Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BUREAU FOR PROMOTION OF URDU (PRINCIPAL PUBLICATION OFFICER) (URDU) RECRUITMENT RULES, 1990 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scale of pay 3. Method of recruitment, age-limit, qualifications etc 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE BUREAU FOR PROMOTION OF URDU (PRINCIPAL PUBLICATION OFFICER) (URDU) RECRUITMENT RULES, 1990 G.S.R. 476, dated 12th July, 1990'.-In exercise of the powers conferred by the proviso to Art. 309 of the Constitution and in supersession of the Bureau for Promotion of Urdu (Principal Publication Officer) (Urdu) Recruitment Rules, 1986, except as respects things done or omitted to be done before such supersession, the President hereby makes the following rules to regulate the appointment of Principal Publication Officer (Urdu) in the Bereau for Promotion of Urdu, namely :- 1. Short title and commencement :- (1) These rules may be called the Bureau for Promotion of Urdu (Principal Publication Officer) (Urdu) Recruitment Rules. 1990. (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 the said post. its classification and the scale of pay attached thereto shall be as specified in columns 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 post 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 post. Provided that the Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such persons 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 opinion that it is necessary or expedient so to do, it may. by order, for reasons to be recorded in writing and in consultation with the Union Public Service Commission, 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 Schedule Tribes, Ex-servicemen and other special categories of persons in accordance with the orders issued by the Central Government from time to time in that behalf. SCHEDULE 1 SCHEDULE Name of No. of Classification Scale of Pay Whether Se Age-limit Post posts lection Post for direct or Non- Selec recruits tion post 1 2 3 4 5 6 Principal 1 * General Rs. 3700- Not Not excee Publicati (1990) Central 125-4700- applicable. ding 50 on Of * Subject Service 150-5000. years: ficer to varia Group 'A' (Relaxable (Urdu). tion de Gazetted for Govern pendent Non-Minis ment ser on work terial. vants upto 5 -load. years in ac cordance with the in structions or orders issu ed by the Central Go vernment. Note:- The crucial date for deter mining the age-limit shall be the closing date for receipt of applica tions from candidates in India (and not the closing date prescribed for those in Assam, Me- ghalaya, Arunachal Pradesh Mizoram, Manipur, Nagaland, Tripura, Sikkim, Ladakh Division of J & K. State, Lahaul & Spiti district and Pangi Sub-Divi sion of Chamba Distt. of Himachal Pradesh Andaman & Nicobar Is lands or: Laksha- dweep).