Short title and commencement
(1) These rules may be called Central Excise and Customs Department Tax Assistant, (Group C post) Recruitment Rules, 2014.
(2) They shall come into force on the date of their publication in the Official Gazette.
Rule 2 - Number of post, classification and level in pay matrix
1[The number of said posts, their classification and level in the pay matrix attached thereto shall be as specified in columns (2) to (4) of the said Schedule.]
1. Substituted by the Central Excise and Customs Department, Tax Assistant (Group 'C' Post) Recruitment (Amendment) Rules, 2017 vide Notification No. GSR112(E) dated 08.02.2017 for the following:-
"2. Number of post, classification, pay band and grade pay or pay scale
The number of said post, its classification, pay band and grade pay or pay scale attached thereto, shall be as specified in columns (2) to (4) of the Schedule annexed to these rules."
Rule 3 - Special Provision
(1) Each Commissionerate shall have its own separate cadre, unless other-wise directed by the Central Board of Excise and Customs,
1[(1) Each Zonal Cadre Controlling Authority shall have its own separate cadre unless other-wise directed by the Central Board of Excise and Customs.]
(2) Notwithstanding anything contained in sub-rule (1) the Chief Commissioner of Central Excise or Chief Commissioner of Customs having jurisdiction over the concerned Commissionerate may, if he considers to be necessary or expedient in the public interest so to do and subject to such condition as he may specify having regard to the circumstances of the case and for the reasons to be recorded in writing, orders any post in the Commissionerate or Directorate as the case may be, to be filled by absorption of persons holding the same or comparable posts but belonging to the cadre of another Commissionerate or Directorate or any other office under Central Board of Excise and Customs, as the case may be.
1. Substituted by the Central Excise and Customs Department, Tax Assistant (Group 'C' Post) Recruitment (Amendment) Rules, 2017 vide Notification No. GSR112(E) dated 08.02.2017 for the following:-
"(1) Each Zonal Cadre Controlling Authority shall have its own separate cadre unless other-wise directed by the Central Board of Excise and Customs.".
Rule 4 - Method of recruitment, age limit, qualifications, etc
The method of recruitment, age limits, qualification and other matters relating to the said post shall be as specified in columns (5) to (13) of the said Schedule.
Rule 5 - 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 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 6 - 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 reason to be recorded in writing, relax any of the provisions of these rules with respect to any class or category of persons.
Rule 7 - Saving
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, x ex-serviceman, 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 post. |
Number of post. |
Classification. |
1[Level in the pay matrix] |
Whether selection post or non-selection post. |
Age limit for direct recruits. |
|
(1) |
(2) |
(3) |
(4) |
(5) |
(6) |
|
Tax Assistant. |
5432* (2014) Subject to variation dependent on workload. |
General Central Service, Group 'C', non-Gazetted, Ministerial. |
2[Level - 4 in the pay matrix (Rs. 25,500-81,100)].
|
Not applicable. |
Between 18 and 27 years of age (Relaxable for Government Servants in accordance with the instructions or orders issued by the Central Government from time to time)
Note: The crucial date for determining the age-limit shall be the closing date for receipt of applications and (not the closing date prescribed for those in Assam, Meghalaya, Arunachal Pradesh, Mizoram, Manipur, Nagaland, Tripura, Sikkim, Ladakh Division of Jammu and Kashmir, Lahaul and Sipti District and Pangi Sub-Division of Chamba District of Himachal Pradesh, Andaman and Nicobar Islands and Lakshdweep) |
|
Educational and other qualification 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/absorption and percentage of the vacancies to be filled by various methods. |
|
(7) |
(8) |
(9) |
(10) |
|
(i) Degrees of a recognised University or equivalent.
(ii) Should have basic knowledge in the use of computer applications.
(iii) Should possess a speed of not less than 8000 key depressions per hour for data entry work.
