Central Civil Accounts Service (Assistant Accounts Officer) Recruitment Rules, 1990

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CENTRAL CIVIL ACCOUNTS SERVICE (ASSISTANT ACCOUNTS OFFICER) RECRUITMENT RULES, 1990 CONTENTS 1. Short title and commencement 2. Number of posts, classification and the scale of pay 3. Method of recruitment, age limit and other qualifications, etc 4. Liability for transfer 5. Disqualifications 6. Power to relax 7. Savings SCHEDULE 1 :- SCHEDULE CENTRAL CIVIL ACCOUNTS SERVICE (ASSISTANT ACCOUNTS OFFICER) RECRUITMENT RULES, 1990 G.S.R. 134, dated 20th February, 19901.-In exercise of the powers conferred by the proviso to Art. 309 of the Constitution, the President hereby makes the following rules regulating the method of recruitment to the post of Assistant Accounts Officer of the Central Civil Accounts Service, namely :- 1. Short title and commencement :- (1) These rules may be called the Central Civil Accounts Service (Assistant Accounts Officer) Recruitment Rules, 1990. (2) They shall be deemed to have come into force on the 1st day of April. 1987. 2. Number of posts, classification and the 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 to these rules. 3. Method of recruitment, age limit and other qualifications, etc :- T he method to the said post, age limit, qualifications and other matters relating thereto shall be as specified in columns 5 to 14 of the said Schedule. 4. Liability for transfer :- The Assistant Accounts Officers shall be liable to transfer anywhere in India. 5. 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 there are other grounds for so doing, exempt any person from the operation of this rule. 6. 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 and in consultaion with the Union Public Service Commission, relax any of the provisions of these rules with respect to any class or category of persons. 7. Savings :- 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, 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 the post. No. of posts. Classification. Scale of pay. 1 2 3 4 Assistant Account 1098* (1989) General Central Rs. 2000-60-2300- Officer. *Subject to Service Group- 'B', EB-75-3200. variation de Gazetted Ministerial. pendent on work-load. Note : Not more than 80% of the posts sanction ed in the scale of pay of Rs. 1640 2900 will be treated to have been placed in the scale of pay of Rs. 2000 3200 (Func tional).

Act Metadata
  • Title: Central Civil Accounts Service (Assistant Accounts Officer) Recruitment Rules, 1990
  • Type: C
  • Subtype: Central
  • Act ID: 9196
  • Digitised on: 13 Aug 2025