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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.
