Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CENTRAL ADMINISTRATIVE TRIBUNAL (GROUP 'A' POSTS) RECRUITMENT RULES, 1988 CONTENTS 1. Short title and commencement 2. Application 3. Number of posts, classification and scale of pay 4. Methods of recruitment, age limit, qualifications, etc. 5. Absorption/regularisation of existing employees. 6. Disqualifications 7. Power to relax 8. Saving SCHEDULE 1 :- SCHEDULE CENTRAL ADMINISTRATIVE TRIBUNAL (GROUP 'A' POSTS) RECRUITMENT RULES, 1988 G.S.R.1036 (E), dated 27th October, 19881.-In exercise of the powers conferred by sub-sections (1) and (2) of Sec. 13 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby makes the following rules regulating the method of recruitment to Group 'A' posts in the Central Administrative Tribunal, namely: 1. Short title and commencement :- (1) These rules may be called the Central Administrative Tribunal (Group 'A' Posts) Recruitment Rules, 1988. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Application :- These rules shall apply to the posts mentioned in the column I of the Schedule annexed to these rules, 3. Number of posts, classification and scale of pay :- The number of the said posts, their classification and the scales of pay attached thereto shall be as specified in columns 2 to 4 of the said Schedule. 4. Methods of recruitment, age limit, qualifications, etc. :- T h e 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 Schedule aforesaid. 5. Absorption/regularisation of existing employees. :- (1) Notwith- standing anything contained in the provisions of these rules, the persons holding the posts of Registrar (Principal Bench), Registrar (Other Benches), Joint Registrar and Deputy Registrar on the date of commencement of the rules either on transfer or on deputation basis and who fulfil the qualifications and experience laid down in these rules and who are considered suitable by the Departmental Promotion Committee shall be eligible for absorption/ regularisation in the respective grade subject to the condition that such persons exercise their option for the absorption and that their parent Departments do not have any objection to their being absorbed in the Tribunal. (2) The Seniority of Officers mentioned in sub-rule (1) shall be determined with reference to the date of their regular appointment to the posts concerned: Provided that the Seniority of Officers recruited from the same source and in the posts held by them in the parent Department shall not be disturbed. (3) The suitability of persons for absorption may be considered by as Departmental Promotion Committee. 6. Disqualifications :- No person,- (a) who has entered into or contracted a marriage with a person having a spouse living; or (b) who, having spouse living, has entered into or contracted a marriage with any other 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 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. 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, 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 effect reservations, relaxations of age limits 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. SCHEDULE 1 SCHEDULE Name of post No. of post Classification Scale of pay whethecr select- Whether benefit of tion post or non- added years of ser selection post vice admissible under rule 30 of the Central Civil Services (Pension) Rules, 1972 1 2 3 4 5 6 1. Registrar 1 (1988) General Rs. 5900- 6700 Selection Not application (Principal Subjcct to Central Ser Bench) variation de vice, Group (A) pending on Gazetted, Non- workload Ministerial. 2. Registrar 14 (1988) General Rs. 4500- 5700 Selection Not applicable (Other ' Subject to Central Ser Benches) variation de vice, Group pendent on (A) Gazett- workload ted, Non- Ministerial. 3. Joint 1 (1988) General Rs. 3700- 500 Selection Not applicable Registrar ' Subject Central Ser to variation de vice, Group pendent on (A) Gazetted, workload Non- Ministerial. 4. Deputy 14 (1988) General Rs. 3000- 4500 Selection Not applicable Registrar Subject to Central Ser variation de vice Group pendent on (A) Gazetted, workload Non- Ministerial.