National Sugar Institute, Non Statutory
Departmental Canteen, Manager-Cum-Accountant (Group B Post) Recruitment Rules,
2023
[08th February 2023]
In
exercise of the powers conferred by the proviso to article 309 of the
Constitution, and in supersession of the National Sugar Institute, Non
Statutory Departmental Canteen, Manager-cum-Accountant (Group 'B' Post)
Recruitment Rules, 2017, 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 Manager-cumAccountant in
the National Sugar Institute, Kanpur, Non Statutory Departmental Canteen under
the Ministry of Consumer Affairs, Food and Public Distribution, Department of
Food and Public Distribution, namely :-
Rule - 1. Short title and commencement
(1)
These
rules may be called the National Sugar Institute, Non Statutory Departmental
Canteen, Manager-cum-Accountant (Group B Post) Recruitment Rules, 2023.
(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 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
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. Powers 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,
relax any of the provisions of these rules with respect to any class or
category of persons.
Rule - 6. Savings
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 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 posts.
|
Classification.
|
Level in Pay matrix.
|
|
(1)
|
(2)
|
(3)
|
(4)
|
|
Manager-cumAccountant.
|
01* (2023)
*Subject to variation dependent on work load.
|
General
Central Service, Group B Non-Gazetted, NonMinisterial.
|
Level 6
(Rs. 35,400 1,12,400).
|
|
Whether selection post or non-selection
post
|
Age- limit for direct recruits
|
Educational and other qualifications
required for direct recruits
|
|
(5)
|
(6)
|
(7)
|
|
Not
applicable
|
Not
exceeding thirty years
(Relaxable
for Government servants upto five years in accordance with the instructions
or orders issued by the Central Government).
Note:- The
crucial date for determining the age-limit shall be the closing date for
receipt of applications from candidates in India (and not the closing date
prescribed for those in Assam, Meghalaya, Arunachal Pradesh, Mizoram,
Manipur, Nagaland, Tripura, Sikkim, Lahaul and Spiti district and Pangi
sub-division of Chamba district of Himachal Pradesh, Union Territory of
Ladakh, Andaman and Nicobar Islands or Lakshadweep).
|
Essential:
(i)
Bachelor s Degree in Commerce or Business Studies or Economics or Public
Administration of a recognised University or institute; and
(ii) Two
years experience in accounts work in any Government office or public sector
undertaking or autonomous/ statutory organization.
|
|
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 the percentage
of vacancies to be filled by various methods
|
|
(8)
|
(9)
|
(10)
|
|
Not
Applicable
|
Two years
for direct recruitment.
|
Deputation
(including short term contract) failing which by direct recruitment.
|
|
In case of recruitment by promotion or
deputation/ absorption, grades from which promotion or deputation/ absorption
to be made
|
If a Departmental Promotion Committee
exists, what is its composition
|
|
(11)
|
(12)
|
|
Deputation
(including short term contract):
Officers
of the Central Government or State Government or Union Territory
Administrations or Public Sector Undertakings or recognised research
institutions or recognised Universities or autonomous bodies or statutory
organizations,-
(a) (i)
holding analogous post on regular basis in the parent cadre or department; or
(ii) with
six years service in the grade rendered after appointment thereto on a
regular basis in post in level-5 (Rs. 29,200- 92,300) in the pay matrix or equivalent
in the parent cadre or department; and
(b)
possessing educational qualifications and experience prescribed for direct
recruitment under column (7).
Note 1:
The 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 three
years.
Note 2:
The maximum age-limit for appointment by deputation shall be not exceeding
fifty-six years as on the closing date of the receipt of applications.
|
Departmental
Confirmation Committee (for considering confirmation), consisting of:-
1.
Director, National Sugar Institute, Kanpur. - Chairperson
2.
Professor, National Sugar Institute, Kanpur. -Member
3.Assistant
Professor, National Sugar Institute, Kanpur. -Member
|
|
Circumstances in which Union Public Service
Commission is to be consulted in making recruitment.
|
|
(13)
|
|
Consultation
with Union Public Service Commission not necessary
|