Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ADDITIONAL DRUG CONTROLLER (ISM) RECRUITMENT RULES, 1999 CONTENTS 1. Short title and commencement 2. Number, classification and scale of pay 3. Method of recruitment, age limit, qualifications etc 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE ADDITIONAL DRUG CONTROLLER (ISM) RECRUITMENT RULES, 1999 1 Received the assent of the President New Delhi, the 12th January, 2000 on G.S.R. 61(E), and published in the Gazette of India, Extra., No. 53, Part II, Sub-section (i) of Section 3, dated January 24, 2000-MINISTRY OF HEALTH and FAMILY WELFARE (Department of Indian Systems of Medicine and Homoeopathy). New Delhi, the 12th January, 2000 G.S.R. 61(E).-In exercise of the powers conferred by the proviso to article 309 of the Constitution, the President hereby makes the following rules regulating the method of recruitment to the post of Additional Drug Controller (ISM) in the Department of Indian Systems of Medicine and Homoeopathy. Ministry of Health and Family Welfare, namely:- 1. Short title and commencement :- (1) These rules may be called the Additional Drug Controller (ISM) Recruitment Rules, 1999. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Number, classification and scale of pay :- The number of the said posts, its classification and the scale of pay attached thereto shall be as specified in columns (2) to (4) of the Schedule annexed to these rules. 3. Method of recruitment, age limit, qualifications etc :- T h e method of recruitment, age-limit, qualifications and other matters relating thereto shall be as specified in columns (5) to (14) of the said Schedule. 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 posts : 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 other grounds for so doing, exempt any person from the operation of this 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 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. 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 Scheduled Tribes. Other Backward Classes. Ex-servicemen and other special categories of persons in accordance with the orders issued by the Central Government from time to time in this regard. SCHEDULE 1 SCHEDULE SCHEDULE Name of the post Number of posts Classification Scale of pay (Rupees) 1 2 3 4 Additional Drug 1@ General Central Service, Group 'A' Rs. 16400-450- 20000 Controller (ISM) (1999) Gazetted Non-Ministerial @ Subject to variation dependent onworkload.