PREAMBLE
In exercise of powers conferred by Section 10 of
the Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 (31
of 1959), the Central Government hereby makes the following Rules, the same
having been previously published as required by Sub-section (1) of the said
section, namely:
Rule - 1. Short title and commencement.
(1) These rules may be called the
Employment Exchanges (Compulsory Notification of Vacancies) Rules, 1960.
(2) They shall come into force on 1st
day of May, 1960.
Rule - 2. Definitions.
In these Rules, unless the context otherwise
requires,-
(1) "Act" means the
Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 (31 of
1959);
(2) "Central Employment
Exchange" means any Employment Exchange established by the Government of
India, Ministry of Labour and Employment;
(3) "Director" means the
Officer-in-charge of the Directorate administering Employment Exchanges in a
State or a Union Territory;
(4) "Form" means a form
appended to these Rules;
(5) "Local Employment
Exchange" means -
(a) in the whole of India except the
Union Territory of Chandigarh that Employment Exchange (other than the Central
Employment Exchange) notified in the official Gazette by the State Government
or the Administration of the Union Territory as having jurisdiction over the
area in which the establishments concerned are situated or over specified
classes or categories of establishments concerned or vacancies; and
(b) in the Union Territory of
Chandigarh that Employment Exchange established either by the Union Territory
Administration of Chandigarh or by the State Government of Punjab or Haryana
notified in that State's respective Official Gazette as having jurisdiction
over specified classes or categories of establishments or vacancies, provided
that the employment exchanges established by the State Government of Punjab or
Haryana shall not have jurisdiction over-
(i) The Public Sector
offices/establishments other than those belonging to the respective States: and
(ii) Private Sector establishments.
(6) "Section" means a
Section of the Act.
Rule - 3. Employment Exchanges to which vacancies are to be notified.
(1) The following vacancies, namely-
(a) vacancies in posts of Technical
and Scientific nature carrying a basic pay of Rs. 1400/- or more per month
occurring in establishments in respect of which the Central Government is the
appropriate Government under the Act, and
(b) vacancies which an employer may
desire to be circulated to the Employment Exchanges outside the State or Union
Territory in which the establishment is situated.
shall be notified to such Central Employment
Exchange as may be specified by the Central Government by notification in the
Official Gazette, in this behalf.
(2) Vacancies other than those
specified in sub-rule (1) shall be notified to the local Employment Exchange concerned.
Rule - 4. Form and manner of notification of vacancies.
(1) The vacancies shall be notified
in writing to the appropriate Employment Exchange on the following format,
furnishing as many details as practicable, separately in respect of each type
of vacancy:-
Requisition form to be used when calling for
applicants from Employment Exchanges.
(Separate form to be used for
each type of posts)
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1. Name, address and Telephone No. (if any) of
the employer.
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2. Name, designation and Telephone No. (if any)
of the indenting Officer.
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3. Nature of vacancy:
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(a) Designation of the post(s) to be filled
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(b) Description of duties
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(c) Qualifications required:
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* For Priority categories (Applicable for Central
Government post only)
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For others
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(i) Essential
(ii) Desirable
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(d) Age Limits, if any _____________________
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(e) Whether women are eligible.
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4. Number of posts to be filled duration wise
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Number of posts
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Duration
(a) Permanent
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(b) Temporary
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(i) less than 3 months
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(ii) Between 3 months and one year
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(iii) Likely to be continued beyond one year
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5. Whether there is any obligation for
arrangement for giving preference to any category of persons such as
Scheduled caste, Scheduled Tribe, Ex-serviceman and Physically Handicapped
persons in filling up the vacancies and, if so, the number of vacancies to be
filled by such categories of persons:-
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Categories
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Number of vacancies to be filled
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Total
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*By Priority candidates
(Applicable for Central Government
posts only)
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(a) Scheduled Caste
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(b) Scheduled Tribe
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(c) Ex-Serviceman
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(d) Physically Handicapped
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(e) Others
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6. Pay and Allowances
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_______________________________________
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7. Place of work (Name of the town/village and
district in which it is situated,)
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_______________________________________
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8. Probable date by which the vacancy will be
filled.
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_______________________________________
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9. Particulars regarding interview/test of
applicants:
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_______________________________________
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(a) Date of interview/test
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_______________________________________
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(b) Time of interview/test
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_______________________________________
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(c) Place of interview/test
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_______________________________________
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(d) Name, designation, address and Telephone No.
(if any) of the Officer to whom applicants should report.
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_______________________________________
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10. Any other relevant information.
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_______________________________________
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Certified that while placing this demand, the
instructions connected with the orders on communal representation in the
services have been strictly followed with due regard to the roster maintained
in accordance with these orders (to be given only by all the Central Government
Offices/establishments/undertakings etc. on whom reservation orders are
applicable).
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Date:
*[Delete if not applicable.]
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Signature of the Head of Office
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(2) The vacancies shall be renotified
in writing to the appropriate Employment Exchange if there is any change in the
particulars already furnished to the Employment Exchange under sub-rule (1)]
Rule - 5. Time limit in the notification of vacancies.
(1) Vacancies, required to be notified
to the Local Employment Exchange, shall be notified at least 15 days before the
date on which applicants will be interviewed or tested where interviews or
tests are held or the date on which vacancies are intended to be filled, if no
interviews or tests are held.
(2) Vacancies required to be notified
to the Central Employment Exchange shall be notified giving at least 60 days
time to the Central Employment Exchange from the date of receipt of the
notification to the date of despatch of particulars or applications of the
prospective candidates for purpose of appointment or taking interview or test
against the vacancies notified.]
(3) An employer shall furnish to the
concerned Employment Exchange, the results of selection within 15 days from the
date of selection.
Rule - 6. Submission of returns.
An employer shall furnish to the local Employment
Exchange quarterly returns in form ER-I and biennial returns in form ER-II
Quarterly returns shall be furnished within 30 days of the due dates, namely,
31st March, 30th June, 30th September and 31st December, biennial returns shall
be furnished within 30 days of the due date as notified in the Official
Gazette.
Rule - 7. Officer for purposes of Section 6.
The Director is hereby prescribed as the officer
who shall exercise the rights referred to in Section 6, or authorise any person
in writing to exercise those rights.
Rule - 8. Prosecution under the Act.
The Director of Employment of the State in which
the establishment is located is hereby prescribed as the officer who may
institute or sanction the institution of prosecution for an offence under the
Act or authorise any person in writing to institute or sanction the institution
of such prosecution.