Employment Exchanges (Compulsory
Notifications of Vacancies) Rules, 1960[1] In exercise of the powers
conferred by Section 10 of the Employment Exchanges (Compulsory Notification of
Vacancies) Act, 1959 (31of 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: (1)
These rules may be called the
Employment Exchanges (Compulsory Notifications of Vacancies) Rules, 1960. (2)
The shall come into force on the
1st day of May, 1960. In these rules, unless the
context otherwise requires- (1)
"Act means the Employment Exchanges
(Compulsory Exchange of Vacancies) Act, 1959(31 of 1959); (2)
"Central Employment
Exchange" means the Employment Exchanges established by the Government of
India, Ministry of Labour and Employment ; (3)
"Director" means the
officer in charge of 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 the 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 specified
classes or categories of establishments of vacancies; (6)
"Section" means a
section of the Act. (1)
The following vacancies namely- (a)
vacancies carrying total monthly
emoluments of Rs. 200 or more 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 the
Central Employment Exchange. (2)
Vacancies other than those
specified in sub-rule (1) shall be notified to the local Employment Exchange
concerned. The vacancies shall be
notified in writing to the appropriate Employment Exchange, and the following
particulars shall be furnished, where practicable, in respect of each type of
vacancies- (1)
Name and address of the employer, (2)
Telephone number of the employer. (3)
Nature of vacancy- Number of vacancies ; (a)
Name and address of the employee, (b)
Description of duties, (c)
Qualification required: (i)
Essential. (ii)
Desirable. (d)
Age limits, if any. (e)
Whether women are eligible. (4)
Number of vacancies: (a)
Regular, (b)
Temporary. (5)
Pay and allowance. (6)
Place of work (name or
town/village and district in which it is situated). (7)
Probable date by which the
vacancy will be filled. (8)
Particulars regarding interview/test
of applicants: (a)
Date of interview/test. (b)
Time of interview/test. (c)
Place of interview/test. (d)
Designation and address of the
person to whom applicants should report. (9)
Whether there is any obligation
or arrangement for giving preference to any category of persons in filling up
and vacancies? (10)
Any other relevant information. (1)
Vacancies, required to be
notified to the local Employment Exchange, shall be notified at least one week
before the date on which applicants will be interviewed or tested where
interview 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 at least three weeks
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 interview or tests are held. An employer shall furnish
to the Local Employment Exchange quarterly returns in Form I and Biennial
returns in Form II. Quarterly returns shall be furnished within thirty days of
the due dates namely, 31st March, 30th June, 30th September and 31st December.
Biennial returns shall be furnished within thirty days of the date as notified
in the official Gazette. The Director is hereby
prescribed as the officer who shall exercise the rights referred to in Section
6, authorise any person in writing to exercise those rights. The Collector, the Deputy
Commissioner, as the case may be, of the district 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.EMPLOYMENT
EXCHANGES (COMPULSORY NOTIFICATIONS OF VACANCIES) RULES, 1960
PREAMBLE
RuleĀ 4. Form and manner of notification of vacancies.-