Ministry of Communications and Information
Technology, Department of Electronics and Information Technology, Registrar,
Semiconductor Integrated Circuits Layout Design Registry, Recruitment Rules,
2015
Ministry of
Communications and Information Technology, Department of Electronics and
Information Technology, Registrar, Semiconductor Integrated Circuits Layout
Design Registry, Recruitment Rules, 2015
[2nd January, 2016]
In exercise of
the powers conferred by sub-section (1) and (2) of Section 96, of the
Semiconductor Integrated Circuits Layout Design Act, 2000 (No. 37 of 2000), the
Central Government hereby makes the following rules regulating the method of
recruitment to the post of Registrar in the office of Semiconductor Integrated
Circuits Layout Design Registry, Statutory Body under the Department of
Electronics and Information Technology, Ministry of Communications and
Information Technology, namely:—
Rule - 1. Short title and commencement.
(1) These rules may
be called the Ministry of Communications and Information Technology,
Department of Electronics and Information Technology, Registrar, Semiconductor
Integrated Circuits Layout Design Registry, Recruitment Rules, 2015.
(2) They shall come
into force on the date of their publication in the Official Gazette.
Rule - 2. Number of post, classifications, pay band and grade pay or scale of pay.
The number of
the said post, its classification and the pay band or grade pay or pay scale
attached thereto shall be as specified in columns (2) to (4) of the said
Schedule annexed these rules.
Rule - 3. Method of recruitment, age limit and other qualifications, etc.
The method of
recruitment, age limit, qualifications and other matters relating to the said
post 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 any of the said
posts:
Provided that
the Central Government may, if satisfied that such marriage is permissible
under 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
Central 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 or persons.
Rule - 6. Saving.
Nothing in
these rules shall affect reservation, relaxation of age limit and other
concessions required to be provided for the Scheduled Castes, Scheduled Tribes,
Other Backward Classes, Ex-servicemen and other special categories of persons,
in accordance with the orders issued by the Central Government from time to
time in this regard.
SCHEDULE
|
Name of post
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Number of posts
|
Classification
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Pay band and grade pay or scale of pay
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Whether selection or non-selection post
|
|
(1)
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(2)
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(3)
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(4)
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(5)
|
|
Registrar
|
01 (2015)
|
Equivalent to Group A, Gazetted, Ministerial.
|
PB-4 Rs. 37400-67000 with Grade Pay of Rs. 8700
|
Not applicable
|
|
Age limit for direct recruits.
|
Educational and other qualifications for direct
recruits.
|
Whether age and educational qualifications
prescribed for direct recruits will apply in case of promotees.
|
Period of probation, if any.
|
Methods of recruitment whether by direct
recruitment or by promotion or by deputation or absorption and percentage of
vacancies to be filled by various methods.
|
|
(6)
|
(7)
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(8)
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(9)
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(10)
|
|
Not applicable
|
Not applicable
|
Not applicable
|
Not applicable
|
By Deputation (including short-term
contract)/transfer by absorption
|
|
In case of recruitment by promotion or deputation
or absorption, grades from which promotion or deputation or absorption to be
made
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If a Departmental Promotion Committee exists,
what is its composition?
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Circumstances in which Union Public Service
Commission is to be consulted in making recruitment
|
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(11)
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(12)
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(13)
|
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For deputation (including short-term contract)/By
Transfer on absorption : Officers of the Central Government or State
Governments or Public Sector Undertakings/Autonomous Bodies—
A. (i) holding analogous post on regular basis in
the parent cadre or department; or (ii) with five years regular service in
the grade rendered after appointment thereto on a regular basis in the Pay
Band (PB-3) of Rs. 15,600/- to Rs. 39,100/- with Grade Pay of Rs. 7,600/- or
equivalent in the parent cadre or Department; and
B. *(i) Possessing Bachelors degree in
Engineering of Technology from a recognised University with nine years
experience in the field of Electronics; or
(ii) Masters Degree in Engineering or Technology
from a recognised University with seven years experience in the field of
Electronics; or
(iii) Masters Degree in Science or computer
applications, ‘B’ level Department of Electronics Accreditation Course
(DOEACC) with nine year experience in the field of Electronics; or
(iv) Ph.D in Science or Engineering with five
years experience in the field of Electronics; and
C. Minimum two years experience in the field of
Microelectronics related areas specifically the Semiconductor Integrated
Circuit design, development, project implementation or policy formulation.
*The above degrees are desirable in the following disciplines:
Computer Engineering, Electronics and
Communication Engineering, Electrical Engineering, Computer Science and other
related disciplines.
Transfer : Under the provision transfer, the
officer who will come may be permanently absorbed in the post/grade after
recommendation by the duly constituted Selection Committee.
Note 1 : Period of deputation including period of
deputation in another ex-cadre post held immediately preceding this
appointment in the same or other Organisation or Department of the Central
government shall ordinarily not exceed five years.
Note 2 : The maximum age limit for appointment on
deputation (including short-term contract)/Transfer by absorption shall be
not exceeding 56 years as on the closing date of receipt of applications.
Note 3 : For the purpose of appointment on deputation or absorption basis the
service rendered on a regular basis by an officer prior to the 1st day of
January, 2006 on the date from which the revised pay structure based on the
Sixth Central Pay Commission recommendations has been extended shall be
deemed to be service rendered in the corresponding grade pay or pay scale
extended based on the recommendations of the commission except where there
has been merger of more than one pre-revised scale of pay into one grade with
a common grade pay or pay scale and where this benefit will extend only for
the post(s) for which that grade pay or pay scale is the normal replacement
grade without any upgradation.
For Ex-Serviceman : Deputation or re-employment :
The armed forces personnel due to retire or who are to be transferred to
reserve within a period of one year and having the requisite qualifications
and experience can also be considered for appointment of such persons.
|
Departmental Selection Committee comprising of:—
1. Joint Secretary (Pers./Admn.) Department of
Electronics and Information Technology— Chairman
2. Scientist ‘G’ level Officer, Department of
Electronics and Information Technology.—Member
3. Senior Technical Officer of the level of
Scientist ‘G’ from other Scientific &Technical Departments/Public Sector
Undertaking or equal level of officer of any Government Society— Member
|
Not applicable.
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