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Laboratory Technician Recruitment Rules, 2023

Laboratory Technician Recruitment Rules, 2023

Laboratory Technician Recruitment Rules, 2023

 

[10th January 2024]

In exercise of the powers conferred by the proviso to article 309 of the Constitution read with Government of India, Ministry of Home Affairs, Notification No. F.27/59-Him (i) dated 13th July, 1959 and all other powers enabling him in this behalf and in supersession of this Government's Notification No. F.2(63)/81-S.II dated 11.12.1981 except as respects, things done or omitted to be done before such supersession, the Lt. Governor of the National Capital Territory of Delhi is pleased to make the following rules regulating the method of recruitment to the post of Laboratory Technician in the Labour Department, Government of National Capital Territory of Delhi, namely:

Rule - 1. Short title and commencement

(i)       These rules may be called Laboratory Technician Recruitment Rules, 2023.

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

Rule - 2. Number of Posts, Classification and Pay Level in the Pay Matrix

The number of the said posts, their classification and level of pay in Pay Matrix shall be as specified in column (2) to (4) of the Schedule annexed to these rules.

Rule - 3. Method of recruitment, age-limit, qualifications etc

The method of recruitment to the said posts, age-limit, qualifications and other matters connected therewith, shall be as specified in column (5) to (13) of the said schedule.

Rule - 4. Disqualifications

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 a person, Shall be eligible for appointment to the said post:

Provided that the Government may, if satisfied, that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing exempt any person from the operation of this rule.

Rule - 5. Power to relax

Where the Government is of the opinion that it is necessary expedient so to do, it may by order, and for reasons to be recorded in writing, relax any of the provisions of this rule with respect of any class or category of persons.

Rule - 6. Saving

Nothing in these rules shall affect reservations, relaxation of age limit and other concessions required to be provided for the Scheduled Castes, the Scheduled Tribes, Other Backward Classes, Ex-servicemen or any other special category of persons in accordance with the orders issued by the Government from time to time in this regard.

 

SCHEDULE

 

 

1.

 

Name of post

 

Laboratory Technician




 

2.

 

No. of Posts

 

01* (2023) * Subject to variation dependent on workload




 

3.

 

Classification

 

General Central Service, Non-Ministerial, Non-Gazetted, Group C




 

4.

 

Pay Level in the Pay Matrix

 

Level-04 (Rs. 25500-81100) in the Pay Matrix




 

5.

 

Whether selection post or non- selection post

 

Not Applicable




 

6.

 

Age limit for direct recruits

 

Not Applicable




 

7.

 

Educational and other qualifications required for direct recruits

 

Not Applicable




 

8.

 

Whether age and Educational Qualifications prescribed for direct recruits will apply in the case of promotes

 

Not Applicable




 

9.

 

Period of Probation, if any

 

Not Applicable




 

10.

 

Method of recruitment whether by direct recruitment or by promotion or by deputation/absorption and percentage of vacancies to be filled by various methods

 

By Deputation (including short-term contract)




 

11.

 

In case of recruitment by promotion/ deputation/absorption, grades from which promotion/deputation/absorption to be made

 

Deputation (ISTC):

 

Officers of the Central Government, State Government, Union territories, Autonomous or Statutory Organization, PSUs, University or Recognized Research Institution:

 

a) i) Holding analogous post on a regular basis in the parent cadre or department; or

 

ii) With 5 years service rendered after appointment to the post on a regular basis in the Level-03 of pay matrix in the parent cadre or department; or

 

b) Possessing following qualifications and experience:

 

1. 12th pass from a recognized Board/ Institution with Science subjects.

 

2. Diploma in Laboratory Technician from a recognized institution.

 

(Period of Deputation (ISTC) including period of deputation (ISTC) in another ex-cadre post held immediately preceding this appointment in the same or another organization/department of the Central Govt. shall ordinarily not exceed 03 years. The maximum age limit for appointment by deputation (ISTC) shall not be exceeding 56 years as on the closing date of receipt of application.)




 

12.

 

If a Departmental Promotion Committee exists, what is its composition

 

Not Applicable




 

13.

 

Circumstances in which UPSC is to be consulted in making recruitment

 

Consultation with the Union Public Service Commission is not necessary.