PREAMBLE
In exercise of powers conferred by the
proviso to article 309 of the Constitution of India read with Govt. of India,
Ministry of Home affairs notification No. F24/78/68-DH (S) dated 24.09.1968,
the Lt. Governor of National Capital Territory of Delhi, with the prior
approval of the Union Public Service Commission, is pleased to frame the
Recruitment Rules in the Schedule hereto annexed, regarding the method of
recruitment and qualification necessary for appointment to the post of Physical
Training Instructor (PTI) under the Department of Training & Technical
Education, Govt. of National Capital Territory of Delhi.
Regulation - 1. Short title and commencement.
(1)
These
regulations may be called the Physical Training Instructor (PTI) in Department
of Training and Technical Education, GNCTD Recruitment and Promotion
Regulation, 2016.
(2)
They
shall come into force on the date of their publication in the official Gazette.
Regulation - 2. Application.
They shall apply t3o the post specified in
Column No. 1 of Annexure I.
Regulation - 3. Number of posts, classification and Scale of pay.
The number of posts, their classification and
the scale of pay attached thereto shall be specified in Column 2 to 4 of the
said Annexure. The existing incumbents appointed before or after 01.01.1996
will be awarded upgraded scales w.e.f. 01.01.1996 or the date of joining
whichever is later.
Regulation - 4. Method of Recruitment, Age limit and other qualification.
The method of recruitment to the said post,
age limit, qualifications and other matters connected therewith shall be as
specified in Column No. 5 to 11 of the said Annexure.
Regulation - 5. Disqualifications.
No person:
(a)
Who
has entered or contracted marriage with the person having a spouse living or
(b)
Who
having a spouse living, has entered into or contracted marriage any person
shall be eligible for appointment to any of the said posts.
Provided that Department of Training &
Technical Education 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 for so doing, exempt any person from the
cooperation of this regulation.
Regulation - 6. Regular Service.
"Regular Service" in relation to
any grade means the period or period of service in the grade, rendered after
selection in accordance with the prescribed procedure of selection on long
terms appointment to that grade and shall include any period or period during
which an officer would have held a duty post in that grade but for his being on
leave or otherwise not being available for holding such post.
Regulation - 7. Power to relax.
Whether the Govt. of National Capital
Territory of Delhi is of the option that it is necessary or expedient to do so,
it may, by order and for reason to be recorded in writing, and consultation
with Union Service Public Commission, relax any of the provision of these rules
with respect to any class or category of person.
Regulation - 8. Saving.
Nothing in this regulation shall effect
reservations and other concessions required to be provided for the Scheduled
Castes and Scheduled Tribes and other specified category of persons in
accordance with orders issued by the Central Govt. from time to time in this
regard.
The Lt. Governor is further pleased to order
that the earlier notification F.2 (l)/68-Services (C) dated 04/05/1968 shall
stand cancelled with immediate effect.
ANNEXURE I
Proposed Recruitment Rules for the post of Physical
Training Instructor (PTI) in Polytechnic
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1.
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Name of Post
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Physical Training Instructor
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2.
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No. of Posts
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10* (2016), *subject to variation depending on workload.
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3.
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Classification
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GCS Group 'A' Gazetted (Non ministerial)
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4.
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Pay band and grade pay/pay scale
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Pay Band, Rs. 15600-39100/- plus Grade pay Rs. 5400/-.
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5.
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Whether selection or non-selection post
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Not applicable.
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6.
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Age limit for Direct recruits
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Not exceeding 35 years, (relaxable for Government servants up to 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, Ladakh division of
Jammu & Kashmir State, Lahaul & Spiti districts and Pangi
sub-division of Chamba district of Himachal Pradesh, Andaman & Nicobar
Islands and Lakshadweep).
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7.
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Educational and other qualification required for direct recruits.
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Essential Qualification:
1) A Master's Degree in Physical Education (two year course) or
Master's Degree in sports or an equivalent degree with at least 55 % of the
marks or its equivalent CGPA and consistently good academic record.
2) Record of having represented the university/college at the
inter-university/inter-collegiate competitions or the state in national
championships.
3) Passed the Physical fitness test.
4) Qualifying in the national test conducted for the purpose by the UGC
or any other agency approved by UGC.
Note-1.
If a grade point system is adopted, the CGPA will be converted to
equivalent marks as below:-
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Grade point
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Equivalent Percentage of marks
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6.25
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55%
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6.75
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60%
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7.25
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65%
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7.75
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70%
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8.25
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75%
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Note-2: Qualifications are relaxable at the discretion of the Union
Public Service Commission for reasons to be recorded in writing, in the case
of candidates otherwise well qualified.
Note-3: The qualification(s) regarding experience is/are relaxable at
the discretion of the Union Public Service Commission in case of candidates
belonging to Scheduled Caste or Scheduled Tribe, if at any stage of
selection, the Union Public Service Commission is of the opinion that
sufficient number of candidates from these communities possessing the requisite
experience are not likely to be available to fill up the vacancies reserved
for them.
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8.
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Whether age or educational qualification prescribed for the direct
recruits will apply in the case of promotees.
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Not applicable.
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9.
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Period of probation, if any.
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Two year.
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10.
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Method of recruitment: whether by direct recruitment or by promotion or
by deputation/absorption and percentage of vacancies to be filled by various
methods.
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By Direct Recruitment.
Note: The Suitability of the existing holders of the post of Physical
Training Instructor in the scale of Rs. 440-750(PR) revised Rs. 1400-2600(PR)
revised to Rs. 5000-8000(PR) revised to Rs. 9300-34800 GP 4200/- in PB-2 will
be initially assessed by the Commission for appointment to the upgraded post
in the scale of Rs. 8000-13500 (PR) revised to 15600-39100 with GP 5400/- in
PB-3. If assessed suitable, he/she shall be deemed to have been appointed to
the post at the initial constitution. If assessed "Not suitable"
for the appointment to the upgraded post, he/she shall continue to be in the
revised scale of Rs. 9300-34800 GP Rs. 4200/- in PB-2 and their case would be
reviewed every year. The existing incumbents appointed before or after
01.01.1996 will be awarded upgraded scales w.e.f. 01.01.1996 or from date of
joining, whichever is later.
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11.
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In case of recruitment by promotion/deputation/absorption, grades from
which promotion/deputation/absorption to be made.
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Not applicable.
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12.
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If a Departmental Promotion Committee exists what is its composition.
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Group "A" Departmental Promotion Committee for considering
confirmation, consisting of:
1. Chief Secretary, Government of National Capital Territory of Delhi -
Chairman.
2. Administrative Secretary of the concerned Department - Member.
3. Head of Department concerned unless he/she is ex-officio Secretary
in the administration - Member.
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13.
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Circumstances in which Union Public Service Commission is to be
consulted in making recruitment.
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Consultation with Union Public Service Commission necessary while
making direct recruitment and while amending/relaxing the recruitment rules.
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