Department Of Telecommunications (Sports Inspector) Recruitment Rules, 1999

C Central 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Department of Telecommunications (Sports Inspector) Recruitment Rules, 1999 CONTENTS 1. Short title and Commmencement 2. Number of posts, classification and scale of pay 3. Method of recruitment, age limit, qualifications, etc. 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE 1 Department of Telecommunications (Sports Inspector) Recruitment Rules, 1999 G.S.R. 272.-In 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 post of Sports Inspector in the Department of Telecommunications, namely. 1. Short title and Commmencement :- (1) These rules may he called the Department of Telecommunications (Sports Inspector) 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 the posts. Us classification and the scale of pay attached thereto shall be as specified in columns 2 to 4 of the 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. 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 persons, shall be eligible for appoinment 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 teh 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 reservations, relaxation of age limit and other concessions required to be provided for the Scheduled Castes, the 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 1 SCHEDULE Name of post No. of Classification Scale of pay Whether Whether benefit Age limit for posts selection- cum- of added years of direct recruits seniority or service admissible selection by under rule merit post 30 of the Central Civil Services (Pension) Rules, 1972 1 2 3 4 5 6 7 Sports inspector 20* General Central Rs. 4500- 125- Not applicable Not applicable Not applicable (1999) Services, 7000 Group C Non- Gazetted, Non- Ministerial *Subject to variation dependent on workload.

Act Metadata
  • Title: Department Of Telecommunications (Sports Inspector) Recruitment Rules, 1999
  • Type: C
  • Subtype: Central
  • Act ID: 9897
  • Digitised on: 13 Aug 2025