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Ministry Of Defence, Defence Accounts Department (Senior Auditor) Recruitment Rules, 2023

Ministry Of Defence, Defence Accounts Department (Senior Auditor) Recruitment Rules, 2023

MINISTRY OF DEFENCE, DEFENCE ACCOUNTS DEPARTMENT (SENIOR AUDITOR) RECRUITMENT RULES, 2023

PREAMBLE

In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Ministry of Defence, Defence Accounts Department (Senior Auditor) Recruitment Rules, 2013 in so far as they relate to Senior Auditor except as respects things done or omitted to be done before such supersession, the President hereby makes the following rules regulating the method of recruitment to the post of Senior Auditor in the Ministry of Defence, Defence Accounts Department, namely:-

Rule 1 - Short title and commencement

(1)     These rules may be called the Ministry of Defence, Defence Accounts Department (Senior Auditor) Recruitment Rules, 2023.

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

Rule 2 - Number of post, classification and level in pay matrix

The number of the said post, its classification and level in the pay matrix attached thereto shall be as specified in columns (2) to (4) of the Schedule annexed to these rules.

Rule 3 - Method of Recruitment, age-limit, qualification 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 - 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 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.

Rule 5 - Power to relax

Where the Central Government is of the opinion that it is necessary or expedient to do so, it may, by order, for reasons to be recorded in writing and in consultation with the Union Public Service Commission 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 Schedules Castes, the Scheduled Tribes, Ex-serviceman and any other special categories of persons in accordance with orders issued by the Government from time to time in this regard.