In
exercise of the powers conferred by the proviso to article 309 of the
Constitution, read with the Government of India, Ministry of Home Affairs
Notification No. F. 27(59)-Him(I), dated 13th July, 1959 and in supersession of
this Government's Notification No. F.3(1)/87/-Admn/Tpt/4003-4008 dated 3rd
March, 1989 and F.3(1)/87/Admn/Tpt/3626-3634 dated 08.03.1990, except as respects
things done or omitted to be done before such supersession, the Lt. Governor of
the National Capital Territory of Delhi is pleased to make the following
recruitment rules for the post of Inspector (Enforcement) in Transport
Department, Government of National Capital Territory of Delhi, namely:- (1) These rules may be
called the Transport Department, Government of National Capital Territory of
Delhi, Inspector (Enforcement), Recruitment Rules, 2023. (2) They shall come into
force on the date of their publication in the Official Gazette. The number
of posts, its classification and level in the pay matrix attached thereto,
shall be as specified in columns (2) to (4) of the Schedule annexed to these
rules. The method
of recruitment, age-limit, qualifications and other matters relating thereto
shall be as specified in columns (5) to (13) of the said schedule. 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, exempt any person from the
operation of this rule. Where the
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 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. 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- Serviceman and other categories of persons
in accordance with the orders issued by the Government from time to time in
this regard. SCHEDULE 1. Name of the Post Inspector (Enforcement) 2. Number of posts 13* (2023) *subject to variation dependent on
workload 3. Classification of the post General Central Service Non-Ministerial Non-Gazetted, Group
'B' 4. Pay Level in the pay matrix Level-6, Rs. 35400-112400/- in the
pay matrix. 5. Whether selection post or
Non-Selection Post Selection Post. 6. Age limit for Direct Recruits Not applicable. 7. Educational and other qualification
required for direct recruits Essential: Qualification: N.A. Experience: N.A. Desirable: Qualification: N.A. Experience: N.A. Qualification Standard Note: N.A. Experience Standard Note: N.A. 8. Whether age and educational
qualification prescribed for Direct Recruitment will apply in the case of
promotees. AGE: N.A. Educational Qualification: N.A. 9. Period of Probation, if any 02 Years for Promotees. 10. Method of recruitment whether by
direct recruitments by promotions or by deputation/transfer and percentage of
the vacancies to be filled by various methods 100% by promotion. 11. In case of recruitment by promotion/deputation/transfer,
grades from which promotion/deputation/transfer to be made Promotion: Sub-Inspectors in Level 4 (Rs.
25500-81100/-) of the pay matrix with ten years' service in the grade
rendered after appoint thereto on a regular basis, and having successfully
completed 02 to 04 weeks training as prescribed by the department. Note: 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 2 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. Standard Note: N.A. 12. If a DPC exists, What is its
composition Departmental Promotion Committee 1. Pr. Secretary/Secretary (TTE)
(Chairman) 2. Administrative Secretary of the
Department concerned (member) 3. Special/Addl. Secretary (Health
and Family Welfare) (member). Departmental Confirmation Committee 1. Pr. Secretary/Secretary (TTE)
(Chairman) 2. Administrative Secretary of the
Department concerned (member) 3. Special/Addl. Secretary (Health
and Family Welfare) (member) 13. Circumstances in which UPSC to be
consulted in making recruitments "Consultation with UPSC is not
necessary".TRANSPORT
DEPARTMENT, GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI, INSPECTOR
(ENFORCEMENT), RECRUITMENT RULES, 2023
PREAMBLE