OFFICIAL LANGUAGES WING, LEGISLATIVE DEPARTMENT, MINISTRY OF LAW AND JUSTICE, MULTI TASKING STAFF, (GROUP "C" POSTS) RECRUITMENT RULES, 2014
OFFICIAL LANGUAGES WING, LEGISLATIVE DEPARTMENT, MINISTRY OF LAW AND JUSTICE, MULTI TASKING STAFF, (GROUP "C" POSTS) RECRUITMENT RULES, 2014
Preamble - OFFICIAL LANGUAGES WING, LEGISLATIVE DEPARTMENT, MINISTRY OF LAW AND JUSTICE, MULTI TASKING STAFF, (GROUP "C" POSTS) RECRUITMENT RULES, 2014
OFFICIAL LANGUAGES WING, LEGISLATIVE DEPARTMENT, MINISTRY OF LAW AND JUSTICE, MULTI TASKING STAFF, (GROUP "C" POSTS) RECRUITMENT RULES, 2014
PREAMBLE
In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Official Language (Legislative) Commission (Class IV posts), Recruitment Rules, 1975, 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 Multi Tasking Staff (Group 'C' Posts) in the Official Languages Wing of the Legislative Department, Ministry of Law and Justice, namely:--
Rule 1 - Short title and commencement
(1) These rules may be called the Official Languages Wing, Legislative Department, Ministry of Law and Justice, Multi Tasking Staff, (Group "C" Posts) Recruitment Rules, 2014.
(2) They shall come into force on the date of their publication in the Official Gazette.
Rule 2 - Number of posts, classification, Pay Band and Grade Pay or Pay Scale
The number of posts, their classification and the Pay Band and Grade Pay or Pay scale 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 and other qualifications
The method of recruitment, age limit, qualifications and other matters relating thereto shall be as specified in columns (5) to (13) of the Schedule aforesaid.
Rule 4 - Disqualification
(a) No person, 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 posts:
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 - 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, 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, 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.
Schedule - SCHEDULE
SCHEDULE
Name of post
Number of post
Classification
Pay band and Grade Pay or Pay scale
Whether by selection post or non-selection post
Age limit for direct recruits
(1)
(2)
(3)
(4)
(5)
(6)
Multi Tasking Staff
26* (2013) * Subject to variation dependent on workload
(5 posts of Daftry, 1 post Sr. Peon, 13 posts of Peon, 2 posts of Farash, 4 Posts of Chowkidar 1 post of Safaiwala)
General Central Service, Group 'C', Non-Gazetted, Non-Ministerial.
Pay band-1 Rs. 5200-20200 with Grade pay of Rs. 1800
Not applicable
Between 18 and 25 years of age.
Note 1:--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, Ladakh Division of Jammu and Kashmir State, Lahual and Spiti District and Pangi Sub-division of Chamba District of Himachal Pradesh, Andaman and Nicobar Islands or Lakshadweep).
Note 2.--
In case of recruitment made through Employment Exchange, the crucial date for determining the age shall be the last date upto which the Employment Exchange is asked to submit the names.
Educational and other qualifications required for direct recruits
Whether age and education 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 or by absorption and percentage of the vacancies to be filled by various methods
(7)
(8)
(9)
(10)
Matriculation from a recognised Board
Not applicable
Two years
Direct recruitment
In case of recruitment by promotion or deputation or absorption grades from which promotion or deputation or 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 Promotion Committee (for considering confirmation) consisting of:--
1. Director or Deputy Secretary (Administration)
-Chairman
2. Deputy Secretary or Under Secretary (Official Languages Wing)
-Member
3. Deputy Secretary or Under Secretary (Vidhi Sahitya Prakashan)
