Please Wait... We are preparing ur result
No Internet! You should check your internet connection. Trying to connect...
  • Products
    • Legal Research Tool
    • Litigation Management Tool
    • Legal Due Diligence - LIBIL
    • Customised AI Solutions
  • Customers
    • Enterprise
      • Case Management Tool for Enterprise
      • Legal Research for Enterprise
      • Customized Legal AI for Enterprise
      • Legal Due diligence for Enterprise
    • Law Firms
      • Case Management Tool for Law Firms
      • Legal Research for Law Firms
      • Legal Due diligence for Law Firms
      • Customized Legal AI for Law Firms
    • Judiciary
      • Legal Research for Judiciary
  • Sectors
    • Background Verification
    • Financial Consulting & Support
    • Banking
    • Financial Risk & Advisory
    • Real Estate
    • Supply Chain & Logistics
    • Fintech
    • Insurance
  • Home
  • More
    • About Legitquest
    • Career
    • Blogs
  • Contact Us
  • Login
Are you looking for a legal tech solutions like Legal Research, Case Management Tool, or a Legal Due Diligence Tool? Fill in the form below.
  • Sections

  • Rule 1. Short title and commencement :-
  • Rule 2. Number of post, classification and level in pay matrix :-
  • Rule 3. Method of recruitment, age-limit, qualifications, etc :-
  • Rule 4. Disqualification :-
  • Rule 5. Power to relax :-
  • Rule 6. Saving :-

Open Sections
Back to Results

Central Indirect Taxes And Customs Directorates Inspector Intelligence Officer (Group B, Non-Gazetted, Non-Ministerial Posts) Recruitment Rules, 2024

Back

Central Indirect Taxes And Customs Directorates Inspector/Intelligence Officer (Group B, Non-Gazetted, Non-Ministerial Posts) Recruitment Rules, 2024

[13TH March 2024]

In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Directorate General of Inspection (Customs and Central Excise) (Group 'C' and Group 'D' posts) Recruitment Rules, 1988, in so far as they relate to the post of Inspector of Central Excise and the Directorate of Revenue Intelligence and the Directorate of Anti-Evasion (Group 'C' and Group 'D' post) Recruitment Rules, 1990, in so far as they relate to the post of Intelligence officer, 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 Inspector/Intelligence officer (Group 'B', Non Gazetted, Non-Ministerial Posts) in the Directorates under the Central Board of Indirect Taxes and Customs, Department of Revenue, Ministry of Finance, namely:-

Rule 1. Short title and commencement :-

(i)       These rules may be called the Central Indirect Taxes and Customs Directorates Inspector/Intelligence officer (Group B, Non-Gazetted, Non-Ministerial Posts) Recruitment Rules, 2024.

(ii)      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 :-

The number of posts, its classification and level in the pay matrix attached thereto shall be asspecified 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 thereto 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 post:

Provided that the Central Government may, if satisfied that such marriage ispermissible 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 such 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 and in consultation with the Union Public Service Commission, relax any ofthe provisions ofthese 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, theScheduled 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 1

SCHEDULE

 

Name of post

Number of post.

Classification.

Level in pay matrix.

Whether selection post or nonselection post.

Age-limit for directrecruits.

(1)

(2)

(3)

(4)

(5)

(6)

Inspector/ Intelligence Officer.

609*(2024)

*Subject to variation dependent on Workload

Note: As the sanctioned strength of National Academy of Customs, Indirect Taxes & Narcotics (NACIN) directorate is borne on and drawn from Cadre Controlling Authority of the respective zone, its sanctioned strength is shown in field  formations and removed from Directorate Recruitment Rules.

General Central Service, Group ‘B’ NonGazetted, NonMinisterial.

Level-7 in the Pay Matrix (Rs.44,900- 1,42,400).

Selection post.

Not applicable.

 

Educational and other qualifications required for direct recruits.

Whether age and educational qualifications prescribed for direct recruits will apply incase of promotees.

Period of probation, if any.

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

(7)

(8)

(9)

(10)

Not applicable.

Not applicable.

Not applicable.

(i) 25% by promotion failing which by deputation;

(ii) 75% by deputation.

 

In case of recruitment by promotion or deputation/ absorption, grades from whichpromotion or deputation/ absorption to be made.

(11)

(A) Promotion:

By promotion through Departmental Qualifying Examination from the grades of Executive Assistant and Stenographer Grade-I in level – 6 (Rs.35,400-1,12,400) in the pay matrix with five years of regular service in the grade.

Note 1: The eligibility service for promotion through Departmental Qualifying Examination for persons holding the posts of Executive Assistant and Stenographer Grade-I on regular basis on the date of notification of these rules shall be five years of regular service in the grade failing which fifteen years of combined regular service in the grades of Executive Assistant and Tax Assistant and Stenographer Grade-I and Stenographer Grade-II, respectively.

