Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CENTRAL POWER ENGINEERING (GROUP 'A') SERVICE RULES, 1990 CONTENTS 1. Short title and commencement 2. Definitions 3. "Constitution of the Central Power Engineering (Group A) Service 4. Grades, strength and its review 5. Members of the Service 6. Initial Constitution of Service 7. Future maintenance of the Service 8. Recruitment by advertisement 9. Seniority 10. Probation 11. Posting 12. Deputation 13. Saving 14. Liability to serve Defence Services or posts connected with Defence 15. Disqualifications 16. Other conditions of Service 17. Power to relax 18. Interpretation SCHEDULE 1 :- SCHEDULE I SCHEDULE 2 :- SCHEDULE II SCHEDULE 3 :- SCHEDULE III SCHEDULE 4 :- SCHEDULE IV SCHEDULE 5 :- SCHEDULE V CENTRAL POWER ENGINEERING (GROUP 'A') SERVICE RULES, 1990 1 Published in the Gazette of India. Extraordinary, Pt. II, Sec. 3 (i), dated 20th August. 1990 (w. e. f. 20th August, 1990). In exercise of the powers conferred by the proviso to Art.309 of the Constitution and in supersession of the Central Power Engineering (Group A) Service Rules, 1965 and the Central Electricity Authority (Group A and Group B posts) Recruitment Rules, 1978, in so far as they relate to the posts of Systems Engineer, Deputy Systems Engineer, Assistant Systems Engineer, Deputy Director (Editor), Indian Interpreter and Chief Engineer, Thermal Construction, Monitoring Chief Engineer, Hydel Construction Monitoring Chief Engineer, Systems Construction Monitoring, except as respects things done or omitted to be done, the President hereby makes the following rules, namely :- 1. Short title and commencement :- (1) These rules may be called the Central Power Engineering (Group A) Service Rules, 1990. (2) They shall come into force on the date of their publication in the official Gazette. 2. Definitions :- In these rules, unless the context therewise requires,- (a) "Authority" means the Central Electricity Authority and includes all its subordinate offices; (b) "Commission" means the Union Public Service Commission; (c) "Controlling Authority" means the Government of India in the Ministry of Energy (Department of Power); (d) "Departmental Promotion Committee" means a Committee constituted to consider promotion and confirmation in any grade: (e) "duty post" means any post included in Sch. I; (f) "examination" means the combined competitive examination conducted by the Commission for recruitment to various duty posts as may be specified by the Commission from time to time; (g) "Government" means the Government of India; (h) "grade" means a grade of the Service; (i) "regular service" in relation to any grade, means the period or periods of service in that grade rendered after selection according to the specified procedure for long term appointments to that grade and includes any period or periods- (i) taken into account for purposes of seniority in case of those appointed at the initial constitution of the Service; (ii) during which an officer would have held a post in that grade but for being on leave or otherwise not being available for holding such posts: (j) "Schedule" means a Schedule appended to these rules: (k) "Scheduled Castes" and Scheduled Tribes" shall have the same meanings as assigned to them respectively in Cl's (24) and (25) of Art. 366 of the Constitution; (l) "Service" means the Central Power Engineering (Group A) Service constituted under rule 3; 3. "Constitution of the Central Power Engineering (Group A) Service :- (1) On and from the commencement of these rules, there shall be constituted a Service known as the Central Power Engineering (Group A) Service consisting of persons appointed to the Service under rule 6, 7 and 8. (2) All the duty posts included in the Service shall be classified as Group 'A' posts. 4. Grades, strength and its review :- (1) The duty posts included in the various grades, their numbers and scales of pay on the date of commencement of these rules shall be as specified in Sch. I. (2) Not withstanding anything contained in sub-rule the Government may.- (a) from time to time make temporary additions or alterations to the strength of the duty posts in various grads; (b) in consultation with the Commission, include in the Service any duty post other than those included in Sch. I or exclude from the Service a duty post included in the said Schedule; (c) in consultation with the Commission, appoint an officer in a duty post included in the Service under Cl's (b) to the appropriate grade in a temporary capacity or in a substantive capacity, and fix his seniority in the grade after taking into account continuous regular service in the analogous grade. 