Border Security Force (Draftsman And Architectural Assistant) Recruitment Rules, 1996

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BORDER SECURITY FORCE (DRAFTSMAN AND ARCHITECTURAL ASSISTANT) RECRUITMENT RULES, 1996 CONTENTS 1. Short tittle and commencement 2. Number of posts, classification and scale of pay 3. Method of recruitment, age limit, qualifications etc. 4. Disqualifications 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE BORDER SECURITY FORCE (DRAFTSMAN AND ARCHITECTURAL ASSISTANT) RECRUITMENT RULES, 1996 G.S.R. 133 dated 14th February 1997. In exercise of the powers conferred by sub-section (2) of Sec. 141 of the Border Security Force Act 1968 (47 of 1968) the Central Government hereby makes the following rules regulating the method of recruitment to the posts of Draftsman (Combatant) and Architectural Assistant (Combatant) in the Border Security Force Engineering set up, namely : 1. Short tittle and commencement :- (1) These rules may be called the Border Security Force (Draftsman and Architectural Assistant) Recruitment Rules, 1996. (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 posts, their classificaton and scale of pay attached thereto shall be as specified in coloumns 2 to 4 of the Schedule annexed hereto. 3. Method of recruitment, age limit, qualifications etc. :- The method of recruitment, age limit, qualifications and other matters relating to the said posts shall be as specified in coloumns 5 to 14 of the Schedule aforesaid. 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 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. 6. 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, Other Backward Classes, Ex-servicemen and special categories of persons in accordance with the orders issued by the Central Government from time to time in this regard. SCHEDULE 1 SCHEDULE SCHEDULE Name of the posts Number of posts Classification Scale of pay Whether selection post or non selection post 1 2 3 4 5 1. Draftsman * 1 (One) (1996) General Central Service Rs. 2000- 60-2300- Non-selection (Subedar Major) * Subject to varia Group 'C' Non- Minis- EB-75-3200 tion depending on terail Engineering workload.

Act Metadata
  • Title: Border Security Force (Draftsman And Architectural Assistant) Recruitment Rules, 1996
  • Type: C
  • Subtype: Central
  • Act ID: 9057
  • Digitised on: 13 Aug 2025