Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Department of Agriculture and Cooperation (Group 'A' Technical posts in the Crops Division) Recruitment Rules, 2007 CONTENTS 1. Short title and Commencement 2. Number of posts, classification and scale of pay 3. Method of recruitment, age limit, qualifications 4. Disqualifications 5. Power to relax 6. Saving SCHEDULE 1 :- . Department of Agriculture and Cooperation (Group 'A' Technical posts in the Crops Division) Recruitment Rules, 2007 In exercise of the powers conferred by the proviso to article 309 of the Constitution and in supersession of the Department of Agriculture and Cooperation (Group 'A' posts) Recruitment Rules, 1996 in respect of posts of Additional Commissioner (Crops/Oilseeds Development), Joint Commissioner (Crops), Deputy Commissioner (Crops) and Assistant Commissioner (Crops) except a s respects things done or omitted to be done before such supersession, the President hereby makes the following rules regulating the method of recruitment to the posts of Additional Commissioner (Crops), Deputy Commissioner (Crops) and Assistant Commissioner (Crops) in the Ministry of Agriculture (Department of Agriculture and Co-operation) namely: 1. Short title and Commencement :- (1) These rules may be called the Department of Agriculture and Cooperation (Group 'A' Technical posts in the Crops Division) Recruitment Rules, 2007. (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 the said posts, 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 :- 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 Schedule as 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, 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 and for reasons to be recorded in writing and in consultation with the Union Public Service Commission/Competent Authority, 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, the Scheduled Tribes, the Ex-Serviceman, 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 .