[30 March 2022] F. 19(06)/2019/LAS/Estt./3953-3959.-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)J
dated the 13th July, 1959, and in supersession of notification
No.F.19(7)/2002-LAS(Estt.) 19194 dated 3rd December, 2002, notified by the
Delhi Legislative Assembly Secretariat, National Capital Territory of Delhi
regarding Recruitment Rules for the post of Editor of Debates), the Lt.
Governor of the National Capital Territory of Delhi, after prior consultation
with the Union Public Service Commission, is pleased to make the amendments to
the rules in the Schedule annexed hereto, regarding the method of recruitment
and qualifications necessary for appointment to the post of Editor of Debates
in the Delhi Legislative Assembly Secretariat, National Capital Territory of
Delhi, namely. (i)
These
rules may be called the Editor of Debates Recruitment Rules, 2022. (ii)
They
shall come into force on the date of their publication in the Delhi Gazette. The number of said post, its classification and level of the
Pay Matrix attached thereto shall be as specified in columns 2 to 4 of the
Schedule. The method of recruitment, age limit, qualifications and
other matters relating to the said posts, shall be as specified in columns 5 to
13 of the said Schedule. 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 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 doing, so
exempt any person from the operation of this rule. Where the Government is of the opinion that it is necessary
or expedient to do so, it may, by order for reasons to be recorded in writing,
relax any of the provisions of these rules in respect of any class or category
of persons. Nothing in these rules shall affect reservation, relaxation
of age-limit and other concessions required to be provided for the Scheduled Castes,
the Schedule Tribes, Ex-servicemen and other special categories of persons in
accordance with orders issued by the Government from time to time in this
regard. SCHEDULE 1. Name
of the post Editor
of Debates. 2. Number
of posts 01
(2022) Subject to variation dependent on workload. 3. Classification General
Civil Service, Non-Ministerial, Gazetted Group ?B? 4. Pay
Level in the Pay Matrix Pay
Level-7 in the Pay Matrix (Rs. 44900-142400/-). 5. Whether
selection post or Nonselection post Not
applicable. 6. Age
limit for direct recruitment. Not
Applicable 7. Educational
and other qualification required for direct recruits. Essential
Qualification:
Not Applicable Experience:
Not Applicable Desirable
Qualification:
Not Applicable Experience:
Not Applicable Qualification
Standard Note: Not
Applicable Experience
Standard Note: Not
Applicable 8. Whether
age & educational qualifications prescribed for direct recruitment will
apply in the case of promotes. Age:
Not Applicable. Edu.
Qual: Not Applicable. 9 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; Method Percentage Deputation
including Short Term Contact 100 11. In
case of recruitment by Promotion/ Deputation/ Absorption grades from which
promotion/ Deputation/ Absorption to be made. Deputation
(ISTC) Officer
of the Central Government/State Government/Union Territories/Recognized
Research Institutions/ Universities/ Public Sector Undertakings/Statutory or
Autonomous Organizations. (a)(i)
Holding analogous post on a regular basis in the parent cadre or department. Or (ii)
With 5 years service in the grade rendered after appointment thereto on
regular basis in the Pay Level 6 (Rs.35400-112400) in the Pay Matrix or
equivalent in the parent cadre/ department, and (b)
Possessing the following Educational Qualifications and experience :-
Essential Qualification:- Master
Degree in Hindi with English as a compulsory or an elective subject at Degree
level from a recognized university/Institute, OR Master
Degree in English with Hindi as a compulsory or an elective subject at Degree
level from a recognized university/Institute. Experience:- Two
years experience of Editing in Central Government/ State Government/Union
Territories/Recognized Research Institutions/Universities/Public Sector
Undertakings/ Statutory or Autonomous Organizations. Desirable
Qualification: (i)
Diploma in Journalism from a recognized University/Institute. (ii)
Two years experience in the field of Publication or Legislative work. Note
: 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
03 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:- Not Applicable. 12. If
a DPC exist what is its composition. Departmental
Promotion Committee Departmental
Confirmation Committee 1.
NA (Chairman) 1.
NA (Chairman) 2.
NA (Member) 2.
NA (Member) 3.
NA (Member) 3.
NA (Member) 4.
NA (Member) 4.
NA (Member) 5.
NA (Member) 5.
NA (Member) 13. Circumstances
in which UPSC is to be consulted in making recruitment. Consultation
with the Commission is not necessary for filling up the post.Editor
Of Debates Recruitment Rules, 2022