Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CENTRAL INSTITUTE OF FISHERIES NAUTICAL AND ENGINEERING TRAINING (SENIOR SUPERINTENDENT) RECRUITMENT RULES, 1990 CONTENTS 1. Short title and commencement 2. Number of post, classification and scale of pay 3. Method of recruitment, age limit, qualification etc 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE CENTRAL INSTITUTE OF FISHERIES NAUTICAL AND ENGINEERING TRAINING (SENIOR SUPERINTENDENT) RECRUITMENT RULES, 1990 G.S.R. 75, 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 Operatives (Senior Superintendent) Recruitment Rules, 1976 the President hereby makes the following rules regulating the method of recruitment to the post of Senior Superintendent 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 (Senior Superintendent) Recruitment Rules, 1990. (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 attached to these rules. 3. Method of recruitment, age limit, qualification etc :- The method of recruitment, age limit, qualification and other matters relating to the said post shall be as specified in columns 5 to 14 of the Schedule aforesaid. 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 of 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 so to do, it may, by order, for reasons to be recorded in writing, and in consultation with the Union Public Service Commission, relax any of the provision 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 of Number Classifica Scale of Whether Whether Age limit post. of posts. tion. pay. selection benefit of for direct post or added years recruits. non of service selection admissible post. under rule 30 of the Central Civil Service (Pension) rules, 1972. 1 2 3 4 5 6 7 Senior 1* General Rs. Selection No Not Super- (1990) Central 2000- applicable inten- * subject to Service, 60- dent. variation Group 'B' 2300- dependent- on work Non- Gazetted EB-75- 3200. load. Non- Minis- terial.