Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BUREAU OF INDIAN STANDARDS (RECRUITMENT TO SCIENTIFIC CADRE) REGULATION, 1988 CONTENTS 1. Short title and commencement 2. Definitions 3. Constitution of the Scientific Cadre 4. Members of the Scientific Cadre 5. Method of recruitment 6. Direct recruitment of Assistant Director/System Scientist-A 7. Direct recruitment by selection to other posts 8. Screening Committee 9. Promotion to the posts upto System Scientist-E Director (Section Grade) 1 0 . Promotion to the post of Deputy Director-General and Additional Director-General 11. Categories of posts and their authorised strength 12. Power to relax 13. Saving 14. Interpretation BUREAU OF INDIAN STANDARDS (RECRUITMENT TO SCIENTIFIC CADRE) REGULATION, 1988 G.S.R. 35 (E), dated the 15th January, 1988.1-In exercise of the powers conferred by Sec. 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 Scientific Cadre) 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) "Assessment Committee" means a Committee appointed by the Director- General for the purpose of assessment of merit and performance of officers in Scientific Cadre for their promotion to next higher post : (c) "rules" means the Bureau of Indian Standards Rules, 1987; (d) "Schedule" means a 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) "Scientific Cadre" means the Cadre of Group 'A' officers appointed to posts specified in the First Schedule; (g) "Screening Committee" means the Committee constituted under regulation 8; (h) "Selection Committee-A" means the Committee constituted under sub- regulation (2) of regulation 7 of the Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 1988; (i) "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; and (j) 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. Constitution of the Scientific Cadre :- There shall be constituted a Scientific Cadre to be called the Bureau of Indian Standards Scientific Cadre consisting of persons appointed to the posts specified in column (2) of the First Schedule and in the disciplines as given in the Second Schedule. 4. Members of the Scientific Cadre :- The following persons shall be the members of the Scientific Cadre, namely: (a) persons from the erstwhile Indian Standards Institution Service Cadre shall be deemed to be members of the Scientific Cadre. The service rendered in Indian Standards Institution Service Cadre shall be counted as service under the Scientific Cadre in the equivalent post; and (b) persons appointed under these regulations. 5. Method of recruitment :- The method of recruitment to the posts belonging to the Scientific Cadre, scale of pay, age limit, qualifications and other matters relating thereto shall be as specified in the First Schedule: Provided that in case of deputation, the period of such deputation shall not ordinarily exceed three years, but in exceptional cases the maximum period of deputation shall be five years, in which case the 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 officer is eligible or found suitable for promotion. 6. Direct recruitment of Assistant Director/System Scientist-A :- (1) Direct recruitment to the post of Assistant Director/System Scientist-A shall be made by competitive examination in the manner laid down in sub-regulation (2). (2) (a) Vacancies of Assistant Director/System Scientist-A shall be advertised on all- India basis in the leading newspapers giving, among others, full information regarding number of posts, their discipline-wise break-up, reservation for Scheduled Castes and Scheduled Tribes, prescribed qualifications and age requirement. (b) Candidates possessing a minimum qualification of University Degree in Engineering or Technology or a Post-Graduate Degree in Natural Sciences or equivalent with not less than sixty per cent. marks (fifty per cent. for Scheduled Castes and Scheduled Tribes) and between twenty-one and twenty-seven years of age shall be eligible for the post: Provided that the upper age limit may be relaxed in case of officers and the 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. (c) A written examination shall be conducted by the Bureau through a professional institution or agency on dates and at places to be decided by the Director-General. (d) The number of candidates to be called for interview shall not be more than four times the number of vacancies advertised in the respective disciplines in order of merit from among those who have secured at least fifty per cent. marks in the written examination. (e) Candidates shall be selected discipline-wise on the basis of merit as determined by the aggregate marks obtained by giving equal weightage to written examination and interview. (f) The 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 Scheduled Tribes cannot be filled on the basis of the criteria laid down in Cls. (c), (d) and (c) of sub-regulation (2), be selected by giving relaxation to make up the deficiency in the reserved quota, subject to suitability of these candidates for selection. (g) A candidate, on appointment to the post of Assistant Director/System Scientist-A through competitive examination, shall furnish a surety bond in the form specified by the Bureau, for serving the Bureau for a minimum period of three years. If he decides to leave the service either by resignation or absence from service without permission earlier than three years from the date of employment, he shall be required to reimburse the Bureau six months' emoluments at the rate last drawn by him unless he has worked for a shorter period in which case he shall be required to reimburse the full amount drawn by him. (3) (a) Notwithstanding anything contained in sub-regulation (1), the Executive Committee may decide to fill by selection such number of existing vacancies in the post of Assistant Director/System Scientist-A, as considered necessary, to meet any exigency of work. (b) These vacancies shall be advertised on all-India basis in the leading newspapers giving, among others, full information about number of posts, their discipline-wise break-up, reservation for Scheduled Castes and Scheduled Tribes, prescribed qualifications, experience and the age