Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BORDER SECURITY FORCE, CHIEF LAW OFFICERS AND LAW OFFICERS RECRUITMENT AND CONDITIONS OF SERVER RULES, 1999 CONTENTS 1. short title and commencement 2. Number of posts, classification and scale of Pay 3. Method of recruitment, age-limit and other qualifications 4. Disqualification 5. Seniority of Law Officers 6. Superannuation 7. Power to relax 8. Saving 9. Appointment 10. Interpretation SCHEDULE 1 :- SCHEDULE BORDER SECURITY FORCE, CHIEF LAW OFFICERS AND LAW OFFICERS RECRUITMENT AND CONDITIONS OF SERVER RULES, 1999 G.S.R. 26U(E).- In exercise of the powers conferred by clause(n) of sub-section (2) of section 141 of the Border Securite Force Act, 1968 (47 of 1968). and in supersession of the Border Security Force, Chief Law Officer and Law Officers Recruitment and Conditions of Service Rules. 1977. except as respects things done o r omitted to be done before such super'session central Government hereby makes the following rules, namely 1. short title and commencement :- (1) These rules may be called the Border Security Force. Chief Law Officers and Law Officers Recruitment and Conditions of Server Rules ,1999. (2) There 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 posts, their classification and the scale of 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 :- 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 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. Seniority of Law Officers :- Seniority of Law Officers shall be determined in accordance with the following rule, namely:- (1) All officers holding a higher rank whether in an officiating or substantive capacity shall be senior to officers holding the lower rank. (2) In a particular rank :- (a) An officer appointed in a substantive capacity shall be senior to an officer appointed in an officiating capacity; (b) Seniority of officers appointed to any post in a substantive capacity shall be determined in accordance with the date of appointment to that post in a substantive capacity and where two or more officers are appointed in a substantive capacity on the same date, their seniority shall be determined in accordance with their seniority while holding such posts in an officiating capacity; (c) Seniority of officers appointed to any post in an officiating capacity shall be determined in accordance with the order of selection for appointment to that post; (d) Seniority of officers promoted on the same date shall be determined in the order in which they are selected for promotion to that rank; (e) Seniority of re-employed officers in a particular rank shall be determined from the date of their reemployment in that rank. 6. Superannuation :- The age of superannuation of the Chief Law Officers and the Law Officers shall be sixty years. 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, and 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 and other special categories of persons in accordance with the orders issued by the Central Government from time to time in this regard. 9. Appointment :- (a) Officers who have completed their qualifying/eligibility service as contained in the Schedule annexed to these rules, shall only be considered for appointment to the grade(s) : (b) Provided that only those officers who are in medical category SHAPE-1 shall be eligible for appointment, on promotion, deputation, or re-employment basis: Provided further that nothing contained in rule 9(b) shall apply to the officers holding the post on regular basis before the publication of these rules. 10. Interpretation :- If any question arises relating to the interpretation of these rules, it shall be referred to the Central Government for its decision. SCHEDULE 1 SCHEDULE