Ministry
Of Education, Department Of School Education And Literacy, Joint Director,
Central Institute Of Educational Technology (Ciet), National Council Of
Education Research And Training (Ncert) Recruitment Rules, 2024
[11 December 2024]
In exercise of the powers conferred by proviso to article
309 of the Constitution, and in supersession of Joint Director, Central
Institute of Educational Technology (CIET), National Council of Education
Research and Training (NCERT) Recruitment Rules, 2005, 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 Joint Director, Central Institute of Educational Technology (CIET),
National Council of Educational Research and Training (NCERT) in the Ministry
of Education, Department of School Education and Literacy, namely:-
Rule - 1. Short title and commencement:
(i)
These
rules may be called the Ministry of Education, Department of School Education
and Literacy, Joint Director, Central Institute of Educational Technology
(CIET), National Council of Education Research and Training (NCERT) Recruitment
Rules, 2024.
(ii)
They
shall come into force on the date of their publication in the Official Gazette.
Rule - 2. Number of post, classification and pay in the pay matrix:
The number of post, its classification and pay 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, qualifications, etc:
The method of recruitment, age-limit, qualifications and
other matters relating thereto shall be as specified in columns (5) to (13) of
the aforesaid 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 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 so to do, it may, by order, 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 reservation, relaxation
of age limit and other concessions required to be provided for the Scheduled
Castes, the Scheduled 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.
SCHEDULE
|
Name
of post
|
Number
of post
|
Classification
|
Level
in the pay matrix or pay scale
|
Selection
post or Non-selection post
|
Age
limit for direct recruits
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
|
Joint
Director (CIET), NCERT
|
1
(2024)
|
Not
applicable.
|
Rs.1,44,200
- 2,18,200/- (Academic Level-14).
|
Not
applicable
|
Not
applicable
|
|
Educational
and other qualifications required for direct recruits.
|
Whether
age and educational qualifications prescribed for direct recruits will apply
in the case of promotees.
|
Period
of probation, if any.
|
|
(7)
|
(8)
|
(9)
|
|
Not
applicable
|
Not
applicable
|
Not
applicable
|
|
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 or by deputation/ absorption, grades from
which promotion or by deputation/ absorption to be made.
|
|
(10)
|
(11)
|
|
By
deputation or short-term contract on tenure basis.
Note
1: The period of deputation including the period of deputation in another
ex-cadre post held immediately preceding this appointment in the same or some
other organisation or department of Central Government shall ordinarily not
exceed five years or up to the age of 65 years of the candidate or until
further orders, whichever is the earliest.
Note
2: The period of appointment through short-term contract shall ordinarily not
exceed five years extendable upto 7 years or up to the age of 65 years of the
candidate or until further orders, whichever is the earliest.
Note
3: In case a person, whose age of retirement is less than 65 years in his
parent organisation and is appointed as Joint Director (CIET), NCERT he shall
retire on attaining the age of superannuation in his parent organisation.
Note
4: The maximum age limit for appointment by deputation shall not be exceeding
58 years as on the closing date of receipt of applications.
|
Essential:
(a)
4-year Bachelors degree in the relevant field and;
(i)
Holding Professor level post in any Academic body or holding any L-14 post in
Central or State Government or Autonomous bodies or PSEs
or
(ii)
For applicants from the private sector, minimum 15 years’ experience in the
relevant field at appropriate senior level.
Desirable:
(i)
Management degree or PG Diploma.
(ii)
Experience in developing/managing educational content.
*
Relevant field: Information Technology/ ICT/Educational technology/Computer
Science/AR-VR/Animation-Visual EffectsGamification-e-Comics
|
|
If
a Departmental Promotion Committee exists, what is its composition.
|
Circumstances
under which Union Public Service Commission is to be consulted in making
recruitment.
|
|
(12)
|
(13)
|
|
The
Search-Cum-Selection Committee shall consist of:
a.
The Chairperson - to be nominated by Ministry of Education;
b.
A Head of Central Educational Institute/ Central University/ Central
Autonomous Body– to be nominated by Ministry of Education - Member;
c.
At least one Expert Member, preferably two Expert Members, having
acknowledged expertise in the field of Educational Technology - to be
nominated by Ministry of Education - Members.
d.
Additional Secretary, Ministry of Education - Member.
|
Not
applicable.
|