5. Members of the Service :- (1) The following persons shall be the members of the Service: (a) persons appointed to duty posts under rule 6; (b) persons appointed to duty posts under rule 7; and (c) persons appointed to duty posts under rule 8: (2) A person appointed under Cl. (a) of sub-rule (1) shall, on such appointment, be deemed to be the member of the Service in the appropriate grade applicable to him in Sch. I. (3) A person appointed under Cl. (b) or Cl. (c) of sub-rule (1). shall be the member of the Service in the appropriate grade applicable to him in Sch. I, from the date of such appointment. 6. Initial Constitution of Service :- (1) All existing officers holding (Group A) duty posts on regular basis, in the Central Power Engineering (Group A) Service on the date of commencement of these rules, shall be member of the Service in the respective grades. (2) The regular continuous service of officers referred to in sub-rule (1) before the commencement of these rules shall count for the purpose of probation, qualifying service for promotion, confirmation and pension in the Service. (3) To the extent the Controlling Authority is not able to fill the authorised regular strength of various grades in accordance with the provisions of this rule, the same shall be filled in accordance with the provisions of rule 7 and 8. 7. Future maintenance of the Service :- (1) The vacant duty posts in any of the grades referred to in Schedule I, after the initial constitution under Rule 6, shall be filled in the manner hereinafter provided in this rule. (2) Fifty per cent of the vacancies in the grade of Assistant Director (Engineering) (Grade 1) or Assistant Executive Engineer or Junior Data Analyst or Assistant System Engineering of the Service, shall be filled by direct recruitment on the results of the competitive examination conducted by the Commission on the basis of the educational qualifications and age limits specified in Sch. II or under any Scheme of examination that may be notified by the Government in consultation with the Commission from time to time: Provided that the Government may in special circumstances to be recorded in writing and with the prior concurrence of the Commission, order that any of vacancies in the said percentage may be filled by the method specified under the proviso to sub-rule (4) read with rule 8. (3) Fifty per cent of the vacancies in the grade of Assistant Director (Engineering) (Grade 1) or Assistant Executive Engineer or Junior Data Analyst or Assistant System Engineer shall be filled by promotion in the manner specified in Sch. III. (4) The method of recruitment, the field of selection and the minimum qualifying service for appointment to duty posts included in the Services shall be as specified in Sch. Ill: Provided that recruitment to duty posts included in the Service may also be made by occasional induction of other qualified persons appointed by the Government in consultation with the Commission in accordance with the provisions of rule 8. (5) The selection of officers for promotion shall be made by selection on the basis of merit with due regard to seniority, except in the case of promotion to the duty posts in the grade of Deputy Director Executive Engineer/Assistant Secretary (Regional Electricity Board Secretary, North Eastern Reginal Electricity Board/ Pert Analyst/Senior Data Analyst/Deputy Director (Editor/Deputy System Engineer of the Service, which shall be in the order of seniority subject to rejection of the unfit, on the recommendations of the Departmental Promotion committee constituted in accordance with Part A of Schedule IV and in consultation with the Commission, where necessary: Provided that appointment to duty posts of Director (Engineering) (Selection Grade)/ Superintending Engineer (Selection Grade)/System Engineer (Selection Grade) shall be made according to seniority based on suitability taking into account the factors such as overall performance, experience and any other related matter, on the recommendations of the Selection Committee constituted in accordance with Part B of Sch. IV. (6) To the extent provided in Note 1 below