In exercise of the powers
conferred by Section 45 of
Food Corporations Act, 1964 (37 of 1964) and with the previous sanction of the
Central Government, the Food Corporation of India hereby makes the following
Regulations further to amend the Food Corporation of India (Staff) Regulations,
1971 namely:- (i) These
Regulations shall be called the Food Corporation of India (Staff) (First
Amendment) Regulations, 2020. (ii) These
shall come into force from the date of Notification in the Official Gazette. The definition and meaning of the
words and designation of posts in this Regulations shall have the same meaning
as contained in the Food Corporations Act, 1964 and the Food Corporation of
India (Staff) Regulations, 1971. The following amendments are to
be made in FCI (Staff) Regulations, 1971. 3.1 The following note will be
inserted in Col. No. 10 of S. No. 3 [Manager(EM)] in Electrical Mechanical Wing
in Part-IX, Engineering Cadre of Appendix-I of FCI (Staff) Regulations, 1971- "The number of Management
Trainees to be determined on each occasion by the Managing Director depending
on the requirements". 3.2 The following amendments will
be incorporated in Note 2 of Column 7 of post of AGM (Law) in Part-VIII-Legal
Cadre of Appendix-I of FCI (Staff) Regulations, 1971- "The experience as Lawyer is
to be evidenced by Enrolment Certificate as an Advocate along with certified
copies of Vakalatnama filed by the candidate or self attested copies of cause
list or self attested copies of Court Orders/Judgments or self attested copies
of case status obtained from the respective Court websites, as proof of
appearing as an Advocate for his client in respect of atleast 3 cases in each
year of the qualifying experience, which are verifiable from the concerned
Court, reflecting the name of the candidate as in the application form".FOOD CORPORATION OF INDIA
(STAFF) (FIRST AMENDMENT) REGULATIONS, 2020
PREAMBLE