Company Law Board (Group B Posts) Recruitment Rules, 1999

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com COMPANY LAW BOARD (GROUP "B" POSTS) RECRUITMENT RULES, 1999 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scale of pay 3. Method of recruitment, age limit and other qualifications 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE COMPANY LAW BOARD (GROUP "B" POSTS) RECRUITMENT RULES, 1999 G.S.R. 128. Tn exercise of the powers conferred by the proviso to article 309 of the Constitution, the President hereby makes the following rules regulating the method of recruitment to the Group "B" posts in the Company Law Board, namely : 1. Short title and commencement :- (1) These rules may be called the Company Law Board (Group "B" Posts) Recruitment Rules. 1999. (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 posts, their classification and the scale of pay attached thereto shall be as specified in columns 2 to 4 of the said Schedule annexed to these rules. 3. Method of recruitment, age limit and other qualifications :- The method of recruitment to the post age limit, qualifications and other matters relating thereto shall be as specified in columns 5 to 14 of the aforesaid Schedule. 4. Disqualification :- No person, (a) who has entered into or contracted a marriage with a person having 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 posts : Provided that the Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and 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 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 SCHEDULE Name of Post No. of Classification Scale of pay Whether selection Whether benefit posts by merit of added or selection- years of service cum- seniority admissible under Rule 30 of Central Civil Services (Pension) Rules, 1972 1 2 3 4 5 6 1. Section Officer 1 *( 1999) General Central Rs. 6500- 200-10500 Not applicable Not applicable Service Group 'B' Gazetted Ministerial *Subject to variation dependent on work load.

Act Metadata
  • Title: Company Law Board (Group B Posts) Recruitment Rules, 1999
  • Type: C
  • Subtype: Central
  • Act ID: 9562
  • Digitised on: 13 Aug 2025