Sch. III and subject to Notes 3,7,8,9, 10 and 11 there under, recruitment to the Service shall also be made by appointment of officers by transfer on deputation (including short-term contract)/ transfer, in accordance with the entries under column 5 of Sch. III. 8. Recruitment by advertisement :- (1) (a) Where the Government in consultation with the Commission decides that any vacancy in any duty post in the Service, requiring certain special qualifications and experience is required to be filled, such vacancy shall be filled by advertisement and selection through the Commission. (b)Any vacancy in any duty post of the Service remaining unfilled due to failure of the normal channels of recruitment provided in these rules, if the Government so decides in consultation with the Commission, shall also be filled by advertisement and selection through the Commission. (2) The age-limit, qualifications and experience for candidates for appointment to various duty posts included in the Service under this rule shall be as specified in Sch. V. 9. Seniority :- (1) The relative seniority of members of the Service appointed to a grade at the time of initial constitution under rule 6 shall be as obtaining on the date of the commencement of these rules: Provided that if the seniority of any such member had not been specifically determined on the said date, the same shall be as determined on the basis of the rules governing the fixation of seniority as were applicable to the members of the Service prior to the commencement of these rules. (2) the seniority of persons recruited to the Service after the initial constitution shall be determined in accordance with the general instructions issued by the Government in the matter from time to time. (3) In the cases not covered by sub-rules (1) and (2), seniority shall be determined by the Government in consultation with the Commission. 10. Probation :- (1) Every officer on appointment to the Service either by direct recruitment or by promotion in the grade of Assistant Director (Engineering) (Grade I)/ Assistant Executive Engineer/Junior Data Analyst/Assistant System Engineer or by direct recruitment to the grades in the scale of Rs. 3000-4500 and Rs. 3700-5000 shall be on probation for a period of two years : Provided that direct recruits to the duty post carrying the pay scale, the minimum of which is Rs. 5,000 or above or the duty posts for which the age of entry is thirty-five years or above, shall be on probation for a period of one year : Provided further that the Controlling Authority may extend the period of probation in accordance with the instruction issued by the Government from time to time in this behalf: Provided also that any decision for extension of a probation period shall be taken ordinarily within eight weeks after the expiry of the previous probationary period and communicated in writing to the concerned officer together with the reasons for so doing within the said period. (2) On the completion of the period of probation or any extension thereof, officers shall be considered for confirmation in terms of the extent orders of the Government. (3) If, during the period of probation, or any extension thereof, as the case may be. Government is of the opinion that the officer is not fit for confirmation. Government may discharge or revert the officer to the post held by him prior to his appointment in the Service, as the case may be. (4) During the period of probation or any extension thereof, candidates may be required by Government to undergo such courses of training and instructions and to pass examinations and tests (including examination in Hindi) as Government may deem fit, on such conditions as may be prescribed by the Government. (5) As regards other matters relating to probation, the matters of the Service will be governed by the instructions issued by the Government in this regard from time to time. 11. Posting :- Officers appointed to the Service shall be liable to serve in any of the offices of or under the Authority in India or abroad. 