EMPLOYEES'
PROVIDENT FUND ORGANISATION ADDITIONAL CENTRAL PROVIDENT FUND COMMISSIONER-I
RECRUITMENT RULES, 2013
PREAMBLE
In
exercise of the powers conferred by Sub-section-7(a) of Section 5 (D) of the Employees' Provident Fund
and Miscellaneous Provisions Act, 1952 (Act 19 of 1952), the Central Board of
Trustees, Employees' Provident Fund with the approval of the Govt. of India,
hereby makes the following rules for regulating the method of recruitment to
the post of Additional Central Provident Fund Commissioner-I in the Employees'
Provident Fund Organisation, namely;
Rule 1 - Short Title and Commencement
(i)
These Rules
may be called the Employees' Provident Fund Organisation Additional Central
Provident Fund Commissioner-I Recruitment Rules, 2013.
(ii)
They shall
come into force on the date of their Publication in the Official Gazette.
Rule 2 - Number of Posts, Classification, Pay Band, Grade Pay and Pay Scale
The number of posts, their classification and the scale of pay attached
thereto shall be as specified in column (2) to (4) of the said schedule.
Rule 3 - Method of Recruitment, Age Limit and Other Qualifications Etc
The method of recruitment, age limit, qualifications and other matters
connected therewith shall be as specified in column (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 be eligible for appointment to the said post.
Provided that the Board of Trustees 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 Board of Trustees is of the opinion that it is necessary or
expedient to do so, it may, by order for reasons to be recorded in writing, and
in consultation with the Ministry of Labour & Employment, relax any of the
provisions of these rules with respect to any class or category of persons.
Rule 6 - Savings
Nothing in these rules shall affect reservations, relaxation of age
limit and other concessions required to be provided for the Scheduled Castes,
Scheduled Tribes, Ex-Servicemen and other special categories of persons in
accordance with the orders issued by the Central Government from time to time
in this regard.
SCHEDULE
Recruitment Rules
for the post of Additional Central Provident Fund Commissioner-I in Employees' Provident Fund Organisation
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Column No.
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Particulars
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Terms & Conditions
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1.
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Name of the Post
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Additional Central Provident Fund Commissioner - I
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2.
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Number of Posts
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10* (2013)
*Subject to variation
dependent on workload.
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3.
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Classification
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Group 'A' Non-Ministerial
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4.
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Pay Band and Grade Pay/Pay Scale
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` 37400-67000 in PB-4 with
Grade Pay of ` 8,900
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5.
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Whether Selection Post or Non- Selection post
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Selection
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6.
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Age Limit for
Direct Recruits
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Not Applicable
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7.
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Educational and other qualifications required for direct recruits
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Not Applicable
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8.
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Whether age and educational
qualifications prescribed for direct recruits will
apply in the
case of
promotees.
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Not Applicable
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9.
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Period of Probation, if any,
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Not Applicable
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|
10.
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Method of Recruitment: Whether
by Direct Recruitment or by Promotion or by
deputation/absorption and
percentage of vacancies to be filled by
various methods
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By Promotion.
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11.
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In Case of
recruitment by Promotion/deputation/absorption, grades from
which
promotion/deputation/absorption to be made
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Promotion:- Officers holding
the substantive post of Additional Central Provident Fund Commissioner-II in
PB-4 in the pay band
of `
37400-67000
with Grade Pay of ` 8700 with 05 (five) years
of regular service;
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|
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Failing which officers holding
the substantive post of Additional Central Provident Fund Commissioner-II in
PB-4 in the pay band of `
37400-67000 with
Grade
pay of ` 8700 with 20 years of regular service in Group "A" in EPFO.
Initial Constitution Clause: The existing Additional
Central Provident Fund
Commissioner - II (erstwhile Addl. CPFC) in the Grade Pay of ` 8700, RPFC
(Grade
- I) with
NFSG of Grade
pay
` 8700 and RPFC (Grade-I) in the Grade Pay of ` 7600 shall be
eligible for promotion to the
post for the panel year
upto 31.03.2018 in
relaxation of these rules.
Note 1:
Successful completion of training, as prescribed by the
Employees' Provident Fund Organisation within a period
of two years from the date of promotion, shall be mandatory.
An officer, who has not
successfully completed mandatory
training for promotion to the
post of Additional Central Provident Fund
Commissioner-I, shall
not
be eligible for any increment until
completion of training. The
officer shall be entitled to draw
his increment from the date on
which he was otherwise eligible for
the same, on completion of mandatory training. Officers with less than one year of service remaining before retirement on promotion, stand exempted from the said training.
Note 2: Where juniors who
have completed their
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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,
for promotion to the
next higher grade alongwith their juniors who have
already completed such
qualifying/eligibility service.
Note 3: For the purpose of computing minimum
qualifying
service for promotion, the service
rendered on a
regular basis by an officer prior
to the 1st
day of January, 2006 or the
date from which
the revised pay structure based on the 6th Central Pay Commission recommendations have
been extended, shall be
deemed to be
service rendered in the corresponding pay or pay scale
extended, based on
the recommendations of the pay commission. Further service rendered on a regular basis
by an officer
prior to 1st June
2011 in the
grade pay of ` 7600
shall
also be counted
as minimum qualifying service
for
promotion.
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12.
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If Departmental Promotion
Committee exists, what is its
composition
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Departmental Promotion
Committee (for considering promotion):
a) Secretary to the Govt.
of India, Ministry of
Labour & Employment - Chairman
b) Central Provident Fund Commissioner - Member
c) Addl. Secretary/Joint Secretary to the Govt.
of
India, Ministry of Labour &
Employment to be
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nominated by Secretary (L&E) - Member
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13.
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Circumstances
in which Union Public Service Commission to be consulted in making recruitment
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Consultation with the Union
Public Service Commission is not necessary.
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