Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DIRECTORATE GENERAL OF HEALTH SERVICES EDITOR, CENTRAL HEALTH EDUCATION BUREAU RECRUITMENT RULES, 1999 CONTENTS 1. Short title and commencement 2. Number, Classification and Scale of Pay 3. Method of Recruitment, age limit and other qualifications etc 4. Disqualification 5. Power to relax 6. Saving SCHEDULE 1 :- SCHEDULE DIRECTORATE GENERAL OF HEALTH SERVICES EDITOR, CENTRAL HEALTH EDUCATION BUREAU RECRUITMENT RULES, 1999 1 Received the assent of the President New Delhi, the 29th October, 1999 on G.S.R. 380, and published in the Gazette of India, No. 46, Part II, Sub-section (i) of Section 3, dated November 13, 1999- MINISTRY OF HEALTH AND FAMILY WELFARE (Department of Health). G.S.R. 380-In exercise of the powers conferred by the proviso to Article 309 of the Constitution and in supersession of the Directorate General of Health Services, Editor, Central Health Education Bureau Recruitment Rules, 1970 except as respects things done or omitted to be done before such supersession, the President hereby makes the following Rules regulating the method o f recruitment to the post of Editor, Central Health Education Bureau, in the Directorate General of Health Services, namely:- 1. Short title and commencement :- (i) These Rules may be called the Directorate General of Health Services Editor, Central Health Education Bureau Recruitment Rules, 1999. (ii) They shall come into force on the date of their publication in the Official Gazette. 2. Number, Classification and Scale of Pay :- The number of post, its 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 and other 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 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 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 and in consultation with the Union Public Service Comission 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 the reservations, relaxation of age limit and other concesisions 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 No. of Classification Scale of Pay Whether Selection Age limit for Whether benefit Posts post or direct of added recruits non- selection years of service post admissible 1 2 3 4 5 6 7 Editor 1* General Central Rs. 10.000- 325- Selection Not applicable Not applicable (1999) Service Group 15,200 'A', Gazetted, Non- Ministerial *Subject to variation dependent on workload.