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RECRUITMENT RULES FOR THE POST OF STORE-KEEPER CUM ACCOUNTANT UNDER EDUCATION (SOCIAL WELFARE & SOCIAL EDUCATION) DEPARTMENT

RECRUITMENT RULES FOR THE POST OF STORE-KEEPER CUM ACCOUNTANT UNDER EDUCATION (SOCIAL WELFARE & SOCIAL EDUCATION) DEPARTMENT

RECRUITMENT RULES FOR THE POST OF STORE-KEEPER CUM ACCOUNTANT UNDER EDUCATION (SOCIAL WELFARE & SOCIAL EDUCATION) DEPARTMENT

 

PREAMBLE

In exercise of the powers conferred by the proviso to article 309 of the Constitution, the Governor hereby makes the rule regulating the method of recruitment to the post of Store-keeper Cum Accountant as in the Schedule annexed hereto under Education (Social Welfare and Social Education) Department, namely:-

Rule - 1. Short title and commencement.

(i)       These rules may be called "Recruitment Rules" for the post of Store-keeper Cum Accountant under Education. (Social Welfare & Social Education) Department.

(ii)      They shall come into force on the date of their publication in the Official Gazette.

Rule - 2.

The name of the post is specified in Column-I of the schedule annexed hereto.

Rule - 3. Number, Classification and Scale of pay.

The number of the said post, its classification and the scale of pay are as specified in columns 2 to 4 of the schedule annexed hereto.

Rule - 4. Method of recruitment, Age limit, Qualification, etc.

The method of recruitment to the said post, age limits, qualifications and other matters relating to the said post are as specified in columns 5 to 13 of the said schedule.

Rule - 5. Disqualification.

No person:-

(a)      Who has entered into or contracted a marriage with a person having spouse living, or

(b)      Who, having a spouse living has entered into or contracted a marriage with any persons shall be eligible for appointment to the said post.

Provided that the State Government may, if satisfied that such marriage is permissible under the personal law applicable to such persons and the other party to the marriage and that there are other grounds for so doing, exempt any persons from the operation of these rules.

Rule - 6. Power to relax.

Where the State Government is of the opinion that it is necessary or expedient so to do, it may, by order, for reasons to be recorded in the writing and in consultation with the Tripura Public Service Commission, relax any of the provisions of these rules with respect to any class or category of persons.

Rule - 7. Saving.

Nothing in these rules shall affect reservation, relaxation of age limit and other concessions required to be provided for the Schedule Castes, the Schedule Tribes, Ex-Servicemen and other special categories of persons in accordance with the orders issued by the State Government from time to time in this regard.