Note: The Speed of 8000 key depressions per hour for data entry work is to be judged by conducting a speed test on the electronic data processing machine. |
Not applicable. |
Two Years for direct recruits. |
(i) 90 per cent. by direct recruitment through Staff Selection Commission; and
(ii) 10 per cent by promotion. |
|
In case of recruitment by promotion or deputation or absorption, grades form which promotion or deputation/absorption to be made. |
If a Departmental Promotion Committee exists, what is its composition. |
Circumstances in which Union Public Service Commission is to be consulted in making recruitment. |
|
(11) |
(12) |
(13) |
|
Promotion:
From the Lower Division Clerks who have rendered eight years of regular service in the Grade failing which eight years of combined regular service in the Grade of Lower Division Clerk and 3[Havaldar] shall be taken into consideration and should possess the following educational qualification and experience namely:
(a) 12th class or equivalent from a recognised Board or University;
(b) Data Entry Speed of 8000 key depression per hour for data entry work and passed the Departmental examination with typing speed of 35 words per minute in English or 30 words per minute in Hindi on computer.
Note 1: Where juniors who have completed this qualifying or eligibility service are being considered for promotion, their seniors shall 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 their probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying or 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 the 1st January, 2006 or the date from which the revised pay structure based on the recommendations of the Sixth Central Pay Commission has been extended, shall be deemed to service rendered in the corresponding grade pay or pay scale extended based on the recommendation of the said Pay Commission. |
Group 'C' Departmental Promotion Committee:
(I) Single Commissionerate or Directorate namely having no common cadre
(i) The senior most Additional Commissioner or Director at Headquarters Office - Chairman
(ii) The Additional or Joint Commissioner or Director, Headquarters, failing which any other senior most Additional Commissioner or Joint Commissioner or Director (Headquarters) available at the time of Departmental Promotion Committee Meeting - Member
(iii) Additional Commissioner or Director of Central Excise or Customs - Member
(iv) Deputy Commissioner or Assistant Commissioner of Income-Tax - Member
Note: Where none of the member at serial No. (i) to (iv) above belongs to the Scheduled Castes or the Scheduled Tribes, a Group 'A' officer from outside the Department belonging to the Scheduled Castes or the Scheduled Tribes, shall also associate as a member of the Departmental Promotion Committee.
(II) Composite Commissionerates i.e. two or more Commissionerates having common cadre:
(i) The Senior most Additional Commissioner from each of the Commissionerates (the senior most officer among them would be the Chairman.
(ii) The Additional Commissioner or Joint Commissioner Headquarters of the cadre controlling Commissionerates, failing which any other senior most Additional Commissioner or Joint Commissioner (Headquarters) available at the time of Departmental Promotion Committee Meeting - Member
(iii) Additional Commissioner or Joint Commissioner of Central Excise and Customs - Member
(iv) Deputy Commissioner or Assistant Commissioner of Income Tax - Member
Note: Where none of the member at serial No. (i) to (iv) above belongs to the Scheduled Castes or the Scheduled Tribes a Group 'A' officer from outside the Department belonging to the Scheduled Castes or the Scheduled Tribes, shall also associate as a Member of the Departmental Promotion Committee. |
Not applicable. |
__________________________________________
1. Substituted by the Central Excise and Customs Department, Tax Assistant (Group 'C' Post) Recruitment (Amendment) Rules, 2017 vide Notification No. GSR112(E) dated 08.02.2017 for the following:-"Pay band and grade pay or pay scale."
2. Substituted by the Central Excise and Customs Department, Tax Assistant (Group 'C' Post) Recruitment (Amendment) Rules, 2017 vide Notification No. GSR112(E) dated 08.02.2017 for the following:-"Pay band-1, Rs. 5200-20200 with grade pay of Rs. 2400."
3. Substituted by the Central Excise and Customs Department, Tax Assistant (Group 'C' post) Recruitment (Amendment), Rules, 2015 vide Notification No. GSR710(E) dated 15.09.2015 for the following : - "Head Havaldar"
