DEPARTMENT OF PUBLICATION GOVERNMENT OF INDIA (CONTROLLER OF PUBLICATIONS) RECRUITMENT RULES, 2007
DEPARTMENT OF PUBLICATION GOVERNMENT OF INDIA (CONTROLLER OF PUBLICATIONS) RECRUITMENT RULES, 2007
Preamble - DEPARTMENT OF PUBLICATION GOVERNMENT OF INDIA (CONTROLLER OF PUBLICATIONS) RECRUITMENT RULES, 2007
DEPARTMENT OF PUBLICATION GOVERNMENT OF INDIA (CONTROLLER OF PUBLICATIONS) RECRUITMENT RULES, 2007
PREAMBLE
In exercise of the powers conferred by the proviso to article 309 of the Constitution, and in supersession of the Department of Publication, Government of India (Controller of Publications and Financial Officer) Recruitment Rules, 1991, except as respects things 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 Controller of Publications in the Department of Publication in the Ministry of Urban Development, namely
Rule 1 - Short title and commencement
(1) These Rules maybe called the Department of Publication, Government of India (Controller of Publications) Recruitment Rules, 2007.
(2) They shall come into force on the date of their publication in the Official Gazette.
Rule 2 - Number of post, classification and scale of pay
The number of the said post, its classification and the scale of pay attached thereto shall be as specified in columns (2) to (4) of the Schedule annexed to these rules.
Rule 3 - Method of recruitment, age limit and qualifications etc
The method of recruitment, age limit, qualifications and other matters relating to the said post shall be as specified in columns (5) to (14) of the said Schedule.
Rule 4 - Disqualification
No
person,
(a) who has entered into or contracted a marriage with a person having spouse living; or
(b) who, having a spouse living, has entered into or contracted a marriage with any other 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 person from the operation of this Rule.
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.
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, Ex-serviceman, Other Backward classes and other special categories of persons in accordance with the orders issued by the Central Government from time to time in this regard.
Schedule - SCHEDULE
SCHEDULE
Name of post
Number of post
Classification
Scale of pay
Whether selection post or non-selection post
Whether benefit of added years of service admissible under rule 30 of the Central Civil Service (Pension) Rules, 1972
(1)
(2)
(3)
(4)
(5)
(6)
Controller of Publications
*01 (One) (2007) *Subject to variation dependent on workload
General Central Service Group 'A', Gazetted, Non-Ministerial
Rs. 12000- 375- 16500.
Not applicable
Not applicable
Age limit for direct recruits
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
(7)
(8)
(9)
(10)
Not applicable
Not applicable
Not applicable
Not applicable
Method of recruitment: Whether by direct recruitment or by promotion or by deputation or by absorption and percentage of the vacancies to be filled by various methods
absorption grades from which promotion or deputation or absorption to be made
(11)
(12)
Deputation (including short term contract)
Deputation (including short term contract):Officers under the Central Government or State Governments or Union Territories of Public Sector Undertakings or Autonomous and Semi-autonomous Organizations:--(a) (i) Holding analogous posts on regular basis in the parent Cadre or Department; or(ii) with five years service in the grade rendered after appointment thereto on a regular basis in the scale of pay of Rs. 10000--15200 or equivalent in the parent Cadre or Department; or (b) (i) Graduate Degree from a recognized University or equivalent; and(ii) possessing five years experience in the field of Publications.[Period of deputation (including short term contract) including period of deputation (including short term contract) in another ex-cadre post held immediately preceding this appointment in the same or some other Organisation or Department of the Central Government shall ordinarily not exceed four years. The maximum age limit for appointment by deputation (including short term contract) shall be not exceeding 56 years as on the closing date of the receipt of applications.]
If a Departmental Promotion Committee exists, what is its composition
Circumstances in which Union Public Service Commission is to be consulted in making recruitment
(13)
(14)
Not applicable
Consultation with Union Public Service Commission is necessary for filling up of post.
