Multi Tasking Staff (Mts) Recruitment
Rules, 2023
[10th April 2023]
In
exercise of the powers conferred by proviso to article 309 of the Constitution
of India, read with the Government of India, Ministry of Home Affairs
notification number G.S.R. 840 dated the 13th July, 1959 the Lieutenant
Governor, National Capital Territory of Delhi is hereby pleased to make the
following rules regulating the method of recruitment to the post of "MULTI
TASKING STAFF (MTS)", in the General Administration Department, Government
of National Capital Territory of Delhi, namely:-
Rule - 1. Short title and commencement
(i)
These
rules may be called MULTI TASKING STAFF (MTS) Recruitment Rules, 2023.
(ii)
They
shall come into force on the date of their publication in the Delhi Gazette.
Rule - 2. Number of Posts, classification and Level in the Pay Matrix
The number of post, its classification and Level in the Pay Matrix shall be
specified in columns (2) to (4) of the Schedule attached with these rules.
Rule - 3. Method of recruitment, age limit and other qualification, etc.
The method of recruitment to the said post, age limit, qualification and other
matter relating thereto shall be as specified in columns (5) to (13) of the
said Schedule.
Rule - 4. Disqualifications
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 Government may, if satisfied, that such marriage is permissible under
the personnel law applicable to such person and the other party to the marriage
and that there are other ground for so doing exempt any person from the
operation of this rule.
Rule - 5. Power to relax
Where the Government is of the opinion that it is necessary expedient so to do,
it may by order, and for reasons to be recorded in writing, relax any of the
provisions of this rule with respect of any class or category of persons.
Rule - 6. Saving
Nothing in these rules shall affect reservations, relaxation of age limit and
other concession required to be provided for the Scheduled Castes, Scheduled
Tribes, Other Backward Classes, Ex-servicemen or any other special category of
persons in accordance with the orders issued by the Government from time to
time in this regard.
SCHEDULE
RECRUITMENT RULES FOR THE POST OF
MULTI TASKING STAFF (MTS) IN GENERAL ADMINISTRATION DEPARTMENT, GOVT. OF NCT OF
DELHI.
|
NAME OF THE POST
|
NUMBER OF POST
|
CLASSIFICATION
|
LEVEL IN PAY MATRIX
|
WHETHER SELECTION OR NON-SELECTION POST.
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
|
MULTI TASKING
STAFF (MTS).
|
96* (2023)*
SUBJECT TO VARIATION DEPENDENT ON WORKLOAD.
|
GROUP-C,
NONGAZETTED, NONMINISTERIAL.
|
LEVEL-I (Rs.
18000- 56900).
|
NOT
APPLICABLE.
|
|
AGE LIMIT FOR DIRECT RECRUITS.
|
EDUCATIONAL AND OTHER QUALIFICATION
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.
|
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
|
|
(6)
|
(7)
|
(8)
|
(9)
|
(10)
|
|
Between
18-25 Years.
Note: The
crucial date for determining the age limit shall be as advertised by
DSSSB/Competent Authority.
In case of
recruitment made through the Employment Exchange, the crucial date for
determining the age limit shall be the last date upto which the employment
exchange is asked to submit the names.
*If
recruitment for the post of MTS in GNCTD is made through DSSSB or any other
similar recruitment agencies in that case the age limit may be prescribed as
18-27 years otherwise the same may be kept as 18-25 years.
|
MATRICULATION
OR ITS EQUIVALENT PASS FROM RECOGNISED BOARD / UNIVERSITY OR
ITI PASS*
*May be
adopted as per special requirements of the post, if any.
|
NOT
APPLICABLE
|
TWO YEARS.
|
BY DIRECT
RECRUITMENT.
|
|
IN CASE OF RECRUITMENT BY
PROMOTION/DEPUTATION/ABSORPTION GRADES FROM WHICH PROMOTION/ DEPUTATION/
ABSORPTION TO BE MADE.
|
IF A DEPARTMENTAL PROMOTION COMMITTEE
EXISTS WHAT IS ITS COMPOSITION.
|
CIRCUMSTANCES IN WHICH UNION PUBLIC SERVICE
COMMISSION IS TO BE CONSULTED IN MAKING RECRUITMENT.
|
|
(11)
|
(12)
|
(13)
|
|
NOT
APPLICABLE.
|
GROUP
‘C’ DEPARTMENTAL COFIRMATION COMMITTEE FOR CONSIDERING CONFIRMATION:
1.
PRINCIPAL SECRETARY/SECRETARY(LABOUR) - CHAIRPERSON
2. HEAD OF
DEPARTMENT CONCERNED - MEMBER
3. DEPUTY
SECRETARY (SERVICES)-MEMBER.
|
NOT
APPLICABLE.
|