Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com AUTHORITY FOR ADVANCE RULINGS ('GROUP 'A' AND GROUP 'B') RECRUITMENT RULES, 2000 CONTENTS 1. Short Title and Commencement 2. Application 3. Initial Constitution 4. Number of posts, classification and scale of pay 5. Method of recruitment and eligibility etc. 6. Disqualifications 7. Power to relax 8. Saving SCHEDULE 1 :- SCHEDULE AUTHORITY FOR ADVANCE RULINGS ('GROUP 'A' AND GROUP 'B') RECRUITMENT RULES, 2000 G.S.R. 60. 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 Group 'A' and Group 'B' posts . in the Authority for Advance Rulings namely: 1. Short Title and Commencement :- (i) These rules may be called the Authority for Advance Rulings ('Group 'A' and Group 'B') Recruitment Rules, 2OOO. (ii) They shall'come into force-on the date of their publication in the Official Gazette. 2. Application :- These rules shall apply, to the posts as specified in Column 1 of the schedule annexed to these rules. 3. Initial Constitution :- (i) A person holding Ministerial or Non-Ministerial (Group 'A' and Group 'B') posts on regular basis in the Authority for Advance Rulings on the date of commencement of these rules shall be deemed to.have been appointed under these rules. (ii) The regular continuous service of the persons referred to in sub- rule (i) before the commencement of these rules shall count for the purpose of probation, qualifying service for promotion, confirmation, pension in the grade. 4. Number of posts, classification and scale of pay :- The number of posts, their classification and the scale of pay attached thereto shall be as specified in columns. 2 to 4 of the Schedule annexed to these rules. 5. Method of recruitment and eligibility etc. :- The method of recruitment to the said posts, age limit, qualifications and other matters relating thereto shall be as specified in columns 5 to 14 of (he said Schedule. 6. 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 any of 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. 7. 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, relax any of the provisions of these rules with respect to any class or category of persons. 8. 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, the Other Backward Classes, Ex- Servicemen and other special categories of persons, in accordance with the orders isssued by the Central Government from time. to time in this regard. SCHEDULE 1 SCHEDULE SCHEDULE Name of the post No. of post Classification Scale of pay Whether Selection Age limit for by merit or direct recruits seleclion- cum- seniority or non- selection post 1 2 3 4 5 6 Principal Private 1* General Central Rs. 10000- 325-15200 Not Applicable Not Applicable Secretary *(2000) Service Group *Subjectto, 'A' Gazetted variation Ministerial. dependent on work- load.