JUNIOR
ENGINEER (CIVIL) IN DELHI JAL BOARD RECRUITMENT REGULATION, 2016
PREAMBLE
The following Recruitment and promotion
Regulations made by the Delhi Water Board under clause(m) sub-section (2) of
section 109 read with sections 7 and 51 of the Delhi Water Board Act, 1998
(Delhi Act. No. 4 of 1998) vide Competent Authority orders dated 28.09.2013
necessary for appointment to the post of Junior Engineer (Civil) in the Delhi
Water Board, Delhi are hereby published below for general information.
Regulation - 1. Short title and commencement.
These regulations may be called the Junior
Engineer (Civil) in Delhi Jal Board Recruitment Regulation, 2016.
Regulation - 2. Application.
They shall apply to the post specified in
column No. 1 of the schedule hereto annexed.
Regulation - 3. Number of posts, Classification and scale of pay.
The number of posts, their classification and
the scale of pay attached thereto shall be as specified in columns 2 to 4 of
the said Schedule.
Regulation - 4. Method of recruitment, age limit and other qualifications.
The method of recruitment, to the said posts,
age limit, qualifications and other matters connected therewith shall be as
specified in columns 5 to 13 of the said Schedule.
Regulation - 5. Disqualifications.
No person,-
(a)
Who
has entered or contracted a marriage with 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 appointment to any of the said posts:
Provided that Delhi Water Board, may, if
satisfied that such a marriage is permissible under the personal law applicable
to such person and the other party to the marriage and there are other grounds
for doing, so, exempt any person from the operation of this regulation.
Regulation - 6. Regular service.
"Regular service" in relation to
any grade means the period or periods of service in the grade, rendered after
selection in accordance with the prescribed procedure of selection on long
terms appointment to that grade and shall include any period or periods during
which an officer would have held a duty post in that grade but for his being on
leave or otherwise not being available for holding such post.
Regulation - 7. Power to Relax.
Where the Government of National
Capital Territory of Delhi is to the opinion that it is necessary or expedient
so to do, it may by an order, for reason to be recorded in writing, and
consultation with the Union Public Service Commission relax any of the
provisions of these regulations with respect to any class or category of
persons.
Regulation - 8. Saving.
Nothing in these regulations shall affect
reservations and other concessions required to be provided for the Scheduled
Castes and Scheduled Tribes and other special categories of persons in
accordance with orders issued by the Central Government from time to time in
this regard.
Regulation - 9. Repeal.
Urban Development Department, GNCTD
Notification F.16 (219)/UD/W/2005/25094 dated 04.12.2006 stands superseded from
the date of issue of this notification.
|
Name of the post. |
No. of posts |
Classification. |
Pay Band and Grade Pay/Pay Scale. |
Whether selection or non-Selection post. |
Age limit for direct recruits. |
Educational & other qualification required for direct recruits. |
|
1 |
2 |
3 |
4 |
5 |
6 |
7 |
|
Junior Engineer (Civil). |
481 (2014) Subject to Variation dependent on workload. |
Category 'B'. |
PB-2 Rs. 9300-34,800/-(Grade pay of Rs. 4200/-). |
Selection. |
Not exceeding 30 years. Note 1: Relaxable for govt. servants up to five years in accordance
with the instructions or orders issued by the Central Government. Note 2: The crucial date for determining the age- limit shall be the
closing date for receipt of applications from candidates in India (and not
the closing date prescribed for those in Assam, Meghalaya, Arunachal Pardesh,
Mizoram, Manipur, Nagaland, Tripura, Sikkim, Ladhakh Division of J&K
State Lahaul & Spiti District and Pangi Sub-Division of Chamba District
of Himachal Pardesh, Andaman & Nicobar Islands or Lakshadweep). |
Essential: Degree in Civil Engineering from a recognised university or three years
Diploma in Civil Engineering from a recognized University/Board/Institute
plus two years experience in planning, execution and maintenance of civil
engineering works. NOTE 1: Qualifications are relax-able at the discretion of the UPSC, for
reasons to be recorded in writing, in the case of candidates otherwise well
qualified. NOTE: 2 The qualification(s) regarding experience is/are relaxable at the
discretion of the UPSC, for reasons to be recorded in writing in the case of
candidates belonging to Scheduled Castes or Scheduled Tribes if at any stage
of selection the UPSC is of the opinion that sufficient number of candidates
from these communities possessing the requisite experience are not likely to
be available to fill up the vacancies reserved for them. |
|
Whether age and educational qualification prescribed for direct
recruits will apply in the case of promotees. |
Period of probation, if any. |
Method of recruitment whether by direct recruitment, or by promotion or
by deputation/absorption and percentage of the vacancies to be filled by
various methods. |
|
8 |
9 |
10 |
|
Not applicable. |
2 Years for direct recruits |
10% by promotion through limited departmental competitive examination. 90% by direct recruitment. **10% by promotion through limited departmental competitive examination
from amongst Group 'C' employees in Pay Band-1 with Grade Pay of Rs. 1800/-,
1900/-, 2400/-, and 2800/- with 5 years regular service and possessing the
minimum educational qualification of Diploma in Civil Engineering conducted
by Delhi Jal Board, failing which by Deputation(ISTC). |
|
In case of recruitment by promotion/deputation/absorption, grades from
which promotion/deputation/absorption to be made. |
If a DPC exists, what is its Composition. |
Circumstances in which Union Pub Public Service Commission is to be
consulted in making recruitment |
|
11 |
12 |
13 |
|
Not applicable. |
Group 'B' Departmental Confirmation Committee. 1 .Director (A&P) - Chairman 2. Chief Engineer (Civil) - Member 3. Assistant Commissioner - Member |
consultation with Union Public Service Commission not necessary. |