[22nd
January 2025] In exercise of the powers
conferred by section 98, read with sub-section (2) of section 480 of the Delhi
Municipal Corporation Act, 1957 (66 of 1957) and Government of India, Ministry
of Home Affairs, Notification Number S.O. 3159 dated the 19th October, 1966,
and after consultation with Union Public Service Commission, the Lt. Governor
of the National Capital Territory of Delhi is pleased to make the following
recruitment regulations for regulating the method of recruitment to the posts
of Chief Vigilance Officer in Municipal Corporation of Delhi, namely:- (1)
These Regulations may be called Chief
Vigilance Officer Recruitment Regulations, 2024. (2)
They shall come into force on the date of
their publication in the Delhi Gazette. The number of the said
posts, their classification and Level in Pay Matrix attached thereto shall be
as specified in columns 2 to 4 of the Schedule annexed to these regulations. 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 said Schedule. No person, - (a)
who has entered into or contracted a second
marriage with a person having a spouse living; or (b)
who, having a spouse living, has entered into
or contracted a second marriage with any person; shall not be eligible for
appointment to the said post : Provided that the Municipal
Corporation of Delhi, 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 regulation. Where the Municipal
Corporation of 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
Union Public Service Commission, relax any of the provisions of these
regulations with respect to any class or category of persons or posts. Nothing in these regulations
shall affect reservations, relaxation of age limit and other concessions
required to be provided for candidates of Scheduled Castes, Scheduled Tribes,
Ex -Servicemen and other special categories of persons, in accordance with the
orders issued by the Government of India from time to time, in this regard. S.No. Columns no. of the schedule Provision Proposed 1. Name of the Post Chief Vigilance Officer 2. No. of post 1(2023)* Subject to variation dependent on workload 3. Classification Category A Post 4. Scale of Pay/ level in pay matrix Level-14 (Rs. 144200-218200) in the Pay Matrix 5. Whether selection post or non-selection post Not applicable. 6. Age limit for direct recruits Not applicable. 7. Educational and other qualification required for direct
recruits Essential: Qualification : Not Applicable Experience : Not Applicable Desirable : Qualification : Standard Note Experience : Standard Note NA NA 8. Whether age and educational qualifications prescribed
for the direct recruits will apply in the case of promotes. Age : Not Applicable. E.Q: Not Applicable 9. Period of probation, if any Not Applicable. 10. Method of Recruitment: Whether by Direct Recruitment or
by Promotion or by Deputation/Transfer, percentage of vacancies to be filled
by various methods Method Percentage Deputation 100% 11. In case of Recruitment by Promotion / Deputation /
absorption grades from which Promotion / Deputation /absorption to be made Deputation : Officers belonging to All India Services/Central Civil
Services/UT Civil Services / UT Police Services: (a) (i) Holding analogous posts on regular basis in the
parent cadre / department; or (ii) with 2 years regular service in post in Level
-13-A in the pay matrix or equivalent in the parent cadre or department; or (iii) with 3 years regular service in post in Level -13
in the pay matrix or equivalent in the parent cadre or department; and (b) Possessing 5 years experience in the field of
Personnel, Vigilance, Investigation, legal and Public Procurement matters Note 1: - The applicant should be also fulfil the
following criteria for consideration to the post : (a) The officer should be clear from vigilance angle
and having unblemished record of service and integrity beyond doubt. (b) Should not be from Municipal Corporation of Delhi. (c) Should not have worked as CVO in the Municipal
Corporation of Delhi. (d) Should not have crossed the age of 55 years as on
the last date of inviting the applications. (e) Must have grading not lower than Very Good in PARs
in the last five years. Note -2:- the tenure of the post of CVO shall be for a
period of 03 years (non - extendable Standard Note : Not Applicable. 12 If a D.P.C. exists, what is its composition Departmental Promotion Committee Not Applicable 13. Circumstances in which U.P.S.C. is to be consulted in
making recruitment Consultation with UPSC is necessaryChief Vigilance Officer Recruitment Regulations, 2024
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