Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CENTRAL INSTITUTE OF FISHERIES NAUTICAL AND ENGINEERING TRAINING (ADMINISTRATIVE OFFICER) RECRUITMENT RULES, 1990 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scale of pay 3. Method of recruitment, age limit, other qualifications etc 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE CENTRAL INSTITUTE OF FISHERIES NAUTICAL AND ENGINEERING TRAINING (ADMINISTRATIVE OFFICER) RECRUITMENT RULES, 1990 G.S.R. 74 dated 17th January, 19901 .- In exercise of the powers conferred by the proviso to Art. 309 of the Constitution, and in supersession of the Central Institute of Fisheries Nautical and Engineering Training (Administrative Officer) Recruitment Rules. 1986, the President hereby makes the following rules regulating the method of recruitment to the post of Administrative Officer in the Central Institute of Fisheries Nautical and Engineering Training, namely :-- 1. Short title and commencement :- (1) These rules may be called the Central Institute of Fisheries Nautical and Engineering Training (Administrative Officer Recruitment Rules, 1990. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Number of posts, 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 attached to these rules. 3. Method of recruitment, age limit, other 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 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 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 to do so. it may, by order, for reasons to be recorded in writing and in consultation with the Union Public Service Commission, 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 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 Number Classifica Scale of Whether Where Age limit of the of posts tion pay selection benefit of for direct post post or non added years recruits selection. of service admissible under rule 30 of the Central Civil Services (Pension) Rules, 1972 1 1 3 4 5 6 7 Admi- 2* General Rs. Not' Not Not nistra- (1990) Central 2000- applicable applicable applicable tive Service 60- Officer Group 'B' 2300- Gazetted, EB-75- Ministerial 3200- 100- 3500