NATIONAL INSTITUTE OF INDUSTRIAL ENGINEERING (NITIE), MUMBAI (DIRECTOR) RECRUITMENT RULES, 2010
NATIONAL INSTITUTE OF INDUSTRIAL ENGINEERING (NITIE), MUMBAI (DIRECTOR) RECRUITMENT RULES, 2010
Preamble - NATIONAL INSTITUTE OF INDUSTRIAL ENGINEERING (NITIE), MUMBAI (DIRECTOR) RECRUITMENT RULES, 2010
NATIONAL INSTITUTE OF INDUSTRIAL ENGINEERING (NITIE), MUMBAI (DIRECTOR) RECRUITMENT RULES, 2010
PREAMBLE
In exercise of the powers conferred by clause 3 (h) of the Memorandum of Association (MOA) and clause 12 (ix) of the Rules of the National Institute of Industrial Engineering (NITIE), Mumbai, the Central Government hereby makes the following rules, namely:-
Rule 1 - Short title and commencement
(1) These rules may be called the National Institute of Industrial Engineering (NITIE), Mumbai (Director) Recruitment Rules, 2010.
(2) They shall come into force on the date of their publication in the Official Gazette.
Rule 2 - Definitions
In these rules, unless the context otherwise requires;
(a) "Memorandum of Association and Rules" means Memorandum of Association and Rules of National Institute of Industrial Engineering (NITIE), Mumbai;
(b) "Service Rules" means Service Rules of National Institute of Industrial Engineering (NITIE), Mumbai;
(c) "Director means the Director of the National Institute of Industrial Engineering (NITIE), Mumbai - appointed by the Central Government under clause 3(h) of the Memorandum of Association (MOA) and clause 12 (ix) of the Rules of the National Institute of Industrial Engineering (NITIE), Mumbai,
Rule 3 - Method of recruitment and other matters
The method of recruitment and other matters relating to the post of Director has been specified in columns 3 to 13 of the Schedule annexed to these rules.
Rule 4 - Disqualification
No person,-
(i) who has enterned into or contracted a marriage with a person having a spouse living; or
(ii) 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 a 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 to do so, 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 or persons.
Rule 6 - Saving
Nothing in these rules shall affect reservations, relaxation of age limit and other concessions required to fee provided for the Scheduled Castes, the Scheduled Tribes, Other Backward Classes, 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.
Rule 7 - Other conditions of service
The other conditions of service of the Director for which no specific provisions have been provided in these rules, shall be regulated in accordance with such rules as are, from time to time, applicable to officers of the Central Government Group-A drawing the pay and allowances in corresponding scale of pay.
Schedule - SCHEDULE
SCHEDULE
Name of Post
Number of Posts
Classification
Scale of pay
Whether Selection post or non-selection post
Age limit for direct recruits
1
2
3
4
5
6
Director
One
Group 'A'
Rs. 80,000/-(fixed) per month
Not applicable
Not applicable
Educational & other qualifications required for direct recruits
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 vacancies to be filled by various methods
7
8
9
10
Not applicable
Not applicable
Not applicable
On contract basis for five years.
In case of recruitment by promotion/deputation/absorption, grades from which promotion/deputation/absorption to be made
11
A person who has served or is serving as a Vice-Chancellor, Director or Principal of a University, Post-Graduate Engineering College or Institute or a Professor in a University or an Institution of Higher Technical Education or Research with at least 10 years regular service in the grade of Professor in the scale of pay of Rs. 18400-22400(pre-revised).
or
Officers under the Central Government/State Government/Union Territory Administrations or Public Enterprises not below the rank of Joint Secretary to the Government of India or equivalent with at least 5 years regular service in the grade and with experience of managing technical education system.
Note 1 -Applications for consideration for appointment to the post of Director shall be invited through open advertisement and also by inviting nominations from all the Vice-Chancellors of Central Universities, Directors of IITs, IIMs, Chairman UGC, Chairman AICTE, DG CSIR and other eminent personalities.
The normal retirement age for Director is 65 years. Applicants/nominees should preferably be below the age of 60 years at the time of closing date of applications/ nominations. Appointment shall be made on a contract basis for 5 years (or until further order whichever is earlier), which can be extended with the approval of ACC.
The additional charge/current charge for the post of Director shall be given with the approval of ACC.
Note 2-Selection shall be made by the Central Government based on the name(s) of candidate recommended by a Search-cum-Selection Committee constituted for this purpose by the Department of Higher Education. The Search-cum-Selection Committee shall consist of the following members namely:-
1.
Secretary, Department of Higher Education, Ministry of HRD
- Chairman
2.
Chairman, BOG, NITIE, Mumbai
- Member
3.
Two outside eminent technical experts of the level of Secretary to the Government of India to be nominated by Minister of Human Resource Development.
- Members
4.
Joint Secretary/Additional Secretary (Technical Education), Department of Higher Education, Ministry of HRD.
- Convener
The name/panel suggested by the Search-cum-Selection Committee shall be valid for one year. If no selection is made from the panel within a period of one year, then a fresh Search-cum-Selection Committee shall be constituted to prepare a fresh panel. Such Search-cum-Selection Committee shall also consider the names of persons recommended in the first panel.
If a Departmental Promotion Committee exists, what is its composition
Circumstances in which Union Public Service Commission is to be consulted in making recruitment
