LEADING FIREMAN, DELHI FIRE SERVICE, RECRUITMENT RULES, 2022
PREAMBLE
In exercise of the
powers conferred by the proviso to article 309 of the Constitution of India
read with the Government of India, Ministry of Home Affairs, Notification no.
24/78/68-DH (S), dated 24th September, 1968, and in supersession of this
Government's Notification No. F.2/87/DFS/HQ/Astt./2016/340-349 dated
16th March 2017, except as respects things done or omitted to be done before
such supersession, the Lt. Governor of National Capital Territory of Delhi
hereby makes the following rules regulating the method of recruitment to the
post of Leading Fireman in Delhi Fire Service, Government of National Capital
Territory of Delhi, namely:-
Rule 1. Short Title and Commencement.
(i)
These rules may be
called the Leading Fireman, Delhi Fire Service, Recruitment Rules, 2022.
(ii)
They shall come
into force on the date of their publication in Delhi Gazette.
Rule 2. Number of posts, classification and Pay Level in Pay Matrix.
The number of the
said post, its classification and pay level in pay matrix shall be as specified
in columns (2) to (4) of the Schedule attached to these rules.
Rule 3. Method of recruitment, age-limit, qualification etc.
The method of
recruitment to the said post, age-limit, qualifications and other matters
connected therewith, shall be as specified in columns (5) to (13) of the said
Schedule.
Rule 4. 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 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 or expedient so to do, it
may, by order and for reasons to be recorded in writing, relax any of the
provisions of these rules with respect to 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 Schedule Castes, Schedule Tribes, Other
Backward Classes, Ex-Servicemen and other special categories of persons in
accordance with the orders issued by the Govt. of India from time to time in
this regard.
SCHEDULE
|
Name of Post
|
Number of posts
|
Classification
|
Pay Level in the Pay Matrix
|
Whether Selection or Non Selection post
|
Age limit for direct recruits
|
Educational and other Qualification required for
direct recruits
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
|
Leading Fireman
|
422* (2022) Subject to variation dependent on
workload
|
General Civil Service (GCS) Non-Gazetted,
Non-Ministerial, Group-C
|
Level-4 of Pay Matrix under CCS (RP) Rules, 2016.
|
Non-Selection
|
Not applicable
|
Not applicable
|
|
Whether age and educational qualifications 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.
|
In case of recruitment by
Promotion/Deputation/absorption grades from which
promotion/deputation/absorption to be made
|
If a Departmental Promotion Committee exists, what is
its composition
|
Circumstances in which Union Public Service Commission
to be consulted in making recruitment
|
|
8
|
9
|
10
|
11
|
12
|
13
|
|
Age : NA,
|
Two years
|
100% By Promotion
|
PROMOTION (i) 100% By Promotion of Fireman with 5
years regular service in the Pay Band-1 Rs. 5200-20200 + Grade Pay Rs. 2000/-
(Pre-Revised) now in Level-3 of pay matrix under CCS (RP) Rules 2016, on
seniority-cum-fitness basis. Note.1- The selected candidates shall have to
undergo a six week training course and pass the tests prescribed by the
Director, Delhi Fire Service in two genuine attempts, failing which
increments will be stopped until attaining the age of 45 years.
Note.2- Where juniors who have completed their
qualifying/eligibility service are being considered for promotion, their
seniors would also be considered provided they are not short of the requisite
qualifying/eligibility service by more than half of such
qualifying/eligibility service or 2 years whichever is less, and have
successfully completed their probation period for promotion to the next
higher grade along with their juniors who have already completed such
qualifying/eligibility service.
|
Group 'C' Departmental Promotion Committee (for
considering promotions) consisting of: 1. Principal Secretary/Secretary
(Power)-Chairman 2. Director, Delhi Fire Service- Member
3. Deputy Secretary (Finance)-Member
|
Not applicable
|