Directorate
General Of Foreign Trade (Section Head) Recruitment Rules, 2024
[28th
November 2024]
PREAMBLE
In exercise of the powers
conferred by the proviso to article 309 of the Constitution, and in
supersession of the Directorate General of Foreign Trade Section Head
Recruitment Rules, 2010, 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 Section Head in the
Directorate General of Foreign Trade in the Department of Commerce, namely:-
Rule 1. Short title and commencement.
(1)
These rules may be called the Directorate
General of Foreign Trade (Section Head) Recruitment Rules, 2024.
(2)
They shall come into force on the date of
their publication in the Official Gazette.
Rule 2. Number of Posts, classification and level in pay matrix.
The number of post, its
classification and level in pay matrix 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, other 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 (13) of the said Schedule.
Rule 4. Disqualification.
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 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
and for reasons to be recorded in writing and in consultation with the Staff
Selection 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 reservation, relaxation of age-limit and other concessions required to
be provided for the Scheduled Castes, the Schedules Tribes, the Other Backward
Classes, 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.
SCHEDULE
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Name of post.
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Number of post.
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Classification.
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Level in pay matrix.
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Whether selection post or non-selection post.
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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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Section Head.
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Western Zone -118,
Southern Zone - 52,
Eastern Zone – 57,
Northern Zone – 64.
Grand Total - 291 (2024)*
* Subject to variation dependent on workload.
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General Central Service, NonMinisterial, NonGazetted,
Group ‘B’.
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Level 6 (Rs. 35400 – 112400).
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Selection post.
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Age-limit for direct recruits.
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(6)
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Not exceeding 30 Years (relaxable for Government
servants upto five years in accordance with instructions or orders issue by
Central Government). The crucial date for determining the age-limit shall be
advertised by the Staff Selection Commission.
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Educational and other qualification required for direct
recruits.
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(7)
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A Bachelors degree from a recognised University and
proficiency in computer operation.
Note 1: candidates shall be required to pass computer
proficiency test conducted by the Staff Selection Commission.
Note 2 : Qualifications are relaxable at the discretion
of the Staff Selection Commission in the case of candidates otherwise well
qualified.
Note 3 : The qualification regarding experience is
relaxable at the discretion of the Staff Selection Commission in the case of
candidates belonging to Scheduled Castes or Scheduled Tribes if at any stage
of selection the Staff Selection 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 vacancy reserved for
them.
|
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Whether age and educational qualification 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 or absorption and percentage of the vacancies
to be filed by various method.
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(8)
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(9)
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(10)
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AGE: No.
Educational Qualification: No.
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Two years.
Note: Direct recruits would be required to successfully
complete a mandatory induction training of at least two weeks duration, as
prescribed by the competent authority, for completion of probation.
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Fifty per cent. by direct recruitment; and Fifty per
cent. by promotion.
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In case of recruitment by promotion or deputation or
absorption, grades from which promotion or deputation or absorption to be
made.
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(11)
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Promotion :
Upper Division Clerk in level-4 in the pay matrix with
ten years regular service in the grade and having successfully completed two
to four weeks training on skills or knowledge as prescribed by the Central
Government from time to time.
Note : Where juniors who have completed their
qualifying or eligibility service are being considered for promotion, their
seniors would also be considered provided they are not short of the requisite
qualifying or eligibility service by more than half of such qualifying or
eligibility service or two years, whichever is less and have successfully
completed their probation period for promotion to the next higher grade along
with their juniors who have already completed such qualifying or eligibility
service.
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If a Departmental Promotion Committee exists, what is
the composition.
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(12)
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Departmental Promotion Committee (for considering
promotion and confirmation) consisting of.
1. Joint Director General of Foreign Trade (Human
Resource Development) of the Headquarters – Chairman;
2. Joint Director General of Foreign Trade (Human
Resource Development) of the Zone concerned – Member;
3. Deputy Director General of Foreign Trade (Human
Resource Development) of the Headquarters – Member;
4. Deputy Director General of Foreign Trade of the Zone
concerned – Member;
5. An officer of the rank of Under Secretary or
equivalent from any of the Central Government office situated at Zonal
Headquarters location – Member.
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Circumstances in which Union Public Service Commission
is to be consulted in making recruitment.
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(13)
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Not applicable.
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