Preamble - CUSTODIAN OF ENEMY PROPERTY FOR INDIA RECRUITMENT RULES, 2012 CUSTODIAN OF ENEMY PROPERTY FOR INDIA RECRUITMENT RULES, 2012 PREAMBLE In exercise of the powers conferred by the proviso to article 309 of the constitution and in supersession of the Custodian of Enemy Property for India Recruitment Rules, 1977, except as respects things done or omitted to be done before such supersession, the Central Government hereby makes the following rules regulating the method of recruitment to the post of the Custodian of Enemy Property for India, Mumbai, namely:- (1) These rules may be called the Custodian of Enemy Property for India Recruitment Rules, 2012. (2) They shall come into force on the date of their publication in the Official Gazette. The number of the said post, its classification and the pay band and grade pay or pay scale attached thereto, shall be as specified in columns 2 to 4 of the Schedule appended to these rules. The method of recruitment, age limit, qualifications and other matters relating to the said post shall be as specified in columns 5 to 13 of the said Schedule. 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. 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. Nothing in these rules affect reservations, relaxation of age limit and other concessions required to be provided for the Scheduled Castes the Scheduled Tribes 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 the post. Number of posts. Classification. Pay Band and Grade Pay or Pay Scale. Whether selection post or non-selection post. Age limit for direct recruits. Education al and other qualifications required for direct recruits. 1 2 3 4 5 6 7 Custodian of Enemy Property for India. 1* (2012) *Subject to variation dependent upon work load. General Central Service, Group 'A', Gazetted, Non-ministerial. Pay Band-3, (Rs. 15600-39100) and Grade Pay Rs. 7600/- Not applicable Not applicable Not applicable Whether age and educational qualifications prescribed for direct recruits will apply in the case of promotes. 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 In case of recruitment by promotion or deputation/ absorption, grades from which promotion or deputation/ absorption to be made. If a Department Promotion Committee exits, what is its composition Circum- stances in which Union Public Service Commission is to be consulted in making recruitment. 8 9 10 11 12 13 Not applicable. Not applicable Promotion/ deputation Promotion /deputation Officers of the Central Government. a) (i) holding analogous post on regular basis; or (ii) with five years of regular service in Pay Band-3 (Rs. 15600-39100)-and Grade Pay of Rs. 6600; and b) possessing five years experience in the field of Administration and establishment matters. (The Departmental Deputy Custodian of Enemy Property for India with five years of regular service in the pay band-3 (Rs. 15600-39100) and Grade Pay of Rs. 6600 shall also be considered along with outsiders and in case, he or she is selected, post shall be deemed to have been filled by promotion) 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/Department of the Central Government shall not exceed four years. Note 2.- The maximum age limit for appointment by deputation shall not be exceeding fifty-six years as on the closing date of receipt of application. Note 3.- For the purpose of appointment on deputation basis, the service rendered on a regular basis by an officer prior to 1st January, 2006 (the date from which the revised pay structure based on the 6th Central Pay Commission recommendation has been extended) shall be deemed to be service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the pay commission except where there has been merger of more then one pre-revised scale of pay into one grade with a common grade pay or pay scale and where this benefit will extend only for the post (s) for which that grade pay or pay scale is the normal replacement grade without any up gradation. Group 'A' Department al Promotion Committee for considering promotion consisting of:- (i) Chairman/ Member Union Public Service Commission Chairman (ii) Joint Secretary (Administration), Ministry of Home Affairs Member - (iii) Joint Secretary (Freedom Fighter Rehabilitation), Ministry of Home Affairs Member Consultation with the Union Public Service Commission is necessary.
Rule 1 - Short title and commencement
Rule 2 - Number of posts, Classification and Pay Band and Grade Pay or Pay Scale
Rule 3 - Method of recruitment, age limit and other qualifications
Rule 4 - Disqualifications
Rule 5 - Power to relax
Rule 6 - Saving
Schedule - SCHEDULE
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