Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CIVIL CONSTRUCTION UNIT (LOWER DIVISION CLERK, GROUP 'C') RECRUITMENT RULES, 1989 CONTENTS 1. Short title and commencement 2. Number of post, classification and scale of pay 3. Method of recruitment, age limit, and qualification etc 4. Disqualifications 5. Power to relax 6. Savings SCHEDULE 1 :- SCHEDULE CIVIL CONSTRUCTION UNIT (LOWER DIVISION CLERK, GROUP 'C') RECRUITMENT RULES, 1989 1 Published in the Gazette of India, Pt. II, Sec. 3(i), dated 10th February, 1990 (w.e.f. 10th February, 1990). In exercise of the powers conferred by the proviso to Art.309 of the Constitution, the President hereby makes the following rules regulating the method o f recruitment to the post of Lower Division Clerk in the Civil Construction Unit under the Ministry of Environment and Forests, namely :- 1. Short title and commencement :- (1) These rules may be called the Civil Construction Unit (Lower Division Clerk, Group 'C'), Recruitment Rules, 1989. (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 qualification etc :- The method of recruitment, age limit, qualifications and other matters relating to the said posts shall be as specified in columns 5 to 14 of the Schedule aforesaid. 4. 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, and 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 doint, exempt any person from the operation of the 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 relax any of the provisions of these rules with respect to any class or category of persons. 6. Savings :- 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 No. of Classifica Scale of . Whether Whether Age post. posts. tion. pay. Selection benefit of limit for post or added direct non years of recruits selection Service post. admissibl e under rule 30 of the Central Civil Services (Pension) Rules, 1972. 1 2 3 4 5 6 7 Lower 20 General Rs. 950- 20- Non Not 18-25 Division (Twenty)* Central 1150-EB- selection. applicable. years. Clerk. 1989 Service 25-1500. * Subject Group to varia C. tion de pendent on work- load.