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:- (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. These rules shall apply to the posts as specified in column 1 of the
schedule Annexed to the Rules. 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. 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. 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. 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. 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force immediately before the commencement of these rules are hereby repealed,
provided that any order made or action taken under the rules so repealed shall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. GENERAL ARUNACHAL PRADESH, SCIENTIST GROUP-
'A' GAZETTED (NON-MINISTERIAL) SCIENTIFIC & TECHNICAL RECRUITMENT RULES,
2017
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