PREAMBLE
In exercise of the powers conferred by the
proviso to article 309 of the Constitution, read with the Government of India.
Ministry of Home Affairs' Notification No. F-27/59-Him.(i), dated the 13th
July, 1959 and in consultation with the Union Public Service Commission, the
Lt. Governor of the National Capital Territory of Delhi is pleased to make
recruitment rules for the post of Protection Officer in the Department of Women
and Child Development, Government of National Capital Territory of Delhi, as
following, namely:-
Rule - 1. Short title and commencement.
(1)
These
rules may be called the Department of Women and Child Development, Protection
Officer, Recruitment Rules, 2016.
(2)
They
shall come into force with effect from the date of their publication in the
Delhi Gazette.
Rule - 2. Number of posts, classification and pay band + grade pay/scale of pay.
The number of the said posts, their
classification and pay band + grade pay/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, qualification, etc.
The method of recruitment to the said post,
age limit, qualification and other matters connected therewith, shall be as
specified in columns (5) to (13) of the said Schedule
Rule - 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 a
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 so to do, it may, by order and for reasons to be
recorded in writing, relax any of the provisions of these rules with respect to
any class of category of persons in consultations with the Union Public Service
Commission.
Rule - 6. Saving.
Nothing in these rules shall affect
reservation 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.
Rule - 7. Initial Constitution.
The incumbents holding the posts of
Protection Officer on the date of issue of this notification, shall be deemed
to have been appointed in accordance with the provisions of these rules
provided they are deemed to have fulfilled all the eligibility conditions as
specified under the Recruitment Rules to the Post and having been declared as
eligible by a Screening Committee constituted by the Appointing Authority to
the given post. Matter relating to probation and other terms and conditions of
the service/post may be determined in accordance with the extant Do P&T
guidelines as applicable thereto.
SCHEDULE
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Name of the post.
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Number of posts.
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Classification.
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Pay Band and Grade Pay/Pay Scale.
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Whether selection or non-selection
post.
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Age limit for Direct Recruits.
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(1)
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(2)
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(3)
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(4)
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(5)
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(6)
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Protection Officer
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23* (2016) subject to variation
dependent on work-load
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General Central Service, Group 'B'
Non-Gazetted, Non-Ministerial.
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PB-2, Rs. 9300-34800 plus Grade Pay
Rs. 4200/-.
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Not applicable.
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Not exceeding 30 years.
(Relaxable for Government Servants
upto five years accordance with the instructions or orders issued by the
Central Government).
Note: The crucial date for
determining the age-limit shall be the closing date for receipt of
applications from candidate in India (and not the closing date prescribed for
those in Assam, Meghalaya, Arunachal Pradesh, Mizoram, Manipur, Nagaland,
Tripura, Sikkam, Ladakh Division of J&K State, Lahaul & Spiti
District and Pangi sub division of Chamba District of Himachal Pradesh,
Andaman & Nicobar Islands or Lakshadweep).
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Educational and other qualifications
requested for direct recruits.
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Whether age & educational
Qualifications prescribed for direct Recruits will apply in the case of
Promotees.
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Period of probation, if any.
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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
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(7)
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(8)
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(9)
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(10)
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Essential: Post Graduate in Social
Work/Sociology from a Recognized University with three years experience in
Social sector in any Government Department/Recognized Voluntary organization
(duly recognized by the Government of India or a State/UT Administration) in
a regular paid capacity in the field of Welfare of
Women/Children/Destitute/Physically Handicapped.
Desirable:-(1) Degree in Law from a
recognized University
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Not applicable
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Two years for direct recruits.
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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 (ISTC) basis from the officers of the Central Government or
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(2) Preference shall be given to
Female candidates.
Note 1: Qualifications are relaxable
at the discretion of the Competent Authority, for reasons to be recorded in
writing, in case of candidates otherwise well qualified.
Note 2: The qualification regarding
experience is relaxable at the discretion of the Competent Authority, for
reasons to be recorded in writing, in case of candidates belonging to
Scheduled Castes or 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 posts reserved for them.
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State Governments or Union
Territories or Public Sector Undertakings or Recognized Research Institutions
or Universities or Semi Government or Statutory or Autonomous Organization.-
(A)(i) Holding analogous posts on
regular basis in the parent cadre/Department; OR
(ii) With five years' service in the
Grade rendered after appointment thereto on regular basis in the pay Band-I.
Rs. 5200-20200/- plus Grade Pay of Rs. 2800/- or equivalent in the parent
cadre/Department; and
(B) Possessing the educational
qualification and experience prescribed for Direct Recruits under column 7.
Period of deputation (ISTC) including
period of deputation (ISTC) in another Ex-Cadre post held immediately
preceding this appointment in the same or some other Organization/Department
of the Central Government shall ordinarily not to exceed three years. The
maximum age limit for appointment by deputation (ISTC) shall not be exceeding
56 years as on the closing date of receipt of applications).
NOTE: For the purpose of appointment
on deputation (ISTC) basis, the service rendered on a regular basis by an
Officer prior to 1st January of 2006 the date from which the revised pay
structure based 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 Pay 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 up gradation.
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In case of recruitment by
promotion/Deputation/Absorption, grades from which
promotion/deputation/absorption to be made.
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If a Departmental Promotion Committee
exists, what is its composition.
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Circumstances in which Union Public
Service Commission to be consulted in making recruitment
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(11)
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(12)
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(13)
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Not applicable
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Group 'B' Departmental Confirmation
committee consisting of:-
1. Director-Chairman
2. Addl. Director (Admn.)-Member
3. District Officers of any two
Districts-Members
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Consultation with Union Public
Service Commission not necessary.
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