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
supersession of this Government's Notification No. F.26(49)/59-R & S, dated
the 28th June, 1960, the Lt. Governor of the National Capital Territory of
Delhi hereby makes the following rules regulating the method of recruitment to
the post of Special Education Teacher in the Directorate of Education,
Government of NCT of Delhi, namely:
Rule 1. Short title and commencement.
(1)
These rules may be called the Directorate of Education, Special
Education Teacher for (a) Physically Handicapped, (b) Speech Impaired, (c)
Mentally Retarded, and (d) Partially Sighted Group 'B' Post Recruitment Rules,
2010.
(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 scale of pay.
The number of the said posts,
their classification and the scale of pay attached thereto shall be as
specified in columns (2) to (4) of the said schedule Annexed to these rules.
Rule 3. Method of recruitment, age-limit, qualification etc.
The method of recruitment to the
said posts, age-limit, qualification and other matter connected therewith,
shall be as specified in columns (5) to (14) 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 posts:
Provided that the Government may,
it 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 those rules
with respect in any class or category of persons.
Rule 6. Saving.
Nothing in these rules shall
effect 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 order issued by the Central
Government form time to time in this regard.
SCHEDULE
|
Nome of the post
|
Number of posts
|
Classification
|
Scale of Pay
|
Whether Selection post or
Non-selection post
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Whether benefit of added
years of Services Admissible under Rule 30 of CCS (Pension) Rules. 1972
|
|
1
|
2
|
3
|
4
|
5
|
6
|
|
Special Education Teacher
for:
A. Physically
Handicapped.
B Speech Impaired.
C. Mentally Retarded, and
D. Partially Sighted.
|
933*2010 (Nine Hundred
Thirty Three) Subject to variation dependent on workload.
|
CCS Group 'B'.
Non-Gazetted, Non-Ministrial
|
Rs. 9300-34,800 (PB-2)
Grade Pay Rs. 4600
|
Not applicable
|
No
|
|
Age-limit
|
Educational & other Qualification
required for direct recruits
|
Whether age and
Educational qualifications prescribed for direct recruits will apply in case
of promotees
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Period of probation, if
any
|
Method of recruitment:
Whether by direct or by promotion or by deputation/transfer and percentage of
vacancies to be filled by various methods
|
|
7
|
8
|
9
|
10
|
11
|
|
Not exceeding 30 years
(Relaxable for Government Servants up to 5 years in accordance with the
instructions/orders issued by Central Government of India from time to time.)
Note: 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, Ladhakh Division of J & K State, Lahul and Spiti
Districts and Pangi Sub-division of Chamba District of Himachal Pradesh &
Andaman and Nicobar Island) and Lakshadweep).
|
Essential:
Graduate with B. Ed.
(Special Education) or B. Ed. with a two years diploma in special education
or post-graduate professional diploma in special education.
OR
Any other equivalent
qualification approved by rehabilitation council of India.
Note: Teacher with
qualification in single disability area will be encouraged to specialise in
other disability areas by undergoing modular courses to like care of wide
range of diversities in a General School.
Note: Qualifications are
relaxable at the discretion of the competent authority, for reasons to be
recorded in writing in the case of candidates otherwise well qualified.
|
N.A.
|
2 years
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100% Direct recruitment.
|
|
In case of recruitment by
promotion/deputation/transfer, grades from which
promotion/deputation/transfer to be made
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If a DPC exists, what is
its composition
|
Circumstances in which
UPSC is to be consulted in making recruitment
|
|
12
|
13
|
14
|
|
N.A.
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Group 'B' DPC (for
considering confirmation):
|
Consultation with UPSC
not necessary.
|
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1. Principal
Secretary/Secretary (Education)
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-Chairman
|
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2. Director of Education
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-Member
|
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3. Additional
Director/Additional Secretary/Joint Secretary (Education)
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-Member
|
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4. An officer of SC/ST
Community not below the rank of Deputy Secretary in Government of NCT of
Delhi
|
-Member
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