Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CURRENCY NOTE PRESS, CHIEF TIME KEEPER, RECRUITMENT RULES, 1996 CONTENTS 1. Short title and commencement 2. Number of post. classification and scale of pay 3. Method of recruitment, age limit, qualifications, etc 4. Disqualifications 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE CURRENCY NOTE PRESS, CHIEF TIME KEEPER, RECRUITMENT RULES, 1996 G.S.R. 393, dated 5th August, 19961 .-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 of recruitment to the post of Chief Time Keeper in Currency Note Press, Nasik Road, namely :- 1. Short title and commencement :- (1) These rules may be called the Currency Note Press, Chief Time Keeper Recruitment Rules, 1996. (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 said post, its 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, 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. Disqualifications :- No person, (a) who has entered into or contracted 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 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 reservation 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 Sl. Area within which the officer or establish To whom Quarterly Return is to be sent No. ment of the manufacturer, seller, distri butor, importer or exporter falls 1. States of Haryana, Himachal Pradesh, Deputy Director, Punjab and Jammu and Kashmir, the Narcotics Control Bureau, National Capital territory of Delhi and Delhi Zonal Unit, Wing No. 7, the Union territory of Chandigarh. Second Floor, West Block-I, R.K. Puram, New Delhi-110066. 2. State of Rajasthan Deputy Director, Narcotics Control Bureau, Jodhpur Zonal Unit, C-20, Shastri Nagar, Jodhpur (Rajasthan). 3. States of Uttar Pradesh and Bihar Deputy Director, Narcotics Control Bureau, Varanasi Zonal Unit, 56-Prashantpuri (DIG Colony), Varanasi-221002. 4. States of Arunachal Pradesh, Assam, Mani- Deputy Director pur, Meghalaya, Mizoram, Nagaland, Narcotics Control Bureau Orissa Sikkim, Tripura and West Bengal Eastern Zonal Unit 4/2 Karaya Road, and the Union territory of the Andaman 3rd Floor, Calcutta-700017. and Nicobar Islands. 5. States of Goa, Gujarat, Maharashtra, Deputy Director, Madhya Pradesh, and the Union Narcotics Control Bureau, territories of Dadra and Nagar Haveli Bombay Zonal Unit, and Daman and Diu. Exchange Bldg., 3rd Floor, Sprott. Road, Ballard Estate, Bombay-400038. 6. States of Andhra Pradesh, Karnataka, Deputy Director, Kerala and Tamil Nadu and the Union Narcotics Control Bureau, territories of Lakshadweep and Pondi- Southern Zonal Unit, cherry. 21 & 22, Gopala Krishna Iyer Road, T. Nagar, Madras-600017.