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Sections
Rule 1. Short title and commencement.
Ministry Of Home Affairs, Office of The Registrar General, India And
Offices Of The Directors Of Census Operations In States And Union Territories,
Senior Translator (Group B Posts) Recruitment Rules, 2025
[27th
January 2025]
PREAMBLE
In exercise of the powers
conferred by the proviso to article 309 of the Constitution and in supersession
of the office of the Registrar General, India and the offices of the Directors
of Census Operations in States and Union Territories (Senior Translator)
Recruitment Rules, 2000, 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 Translator in the
Office of the Registrar General, India as well as the Offices of the Directors
of Census Operations in States and Union territories, Ministry of Home Affairs,
namely:-
Rule 1. Short title and commencement.
(1)
These rules may be called the Ministry of
Home Affairs, Office of the Registrar General, India and Offices of the
Directors of Census Operations in States and Union territories, Senior
Translator (Group B Posts) 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 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, the Other Backward
Classes, the Exservicemen 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. |
|
(1) |
(2) |
(3) |
(4) |
(5) |
|
Senior Translator |
15 (2025) Subject to variation dependent on workload. |
General Central Service, Group ‘B’, NonGazetted,
NonMinisterial. |
Level-7 in the pay matrix (Rs.44900- 142400). |
Selection. |
|
Age-limit for direct recruits. |
Educational and other qualifications required for
direct recruits. |
Whether age and educational qualifications prescribed
for direct recruits will apply in the case of promotees. |
|
(6) |
(7) |
(8) |
|
Not applicable. |
Not applicable. |
Not applicable. |
|
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. |
In case of recruitment by promotion or by
deputation/absorption, grades from which promotion or deputation/ absorption
to be made. |
|
(9) |
(10) |
(11) |
|
Not applicable. |
(i) Sixty-seven per cent. by promotion, failing which
by deputation; and (ii) Thirty-three per cent. by deputation. |
Promotion: From amongst Junior Translators in level-6 in the pay
matrix (Rs.35400- 112400) with five years regular service in the grade and
having successfully completed the training of four weeks in the relevant
field organised by Office of the Registrar General India. 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: Officers of the Central Government or State Governments
or Union territory Administrations,- (a) (i) holding analogous posts on a regular basis in
the parent cadre or department; or (ii) with five years service rendered after appointment
to the post on a regular basis in level-6 in the pay matrix (Rs.35400-112400)
or equivalent in the parent cadre or department; and (b) possessing the following educational qualifications
and experience, namely:- (i) A. Masters degree from a recognised university in
Hindi with English as a compulsory or elective subject or as the medium of
examination at the degree level; or B. Master’s degree from a recognised university in
English with Hindi as a compulsory or elective subject or as the medium of
examination at the degree level; or C. Master’s degree from a recognised university in any
subject other than Hindi or English, with Hindi medium and English as a
compulsory or elective subject or as the medium of a examination at the
degree level; or D. Master’s degree from a recognised university in any
subject other than Hindi or English, with English medium and Hindi as a
compulsory or elective subject or as the medium of a examination at the
degree level; or E. Master’s degree from a recognised university in any
subject other than Hindi or English, with Hindi and English as compulsory or
elective subjects or either of the two as a medium of examination and the
other as a compulsory or elective subject at the degree level; and (ii) recognised diploma or certificate course in
translation from Hindi to English and vice-versa or three years’ experience
of translation work from Hindi to English and vice-versa in the Central
Government or State Governments office, including Government of India
undertaking. Note 1.- 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. Similarly, the deputationists
shall not be eligible for consideration for appointment by promotion. Note 2.- 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 the
Central Government shall ordinarily not exceed three years. Note.- The maximum age-limit for appointment by
deputation 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 in which Union Public Service Commission
is to be consulted in making recruitment. |
|
(12) |
(13) |
|
Group ‘B’ Departmental Promotion Committee (for
considering promotion) consisting of. 1. Registrar General, India -Chairman; 2. Additional Registrar General, India or Director or
Deputy Secretary, Office of the Registrar General, India -Member; 3. Under Secretary, Office of the Registrar General,
India -Member. |
Consultation with Union Public Service Commission is
not required. |