Note 2: Promotees shall be required to pass physical tests and possess the physical standards prescribed below:

(1) For male candidates:-

(a) Physical standards (Minimum)

(i) Height: 157.5 cms. (relaxable by 5 cms. in the case of Garhwalis, Assamese, Gorkhas and members of Scheduled Tribes.)

(ii) Chest: 81 cms (fully expanded with minimum expansion of 5 cms)

(b) Physical Test- Walking: 1600 meters in 15 minutes

(2) For female candidates:

(a) Physical standards (Minimum)

(i) Height-152 cms

(ii) Weight- 48 kgs

(Height relaxable by 2.5 cms and weight relaxable by 2 kgs in the case of Garhwalis, Assamese, Gorkhas and members of Scheduled Tribes.)

(b) Physical Test: -

Walking: 1 km. in 20 minutes

Note 3: Where juniors who have completed their 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 probation period for promotion to the next higher grade along with their juniors who have already completed such qualifying or eligibility service.

Note 4: The eligibility list for promotion shall be prepared with reference to the date of completion by the officers of the prescribed qualifying service in the respective grade or post.

Note 5: The officials in the given level in the pay matrix, who are confirmed or permanent officials of the Department as on the date of commencement of these rules and who are eligible to participate in the Departmental Qualifying Examination conducted prior to such commencement shall continue to be eligible to participate in all the Departmental Qualifying Examination on an equitable basis.

Note 6: The officials in the given level in the pay matrix, in the stenography cadre, who, join the Department after the date of commencement of these rules shall not be eligible to participate in the Departmental Qualifying Examination conducted after the date of such commencement.

Note 7: Candidates shall be required to pass such written tests as may be determined bythe Central Board of Indirect Taxes and Customs from time to time and the written test shall be qualifying in nature and the marks obtained in the test shall not be counted towards determining seniority.

(B) Deputation:

Deputation posts shall be filled up by the Directorates concerned from amongst the Inspectors CGST, Preventive Officers and Examiners in level-7 (Rs 44,900-1,42,400) in the pay matrix in field formations of Central Goods & Services Tax, Central Excise and Customs, having two years of regular service in the grade.

Note 1: 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.

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 three years.

Note 3: The Maximum age limit for appointment by deputation shall be not exceeding fifty-six years as on the last date of receipt of applications.

 

If Departmental Promotion Committee exist, what is its composition.

Circumstances in which Union Public Service Commission is to be consulted in making recruitment.

(12)

(13)

Group ‘B’ Departmental Promotion Committee (for considering promotion) consisting of: -

1. The Principal or Additional Director General of Directorate General of Performance Management – Chairperson;

2. The Additional or Joint Director of Directorate General of Revenue Intelligence – Member;

3. The Additional or Joint Director of Directorate General of Revenue Intelligence – Member;

4. The Deputy Director of the Indian Revenue Service – Member.

Consultation with Union Public Service Commission is not necessary.

 

Priced to suit your business

Simple plans, no contract, no setup and hidden fees

Request Pricing Plans
Company
  • Our Team
  • Gallery
  • Contact Us
  • Careers
Information
  • Terms & Conditions
  • We value your Privacy
  • Newsletter
  • FAQ
  • Blog
  • Free Legal Aid
Products
  • Legal Research
  • Litigation Management Tool (Patrol)
  • LIBIL (Legal Worthiness)
  • Customised AI Solutions
Litigation Check
  • Criminal Record Check Online
  • Client Due Diligence
  • Customer Due Diligence
  • Tool For Legal Teams
  • Crime Database Search Tool
  • Criminal Background Verification
Legal Tech Solutions for Corporate
  • Case Management Tool for Corporate
  • Legal Research for Corporate
  • Customized Legal AI for Corporate
  • Legal Due diligence for Enterprise
Legal Tech Solutions for Law Firms
  • Case Management Tool for Law Firms
  • Legal Research for Law Firms
  • Legal Due diligence for Law Firms
  • Customized Legal AI for Law Firms
Legal Tech Solutions for Judiciary
  • Legal Research for Judiciary
Customers
  • Enterprise
  • Judiciary
  • Law Firms
Sectors
  • Background Verification
  • Financial Consulting & Support
  • Banking
  • Financial Risk & Advisory
  • Real Estate
  • Supply Chain & Logistics
  • Fintech
  • Insurance
Contact
India Flag

A-149, Block A, LGF, Defence Colony, New Delhi, India - 110024.

Follow Us
X (Twitter) Join Our Community
©2022 - LQ Global Services Private Limited. All rights reserved.
Section Access

Register to Access this Feature (No Payment Required)

Subscribe Us

Section Access is a Premium Feature. Please Register by Clicking Below button.