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DIRECTORATE OF INCOME-TAX (SYSTEMS) [DIRECTOR (SYSTEMS) AND ADDITIONAL DIRECTOR (SYSTEMS)], RECRUITMENT RULES, 2014

DIRECTORATE OF INCOME-TAX (SYSTEMS) [DIRECTOR (SYSTEMS) AND ADDITIONAL DIRECTOR (SYSTEMS)], RECRUITMENT RULES, 2014

Preamble - DIRECTORATE OF INCOME-TAX (SYSTEMS) [DIRECTOR (SYSTEMS) AND ADDITIONAL DIRECTOR (SYSTEMS)], RECRUITMENT RULES, 2014

DIRECTORATE OF INCOME-TAX (SYSTEMS) [DIRECTOR (SYSTEMS) AND ADDITIONAL DIRECTOR (SYSTEMS)], RECRUITMENT RULES, 2014

PREAMBLE

In exercise of the powers conferred by the proviso to article 309 of the Constitution, the President hereby makes the following rules regulating the method of recruitment to the posts of Director (Systems) and Additional Director (Systems) in the office of the Directorate of Income Tax (Systems), namely:-


Rule 1 - Short title and commencement

(1) These rules may be called the Directorate of Income-Tax (Systems) [Director (Systems) and Additional Director (Systems)], Recruitment Rules, 2014.

(2) They shall come into force on the date of their publication in the Official Gazette.


Rule 2 - Application

These rules shall apply to the posts specified in column (1) of the Schedule annexed to these rules.


Rule 3 - Number of posts, classification, Pay Band and Grade Pay or Pay Scale

The number of post their classification and the Pay Band and Grade Pay or Pay Scale attached thereto shall be as specified in columns (2) to (4) of the Schedule annexed to these rules.


Rule 4 - Method of recruitment, age limit and qualification 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 5 - 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 posts:

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 6 - 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 7 - Savings

Nothing in these rules shall affect reservations, relaxations, age limits and other concessions required to be provided for candidates belonging to the Scheduled Castes, the Scheduled Tribes, Ex-serviceman 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 posts

Classification

Pay Band and Grade Pay or Pay Scale

Whether selection post or non-selection post

Age limit for direct recruits

(1)

(2)

(3)

(4)

(5)

(6)

1. Director (Systems)

5* (2014) *Subject to variation dependent on workload

General Central Service Group 'A' Gazetted (Non Ministerial)

PB-4 Rs. 37400-67000 plus Grade Pay of Rs. 8900

Selection

Not applicable

 

Educational and other qualifications required for direct recruits

Whether age and educational qualifications required for direct recruits will apply in the case of promotees

Period of probation, if any

(7)

(8)

(9)

Not applicable

Not applicable

Not applicable

 

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

In case of recruitment by promotion or deputation or absorption grade from which promotion or deputation or absorption to be made

(10)

(11)

(i) Twenty per cent by Promotion failing which by deputation (including short-term contract).

(ii) Eighty per cent by deputation (including short-term contract)

Note: 2 For the purpose of computing minimum qualifying service for promotion, the service rendered on a regular basis by an officer prior to the 1st January, 2006, the date from which the Sixth Central Pay Commission recommendations have been extended, shall be deemed to be the service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the Commission.

By deputation [including short-term contract]:

Officers under the Central Government or State Government or Union territory or Autonomous Bodies or Public Sector Undertakings or Statutory Bodies or Recognised Research Institutes or Universities and Semi Government Organisations:

(a)(i) holding analogous posts on regular basis in the parent cadre or Department; or

(ii) with two years' service in the grade rendered after appointment thereto on regular basis in the Pay B and-4, Rs. 37400-67000 plus Grade pay of Rs. 8700 or equivalent in the parent cadre or department; and

Note: For the purpose of appointment on deputation basis, the service rendered on a regular basis by an officer prior to the 1st January, 2006, the date from which the Sixth Central Pay Commission recommendations have been extended, shall be deemed to be service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the Commission except only for the post(s) for which that grade pay or pay scale is the normal replacement grade without any upgradation.

 

If a Departmental Promotion committee (DPC) exists what is its composition.

Circumstances in which Union Public Service Commission is to be consulted in making recruitment.

(12)

(13)

(i) Group 'A' Departmental Promotion Committee (for considering promotion):

1. Chairman/Member, Union Public Service Commission-Chairman

2. Member (Central Board of Direct Taxes)-Member

3. Director General of Income Tax (Systems)-Member

Consultation with Union Public Service Commission is necessary for appointing an officer on deputation [including short-term contract].

 

(1)

(2)

(3)

(4)

(5)

(6)

2. Additional Director

(Systems)

9* (2014) * subject to variation dependent on workload

General Central Service Group 'A' Gazetted Non Ministerial

PB-4 Rs. 37400-67000 (Grade Pay 8700/-)

Selection

Not applicable

 

(7)

(8)

(9)

Not applicable

Not applicable

Not applicable

 

(10)

(11)

(i) Twenty per cent by Promotion failing which by deputation (including short-term contract)

(ii) Eighty per cent by deputation (including short-term contract)

Promotion:-

Joint Director (Systems) in the Pay Band-3, Rs. 15600-39100 Plus Grade Pay of Rs. 7600 with five years' regular service in the grade failing which combined regular service of ten years in the grade of Joint Director (Systems) and Deputy Director (Systems) out of which at least three years shall be in the grade of Joint Director (Systems) and have successfully completed two to four weeks of mandatory training in relevant functional requirement, knowledge, skill and infrastructure of the organisation.

Note 1: 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.

Note 2: For the purpose of computing minimum qualifying service for promotion, the service rendered on a regular basis by an officer prior to the 1st January, 2006, the date from which the Sixth Central Pay Commission recommendations have been extended, shall be deemed to be service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the Commission. By deputation [including short-term contract]:

Officers under the Central Government or State Government or Union territory or Autonomous Bodies or Public Sector Undertakings or Statutory Bodies or Recognised Research Institutes or Universities and Semi Government 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 regular basis in the Pay Band-3, Rs. 15600-39100 plus Grade pay of Rs. 7600 or equivalent in the parent cadre or department; and

(b) possessing the following educational qualifications and experience, namely:-

(i) Master's Degree in Computer Applications (MCA) or M.Sc. (Computer Science or Information Technology) from a recognised university or institute; or

B.E./B. Tech. (Computer Engineering or Computer Science or Computer Technology or Computer Science and Engineering or Information Technology) from a recognised university or institute.

(ii) Ten years experience in the relevant areas of Programming or Information System in a Government office or Public Sector Undertaking or Autonomous Body or Statutory Body or in any recognised institution.

Note: The departmental officers in the feeder category who are in the direct line of promotion will not be eligible for consideration for appointment on deputation or absorption. (Similarly, deputationists shall not be eligible for consideration for appointment by promotion). (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 five years. The maximum age limit for appointment by deputation (including short-term contract) shall not be exceeding 56 years as on the closing date of receipt of applications.

Note: For the purpose of appointment on deputation basis, the service rendered on a regular basis by an officer prior to the 1st January, 2006, the date from which the Sixth Central Pay Commission recommendations have been extended, shall be deemed to be service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the Commission except only for the post(s) for which that grade pay or pay scale is the normal replacement grade without any upgradation.

 

(12)

(13)

(i) Group 'A' Departmental Promotion Committee (for considering promotion):

1. Chairman/Member, Union Public Service Commission-Chairman

2. Member (Central Board of Direct Taxes)-Member

3. Director General of Income Tax (Systems)-Member

Consultation with Union Public Service Commission is necessary while appointing an officer on deputation [including short-term contract].