Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI DEVELOPMENT AUTHORITY DEPUTY DIRECTOR (PLANNING) (RECRUITMENT) REGULATIONS, 1985 CONTENTS 1. Short title and commencement 2. Number, classification and scale of pay 3. Method of recruitment, age limit and other qualifications 4. Disqualifications 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE DELHI DEVELOPMENT AUTHORITY DEPUTY DIRECTOR (PLANNING) (RECRUITMENT) REGULATIONS, 1985 In exercise of the powers conferred by Section 57 of the Delhi Development Act, 1957 (61 of 1957) read with sub-rule (4) of rule 3 of the Delhi Development (Miscellaneous) Rules 1959, the Delhi Development Authority with the previous approval of the Central Government hereby makes the following regulations relating to the method of recruitment to the Post of Deputy Director (Planning) in the Delhi Development Authority, namely: 1. Short title and commencement :- (i) These Regulations may be called the Delhi Development Authority Deputy Director (Planning) (Recruitment) Regulations, 1985. (ii) These Rules shall come into force on the date of their publication in the Official Gazette. 2. Number, classification and scale of pay :- The number of the said posts, their classification and scales of pay attached thereto shall be as specified in Columns 2 to 4 of the Schedule annexed to these Regulations. 3. Method of recruitment, age limit and other qualifications :- T h e method of recruitment, age limit, qualifications and other matters relating to the said posts shall be specified in Columns Nos. 5 to 12, of the said Schedule. 4. Disqualifications :- (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 there are other grounds for so doing, exempt any person from the operation of these Regulations. 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 Regulations with respect to any class or category of persons. 6. Saving :- Nothing in these Regulations shall affect reservations, relaxation of age limit or other concessions required to be provided for candidates belonging to the Scheduled Castes, the Scheduled Tribes and other special categories in accordance with the orders issued by the Central Government from time to time in this regard. SCHEDULE 1 SCHEDULE THE SCHEDULE (See Section 3) Name of enactment Provisions vesting powers in the Administrator Officer of authority who may also exercise the powers 1 2 1 . The Punjab Land Revenue Act, 1887 (Punjab Act, No. Sections 13 and 16 Chief Secretary. 2. The United Provinces Land Revenue Act, 1901 (United Provinces Act No.3 of 1901), as in Chief Secretary. force in Delhi. Sections 210 and 219. 3. The Bengal Finance (Sales Section 20 (3). Tax) Act, 1941 (Bengal Act No. 6 of 1941), as in force in Delhi District Judge. 4. The Delhi Land Revenue Act, Sections 64, 66 and 72. 1954 (Delhi Act No. 12 of 1954). Chief Secretary. 5. The Slum Areas (Improvement Section 20 and Clearance) Act, 1956 (Act No. 96 of 1956). Chief Secretary.