12. Deputation :- (1) Notwithstanding anything contained in rule 12, officers appointed to the Service or duty posts borne on the cadre of the Service shall be liable to be sent on deputation or transfer to any other Government Department or to any other Central Service or to a Union Territory or on foreign service to a body whether incorporated or not, which is wholly or substantially owned or controlled by the Government, subject to the Government instructions/orders in force from time to tome ordinarily for a period not exceeding three years at a time, which may be extended, where considered necessary, upto a further period of two years : Provided that nothing in this sub-rule shall apply to such officers, as are appointed to the Service on deputation from any State Government or any Central or State Government Undertakings or any Semi-Government Department. (2) The conditions of service of officers during the period they are on deputation, transfer or on foreign service from the Authority under these rules shall be governed by such orders as may be issued by the Government from time to time : Provided that the conditions of service applicable to such officers immediately before deputation, transfer or on foreign service, shall not be varied to their disadvantage during the period they are on deputation, transfer or on foreign service. 13. 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 and other special categories of persons in accordance with the orders issued by the Government from time to time, in this regard. 14. Liability to serve Defence Services or posts connected with Defence :- Every person appointed to the Service, if so required, be liable to serve in any Defence Service or post connected with the defence of India, for a period of not less that four years including the period spent on training, if any : Provided that such person:- (a) shall not be required to serve as aforesaid after the expiry often years from the date of appointment: (b) shall not ordinarily be required to serve as aforesaid after attaining the age of forty years. 15. 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 contracted a marriage with any 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 persons 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. 16. Other conditions of Service :- The conditions of Service of members of the Service in respect of matters for which no provision is made in these rules, shall be the same as are applicable, from time to time, to officers of other Central Civil Services (Group A). 17. Power to relax :- Where the 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 consolation with the Commission, relax any of the provisions of these rules with respect to any class or category of persons. 18. Interpretation :- If any question arises relating to the interpretation of these rules, it shall be decided by the Government. SCHEDULE 1 SCHEDULE I [See rules 2 (c), 4(1), 5(2) (3) and 7 (1)] Name, number and scale of pay of duty posts included in the various grade of the Central Power Engineering (Group A) Service. Sl. Name of the duty posts No. of duty Scale of No. posts pay 1 2 3 4 1. Chief Engineer/Member Secretary (Regional 38 Rs. 5900- Electricity Boards)/Secretary, Central Electricity 200-6700 Board. 2. Director (Engineer) (Selection Grade)/ Superin 66 Rs. 4500- tending Engineer (Selection Grade)/ System 150-5700. Engineer (Selection Grade). 3. Director (Engineering) (Ordinary Grade)/Super- 122 @ Rs. 3700- intending Engineer (Ordinary Grade)/System (This include 125- 4700- Engineer (Ordinary Grade). 66 posts 150-5000. mentioned against SI. No. 2). 4. Deputy Director (Engineering)/Executive Engi 279 Rs. 3000- neer/Assistant Secretary, Regional Electricity 100- 3500- Boards/Secretary. North Eastern Regional 125-4500. Electricity Board/Pert Analyst/Senior Data Analyst/Deputy Director (Editor)/Deputy System Engineer. 5. Assistant Director (Engineering ) (Grade l)/ 262 Rs. 2200- Assistant Executive Engineer/Junior Data Ana 75-2800- lyst/Assistant System Engineer. EB-100- 4000. SCHEDULE 2 SCHEDULE II \ \ \[see rule 7(2)] Minimum educational qualifications and age limits for direct recruitment to duty posts in the grade of Assistant Director (Engineering) (Grade I) or Assistant Executive Engineer or Junior Data Analyst or Assistant System Engineer of the Central Power Engineering (Group A) Service, on the results of the competitive examination to be conducted by the Commission. (A) A candidate shall possess (1)A degree in engineering or equivalent from (i) a University incorporated by an Act of the Central or State Legislature in India; or (ii) an educational Institution established by an Act of Parliament or declared to be deemed University under Section 3 of the