Prasar Bharati (Broadcasting Corporation Of
India) Deputy Director Of Administration Recruitment Rules, 2023
[19th September 2023]
In
exercise of the powers conferred by section 32 read with sub-sections (1) and
(2) of section 11 of the Prasar Bharati (Broadcasting Corporation of India)
Act, 1990 (25 of 1990) and in supersession of the Prasar Bharati (Broadcasting
Corporation of India) Deputy Director of Administration Recruitment Rules,
2018, except as respects things done or omitted to be done before such
supersession, the Central Government hereby makes the following rules
regulating the method of recruitment to the post of Deputy Director of
Administration in Prasar Bharati (Broadcasting Corporation of India) under the
Ministry of Information and Broadcasting, namely:-
Rule - 1. Short title and commencement
(1)
These
rules may be called the Prasar Bharati (Broadcasting Corporation of India)
Deputy Director of Administration Recruitment Rules, 2023.
(2)
They
shall come into force on the date of their publication in the Official Gazette.
Rule - 2. Number of posts, classification and level in pay matrix
The
number of the said post, their classification and level in the pay matrix 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 to
the said post shall be as specified in columns (5) to (13) of the aforesaid
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 grounds for so doing, exempt such 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, 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. Saving
Nothing
in these rules shall affect reservations, relaxation of age-limit and other
concessions required to be provided for the Scheduled Castes, the Schedules
Tribes, ex-servicemen 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 post. |
Number of posts. |
Classifi cation |
Level in pay matrix. |
Whe ther sele ction post or non sele ction
post. |
Age limit for direct recruits. |
Educa tional and other quali fication s
requ ired for direct recruits. |
Whe ther age and educa tional qualifi
cation s prescribed for direct recruits will apply in the case of prom otes.
|
(1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7) |
(8)
|
Deputy
Director of Admini stratio n (Field Offi ces). |
16* (2023)
*Subject to variation depe ndent on workload. Note 1. -
The aggregate number of posts occupied by the Govern ment servants on deemed
deputa tion to the Corpo ration and the offi cers and emplo yees of the Corpo
ration shall not, at any time, exceed the total number of posts sanctioned
for that grade. Note 2. -
These rules shall cease to exist on the supera nnuatio n of all Deputy
Directors of Admini stratio n from the Central Gover nment who are on deemed
depu tation to Corpo ration. |
Group A Post. |
Level 11 (Rs.
67700 -208 700). |
Selectio n
post. |
Not appli
cable |
Not appli
cable |
Not appli
cable
|
Period of proba tion, if any. |
Method of recruitment, whether by direct
recruit ment or by promotion or by depu tation/ absor ption and percentage of
vaca ncies to be filled by various met hods. |
In case of recru itment by promotion or
depu tation/ abso rption, grade from which promotion or deputa tion/ abso
rption to be made. |
If a Depart mental Promotion Comm ittee
exists, what is its compo sition. |
Circum stances in which Union Public
Service Commi ssion to be consu lted in making recrui tment.
|
(9) |
(10) |
(11) |
(12) |
(13)
|
Two years. |
By
Promotion. Note 1. -
The vacancies arising in a particular year shall be filled up by promotion
from two cate gories of emplo yees in the feeder grades, that is, the Govern
ment servants on deemed deputa tion to the Corporation and the officers and
employees of the Corpo ration, as may be decided by the Corpo ration. Note 2.-
The vacancies arising in a particular year, which remain unfilled through the
method of promotion under these rules, shall be filled up by deput ation
(including short-term contract) in accordance with the regu lations notified
by the Corpo ration under section 33 of the said Act. |
Inspector
of Accounts/ Senior Administrative Officer in level 8 (Rs. 47600-1,51,100/-)
in the Pay Matrix with eight years regular service in the grade in Akashwani
or Doordarshan. Note.-
Where juniors who have completed their qualifying or eligibility service are
being considered, their senior shall also be considered provided they are not
short of requisite qualifying or eligibility service or two years, whichever
is less, and have successfully completed probation period for promotion to
the next higher grade along with their juniors who have already completed
such qualifying or eligibility service. |
Group A
Departmental Promotion Committee (for considering promotion) consisting of 1.Chief
Executive Officer, Corpo ration Chairman; 2. Joint
Secretary, Ministry of Inform ation and Broadca sting Member; 3.
Director General, Akash vani Member; 4.
Director General, Doord arshan Member. Group A
Departmental Confir mation Committee (for consi dering confirm ation)
consisting of 1.Chief
Executive Officer, Corpo ration Chairman; 2. Joint
Secretary, Ministry of Inform ation and Broad castingMember; 3.
Director General, Akash vani Member; 4.
Director General, Doorda rshan Member |
Not
applicable.
|