MINISTRY OF TEXTILES, TEXTILES COMMITTEE (SECRETARY) RECRUITMENT RULES, 2014
PREAMBLE
In exercise of the powers conferred by sub-section (1) of Section 22 read with clause (g) of sub-section (2) of section 22 and sub-section (1) of section 9 of the Textiles Committee Act, 1963(41 of 1963), the Central Government after consulting the Committee hereby proposes to make the recruitment rules for the post of Secretary of the Committee as specified in the Schedule as mentioned hereinafter in the draft rules:-
Notice is hereby given to all persons likely to be affected thereby that the said draft rules shall be taken into consideration after expiry of a period of thirty days from the date on which copies of this notification, as published in the Official Gazette are made available to the public.
Any objections or suggestions, which may be received from any person or organisation with respect to the said draft rules within the time frame stipulated above, will be considered by the Central Government. The objections and suggestions, if any, shall be addressed to the Secretary, Ministry of Textiles, Udyog Bhawan, Rati Marg, New Delhi 110001. Draft Rules is as given on the next page.
Rule 1 - Short title and commencement
(1) These Rules may be called the Ministry of Textiles, Textiles Committee (Secretary) Recruitment Rules, 2014.
(2) These rules shall come into force on the date of their publication in the Official Gazette.
Rule 2 - Number of post, classification and pay band and grade pay or pay scale
The number of 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 - Method of recruitment, age limit and qualification, etc
The method of recruitment, age limit, qualification and other matters relating thereto 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, 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 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.
Schedule - SCHEDULE
SCHEDULE
Name of post
Number of post
Classification
Pay band and grade pay or scale of pay
Whether selection post or non-selection post
(1)
(2)
(3)
(4)
(5)
Secretary, Textiles Committee
1*(2014) *Subject to variation dependent on workload
Group 'A' (Non-Ministerial)
Pay Band-4 Rs. 37400-67000 plus grade pay of Rs. 8700
Not applicable
Age limit for direct recruits
Educational and other qualifications required for direct recruits
Whether age and educational qualification prescribed for direct recruits will apply in the case of promotees
Period of probation, if any
(6)
(7)
(8)
(9)
Not applicable
Not applicable
Not applicable
Not applicable
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/deputation/absorption, grades from which promotion/deputation/absorption to be made
(10)
(11)
By deputation (including short-term contract) on tenure basis.
Officers of the All India Service, Central Group 'A' services, State Civil Services, autonomous/statutory organisations, recognized research Institutions:--
(i) holding analogous post on regular basis in the parent cadre/Department;
Or
(ii) with five year service in the grade rendered after appointment thereto on regular basis in pay band-3 Rs. 15,600-39,100 with grade pay of Rs. 7600;
Desirable: Having experience in a responsible position with knowledge in the textiles and clothing sector with special reference to the Government policies, international trade and techno-economic research in the sector.
Note 1: Period of deputation (including short-term contract) including period of deputation (including short-term contract) 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 five years. The maximum age limit for appointment by deputation (including short-term contract) shall be not exceeding fifty two years as on the closing date of the receipt of the applications.
Note 2: For purpose of appointment on deputation basis, the service rendered on a regular basis by an officer prior to 01.01.2006 or the date from which the revised pay structure based on the Sixth Central Pay Commission recommendations has been extended shall be deemed to be service rendered in the corresponding grade pay or pay scale extended based on the recommendations of the Commission except where there has been merger of more than one pre-revised scale of pay into one grade with a common grade pay or pay scale, and where this benefit will extend only for the post for which that grade pay or pay scale is the normal replacement grade without any upgradation.
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)
The Search-cum-Selection Committee shall consist of:
1.
Secretary, Ministry of Textiles
Chairperson;
2.
Joint Secretary (In charge of Textiles Committee), Ministry of Textiles.
Member;
3.
Chairman, Textiles Committee, Mumbai
Member;
4.
Vice-Chairman, Textile Committee, Mumbai
Member;
5.
Chairman, Apparel Export Promotion Council
Expert.
Consultation with the Union Public Service Commission not necessary.
