DIVISIONAL
OFFICER (FIRE), DELHI FIRE SERVICE RECRUITMENT RULES, 2021
PREAMBLE
In exercise of the powers conferred by the proviso
to article 309 of the Constitution of India read with the Government of India,
Ministry of Home Affairs, Notification No. 24/78/68-DH (S), dated 24th
September, 1968, and in supersession of this Government's Notification No. F.
16(20)/97/H-III/R.R.-1888-97, dated 9th September, 1998, except as respects
things done or omitted to be done before such supersession, the Lt. Governor of
National Capital Territory of Delhi hereby makes the following rules regulating
the method of recruitment to the post Divisional Officer (Fire) in Delhi Fire
Service, Government of National Capital Territory of Delhi, namely:-
Rule - 1. Short title and commencement.
(i) These rules may be called the Divisional Officer (Fire), Delhi Fire
Service Recruitment Rules, 2021.
(ii) They shall come into force on the date of their publication in Delhi
Gazette.
Rule - 2. Number of posts, classification and Pay Level in Pay Matrix.
The number of the said post, its classification and
pay level in pay matrix shall be as specified in columns (2) to (4) of the
Schedule attached to these rules.
Rule - 3. Method of recruitment, age limit, qualification etc.
The method of recruitment to the said post, age
limit, qualifications and other matters connected therewith, 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 not 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
or category of persons.
Rule - 6. Saving.
Nothing in these rules shall affect reservations,
relaxation of age limit and other concessions, required to be provided for the
Schedule Castes, Schedule Tribes, Other Backward Classes, Ex-Servicemen and
other special categories of persons in accordance with the orders issued by the
Govt. of India from time to time in this regard.
SCHEDULE
|
Name of
Post
|
Number of
posts
|
Classification
|
Pay Level
in the Pay Matrix
|
Whether
Selection
post/Non Selectionpost
|
Age limit
for
direct
recruits
|
Educational
and other Qualification required for direct recruits
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
|
Divisional
Officer (Fire)
|
9 (2021)
* subject to variation dependent on workload
|
General
Central Service Non-Ministerial Gazetted Group 'A'
|
11
Remark: Level -11 (67700 - 208700) in the pay matrix
|
Selection
Post
|
Not
Applicable
|
Essential:-Qualification:
Not Applicable
Experience:
Not Applicable
Desirable:-Qualification:
Not Applicable
Experience:
Not Applicable
Qualification
Standard Note:
NA
Experience Standard Note: NA
|
|
Whether
age and educational qualification prescribed for Direct recruitment will
apply in the case of promotees
|
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 Promotion/Deputation/absorption grades from which
promotion/deputation/absorptions to be made
|
If a
Departmental Promotion Committee exists, what is its composition
|
Circumstances
in which Union Public Service Commission to be consulted in making
recruitment
|
|
8
|
9
|
10
|
11
|
12
|
13
|
|
Age : NA
Edu. Qual
:
NA
|
N.A.
Years
|
Method:
Promotion
failing which Deputation including Short Term Contract.
Percentage:
100
|
Promotion:
Assistant
Divisional Officer with 5 years regular service in level-10 of pay matrix
(Rs. 56,100 - Rs. 1,77,500/-), and having 2-4 weeks mandatory training as
prescribed by the Department.
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.
Deputation
(including Short Term Contract):
Officers
of the Central Government/State Government/Union Territory/Autonomous or
Statutory Organization/Public Sector Undertaking/Recognized
University/Research Institution:
(A) (i)
Holding analogous post on regular basis in the parent Cadre/Department;
OR
(ii) With
5 years service in the grade rendered after appointment thereto on a regular
basis in Level-10 in pay matrix or equivalent in the parent Cadre/Department;
AND
(B)
Possessing following educational qualifications and experience:
Essential:-
(i) A
degree in Science from a recognized university alongwith Advanced Diploma
(Divisional Officer course passed) from National Fire Service College, Nagpur
after having passed Station Officers and Instructor Course and Sub Officer
Course from National Fire Service College, Nagpur
OR
Bachelor
of Engineering (Fire)
OR
BE (Fire
Technology Safety)/BE (Safety Fire Engineering) from a recognized University.
(ii) 07
years professional experience, out of which at least 5 years experience
should be in the level 10 as per 7th C.P.C. or equivalent, in any fire
organization, preferably of a Metropolitan City.
(iii)
Should have minimum physical standard i.e. height 165cms., weight 50kg. and
chest 86.5cms. (Expanded.)
Note:
Person selected/appointed shall have to produce Medical Certificate from
Medical Board of Govt. of NCT of Delhi Hospital to the effect that the
individual is able bodied and does not have any deficiency in any limb and is
not suffering from any contagious disease.
Note 2:
The Departmental Officers in the feeder category who are in direct line of
promotion will not be eligible for consideration for appointment on
deputation.
Similarly, Deputationists shall not be eligible for consideration for
appointment by Promotion.
Note 3:
Period of Deputation including period of deputation 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 exceed
4 years. The maximum age limit for appointment by deputation shall not exceed
56 years as on the closing date of receipt of applications.
Standard
Note : NA
|
Departmental
Promotion
Committee
1.
Financial Commissioner (Chairman)
2.
Administrative Secretary of the Department (Member)
3.
Spl./Addl. Secretary (GAD) (Member)
4. N.A
(Member)
5. N.A
(Member)
Departmental
Confirmation Committee
1. N.A
(Chairman)
2. N.A
(Member)
3. N.A
(Member)
4. N.A
(Member)
5. N.A
(Member)
|
Consultation
with the UPSC necessary for filling up the post on deputation (ISTC) basis.
|