In exercise of the powers conferred by the proviso to
article 309 of the Constitution and in supercession of the Department of
Company Law Administration (Classes I, II and III Posts) Recruitment Rules,
1962, in so far as they relate to the post of Senior Technical Assistant,
except as respects things done or omitted to be done before such supercession,
the President hereby makes the following rules regulating the method of
recruitment to the post of Senior Technical Assistant in the field and
headquarter offices of the Ministry of Corporate Affairs, namely: --
2.
Number of posts, classification, pay band and grade pay or pay scales.--
The number of said post, its classification,
pay band and grade pay or pay scale attached thereto, shall be as specified in
columns 2 to 4 of the Schedule annexed to these rules.
(a) who has entered into or contracted
a marriage with a person having spouse living ; or
(b) who having a spouse, has entered
into or contracted a marriage with any person, shall be eligible for
appointment to the said post:
Provided that the Central 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.
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 of any class or category of persons.
Nothing in these rules shall affect
reservation, relaxation of age limit and other concessions required to be
provided for the Scheduled Castes, the Schedule Tribes, 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.
Educational and
other qualifications required for direct recruits.
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Senior Technical
Assistant.
128*
(2012)
*Subject to
variation dependent on workload.
General Central
Service,
Group 'B'
Non-gazetted,
Ministerial.
Pay band 2
Rs. 9,300-34,800
plus
grade pay of Rs.
4,600/-.
Selection.
Not exceeding 30
years.
Note 1: Relaxable
for Government servants upto 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 Pradesh, Mizoram, Manipur, Nagaland,
Tripura, Sikkim, Ladakh Division of Jammu and Kashmir State, Lahaul and Spiti
District and Pangi Sub-Division of Chamba District of Himachal Pradesh,
Andaman and Nicobar Islands or Lakshdweep).
Degree in Commerce
or
Degree in Economics
or
Degree in Law
from a recognised
University.
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 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 is to be consulted in making recruitment.
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No.
Two years for
direct recruits.
(i) Fifty per cent.
by direct recruitment;
Promotion :
Junior Technical
Assistant having five years regular service in the grade in pay band 2 Rs.
9300-34800 plus grade pay Rs. 4200.
Group 'B',
Departmental Promotion Committee (for considering promotion and confirmation)
consisting of :-
Consultation with
Union Public Service Commission not necessary.
(ii) fifty per
cent. by promotion.
Mandatory training
and examination:
1. Director or
Deputy Secretary of Administration, Ministry of Corporate Affairs -- Chairman
;
(i) In both the
above mentioned methods of recruitment, the successful completion of training
and passing of training-end examination is mandatory.
Note 1: Where
juniors who have completed their qualifying or eligibility service are being
considered for promotion, their seniors shall also be considered provided
they are not short of the requisite qualifying or eligibility service by more
than half of such qualifying or eligibility service, or two 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 or
2. Undersecretary
of Administration, Ministry of Corporate Affairs - Member;
(ii) In the case of
direct recruits, it has to be completed within two years from the date of
appointment, to qualify for confirmation and future promotion.
3. Under Secretary
of Ministry of Corporate Affairs --Member.
(iii) In case of
promotees, it has to be completed before promotion, failing which within a
period of two years from the date of promotion.
(iv) The above
mentioned training and examinations shall be conducted by the Indian
Corporate Law Service Academy
eligibility
service.
Note 2 : For the
purpose of computing minimum qualifying service for promotion, the service
rendered on a regular basis by an officer prior to 1st January 2006 or the
date from which the revised pay structure based on the recommendations of the
Sixth Central Pay Commission has been extended, shall be deemed to be the
service rendered in the corresponding grade pay or pay scale extended based
on the recommendations of the said Pay Commission except where there has been
merger of more than one pre-revised scale of pay in to 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.
