GENERAL ARUNACHAL PRADESH, SCIENTIST GROUP- 'A' GAZETTED (NON-MINISTERIAL) SCIENTIFIC & TECHNICAL RECRUITMENT RULES, 2017

PREAMBLE

In exercise of the power conferred by the provision to Article 309 of the Constitution of India in supersession of all Recruitment Rules notified in the subject, except in respect of things done or omitted to be done before such supersession, the Government of Arunachal Pradesh is pleased to make the following rules to regulate the method of recruitment to the post (s) of "Scientist Group "A", (Gazetted) in the Department of Environment & Forests (State Forest Research Institute) under Government of Arunachal Pradesh, namely:-

Rule - 1. Short title and commencement.

(i)       These rules may be called "The General Arunachal Pradesh, Scientist Group- 'A' Gazetted (Non-Ministerial) Scientific & Technical Recruitment Rules, 2017".

(ii)      They shall come into force on the date of their publication in the Arunachal Pradesh Gazette.

Rule - 2.

These rules shall apply to the posts as specified in column 1 of the schedule Annexed to the Rules.

Rule - 3. Number of posts, classification and Pay Band/Grade Pay/Pay Scale.

The number of posts, their classification and the Pay Band and Grade Pay/Pay scale attached thereto shall be as specified in column 2 to 4 in the schedule aforesaid.

Rule - 4. Method of recruitment, age limit and other qualifications.

The method of recruitment to the posts, age limit, qualification and other matters relating thereto shall be specified in columns 5 to 13 in the schedule aforesaid.

Rule - 5. 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 the appointment to the said post. Provided that such marriage is permissible under the personal law applicable to such person and the other party to marriage and there are other ground for doing so and which exempts any person from the operation of the rule.

Rule - 6. Power to relax.

Where the Government of Arunachal Pradesh is of opinion that it is necessary or expedient so to do, he may by order for reasons to be recorded in writing and in consultation with selection board relax any provisions of these rules with respect to any class or category or person.

Rule - 7. Repeal and saving.

All rules and procedures corresponding to these rules and procedures in force immediately before the commencement of these rules are hereby repealed, provided that any order made or action taken under the rules so repealed shall be deemed to have been validly made or taken under the corresponding provisions of these rules.

Nothing in these rules shall affect reservation/relaxation of age limit and other concession required to be provided for Scheduled Castes and Scheduled Tribes and other special categories of persons in accordance with the orders issued by the Government of Arunachal Pradesh from time to time in this regard.