University Grants Commission Act, 1956 , or (2) Such other qualifications as have been recognised by the Government for the purpose of admission to the examination, or (3) A degree/diploma in Engineering from such foreign Universities/Colleges/ Institutions and under such condition as may be recognised by the Government for the purpose from time to time. Note :-1 In exceptional cases, the Commission may treat a candidate, not possessing any of the above qualification as educationally qualified provided that the Commission is satisfied that he has passed examinations conducted by other Institutions the standard of which in the opinion of the Commission, Justifies his admission to the examination. Note :-2 A candidate who is otherwise qualified by virtue of his having taken a Degree from a foreign University which is not recognised by Government, may also apply to the Commission and may be admitted to the examination at the discretion of the Commission. (B) A candidate shall have attained the age of twenty years but shall not have attained the age of twenty-eight years on the 1st day of August of the year in which the examination is held. SCHEDULE 3 SCHEDULE III [See rule 7(3)(4) and (6)] Method of recruitment, field of promotion, the minimum qualifying service in the next lower grade and, the field of selection for transfer on deputation (including short term contract) for appointment to duty posts included in the Central Power Engineering (Group A) Service. SI. Name of duty Method Field of selection and Field of selection for No. post. of recruit minimum qualifying transfer on deputation ment. service for service for (including short term promotion. contract/transfer. 1 2 3 4 5 1. Chief Engineer By pro (i) Officers having Officers under the Member Secre motion eight years regular Central Government/ tary (Regional subject to service in the grade State Government/ Electricity Bo- Note 1 of Director (Engi Union territories Cen ardySecretary, below neering) Ordinary tral or State Govern Central Electri Grade)/Superinten- ment Undertaking/ city Board. ding Engineer (Or Semi - Government dinary Grade) Sys Departments working tem Engineer (Ordi in the grade of Chief nary Grade) inclu Engineer or equiva ding service, if any, lent in their parent in Selection Grade. cadre or having eight OR years' regular service in the grade of Di Seventeen years' re rector (Engineering) gular service in Gro (Ordinary Grade)/ up 'A' posts, out of Superintending En which at least four gineer (Ordinary years' regular ser Grade)/System En vice should be in the grade of Director gineer (Ordinary Grade) or equivalent (Engineering (Ordi including service if nary Grade) Super any, in the non intending Engineer (Ordinary Grade)/ functional Selec- tion /System Engineer Grade or having (Ordinary Grade) seventeen years' re including service, if gular service in Gro any, in Selection up 'A' posts, out of Grade. (ii) field experience or which at least four experience of inves years' regular service tigations for three should be in the grade years in any grade of Director (Enginee of Central Power ring) (Ordinary Gra- Engineering (Group A) Service or equi de)/Superintending valent : Engineer) Ordinary Provided that for the Grade)/System Engi members of the Ser neer (Ordinary Gra vice appointed to the de) or equivalent in Service prior to the date of notification of cluding service if these rules, the re- any, in non-func quire-ment of Field tional Selection Gra experience or expe de. (Also see Note rience of investiga 11 below). tions shall be two years in any grade of Service or equivalent. 2. Director (En By appoin Officers in the grade of gineering) (Se tment on Director (Ordinary lection Gra- the basis of Grade)/Superinten- de)/Superinten seniority ding Engineer (Or ding Engineer based on dinary Grade)/ (Selection suitability System Engineer Grade)/ Sys taking into (Ordinary Grade tem Engineer account the who have entered (Selection overall per the fourteenth year Grade). formance, of service on the experience First July of the year and other calculated from the related year following the matters. year of examination on the basis of which the officer was recruited to the Central Power En gineering (Group A) Service and pro- motees and direct recruits through Interview who are senior to the junior most officer who have become edible. 