COAL
MINES PROVIDENT FUND (EMPLOYEES' RECRUITMENT) RULES, 2024
PREAMBLE
In pursuance of sub-section
(5) of section 3C of the Coal Mines Provident Fund and Miscellaneous Provisions
Act, 1948 (46 of 1948) and in supersession of all previous Recruitment Rules
(RRs) notified, the Board of Trustees, Coal Mines Provident Fund Organisation
with the approval of Central Government, hereby makes the following Rules, for
regulating the method of recruitment to the posts of Coal Mines Provident Fund
Organisation, namely Coal Mines Provident Fund (Employees' Recruitment) Rules,
2024.
Provided that such
supersession shall not affect anything done, any order issued, any action taken
or any power exercised before coming into force of the Coal Mines Provident
Fund (Employees' Recruitment) Rules, 2024 and all sanctions, orders,
declarations or other action taken before the commencement of the Rules shall
continue to be operative and in force, even after commencement of these Rules,
unless specifically cancelled or revoked by the authority who accorded such
sanctions or issued such orders or took such action.
Provided further that all
the existing employees shall continue to function on as-is-where-is basis under
the existing pay and allowances and other conditions of service until further
orders and also that no past cases of availing benefits arising out of any RRs
notified previously shall be reopened for recovery of excess payment.
Rule - 1 - Short title and commencement.
(1)
These Rules may be called the Coal Mines
Provident Fund (Employees' Recruitment) Rules, 2024.
(2)
They shall come into force from the date of
their publication in Official Gazette.
Rule - 2. Application.
These rules
shall apply to the posts specified in column 1 of the Schedule annexed to these
rules.
Rule - 3. Number of posts, classification and level of pay in pay Matrix.
The number
of said posts, their classification and the scale of pay attached thereto shall
be as specified in columns 2 to 4 of the said Schedule.
Rule - 4. Method of recruitment, age limit, qualifications etc.
(1)
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;
(2)
The age limit shall be relaxable for
Government servant/CMPFO employees up to 5 years in appointment to Group A and
Group B posts and up to the age of 40 years in appointment in Group C posts.
The employees of CMPFO will be eligible for further age relaxation equivalent
to completed years of services in CMPFO, provided that such service is in a
field relevant to duties of post for which the application is made.
(3)
The crucial date for determining the
age limit shall be the closing date for receipt of applications from
candidates.
(4)
Recruitment to the posts mentioned in
the Schedule annexed to these rules shall be made by authorities competent to
make appointment under sub-section (2) and sub-section (3) of
Section 3C of the Coal Mines Provident Fund and Miscellaneous
Provisions Act, 1948 (46 of 1948).
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 there are other grounds for so doing, exempt any person from the
operation of this rule.
Rule - 6. Mandatory induction training for direct recruits as well as those being promoted from one Group to another Group.
There shall
be mandatory induction training of at least two weeks duration in all cases of
direct recruitment. Successful completion of the training shall be a
pre-requisite for completion of probation. The syllabus for training shall be
as prescribed by Coal Mines Provident Fund Organisation from time to time.
There shall be a similar mandatory training of at least two weeks duration in
all cases of promotion from one Group to another Group.
Rule - 7. Consideration of seniors.
Where
juniors who have completed their qualifying/eligibility service are being
considered for promotion, their seniors would also be considered provided they
are not short of the requisite qualifying/eligibility service by more than half
of such qualifying /eligibility service or two years whichever is less, and
have successfully completed probation period for promotion to the next higher
grade.
Rule - 8. Constitution of Departmental Promotion/Selection Committee.
Departmental
Promotion Committee (s)/Selection Committees(S) shall be constituted by the
Central Government for posts to which recruitment is made by them and by the
Coal Mines Provident Fund Commissioner for the remaining posts, for purpose of
these rules in accordance with Government instructions issued from time to
time. Any additional member, if required, may be co- opted with the approval
the Chair.
Rule - 9.
Where no provision or insufficient provision exists in these rules, the
rules or instructions framed or issued by the Central Government from time to
time on the subject for the corresponding category of Central Government
servants shall mutatis mutandis apply to the employees of the Coal Mines
Provident Fund Organisation as covered by these rules.
Rule - 10. Initial Constitution.
Owing to
abolition/upgradation/renaming of a post, the officials in such posts are
required to be included in the service of the posts as specified in the
approved Cadre Review so as to count the regular service rendered by such
officials before the date of notification of the Recruitment Rules.
Rule - 11.
The period of service that will qualify for promotion under these Rules
shall be completed years of regular service in the feeder grade as on 1st
January of the vacancy year if the vacancy occurs between 1st January to 30th
June (both dates inclusive) and 1st July of the vacancy year if the vacancy
occurs between 1st July to 31st December (both dates inclusive).
11.1 The vacancy year shall be the Calendar years based, and the DPC is
to be held as and when required.
Rule - 12. Retention of the existing eligibility service.
Whenever
the eligibility service has been revised upwards, it shall continue to be the
same for persons holding the feeder posts on regular basis as on the date of
notification of these Rules.
Rule - 13. Powers to relax.
Where the
Appointing Authority 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 - 14. Saving.
Nothing in
these rules shall affect reservation, relaxation of age limit and other
concession required to be provided for the Scheduled Castes, the Scheduled
Tribes, ex-servicemen and other special category of persons, in accordance with
the orders issued by the Central Government from time to time in this regard.