DEPARTMENT OF ECONOMIC AFFAIRS, ECONOMIC OFFICER (GROUP-B POSTS) RECRUITMENT RULES, 2010
DEPARTMENT OF ECONOMIC AFFAIRS, ECONOMIC OFFICER (GROUP-B POSTS) RECRUITMENT RULES, 2010
Department
of Economic Affairs, Economic Officer (Group-B posts) Recruitment Rules, 2010
PREAMBLE
In exercise of the powers conferred by the proviso to
Article 309 of the Constitution and in supersession of the Ministry of Finance,
Department of Economic Affairs, Economic Investigators Recruitment Rules, 1983
and Economic Officer Group 'B' Posts Recruitment Rules, 1994 except as respects
thing 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
Economic Officer in the Department of Economic Affairs, namely:
1. Short title and commencement.--
(1)These rules may be called Ministry of
Finance, Department of Economic Affairs, Economic Officer (Group-B posts)
Recruitment Rules, 2010.
(2)They shall come into force on the date
of their publication in the Official Gazette.
2. Number of posts, classification and scale of pay.--
The number of said post, its
classification and the scale of pay attached thereto, shall be as specified in
columns (2) to (4) of the Schedule hereto annexed.
3. Method of recruitment, age limit and other qualifications, etc.--
The method of recruitment, age limit,
qualifications and other matters relating to the said post, shall be specified
in columns (5) to (14) of the said schedule.
4. Disqualifications.--
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 that there
are other grounds for so doing, exempt any persons from the operation of this
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, 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.
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 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 Post
Number of posts
Classification
Pay Band, and Grade
Pay/Pay Scale
Whether selection
post or non-selection post
Whether benefit of
added years of service is admissible
Age limit for
direct recruits
(1)
(2)
(3)
(4)
(5)
(6)
(7)
Economic Officer
15* (2010) *Subject
to variation dependent on workload.
General Central
Service Group 'B' Gazetted, Non-Ministerial
PB-2: Rs.9300-
34800 with the Grade Pay of Rs. 4600
Not applicable
No
Not exceeding 30
years. Note 1 : (Relaxable for Government Servants up to 5 years in
accordance with the instructions or orders issued by the Central Government).
Note 2 : The
crucial date for determining the age-limit shall be the closing date for
receipt of applications from candidates in India, and not the closing date
prescribed for those in Assam, Meghalaya, Arunachal Pradesh, Mizoram,
Manipur, Nagaland, Tripura, Sikkim, Ladakh Division of Jammu and Kashmir
State, Lahaul and Spiti district and Pangi Sub-Division of Chamba district of
Himachal Pradesh, Andaman and Nicobar Islands or Lakshadweep.
Educational and
other qualifications required for direct recruits
Whether age and
educational qualifications prescribed for direct recruits will apply in the
case of promotees
Period of
probation, if any
(8)
(9)
(10)
Essential:
(i) Master's Degree
in Economics/Applied Economics or Business Economics or Econometrics of a
recognised University, incorporated by an Act of the Central or State
Legislature in India or other Educational Institutes establsihed by an Act of
Parliament
or declared to be
deemed as University under section 3 of the University Grant Commission Act,
1956 or a foreign University approved by the Central Government from time to
time.
(ii) 2 Years
experience of conducting economic investigation/research.
Note 1 : Qualifications
are relaxable at the discretion of the Union Public Service Commission, for
reasons to be recorded in writing, in case of candidates otherwise well
qualified.
Note 2 : The
qualification(s) regarding experience is/are relaxable at the discretion of
the Union Public Service Commission, for the reasons to be recorded in
writing, in the case of candidates belonging to the Scheduled Castes and the
Scheduled Tribes, if at any stage of selection, the Union Public Service
Commission 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.
Not applicable
One year
Method of
recruitment: Whether by direct recruitment or by promotion or by
deputation/absorption and percentage of vacancies to be filled by various
methods
In case of
recruitment by promotion/deputation/ absorption, grades from which
promotion/deputation absorption to be made
(11)
(12)
50% by Deputation
(Including Short-term Contract)/ Absorption, failing which by Direct
Recruitment. 50% by Direct Recruitment.
Officers of Central
Government/State Governments/UTs/ Government Institutions/Public Sector
Enterprises/Reserve Bank of India/Public Sector Banks/Financial Institutions/
Universities/Recognised Research Institutions/Central Regulatory Bodies :--
(a) (i) holding
analogous post on regular basis in the parent cadre/Department in the Pay
Band-2 Rs. 9300-34800 with Grade Pay of Rs. 4600; Or
(ii) With 5 years
in the Grade rendered after appointment thereto on regular basis in the Pay
Band-2 of Rs. 9300-34800 with GP 4200 in the parent cadre/Department or
equivalent; and
(b) possessing the
educational qualifications and experience prescribed for direct recruits
under column 8.
Note 1 : For
purpose of appointment on Deputation/ Absorption basis, the service rendered
on a regular basis by an officer prior to 1-1-2006/the date from which the
revised pay structure basis on the 6th CPC recommendations has been extended
shall be deemed to be service rendered in the corresponding Grade Pay/Pay
Scale extended based on the recommendations of the Commission except where
there has been merger of more than one pre-revised scale of pay into one
grade with a common Grade Pay/Pay Scale, and where this benefit will extend
only for the post(s) for which that Grade Pay/Pay Scale is the normal
replacement grade without any upgradation.
Period of
deputation (ISTC) including period of deputation (ISTC) in another ex-cadre
post held immediately preceding this appointment under the same or some other
Organisation/Department of the Central Government shall ordinarily not to
exceed three years. The maximum age limit for appointment by deputation
(ISTC)/absorption shall be not exceeding 56 years as on the closing date of
receipt of applications.
Note 2 : Only
officers from Central Government/State Government can be taken on absorption
basis.
Note 3 : The above
method of recruitment may be held in abeyance in respect of one pose until
the lone incumbent holding the post of Junior Technical Assistant (that
served as feeder grade for promotion to the post of Economic Investigator),
on the date of notification of revised RRs, is promoted as Economic Officer.
If, a Departmental
Promotion Committee exists, what is its composition ?
Circumstances in
witch Union Public Service Commission is to be consulted in making
recruitment
(13)
(14)
Group 'B'
Departmental Promotion Committee (for considering promotion/confirmation):--
Consultation with
Union Public Service Commission is necessary for appointment to the post on
each occasion.