3. Director (En By promo Officers in the grade of Officers under the gineering) (Or tion subject Deputy Director Central Govern dinary Grade)/ to Note 1 (Engineering)/Execu- ment/State Govern Superintend below. tive Engineer/As ments/Union Terri ing Engineer sistant Secretary, tories, Central or (Ordinary Gra- Regional Electricity State Government de)/System Boards/Secretary, Departments work Engineer Ordi North Eastern Regio ing in the grade of nary Grade). nal Electricity Bo Director (Engineer ard/Pert Analyst/ De ing) or Superinten puty Director (Edi- ding Engineer or tor)/Deputy System equivalent in their Engineer with five parent cadres or years' regular service having five years' in the grade. regular service in the grade of Deputy Director (Engineer ing) or Executive Engineer or equiva lent. (Also see Note 11 below). 4. Deputy Direc By promo Officers in the grade of Officers under the tor (Engineer- tion on the Assistant Director Central Govern ing)/Executive basis of (Engineering) (Grade ment/State Govern Engineer/As seniority- D/Assistant Execu ment/Union Terri sistant Secre cum-fit- tive Engineer/Junior tories/Central or tary, Regional ness, sub Data Analyst/As State Government Electricity ject to Note sistant System En Undertakings/ Boards Secre 1 below. gineer with four Semi-Government tary, North years' regular service Departments work Eastern Re in the grade. ing in the grades of gional Electri Provided that service Deputy Director city Board/Pert in the grade of Assis (Engineering^ Ex Analyst/De tant Director (Engi ecutive Engineer or puty Director neering) (Grade 11) or equivalent in their (Editor)/De- Assistant Engineer or parent cadre or puty System equivalent to the having four years' Engineer. extent of the half of service in the grade each completed year of Assistant Execu subject to a maxi tive Engineer or eq mum of two years uivalent, where shall be treated as there is no grade service in the grade corresposting to of Assistant Director that of Assistant (Engineering) (Grade Executive Engineer D/Assistant Execu of equivalent, eight tive Engineer or equi years' service in valent for computing the grade of the prescribe length Assistant Director (Engineering) (Grade II) of Assistant Engineer or equivalent. (Also see Note 11 below). of service in latter grade in the case of officers of Central Power Engineering (Group B) Service appointed to the Service by direct recruitment or by promo-tion for purpose of eligibility for promotion under this rule. 5. Assistant Di (i) Fifty per Assistant Director (En rector (Engi cent of va gineering) (Grade ll)/ neering) (Gra cancies by Assistant Engineers in de D/Assistant promotion. the Central Power En Executive En (ii) Fifty gineering (Group B) gineer/Junior per cent of Service with three Data Analyst/ the vacan years' regular service Assistant Sys cies by Di in the grade. tem Engineer. rect recruit ment in ac cordance with sub rule (2) of rule 7. SCHEDULE 4 SCHEDULE IV [See rule 7(5)] Part A : Composition of Group 'A' Departmental Promotion Committee for considering cases of promotion and confirmation of Group 'A' posts included in the Central Power Engineering (Group A) Service. Sl. Name of the duty Group 'A' Departmental Group 'A' Departmental No. post Promotion Committee (for Promotion Committee (for considering promotion). considering confirmation). 1 2 3 4 1. Chief Engineer (i) Chairman or (i) Secretary or/and Member, Special Member Secre Union Public Service Secretary/Additional tary (Regional Commission Chairman. Secretary, Ministry of Electricity Bo- (ii) Secretary or/and Special Energy (Department of ards)/ Secretary, Secretary/Additional Se Power) in charge of the Central Electri cretary, Ministry of Ener administration of the city Board. gy (Department of Power) Central Power Enginee in charge of administra ring (Group A) Service. tion of the Central Power (ii) Chairman or Member, Engineering (Group A) Central Electricity Au Service.Member. thority. (iii) Chairman or/and Mem ber, Central Electricity Authority.Member. 