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MINISTRY OF FINANCE, DEPARTMENT OF ECONOMIC AFFAIRS, ADDITIONAL BUDGET OFFICER RECRUITMENT RULES, 2020

MINISTRY OF FINANCE, DEPARTMENT OF ECONOMIC AFFAIRS, ADDITIONAL BUDGET OFFICER RECRUITMENT RULES, 2020

Preamble - MINISTRY OF FINANCE, DEPARTMENT OF ECONOMIC AFFAIRS, ADDITIONAL BUDGET OFFICER RECRUITMENT RULES, 2020

MINISTRY OF FINANCE, DEPARTMENT OF ECONOMIC AFFAIRS, ADDITIONAL BUDGET OFFICER RECRUITMENT RULES, 2020

PREAMBLE

In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Ministry of Finance, Department of Economic Affairs, Additional Budget Officer Recruitment Rules, 1984 except as respect 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 Additional Budget Officer in the Department of Economic Affairs, Ministry of Finance, namely:--


Rule 1 - Short title and commencement

(1) These rules may be called the Ministry of Finance, Department of Economic Affairs, Additional Budget Officer Recruitment Rules, 2020.

(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 the 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 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 - 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 so to do, it may, by order, for reasons to be recorded in writing and in consultation with Union Public Service Commission, 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 reservations, 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 - SCHEDULE

SCHEDULE

Name of post

Number of post

Classification

s

Level in the pay matrix

Whether selection or non-selection post

Age-limit for Direct recruits

(1)

(2)

(3)

(4)

(5)

(6)

Additional Budget Officer

1* (2020)

* (Subject to variation dependent on work load)

General Central Service, Ministerial, Gazetted, Group ?A?

Level-12 (Rs. 78800-209200)

Selection

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

Method of recruitment: Whether by direct recruitment or by promotion or by deputation/absorption and percentage of vacancies to be filled by various methods

(7)

(8)

(9)

(10)

Not applicable

Not applicable

Not applicable

By Composite method (Deputation plus promotion).

 

In case of recruitment by promotion or deputation/absorption grades from which promotion or deputation/absorption to be made

If a Department Promotion Committee exists what is its composition

Circumstances in which Union Public Service Commission is to be consulted in making recruitment

(11)

(12)

(13)

Composite Method (Deputation/promotion):

Officers under the Central Government or State Government/Union territories,-

(a) (i) holding analogous post on regular basis in the parent cadre or department; or

(ii) with five years? service in the grade rendered after appointment thereto on a regular basis in level-11 (Rs. 67700-208700) in the pay matrix or equivalent in the parent cadre/department; and

(b) successfully completed Cash and Accounts Training conducted by the Institute of Secretariat Training and Management (ISTM) and possessing three years experience in budgeting and account procedures and practices; or

Officers from any of the Organised Accounts Service under the Central Government,-

(1) (i) holding analogous posts on regular basis in the parent cadre or department; or

(ii) with five years? service in the grade rendered after appointment thereto on a regular basis in level-11(Rs. 67700-208700) in the pay matrix or equivalent in the parent cadre/department;

Note 1: The Departmental Deputy Director (Budget and Accounts) in level-11 (Rs. 67700-208700) in the pay matrix with five years? regular service in the grade and having the qualifications and experience prescribed for deputationists shall also be considered alongwith outsiders and in case he/she is selected to the post, the same shall be deemed to have been filled by promotion.

Note 2: Period of deputation including period of deputation in another ex-cadre post held immediately preceding this appointment in the same or some other organisation or department of the Central Government shall ordinarily not exceed four years. The maximum age-limit for appointment by deputation shall be, not exceeding fifty-six years, as on the closing date of receipt of applications.

Not applicable

Consultation with Union Public Service Commission is necessary for filling up the post.