Directorate Of
Prosecution, Government Of National Capital Territory Of Delhi, Additional
Public Prosecutor Recruitment Rules, 2022
[17th February 2022]
In
exercise of the powers conferred by proviso to article 309 of the Constitution
of India, read with the Government of India, Ministry of Home Affairs,
Notification No.F.24/78/68- DH(S), dated the 24th September, 1968, and in
supersession of the No.F.13/17/94/DOP/HP-II/344-350 dated the 19th January,
2004 Recruitment Rules in so far as they relate to the post of the Additional
Public Prosecutor, and anything done or omitted to be done before such
supersession, the Lieutenant Governor of the National Capital Territory of
Delhi, after prior consultation with Union Public Service Commission, hereby
makes the rules regulating the method of recruitment to the post of the
Additional Public Prosecutor in the Directorate of Prosecution, Government of
National Capital Territory of Delhi as following, namely:-
Rule - 1. Short title and commencement.
(a)
These
rules may be called the Directorate of Prosecution, Government of National
Capital Territory of Delhi, Additional Public Prosecutor Recruitment Rules,
2022.
(b) 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, its classification and Pay level in the pay matrix.
The number of said posts, its classification and pay scale of pay 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, other 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 post;
Provided
that the Government of National Capital Territory of Delhi, 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
doing so, exempt any person from the operation of these rules.
Rule - 6. 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, and in
consultation with the Union Public Service Commission, may any of the
provisions of these rules with respect to any class or category of persons.
Rule - 7. Saving.
Nothing in these rules shall affect reservations, relaxations of age limit and
other concessions, required to be provided for the Schedule Castes, the
Schedule Tribes, ex-servicemen, Other Backward Classes and other special
categories of persons in accordance with the orders issued by the Government
from time to time in this regard.
SCHEDULE
RECRUITMENT
RULES FOR ADDITIONAL PUBLIC PROSECUTOR IN DIRECTORATE OF PROSECUTION GOVERNMENT
OF NATIONAL CAPTIAL TERRITORY OF DELHI.
|
Name of
Post
|
Number of
post
|
Classification
|
Pay Level
in the pay Matrix
|
Whether
Selection post/ NonSelection post
|
Age Limits
for Direct Recruits.
|
Educational
and other Qualification required for direct recruits
|
Whether
age and educational qualification prescribed for Direct Recruitment will
apply in the case of promotees
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
ADDITIONAL PUBLIC PROSECUTOR
|
132(2022) *Subject to variation dependent on
workload
|
General Central Service Non Ministerial Gazetted
Group, A
|
11 Remark: Level 11 (Rs.67700- 208700) in the Pay
Matrix
|
Selection Post
|
Not Applicable
|
Essential :-
Qualification: N.A.
Experience: N.A.
Desirable:-
Qualification: N.A.
Experience: N.A.
Experience Standard Note: N.A.
Qualification Standard Note: N.A.
|
AGE: NA
Edu.Qual: NA
|
|
Period of
probation, if any
|
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 Prom/Dep./abs. grades from which prom/dep./abs. to be made
|
If a
Departmental Promotion Committee exists, what is its composition
|
Circumstances
in which UPSC to be consulted in making Recruitment
|
|
9
|
10
|
11
|
12
|
13
|
|
2 Years.
|
Method:
Promotion failing which Deputation including
Short Term Contract
Percentage: 100
|
Promotion:
Assistant Public Prosecutor in Level 8 ( Rs.
47,600 - 1,51,100 ) in the Pay Matrix with 6 years of regular service as
Assistant Public Prosecutor; and having successfully completed two to four
weeks mandatory training in the relevant field as prescribed by the
department.
Deputation (including short term contract):
Officers under the Central/State
Governments/UTs/Autonomous or Statutory organisations/Public Sector
Undertakings/ Recognised Research Institutions/Recognised Universities:- 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 posts in Level 10 (Rs. 56100-177500)
of the Pay Matrix or equivalent in the parent cadre/department; and (b)
possessing the following educational qualifications and experience:
Essential: (i) A Degree in Law of a Recognized University/Institute. (ii)
seven years experience at the Bar.
Desirable: One year Experience as Government
Advocate.
Note-1:- Where juniors who have completed their
qualifying /eligibility service are being considered for promotion, their
seniors would also be considered provided they are not short of the requisite
qualifying/ eligibility service by more than half of such qualifying
/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/ eligibility
service.
Note-2: Period of deputation (ISTC) including
period of deputation (ISTC) in another excadre post held immediately
preceding this appointment in the same or some other organization/department
of the central govt shall ordinarily not exceed four years. The maximum age
limit for appointment by deputation (ISTC) shall not exceed 56 years as on
the closing date of receipt of applications.
Standard Note: NA
|
Departmental Promotion Committee
1.CHIEF SECRETARY, GNCTD (Chairman)
2.SECRETARY CONCERNED, GNCTD(Member)
3.DIRECTOR PROSECUTION, GNCTD(Member)
4. NA (Member)
5. NA(Member)
Departmental Confirmation Committee
1. NA (Chairman)
2. NA (Member)
3. NA (Member)
4. NA (Member)
5. NA (Member)
|
Consultation with UPSC is necessary on each
occasion.
|