Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BORDER SECRUITY FORCE (GROUP 'B' NON-GAZETTED, COMBATISED PARA-MEDICAL STAFF) RECRUITMENT RULES, 1999 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scale of pay 3. Method of Recruitment, age limit, qualification etc 4. Disqualification 5. Savings 6. Power to relax SCHEDULE 1 :- SCHEDULE BORDER SECRUITY FORCE (GROUP 'B' NON-GAZETTED, COMBATISED PARA-MEDICAL STAFF) RECRUITMENT RULES, 1999 New Delhi, the 20th September, 1999 G.S.R. 315.-In exercise of the powers conferred by clause (b) and (c) of sub-section (3) of section 141 of the Border Security Force Act, 1968, (17 of 1968), the Central Government hereby makes the following rules regulating the method of recruitment of Group 'B' combatised Para-Medical Staff post in the Border Security Force, namely:- 1. Short title and commencement :- (1) These rules may be called the Border Security Force (Group 'B' non-Gazetted, combatised para-medical staff) Recruitment Rules, 1999. (2) They shall come into force, on the date of their publication in the official Gazettee. 2. Number of posts, classification and scale of pay :- The number of posts, their classification and scale of pay attached thereto shall be as specified in columns (3) to (5) of the schedule annexed to these rules. 3. Method of Recruitment, age limit, qualification etc :- The method of recruitment, age limit, qualification and other matters relating to the said post shall be as specified in columns (6) to (15) 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 post: Provided that the Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and the othcr party to the marriage and that there arc other grounds for so doing, exempt any person from the operation of this rule. 5. Savings :- Nothing in these rules shall affect reservation, relaxation of age limit and other concessions required to be provided for the Scheduled castes, the Schedule Tribes, Ex- serviceman, other Back Ward Classes and other special Categories of persons in accordance with the orders issued by the Central Government from tome to time in this regard. 6. 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, relax any of the provisions of these rides with respect to any class or category of person. SCHEDULE 1 SCHEDULE SCHEDULE SI. Name of post No, of Classification Scale of pay Whether Age limit Whether No. posts selection for direct benefit of post or non- recruits added years selection of service post admissible under Rule 30 of the CCS Pension. Rules, 1972 (1) (2) (3) (4) (5) (6) (7) (8) (1) Sister Incharge 03* General Central Rs. 6500- 200- Selection- Not Not (Subedar Major) (Three) service Group 10500- cum- applicable applicable 1999 'B' (Non- seniority *Subject to Gazetted Non- variation Ministerial) depending combatised. on work load.