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Sections
Rule - 1. Short title and commencement.
Central
Excise And Customs Directorates, Additional Assistant Director (Group B,
Gazetted, Non-Ministerial Posts) Recruitment Rules, 2022
[31st
March 2022]
In exercise of the
powers conferred by the proviso to article 309 of the Constitution and in supersession
of the Directorate of Revenue Intelligence (Class II, Gazetted posts)
Recruitment Rules,1975, the Directorate of Inspection and Audit (Customs and
Central Excise) (Inspecting Officers) Recruitment Rules, 1987 and the
Directorate of Statistics and Intelligence (Central Excise and Customs) Group
'B' posts, Recruitment Rules, 1999, in so far as they relate to the posts of
Superintendent of Central Excise Class II/ Appraiser/ Inspector of Customs,
Inspecting Officer and Additional Assistant Director, except as respect 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
Additional Assistant Director (Group 'B', Gazetted, Non-Ministerial Posts) in
the Directorates under the control of Central Board of Indirect Taxes and
Customs, Ministry of Finance, Department of Revenue, namely:-
Rule - 1. Short title and commencement.
(1)
These rules may be called
the Central Excise and Customs Directorates, Additional Assistant Director
(Group B, Gazetted, Non-Ministerial Posts) Recruitment Rules, 2022.
(2)
They shall come into force
on the date of their publication in the Official Gazette.
Rule - 2. Application.
These rules shall apply to the post specified in Column (1) of the Schedule
annexed to these rules.
Rule - 3. Special provision.
(1)
Directorate General of
Performance Management, Central Board of Indirect Taxes and Customs, New Delhi
will be the Cadre Controlling Authority for all Group B and C posts (Gazetted
and Non Gazetted) for the following Directorates as approved by the Board,
namely:-
(i)
Directorate General of
Performance Management;
(ii)
Directorate General of
Revenue Intelligence;
(iii)
Directorate General of Goods
and Service Tax Intelligence;
(iv)
Directorate of Logistics;
(v)
Directorate General of Tax
Payer Services;
(vi)
Directorate General of
Systems and Data Management;
(vii)
Central Revenues Control
Laboratory;
(viii)
Directorate General of
Vigilance;
(ix)
Directorate General of
Anti-Profiteering;
(x)
Directorate General of Export
Promotion;
(xi)
Directorate General of
Audit;
(xii)
Directorate of Legal
Affairs;
(xiii)
Directorate General of Human
Resource Development;
(xiv) Chief
Commissioner (Authorized Representative), Customs, Central Excise and Service
Tax Appellate Tribunal (CESTAT);
(xv)
Directorate General of
Analytics and Risk Management;
(xvi) Directorate
General of Valuation;
(xvii) Directorate
of International Customs;
(xviii)
Directorate General of Goods
and Service Tax.
(2)
Inter-se-seniority of all
merged Directorates posts in the grade of Group B and C shall be integrated as
per the instructions or guidelines issued by the Government of India from time
to time in this regard.
Rule - 4. Number of post, classification and level in pay matrix.
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.
Rule - 5. Method of recruitment, age-limit, qualifications, etc.
The method of recruitment, age-limit, qualifications and other matters relating
thereto shall be as specified in columns (5) to (13) of the aforesaid Schedule.
Rule - 6. 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 - 7. 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 - 8. 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, ex-servicemen and other special categories of persons in
accordance with the orders issued by the Central Government from time to time
in this regard.
SCHEDULE
|
Name
of post. |
Number
of posts. |
Classification |
Level
in the pay matrix. |
Whether
selection post or nonselection post. |
Age
limit for direct recruits. |
Educational
and other qualifications required for direct recruits. |
|
(1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
|
Additional Assistant Director. |
390*(2022) *Subject to variation dependent on
workload. |
General Central Service, NonMinisterial,
Gazetted, Group ‘B’. |
Level-8 (Rs. 47600- 151100). Remark: Level-9 (Rs.
53100- 167800) in the pay matrix after completion of four years of regular
service in the grade of level-8 (Rs. 47600- 151100) in the pay matrix. |
Selection post. |
Not applicable. |
Not applicable. |
|
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 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. |
|
(8) |
(9) |
(10) |
(11) |
|
Not applicable. |
Not applicable. |
(i) 15 per cent by promotion; (ii) 85 per cent by deputation. |
Promotion: Inspector (Central Excise) in level-7
(Rs.44900- 142400) in the pay matrix having two years of regular service in
the grade and having successfully completed 2-4 weeks of training prescribed
by the Department. 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 their probation period for promotion to the next
higher grade along with their juniors who have already completed such
qualifying or eligibility service. Deputation: Officers of Central Government or
State Government or Union Territories,- (a)(i) holding analogous post on
regular basis in the parent cadre or Department; or (ii) with two years regular service
in a post in level-7 (Rs.44900-142400) in the pay matrix or equivalent in the
parent cadre or Department; and (b) possessing the following
educational qualifications and experience: (i) Bachelors degree from a
recognized University or Institute; and (ii) three years experience in the
matters of levy, assessment and collection of Customs duty, Central Excise
duties, Goods and Service Tax and Integrated Goods and Service Tax,
Intelligence and Investigation, enforcement of border control on goods and
conveyances, dispute resolution including drafting of Show Cause Notices,
adjudication and appeals or Audit of assessments for ensuring tax compliance. Note 1: 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 organization or
Department of the Central Government shall ordinarily not exceed three years.
The maximum age limit for appointment by deputation shall be not exceeding
fifty six years as on the last date of receipt of applications. Note 2: The departmental officers in
the feeder category who are in the direct line of promotion shall not be
eligible for consideration for appointment on deputation. Similarly, the
deputationists shall not be eligible for consideration for appointment by
promotion. |
|
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. |
|
(12) |
(13) |
|
Group ‘B’ Departmental Promotion
Committee for considering promotion : 1. Director General, Directorate
General of Performance Management - Chairman; 2. Principal Additional Director
General or Additional Director General, Directorate General of Human Resource
Development (Human Resource Management-I) - Member; 3. Additional or Joint Director,
Directorate General of Performance Management - Member. |
Consultation with the Union Public Service
Commission is not necessary for filling up the post by promotion. However,
consultation with the Union Public Service Commission is necessary for
filling up the post by deputation. |