requirement. (c) Candidates possessing a University Degree in Engineering of Technology or a Post-Graduate Degree in Natural Sciences or equivalent with not less than sixty per cent. marks fifty per cent. for Scheduled Castes and Scheduled Tribe candidates and practical experience of at least three years shall be eligible for the post. The age requirement shall be not more than thirty years: Provided that the upper age limit and experience may be relaxed in case the departmental candidates 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. (d) Candidates who fulfil the prescribed requirements and reapproved by the Screening Committee under regulation 8 shall be called for selection which shall include interview or written test and interview. (e) Candidates shall be selected discipline-wise on the basis of merit as determined by the selection referred to in Cl. (d). (f) The 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 Scheduled Tribes cannot be filled on the basis of the criteria laid own in Cl. (c), be selected by giving relaxation to make up the deficiency in the reserved quota, subject to suitability of these candidates for selection. (4) The candidates appointed under this regulation shall be on probation for a period of two years during which the Director- General shall arrange to give them such training and responsibilities as deemed necessary and prescribe departmental examination or examinations to be passed for successful completion of probation. Other conditions of probation is given in Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 1988 shall apply. 7. Direct recruitment by selection to other posts :- (1) Vacancies shall be advertised in the leading newspapers giving, among others, full information regarding number of posts, reservation for the Scheduled Castes and the 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) Candidates who fulfil the prescribed requirements and are approved by the Screening Committee under regulation 8 shall be called for selection. (4) The 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 Scheduled Tribes, cannot be filled on the basis of the criteria laid down in sub- regulation (3), be selected by giving relaxation to make up the deficiency in the reserved quota, subject to suitability of these candidates for selection. (5) It shall be permissible to draw a reserved list of successful candidates for filling vacancies which shall remain valid for a period of one year from date such list is drawn. (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. 8. Screening Committee :- Applications received in response to the advertisement for posts to be filled by direct recruitment by selection shall be got screened by the Director-General by the Screening Committee consisting of 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. The candidates approved by the Screening Committee shall be called for selection. 9. Promotion to the posts upto System Scientist-E Director (Section Grade) :- (1) The selection for promotions shall be made from amongst the Scientific Cadre Officers serving in the next lower grade by the Standing Staff Committee or Selection Committee-A, as the case may be, on the recommendation of the Assessment Committee appointed by the Director-General under sub-regulation (3). Selection of Officers for promotion shall be made on the basis of assessment procedure as laid down by the Executive Committee which shall take into account qualifications, performance, merit, seniority, potential, annual confidential reports for previous five years and interview. (2) The promotion of selected officers to next higher grade upto the System Scientist- B shall be made in the same manner as laid down in the Scheme of Flexible Complementing formulated from time to time by the Department of Science and Technology for promotion of Scientists in scientific organisations under the Central Government and shall be effective from the date of eligibility. (3) (a) Director-General shall constitute two Assessment Committees as follows: (i) for assessment for promotion of System Scientist-A to System Scientist-B and System Scientist-B to System Scientist-C; (ii) for assessment for promotion of System Scientist-C to System Scientist-D and System Scientist-D to System Scientist-E. 1 [(b) Each Committee shall consist of the following members, namely: (i) a Chairman to be nominated by the Director-General. (ii) one officer from the Bureau of Indian Standards not below the rank of Deputy Director-General; and (iii) two experts from outside of whom one shall belong to the Scheduled Caste or Scheduled Tribe category.] 1. Published in the Gazette of India. Extraordinary, Pt. II. Sec. 3 (i), dated 15th January. 1988. 10. Promotion to the post of Deputy Director-General and Additional Director-General :- Promotion to the posts of Deputy Director-General and Additional Director-General of the Bureau shall be made from amongst the Scientific Cadre Officers serving in the next lower grade by the Standing Staff Committee in accordance with the procedure laid down by the Executive Committee which shall take into account, among other things, the field experience of eligible officers and recommend the order in which the promotions may be made. 11. Categories of posts and their authorised strength :- The categories of posts and their authorised strength shall be such as may be determined from time to time by the Executive Committee with the approval of the Central Government. The cadre strength shall specify the number of posts to be covered under System Scientists A, B, C, D and E as a whole and separately for Deputy Director-General and Additional Director-General. The categories of posts and their authorised strength as on the 30th September, 1987 are given in the First Schedule. 12. 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. 13. Saving :- Nothing in these regulations shall affect reservations, relaxations of age limit and other concessions required to be provided for the 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. 14. Interpretation :- If any question relating to interpretation of these regulations arises, it shall be decided by the Executive Committee.