Ministry Of Tourism, Deputy Director General/Regional Director (Group A
Post), Recruitment Rules, 2025
[21st
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 Tourism, Deputy Director General/Regional Director and
Assistant Director General/Director, (Group 'A' Posts) Recruitment Rules, 2018,
in so for as they relate to the post of Deputy Director General/Regional
Director, 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 Deputy DirectorGeneral/Regional Director,
in Ministry of Tourism, namely:-
Rule 1. Short title and commencement.
(1)
These rules may be called the Ministry of
Tourism, Deputy Director General/Regional Director (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 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 in
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 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 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 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.
|
|
1
|
2
|
3
|
4
|
|
Deputy Director General/ Regional Director
|
12 (2025) Subject to variation dependent on Workload
|
General Central Service, Group ‘A’, Gazetted,
NonMinisterial.
|
Level-12 in the pay matrix (Rs.78800- 209200/).
|
|
Whether selection Post or nonselection post.
|
Age- limit for direct recruits.
|
Educational and other qualifications required for
direct recruits.
|
|
5
|
6
|
7
|
|
Selection.
|
Not applicable.
|
Not applicable.
|
|
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.
|
In case of the recruitment by promotion or by
deputation /absorption, grades from which promotion or deputation/ absorption
to be made.
|
|
8
|
9
|
10
|
11
|
|
Not applicable.
|
Not applicable.
|
Hundred Percent by promotion failing which by deputation
including short term contract.
|
Promotion:
(a)Assistant Director General in level11 in the pay
matrix (Rs. 67700- 208700/-) with five years regular service in the grade;
and
(b)having successfully completed training in the
relevant areas as prescribed by the competent authority.
Notes:
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
juniors who have already completed such a qualifying or eligibility service.
Deputation (including short- term contract):
Officers of the Central Government or State Governments
or Union Territory Administrations or autonomous body or statutory
organization or public sector undertaking or recognized university or
recognized research Institute.
(i) holding analogous posts on regular basis in the
parent cadre or department; or
(ii) with five years’ service rendered after
appointment to the post on regular basis in level-11 (Rs. 67700-208700/-) or
equivalent in the parent cadre or department; and
(b) possessing following educational qualifications and
experience, namely: -
(i) Bachelor degree from a recognised University or
institute;
(ii) Ten years’ experience in the field of tourism or
publicity or administrative work, out of which at least five years’
experience shall be in the field of tourism in the Central Government or
State Governments or the Union Territory Administrations or autonomous body
or statutory organization or public sector undertakings or recognized
university or recognized research institute.
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 short-term
contract), including the period of deputation, in another excadre 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 3: The maximum age-limit for appointment by
deputation shall not be exceeding fifty-six years as on the last date of
receipt of applications.
|
|
If a Department Promotion Committee exists, what is its
composition.
|
Circumstances in which Union Public Service Commission
is to be consulted in making recruitment.
|
|
12
|
13
|
|
Group ‘A’ Departmental Promotion Committee (for
considering promotion) consisting of:-
1. Chairman or Member, Union Public Service Commission-
Chairman;
2. Secretary (Tourism), Ministry of Tourism - Member;
3. Additional Secretary (Tourism)/ Senior Economic
Adviser/ Director General, Ministry of Tourism - Member;
4.Joint Secretary/ Additional Director General,
Ministry of Tourism- Member.
|
Consultation with the Union Public Service Commission
is not necessary.
|