Ministry of Finance, Department of Revenue, Directorate of Enforcement,
Deputy Director of Enforcement (Group A Post) Recruitment Rules, 2025
[28th
January 2025]
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 Revenue, Directorate of Enforcement,
Deputy Director of Enforcement, Group 'A' Post, Recruitment Rules, 2020, except
as respects things done or omitted to be done before such supersession, the
President hereby makes the following rules to regulate the method of
recruitment to the post of Deputy Director of Enforcement in the Directorate of
Enforcement, Department of Revenue, Ministry of Finance, namely.
Rule 1. Short title and commencement.
(1)
These rules may be called the Ministry of
Finance, Department of Revenue, Directorate of Enforcement, Deputy Director of
Enforcement (Group A Post) Recruitment Rules, 2025.
(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, 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. 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
and 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 reservation, relaxation of age-limit and other concessions required to
be provided for the Scheduled Castes, the Scheduled Tribes, other backward
classes, 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 pay matrix. |
Whether selection post or non selection post. |
Age-limit for direct recruits. |
|
(1) |
(2) |
(3) |
(4) |
(5) |
(6) |
|
Deputy Director of Enforce ment. |
150* (2025) *Subject to variation dependent on
workload. |
General Central Service, Group ‘A’, Gazetted, Non Ministerial. |
Level-11 in the pay matrix (Rs. 67700-208700). |
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 the vacancies to
be filled by various methods. |
|
(7) |
(8) |
(9) |
(10) |
|
Not applicable. |
Not applicable. |
Not applicable. |
(i) fifty per cent by promotion, failing which by
deputation (includingshort-term contract); and (ii) fifty per cent by deputation (including short-term
contract). |
|
In case of recruitment by promotion or by
deputation/absorption, grades from which promotion or deputation/absorption
to be made. |
|
(11) |
|
Promotion : Assistant Director of Enforcement in level-10 in the
pay matrix (Rs. 56100-177500) with five years of regular in the grade and
having successfully completed two to four weeks training in the relevant
field as prescribed by the Central Government. Note: 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 eligibility
service. Deputation (including short-term contract): Officers of the All India Services or Central Services
or Central Government or State Governments including State Police
Organisations or Union territory Administrations including Union territory
Police Organisations or Central Bureau of Investigation or Reserve Bank of
India or Public Sector Banks: (a) (i) holding analogous post on a regular basis in
the parent cadre of department; or (ii) with five years’ service rendered after
appointment to the post on a regular basis in level-10 in the pay matrix (Rs.
56100-177500) or equivalent in the parent cadre or department; and (b) possessing the following educational qualification
and experience, namely. (i) bachelor degree in any subject from a recognized
University; and (ii) with five years’ experience in the field of
intelligence, investigation and legal work or adjudication or prosecution
relating to fiscal or banking or accounts or in audit. Note 1: For Reserve Bank of India :–– (a) (i) officers working on a regular basis in Grade D
(Deputy General Manager) having grade and scale of pay of Rs.
110050-3550/2-117150-3700/5-135650-3900/1-139550; or (ii) officers having five years of regular service in
Grade C (Assistant General Manager) having grade and scale of pay of Rs.
77950-2850/3-86500-3100/2-92700-3300/4-105900-EB-3300/2-112500-3550/1- 116050
will be considered in the field of selection; and (b) possessing the following educational qualification
and experience, namely. (i) bachelor degree in any subject from a recognized
University; and (ii) with five years’ experience in the field of
intelligence, investigation and legal work or adjudication or prosecution
relating to fiscal or banking or accounts or in audit. Note 2: For Public Sector Banks :–– (a) (i) officers working on a regular basis in Scale-V
(Assistant General Manager) having grade and scale of pay of Rs.
120940-3360/2-127660-3680/2-135020; or (ii) officers having five years of regular service in
Scale-IV (Chief Manager) having grade and scale of pay of Rs.
102300-2980/4-114220-3360/2-120940 will be considered in the field of
selection; and (b) possessing the following educational qualification
and experience, namely. (i) bachelor degree in any subject from a recognized
University; and (ii) with five years’ experience in the field of
intelligence, investigation and legal work or adjudication or prosecution
relating to fiscal or banking or accounts or in audit. Note 3: The departmental officers in the feeder
category who are in the direct line of promotion shall not be eligible for
consideration for appointment on deputation (including short-term contract).
Similarly, the deputationists shall not be eligible for consideration for
appointment by promotion. Note 4: The period of deputation (including short-term
contract) including the period of deputation (including shortterm contract)
in another ex-cadre post held immediately preceding this appointment in the
same or some other organization or department of the Central Government shall
ordinarily not to exceed four years. Note 5: The maximum age-limit for appointment by
deputation (including short term contract) shall be not exceeding fifty-six
years, as on the closing date of receipt of applications. |
|
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) |
|
Departmental Promotion Committee (for considering
promotion) consisting of: 1. Additional Secretary, Department of Revenue –
Chairperson; 2. Director of Enforcement – Member; 3. Joint Secretary, Department of Revenue – Member. |
Consultation with the Union Public Service Commission
is not necessary. |