Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CIVIL AVIATION DEPARTMENT DEPUTY DIRECTOR (REGULATIONS AND INFORMATION) RECRUITMENT RULES, 1999 CONTENTS 1. Short title and commencement 2. Number of post, classification and scale of pay 3. Method of recruitment, age limit and other qualifications, etc 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE CIVIL AVIATION DEPARTMENT DEPUTY DIRECTOR (REGULATIONS AND INFORMATION) RECRUITMENT RULES, 1999 1 Received the assent of the President New Delhi, the 1st September, 1999 on G.S.R. 327, and published in the Gazette of India, No. 41, Part II, Sub-section (i) of Section 3, dated October 9, 1999. G.S.R.327.-In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Civil Aviation Department (Group 'A' and Group 'B' posts) Recruitment Rules, 1969, in so Far as they relate to the post of Deputy Director (Regulations and Information) except as respect things done or omitte to be done before such supersession, the President hereby makes the following rules regulating the method of recruitment to the post of Deputy Director (Regulations and Information) in the Civil Aviation Department Ministry of Civil Aviation, namely:- 1. Short title and commencement :- (1) These rules may be called the Civil Aviation Department Deputy Director (Regulations and Information) Recruitment Rules, 1999. (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 and other qualifications, etc :- The method of recruitment to the said post, age limit, qualifications and other matters relating thereto 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 option that it is necessary or expedient to do, it may by order, for reasons to be recorded in writing and in consultation with 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, 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 post Number of post Classification Scale of pay (1) (2) (3) (4) Deputy Director (Regulations 1* General Central Service 'Group Rs. 12000-375- 16500. and Information). (1999) A' Gazetted Non- Ministerial. * Subject to variation dependent on workload.