EMPLOYEES'
PROVIDENT FUND ORGANISATION (SECTION OFFICER) RECRUITMENT RULES, 2018
PREAMBLE
In exercise of the powers conferred by clause (a) of sub-section (7) of
section 5D of the Employees' Provident Funds and Miscellaneous
Provisions Act, 1952 (19 of 1952), and in supersession of the Employees'
Provident Fund Organization, Section Officer Recruitment Rules, 2003, except as
respects things done or omitted to be done before such supersession, the
Central Board, Employees' Provident Fund, hereby make the following rules
regulating the method of recruitment to the post of Section Officer, namely:-
Rule 1 - Short title and commencement
(1)
These rules may be
called the Employees' Provident Fund Organisation (Section Officer) Recruitment
Rules, 2018.
(2)
They shall come into
force from the date of their publication in the Official Gazette.
Rule 2 - Number of posts, classification and level in the pay matrix
The
number of posts, its classification and the level in the Pay Matrix attached
thereto shall be as specified in column (2) to (4) of the Schedule annexed to
these rules.
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
Central Board 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
Central Board 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 with the prior
approval of the Central Government, 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 reservation, relaxation of age-limit and other
concessions required to be provided for the Scheduled Castes, the
Scheduled Tribes, the Other Backward Classes, the 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
|
Name of
post
|
Number of post
|
Classification
|
LEVEL in the Pay Matrix
|
Whether
selection post or Non- selection
post
|
Age limit for direct recruits
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
|
Section
|
196*
|
Group 'B'
|
Level-8 in
|
Selection
|
Not
|
|
Officer
|
(2018)
|
|
the Pay
|
post
|
applicable
|
|
|
*Subject
|
|
Matrix
|
|
|
|
|
to
|
|
[Rs.47600 -
|
|
|
|
|
variation
|
|
151100]
|
|
|
|
|
dependent
|
|
Non-
|
|
|
|
|
on
|
|
functional
|
|
|
|
|
workload
|
|
upgradation
|
|
|
|
|
|
|
in Level-9 in
|
|
|
|
|
|
|
the Pay
|
|
|
|
|
|
|
Matrix
|
|
|
|
|
|
|
[Rs.53100 -
|
|
|
|
|
|
|
167800] on
|
|
|
|
|
|
|
completion
|
|
|
|
|
|
|
of four years
|
|
|
|
|
|
|
of regular
|
|
|
|
|
|
|
service in
|
|
|
|
|
|
|
Level-8 in
|
|
|
|
|
|
|
the Pay
|
|
|
|
|
|
|
Matrix
|
|
|
|
|
|
|
[Rs.47600 -
|
|
|
|
|
|
|
151100].
|
|
|
|
Educational and other qualifications
required for direct recruits
|
Whether age and educational
qualifications
prescribed for direct recruits 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 or absorption and
percentage of the vacancies to be filled by various methods.
|
|
|
|
(7)
|
(8)
|
(9)
|
(10)
|
|
Not
Applicable
|
Not applicable
|
Not applicable.
|
(i)
Fifty per cent by promotion,
(ii)
Fifty per cent by Limited Departmental Competitive
Examination:
Provided that if sufficient number
of candidates are not available for filling up
the vacancies in a cadre unit in
any recruitment year, either by Limited Departmental Competitive Examination
or by promotion on the basis of seniority, the unfilled vacancies shall be
carried forward and added to
the number of vacancies of the same
mode of
recruitment to be filled in the
next recruitment year;
Provided further that no such
unfilled vacancies shall be carried forward for more than two recruitment
years, beyond the year to which
the recruitment relates,
where after the vacancies if any,
still remaining unfilled belonging to one mode of
recruitment shall be
transferred as additional vacancies
for the other mode of recruitment.
|
|
In case of recruitment by promotion
or deputation or absorption, grades from which promotion or deputation or
absorption to be made
|
If a departmental Promotion
Committee
exists, what is its composition
|
Circumstances in which Union Public
Service Commission is to be consulted in making
recruitment.
|
|
|
(11)
|
(12)
|
(13)
|
|
|
(1) By promotion:
Assistants of Employees' Provident
Fund Organisation who have
rendered not less than eight years
regular service in Level-7 in the
Pay
|
Departmental
Promotion
Committee (for
considering
promotion)
consisting of:
|
Consultation with Union Public
Service
Commission is not necessary
|
|
|
Matrix [Rs.44900- 142400] in the grade and have successfully
completed the training of two weeks
in the Pt. Deen Dayal National
Academy of Social Security or any other organisation which imparts training
in office procedure, various Acts or Schemes relating to social
security enactments including Employees' Provident Funds
and Miscellaneous Provisions Act, 1952 (19 of 1952).
Initial Fitment: As a one-time
relaxation to all provisions of
recruitment rules, all additional
vacancies on restructuring may be
filled through seniority-cum-fitness from Assistants of Employees' Provident
Fund
Organisation (Head Quarter).
(2) By Limited Departmental
Competitive Examination:
Assistants of Employees' Provident
Fund Organisation having five years regular service rendered in Level-7 in
the Pay Matrix [Rs.44900 - 142400] in the grade.
|
(i)
Additional Central Provident
Fund Commissioner
(Head Quarter)
(Human Resource) - Chairman
(ii)
Regional Provident Fund Commissioner
(Human Resource Management) -
Member
(iii)
One outside officer of the
rank of Deputy
Secretary from sister concern
organisation - Member
|
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