2. Director (Engi (i) Chairman or Member, (i) Chairman or Member, neering) (Ordi Union Public Service Central Electricity Au nary Grade)/Su- Commission.Chairman thority. perintending En (ii) Chairman or Member, (ii) Joint Secretary, Minis gineer (Ordinary Central Electricity Au try of Energy (Depart Grade)/System thority.Member ment of Power) in Engineer (Ordi (iii) Joint Secretary, Ministry charge of administra nary Grade). of Energy (Department of tion of the Central Power) in charge of admi Power Engineering nistration of the Central (Group A) Service. Power Engineering (Gro (iii) Director, Ministry of up A) Service.Member. Energy (Department of (iv) Director, Ministry of Power) dealing with ad Energy (Department of ministration of the Cen Power) dealing with tral Power En-gineering administration of the (Group A) Service. Central Power Enginee ring (Gro-up A) Ser vice,Member. 3. Deputy Director (i) Chairman or Member, (i) Chairman or Member, (Engineering)/Exe- Central Electricity Autho Central Electricity Au cutive Engineer/ rity.Chairman. thority. Assistant Secre (ii) Joint Secretary, Ministry (ii) Joint Secretary, Minis tary, Regional of Energy Department of try of Energy (Depart Electricity Boards/ Power) in charge of admi ment of Power) Secretary, North nistration of the Central incharge of adminis Eastern Regional Power Engineering tration of the Central Electricity Boards/ (Group A) Service. Power Engineering Pert Analyst/Se Member (Group A) Service. nior Data Analyst/ (iii) Director or Deputy Se (iii) Director or Deputy Deputy Director cretary, Ministry of Secretary, Ministry of (Editor/Deputy Energy (Department of Energy (Department or System Engineer. Power) dealing with the Power) dealing with the administration of the Cen administration of the tral Power Engineering Central Power Engi (Group A) Service. neering (Group A) Member Service. 4. Assistant Direc (i) Chairman or Member Uni (i) Chairman or Member tor (Engineer- on Public Service Com Central Electricity Au ing)/(Grade l)/ mission Chairman thority. Asstt. Executive (ii) Chairman or Member (ii) Joint Secretary, Mi Engineer/Junior Central Electricity Au nistry of Energy (Deptt. Data Analyst/As thority.Member of Power) in charge sistant System (iii) Joint Secretary. Ministry of administration of the Engineer. of Energy (Department of Central Power Engineering Power) in charge of admi (Group A) Service. nistration of the Central (Hi) Director or Deputy Power Engineering Secretary Ministry of (Group A) Service. Energy (Department of Member. Power) dealing with the (iv) Director or Deputy administration of the Se cretary, Ministry of Central Power Engi Energy (Department of neering (Group A) Power) dealing with the Service. administration of the Cen tral Power Engineering (Group A) Service. Member. SCHEDULE 5 SCHEDULE V [See rule 8(2)] Age limits, qualifications and experience required for candidates to be appointed as direct recruits on the basis of advertisement and selection through the Commission, to duty posts decided to be filled under sub-ruled) of rule 8. Sl. Name of duty Age limit Qualification Practical experi Period of No. post ence required. experience 1 2 3 4 5 6 1. Assistant Direc Thirty five A candidate (a) Planning Three years tor (Engineering) years. shall possess a or design and experience in (Grade 1) Assistant degree in En Engineering the relevant Executive Engineer gineering or or construc field. Junior Data Analyst/ equivalent in tion or opera Assistant System Electrical/ tion or mainte Engineer. Mechanical/ nance of Hy Telecomuni- dro-Electric cation/ Elec power Pro tronics from a jects or Ther- recognised nal Power University or Projects. Institution. OR (b) Planning or design and Engineering or construc tion or opera tion or mainte nance of trans mission lines and sub-sta tions of 66 KV and above. OR (c) Analysis and modelling of power plan ning and ope rational prob lems and deve lopment of computers software for the same or planning of programme for the offline and on line compu ter facility for integrated po wer systems and control and other fi elds of power development 2. Deputy Forty years do do Seven years, Director (Engi- experience in neering)/Exe- the relevant cutive Engi Fields. neer/Assistant Secretary, Regional Electricity Boards/Secre tary, North Eastern Regio nal Electricity Board/Pert Analyst/Senior Data Analyst/ Deputy Di rector (Editor) Deputy System Engineer. 3. Director Forty- five do do Twelve years (Engineering years. experience in (Ordinary Gra- the relevant de)/Superin- Fields. tending Engi neer (Ordinary Grade)/System Engineer (Or dinary Grade). 4. Chief Engi Fifty years do do Eighteen neer/Member years experi Secretary (Re ence in the gional Electri relevant city Board)/ fields. Secretary, Cen tral Electricity Board.