In
exercise of the powers conferred by the proviso of Article 309 of the
Constitution of India, read with Government of India, Ministry of Home Affairs
Notification No. 27/59-Him (i) dated 13th July, 1959 and in supersession of
notification No. F.18/7/62-RES/AB dated 20.09.1965, for the post of Forest
Ranger; except as respect things done or omitted to be done before such
supersession; the Lt. Governor of National Capital Territory of Delhi hereby
makes the following Rules regulating the method of recruitment to the post of
Forest Ranger, Group 'B' post (Non-gazetted, non-ministerial) in the Department
of Forests and Wildlife, Government of National Capital Territory of Delhi,
namely: (i)
These Rules may be called The Department of Forests and Wildlife
Forest Ranger Recruitment Rules 2018 for recruitment to the post of Forest
Ranger, Group 'B' post (Non-Gazetted, non-ministerial). (ii)
They shall come into effect/force on the date of their publication
in the Official Gazette. The number of posts, its
classification and its Level in the pay matrix attached thereto, shall be as
specified in columns (2) to (4) of the Schedule annexed to these Rules. The thod of recruitment, age
limit, qualification and other matters relating to the said post shall be as
specified in columns number (5) to (13) of the said Schedule annexed to these
Rules. No person, (a)
Who has entered into or contracted a marriage with a person having
a spouse, or (b)
Who, having a spouse living, has entered into or contracted a
marriage with any person, shall be eligible for the said post: Provided that the Government may,
if satisfied that such marriage is permissible under the personal law
applicable to such persons and the other party to the marriage and that there
are other grounds for doing so, exempt any person from the operation of this
Rule. (c)
Power to relax.Where the Government is of the opinion that it is
necessary or expedient to do so, it may, by order and for reasons to be
recorded in writing, relax any of the provisions of these rules, in
consultation with Union Public Service Commission, with respect to any class or
category of persons. (d)
Saving.Nothing in these rules shall affect reservations,
relaxation of age limit and other concessions required to be provided for the
Scheduled Castes, Scheduled Tribes, ex-servicemen and other special categories
of persons in accordance with the orders issued by the Central Government from
time to time in this regard.DEPARTMENT OF FORESTS AND WILDLIFE FOREST
RANGER RECRUITMENT RULES 2018 FOR RECRUITMENT TO THE POST OF FOREST RANGER,
GROUP 'B' POST (NON-GAZETTED, NON-MINISTERIAL)
PREAMBLE