Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BORDER SECURITY FORCE (AIR WING NON-GAZETTED (COMBATISED) GROUP 'C' POSTS) RECRUITMENT RULES, 1997 CONTENTS 1. Short title and commencement 2. Application 3. Number, Classification and Scale of Pay 4. Method of recruitment, age-limit, qualification, etc. 4A. Initial Constitution 5. Probation 6. Liability of service 7. Superannuation 8. Seniority 9. Disqualifications 10. Ineligibility of aliens 11. Other conditions of service 12. Power to relax 13. Saving 14. Interpretation SCHEDULE 1 :- SCHEDULE 1 BORDER SECURITY FORCE (AIR WING NON-GAZETTED (COMBATISED) GROUP 'C' POSTS) RECRUITMENT RULES, 1997 G.S.R. 419, dated 15th December, 1997. In exercise of the powers conferred by Cls. (b) and (c) of sub-section (2) of Sec. 141 of the Border Security Force Act, 1968 (47 of 1968), the Central Government hereby makes the following rules, namely : 1. Short title and commencement :- (1) These Rules may be called the Border Security Force (Air Wing Non-Gazetted (Combatised) Group 'C' posts) Recruitment Rules, 1997. (2) They shall come into force, on the date of their publication in the Official Gazette. 2. Application :- These rules shall apply to the post mentioned in the schedule annexed to these rules. 3. Number, Classification and Scale of Pay :- The number of posts, their classification and scale of pay attached thereto shall be as specified in columns 2 to 4 of the schedule annexed hereto. 4. Method of recruitment, age-limit, qualification, etc. :- The method of recruitment, age-limit, qualification and other matters relating to the said posts shall be as specified in columns (5) to (14) of the aforesaid schedule. 4A. Initial Constitution :- 1 The officers holding Group 'C' Non-Gazetted (Combatised) posts in the Border Security Force, Air Wing before the date of commencement of the Border Security Force [Air Wing, Non- Gazetted (Combatised) Group 'C posts] Recruitment Rules, 1997 shall be deemed to have been appointed in accordance with the provisions of these rules". 1. Inserted vide "the Border Security Force [Air Wing Non-Gazetted (Combatised) Group 'C' posts] Recruitment (Amendment) Rules, 1999." 5. Probation :- (1) Every person appointed to the cadre in the entry grade shall be on probation for a period of two years. (2) The appointing authority may, if it thinks fit, for reasons to be recorded in writing, extend the period of probation for such further period or periods not exceeding one year. (3) During the period of probation or extended period of probation, person may be required by the Govt. to undergo such courses of training and instructions and to pass such examinations as it may deem fit as the condition to satisfactory completion of probation. (4) At any time during, or at the end of the period of probation or the extended period of probation, the authority competent to do so, may terminate a person appointed on probation, without assigning any reasons, whatsoever. 6. Liability of service :- Any person appointed to any category of posts under these rules shall be liable to serve anywhere in India or abroad. 7. Superannuation :- The retirement of a person holding a post in the cadre shall take effect from the afternoon of the last day of the month in which such person attains the age of 55 years. In case the date of birth falls on the first day of a month, the retirement of such a person shall take effect from the afternoon of the last day of the month preceding the month in which such person attains the age of 55 years. Provided the Central Government may, in very special circumstances and for reasons to be recorded in writing extend the retirement age of a person for a period of one year at a time but not in any case beyond the age of 58 years. 8. Seniority :- The inter-se seniority of officers appointed to posts in different categories/grades of the cadre shall be determined in accordance with the general orders issued on the subject by the Central Government from time to time. 9. 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 shall be a marriage with any person, shall be eligible for appointment under these rules : Provided that the Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other grounds for so doing, exempt any person from the operation of this rule. 10. Ineligibility of aliens :- N o person who is not a citizen of India shall, except with the consent of the Central Government signified in writing be appointed or employed under these rules. Provided that nothing contained in these rules shall debar the appointment, enrolment of employment of a subject of a Nepal, Sikkim or Bhutan under these rules. 11. Other conditions of service :- The officers appointed to the Cadre shall be subject to the Border Security Force Act, 1968 and Border Security Force Rules, 1969 in respect of other conditions of service not specifically provided for in these rules. 12. Power to relax :- Whether 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. 13. Saving :- Nothing in these rules shall affect reservations, relaxation of age limit and other concessions required to be provided for the Scheduled Castes, Scheduled Tribes, Other Backward Classes, Ex- servicemen and other special categories of persons in accordance with the order issued by the Central Government from time to time in this regard. 14. Interpretation :- If any question relating to the interpretation of these rules arises, it shall be decided by the Government. SCHEDULE 1 SCHEDULE 1