Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDAMAN LAKSHADWEEP HARBOUR WORKS, CHIEF ENGINEER AND ADMINISTRATOR (GROUP 'A' POST) RECRUITMENTS RULES, 2007 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scale of pay 3. Method of recruitment, age limit and other qualifications, etc. 4. Disqualifications 5. Power to relax 6. Saving SCHEDULE 1 :- . ANDAMAN LAKSHADWEEP HARBOUR WORKS, CHIEF ENGINEER AND ADMINISTRATOR (GROUP 'A' POST) RECRUITMENTS RULES, 2007 In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Andaman Lakshadweep Harbour Works (Group "A" Posts) Recruitment Rules, 1987, in so far as it relates to the post of Chief Engineer and Administrator, except as respect things done or omitted to be done before such supersession, the President hereby makes the following rules regulating the method of recruitment to the post of Chief Engineer and Administrator in the Andaman Lakshadweep Harbour Works, Department of Shipping, Ministry of Shipping, Road Transport and Highways, namely : 1. Short title and commencement :- (1) These Rules may be called the Andaman Lakshadweep Harbour Works, Chief Engineer and Administrator (Group 'A' post) Recruitments Rules, 2007. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Number of posts, classification and scale of pay :- The number of post, it's 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 and 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 14 of the said Schedule. 4. Disqualifications :- 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 other grounds for so doing, exempt any person from the operation of this rule. 5. Power to relax :- Where the Central Government is of 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 candidates belonging to the Scheduled Castes, the Scheduled Tribes, ex-Servicemen and other categories of persons in accordance with the orders issued by the Central Government from time to time in this regard. SCHEDULE 1 .