Senior Instructor/ Inspecting
Officer/ Company Commander Recruitment Rules, 2021
[10 May 2022]
F.
No. 6(4)/RR/CD/2018-883.-dated 10.05.2022 In exercise of the powers conferred
by proviso to article 309 of the Constitution of India read with Govt. Of
India, Ministry of Home Affairs notifications GSR-840 dated 13th July, 1959 and
in supersession of the Recruitment Rules for the post of Senior Instructor/
Inspecting Officer/ Company Commander vide Notification dated 29th May, 1975,
in respect of the 2 posts allocated to Directorate of Civil Defence during the
bifurcation of Directorate of Civil Defence and Home Guards, Delhi vide letter
No.1/50/08/HG/3980, dated 23.07.2009, except as respective things done or
omitted to be done before such supersession, the Lt. Governor of National
Capital Territory of Delhi, is pleased to make the following rules regulating
the method of Recruitment for the post of Senior Instructor/ Inspecting
Officer/ Company Commander in the Directorate of Civil Defence, Government of
National Capital Territory of Delhi.
Rule - 1. Short title and commencement.
(i)
These rules may be
called the Senior Instructor/ Inspecting Officer/ Company Commander Recruitment
Rules, 2021 in the Directorate of Civil Defence, Government of NCT of Delhi.
(ii)
They shall come
into force on the date of their publication in the Delhi Gazette.
Rule - 2. Application.
These
rules shall apply to the posts specified in column 1 of the Schedule annexed to
these rules.
Rule - 3. Number of posts, classification and level in pay matrix.
The
number of said posts, their classification and level in the pay matrix attached
thereto shall be specified (2) to (4) of the Schedule.
Rule - 4. Method of recruitment, age limit, other 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 said
Schedule.
Rule - 5. 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 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 so, exempt any person from the
operation of this rule.
Rule - 6. Power to Relax.
Where
the Government of National Capital Territory of Delhi is of the opinion that it
is necessary or expedient to do so, it may, by order, for reason to be recorded
in writing and in consultation with the Union 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 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 Government of National
Capital Territory of Delhi from time to time in this regard.
SCHEDULE
|
Name of the Post
|
Number of Post
|
Classification
|
Level in Pay Matrix
|
Whether Selection Post or nonselection post
|
Age Limit for direct recruits
|
Educational and Other Qualifications required for
direct recruits
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
|
Senior Instructor/ Inspecting Officer/ Company
Commander
|
14* (2021) *Subject to variation dependent on
work load
|
General Central Service Nonministerial Non-
Gazetted Group, B
|
Level-6 (Rs.3540 0- 112400) In the pay matrix.
|
Selection post
|
Not exceeding 30 years (Relaxable for government
servants up to 5 years in accordance with the instructions or orders issued
by Central Government. Note: The crucial date for determining the age limit
shall be as advertised by the DSSSB.
|
Essential Qualification:-
1. Degree from a Recognized University /
Institute.
1. (a) Pass in Civil Defence Instructor Course
and Auxiliary Fire Fighting Course conducted by NDRF Academy Nagpur Or
(b) A minimum three weeks Course/Training
Completed in any four of the following subjects from Military or Paramilitary
or Police or Home Guards or Civil Defence organization:-
(i)Fire Fighting
(ii)First Aid
(iii)Rescue
(iv)Communication
(v)PT
(vi)Drill (vii)Arms Drill
(viii)Disaster Management
Note- 1: Qualifications are relaxable at the
discretion of Competent Authority/DSSSB, for reasons to be recorded in
writing, in the case of candidates otherwise well qualified.
Note-2: The Qualification(s) regarding experience
is/are relaxable at discretion of competent Authority/DSSSB, for reasons to
be recorded in writing, in the case of candidates belonging to Scheduled
Castes or Scheduled Tribes, if at any stage of selection, the Competent
Authority/DSSSB 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
Experience:- Four years experience in Home
Guards/ Police/Military/Paramilit ary or Civil Defence Organization or
Government fire fighting organization.
|
|
Whether age and educational qualifications
prescribed for direct recruits will apply in the case of promotes
|
Period of Probation, if any
|
Method of recruitment whether by direct
recruitment or by promotion or by deputation/ absorption and percentage of
the vacancies to be filled by the methods
|
In case of recruitment by promotion/ deputation/
absorption. Grades from which promotion/ deputation/ absorption to be made
|
|
8
|
9
|
10
|
11
|
|
Age: NO Educational: Qualification: NO
|
Two Years
|
By Direct Recruitment: 33%
By Promotion failing which by Deputation
including Short Term Contract 67 %
|
Promotion:
Instructor Civil Defene/Technical Assistant in
Level-5 (Rs. 29,200/-- 92300/-) of the pay matrix having 06 years service in
the grade rendered after appointment thereto on a regular basis and having
successfully completed two-four weeks mandatory training in the relevant
field as prescribed by the department.
Note-1: Where juniors who have completed their
qualifying/ eligibility service are being considered for promotion, their
seniors would also be considered provided they are not short of the requisite
qualifying/ eligibility service by more than half of such qualifying/
eligibility service, or two years, whichever is less and have successfully
completed their probation period for promotion to the next higher grade along
with their juniors who have already completed such qualifying/ eligibility
service.
Note 2: The eligibility list for promotion shall
be prepared with reference to the date of completion by the officers of the
prescribed qualifying service in the respective grade/post
Deputation (ISTC):
Officers from Central Government/State
Government/Union Territory Administrations/ Public sector undertakings/
Statutory or Autonomous Bodies/Recognized Universities/ Recognized Research
Institutes:
(a) (i) Holding analogous post in the parent
cadre or department on regular basis; or
(ii) with six years regular service in the grade
rendered after appointment thereto on regular basis in Level -5
(Rs.29200/--92300/ -) of Pay Matrix or equivalent in the parent cadre or
department; or
(iii)with ten years regular service in the grade
rendered after appointment thereto on regular basis in Level -4 (Rs.25500
-81100/ -) of the Pay Matrix or equivalent in the parent cadre or department;
and
(b) Possessing the educational qualification and
experience prescribed for direct recruitment under column no.7
Note - 3 : The departmental officers in the
feeder category who are in the direct line of promotion shall not be eligible
for consideration for appointment on deputation. Similarly, the
deputationists shall not be eligible for consideration for appointment by
promotion.
Note - 4 : The period of deputation (ISTC)
including the period of deputation (ISTC) in another ex - cadre post held
immediately preceding this appointment in the same or some other
organization/department of the Central Government shall ordinarily not exceed
three years. The Maximum age limit for appointment by deputation shall be not
exceeding 56 years as on the last date of receipt of applications.
|
|
If Departmental Promotion Committee exists, what
is its composition
|
Circumstances in which Union Public Service
Commission to be consulted in making recruitment
|
|
12
|
13
|
|
DPC for considering promotion.
1. Director Civil Defence, Govt. of NCT of Delhi
: Chairperson
2. Senior Staff Officer (Civil Defence)
Directorate of Civil Defence, Govt. of NCT of Delhi : Member
Junior Staff Officer (Civil Defence) Directorate
of Civil Defence, Govt. of NCT of Delhi : Member
DCC for confirming promotion
1.Director Civil Defence, GNCT of Delhi :
Chairperson
2.Senior Staff Officer (Civil Defence)
Directorate of Civil Defence, Govt. of NCT of Delhi : Member
3.Junior Staff Officer (Civil Defence)
Directorate of Civil Defence, Govt. of NCT of Delhi : Member
|
Consultation with the UPSC is not necessary.
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