Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CENTRAL RESEARCH INSTITUTE, KASAULI (BIO-MEDICAL ENGINEER) RECRUITMENT RULES, 1990 CONTENTS 1. Short title and commencement 2. Number of posts, 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 RESEARCH INSTITUTE, KASAULI (BIO-MEDICAL ENGINEER) RECRUITMENT RULES, 1990 In exercise of the powers conferred by the proviso to Art.309 of the Constitution, and in supersession of the Central Research Institute, Kasauli (Bio-Medical/Chemical Engineer) Recruitment Rules, 1977 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 Bio-Medical Engineer, in the Central Research Institute, Kasuali, namely:- 1. Short title and commencement :- (1) These rules may be called the Central Research Institute, Kasauli (Bio-Medical Engineer) 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 posts, 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, 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 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 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 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 concession 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 No. of Classification Scale of Whether Age limit Whether post posts pay selection for direct benefit of post or recruit added non-se ment years of lection service post. admissible under rules 30 of the CCS (Pension Rules, 1972. 1 2 3 4 5 6 7 Bio- Me- *l General Rs. Not Not exceed No dical en (1990) Central 3000- applicable. ing 40 years gineer. Sub Service 100- (Relaxa-ble ject to Group 'A' 3500- for Govern varia Gazetted. 125- ment Ser tion 4500. vants upto 5 depen years in dent on accordance work- with the ins load. tructions or orders is sued by the Central Go vernment from time to time. Note : The crucial date for determi ning the age limit shall be the closing date for receipt of applications from can didates in India, (other than those in the Anda man Nicobar Islands and Laksha- dweep.