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MULTI TASKING STAFF RECRUITMENT RULES, 2018

MULTI TASKING STAFF RECRUITMENT RULES, 2018

MULTI TASKING STAFF RECRUITMENT RULES, 2018

 

PREAMBLE

In Exercise of the Powers Conferred by the Proviso to Article 309 of the Constitution, Read with the Government of India, Ministry of Home Affair's Notification no. 27/59-him(i) dated the 13th july, 1959 Published in Part ii Sub-section (i) of Section 3 of Gazette of India and in Consultation with the Services Department, Government of National Capital Territory of Delhi, the Lieutenant Governor of National Capital Territory of Delhi is Pleased to Make the following Recruitment Rules Relating to the Post of Multi-Tasking Staff in Principal Accounts Office, National Capital Territory of Delhi namely:-

Rule - 1. Short title and commencement.

(1)     These rules may be called the Multi Tasking Staff Recruitment Rules, 2018.

(2)     They shall come into force on the date of their publication in Delhi Gazette.

Rule - 2. Number of posts, Classification and pay level in the pay matrix.

The number of posts, their classification and the pay 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. Methods of recruitment, age-limit and other qualifications etc.

The method of recruitment to the said posts, age-limit, qualifications and other matters connected therewith 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 spouse living; or

(b)      Who having a spouse living, has entered into or contracted marriage with any person;

Shall be eligible for appointment to any of the said posts:

Provided that Government of National Capital Territory of Delhi, may, if satisfied that such a marriage is permissible under the personal law applicable to such person and the other party to the marriage and there are other grounds of doing so, 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 or expedient so to do, it may by an order, for the reasons to be recorded in writing, and in consultation with the Services Department 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 and other concessions required to be provided for the Scheduled Castes and Scheduled Tribes and other special categories of persons in accordance with orders issued by the Central Government from time to time in this regard.

SCHEDULE

Name of the Post

Number of Post

Classification

Pay Level in the Pay Matrix

Whether Selection Post or non-Selection post

(1)

(2)

(3)

(4)

(5)

Multi Tasking Staff (Erstwhile Group-'D ' posts of Peon, Dafatri, Faras, Chowkidar and Sweeper)

83(*)

* Subject to variation dependent on workload

Group - 'C', Non-Gazetted, Non Ministerial

Rs. 18000-56900 (Level 1 of Pay Matrix)

Not applicable

 

Age-limit for Direct Recruits

Educational and other qualification required for Direct Recruits

Whether age & educational qualification prescribed for direct recruits will apply in the case of Promotees.

Period of Probation, if any

(6)

(7)

(8)

(9)

Between 18-25 Years.

Note: The crucial date for determining the age-limit shall be the closing date for receipt of applications from candidates except for the closing date prescribed for those in Assam, Meghalaya, Arunachal Pradesh, Mizoram, Manipur, Nagaland, Tripura, Sikkim, Ladakh Division of Jammu and Kashmir State, Lahaul and Spiti district and Pangi Sub-Division of Chamba District of Himachal Pradesh, Andaman and Nicobar Islands and Lakshadweep.

Matriculation or equivalent pass from recognized institution

Not applicable

Two Years

 

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

If a Departmental Promotion Committee exists, what is its composition

Circumstances in which Union Public Service Commission to be consulted in making recruitment

(10)

(11)

(12)

(13)

By Direct Recruitment

Not applicable

Group 'C' Departmental Promotion Committee for considering confirmation and regularization comprising of: Chairman-Controller of Accounts. Member-Deputy Controller of Accounts (Administration) Member-Deputy Controller of Accounts (Technical) -Member

Not applicable