Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BUREAU OF INDIAN STANDARDS (RECRUITMENT OF ADMINISTRATION, FINANCE AND OTHER POSTS) REGULATIONS, 1988 CONTENTS 1. Short title and commencement 2. Definitions 3. Application 4. Method of recruitment 5. Direct recruitment 6. Promotions 7. Categories of posts and their authorized strength 8. Power to relax 9. Savings 10. Interpretation SCHEDULE 1 :- SCHEDULE BUREAU OF INDIAN STANDARDS (RECRUITMENT OF ADMINISTRATION, FINANCE AND OTHER POSTS) REGULATIONS, 1988 G.S.R. 38(E), dated the 15th January, 1988.1-In exercise of the powers conferred by Section 38 of the Bureau of Indian Standards Act, 1986 (63 of 1986), the Executive Committee of the Bureau of Indian Standards, with the previous approval of the Central Government, hereby makes the following regulations, namely: 1. Short title and commencement :- (1) These regulations may be called the Bureau of Indian Standards (Recruitment to Administration, Finance and Other Posts) Regulations, 1988. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definitions :- In these regulations, unless the context otherwise requires,- (a) "Act" means the Bureau of Indian Standards Act, 1986 (63 of 1986); (b) "Administration, Finance and Other Posts" means the posts included in the Schedule; (c) "rules" means the Bureau of Indian Standards Rules, 1987 ; (d) "Schedule" means the Schedule appended to these regulations; (e) "Scheduled Castes" and "Scheduled Tribes" shall have the same meanings as are respectively assigned to them in Cls. (24) and (25) of Art. 366 of the Constitution of India; (f) "selection committees" means the Committees constituted under sub- regulations (2), (3) and (4) of regulation 7 of the Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 1988 : (g) "Standing Staff Committee" means the committee constituted under sub- regulation (1) of regulation 7 of the Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 1988; (h) words and expressions used in these regulations and not defined but defined in the Act or the rules shall have the meanings respectively assigned to them in the Act and the rules. 3. Application :- These regulations shall apply to posts mentioned in column (2) of the Schedule : Provided that the services rendered by the incumbents to these posts in the erstwhile Indian Standards Institution shall be counted for the purposes of these regulations. 4. Method of recruitment :- The method of recruitment to the posts referred to in regulations, scale of pay, age limit, qualifications and other matters connected therewith shall be as specified in the Schedule: Provided that in case of deputation, the period of such deputation shall not ordinarily exceed three years. The maximum period of deputation shall be five years and deputation allowance shall be admissible only for the first four years of deputation: Provided further that vacancies required to be filled by promotion may be filled by direct recruitment when no employee is eligible or found suitable for promotion. 5. Direct recruitment :- (1) Vacancies shall be advertised in the leading newspapers and/or notified to the Employment Exchange/Directorate General of Resettlement, Ministry of Defence, giving, among others, full informations regarding number of posts, reservation for the Scheduled Castes and Scheduled Tribes, prescribed qualifications, age limit and experience. (2) Candidates possessing the prescribed qualifications, experience and age limit shall be eligible for the post : Provided that upper age limit may be relaxed in case of the officers and employees of the Bureau and in respect of such categories of persons as may, from time to time be notified in this behalf by the Central Government to the extent and subject to the conditions notified in respect of each category. (3) In the case of posts to be filled through competitive examination- (a) a written examination, which may include shorthand, typewriting and other practical tests, shall be conducted by the Bureau departmentally or through a professional institution or agency on date and at places to be decided by the Director- General; (b) the number of candidates to be called for interview shall be not more than four times the number of vacancies advertised in order of merit from among those who have secured at least fifty per cent. marks in the written examination: Provided that for the posts of Lower Division Clerk, Junior Stenographer and such other Group 'C' posts as may be decided by the Director-General, there shall be no interview, and the selections shall be made on the basis of merit in the written examination ; (c) the candidates shall be selected on the basis of merit as determined by the aggregate marks obtained by giving equal weightage to the written examination and interview, where applicable. (4) In the case of posts to be filled by selection, applications received shall be got screened by the Director-General and a list of the candidates to be called for interview shall be prepared for the approval by the Screening Committee comprising,- (a) for Group 'A' posts, the Director-General, one of the nominees of the Executive Committee on the Standing Staff Committee and an officer of the Bureau to be nominated by the Director-General ; (b) for Group 'B' posts, the Director-General and two officers of the Bureau to be nominated by him ; and (c) for Group 'C' and 'D' posts, three officers of the Bureau to be nominated by the Director-General, and the candidates as approved by the Screening Committee Shall be called for interview. (5) Candidates belonging to any of the Scheduled Castes or the Scheduled Tribes, may, to the extent the number of vacancies reserved for the Scheduled Castes and the Schedules Tribes cannot be filled on the basis of the criteria laid down in sub-regulation (3) for posts to be filled by competitive examination and sub-regulation (4) for posts to be filled by selection, be selected by giving relaxation to make up the deficiency in the reserved quota, subject to suitability of these candidates for selection to the posts concerned. (6) The probation and other terms and conditions of probation of candidates so appointed shall be in accordance with the Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 1988. (7) It shall be permissible to draw up a reserved list of successful candidates for filling vacancies which shall remain valid for a period of one year from the date such list is drawn. 6. Promotions :- (1) For the purpose of promotion, a post shall be either a selection post or a non-selection post as given in the Schedule. (2) Promotion to a selection post shall be on the basis of merit with 'due regard to seniority. The appropriate Selection Committee shall judge the merit and suitability of eligible employees within the zone of consideration in accordance with the procedure laid down by the Executive Committee for promotion taking into account the record of service including Confidential Reports and recommend the order in which the promotion may be made. (3) Promotion to a non-selection post shall be on the basis of seniority subject to rejection of unfit as determined from the record of service including Confidential Reports, by the appropriate Selection Committee. 7. Categories of posts and their authorized strength :- The categories of posts and their authorized strength shall be such as may from time to time be determined by the Executive Committee with the approval of the Central Government. The categories of posts and their authorized strength as on the 30th September, 1987 are given in the Schedule. 8. Power to relax :- Where the Executive Committee is of the opinion that it is necessary or expedient so to do, it may, for reasons to be recorded in writing, relax any of the provisions of these regulations in respect of any class or category of persons. 9. Savings :- Nothing in these regulations shall affect reservations, relaxation of age limit and other concessions required to be provided for Scheduled Castes, the Scheduled Tribes, ex-servicemen and other special categories of persons in accordance with the orders issued by the Central Government from time to time in this regard. 10. Interpretation :- If any question relating to interpretation of these regulations arises, it shall be decided by the Executive Committee. SCHEDULE 1 SCHEDULE