Department Of Telecommunications Stenographers (Grade, I, Ii, Iii) Recruitment Rules. 1994
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DEPARTMENT OF TELECOMMUNICATIONS STENOGRAPHERS (GRADE, I, II, III) RECRUITMENT RULES. 1994 CONTENTS 1. Short title and commencement 2. Number of posts, classification and scale of pay 3. Method of recruitment, age limit, qualification, etc 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE DEPARTMENT OF TELECOMMUNICATIONS STENOGRAPHERS (GRADE, I, II, III) RECRUITMENT RULES. 1994 G.S.R. 4, dated 2nd December, 1994 .-In exercise of the powers conferred by the proviso to Art. 309 of the Constitution and in supersession of the Indian Posts and Telegraphs (Stenographer) Recruitment Rules, 1968. Post and Telegraphs Department Rules, 1981; Post and Telegraphs Department (Steno. Gr. 1) Recruitment Rules, 1983. in so far as they relate to the post of stenographers in the Department of Telecommunications except as respect things done or omitted to be done before such supersession, the President hereby makes the following rules regulating the method of recruitment to certain posts of stenographers in the Department of Telecommunications namely:- 1. Short title and commencement :- (i) These rules may be called the Department of Telecommunications Stenographers (Grade I, II, III) Recruitment Rules, 1994. (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, their classification and the scale of pay attached thereto, shall be as specified in Column 2-4 of the Schedule annexed to these rules. 3. Method of recruitment, age limit, qualification, etc :- The method of recruitment, to the said posts, age limit, qualifications and other matters relating thereto shall be as specified in Columns 5-14 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 a contracted a marriage with any person for appointment to the said posts shall be eligible provided that, 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 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 Name of post. Number of Classification. Scale of pay. posts. 1 2 3 4 Stenographer Grade- 111. 1773* (1994) General Central Rs. 1200-30- 1560- Service Group 'C' EB-40-2040. Non-Gazetted, (Ministerial).
Act Metadata
- Title: Department Of Telecommunications Stenographers (Grade, I, Ii, Iii) Recruitment Rules. 1994
- Type: C
- Subtype: Central
- Act ID: 9900
- Digitised on: 13 Aug 2025