Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DEPARTMENT OF POSTS (SUB-EDITOR) RECRUITMENT RULES, 1999 CONTENTS 1. Short title and commencement 2. Application 3. Number, classification and scale of pay 4. Method of recruitment, age limit and other qualifications 5. Disqualification 6. Power to relax 7. Saving SCHEDULE 1 :- SCHEDULE DEPARTMENT OF POSTS (SUB-EDITOR) RECRUITMENT RULES, 1999 1 Received the assent of the President New Delhi, the 21st December, 1999 on G.S.R. 6, and published in the Gazette of India, No. 1, Part II, Sub-section (i) of Section 3, dated January 1, 2000-MINISTRY OF COMMUNICATIONS. New Delhi, the 21st December, 1999 G.S.R. 6. -In exercise of the powers conferred by the proviso to article 309 of the Constitution, the President hereby makes the following rules regulating the methods of recruitment to the post of Sub Editor in the Department of Posts, namely:- 1. Short title and commencement :- (1) These rules may be called the Department of Posts (Sub-Editor) Recruitment Rules, 1999. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Application :- These rules shall apply to the post specified in column I of the Scheduled annexed to those rules. 3. Number, 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 said Schedule. 4. Method of recruitment, age limit and other qualifications :- The method of recruitment, age limit, qualifications and other matters relating thereto, shall be as specified in the columns 5 to 14 of the Schedule aforesaid. 5. Disqualification :- 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 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. 6. 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. 7. Saving :- Nothing in these rules shall effect reservations, relaxation of age limit and other concessions required to be provided to the members of the Scheduled Casts, the Scheduled Tribes, Other Backward Classes 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 the Post No. of posts Classification Scale of pay 1 2 3 4 Sub Editor * 1 (one) 1999 General Central Service Rs. 5500-175- 9000 Non-Gazetted Non- Ministerial *Subject to variation dependent upon workload