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Department Of Archaeology For The Post Of Assistant Archaeologist Recruitment Rules, 2022

Department Of Archaeology For The Post Of Assistant Archaeologist Recruitment Rules, 2022

DEPARTMENT OF ARCHAEOLOGY FOR THE POST OF ASSISTANT ARCHAEOLOGIST RECRUITMENT RULES, 2022

PREAMBLE

In exercise of the powers conferred by the proviso to article 309 of the Constitution of India, read with Government of India, Ministry of Home Affairs notification number F. 27/59-Him(i) dated the 13th July, 1959 and in supersession of the recruitment rules for the post of Documentation Officer notified vide notification No. F. 4(5)/86-Monu. dated 07th April, 1988 and subsequent amendment notified vide notification No. F. 4/5/86-Monu/778 dated 08th June, 1989, the Lieutenant Governor of the National Capital Territory of Delhi is pleased to make the following rules regulating the method of recruitment to the post of Assistant Archaeologist in the Department of Archaeology, Government of National Capital Territory of Delhi, namely:-

Rule 1. Short Title and Commencement.

(1)     These rules may called the Department of Archaeology for the post of Assistant Archaeologist Recruitment Rules, 2022.

(2)     They shall come into force on the date of their publication in the Delhi Gazette.

Rule 2. Number of Posts, its classification and level in pay matrix.

The number of the said post, its classification and level in pay matrix attached thereto shall be as specified in column (2) to (4) of the Schedule annexed to these rules.

Rule 3. Method of recruitment, age limit, qualification etc.

The method of recruitment, age limit, qualifications and other matters relating to the said post, shall be as specified in the columns (5) to (11) of the said Schedule.

Rule 4. Disqualifications.

No persons, -

(a)      Who has entered into or contracted 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 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 5. Power to relax.

Where the Government is of the opinion that it is necessary or expedient to do so, 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 6. Saving.

Nothing in these rules shall affect reservations, relaxation of age limit and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes, Other Backward Classes, Ex-Servicemen and other special categories of persons in accordance with orders issued by Government of India from time to time, in this regard. 

SCHEDULE

1.

Name of Post

Assistant Archaeologist.

2.

Number of Posts.

04* (2022)

* Subject to variation dependent on workload.

3.

Classification.

General Central Service Non Ministerial Non-Gazetted Group, B.

4.

Pay Level in the Pay Matrix.

Level - 6

(Rs. 35400-112400/-).

5.

Whether Selection Post/Non-Selection Post

Not Applicable.

6.

Age limits for Direct Recruits.

Not Exceeding 30 Years.

Note 1 : Relaxable for Government Servants up to five years in accordance with instructions or orders issued by the Central Government.

Note 2 : The crucial date for determining the age-limit will be as advertised by the Delhi Subordinate Services Selection Board.

7.

Educational and other qualification required for direct recruits.

Essential:

Masters degree in Archaeology or Masters degree in Archaeology and Heritage Management or Masters degree in Indian History (with Ancient Indian History or Medieval Indian History as a subject/paper) or Masters degree in Anthropology (with stone-age Archaeology as a subject/paper) or Masters degree in Geology (with Pleistocene Geology as a subject/paper) from a recognized University or Institute.

Desirable:

Post-Graduate Diploma in Archaeology from Institute of Archaeology, Government of India or at least two years' experience in the field of archaeology.

Note 1: Qualifications are relaxable at the discretion of DSSSB/Competent Authority, for reasons to be recorded in writing, in the case of candidates otherwise well qualified.

Note 2: The qualifications regarding experience is/are relaxable at the discretion of DSSSB/Competent Authority in the case of candidates belonging to Scheduled Castes and Scheduled Tribes if, at any stage of selection, the Competent Authority is of the opinion that sufficient number of candidates from these communities possessing the requisite experience are not likely to be available to fill up the vacancies reserved for them.

8.

Whether age and educational qualification prescribed for Direct Recruitment will apply in the case of promotees.

AGE: Not Applicable. EQ: Not Applicable.

9.

Period of Probation if any.

Two years.

10.

Method of Recruitment

By Direct Recruitment.

Note : Vacancies caused by the incumbent being away on deputation or long illness or study leave or under other circumstances for a duration of one year or more may be filled on deputation basis from officers of Central Government holding analogous posts on regular basis and possessing the qualifications prescribed for direct recruits under Col. 7.

11.

In case of recruitment by promotion/deputation/absorption grades from which promotion/deputation/absorption to be made.

Not Applicable.

12.

If a Departmental Promotion Committee exists, what is its composition.

Departmental Confirmation Committee

1. Financial Commissioner, Government of National Capital Territory of Delhi

: Chairman.

2. Administrative Secretary of the Department of Archaeology, Government of National Capital Territory of Delhi

: Member.

3. Special/Additional Secretary (GAD), Government of National Capital Territory of Delhi

: Member.

13.

Circumstances in which UPSC to be consulted in making recruitment.

Consultation with the Union Public Service Commission is not necessary.