MINISTRY OF PARLIAMENTARY AFFAIRS, MULTI TASKING STAFF RECRUITMENT RULES, 2014
MINISTRY OF PARLIAMENTARY AFFAIRS, MULTI TASKING STAFF RECRUITMENT RULES, 2014
Preamble - MINISTRY OF PARLIAMENTARY AFFAIRS, MULTI TASKING STAFF RECRUITMENT RULES, 2014
MINISTRY OF PARLIAMENTARY AFFAIRS, MULTI TASKING STAFF RECRUITMENT RULES, 2014
PREAMBLE
In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Department of Parliamentary Affairs, Recruitment and Conditions of Service Rules, 1963 in so far as it relates to posts of Daftry, Jamadar, Peon, Farash, Sweeper and Chowkidar 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 Multi Tasking Staff in the Ministry of Parliamentary Affairs, namely:-
Rule 1 - Short title and commencement
(1) These rules may be called the Ministry of Parliamentary Affairs, Multi Tasking Staff Recruitment Rules, 2014.
(2) They shall come into force on the date of their publication in the Official Gazette.
Rule 2 - Number of posts, classification, pay band and grade pay or pay scale
The number of the said post, its classification, pay band and grade pay or pay scale attached thereto shall be as specified in columns (2) to (4) of the Schedule annexed to these rules.
Rule 3 - Methods of recruitment, age limit, qualification, 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 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 reservations, relaxation of age limit, and other concessions required to be provided for the Scheduled Caste, the Schedule 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 the Post
Number
of post
Classification
Pay
Band and
Grade
Pay or Pay Scale
Whether
selection
post or non-selection Post
Age
limit for direct
recruits
(1)
(2)
(3)
(4)
(5)
(6)
Multi
Tasking Staff.
(2014)
26* *Subject to variation dependent
on workload.
General
Central Service, Group 'C', Non Gazetted, Non-Ministerial.
Pay
Band 1, Rs. 5200-20200 with grade pay of Rs. 1800/-
Not
applicable
18
to 25 years (Relaxable for
Government servants up to five years in accordance with the instructions
or orders issued by the Central Government).
Note:
the crucial date for determining the age limit shall be the closing date
for receipt of applications from candidates in India, (and not the
closing date prescribed for those in Assam Meghalaya Arunachal Pradesh,
Mizoram, Manipur, Nagaland, Tripura Sikkim, Ladakh, Division of Jammu
& Kashmir State, Lahaul and Spiti District and Pangi sub-division of
Chamba District of Himachal Pradesh, Andaman and Nicobar Islands or
Lakshadweep)
Educational
and other qualifications required for direct recruits
Whether
age and educational qualifications prescribed for direct recruitment
will apply in the case of promotees
Period
of probation, if any
(7)
(8)
(9)
Matriculation
or equivalent pass
Not
applicable
Two
years
Method
of recruitment, whether by direct recruitment or by promotion or by
deputation or absorption and percentage of the vacancies to be filled by
various methods.
In
case of recruitment by promotion or deputation/absorption, grades from
which promotion or deputation/absorption to be made
(10)
(11)
By
Direct Recruitment
Not
applicable
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
'C' Departmental Confirmation Committee (for considering confirmation):
1.
Deputy Secretary (Administration), Ministry of Parliamentary
Affairs-Chairman
2.
Nominee of other Ministry or Department of the rank of Under Secretary
or above-Member
3.
Under Secretary (Administration), Ministry of Parliamentary
Affairs-Member
