Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CENTRAL GOVERNMENT HEALTH SCHEME, DELHI (DRESSER) RECRUITMENT RULES, 1989 CONTENTS 1. Short title and commencement 2. Number of post, classification and scale of pay 3. Method of recruitment, age limit, qualifications etc 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE CENTRAL GOVERNMENT HEALTH SCHEME, DELHI (DRESSER) RECRUITMENT RULES, 1989 G.S.R. 7, dated 12th December, 1989 .-In exercise of the powers conferred by the proviso to Art. 309 of the Constitution and in supersession of the Central Government Health Scheme, (Class-IV, Posts) Recruitment Rules, 1974 in so far as these relate to the post of Dresser, except as respect things done or omitted to be done before such supersession, the President hereby makes the following rules regulating the method of recruitment to the post of Dresser (Group 'D' Post) in the Central Government Health Scheme, Delhi, namely :- 1. Short title and commencement :- (1) These rules may be called the Central Government Health Scheme, Delhi (Dresser) Recruitment Rules, 1989. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Number of post, 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 to these rules. 3. Method of recruitment, age limit, qualifications etc :- T h e 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 other 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 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 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. 6. Saving :- Nothing in these rules shall affect reservations, relaxation of age limit and other concessions required to be provided for candidates belonging to 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 SI. Name of Number of post. Classification. Scale of pay. No. post. 1 2 3 4 5 Dresser. 174 (1988)* General Central Rs. 800-15-1010- *Subject to varia Service Group 'D' EB-20-1150. tion dependent on Non-Gazetted, Non- work load. Ministerial.